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Madhya Pradesh High Court judgments

47,634 judgments · page 273 of 2,382

High Courts31 Jan 2022Allowed

Deepak And Others Vs Virendra & Others

Madhya Pradesh High Court · (2022) 01 MP CK 0190

Indian Stamp Act, 1899 — Article 25, 491A, 49B(a)Arbitration And Conciliation Act, 1996 — Section 11Code Of Civil Procedure, 1908 — Section 151
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High Courts31 Jan 2022Dismissed

Laxmi Sagar Vs Madhya Pradesh & Others

Madhya Pradesh High Court · (2022) 01 MP CK 0189

Constitution Of India, 1950 — Article 22(4)(a), 226, 309, 311(1), 311(2)Prevention Of Black Marketing And Maintenance Of Supplies Of Essential Commodities Act, 1980 — Section 3, 3(1), 3(1)(a)(ii), 3(2), 3(2)(15)(i), 3(2)(15), 3(3), 4, 5, 6, 12, 13, 17, 17(3), 18, 40(2), 43(2)(b), 43(2)(c), 55(2), 55(3)Indian Penal Code, 1860 — Section 120B, 406, 420
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High Courts31 Jan 2022Allowed

Bhim Singh Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0164

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 506
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High Courts31 Jan 2022Dismissed

Jitendra Vs State Of Madhya Pradesh Station

Madhya Pradesh High Court · (2022) 01 MP CK 0163

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 306, 384Madhya Pradesh Debtors Protection Act, 1937 — Section 3, 4
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High Courts31 Jan 2022Allowed

Sameer @ Balli Vs State Of M. P

Madhya Pradesh High Court · (2022) 01 MP CK 0162

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 34, 124A, 153A, 188, 505(2)
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High Courts28 Jan 2022Allowed

Ravindra Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0161

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts28 Jan 2022Allowed

Saurav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0160

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 379Evidence Act, 1872 — Section 25, 26
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High Courts28 Jan 2022Allowed

Lakhan @ Lakhansingh Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0156

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 403, 482, 483
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High Courts28 Jan 2022Allowed

Mukesh S/O Bhagirath Mehar Vs State Of M. P

Madhya Pradesh High Court · (2022) 01 MP CK 0155

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376, 376(2)(n), 506Information Technology Act, 2000 — Section 67(A)
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