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Madhya Pradesh High Court judgments

47,636 judgments · page 521 of 2,382

High Courts12 Jul 2019Disposed Off

Jai Jayram Vs State Of Madhya Pradesh & Anr

Madhya Pradesh High Court · (2019) 07 MP CK 0036

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A, 14(A)(2), 15ACode Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 344, 370(d)(2), 376 (N)
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High Courts11 Jul 2019Allowed

Sandhya @ Diya Vs Neeraj And Others

Madhya Pradesh High Court · (2019) 07 MP CK 0033

Code Of Criminal Procedure, 1973 — Section 125, 354(6)Protection Of Women from Domestic Violence Act, 2005 — Section 23
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High Courts11 Jul 2019Allowed

Pavish Shukla Vs Pankaj Sharma

Madhya Pradesh High Court · (2019) 2 MPWN 80

Negotiable Instruments Act, 1881 — Section 138, 139Code Of Criminal Procedure, 1973 — Section 357(3)
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High Courts11 Jul 2019Allowed

Kabbu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 07 MP CK 0028

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 489A, 489D, 489(1)
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High Courts11 Jul 2019Dismissed

Sabir & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 07 MP CK 0020

Narcotic Drugs And Psychotropic Substances Rules, 1985 — Rule 5, 6, 7, 8, 9, 10, 11, 12, 13, 13(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 19, 29, 42, 57, 67Code Of Criminal Procedure, 1973 — Section 293(4A)
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