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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 66 of 117

High Courts13 Jul 2020Allowed

Kulwant Rathor Vs State Of M.P.

Madhya Pradesh High Court · (2020) 07 MP CK 0134

Indian Penal Code, 1860 — Section 294, 323, 324, 326, 506Code Of Criminal Procedure, 1973 — Section 301(2), 439
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High Courts13 Jul 2020Dismissed

Ranjan Vs State Of M.P.

Madhya Pradesh High Court · (2020) 07 MP CK 0132

Narcotic Drugs & Psychotropic Substances Act 1985 — Section 8, 21Code Of Criminal Procedure, 1973 — Section 169, 482
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High Courts13 Jul 2020Dismissed

Sanyam Singh Gurjar Vs State of M.P.

Madhya Pradesh High Court · (2020) 07 MP CK 0131

Constitution Of India, 1950 — Article 21, 226Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 169, 482
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High Courts13 Jul 2020Dismissed

Ram Kishan Patel Vs Devendra Singh & Another

Madhya Pradesh High Court · (2020) 07 MP CK 0011

Code Of Civil Procedure, 1908 — Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a), 7 Rule 11(d), Order 7 Rule 14, Order 7 Rule 14(a)Representation Of The People Act, 1951 — Section 30, 31, 33(1), 33A, 33(4), 36, 36(2), 80A(2), 81, 81(3), 82, 83, 83(1), 83(1)(a), 83(1)(b), 83(2), 83(3), 84, 85, 86, 87, 97, 98(a), 100(1), 100(1)(d)(i), 100(1)(d)(iv), 101, 117, 125A(i)Conduct of Election Rules, 1961 — Rule 4, 4A
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High Courts10 Jul 2020Dismissed

Sandeep Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0194

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 Courts10 Jul 2020Dismissed

Makhan Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0192

Code Of Criminal Procedure, 1973 — Section 161, 389(1)Indian Penal Code, 1860 — Section 34, 302
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High Courts10 Jul 2020Allowed

Rambha Bai & Ors Vs Nanibai & Ors.

Madhya Pradesh High Court · (2020) 07 MP CK 0123

Constitution Of India, 1950 — Article 226Registration Act, 1908 — Section 74Evidence Act, 1872 — Section 65(a), 65(b), 65(c), 65(e), 67, 68
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High Courts09 Jul 2020

Devashish Jarariya Vs Smt. Sandhya Rai

Madhya Pradesh High Court · (2020) 07 MP CK 0191

Code Of Civil Procedure, 1908 — Section 151Representation Of People Act, 1951 &mdas; Section 100(1)(d)(iv)Conduct Of Election Rules, 1961 — Rule 56D
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