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Madhya Pradesh High Court judgments

47,634 judgments · page 281 of 2,382

High Courts06 Jan 2022Disposed Of

Deepak Bansal Vs State Of M.P. & Another

Madhya Pradesh High Court · (2022) 01 MP CK 0025

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da)(dha), 3(2)(Va), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 406, 420, 506
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High Courts06 Jan 2022Allowed

Kavindra Singh Chouhan Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0023

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 15, 24Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 120B
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High Courts05 Jan 2022Dismissed

Gayatri Parashar Vs Tulsiram Kori

Madhya Pradesh High Court · (2022) 01 MP CK 0174

Constitution Of India, 1950 — Article 14Code Of Civil Procedure, 1908 — Order 7 Rule 11Madhya Pradesh Accommodation Control Act, 1961 — Section 23J, 23J(i), 23J(ii)
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High Courts05 Jan 2022Dismissed

Vinod Meena Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0021

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
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High Courts05 Jan 2022Allowed

Dhanaram Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0019

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 306
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High Courts05 Jan 2022Allowed

Gopal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392, 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts03 Jan 2022Dismissed

Vibha Shukla Vs Kailash Dwivedi

Madhya Pradesh High Court · (2022) 01 MP CK 0173

Hindu Marriage Act, 1955 — Section 13(1) (ia), 13(1)(i b), 28Code Of Criminal Procedure, 1973 — Section 125Protection Of Woman From Domestic Violence Act, 2005 — Section 12
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