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Madhya Pradesh High Court judgments

49,605 judgments · page 198 of 2,481

High Courts03 Apr 2023Allowed

Kamlesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 04 MP CK 0020

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 334, 341, 63, 366, 378(2)(k), 376(2)(n, 506)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6, 7,8
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High Courts03 Apr 2023Allowed

Anshul Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 04 MP CK 0019

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 506
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High Courts03 Apr 2023Allowed

Durgesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 04 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts03 Apr 2023

Raja Vs Prakash

Madhya Pradesh High Court · (2023) 04 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 397Negotiable Instruments Act, 1881 — Section 138
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High Courts01 Apr 2023Partly Allowed

Ambaram And Others Vs Jadulal And Others

Madhya Pradesh High Court · (2023) 04 MP CK 0066

Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 7 Rule 11, Order 8 Rule 6A, Order 8 Rule 9, Order 8 Rule 10, Order 8 Rule 95
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High Courts01 Apr 2023Dismissed

Sunil Vs Bashir Khan And Others

Madhya Pradesh High Court · (2023) 04 MP CK 0065

Code Of Civil Procedure, 1908 — Section 115, Order 7 Rule 11, Order 7 Rule 11(a)Madhya Bharat Zamindari Abolition Act Samvat, 2003 — Section 38
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High Courts01 Apr 2023Allowed

Pramila Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 04 MP CK 0008

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 19
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High Courts01 Apr 2023Allowed

Jitendra @ Jitu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 04 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 29Evidence Act, 1872 — Section 27
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High Courts01 Apr 2023Allowed

Rajjan Choudhary Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 04 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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