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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 23 of 117

High Courts19 Oct 2020Allowed

Sunil Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0192

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts19 Oct 2020Allowed

Vinod Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0190

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts19 Oct 2020Allowed

Nand Lal Saket Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0189

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts19 Oct 2020Allowed

Santosh Shukla Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0188

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25, 27
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High Courts19 Oct 2020Dismissed

Rajaram Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0187

Code Of Criminal Procedure, 1973 — Section 438Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts16 Oct 2020DismissedDismissed

Rohit Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 10 MP CK 0172

Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 14AIndian Penal Code, 1860 — Section 323, 366, 376, 506
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High Courts16 Oct 2020Dismissed

Uday Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0167

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 344, 363, 366, 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts16 Oct 2020Dismissed

Harishchandra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0166

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2) (v), 14ACode Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 328, 344, 363, 366, 376(D), 376(2)(N), 506
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