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Madhya Pradesh High Court judgments

49,605 judgments · page 175 of 2,481

High Courts02 Aug 2023Disposed Of

Hari Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29Evidence Act, 1872 — Section 27
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High Courts02 Aug 2023Disposed Of

Mohar Singh Vs State Of M.P

Madhya Pradesh High Court · (2023) 08 MP CK 0013

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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High Courts02 Aug 2023Allowed/Disposed Of

Rahul Sahu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 08 MP CK 0011

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(wi), 3(2)(v), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 376(2)(n), 506
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High Courts01 Aug 2023Allowed

Dinesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 08 MP CK 0010

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376, 376(3), 450, 506(A)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts01 Aug 2023Allowed

Padam Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0008

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29, 37Evidence Act, 1872 — Section 27
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High Courts01 Aug 2023Allowed/Disposed Of

Jitendra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 08 MP CK 0005

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Niyam, 1984 — Section 11, 13
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High Courts31 Jul 2023Allowed/Disposed Of

Manoj Pal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 07 MP CK 0147

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 392, 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts31 Jul 2023Allowed

Mukesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 07 MP CK 0145

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 324, 323, 325, 336, 506
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