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Madhya Pradesh High Court judgments

47,636 judgments · page 537 of 2,382

High Courts28 Mar 2019Dismissed

Devendra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 03 MP CK 0111

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 294, 341, 354A, 354(A)(1)(i), 354(A)(1)(ii), 506, 506IIProtection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 7, 8
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High Courts27 Mar 2019Dismissed

Meena Kada Vs State Of Madhya Pradesh And Others.

Madhya Pradesh High Court · (2019) 03 MP CK 0163

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16(F)(4)Constitution Of India, 1950 — Article 133
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High Courts27 Mar 2019Dismissed

Bhawani Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 03 MP CK 0149

Code Of Criminal Procedure, 1973 — Section 311, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15Code Of Criminal Procedure, 1898 — Section 540
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High Courts27 Mar 2019Dismissed

Meena Kada Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 3 CGLJ 1 : (2019) 3 MPLJ 258

Constitution Of India, 1950 — Article 133Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth ko Appeal) Adhiniyamn, 2005 — Section 2(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16(F)(4)
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High Courts27 Mar 2019Disposed Off

Anil Tiwari Vs Union Of India

Madhya Pradesh High Court · (2019) 03 MP CK 0139

National Highways (Manner Of Depositing The Amount By The Central Government; Making Requisite Funds Available To The Competent Authority For Acquisition Of Land) Rules, 2019 — Rule 3(i)(b), 3(iv)National Highways Act, 1956 — Section 3D, 3G(5), 3G(6), 3H(5)Arbitration And Conciliation Act, 1996 — Section 33, 34
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High Courts27 Mar 2019Allowed

Prabhat Kumar Yadav & Ano. Vs State Of Madhya Pradesh & Anr

Madhya Pradesh High Court · (2019) 03 MP CK 0109

Code Of Criminal Procedure, 1973 — Section 437(3)Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(dha), 3(1)(W)(i), 3(1)(w)(ii), 3(2)(5Ka), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 294, 506, 509
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