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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 35 of 117

High Courts25 Sept 2020Dismissed

Rahul S Of O Parmanand Chouhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0253

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 109, 324, 363, 366, 36(D), 376 (2)(N), 506Protection Of Children From Sexual Offence Act, 2012 — Section 5(G), 5(L), 6
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High Courts25 Sept 2020Disposed Of

Anil OJha Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0213

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 363, 366A, 376(2)(h)Protection Of Children From Sexual Offences Act, 2012 — Section 5(q)(6)
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High Courts25 Sept 2020Allowed

Smt. Resho Bai Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0212

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 326, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts25 Sept 2020Allowed

Prameet Patel Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0205

Code Of Criminal Procedure Act, 1973 — Section 438(2)Indian Penal Code, 1860 — Section 376(n), 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14A(1)
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High Courts24 Sept 2020Allowed/ Disposed Of

Gaurav Batham Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0221

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 294, 323
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High Courts24 Sept 2020Dismissed

Husain @ Nahru Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0219

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 294, 307, 325, 506Arms Act, 1959 — Section 25
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High Courts24 Sept 2020Allowed

Vivek Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0218

Code Of Criminal Procedure, 1973 — Section 437(6)Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts24 Sept 2020Allowed

Kamal Singh Sikarwar Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0216

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471Inami Chit Fund & Dhan Parichalan Adhiniyam, 1978 — Section 5, 6
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High Courts24 Sept 2020

Jyoti Sen Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0215

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 376, 456, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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