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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 114 of 117

High Courts20 Jan 2020Allowed

Faizan Sheikh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0066

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 354, 509Protection Of Children From Sexual Offence Act, 2012 — Section 11, 12
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High Courts20 Jan 2020Disposed Of

Sangeeta @ Dakshaben @ Heenaben Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0060

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 437 (3), 439Indian Penal Code, 1860 — Section 109, 363, 366, 368B, 376(2)(n), 506
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High Courts20 Jan 2020Disposed Of

Shivram And Ors. Vs State Of Madhya Pradesh And Anr.

Madhya Pradesh High Court · (2020) 01 MP CK 0059

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41A, 438Indian Penal Code, 1860 — Section 147, 294, 323, 332, 341, 353, 506
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High Courts20 Jan 2020Allowed

Vinod Das Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2020) 01 MP CK 0058

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(va), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 354, 376, 452, 506
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High Courts17 Jan 2020Allowed

Bunty Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0056

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 452, 506
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High Courts17 Jan 2020Allowed

Jivan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0053

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 164, 363, 366, 376(2)(n), 437(3)Protection Of Children From Sexual Offence Act, 2012 — Section 4, 5, 6
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High Courts16 Jan 2020Dismissed

Laduram Vs State Of Madhya Pradesh And Ors.

Madhya Pradesh High Court · (2020) 01 MP CK 0051

Code Of Criminal Procedure, 1973 — Section 173, 173(2), 482Indian Penal Code, 1860 — Section 272, 273, 420Food Safety And Standards Act 2006 — Section 38
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