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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 1 of 117

High Courts31 Dec 2020Allowed

Sudhir Sen Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 12 MP CK 0225

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 354Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 13, 14, 16, 17
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High Courts31 Dec 2020Disposed Of

Shriram Kushwaha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0221

Code Of Criminal Procedure, 1973 — Section 439, 437(3)Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts31 Dec 2020Allowed

Rohit Tiwari Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0220

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts28 Dec 2020Disposed Of

Rahul Kumar Saket Vs State Of MP

Madhya Pradesh High Court · (2020) 12 MP CK 0215

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 376 (2)(N), 506
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High Courts28 Dec 2020Allowed

Barelal Vs State Of MP

Madhya Pradesh High Court · (2020) 12 MP CK 0212

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts24 Dec 2020Allowed

Rajesh Mashkole Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0207

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 376(2)(n)
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