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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 29 of 117

High Courts07 Oct 2020Allowed

Laxminarayan Singh Tomar Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0054

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 294, 353, 506Madhya Pradesh Land Revenue Code, 1959 — Section 248
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High Courts07 Oct 2020Dismissed

Modi Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0053

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 308, 323, 327, 341, 427
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High Courts07 Oct 2020Dismissed

Dharmendra Rana Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0052

Code Of Criminal Procedure, 1973 — Section 161, 301(2), 438Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts07 Oct 2020

Sandeep Dwivedi Vs State Of MP

Madhya Pradesh High Court · (2020) 10 MP CK 0051

Code Of Criminal Procedure, 1973 — Section 437(3), 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29
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High Courts07 Oct 2020

Devendra Singh Tomar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 10 MP CK 0050

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 294, 323, 325, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts06 Oct 2020Allowed

Surjeet Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0096

Indian Penal Code, 1860 — Section 354, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8Code Of Criminal Procedure, 1973 — Section 161, 164, 438
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High Courts06 Oct 2020Allowed

Rajveer Singh Kirar Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0095

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 379Code Of Criminal Procedure, 1973 — Section 439
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High Courts06 Oct 2020Dismissed

Shivrajsingh Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0094

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37, 42
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High Courts06 Oct 2020Allowed

Girraj Baghel Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0093

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 294, 323, 452, 506
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High Courts06 Oct 2020Dismissed

Pankaj Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0092

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 294, 323, 376, 450, 506
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High Courts06 Oct 2020

Suresh Gurjar Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0086

Indian Penal Code, 1860 — Section 34, 294, 307, 323, 326, 451, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts05 Oct 2020Allowed

Vinod Rathore Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0090

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 380, 457
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High Courts05 Oct 2020Allowed

Kalyan @ Karan Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0087

Constitution Of India, 1950 — Article 21Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 14A(2)Code Of Criminal Procedure, 1973 — Section 161, 164, 439
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