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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 37 of 117

High Courts23 Sept 2020Allowed

Shakuntala Khatik Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0229

Constitution Of India, 1950 — Article 102(1)(e), 191(1)(e)Code Of Criminal Procedure Act, 1973 — Section 374, 389, 389(1), 482Indian Penal Code, 1860 — Section 115, 147, 149, 332, 341, 504, 506I
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High Courts22 Sept 2020Allowed

Luvkush. Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0228

Code Of Criminal Procedure, 1973 — Section 164, 374(2)Indian Penal Code, 1860 — Section 363, 366, 376(1)Evidence Act, 1872 — Section 35
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High Courts22 Sept 2020Disposed Of

Usha Dwivedi Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0203

Constitution Of India, 1950 — Article 226Mines And Minerals (Development And Regulation) Act, 1957 — Section 15Madhya Pradesh Minor Mineral Rules, 1996 — Rule 2(xvia), 2(xxv), 6, 7, 9, 17, 18, 21, 22, 26, 29, 30, 36
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High Courts22 Sept 2020Allowed

Ravi Rajak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0245

Code Of Criminal Procedure Act, 1973 — Section 397Madhya Pradesh Excise Act, 1915 — Section 34(2)Limitation Act, 1963 — Section 5
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High Courts22 Sept 2020Allowed

Vinod Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0244

Code Of Criminal Procedure Act, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 363, 366, 366A, 376(2)(i), 376(2)(n)
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High Courts22 Sept 2020Disposed Of

State of M.P. Vs Jitendra

Madhya Pradesh High Court · (2020) 09 MP CK 0243

Code Of Criminal Procedure Act, 1973 — Section 378(3)Indian Penal Code, 1860 — Section 307, 376 (2)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts22 Sept 2020

Rajesh Tiwari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0242

Code Of Criminal Procedure Act, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 342, 354Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 9, 10
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High Courts22 Sept 2020Allowed

Vinod @ Pepsi Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0240

Code Of Criminal Procedure Act, 1973 — Section 389Indian Penal Code, 1860 — Section 392, 397Limitation Act, 1963 — Section 5
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High Courts22 Sept 2020Allowed

Alka Shrivastava Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0236

Code Of Criminal Procedure Act, 1973 — Section 482Indian Penal Code, 1860 — Section 109, 120B, 294A, 406, 418, 419, 420, 421, 468, 471Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan, 2000 — Section 6(1)
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