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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 110 of 117

High Courts10 Feb 2020Allowed

Nagu Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0024

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offence Act, 2012 — Section 4, 5(L), 6
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High Courts07 Feb 2020Allowed

Warsha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0022

Code Of Criminal Procedure 1973 — Section 164, 438, 438(2)Indian Penal Code, 1860 — Section 34, 376, 376 (2) (n), 450, 506Protection Of Children From Sexual Offence Act, 2012 — Section 4, 5, 6
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High Courts07 Feb 2020Dismissed

Anil Bhaskar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0018

Code Of Criminal Procedure 1973 — Section 374Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20, 20(1)Evidence Act, 1872 — Section 114
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High Courts05 Feb 2020Disposed Of

Hemant Vs Ujjawala And Anr

Madhya Pradesh High Court · (2020) 02 MP CK 0011

Code Of Civil Procedure 1908 — Order 7 Rule 1, Order 47 Rule 1, Order 47 Rule 2Constitution Of India, 1950 — Article 227
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High Courts04 Feb 2020Allowed

Sonu Tomar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 301(2), 438, 439Indian Penal Code, 1860 — Section 34, 323, 336, 452, 458Arms Act, 1959 — Section 25, 27, 29, 30
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High Courts04 Feb 2020Dismissed

Suresh Tanted And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0004

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 320, 482Indian Penal Code, 1860 — Section 34, 120B, 405, 406, 409, 415, 420Madhya Pradesh Cooperative Societies Act, 1960 — Section 59, 76(2)
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