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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 25 of 117

High Courts14 Oct 2020Allowed

Nabbu @ Navneet Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0143

Constitution Of India, 1950 — Article 21Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 14Code Of Criminal Procedure, 1973 — Section 439
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High Courts14 Oct 2020Dismissed

Shyam Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 10 MP CK 0138

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 1)(w)(ii), 3(va), 14AIndian Penal Code, 1860 — Section 34, 366, 376(D), 506Information Technology Act, 2000 — Section 67A
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High Courts14 Oct 2020Disposed Of

Bhura@Gajendra Pandey Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0137

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8B, 21, 22Drugs (Control) Act, 1950 — Section 5, 13
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High Courts14 Oct 2020Dismissed

Santosh Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0135

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts13 Oct 2020Allowed

Sarpal Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0130

Constitution Of India, 1950 — Article 21Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 Oct 2020Allowed

Tilla @ Girdhari Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0128

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 393, 511M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts13 Oct 2020Allowed

Jitendra Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0127

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts13 Oct 2020Allowed

Devraj S/O Bapulal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0123

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376 (2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts13 Oct 2020Allowed

Hariom Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0122

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(va), 3(1)(r), 3(1)(s), 14(A)Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 323, 354
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