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Madhya Pradesh High Court judgments

49,605 judgments · page 162 of 2,481

High Courts29 Sept 2023Allowed

Vikram Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 09 MP CK 0137

Code Of Criminal Procedure, 1973 — Section 397, 401Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18(B), 29Evidence Act, 1872 — Section 27
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High Courts29 Sept 2023

Hiralal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 09 MP CK 0136

Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 324Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts27 Sept 2023Allowed

Mohd. Mobin Khan Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 09 MP CK 0133

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14A, 14A(1)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 307, 323, 327, 329, 506
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High Courts27 Sept 2023Allowed

Shaif Qureshi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 09 MP CK 0130

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 363, 368, 376, 376(3), 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(L), 6
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High Courts27 Sept 2023Allowed/Disposed Of

Seema Lodhi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 09 MP CK 0129

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 Courts26 Sept 2023

Shabana Vs Farida

Madhya Pradesh High Court · (2023) 09 MP CK 0128

Code Of Criminal Procedure, 1973 — Section 397Negotiable Instruments Act, 1881 — Section 138
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High Courts26 Sept 2023Allowed/Disposed Of

Hariom Jatav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 09 MP CK 0123

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts26 Sept 2023Allowed/Disposed Of

Rambabu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 09 MP CK 0120

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 323, 376D, 379, 504, 506
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