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Madhya Pradesh High Court judgments

49,605 judgments · page 143 of 2,481

High Courts08 Jan 2024Allowed

Jay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0007

Indian Penal Code, 1860 — Section 109, 120B, 379, 392, 411, 413, 414Code Of Criminal Procedure, 1973 — Section 439
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High Courts08 Jan 2024Dismissed

Abhay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0001

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 354, 354(D)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(11)
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High Courts05 Jan 2024

Hemant And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 01 MP CK 0043

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2), 15A, 18Indian Penal Code, 1860 — Section 34, 293, 323, 336, 506Madhya Pradesh Land Revenue Code, 1959 — Section 250
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High Courts05 Jan 2024Disposed Of

Haji Imam Khan Vs Nagar Parisad

Madhya Pradesh High Court · (2024) 01 MP CK 0044

Constitution Of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 187, 223
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High Courts05 Jan 2024Disposed Of

Shehjadi BI Vs Nagar Parisad

Madhya Pradesh High Court · (2024) 01 MP CK 0045

Constitution Of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 187, 223
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High Courts05 Jan 2024Disposed Of

Narendra Singh Kushwah Vs Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 01 MP CK 0048

Indian Penal Code, 1860 — Section 294, 365, 506AScheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(X)Code Of Criminal Procedure, 1973 — Section 317, 320
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