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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 111 of 117

High Courts03 Feb 2020Allowed

Lakshya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 161, 164, 437(3), 439Indian Penal Code, 1860 — Section 201, 327, 329, 354(क), 354(ग), 354(घ), 506
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High Courts31 Jan 2020Disposed Of

Hariom Rajpoot Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0107

Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41(1)(a), 41(1)(b), 41(1)(c),41(1)(d), 41(1)(e), 41A, 438Indian Penal Code, 1860 — Section 381
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High Courts30 Jan 2020Disposed Of

State Of Mp Vs Ravi @ Toli Malviya

Madhya Pradesh High Court · (2020) 01 MP CK 0124

Indian Penal Code, 1860 — Section 147, 148, 149, 201, 302, 307, 323, 363, 364, 366-A, 376(2)(i), 376(2)(j), 376(2)(k), 376(2)(i)(j)(k), 447, 452Protection Of Children From Sexual Offence Act, 2012 — Section 3, 4, 5, 6Code Of Criminal Procedure, 1973 — Section 205, 273, 299, 313, 317, 366, 367, 368, 368(C), 371, 374, 386(b), 386, 391, 394
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High Courts30 Jan 2020Allowed

Banti Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0110

Code Of Criminal Procedure, 1973 — Section 161, 438Indian Penal Code, 1860 — Section 147, 148, 149, 186. 332, 336, 353, 395Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 5, 11,13
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