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Madhya Pradesh High Court judgments, 2019

1,441 judgments · page 10 of 73

High Courts20 Nov 2019Disposed Of

Rajni Wd/O Dinu @ Dinesh Mehra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0153

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 439, 437(3)Indian Penal Code, 1860 — Section 120B, 365, 366, 370, 370(a)(2), 376(2)(n), 506
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High Courts19 Nov 2019Disposed Of

Gopal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0167

Indian Penal Code, 1860 — Section 147, 148, 149, 326, 332, 336, 341, 353Code Of Criminal Procedure, 1973 — Section 439
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High Courts19 Nov 2019Dismissed

Mithun Lodhi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0165

Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 27
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High Courts19 Nov 2019Dismissed

N.K.Jayant Vs M.S.Yadav And Another

Madhya Pradesh High Court · (2019) 11 MP CK 0164

Code Of Criminal Procedure, 1973 — Section 70(2), 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 468, 471
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High Courts19 Nov 2019Disposed Of

Rajeev Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0150

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 307, 323, 341, 506
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