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Madhya Pradesh High Court judgments

47,634 judgments · page 246 of 2,382

High Courts06 Jun 2022Allowed

Annu @ Arun Vs Archi Kendra Sahar Basoda And Others

Madhya Pradesh High Court · (2022) 06 MP CK 0015

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)( ?), 3(1)(?), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 294, 323, 327, 341, 506Code Of Criminal Procedure, 1973 — Section 161
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High Courts06 Jun 2022Allowed

Abhay Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 06 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 164, 473(3), 439Indian Penal Code, 1860 — Section 363, 366, 368, 376, 376(2)(N), 376(3), 376(D), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3,4, 5L, 6
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High Courts06 Jun 2022Allowed

Ashu Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 06 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts06 Jun 2022Allowed

Sanjay @ Satish Rajawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 06 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts02 Jun 2022Allowed

Sajid @ Golu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 06 MP CK 0009

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 341, 506Arms Act, 1959 — Section 25
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High Courts02 Jun 2022Disposed Of

Pradeep Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 06 MP CK 0007

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25, 27
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High Courts02 Jun 2022Allowed

Mukesh And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 06 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 341, 506Arms Act, 1959 — Section 25
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High Courts02 Jun 2022Allowed

Sajed Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 06 MP CK 0005

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 4, 6, 9Prevention Of Cruelty To Animals Act, 1960 — Section 11
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High Courts02 Jun 2022Allowed

Naresh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 06 MP CK 0004

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 363, 366, 376(2)(N), 376(2)(I)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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High Courts30 May 2022Allowed

Ramlakhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0090

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 376(D)Code Of Criminal Procedure, 1973 — Section 161, 164
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