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Madhya Pradesh High Court judgments

47,634 judgments · page 277 of 2,382

High Courts19 Jan 2022Allowed

Mohit @ Chintu Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0100

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 304, 308, 328Madhya Pradesh Excise Act, 1915 — Section 49A
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High Courts18 Jan 2022Allowed

Sanjay Kumar Vs Jitendra

Madhya Pradesh High Court · (2022) 01 MP CK 0185

Madhya Pradesh Accommodation Control Act, 1961 — Section 12, 13, 13(1), 13(6)
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High Courts18 Jan 2022Allowed

Ajay Solanki Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0099

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 11, 12
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High Courts18 Jan 2022Allowed

Shubham Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 49A
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High Courts18 Jan 2022Allowed

Santosh Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0096

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 420, 447
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High Courts17 Jan 2022Dismissed

Geetarani Tiwari Vs Yogesh Tiwari

Madhya Pradesh High Court · (2022) 01 MP CK 0188

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1), 13(B)Indian Penal Code, 1860 — Section 498A
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High Courts17 Jan 2022Allowed

Manish Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0093

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts17 Jan 2022Allowed

Rambilas Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0092

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 304
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High Courts14 Jan 2022Allowed

J.B.S. Chandel And Others Vs State Of M.P And Others

Madhya Pradesh High Court · (2022) 01 MP CK 0194

Constitution Of India, 1950 — Article 356(1)Code Of Criminal Procedure, 1973 — Section 190, 193, 197, 197(1), 197(2), 197(3), 200, 220, 246(4), 468, 482Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 320, 323, 342, 405
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High Courts14 Jan 2022Allowed

Girraj Alias Batte Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0193

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 302, 376, 511Arms Act, 1959 — Section n 25 (1B), 25(1B)(b)
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