Madhya Pradesh State Judicial Academy
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Compliance of the oders of Honourable Courts M.Cr.C No 48624/2022
Criminal court rules amendment
P-15025/41/2011-DFQC dated 04th August, 2011 Repeal of Prevention of Food Adulteration Act, 1954
Recording of evidence through VC in case relating to SIMI Accused
Sending of Shelterless and victim women to various institutions
Cases pending at the stage of framing of charge
Disposal of Miscellaneous cases (Criminal) pending for more than 5 & 10 years.
procinstination of committal of cases exclusively triable by court of session
Special Court under the Rights of Persons with Disabilities Act, 2016
Permission for Passport by Criminal Court
Arms Act: Possession of Knives Etc. Illegal
Special Court(S) For Trial Of Offences Punishable U/S 4 Of The Money Laundering Act
Summary Trial in Food Cases
Adoption Regulations, 2017
Appropriate Authority under PCPNDT Act, 1994