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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 39 of 117

High Courts18 Sept 2020Dismissed

Firoz Khan Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0171

Code Of Criminal Procedure, 1973 — Section 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29, 35, 54Evidence Act, 1872 — Section 27
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High Courts18 Sept 2020Allowed

Akash Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0161

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 363, 366, 376, 376(2)(d), 376(2)(h), 376(2)(j), 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(g), 5(l), 6
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High Courts16 Sept 2020Allowed

State Of M.P. & Another Vs Narpat Singh RESPONDENT

Madhya Pradesh High Court · (2020) 09 MP CK 0179

Constitution Of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 4, 6(1), 18, 23(1), 23(1A), 23(2), 27, 28, 31, 34Code Of Civil Procedure, 1908 — Order 21 Rule 11 (2)
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High Courts16 Sept 2020Allowed

State Of M.P. & Another Vs Ramchandra

Madhya Pradesh High Court · (2020) 09 MP CK 0177

Constitution Of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 4, 6(1), 18, 23(1), 23(1A), 23(2), 27, 28, 31, 34Code Of Civil Procedure, 1908 — Order 21 Rule 11 (2)
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High Courts16 Sept 2020Dismissed

Deepak Raghuwanshi Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0155

Code Of Criminal Procedure, 1973 — Section 438Essential Commodities Act, 1955 — Section 3, 7Indian Penal Code, 1860 — Section 409
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