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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 52 of 117

High Courts24 Aug 2020

Ankush Vs State Of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0116

Indian Penal Code, 1860 — Section 366, 376Code Of Criminal Procedure, 1973 — Section 439Protection Of Children From Sexual Offence Act, 2012 — Section 3, 4
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High Courts24 Aug 2020Dismissed

Arun Chouhan Vs State Of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0112

Indian Penal Code, 1860 — Section 363, 366Code Of Criminal Procedure, 1973 — Section 164, 389(1)Protection Of Children From Sexual Offence Act, 2012 — Section 6
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High Courts24 Aug 2020Allowed

Pramod Borkar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 08 MP CK 0105

Indian Penal Code, 1860 — Section 34, 201, 304, 304ACode Of Criminal Procedure, 1973 — Section 438, 438(2)Evidence Act, 1872 — Section 27
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High Courts24 Aug 2020

Ratanlal Rathore Vs State Of M. P. And Others

Madhya Pradesh High Court · (2020) 08 MP CK 0104

Constitution Of India, 1950 — Article 136, 141, 151, 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Revision Of Pay Rules, 2009 — Rule 9
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