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Madhya Pradesh High Court judgments

49,605 judgments · page 191 of 2,481

High Courts09 May 2023Allowed/Disposed Of

Jyotsana Sanghi Vs Gita Sanghi And Others

Madhya Pradesh High Court · (2023) 05 MP CK 0064

Code Of Civil Procedure, 1908 — Section 96, Order 7 Rule 11, Order 39 Rule 1, Order 39 Rule 2Indian Succession Act, 1925 — Section 57, 57(a), 57(b), 57(c), 213, 213(2), 217(1), 227, 276
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High Courts09 May 2023Allowed

Vijay Singh Dangi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 05 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 161, 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366A, 376, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6
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High Courts04 May 2023Allowed/Disposed Of

Amar Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 05 MP CK 0029

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14(A)(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 376, 506
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High Courts04 May 2023Disposed Of

Vinay Kumar Vs Udit Agrawal

Madhya Pradesh High Court · (2023) 05 MP CK 0028

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 14
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High Courts04 May 2023Disposed Of

Suraj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 05 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363, 366A, 376 (2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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