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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 104 of 117

High Courts24 Feb 2020Allowed

Satendra Alias Kallu Baghel Vs State Of Madhya Pradesh And Anr

Madhya Pradesh High Court · (2020) 02 MP CK 0145

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(v a), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 366(A), 376, 376(2)(i), 368
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High Courts24 Feb 2020Allowed

Lakhan Singh Vs State Of Madhya Pradesh And Anr

Madhya Pradesh High Court · (2020) 02 MP CK 0144

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 452, 506
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High Courts24 Feb 2020Allowed

Awdhesh Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0143

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 186, 353, 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts20 Feb 2020Allowed

Imran Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0120

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts20 Feb 2020Dismissed

Chand Mohammad Vs Chandra Kochar And Ors

Madhya Pradesh High Court · (2020) 02 MP CK 0114

Code Of Criminal Procedure, 1973 — Section 91, 200, 202, 203, 482Indian Penal Code, 1860 — Section 120(B), 147, 148, 149 341, 392, 394, 452, 457, 506Constitution Of India, 1950 — Article 226
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High Courts20 Feb 2020Allowed

Raise @ Bhayyu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0113

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 468Prevention Of Cruelty To Animals Act, 1960 — Section 11(D)
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