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Madhya Pradesh High Court judgments

49,605 judgments · page 171 of 2,481

High Courts17 Aug 2023Dismissed

Vijay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 182, 193, 420, 466, 468, 471
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High Courts16 Aug 2023Allowed

Kanaiyalal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0100

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 354(ka)(1)(i), 354(gha)Protection Of Children From Sexual Offences Act, 2012 — Section 11(i), 12
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High Courts16 Aug 2023Allowed

Farukh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0095

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392, 394Evidence Act, 1872 — Section 27
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High Courts14 Aug 2023Allowed

Rajesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0094

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 37
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High Courts14 Aug 2023Allowed/Disposed Of

Kapil Pandey Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0092

Code Of Criminal Procedure, 1973 — Section 397, 397(1), 401Pre-Conception And Pre-Natal Diagnostic Techniques Act, 1994 — Section 3(1), 5(2), 6(kh), 18(1), 23(1), 29(1)
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High Courts14 Aug 2023Allowed/Disposed Of

Jayram And Others Vs Munni Devi

Madhya Pradesh High Court · (2023) 08 MP CK 0085

Code Of Criminal Procedure, 1973 — Section 389(1), 389(3)Indian Penal Code, 1860 — Section 120B, 467, 468, 471
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High Courts11 Aug 2023Allowed/Disposed Of

Mania Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 161, 374Indian Penal Code, 1860 — Section 448, 376, 506, 376, 448, 50(II)
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High Courts11 Aug 2023Disposed Of

Geeta Jha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0073

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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