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Madhya Pradesh High Court judgments

47,636 judgments · page 506 of 2,382

High Courts04 Oct 2019Dismissed

Sharif Husain Vs Karan Singh And Others

Madhya Pradesh High Court · (2019) 10 MP CK 0025

Stamp Act, 1899 — Section 35, 36Code Of Civil Procedure, 1908 — Order 16 Rule 1, Order 18 Rule 4, Order 26 Rule 3, Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 — Article 227
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High Courts04 Oct 2019Allowed

Sonu @ Mahendra S/O Ramvilas Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0020

Criminal Procedure Code, 1973 — Section 164, 438Indian Penal Code, 1860 — Section 363, 366, 376(2)(N), 376(2)(H)Protection Of Children from Sexual Offence Act, 2012 — Section 5(J)(II), 5(L), 6
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High Courts04 Oct 2019Disposed Of

Rashmi Jatav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0017

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 Courts04 Oct 2019Disposed Of

Adil Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0016

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 50
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High Courts04 Oct 2019Disposed Of

Ram Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 439Wild Life Protection Act, 1972 — Section 2, 9, 27, 29, 30, 31, 32, 50, 51(1), 52
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High Courts03 Oct 2019Allowed

Sitaram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0009

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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