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Madhya Pradesh High Court judgments

49,607 judgments · page 226 of 2,481

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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High Courts23 Nov 2022Dismissed

Ashish Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0088

Code Of Criminal Procedure, 1973 — Section 436A, 439Indian Penal Code, 1860 — Section 365Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts23 Nov 2022Dismissed

Kundan Vs Shivani

Madhya Pradesh High Court · (2022) 11 MP CK 0087

Family Court Act, 1984 — Section 19(4)Code Of Criminal Procedure, 1973 — Section 397, 401
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High Courts22 Nov 2022Allowed

Manjit Kaur Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0094

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Evidence Act, 1872 — Section 27
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High Courts22 Nov 2022Dismissed

Shankar Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0090

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(dha, 3(2)(da), 3(2)(v), 14A(2), 15AIndian Penal Code, 1860 — Section 294, 302, 323, 324, 506Code Of Criminal Procedure, 1973 — Section 161
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High Courts21 Nov 2022Disposed Of

Deepak Bhargav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0077

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 302, 506
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High Courts21 Nov 2022Allowed

Bhuru @ Bhura Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0074

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29, 27(A), 31(A)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 332, 333, 336
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High Courts21 Nov 2022Disposed Of

Manish Sharma @ Ballu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0071

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 147, 148, 149, 294, 307, 302, 506
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