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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 107 of 117

High Courts18 Feb 2020Allowed

S.S. Chahar Vs Kok Singh And Ors

Madhya Pradesh High Court · (2020) 02 MP CK 0082

Code Of Criminal Procedure, 1973 — Section 216, 217, 378(4), 397, 401Indian Penal Code, 1860 — Section 34, 323, 355, 392, 501
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High Courts17 Feb 2020Disposed Of

Rajesh Kumar Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0077

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(1), 3(2)(v), 3(2)(v)(a), 14(A), 18Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 342, 376(2)(n), 506
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High Courts14 Feb 2020Dismissed

Khuman Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0064

Code Of Criminal Procedure, 1973 — Section 161, 301(2), 439Indian Penal Code, 1860 — Section 302, 364Arms Act, 1959 — Section 24, 27
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High Courts14 Feb 2020Allowed

Vikrant Jatav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0061

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376(2)Protection Of Children From Sexual Offence Act, 2012 — Section 5, 6
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High Courts14 Feb 2020Disposed Of

Durg Singh Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2020) 02 MP CK 0060

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da, dha), 3 (2)(v)(a), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41(A), 438Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 324, 325, 452, 506
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