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Madhya Pradesh High Court judgments

47,636 judgments · page 550 of 2,382

High Courts07 Feb 2019Allowed

Nafees Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 311, 482Indian Penal Code, 1860 — Section 377, 511Protection Of Children from Sexual Offences Act, 2012 — Section 5, 6, 7, 8
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High Courts06 Feb 2019Disposed Off

Monu @ Lakhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 397, 397(2), 436(7), 437(1), 437(6), 439(1), 482Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts05 Feb 2019Allowed

Man Khan Vs Dr. Keshav Kishore And Ors.

Madhya Pradesh High Court · (2019) 4 MPLJ 166

Code Of Civil Procedure, 1908 — Section 151, 100, Order 26 Rule 9, Order 41 Rule 27Limitation Act, 1963 — Section 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(b), 12(1)(f)
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High Courts05 Feb 2019Allowed

Yogita Jain Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0008

Code of Criminal Procedure, 1973 — Section 451, 457, 482Indian Penal Code, 1860 — Section 381Evidence Act, 1872 — Section 27
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High Courts04 Feb 2019Disposed Off

Shiv Charan and Anr Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0006

Code of Criminal Procedure, 1973 — Section 174, 374(2)Indian Penal Code, 1860 — Section 34, 302, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 3, 4
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