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Madhya Pradesh High Court judgments

47,634 judgments · page 247 of 2,382

High Courts30 May 2022Allowed

Suraj Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0086

Indian Penal Code, 1860 — Section 353Prevention Of Damage To Public Property Act, 1984 — Section 3, 4Indian Penal Code, 1860 — Section 34, 279, 353
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High Courts26 May 2022Allowed

Badal Pardi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0078

Code Of Criminal Procedure, 1973 — Section 110, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 307
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High Courts23 May 2022Allowed

Arjind Kumar Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0081

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 165, 482Indian Penal Code, 1860 — Section 120B, 201, 420, 467, 468, 471
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High Courts23 May 2022Allowed

Ram Singh Vs State Of M.P

Madhya Pradesh High Court · (2022) 05 MP CK 0079

Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 307
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High Courts23 May 2022Allowed

Kailash Dhakad Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0077

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts19 May 2022Allowed

Mukesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 05 MP CK 0072

Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(va), 14(?)(2)Indian Penal Code, 1860 — Section 354
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