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Madhya Pradesh High Court judgments

47,636 judgments · page 511 of 2,382

High Courts19 Sept 2019Dismissed

Seetaram Raghuvanshi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 09 MP CK 0033

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 279, 307Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts19 Sept 2019Dismissed

Anil Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 09 MP CK 0029

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2)(5A), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 302, 307, 323
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High Courts18 Sept 2019Allowed

Ankit Jain Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 09 MP CK 0028

Code Of Criminal Procedure, 1973 — Section 164, 438, 438(2)Indian Penal Code, 1860 — Section 341, 342, 354, 323, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts16 Sept 2019Allowed

Malkhan Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 09 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(a)(2)6
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High Courts16 Sept 2019Allowed

Karan Pal And Another Vs State Of Madhya Pradesh& Anr

Madhya Pradesh High Court · (2019) 09 MP CK 0016

Indian Penal Code, 1860 — Section 34, 294, 323, 325, 452, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da,dha), 3(2)(va), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 438
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High Courts16 Sept 2019Allowed

Pankaj Kumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 09 MP CK 0015

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(v)(a), 3(1)(w)(ii), 14(A)(2)Indian Penal Code, 1860 — Section 294, 323, 376, 376(2)(n), 506Code Of Criminal Procedure, 1973 — Section 437(3)
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High Courts16 Sept 2019Allowed

Vinod Kumar Soni Vs State Of Madhya Pradesh& Anr.

Madhya Pradesh High Court · (2019) 09 MP CK 0014

Indian Penal Code, 1860 — Section 376, 506Code Of Criminal Procedure, 1973 — Section 438Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(v), 14(A)(2)
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High Courts13 Sept 2019Allowed

Dr. R.K. Rawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 09 MP CK 0024

Cooperative Societies Act, 1960 — Section 31, 40(1), 42(2), 53, 58, 59, 58B, 60, 64, 67, 70, 72, 72B, 72B(1)(f), 72D, 72D(i), 72D(ii), 72D(iii), 72D(iv), 72D(v), 72D(vi), 72D(vii), 72D(viii), 72D(xi), 72D(x), 72E, 74, 74(a), 74(b), 74(c), 74(d), 74(e), 74(f), 74(g), 74(h), 74(i), 74(j), 74(k), 74(l), 74(m), 74(n), 75, 76, 87, 146(p)Indian Penal Code, 1860 — Section 21, 111, 120B, 378, 379, 406, 409, 420, 463, 464, 465, 467, 468, 471, 477, 477ACode Of Criminal Procedure, 1973 — Section 5, 173, 190(1)(d)
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