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Madhya Pradesh High Court judgments

49,605 judgments · page 173 of 2,481

High Courts08 Aug 2023Allowed/Disposed Of

Kuljeet Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 08 MP CK 0053

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14(A)(2)Indian Penal Code, 1860 — Section 34, 304Haath Se Maila Uthane Ka Adhiniyam, 2013 — Section 7, 9
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High Courts07 Aug 2023Dismissed

Rajdhar And Others Vs Dhokiya

Madhya Pradesh High Court · (2023) 08 MP CK 0082

Limitation Act, 1963 — Section 136Code Of Civil Procedure, 1908 — Order 20 Rule 18, Order 21 Rule 23(2)
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High Courts07 Aug 2023Allowed

Rajesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0052

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Madhya Pradesh Excise Act, 1915 — Section 34(2), 49AEvidence Act, 1872 — Section 27
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High Courts07 Aug 2023Allowed/Disposed Of

Lalit Pandey Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0051

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Code Of Criminal Procedure, 1973 — Section 437(3), 439
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High Courts07 Aug 2023Allowed/Disposed Of

Shivraj Meena Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0050

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts07 Aug 2023Allowed/Disposed Of

Vishal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0049

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 49(A)
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High Courts07 Aug 2023Allowed

Kamal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 08 MP CK 0047

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366A, 376, 376(2)(h), 376(2)(N), 450, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(L), 5(n), 6
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High Courts07 Aug 2023Disposed Of

Saloni Jatav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0046

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 109, 120B, 193, 307, 498A, 506Arms Act, 1959 — Section 25, 27
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High Courts07 Aug 2023Allowed/Disposed Of

Kanha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0045

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts07 Aug 2023Allowed/Disposed Of

Meharwan Pal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 08 MP CK 0042

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14ACode Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 323
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High Courts04 Aug 2023

Gaurav Vs Pushpa Bai

Madhya Pradesh High Court · (2023) 08 MP CK 0039

Code Of Civil Procedure, 1908 — Section 151Evidence Act, 1872 — Section 45
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