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Madhya Pradesh High Court judgments

49,605 judgments · page 152 of 2,481

High Courts23 Nov 2023

Raju Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 11 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 366AProtection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 5(1), 6
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High Courts22 Nov 2023Allowed

Rohit Verma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 11 MP CK 0072

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13
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High Courts21 Nov 2023Disposed Of

Prashant Datey Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 11 MP CK 0053

Constitution Of India, 1950 — Article 226Madhya Pradesh Real Estate (Regulation And Development ) Rules, 2017 — Rule 27Real Estate (Regulation And Development) Act, 2016 — Section 40(1)
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High Courts20 Nov 2023Disposed Of

Ashish Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 11 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 451, 482Indian Penal Code, 1860 — Section 414Motor Vehicles Act, 1988 — Section 50(k), 51, 52, 77, 116, 122, 177, 192, 194(1)
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High Courts20 Nov 2023Disposed Of

Keshav Singh Parmar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 11 MP CK 0061

Motor Vehicles Act, 1988 — Section 50(k), 51, 52, 77, 116, 122, 177, 192, 194(1)Code Of Criminal Procedure, 1973 — Section 439, 451Indian Penal Code, 1860 — Section 379, 414
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High Courts09 Nov 2023Allowed

Rajesh Kahar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 11 MP CK 0052

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 344, 363, 366, 376(2)(n)Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 5, 6, Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w), 3(2)(v)
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