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Madhya Pradesh High Court judgments

47,634 judgments · page 245 of 2,382

High Courts15 Jun 2022Partly Allowed

In Reference And Others Vs Ankit Vijayvargiya And Others

Madhya Pradesh High Court · (2022) 06 MP CK 0043

Code Of Criminal Procedure, 1973 — Section 235(2), 313, 354(3), 366Indian Penal Code, 1860 — Section 201, 300, 302, 363, 366, 376, 376A, 376BProtection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts15 Jun 2022Allowed

Garvit Khandelwal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 06 MP CK 0038

Constitution Of India, 1950 — Article 243QMadhya Pradesh Land Revenue Code, 1959 — Section 2(k), 2(XXIX), 11, 44(2), 58, 59, 59B, 68, 69, 72, 80, 108, 109, 110, 113, 114, 116, 172, 245Madhya Pradesh Municipalities Act, 1961 — Section 5, 5A, 7, 8
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High Courts15 Jun 2022Allowed

Mithun Jatav Vs State Of M.P

Madhya Pradesh High Court · (2022) 06 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 294, 307, 323
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High Courts15 Jun 2022Allowed

Vishuna Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 06 MP CK 0024

Indian Penal Code, 1860 — Section 34, 201, 302, 323, 506Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439
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High Courts15 Jun 2022Allowed

Akhilesh Sharma And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 06 MP CK 0022

Indian Penal Code, 1860 — Section 34, 294, 353, 392, 395, 506Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 Jun 2022Dismissed

Sulabh Jain Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 06 MP CK 0044

Code Of Criminal Procedure, 1973 — Section 161, 293, 374(2)Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 25, 27
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High Courts09 Jun 2022Allowed

Kamta Prasad Sharma Vs State Of M.P And Others

Madhya Pradesh High Court · (2022) 06 MP CK 0019

Constitution Of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966 — Rule 15(2)Police Act, 1861 — Section 44
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High Courts09 Jun 2022Allowed

Abbas Maru And Others Vs Union Of India And Others

Madhya Pradesh High Court · (2022) 06 MP CK 0018

Constitution Of India, 1950 — Article 226Companies (Appointment And Qualification Of Directors) Rules, 2014 — Rule 11, 11(e)Companies Act, 2013 — Section 2(6), 92, 137, 149, 150, 151, 152, 152(3), 153, 154, 157, 159, 160, 164, 164(1), 164(2), 164(2)(a), 167, 167(1), 167(1)(a), 168, 170, 248(1), 248(1)(4), 469
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