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Madhya Pradesh High Court judgments

49,605 judgments · page 225 of 2,481

High Courts29 Nov 2022Allowed

Juli Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0115

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 Courts29 Nov 2022Disposed Of

Kamlesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0112

Code Of Criminal Procedure, 1973 — Section 437(3), 439Wild Life (Protection) Act, 1972 — Section 9, 39, 44, 48 (I), 49 (L), 51, 52
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High Courts28 Nov 2022Allowed

Dilip Vs State Of M.P And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0109

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 344, 363, 366, 366-A, 376, 376 (2)(n), 376(2)(k), 376(2)(i), 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(I), 6
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High Courts28 Nov 2022Allowed

Devchand @ Devilal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0108

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6
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High Courts28 Nov 2022Allowed

Kantabai Vs State Of M.P

Madhya Pradesh High Court · (2022) 11 MP CK 0107

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 49(A)
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High Courts24 Nov 2022Allowed

Ravi Ahirwar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0083

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 363, 366A, 376D, 376(2), 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5l, 6, 17
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High Courts24 Nov 2022Allowed

Dhara Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0082

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 325, 326, 327, 341, 506Arms Act, 1959 — Section 25, 27
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