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Madhya Pradesh High Court judgments

49,605 judgments · page 205 of 2,481

High Courts01 Mar 2023Dismissed

Ramveer Sharma Vs Babulal And Others

Madhya Pradesh High Court · (2023) 03 MP CK 0015

Constitution Of India, 1950 — Article 227Indian Succession Act, 1925 — Section 8, 141, 192, 269, 372, 369Code Of Civil Procedure, 1908 — Section 9
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High Courts01 Mar 2023Dismissed

Sajid Sheikh Vs Shagufta Sheikh

Madhya Pradesh High Court · (2023) 03 MP CK 0005

Code Of Criminal Procedure, 1973 — Section 200, 202, 438Indian Penal Code, 1860 — Section 34, 324, 498A, 506
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High Courts01 Mar 2023

Gulab Rawat Vs State Of M.P.

Madhya Pradesh High Court · (2023) 03 MP CK 0004

Code Of Criminal Procedure, 1973 — Section 389Arms Act, 1959 — Section 25(1B)(A)Wild Life (Protection) Act, 1972 — Section 51
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High Courts01 Mar 2023Allowed

Babla Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0001

Indian Penal Code, 1860 — Section 34, 201, 201A, 302Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 164
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High Courts28 Feb 2023Allowed

Ramzan S Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0093

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 489A, 489B, 489CEvidence Act, 1872 — Section 27
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High Courts28 Feb 2023Dismissed

Ganpatram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0090

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29, 37
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