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Madhya Pradesh High Court judgments

49,605 judgments · page 206 of 2,481

High Courts24 Feb 2023Dismissed

Sugan Chand Vs Indra Bai And Others

Madhya Pradesh High Court · (2023) 02 MP CK 0085

Code Of Civil Procedure, 1908 — Section 100, Order 6 Rule 17, Order 41 Rule 27Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(f)
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High Courts24 Feb 2023Partly Allowed

Kamod Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0079

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 302, 303, 304IEvidence Act, 1872 — Section 27
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High Courts23 Feb 2023Dismissed

Child In Conflict Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 397, 401Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 3, 12, 12(1), 102Indian Penal Code, 1860 — Section 376, 376A, 376C, 377
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High Courts23 Feb 2023Allowed

Ashish Kumar Vishwakarma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0077

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13
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High Courts23 Feb 2023Disposed Of

Sujjansingh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 02 MP CK 0072

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(dha), 3(2)(V), 3(2)(V)(A), 14(A)(2), 18Code Of Criminal Procedure, 1973 — Section 161, 164, 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 302, 307, 325, 506
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High Courts22 Feb 2023Allowed/Disposed Of

Prahlad @ Baba Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0063

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 395, 396Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27
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