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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 6 of 117

High Courts15 Dec 2020Dismissed

Govind Bhayal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0125

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
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High Courts11 Dec 2020Allowed

Devaram S/O Manguram Dewasi Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0121

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15Evidence Act, 1872 — Section 27
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High Courts11 Dec 2020Allowed

Bheekam Singh Jatav Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0117

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 307, 323, 325, 341, 427, 452
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High Courts11 Dec 2020Dismissed

Bhuribai Vs State Of MP

Madhya Pradesh High Court · (2020) 12 MP CK 0116

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302
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High Courts11 Dec 2020Allowed

Kalli @ Dashrath Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0115

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 336, 506BArms Act, 1959 — Section 25, 27, 29, 30
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High Courts11 Dec 2020Allowed

Ramhet Gurjar Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0113

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts11 Dec 2020Allowed

Meena Sharma Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0112

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 323, 354, 376
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High Courts11 Dec 2020Allowed

Habib Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0111

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
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High Courts11 Dec 2020Allowed

Deepak Vs State Of MP

Madhya Pradesh High Court · (2020) 12 MP CK 0110

Code Of Criminal Procedure, 1973 — Section 473(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 49AIndian Penal Code, 1860 — Section 399, 402
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High Courts11 Dec 2020Allowed

Sushmita Nenawat Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0108

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 49A
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