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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 56 of 117

High Courts18 Aug 2020Allowed

Rijwan Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 08 MP CK 0060

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 304B, 498AEvidence Act, 1872 — Section 113B
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High Courts17 Aug 2020Dismissed

Sanjay Mewada Vs State of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0079

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 471
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High Courts17 Aug 2020

Pahalwan Dhakad & Ors. Vs State Of M.P. & Anr.

Madhya Pradesh High Court · (2020) 08 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 164, 438Indian Penal Code, 1860 — Section 34, 294, 323, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)
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High Courts17 Aug 2020Dismissed

Smt. Rashmi Dubey Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 08 MP CK 0058

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 363, 365, 366(ka), 370(2), 371, 374, 466, 468, 471Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(5)(ka)
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High Courts14 Aug 2020Dismissed

Dhirendra Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 08 MP CK 0221

Code Of Criminal Procedure, 1973 — Section 393, 438Indian Penal Code, 1860 — Section 409, 420, 467, 468, 477AMadhya Pradesh Land Revenue Code, 1959 — Section 165, 165 (7B)
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High Courts14 Aug 2020Allowed/Disposed Of

Subhash Vs State Of MP

Madhya Pradesh High Court · (2020) 08 MP CK 0220

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 43, 188, 268, 269, 294, 323, 324, 327, 329, 506
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High Courts14 Aug 2020Allowed

Sri Rama Roadlines Vs State Of MP

Madhya Pradesh High Court · (2020) 08 MP CK 0217

Code Of Criminal Procedure, 1973 — Section 397, 401, 451, 457Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 52A, 60, 60(3)
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High Courts14 Aug 2020Allowed/Disposed Of

Nitesh Tyagi Vs State Of M.P

Madhya Pradesh High Court · (2020) 08 MP CK 0215

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 43, 188, 268, 269, 294, 323, 327, 329, 506
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