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Madhya Pradesh High Court judgments

47,636 judgments · page 458 of 2,382

High Courts13 Mar 2020Allowed

Surendra Rawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0067

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366A, 376D, 506Protection Of Children From Sexual Offence Act, 2012 — Section 5, 6
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High Courts13 Mar 2020Allowed

Aashu @ Takla Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0066

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 393Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts13 Mar 2020Allowed

Madhav Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 341Arms Act, 1959 — Section 25, 27
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High Courts13 Mar 2020Disposed Off

Chunnibai Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2020) 03 MP CK 0060

Madhya Pradesh Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 — Section 40, 40(1), 40(1)(a), 92Madhya Pradesh Panchayats (Appeals And Revisions) Rules, 1995 — Rule 3Constitution Of India, 1950 — Article 226
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High Courts12 Mar 2020Disposed Of

Mayank Vs Manju

Madhya Pradesh High Court · (2020) 03 MP CK 0180

Constitution Of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13AIndian Penal Code, 1860 — Section 498A
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High Courts12 Mar 2020Dismissed

State Of Madhya Pradesh Vs Premnarayan

Madhya Pradesh High Court · (2020) 03 MP CK 0176

Code Of Criminal Procedure, 1973 — Section 378(3)Limitation Act, 1963 — Section 5Food Safety And Standards Act, 2006 — Section 2, 3, 4, 23, 26(1), 26(2)(i)ii)(v), 27(3)(c)(e), 51, 52(1), 58, 59, 77
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