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Madhya Pradesh High Court judgments

49,605 judgments · page 156 of 2,481

High Courts27 Oct 2023Allowed

Wasim Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 10 MP CK 0134

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 376, 376(2)(n), 450, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(L), 6
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High Courts26 Oct 2023

Vishnu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0128

Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 164, 389(1)Indian Penal Code, 1860 — Section 34, 201, 302
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High Courts26 Oct 2023Allowed

Sanu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 10 MP CK 0127

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 342, 363, 376(2)Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts25 Oct 2023Allowed

Rambabu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0120

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 409Madhya Pradesh Nishpekshako ke Hiton Ka Sanrakshan Adhiniyam, 2000 — Section 6
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High Courts25 Oct 2023Allowed/Disposed Of

Lokendra @ Gabbu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0118

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(a), 3(1) (r), 3(1)(s), 3(1)(y), 3(2)(v), 3(2)(v)(a), 14A(2)Indian Penal Code, 1860 — Section 34, 306
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