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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 60 of 117

High Courts07 Aug 2020Dismissed

Prem Aildasani Vs State Of M.P. & Another

Madhya Pradesh High Court · (2020) 08 MP CK 0252

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 408, 409, 420, 447AInformation and Technology Act, 2000 — Section 67, 72
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High Courts07 Aug 2020

Bhagwan Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 08 MP CK 0023

Limitation Act, 1963 — Section 5Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 397(1)
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High Courts07 Aug 2020

Sunil Rajak Vs State of M.P

Madhya Pradesh High Court · (2020) 08 MP CK 0020

Code Of Criminal Procedure, 1973 — Section 397(1)Indian Penal Code, 1860 — Section 325Constitution Of India, 1950 — Article 21
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High Courts06 Aug 2020Dismissed

Nek Singh @ Gappe Vs State Of MP

Madhya Pradesh High Court · (2020) 08 MP CK 0259

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts06 Aug 2020Dismissed

Ramakant Agrawal Alias Kheru Agrawal Vs State Of MP & Anr.

Madhya Pradesh High Court · (2020) 08 MP CK 0258

Code Of Criminal Procedure, 1973 — Section 228, 397, 482Indian Penal Code, 1860 — Section 294, 323, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va)
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High Courts06 Aug 2020Dismissed

Ajay Singh Chauhan Vs State Of M.P. & Others

Madhya Pradesh High Court · (2020) 08 MP CK 0257

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 153(3), 154, 154(3), 156(1), 156(3), 190, 482Indian Penal Code, 1860 — Section 323, 504B
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High Courts06 Aug 2020Allowed

Satyanarayan Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2020) 08 MP CK 0255

Indian Penal Code, 1860 — Section 34, 107, 110, 116(3), 151, 253, 294, 323, 325, 353, 379, 447, 506, 506B, 509Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 107, 116(3), 161
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High Courts06 Aug 2020

Sukhram Barela Vs State of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0013

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 307Constitution Of India, 1950 — Article 21, 51A(d)
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High Courts06 Aug 2020Allowed

Dinesh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 397, 451Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 60, 60(3), 61
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