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Madhya Pradesh High Court judgments

49,605 judgments · page 201 of 2,481

High Courts24 Mar 2023Dismissed

Monu Bhilala Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 03 MP CK 0101

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 363, 366, 376(2)(m), 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(1), 5(J)(ii), 6
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High Courts20 Mar 2023Allowed

Ashok @ Assu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0084

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts20 Mar 2023Allowed

Aman Ullah Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0079

Code Of Criminal Procedure, 1973 — Section 389Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120B, 218, 466, 471
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High Courts20 Mar 2023Allowed

Santosh Devsat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0078

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 409, 420, 467, 468, 471Chit Funds Act, 1982 — Section 4, 76, 79
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