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Madhya Pradesh High Court judgments

47,634 judgments · page 253 of 2,382

High Courts21 Apr 2022Allowed

Raju Meena Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2022) 04 MP CK 0051

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w), 3(2)(va), 14A(2), 15AIndian Penal Code, 1860 — Section 354
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High Courts20 Apr 2022Dismissed

Himanshu Gandhi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 04 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 354, 354, 354A(1)(i), 354D, 504Protection Of Children From Sexual Offences Act, 2012 — Section 3, 7, 9(l)(m), 9(m), 10
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High Courts19 Apr 2022Disposed Of

Sitaram Vs Kanhaiyalal

Madhya Pradesh High Court · (2022) 04 MP CK 0048

Code Of Criminal Procedure, 1973 — Section 29, 29(2), 357, 357(1)(b), 357(3)Negotiable Instruments Act, 1881 — Section 138, 143, 143(1), 143(3)
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High Courts18 Apr 2022Allowed

Suraj Prajapati Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 04 MP CK 0045

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13
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High Courts13 Apr 2022Dismissed

Komal Tiwari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 04 MP CK 0043

Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 201, 302, 376
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High Courts12 Apr 2022Dismissed

Mahaveer Singh Vs State Of M.P. & Ors

Madhya Pradesh High Court · (2022) 04 MP CK 0085

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 154, 154(3), 156(3), 190, 199, 200, 203, 482
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