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Madhya Pradesh High Court judgments

49,605 judgments · page 144 of 2,481

High Courts28 Dec 2023Allowed

Jagdish Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 12 MP CK 0126

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 323
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High Courts28 Dec 2023Allowed

Jitendra Banshakar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 12 MP CK 0125

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366(A), 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts28 Dec 2023Allowed

Vijay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 12 MP CK 0124

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304b, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts28 Dec 2023Allowed

Jagdish Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 12 MP CK 0122

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(W) (ii), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 376, 450Code Of Criminal Procedure, 1973 — Section 437(3)
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High Courts28 Dec 2023Allowed

Suresh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 12 MP CK 0121

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376, 376(2)(k), 506
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