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Madhya Pradesh High Court judgments

47,634 judgments · page 279 of 2,382

High Courts11 Jan 2022Dismissed

Balkrishna Devda And Ors Vs State Of MP And Anr

Madhya Pradesh High Court · (2022) 01 MP CK 0199

Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401, 468, 482Indian Penal Code, 1860 — Section 34, 294, 323, 498A, 506IIDowry Prohibition Act, 1961 — Section 3, 4
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High Courts11 Jan 2022Allowed

Suman Nagar Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0058

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 406, 420
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High Courts11 Jan 2022Dismissed

Rajendra Nigam Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0055

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49(A)Indian Penal Code, 1860 — Section 328, 420, 467, 468
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High Courts11 Jan 2022Allowed

Deepak Patel Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0053

Code Of Criminal Procedure, 1973 — Section 397, 401, 457Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20B
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High Courts11 Jan 2022

Ramsevak Halwai Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 01 MP CK 0051

Constitution Of India, 1950 — Article 226Madhya Pradesh State Municipal Service (Executive) Rules, 1973 — Rule2(b), 2(di), 2(f), 31, 36, 36(1)Madhya Pradesh Municipalities Act, 1961 — Section 89, 329
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High Courts10 Jan 2022Allowed

Jayesh Gurnani S/O Mr. Ravi Gurnani & Another Vs Madhya Pradesh State Election Commission & Others

Madhya Pradesh High Court · (2022) 01 MP CK 0201

Constitution Of India, 1950 — Article 141, 226, 243, 243D, 243D(4), 243K, 243T, 243T(4), 243ZA, 334Madhya Pradesh Municipalities (Reservation Of Wards For Scheduled Castes Scheduled Tribes Other Backward Classes And Women) Rules, 1994 — Rule 2(3), 3, 4, 5, 6, 7Madhya Pradesh Municipal Corporation Act, 1956 — Section 10(1), 11, 11(1), 11(2), 29, 29(A)(1)
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High Courts10 Jan 2022Allowed

Jagdish Kumawat Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0045

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 326, 325, 506
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High Courts10 Jan 2022Allowed

Lakhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0042

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 294, 302, 307, 323, 341, 506
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