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Madhya Pradesh High Court judgments

47,631 judgments · page 238 of 2,382

High Courts28 Jul 2022Allowed

Rahul @ Amrit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0091

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 18, 29Evidence Act, 1872 — Section 27
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High Courts27 Jul 2022Dismissed

Hariram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0099

Code Of Criminal Procedure, 1973 — Section 161, 174, 313, 374Indian Penal Code, 1860 — Section 23, 33, 34, 149, 299, 300, 302, 304, 304A, 304I, 304II, 326Evidence Act, 1872 — Section 27
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High Courts27 Jul 2022Allowed

Manoj Baghel Vs State Of M.P

Madhya Pradesh High Court · (2022) 07 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 319, 438Indian Penal Code, 1860 — Section 34, 304BDowry Prohibition Act, 1961 — Section 3, 4
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High Courts27 Jul 2022Allowed

Leelabai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0096

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts27 Jul 2022Allowed

Sahdev Yadav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0095

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v)(a), 14(A)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 294, 323, 392
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High Courts27 Jul 2022Allowed

Mayank Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0094

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(v), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 148, 149, 302, 307, 506IIArms Act, 1959 — Section 25(1b), 25(b)
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High Courts26 Jul 2022Allowed/Disposed Of

Raees Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0108

Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 4, 5, 6, 6A, 6B, 9, 11(1), 11(5)Madhya Pradesh Krishik Pashu Parirakshan Adhiniyam, 1959 — Section 1, 6(a), 6(b), 10, 11Motor Vehicles Act, 1988 — Section 3, 146, 181, 196
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High Courts26 Jul 2022Dismissed

Urmila Singh Vs Saudan Singh And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0107

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 26 Rule 10(A)Evidence Act, 1872 — Section 45, 112
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High Courts25 Jul 2022Dismissed

Colonel Akhil Mendhe Vs Union Of India Through Principal Secretary Ministry Of Defese Union Of India Through Principal Secretary Ministry Of Defese Union Of India Through Principal Secretary Ministry Of DefeseUnion Of India Through Principal Secretary Ministry Of Defese And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0109

Constitution Of India, 1950 — Article 226, 227Army Act, 1950 — Section 18, 19, 70, 121, 122, 180Armed Forces Tribunal Act, 2007 — Section 3(o), 3(o)(i), 3(o)(ii), 3(o)(ii), 3(o)(iv), 14, 14(1)
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