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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 48 of 117

High Courts31 Aug 2020

Sunil Baghel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 08 MP CK 0161

Indian Penal Code, 1860 — Section 34, 420Code Of Criminal Procedure, 1973 — Section 173(1), 439Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam 2000 — Section 6
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High Courts31 Aug 2020Allowed/ Disposed Of

Buddh Singh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0160

Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 323Code Of Criminal Procedure, 1973 — Section 439
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High Courts31 Aug 2020Dismissed

Suraj Singh Tomar Vs State Of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0158

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 482Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(Va)
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High Courts31 Aug 2020Allowed/ Disposed Of

Bhagirath Singh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0157

Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 323, 324, 325Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25, 27
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High Courts30 Aug 2020Partly Allowed

Javed Khan S/O Nasir Khan Vs State Of M.P & Others

Madhya Pradesh High Court · (2020) 08 MP CK 0279

Code Of Criminal Procedure, 1973 — Section 144Indian Penal Code, 1860 — Section 147, 148, 188, 269, 270, 353, 336Constitution Of India, 1950 — Article 14, 16, 19, 21, 22, 22(4)
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