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Madhya Pradesh High Court judgments

47,636 judgments · page 516 of 2,382

High Courts19 Aug 2019Allowed

Arjun Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 08 MP CK 0007

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dacoity Vihavran Prabhavit Kshetra Act, 1981 — Section 11, 13
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High Courts19 Aug 2019Allowed

Sitaram Lodhi Vs State Of M.P.

Madhya Pradesh High Court · (2019) 08 MP CK 0002

Code Of Criminal Procedure, 1973 — Section 313, 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 323, 506
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High Courts16 Aug 2019Disposed Off

Vinod Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 08 MP CK 0045

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 307, 321, 323, 340, 342, 379, 380, 381, 404, 420, 498AProbation Of Offenders Act, 1958 — Section 3, 4
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High Courts14 Aug 2019Allowed

Ramesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 08 MP CK 0064

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 294, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts13 Aug 2019Dismissed

Antar Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 08 MP CK 0063

Code Of Criminal Procedure, 1973 — Section 91, 482Evidence Act, 1872 — Section 65B, 65B(4)Indian Penal Code, 1860 — Section 34, 302
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High Courts13 Aug 2019

Yadvendra Singh Vs Nagendra Singh And Another

Madhya Pradesh High Court · (2019) 08 MP CK 0058

Representation Of The People Act, 1951 — Section 80, 81, 83, 83(1), 83(1)(a), 83(1)(b), 83(1)(c), 86, 86(1), 87, 100, 100(1), 100(1)(d)(iii), 100(1)(d)(iv), 101, 123Code Of Civil procedure, 1908 — Order 7 Rule 11, Order 6 Rule 15, Order 6 Rule 15(2), Order 6 Rule 15(4)Conduct Of Elections Rules, 1961 — Rule 94A
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High Courts13 Aug 2019Dismissed

Mithlesh Jain Vs Sandeep Jaiswal And Others

Madhya Pradesh High Court · (2019) 08 MP CK 0051

Representation Of The People Act, 1951 — Section 80, 80A, 81, 81(1), 81(3), 83, 83(1), 83(1)(a), 83(1)(b), 83(1)(c), 83(3), 86, 87, 100, 100(1), 100(1)(d)(iii), 100(1)(d)(iv), 101, 101(1), 123Code Of Civil Procedure, 1950 — Order 6 Rule 15, Order 6 Rule 15(2), Order 6 Rule 15(4), Order 7 Rule 11Conduct Of Elections Rules, 1961 — Rule 49, 94A
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High Courts13 Aug 2019Disposed Off

State Of Madhya Pradesh Vs Ashish @ Golu

Madhya Pradesh High Court · (2019) 08 MP CK 0048

Code Of Criminal Procedure, 1973 — Section 311, 313, 353, 397, 401Indian Penal Code, 1860 — Section 302, 364, 394Evidence Act, 1872 — Section 165
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