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Madhya Pradesh High Court judgments

49,605 judgments · page 174 of 2,481

High Courts04 Aug 2023Allowed/Disposed Of

Saddam Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 389Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8Indian Penal Code, 1860 — Section 341
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High Courts04 Aug 2023Allowed/Disposed Of

Sonu Parmar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 437(3), 439Wild Life (Protection) Act, 1972 — Section 27, 29, 50, 51, 52Indian Forest Act, 1927 — Section 41, 52, 66(A)
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High Courts03 Aug 2023Dismissed

Anukul Mishra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0032

Code Of Criminal Procedure, 1973 — Section 155, 156, 157, 158, 159, 160, 161, 162, 163, 164, 165, 166, 167, 168, 173(2), 227, 313, 397, 401, 461, 461(a), 461(b), 461(c), 461(d), 461(e), 461(f), 461(i), 461(j), 461(k), 461(l), 461(m), 461(n), 461(o), 461(p), 461(q)Prevention Of Corruption Act, 1988 — Section 7(A), 13(1)(b), 13(2)Madhya Pradesh Special Police Establishment Act, 1947 — Section 2(3)
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High Courts03 Aug 2023 Partly Allowe/Disposed Of

Raju Vs State Of M.P

Madhya Pradesh High Court · (2023) 08 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 307, 326, 374Evidence Act, 1872 — Section 7, 134
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High Courts03 Aug 2023Allowed/Disposed Of

Karan Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 08 MP CK 0022

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 363, 366, 376Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(1)(w)(i)
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High Courts02 Aug 2023Dismissed

Ramswaroop Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0021

Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 12, 12(3), 12(3)( a )( i )Code Of Criminal Procedure, 1973 — Section 53A, 164, 313, 374(2)Indian Penal Code, 1860 — Section 376(2)(f), 506
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High Courts02 Aug 2023Allowed/Disposed Of

Sunil Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0019

Code Of Criminal Procedure, 1973 — Section 437(3), 439Arms Act, 1959 — Section 25(1A), 25(1)(AA), 27
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