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Madhya Pradesh High Court judgments

47,634 judgments · page 269 of 2,382

High Courts10 Feb 2022Allowed

Sintu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 02 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 356, 379, 392Evidence Act, 1872 — Section 27
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High Courts10 Feb 2022Allowed

Prashant Namdev @ Sahil Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 02 MP CK 0077

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(w)(ii), 3(2)(5), 3(2)(5a), 3(1)(w)(I), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376D, 376(2)(n), 506
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High Courts09 Feb 2022Disposed Of

Omprakash Vs State Bank Of India And Others

Madhya Pradesh High Court · (2022) 02 MP CK 0073

Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14
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High Courts09 Feb 2022Dismissed

Manoj Chaturvedi Vs . State Of M.P. & Anr

Madhya Pradesh High Court · (2022) 02 MP CK 0072

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 363, 371, 376, 504Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts09 Feb 2022

Dinesh Rajak Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 02 MP CK 0071

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i), 3(w), 3(ii), 3(2)(va), 14(a)(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 506
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High Courts08 Feb 2022

Nilesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 02 MP CK 0069

Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 34, 109, 306, 506, 507, 509, 511Information Technology Act, 2000 — Section 66(E), 67, 84(c)
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High Courts08 Feb 2022Disposed Of

Mehfuj Vs State Of Madhya Pradesh Station

Madhya Pradesh High Court · (2022) 02 MP CK 0068

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 324Arms Act, 1959 — Section 25
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High Courts08 Feb 2022Allowed

Lakhan Jatav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 02 MP CK 0064

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 366, 366A, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6
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High Courts08 Feb 2022

Abhishek Tiwari And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 02 MP CK 0062

Madhya Pradesh Minerals (Prevention Of Illegal Mining Transportation And Storage) Rules, 2006 — Rule 18(1)Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379, 414
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