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Madhya Pradesh High Court judgments

47,636 judgments · page 509 of 2,382

High Courts25 Sept 2019Dismissed

State Of Madhya Pradesh Vs Narendra

Madhya Pradesh High Court · (2019) 09 MP CK 0064

Code Of Criminal Procedure, 1973 — Section 378(3)Indian Penal Code, 1860 — Section 354, 506(II)Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts25 Sept 2019Allowed

Ramesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 09 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(d), 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6
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High Courts25 Sept 2019Allowed

Mamta Sharma Vs Mukesh Maikal Jacob

Madhya Pradesh High Court · (2019) 09 MP CK 0061

Code Of Civil Procedure, 1908 — Section 21, 99Suits Valuation Act, 1887 — Section 11Motor Vehicles Act, 1988 — Section 140, 166, 166(1), 166(2)
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High Courts25 Sept 2019Allowed

Rocky Daherwal Vs State Of Madhya Pradesh And Anr.

Madhya Pradesh High Court · (2019) 09 MP CK 0060

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 14A(1), 15(A)(III)Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 120B, 302, 435, 460
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High Courts24 Sept 2019Allowed

Anand Rao And Ors. Vs State Of M.P. And Ors.

Madhya Pradesh High Court · (2019) 4 MPLJ 552

Code Of Civil Procedure, 1908 (CPC) — Section 11, 100(5), Order 7 Rule 11, Order 7 Rule 7Constitution Of India, 1950 — Article 226, 32Madhya Bharat Zamindari Abolition Act, Samvat, 2003 — Section 34
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