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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 30 of 117

High Courts05 Oct 2020Allowed

Mubarik@Lala And Others Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 109, 294 323, 324, 506Arms Act, 1959 — Section 25
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High Courts05 Oct 2020Allowed

Karan Batham Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0079

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

Deewan Alias Banti Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0077

Indian Penal Code, 1860 — Section 34, 342, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5G, 6, 17Code Of Criminal Procedure, 1973 — Section 439
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High Courts01 Oct 2020Allowed

Sobran Baghal Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0044

Indian Penal Code, 1860 — Section 354, 354A, 506Protection Of Children from Sexual Offences Act, 2012 — Section 7, 8Code Of Criminal Procedure, 1973 — Section 439
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High Courts01 Oct 2020

Monu Jatav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0043

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts01 Oct 2020Disposed Of

Bhagwan Singh Maina Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0042

Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 439
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High Courts01 Oct 2020Allowed

Parvat Singh Bhadoriya Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0038

Code Of Criminal Procedure, 1973 — Section 301(1)Indian Penal Code, 1860 — Section 34, 201, 304, 304AConstitution Of India, 1950 — Article 21
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High Courts01 Oct 2020Allowed

Pradeep Singh Sikarwar Vs State Of Mp

Madhya Pradesh High Court · (2020) 10 MP CK 0036

Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 382, 392M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts01 Oct 2020Allowed

Satendra Singh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0035

Indian Penal Code, 1860 — Section 34, 323, 384, 392M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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