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Madhya Pradesh High Court judgments

49,605 judgments · page 214 of 2,481

High Courts06 Jan 2023Disposed Of

Aarju And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0034

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(V), 3(1)(R)(S), 3(2)(V), 3(2)(V)(A), 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 306, 506
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High Courts05 Jan 2023Disposed Of

Rajesh Verma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0055

Constitution Of India, 1950 — Article 226Madhya Pradesh School Education Service (Teaching Cadre) Service Conditions And Recruitment Rules, 2018 — Rule 5(2), 5(4), 8(2), 11(5)Ex-Servicemen (Re-Employment In Central Civil Services And Posts) Rules, 1979 — Rules 6(4), 8(1)(d), 10
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High Courts05 Jan 2023Dismissed

Santosh Vs State Of M.P

Madhya Pradesh High Court · (2023) 01 MP CK 0042

Code Of Criminal Procedure, 1973 — Section 174, 374(2)Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 2
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High Courts03 Jan 2023Allowed

Usha Devi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0028

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 370AImmoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 7
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