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Madhya Pradesh High Court judgments

49,605 judgments · page 169 of 2,481

High Courts28 Aug 2023Disposed Of

Suresh Dhakad And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 08 MP CK 0144

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2), 18Code Of Criminal Procedure, 1973 — Section 41, 41(1)(b)(ii), 437, 438Indian Penal Code, 1860 — Section 34, 294, 323, 427, 506
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High Courts28 Aug 2023Dismissed

Rahul Kol Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 08 MP CK 0140

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366(D), 376Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 5, 6
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High Courts28 Aug 2023Allowed/Disposed Of

Prashant Chaturvedi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0139

Madhya Pradesh Minor Mineral Rules, 1996 — Rule 18(1)Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21Motor Vehicles Act, 1988 — Section 3, 5, 146, 180, 181, 196
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High Courts28 Aug 2023Allowed/Disposed Of

Masoom Ali Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 08 MP CK 0135

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2), 18Code Of Criminal Procedure, 1973 — Section 161, 438, 438(2)Indian Penal Code, 1860 — Section 294, 323, 506
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High Courts25 Aug 2023Allowed

Anil Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0128

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 354(d), 376, 506
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High Courts25 Aug 2023Allowed/Disposed Of

Manish Lodhi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0127

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 306, 323, 506Protection Of Children From Sexual Offences Act, 2012 — Section 9M, 10
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High Courts24 Aug 2023Allowed/Disposed Of

Sanjeev Lodhi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 08 MP CK 0133

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 344, 366, 376(2)(n), 506(II)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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