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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 28 of 117

High Courts09 Oct 2020Allowed

Santosh Kumar Gour Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts09 Oct 2020Dismissed

Kamini Gaur Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0074

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts09 Oct 2020Allowed

Imaran Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0073

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 382, 392, 395, 397Arms Act, 1959 — Section 25, 27
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High Courts08 Oct 2020Allowed

Ramlakchhin Kushwah Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0070

Indian Penal Code, 1860 — Section 34, 323, 324, 436, 506Code Of Criminal Procedure, 1973 — Section 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438
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High Courts08 Oct 2020Allowed

Ram Kishore Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0063

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 379Prevention Of Damage To Public Property Act, 1984 — Section 3
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High Courts07 Oct 2020Allowed

Raghvendra @ Lallu Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0061

Indian Penal Code, 1860 — Section 34, 392M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts07 Oct 2020Allowed

Devendra Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0059

Indian Penal Code, 1860 — Section 34, 392Code Of Criminal Procedure, 1973 — Section 439M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts07 Oct 2020Allowed

Radha Pal Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0058

Code Of Criminal Procedure, 1973 — Section 301(2), 438Indian Penal Code, 1860 — Section 34, 323, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts07 Oct 2020Allowed

Kitabi Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0057

Constitution Of India, 1950 — Article 21Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 439
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High Courts07 Oct 2020Allowed

Lokendra Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0056

Indian Penal Code, 1860 — Section 392Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 439
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High Courts07 Oct 2020Allowed

Apsara Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0055

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 324, 325, 326, 506
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