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Madhya Pradesh High Court judgments

49,605 judgments · page 213 of 2,481

High Courts16 Jan 2023Disposed Of

Kamlesi Devi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts16 Jan 2023Allowed

Ravindra Baghel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0060

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 341, 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts16 Jan 2023Allowed

Rajesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0058

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14(A)(2), 3(2)(v), 3(2)(w)(i)Code Of Criminal Procedure, 1973 — Section 164, 439, 437(3)Indian Penal Code, 1860 — Section 344, 368, 376, 376(2)(n), 506
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High Courts13 Jan 2023Disposed Of

Dharmveer Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0047

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 201, 304(2)
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High Courts10 Jan 2023Allowed

Jitendra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0044

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 294, 323, 366, 376, 506
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High Courts09 Jan 2023Dismissed

Chetak Logistic Ltd Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0052

Madhya Pradesh Govansh Vadh Pratishedh Rules, 2012 — Rule 5, 6Code Of Criminal Procedure, 1973 — Section 100, 397, 401, 451, 452, 457, 458, 459Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 4, 6, 9
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High Courts09 Jan 2023Allowed

Sandeep Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 326, 506Arms Act, 1959 — Section 25
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High Courts06 Jan 2023Allowed

Ibrar Ahmed Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0040

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 Courts06 Jan 2023Allowed

Jarina Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 306, 498AProtection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts06 Jan 2023Allowed

Nirmal Jogi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0036

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376(1), 376(2)(n)(f)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(1)(n)(j)(ii), 6
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