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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 31 of 117

High Courts01 Oct 2020Allowed

Bhoora Yadav Vs State Of Mp & Anr.

Madhya Pradesh High Court · (2020) 10 MP CK 0032

Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 323, 363, 376D, 506Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4
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High Courts01 Oct 2020Allowed

Sonu Alias Sohan Singh Dhakad Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 161, 164, 301(2), 439Indian Penal Code, 1860 — Section 34, 354, 363, 376, 376(D)Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4
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High Courts01 Oct 2020Allowed

Shaish Kumari Yadav Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0029

Indian Penal Code, 1860 — Section 34, 304B, 498ACode Of Criminal Procedure, 1973 — Section 438, 438(2), 439Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts01 Oct 2020

Lali Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0028

Indian Penal Code, 1860 — Section 34, 299, 304B, 498ACode Of Criminal Procedure, 1973 — Section 438(2)Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts01 Oct 2020Allowed

Kalu @ Salim Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts01 Oct 2020Disposed Of

Harun Khan Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0024

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439
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High Courts01 Oct 2020Disposed Of

Raghuvar Vs State Of Mp

Madhya Pradesh High Court · (2020) 10 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471
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High Courts01 Oct 2020Dismissed

Bhoora Kirar Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0022

Indian Penal Code, 1860 — Section 34, 323, 354, 363, 366, 506Protection Of Children from Sexual Offences Act, 2012 — Section 7, 8Information Technology Act, 2000 — Section 67(B)
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High Courts01 Oct 2020Dismissed

Rameshwar Dhakad Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0021

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 188, 294, 302, 323, 341
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High Courts01 Oct 2020Allowed

Bhaisahab Vs State Of Mp

Madhya Pradesh High Court · (2020) 10 MP CK 0017

Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34, 34(2)Constitution Of India, 1950 — Article 21
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High Courts01 Oct 2020Allowed

Phool Singh Vs State Of Mp

Madhya Pradesh High Court · (2020) 10 MP CK 0016

Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 294, 302, 323, 327, 506BConstitution Of India, 1950 — Article 21
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High Courts01 Oct 2020Allowed

Badam Bai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 306, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts01 Oct 2020

Somwati Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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