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Madhya Pradesh High Court judgments

47,651 judgments · page 953 of 2,383

High Courts26 Jul 2013Dismissed

The State of Madhya Pradesh Vs Devendra Rathore @ Kallu

Madhya Pradesh High Court · (2013) 07 MP CK 0234

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 363, 366A, 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts26 Jul 2013Dismissed

The State of Madhya Pradesh Vs Rakesh Kumar

Madhya Pradesh High Court · (2013) 07 MP CK 0222

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 323, 376(2)(g), 494Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts26 Jul 2013Dismissed

Sher Singh Vs Rakesh Kumar

Madhya Pradesh High Court · (2013) 07 MP CK 0221

Criminal Procedure Code, 1973 (CrPC) — Section 164, 372Penal Code, 1860 (IPC) — Section 201, 302
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High Courts26 Jul 2013Dismissed

The State of Madhya Pradesh Vs Raju

Madhya Pradesh High Court · (2013) 07 MP CK 0119

Criminal Procedure Code, 1973 (CrPC) — Section 377Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 376(2), 376(2)(f)
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High Courts26 Jul 2013Dismissed

The State of Madhya Pradesh Vs Guddu @ Bhagwandas

Madhya Pradesh High Court · (2013) 07 MP CK 0116

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 376(2)(g), 450, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts26 Jul 2013Dismissed

The State of Madhya Pradesh Vs Baijnath

Madhya Pradesh High Court · (2013) 07 MP CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 363, 366, 376(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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