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Madhya Pradesh High Court judgments

47,631 judgments · page 236 of 2,382

High Courts18 Aug 2022Partly Allowed

Ashish Chaturvedi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 08 MP CK 0047

Indian Penal Code, 1860 — Section 34, 84, 294, 300, 302, 323, 327, 498A, 506Evidence Act, 1872 — Section 32, 32(1)Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts17 Aug 2022Disposed Of

Shriram Rawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 08 MP CK 0049

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 9, 9(2), 9(3), 94, 94(2)Evidence Act, 1872 — Section 35Code Of Criminal Procedure, 1973 — Section 397, 401
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High Courts17 Aug 2022Allowed

Deepak Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 08 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5L, 6
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High Courts17 Aug 2022Allowed

Nirmala Saket Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 08 MP CK 0034

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20BMadhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts17 Aug 2022

Pradeep Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 08 MP CK 0032

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts17 Aug 2022Dismissed

Malti Kushwah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 08 MP CK 0028

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts16 Aug 2022Allowed

State Bank Of India And Others Vs Meena Dhaigude

Madhya Pradesh High Court · (2022) 08 MP CK 0027

Constitution Of India, 1950 — Article 14, 16, 226Madhya Pradesh Uchha Nyayalaya (Khand Nayaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Evidence Act, 1872 — Section 108
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High Courts16 Aug 2022Disposed Of

Godavari And Others Vs Narmada Vally Developoment Authorioty And Others

Madhya Pradesh High Court · (2022) 08 MP CK 0026

Madhya Pradesh Uchha Nyayalaya (Khand Nayaypeeth Ko Appeal) Adhiniyam, 2005, — Section 2(1)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(2)Land Acquisition Act, 1894 — Section 4, 11, 12, 31, 31(1), 31(2), 34, 55
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High Courts16 Aug 2022Allowed

Bhanwarlal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 08 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120, 363, 366A, 370(4), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4(2)
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High Courts11 Aug 2022Disposed Of

Jamil Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 08 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 376DProtection Of Children From Sexual Offences Act, 2012 — Section 3(1)
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