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Madhya Pradesh High Court judgments

47,636 judgments · page 532 of 2,382

High Courts09 Apr 2019Allowed

Nitin Nikhra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 04 MP CK 0087

Code Of Criminal Procedure, 1973 — Section 167(2), 439, 467Central Goods And Service Tax Act, 2017 — Section 69, 70, 132Indian Penal Code, 1860 — Section 467
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High Courts09 Apr 2019Partly Allowed

Lalu & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 04 MP CK 0085

Code Of Criminal Procedure, 1973 — Section 357, 379, 401Indian Penal Code, 1860 — Section 34, 294, 323, 325, 504, 506
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High Courts09 Apr 2019Allowed

Manju Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2019) 04 MP CK 0082

Indian Penal Code, 1860 — Section 376, 376(2)(n), 376(2)(f), 506Protection Of Children from Sexual Offences Act, 2012 — Section 5(I)(n), 6Medical Termination Of Pregnancy Act, 1971 — Section 3, 3(2), 3(2)(i), 3(4), 4, 4(b), 5
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High Courts09 Apr 2019Allowed

Sunil Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 04 MP CK 0081

Indian Penal Code, 1860 — Section 34, 120B, 201, 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Code Of Criminal Procedure, 1973 — Section 161
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High Courts09 Apr 2019Dismissed

Kamladevi & Ors Vs Manju Jain

Madhya Pradesh High Court · (2019) 04 MP CK 0080

Code Of Civil Procedure, 1908 — Section 96, 98, 100, 100(5), 101, 103, 103(b), 109Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(e)Constitution Of India, 1950 — Article 133(1)(a)
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High Courts08 Apr 2019Allowed

Vinod Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 04 MP CK 0100

Code Of Criminal Procedure, 1973 — Section 174, 397, 401Indian Penal Code, 1860 — Section 107, 108, 306Evidence Act, 1872 — Section 113A
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High Courts08 Apr 2019Dismissed

Radha Bai Vs Bhawna & Ors

Madhya Pradesh High Court · (2019) 04 MP CK 0077

Code Of Civil Procedure, 1908 — Section 115, 151, Order 9 Rule 7, Order 9 Rule 13, Order 43 Rule 1
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High Courts08 Apr 2019Allowed

Dinesh Balmik Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 04 MP CK 0075

Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 7, 8Code Of Criminal Procedure, 1973 — Section 161, 164, 401Indian Penal Code, 1860 — Section 294, 394, 341, 354, 506
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High Courts08 Apr 2019

Rajkumar Sahu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 04 MP CK 0018

Constitution Of India, 1950 — Article 14Madhya Pradesh Minor Mineral Rules, 1996 — Rule 29(1), 53(1), 53(2), 53(b), 53(3), 53(3)(a), 53(3)(b), 53(4), 53(5), 53(6), 57, 58Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 21, 23C
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