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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 42 of 117

High Courts11 Sept 2020Allowed

Shivram Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0091

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 363, 366AProtection Of Children From Sexual Offence Act, 2012 — Section 5L, 6
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High Courts11 Sept 2020

Prashant Rai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0088

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(B)A(ii)(c), 67Evidence Act, 1872 — Section 25, 67
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High Courts10 Sept 2020Allowed/Disposed Of

Kamal Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0073

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 323, 325, 380, 457, 504, 506IIConstitution Of India, 1950 — Article 21
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High Courts10 Sept 2020Allowed/Disposed Of

Prakash Vs State Of MP

Madhya Pradesh High Court · (2020) 09 MP CK 0071

Code Of Criminal Procedure, 1973 — Section 397(2)Indian Penal Code, 1860 — Section 338
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High Courts10 Sept 2020Allowed/Disposed Of

Prem Chand Ojha Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0070

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 302, 304Constitution Of India, 1950 — Article 21
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High Courts10 Sept 2020Allowed

Manish Khare Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2020) 09 MP CK 0068

Constitution Of India, 1950 — Article 12, 226Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 58, 86Madhya Pradesh Vikas Pradhikarano Ki Sampatiyon Ka Prabandhan Tatha Vyayan Niyam, 2018 — Rule 4, 6(viii)
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