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Madhya Pradesh High Court judgments

49,605 judgments · page 167 of 2,481

High Courts08 Sept 2023Disposed Of

Mahesh Meena Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 09 MP CK 0029

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379Electricity Act, 2003 — Section 136, 139
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High Courts06 Sept 2023Allowed/Disposed Of

Vishal Bansal And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 09 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 195A, 294, 365, 366A, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts06 Sept 2023Allowed

Vivek Nagar And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 09 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 395, 397Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts06 Sept 2023Allowed

Arun Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 09 MP CK 0025

Indian Penal Code, 1860 — Section 120B, 392, 411Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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