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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 43 of 117

High Courts09 Sept 2020Allowed

Kailashdas, Priya and Dineshdas Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0101

Code Of Criminal Procedure, 1973 — Section 437(3), 438, 438(2), 439Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471Evidence Act, 1872 — Section 27
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High Courts09 Sept 2020Allowed/Disposed Of

Manoj Pachauri Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0078

Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts09 Sept 2020Dismissed

Vinay Dubey Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307 ,506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(1)
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High Courts08 Sept 2020Dismissed

Laxmi Mathur Vs State Of MP & Another

Madhya Pradesh High Court · (2020) 09 MP CK 0116

Constitution Of India, 1950 — Article 14, 21Code Of Criminal Procedure, 1973 — Section 173(2), 207, 207A, 227, 228, 239, 397, 401, 482Indian Penal Code, 1860 — Section 420, 474
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High Courts08 Sept 2020Dismissed

Shailendra Pandey Vs State Of M.P. & Others

Madhya Pradesh High Court · (2020) 09 MP CK 0082

General Clauses Act, 1897 — Section 16Madhya Pradesh Panchayat Service (Gram Panchayat Secretary Recruitment And Conditions Of Service) Rules, 2011 — Rule 7
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