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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 100 of 117

High Courts03 Mar 2020Allowed

Jagdish Arora Vs State Of M.P.

Madhya Pradesh High Court · (2020) 03 MP CK 0237

Code Of Criminal Procedure Act, 1973 — Section 374, 389(1), 395, 397, 397(1), 401, 410, 482Indian Penal Code, 1860 — Section 218, 392, 466Madhya Pradesh Foreign Liquor Rules, 1996 — Rule 12(1), 12(5), 12(6), 12(7), 19(a)
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High Courts03 Mar 2020Disposed Of

State Of Madhya Pradesh Vs Honey @ Kakku

Madhya Pradesh High Court · (2020) 03 MP CK 0036

Indian Penal Code, 1860 — Section 201, 300, 302, 304, 363, 366, 366A, 367A, 376, 376(1), 376(2), 376(2)(i), 376(2)(n), 376(2)(j), 376(2)(na), 376A, 376AB, 376E, 376(3)Protection Of Children From Sexual Offence Act, 2012 — Section 3, 4, 5(n), 5(m), 5(i), 5(t), 6, 42Code Of Criminal Procedure, 1973 — Section 37, 43, 129, 313, 374(2)
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High Courts02 Mar 2020Dismissed

Dharmendra Tiwari Vs Rashmi Tiwari

Madhya Pradesh High Court · (2020) 03 MP CK 0024

Family Court Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 10, 23(A), 25, 25(1), 25(2)Indian Penal Code, 1860 — Section 498(A)
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High Courts02 Mar 2020Disposed Of

Mahesh Kumar Sharma And Ors. Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0010

Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41(A), 438Indian Penal Code, 1860 — Section 34, 294, 323, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14(A), 18
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High Courts02 Mar 2020Allowed

Gopal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0008

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 59(A)Evidence Act, 1872 — Section 27
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High Courts02 Mar 2020Allowed

Himmat Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0007

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 354Protection Of Children From Sexual Offence Act, 2012 — Section 7, 8
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