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Madhya Pradesh High Court judgments

47,631 judgments · page 241 of 2,382

High Courts12 Jul 2022Dismissed

Ganesh Vs State Of M.P

Madhya Pradesh High Court · (2022) 07 MP CK 0031

Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
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High Courts11 Jul 2022Dismissed

Kailash Vs Gordhan And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0044

Code Of Criminal Procedure, 1973 — Section 200, 202, 244, 313, 378Indian Penal Code, 1860 — Section 143, 494, 497Evidence Act, 1872 — Section 50
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High Courts11 Jul 2022Allowed

Ramesh Banjara Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0016

Madhya Pradesh Excise Act, 1915 — Section 34(1), 49ACode Of Criminal Procedure, 1973 — Section 41(1)Code Of Criminal Procedure, 1973 — Section 439
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High Courts09 Jul 2022Dismissed

LEE Anne Elton Vs Arunoday Singh

Madhya Pradesh High Court · (2022) 07 MP CK 0035

Code Of Civil Procedure, 1908 — Section 96, 96(2), Order 8 Rule 5, Order 8 Rule 5(2), Order 9 Rule 13Special Marriage Act, 1954 — Section 39, 40(B), 40B(2), 40B(3)Family Courts Act, 1984 — Section 19
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High Courts09 Jul 2022Allowed

Raju Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0021

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 25, 29, 37
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High Courts09 Jul 2022Allowed

Ashok Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0020

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376, 376(1), 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6
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