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Madhya Pradesh High Court judgments

49,607 judgments · page 229 of 2,481

High Courts04 Nov 2022Dismissed

Jitendra Kushwaha Vs State Of MP And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0021

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 3(1)(w)(ii), 14A(2), 15AIndian Penal Code, 1860 — Section 366, 376, 506
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High Courts03 Nov 2022Disposed Of

Mahendra Vs Sardar And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0009

Constitution Of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 131
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High Courts02 Nov 2022Dismissed

Tulsiram And Others Vs Rajaram And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0013

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 8 Rule 3, Order 18 Rule 4Evidence Act, 1872 — Section 63, 65, 65(a), 65(c), 66, 74
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High Courts01 Nov 2022Allowed

Aakash Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0001

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 46Evidence Act, 1872 — Section 27
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High Courts31 Oct 2022Allowed

Anil Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 10 MP CK 0052

Code Of Criminal Procedure, 1973 — Section 473(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(N), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4(2), 5(L), 6
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