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Madhya Pradesh High Court judgments

49,605 judgments · page 139 of 2,481

High Courts05 Feb 2024Allowed

Daulatram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0005

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 304Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 6, 9
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High Courts01 Feb 2024Dismissed

Vijay Kumar Tevraiya And Others Vs Registrar Public Trust And Sub Divisional Officer (Revenue) And Others

Madhya Pradesh High Court · (2024) 02 MP CK 0014

Code Of Civil Procedure, 1908 — Section 2(2), 2(14), 23, 24, 30, 151, Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 3, Order 14 Rule 4, Order 14 Rule 5, Order 21 Rule 97, Order 21 Rule 101, Order 21 Rule 103Madhya Pradesh Public Trusts Act, 1951 — Section 26, 27, 27(1), 27(3), 27(4), 28, 29, 30, 31, 32Indian Penal Code, 1860 — Section 193, 219, 228
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High Courts25 Jan 2024Allowed

Ramvaran Rawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0101

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 376, 376(2)(n)Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 3, 4
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High Courts25 Jan 2024Allowed

Saadab Qureshi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0099

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Motor Vehicles Act, 1988 — Section 130, 177(3)
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