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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 109 of 117

High Courts12 Feb 2020Dismissed

Amrita Bhatia And Others Vs Baljeet Singh Bhatia And Others

Madhya Pradesh High Court · (2020) 02 MP CK 0075

Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 2(a), 2(g), 3, 15, 22, 23, 27Constitution Of India, 1950 — Article 227Madhya Pradesh Maintenance And Welfare Of Parents And Senior Citizen Rules, 2009 — Rule 10, 19, 19(2)(i), 20, 22
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High Courts12 Feb 2020Allowed

Aakash Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 344, 366, 376(2)(n)Protection Of Children From Sexual Offence Act, 2012 — Section 5(L), 5(J)(II), 6
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High Courts12 Feb 2020Allowed

Sheikh Daniya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0039

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376(2)(n), 450, 506Arms Act, 1959 — Section 25, 27
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High Courts12 Feb 2020Allowed

Sanjay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0038

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 354, 506Protection Of Children From Sexual Offence Act, 2012 — Section 7, 8
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High Courts12 Feb 2020Allowed

Ratanlal And Mukesh Vs State Of Mp

Madhya Pradesh High Court · (2020) 02 MP CK 0036

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(ii)(va), 14(A)(2), 18Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 120(B), 294, 323, 365, 506
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High Courts12 Feb 2020Allowed

Akash Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 366(A), 376(2)(n)Protection Of Children From Sexual Offence Act, 2012 — Section 5(L), 6
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High Courts11 Feb 2020Allowed

Senjeet Singh Vs State Of Madhya Pradesh And Anr

Madhya Pradesh High Court · (2020) 02 MP CK 0129

Code Of Criminal Procedure, 1973 — Section 161, 164, 227, 482, 561(A)Indian Penal Code, 1860 — Section 90, 323, 376, 376(2)(b), 498(A)Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts11 Feb 2020Allowed

Mukesh Vs State Of M.P

Madhya Pradesh High Court · (2020) 02 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 164, 437(3),439Indian Penal Code, 1860 — Section 363, 366(A), 376(2)(n)Protection Of Children from Sexual Offence Act, 2012 — Section 5(L), 6
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High Courts10 Feb 2020Allowed

Balram Vs State Of Mp

Madhya Pradesh High Court · (2020) 02 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 18, 29
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High Courts10 Feb 2020Allowed

Ranchod Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 161, 438, 438(2)Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act 1872 — Section 27
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High Courts10 Feb 2020Allowed

Amir Khan Vs State Of M.P.

Madhya Pradesh High Court · (2020) 02 MP CK 0025

Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 25, 27
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