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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 115 of 117

High Courts16 Jan 2020Allowed

Rambraj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0048

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts14 Jan 2020Dismissed

Pradeep Kori Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2020) 01 MP CK 0119

Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2, 2(1)Indian Penal Code, 1860 — Section 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 482
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High Courts14 Jan 2020Allowed

Parmanand Vs State Of Madhya Pradesh And another

Madhya Pradesh High Court · (2020) 01 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(j), 6
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High Courts14 Jan 2020Allowed

Kalla @ Arun Shakya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0039

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 376Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 6
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High Courts14 Jan 2020Allowed

Suresh Vs State Of Madhya Pradesh And Anr.

Madhya Pradesh High Court · (2020) 01 MP CK 0037

Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(2), 3(2)(5), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 376(d)
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High Courts13 Jan 2020Allowed

Lalit Kumar Dosi Vs Shivan

Madhya Pradesh High Court · (2020) 01 MP CK 0031

Code Of Criminal Procedure, 1973 — Section 378(4)Negotiable Instruments Act, 1881 — Section 138
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High Courts13 Jan 2020Disposed Of

Munbbar Ali Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0029

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d ), 41(1)(e), 438Indian Penal Code, 1860 — Section 294, 354, 354A, 354D
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High Courts13 Jan 2020Allowed

Shivani Sharma Vs State Of Madhya Pradesh And Anr

Madhya Pradesh High Court · (2020) 01 MP CK 0025

Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(Va), 14ACode Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 306
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