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Madhya Pradesh High Court judgments

49,605 judgments · page 208 of 2,481

High Courts13 Feb 2023Disposed Of

Devendra Kumar Tiwri Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0043

Code Of Criminal Procedure, 1973 — Section 41(A), 170, 482Indian Penal Code, 1860 — Section 354, 354(A)Protection Of Children From Sexual Offences Act, 2012 — Section 9, 10
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High Courts09 Feb 2023Dismissed

Anoop Mishra And Others Vs Akla Dubey And Others

Madhya Pradesh High Court · (2023) 02 MP CK 0045

Code Of Criminal Procedure, 1973 — Section 431Indian Penal Code, 1860 — Section 120B, 405, 415, 420, 463, 464, 467Madhya Pradesh Society Registrikaran Adhiniyam, 1973 — Section 18, 27, 28, 31, 32, 37, 37(1), 37(2)
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High Courts09 Feb 2023Dismissed

Anoop And Others Vs Alka And Others

Madhya Pradesh High Court · (2023) 02 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 120B, 405, 406, 420, 463, 464, 465, 467Madhya Pradesh. Societies Registrikaran Adhiniyam, 1973 — Section 32, 37
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High Courts08 Feb 2023Disposed Of

Sunil Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0053

Code Of Criminal Procedure, 1973 — Section 161, 313, 313(1)(a), 313(4), 374(2)Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 27
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High Courts08 Feb 2023Allowed

Sudhir Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0040

Code Of Criminal Procedure, 1973 — Section 156(3), 437(3), 439Indian Penal Code, 1860 — Section 109, 294, 409, 427, 477a, 500, 506
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High Courts08 Feb 2023Disposed Of

Sohan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 307, 341
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High Courts08 Feb 2023Allowed

Karan Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 02 MP CK 0034

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366(A), 376(2) (n), 376(2)(h), 376(2)(k)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4(2), 5(l), 5(j)(ii), 6
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High Courts08 Feb 2023Allowed

Jaideep Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 02 MP CK 0031

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 324Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va)
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