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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 113 of 117

High Courts23 Jan 2020Allowed

Bhola @ Kalyan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11,13
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High Courts23 Jan 2020Allowed

Abhay Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0077

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 320, 323, 325, 341, 506
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High Courts22 Jan 2020Disposed Of

Bhura Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0088

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

Kishore Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0074

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Sections 8, 15Evidence Act, 1872 — Section 27
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High Courts20 Jan 2020Allowed

Dr. Piyush Saxena Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0072

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 354(A)(1)(ii), 354(D), 376(2)(i), 376(2)(n)Protection Of Children From Sexual Offence Act, 2012 — Section 3, 4, 5, 6, 13, 14
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