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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 20 of 117

High Courts23 Oct 2020Allowed

Satendra Yadav Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0249

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 380, 457
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High Courts23 Oct 2020Dismissed

Lalu @ Satendra Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0248

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts23 Oct 2020Dismissed

Anil Rai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0246

Code Of Criminal Procedure, 1973 — Section 438Wild Life Protection Act, 1972 — Section 2(15), 2(16)(c)Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969— Section 5(1), 5(15), 26(chha)
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High Courts22 Oct 2020Dismissed

Vikas Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0244

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 12(1), 18, 102Indian Penal Code, 1860 — Section 201, 302
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High Courts22 Oct 2020Dismissed

Badri Prasad Tiwari Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0241

Constitution Of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 250Code Of Civil Procedure, 1908 — Section 115
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High Courts22 Oct 2020Disposed Of

Bachhu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0240

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 374Arms Act, 1959 — Section 25(1A)(b)
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