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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 19 of 117

High Courts03 Nov 2020Allowed

Lalita Yadav Vs State Of M.P

Madhya Pradesh High Court · (2020) 11 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 304, 323
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High Courts03 Nov 2020Dismissed

Rahul Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 11 MP CK 0014

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14(A)(2)Indian Penal Code, 1860 — Section 34, 201, 302
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High Courts02 Nov 2020Allowed

Ishwar Vs State Of M.P

Madhya Pradesh High Court · (2020) 11 MP CK 0013

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 379Electricity Act, 2003 — Section 139
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High Courts02 Nov 2020Allowed

Sonu @ Sarvesh Vs State Of M.P

Madhya Pradesh High Court · (2020) 11 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 498A
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High Courts02 Nov 2020Allowed

Satyabhama Patel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(a), 13(2)
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