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Madhya Pradesh High Court judgments

47,636 judgments · page 499 of 2,382

High Courts01 Nov 2019Dismissed

Aarsh Marg Seva Trust And Another Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 11 MP CK 0276

Kerala Hindu Places Of Public Worship (Authorisation Of Entry) Act, 1965 — Section 2, 3, 4, 4(1)Kerala Hindu Places Of Public Worship (Authorisation Of Entry) Rules 1965 — Rule 3, 3(b)Constitution Of India, 1950 — Article 13, 14, 15, 15(1), 15(3), 17, 21, 25, 25(1), 25(2)(b), 26, 26(b), 32, 39(a), 51A(e), 226, 290A
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High Courts01 Nov 2019Allowed

Neeraj Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2019) 11 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 376(2)(N)Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 5(L6)
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High Courts01 Nov 2019Allowed

Virendra S/O Narayan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376, 506Protection Of Children From Sexual Offence Act, 2012 — Section 5, 6
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High Courts31 Oct 2019Disposed Of

Suraj Gaud Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0152

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394Madhya Pradesh Dacoity Vihavran Prabhavit Kshetra Act, 1981 — Section 11, 13
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