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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 63 of 117

High Courts28 Jul 2020

Arvind Lodhi Vs State of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0032

Arms Act, 1959 — Section 25(1B)AIndian Penal Code, 1860 — Section 398Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts28 Jul 2020Partly Allowed

Omlal @ Ulla Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 07 MP CK 0026

Juvenile Justice (Care And Protection Of Children ) Act, 2015 — Section 102Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5(tha), 6
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High Courts28 Jul 2020Dismissed

Ramesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 07 MP CK 0024

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 376(d), 506Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v)
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High Courts27 Jul 2020Disposed Of

Raghunandan Nagar Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 07 MP CK 0047

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 294, 307, 302, 506BMadhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966 — Rule 10(9)
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High Courts27 Jul 2020Allowed

Harpal Manjhi Vs State of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0039

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 406, 420Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A
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