COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 502 of 2,382

High Courts21 Oct 2019Allowed

Lalsahab Dhakad Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0108

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 344, 363, 366, 376Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 5, 6

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High Courts21 Oct 2019Allowed

Manish Rajput And Ors Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2019) 10 MP CK 0107

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

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High Courts21 Oct 2019Allowed

Ramesh Vs State

Madhya Pradesh High Court · (2019) 10 MP CK 0106

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 506

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High Courts21 Oct 2019Allowed

Rohit Kewat Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2019) 10 MP CK 0105

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 2(n), 5(1), 6

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High Courts21 Oct 2019Allowed

Rahul @ Sonu Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2019) 10 MP CK 0104

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 3, 4

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High Courts21 Oct 2019Allowed

Ravindra Singh Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2019) 10 MP CK 0103

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 336, 354Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 7, 8

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High Courts21 Oct 2019Allowed

Surendra Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 10 MP CK 0102

Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122

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High Courts21 Oct 2019Disposed Of

Sagun Devi Vanshkar Vs State Of Madhya Pradesh And Ors.

Madhya Pradesh High Court · (2019) 10 MP CK 0101

Provisions Of Medical Termination Of Pregnancy Act, 1971 — Section 5

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High Courts18 Oct 2019Disposed Of

Jogendra And Anr Vs State Of Madhya Pradesh And Anr

Madhya Pradesh High Court · (2019) 10 MP CK 0100

Code Of Criminal Procedure, 1973 — Section 161, 438Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4

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High Courts18 Oct 2019Disposed Of

Rambihari Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0099

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 452, 506

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High Courts18 Oct 2019Disposed Of

Lakkhi Singh Masih Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0098

Code Of Criminal Procedure, 1973 — Section 439Excise Act, 1958 — Section 34(2)

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High Courts18 Oct 2019Disposed Of

Pankaj Pathak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 506

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High Courts18 Oct 2019Disposed Of

Vinod Kumar Baghel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0096

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 506

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High Courts18 Oct 2019Disposed Of

Rishikesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0095

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392, 411Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

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High Courts18 Oct 2019Disposed Of

Ashok Baghel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0094

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392, 411Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

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High Courts18 Oct 2019Disposed Of

Pradeep Singh Tomar And Ors Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2019) 10 MP CK 0093

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

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High Courts18 Oct 2019Allowed

Nagma And Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0092

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 316, 498ADowry Prohibition Act, 1961 — Section 3, 4

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High Courts18 Oct 2019Disposed Of

Arjun Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0091

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 306

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High Courts17 Oct 2019

Rajesh Singhal And Ors Vs State Of Madhya Pradesh And Anr

Madhya Pradesh High Court · (2019) 10 MP CK 0090

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 323, 376

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High Courts17 Oct 2019Dismissed

Sandeep Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0089

Code Of Criminal Procedure, 1973 — Section 301(2), 438Indian Penal Code, 1860 — Section 34, 294, 323, 324, 325, 326, 336, 427, 506, 506B

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