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Madhya Pradesh High Court judgments

47,636 judgments · page 363 of 2,382

High Courts13 Jan 2021Allowed

Suresh Kumar Patel Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0053

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 306Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 — Section 4
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High Courts13 Jan 2021Allowed

Bahoran Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0052

Indian Penal Code, 1860 — Section 294, 323, 324, 326, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 Jan 2021Allowed

Dharmesh Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0050

Code Of Criminal Procedure, 1973 — Section 437(3), 439Essential Commodities Act, 1955 — Section 3, 7
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High Courts13 Jan 2021Disposed Of

Nikhilesh Soni Vs State Of MP & Another

Madhya Pradesh High Court · (2021) 01 MP CK 0048

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 376, 376(2)(n)
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High Courts12 Jan 2021Dismissed

Veeru Jha Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0046

Code Of Criminal Procedure, 1973 — Section 164, 438, 439Indian Penal Code, 1860 — Section 34, 294, 323, 354, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts12 Jan 2021Dismissed

Aslam Khan Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0044

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 294, 354, 506, 509Protection Of Children From Sexual Offences Act, 2012 — Section 11, 12
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High Courts12 Jan 2021Disposed Of

Deependra Singh Rawat Vs Pooja Rawat

Madhya Pradesh High Court · (2021) 01 MP CK 0042

Code Of Civil Procedure, 1908 — Section 23(2), Order 32A Rule 3Family Courts Act, 1984 — Section 9Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2)
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High Courts12 Jan 2021Disposed Of

Sunil Dhakad And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 01 MP CK 0040

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R), 3(1)(S), 3(2)(VA) 14ACode Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(e), 438Indian Penal Code, 1860 — Section 34, 294, 323, 506
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High Courts12 Jan 2021Dismissed

Kamla Bai Vs State Of MP

Madhya Pradesh High Court · (2021) 01 MP CK 0039

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts11 Jan 2021Allowed

Kalectar Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0037

Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts11 Jan 2021Allowed

Munni Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0035

Indian Penal Code, 1860 — Section 34, 328Code Of Criminal Procedure, 1973 — Section 439
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