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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 34 of 117

High Courts29 Sept 2020

Johny @ Nitin Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0269

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 307, 336, 439, 506
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High Courts28 Sept 2020Disposed Of

Sanjeev Soni Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0264

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 Courts28 Sept 2020

Mazhar Khan Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0263

Indian Penal Code, 1860 — Section 34, 294, 323, 327, 427, 506Code Of Criminal Procedure, 1973 — Section 320(2), 439
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High Courts28 Sept 2020

Keshav Singh Yadav Vs State Of Madhya Pradesh & Another

Madhya Pradesh High Court · (2020) 09 MP CK 0262

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r,s), 3(2)(5), 3(2)(va), 15AIndian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 325, 326Arms Act, 1959 — Section
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High Courts28 Sept 2020

Gagan Upadhyay Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0261

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 336, 394, 397, 398, 427M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts28 Sept 2020

Rinku @ Gudda Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0260

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 Courts28 Sept 2020

Janak Pardi Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0259

Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 397Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439
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High Courts28 Sept 2020Allowed

Kamal Singh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0256

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34
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High Courts28 Sept 2020Allowed

Manoj Singh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0255

Indian Penal Code, 1860 — Section 147, 148, 294, 327, 323, 452, 506Constitution Of India, 1950 — Article 21
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