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Madhya Pradesh High Court judgments

47,634 judgments · page 254 of 2,382

High Courts12 Apr 2022Dismissed

Parag Pandit Vs Sadhana

Madhya Pradesh High Court · (2022) 04 MP CK 0084

Family Court Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13, 13 (1) (1A)Code Of Criminal Procedure, 1973 — Section 125
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High Courts12 Apr 2022Partly Allowed

Parenteral Drugs Vs Gati Kintetsu Express Pvt. Ltd

Madhya Pradesh High Court · (2022) 04 MP CK 0044

Code Of Criminal Procedure, 1973 — Section 2(e), 16, 17, 18, 19, 20, 21Arbitration And Conciliation Act, 1996 — Section 2(e), 2(2), 11(6), 11(12)(b), 16, 20, 20(1), 20(2), 20(3), 34, 34(2)(a)(ii), 37Indian Contract Act, 1872 — Section 20, 23, 28
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High Courts12 Apr 2022Dismissed

Lakhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 04 MP CK 0042

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49AIndian Penal Code, 1860 — Section 120B, 420, 457, 467, 468, 471
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High Courts12 Apr 2022Allowed

Sadhulal Jaiswal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 04 MP CK 0034

Code Of Criminal Procedure, 1973 — Section 41A, 437(3), 438Madhya Pradesh Excise Act, 1915 — Section 34(2), 42Indian Penal Code, 1860 — Section 34, 294, 323, 451, 452, 506II, 506B
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High Courts08 Apr 2022Partly Allowed

Lokman Vs State Of M.P

Madhya Pradesh High Court · (2022) 04 MP CK 0076

Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 302, 307, 319, 320, 323, 324Evidence Act, 1872 — Section 32
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High Courts07 Apr 2022Dismissed

Child In Conflict With Law Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2022) 04 MP CK 0080

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 1(4), 1(4)(i), 1(4)(ii) 2(13), 2(14), 8, 8(2), 12, 15, 18 (1)(c), 19, 20, 101, 101(5), 102Indian Penal Code, 1860 — Section 34, 147, 149, 195A, 302, 307, 336, 396, 506Arms Act, 1959 — Section 25, 27
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High Courts07 Apr 2022Allowed

Prosecutrix Vs State Of M.P. & Ors

Madhya Pradesh High Court · (2022) 04 MP CK 0079

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 201, 354(A)(i)(ii), 354(D), 376(2)(n), 376(2)(i)
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High Courts07 Apr 2022Allowed

Ramkaran Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 04 MP CK 0031

Code Of Criminal Procedure, 1973 — Section 161, 397, 401Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 27
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