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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 17 of 117

High Courts11 Nov 2020Disposed Of

Ravi Ahirwar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0059

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6
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High Courts11 Nov 2020Allowed

Ajay Tiwari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0057

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 170, 171, 370(3), 419, 420, 467, 468, 471, 473
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High Courts10 Nov 2020Allowed

Rijwan Qureshi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0052

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 305, 354A, 354DProtection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts09 Nov 2020Allowed

Vikram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0047

Code Of Criminal Procedure, 1973 — Section 161, 164, 437(3), 439Indian Penal Code, 1860 — Section 376, 450, 506
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High Courts09 Nov 2020Allowed

Sheikh Firoj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0044

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Public Gambling Act, 1867 — Section 4(ka), 13
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