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Madhya Pradesh High Court judgments

47,636 judgments · page 503 of 2,382

High Courts17 Oct 2019Allowed

Angad Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0088

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 302, 307, 323, 324, 325, 326, 336, 427, 504, 506
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High Courts17 Oct 2019Dismissed

Pawan Verma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0087

Criminal Procedure Code, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 420, 421, 467, 468, 471Madhya Pradesh Nikshepkon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 — Section 5, 6
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High Courts17 Oct 2019Dismissed

Janak Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0086

Code Of Criminal Procedure, 1973 — Section 301(2), 438Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 325, 326, 336, 427, 439, 506
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High Courts17 Oct 2019Disposed Of

Ramniwas Vs R.B. Sharma

Madhya Pradesh High Court · (2019) 10 MP CK 0085

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 336, 392, 506B
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High Courts17 Oct 2019Dismissed

Sapna Bharti Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0084

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 406, 420, 421, 467, 468, 471Madhya Pradesh Nikshepkon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 — Section 5(1), 6(1)
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High Courts17 Oct 2019Disposed Of

S.R.F. Ltd. Vs State Of Madhya Pradesh And Anr.

Madhya Pradesh High Court · (2019) 10 MP CK 0081

Trade Union Act, 1926 — Section 2, 4(1), 22, 22(2)Industrial Disputes Act, 1947 — Section 2(k), 7A, 10, 10(1)(d), 12, 12(3), 18(1), 18(3), 18(3)(d)Constitution Of India, 1950 — Article 226, 227
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High Courts17 Oct 2019Allowed

Harendra Alias Banti Rana Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0077

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 14A, 3(2)(अ)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354 (क), 376 (ग)
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High Courts16 Oct 2019Allowed

Amrat Kelkar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0074

Code Of Criminal Procedure, 1973 — Section 164, 438, 438(2)Indian Penal Code, 1860 — Section 34, 147, 294, 323, 341, 354, 458, 504, 506
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High Courts16 Oct 2019Allowed

Mintu Raja Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0073

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R), 3(1)(S), 3(1)(D), 3(2)(5A), 14(A), 15(A)(III)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 436, 506
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High Courts16 Oct 2019Allowed

Balkishan Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2019) 10 MP CK 0070

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(wii), 3(2)(v), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 363, 366, 376
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