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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 101 of 117

High Courts02 Mar 2020Allowed

Mobin Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0005

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

Jitendra @ Ronak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0004

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 120(B), 419, 420, 464, 468Information Technology Act, 2000 — Section 66(D)
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High Courts02 Mar 2020Allowed

Vijay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0002

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

Rakesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0001

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 109, 120(B), 363, 366, 376(2)(n), 376(2)(I)Protection Of Children From Sexual Offence Act, 2012 — Section 3, 4, 5(L), 6
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High Courts29 Feb 2020Allowed

Kanji Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0201

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 302, 304(II)
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High Courts28 Feb 2020Allowed

Jitendra Kumar Gupta Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0202

Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 504Code Of Criminal Procedure, 1973 — Section 107, 116(3), 320Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(छ), 3(1)(ध), 3(2), 3(1)(द), 3(3)(v)
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High Courts28 Feb 2020Dismissed

Devendra Rajoriya Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 02 MP CK 0197

Right of Children To Free And Compulsory Education Act, 2009 — Section 25, 27Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Constitution Of India, 1950 — Article 226
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High Courts28 Feb 2020Allowed

Sunil Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0196

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 399, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts28 Feb 2020Dismissed

Kalpana Saxena Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 02 MP CK 0194

Right Of Children To Free And Compulsory Education Act, 2009 — Section 25, 27(I)Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Constitution Of India, 1950 — Article 226
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High Courts28 Feb 2020Dismissed

Vineet Kumar Saxena Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 02 MP CK 0193

Right Of Children To Free And Compulsory Education Act, 2009 — Section 25, 27(I)Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Constitution Of India, 1950 — Article 226
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High Courts28 Feb 2020Allowed

Pradeep Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0190

Code Of Criminal Procedure, 1973 — Section 156(3), 438, 438(2)Indian Penal Code, 1860 — Section 120(B), 420, 463, 467, 468, 471
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