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Madhya Pradesh High Court judgments

47,634 judgments · page 259 of 2,382

High Courts22 Mar 2022Allowed

Rajesh Vs State Of M.P

Madhya Pradesh High Court · (2022) 03 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 324
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High Courts22 Mar 2022Allowed

Anil Sikarwar Vs State Of M.P

Madhya Pradesh High Court · (2022) 03 MP CK 0061

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 47(A)Indian Penal Code, 1860 — Section 341, 392
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High Courts22 Mar 2022Allowed

Mumtaz Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 03 MP CK 0058

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307Arms Act, 1959 — Section 25, 27
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High Courts21 Mar 2022Allowed

Sunupdas Vs State Of M.P And Others

Madhya Pradesh High Court · (2022) 03 MP CK 0125

Madhya Pradesh Admin Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Adhiniyam, 1999 — Section 1, 2, 2(a), 2(e), 4, 6,, 6(2), 9, 9(1)Madhya Pradesh Land Revenue Code, 1959 — Section 241, 241(4), 253
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High Courts21 Mar 2022Dismissed

Vicky@ Shahrukh Ansari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 03 MP CK 0120

Code Of Criminal Procedure, 1973 — Section 167(2), 167(2)(a)(i), 167(2)(a)(ii), 173(1A), 397, 401Indian Penal Code, 1860 — Section 363, 366A, 376, 376D, 386Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts21 Mar 2022Dismissed

Raman Vs State Of MP

Madhya Pradesh High Court · (2022) 03 MP CK 0119

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 195, 199, 211, 363, 366(a), 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 22(2)
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High Courts16 Mar 2022Dismissed

S.C.Rampal Vs Union Of India And Others

Madhya Pradesh High Court · (2022) 03 MP CK 0121

Constitution Of India, 1950 — Article 227National Cadet Corps Rules, 1948 — Rule 38(1)(b), 38(2), 40(1)National Cadet Corps Act, 1948 — Section 11
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High Courts16 Mar 2022Dismissed

Amarsingh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 03 MP CK 0052

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 376(2)(k), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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