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Madhya Pradesh High Court judgments, 2019

1,441 judgments · page 1 of 73

High Courts30 Dec 2019Disposed Of

Chandresh Vs State Of Madhya Pradesh And Anr.

Madhya Pradesh High Court · (2019) 12 MP CK 0067

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 201, 294, 323, 376, 376(2)(n), 506Constitution Of India, 1950 — Article 226
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High Courts26 Dec 2019Disposed Of

Pawan Khateek Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 12 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 41A, 438Indian Penal Code, 1860 — Section 34, 294, 323, 336, 452, 506
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High Courts26 Dec 2019Dismissed

Rajendari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 12 MP CK 0060

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 201, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts26 Dec 2019Allowed

Rinku @ Satendra Vs State Of Madhya Pradesh.

Madhya Pradesh High Court · (2019) 12 MP CK 0059

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 323, 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts26 Dec 2019Allowed

Jagat Singh Vs State Of Madhya Pradesh And another

Madhya Pradesh High Court · (2019) 12 MP CK 0058

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 323, 363, 366, 368, 376D, 506Protection of Children From Sexual Offences Act, 2012 — Section 5, 6, 17
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High Courts26 Dec 2019Disposed Of

Akash Rajak And Anr. Vs State Of Madhya Pradesh. And Anr.

Madhya Pradesh High Court · (2019) 12 MP CK 0056

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14A(1), 18Indian Penal Code, 1860 — Section 34, 294, 323, 324, 506Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 41A, 438
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High Courts17 Dec 2019Allowed

Deepak Ludel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 12 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 397, 410, 411Evidence Act, 1872 — Section 114
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