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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 117 of 117

High Courts07 Jan 2020Allowed

Zoef. Vs State Of Madhya Pradesh And Others.

Madhya Pradesh High Court · (2020) 01 MP CK 0011

Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5(a), 5(b), 9Gambling Act, 1867 — Section 13Constitution Of India, 1950 — Article 307, 324, 506
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High Courts06 Jan 2020Disposed Of

Harish Dayani Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0126

Code Of Criminal Procedure, 1973 — Section 397, 401Prevention Of Food Adulteration Act, 1954 — Section 7(i), 7(ii), 7 (v), 14, 16(A), 16(1)(a), 16(1)(a)(i), 16(1)(a)(ii)Food Safety And Standards Act, 2006 — Section 49, 51, 52, 54, 58
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High Courts06 Jan 2020Dismissed

Tukojirao Puar Vs Board Of Revenue And Others.

Madhya Pradesh High Court · (2020) 01 MP CK 0015

Madhya Pradesh Land Revenue Code 1959 — Section 7, 44, 44(1), 50, 51, 51(2), 56, 65Code Of Civil Procedure 1908 — Order 47 Rule 1Madhya Pradesh Ceiling On Agricultural Holdings Act, 1960 — Section 2(e), 4(3)
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High Courts06 Jan 2020Allowed

Ramchandra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Evidence Act, 1872 — Section 27
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High Courts06 Jan 2020Allowed

Sharif Kha And Ors Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0002

Code Of Criminal Procedure, 1973 — Section 439Forest Produce (Trade Regulation) Act, 1969 — Section 5(1), 15Prevention Of Damage To Public Property Act, 1984 — Section 3, 15
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High Courts06 Jan 2020Allowed

Kishnaram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0001

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 29Evidence Act, 1872 — Section 27
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