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Madhya Pradesh High Court judgments

49,605 judgments · page 159 of 2,481

High Courts13 Oct 2023Allowed

Hukumchand Kushwah Vs State Of M.P And Others

Madhya Pradesh High Court · (2023) 10 MP CK 0054

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 323, 452, 506
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High Courts13 Oct 2023Dismissed

Malti Devi Vs Mukesh Goswami

Madhya Pradesh High Court · (2023) 10 MP CK 0053

Code Of Criminal Procedure, 1973 — Section 125, 482Evidence Act, 1872 — Section 42, 73
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High Courts12 Oct 2023Allowed

Sanjay Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 10 MP CK 0092

Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966 — Rule 10(9), 23 (iii), 24, 25, 28Indian Penal Code, 1860 — Section 120(B), 409, 467, 468, 471 Madhya Pradesh Vanijyik Kar Niyam, 1995 — Section 25Madhya Pradesh Co-Operative Societies Act, 1960 — Section 55(2)
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High Courts12 Oct 2023Allowed/Disposed Of

Dharmendra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0048

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts12 Oct 2023Allowed

Veeru Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0047

Code Of Criminal Procedure, 1973 — Section 309, 439Indian Penal Code, 1860 — Section 420, 467, 468, 471Evidence Act, 1872 — Section 27
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High Courts11 Oct 2023Allowed

Arjun Kasdekar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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High Courts10 Oct 2023Disposed Of

Kusum Gupta Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 10 MP CK 0044

Constitution Of India, 1950 — Article 226Madhya Pradesh Real Estate (Regulation And Development) Rules, 2017 — Rule 27Madhya Pradesh Land Revenue Code 1959 — Section 155(c)
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High Courts10 Oct 2023Disposed Of

Brijendra Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 10 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 154(3), 156(3), 482Indian Penal Code, 1860 — Section 323, 342, 376(2)(n), 376D, 377, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(WII), 3(2)(V), 3(2)(va)
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High Courts09 Oct 2023Allowed

Dilip Singh Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0034

Code Of Criminal Procedure, 1973 — Section 309, 439Indian Penal Code, 1860 — Section 34, 294, 365, 506Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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