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Madhya Pradesh High Court judgments

47,634 judgments · page 280 of 2,382

High Courts07 Jan 2022Allowed

Shiva Kushwah Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2022) 01 MP CK 0037

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 14A(2), 15AIndian Penal Code, 1860 — Section 34, 147, 149, 307, 294, 323, 324, 427, 451, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 11
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High Courts07 Jan 2022Disposed Of

Radha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 465, 466, 467, 468Information Technology Act, 2000 — Section 65,66(d), 70, 71, 72,74
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High Courts06 Jan 2022Dismissed

Canara Bank Vs Bank Of India & Others

Madhya Pradesh High Court · (2022) 01 MP CK 0204

Constitution Of India, 1950 — Article 32, 136, 226, 227Arbitration And Conciliation Act 1996 — Section 8, 9, 11, 16, 16(2), 16(3), 17, 34, 34(2)(v), 34(2)(a)(v), 34(6), 35, 34, 36, 37, 37(2)Limitation Act, 1963 — Section 5
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High Courts06 Jan 2022Allowed

Kadam Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 01 MP CK 0032

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 344, 363, 366, 376(2)(k), 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5L, 6, 16, 17
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High Courts06 Jan 2022Allowed

Arun Vs State Of MP & Another

Madhya Pradesh High Court · (2022) 01 MP CK 0030

Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6Code Of Criminal Procedure, 1973 — Section 164
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