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Madhya Pradesh High Court judgments

49,605 judgments · page 193 of 2,481

High Courts01 May 2023Allowed

Ranjeet Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 05 MP CK 0033

Constitution Of India, 1950 — Article 22(5), 226Prevention Of Blackmarketing And Maintenance Of Supplies Of Essential Commodities Act, 1980 — Section 3(1)(a)Indian Penal Code, 1860 — Section 34, 201, 212, 420, 467, 468, 471,
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High Courts01 May 2023Allowed/Dismissed

Jay Patidar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 05 MP CK 0004

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 354, 354(D), 376, 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts01 May 2023Allowed

Rakesh Vs Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 05 MP CK 0001

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 332Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(va)
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High Courts28 Apr 2023Dismissed

AVTEC Limited Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 04 MP CK 0109

Constitution Of India, 1950 — Article 32, 226, 227Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2, 2(2)Industrial Disputes Act, 1947 — Section 10D, 10(1), 25N, 25N(5), 25N(6), 25O
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High Courts28 Apr 2023Disposed Of

Silky Jain And Others Vs Yaadram Shivhare And Others

Madhya Pradesh High Court · (2023) 04 MP CK 0108

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 115, 151, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 47 Rule 1Madhya Pradesh Land Revenue Code, 1959 — Section 110, 169, 190
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High Courts28 Apr 2023Disposed Of

Gopal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 04 MP CK 0090

Code Of Criminal Procedure, 1973 — Section 389(1)Protection Of Children From Sexual Offences Act, 2012 — Section 11(i), 12
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High Courts28 Apr 2023Disposed Of

Jasmat Vs Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 04 MP CK 0088

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 354, 354(C), 451Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts26 Apr 2023Allowed

Ganesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 04 MP CK 0101

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 363, 366A, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5L, 6
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