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Madhya Pradesh High Court judgments

47,632 judgments · page 242 of 2,382

High Courts07 Jul 2022Dismissed

Hukum Singh And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0039

Code Of Criminal Procedure, 1973 — Section 174, 313, 374(2)Indian Penal Code, 1860 — Section 141, 143, 147, 148, 149, 299, 300, 300(c), 302, 304A, 304(I), 304(II), 307, 323, 324, 326, 341
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High Courts07 Jul 2022Dismissed

Manoj Sen Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25, 25(1)(1B)(a) 27
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High Courts07 Jul 2022Allowed

Sanjay Tripathi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0007

Code Of Criminal Procedure, 1973 — Section 389(1), 437(3), 438, 439Indian Penal Code, 1860 — Section 109, 120B, 212, 323, 328, 342, 354, 366A, 376D, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6, 16, 17
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High Courts05 Jul 2022Allowed

Siddharth Patel Vs Jyotsna Devi And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0041

Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 22 Rule 3, Order 22 Rule 3(2), Order 22 Rule 4A, Order 22 Rule 5, Order 23 Rule 1A
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High Courts05 Jul 2022Allowed

Ramesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 363, 376(3), 450Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts04 Jul 2022Dismissed

Ramesh Mendola Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0104

Code Of Criminal Procedure, 1973 — Section 144, 188, 195, 195(1), 482Indian Penal Code, 1860 — Section 172, 173, 174, 175, 176, 177, 178, 179, 1780, 181, 181, 182, 183, 184, 185, 186, 187, 188
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High Courts04 Jul 2022Dismissed

Deepak Beldar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0034

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 302, 304II, 354Evidence Act, 1872 — Section 27
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