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Madhya Pradesh High Court judgments

47,634 judgments · page 292 of 2,382

High Courts08 Oct 2021Dismissed

Shivram Rajpoot Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 10 MP CK 0032

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 325, 506
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High Courts08 Oct 2021Allowed

Tushar Soni Vs State Of MP & Others

Madhya Pradesh High Court · (2021) 10 MP CK 0029

Constitution Of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3General Clauses Act, 1897 — Section 21
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High Courts08 Oct 2021Allowed

Akshay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 10 MP CK 0028

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376, 506Arms Act, 1959 — Section 25
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High Courts07 Oct 2021Disposed Of

Pankaj Rajput Vs Kirti Rajput

Madhya Pradesh High Court · (2021) 10 MP CK 0023

Code Of Civil Procedure, 1908 — Section 23(2), Order 32A Rule 3Family Courts Act, 1984 — Section 9Hindu Marriage Act, 1955 — Section 13B, 13 B(1), 13 B(2)
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High Courts05 Oct 2021Allowed

Mahesh Vs State Of M.P

Madhya Pradesh High Court · (2021) 10 MP CK 0020

Indian Penal Code, 1860 — Section 344, 363, 366, 376D, 506BCode Of Criminal Procedure, 1973 — Section 439
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High Courts05 Oct 2021Allowed

Sohan Singh Jatav Vs State Of M.P

Madhya Pradesh High Court · (2021) 10 MP CK 0019

Code Of Criminal Procedure, 1973 — Section 438, 438(2), 452Indian Penal Code, 1860 — Section 34, 294, 323, 452, 506B
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High Courts05 Oct 2021Allowed

Uma Shankar Vs State Of M.P

Madhya Pradesh High Court · (2021) 10 MP CK 0017

Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts05 Oct 2021Allowed

Arunab Vs State Of M.P

Madhya Pradesh High Court · (2021) 10 MP CK 0016

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 420
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