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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 64 of 117

High Courts24 Jul 2020Allowed/ Disposed Of

Akhlesh Raikwar Vs State of M. P. And Anr

Madhya Pradesh High Court · (2020) 07 MP CK 0164

Indian Penal Code, 1860 — Section 323, 376(3), 376(2)(n)Code Of Criminal Procedure, 1973 — Section 439Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(L), 6
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High Courts24 Jul 2020Dismissed

Shafiq Khan Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0061

Code Of Criminal Procedure, 1973 — Section 173, 482Madhya Pradesh Drugs Control Act, 1949 — Section 5, 13Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 80
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High Courts23 Jul 2020Dismissed

Ghanshyam Vs Pushpa Devi & Anr

Madhya Pradesh High Court · (2020) 07 MP CK 0161

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section2(1)Constitution Of India, 1950 — Article 226
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High Courts22 Jul 2020Dismissed

Raman Dubey Vs State Of MP

Madhya Pradesh High Court · (2020) 07 MP CK 0154

Constitution Of India, 1950 — Article 14, 19, 21, 226, 300AIndian Penal Code, 1860 — Section 20Contempt Of Courts Act, 1952 — Section 10A
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High Courts22 Jul 2020Disposed Of

Pankaj Kumar Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 07 MP CK 0009

National Disaster Management Act, 2005 — Section 6, 6(2)(i), 10(2)(i)Madhya Pradesh Excise Act, 1915 — Section 17, 18, 28, 28(2), 29, 42, 43, 62, 63Contract Act, 1872 — Section 2(b), 3, 4, 5, 6, 7, 8, 9, 32, 56, 60 Code Of Criminal Procedure, 1973 — Section 144
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High Courts22 Jul 2020Disposed Of

Manish Rai And Another Vs Commercial Tax Department And Others

Madhya Pradesh High Court · (2020) 07 MP CK 0007

National Disaster Management Act, 2005 — Section 6, 6(2)(i), 10(2)(i)Madhya Pradesh Excise Act, 1915 — Section 17, 18, 28, 28(2), 29, 42, 43, 62, 63Contract Act, 1872 — Section 2(b), 3, 4, 5, 6, 7, 8, 9, 32, 56, 60 Code Of Criminal Procedure, 1973 — Section 144
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High Courts22 Jul 2020Disposed Of

Arti Shivhare Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2020) 07 MP CK 0006

National Disaster Management Act, 2005 — Section 6, 6(2)(i), 10(2)(i)Madhya Pradesh Excise Act, 1915 — Section 17, 18, 28, 28(2), 29, 42, 43, 62, 63Contract Act, 1872 — Section 2(b), 3, 4, 5, 6, 7, 8, 9, 32, 56, 60 Code Of Criminal Procedure, 1973 — Section 144
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