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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 10 of 117

High Courts08 Dec 2020Allowed

Sandeep Singh Vs State Of MP

Madhya Pradesh High Court · (2020) 12 MP CK 0044

Indian Penal Code, 1860 — Section 147, 148, 149, 302Code Of Criminal Procedure, 1973 — Section 439
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High Courts08 Dec 2020Allowed

Vikram & Ors Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0042

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 306
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High Courts08 Dec 2020Allowed

Vicky Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 382Arms Act, 1959 — Section 25, 27
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High Courts08 Dec 2020Allowed

Bharat Vs Sunil Vs. State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0040

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 49(A)
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High Courts08 Dec 2020Allowed

Govind Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts08 Dec 2020Allowed

Mithun Alias Sonu Sharma Vs State Of MP And Anr

Madhya Pradesh High Court · (2020) 12 MP CK 0035

Constitution Of India, 1950 — Article 21Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 14A(2), 15AIndian Penal Code, 1860 — Section 34, 294, 323, 324, 436
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High Courts08 Dec 2020Allowed

Neeraj Kumar Sahu Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0034

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2)
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High Courts08 Dec 2020Allowed

Budhiya Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0033

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 46Evidence Act, 1872 — Section 27
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High Courts07 Dec 2020Dismissed

Udaybhan Choube Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0025

Code Of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 120B, 420Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 — Section 6(1)
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