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Madhya Pradesh High Court judgments

49,607 judgments · page 228 of 2,481

High Courts10 Nov 2022Dismissed

Ashish Alias Golu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0034

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2), 15AIndian Penal Code, 1860 — Section 120B, 34, 201, 304Madhya Pradesh Excise Act, 1915 — Section 34(2), 49(a)
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High Courts09 Nov 2022Allowed

Shyamveer Jaat Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0041

Indian Penal Code, 1860 — Section 120B, 363, 365, 366A, 368, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6Code Of Criminal Procedure, 1973 — Section 164, 439
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High Courts07 Nov 2022Allowed

A Minor Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0027

Constitution Of India, 1950 — Article 21, 226Medical Termination Of Pregnancy Act, 1971 — Section 2(d), 3, 3(2), 3(2)(1), 3(2)(i), 3(2) (b)(i), 4, 4(b), 5
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High Courts04 Nov 2022

Gopal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0025

Code Of Criminal Procedure, 1973 — Section 439, 446Indian Penal Code, 1860 — Section 34, 294, 302, 307, 323Arms Act, 1959 — Section 25(1B)
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