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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 40 of 117

High Courts16 Sept 2020Allowed

Naval @ Dabba Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0138

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 190, 325Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va)
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High Courts15 Sept 2020Allowed

Tanveer Patel Vs State Of M. P. And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0142

Code Of Criminal Procedure, 1973 — Section 144Indian Penal Code, 1860 — Section 147, 148, 149, 188, 269, 270, 294, 307, 323, 336, 427, 506National Security Act, 1980 — Section 3, 3(4), 4
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High Courts15 Sept 2020Allowed/Disposed Of

Sevu alias Ramsewak Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0124

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 323, 324, 326, 506
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