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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 67 of 117

High Courts09 Jul 2020Dismissed

Santosh Jain And Another Vs State of MP and another

Madhya Pradesh High Court · (2020) 07 MP CK 0118

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f), 3(2)(v)Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 228, 397, 482Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 467, 468, 471Constitution Of India, 1950 — Article 226
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High Courts09 Jul 2020Allowed

Bhuvan Lal Lilhare Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0117

Madhya Pradesh Municipalities Act, 1961 — Section 92Code Of Criminal Procedure, 1973 — Section 156(3), 227, 228, 397, 401Indian Penal Code, 1860 — Section 120A, 120B, 405, 409, 415, 420, 463, 464, 467, 468, 471
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High Courts09 Jul 2020Disposed Of

Sevendra Singh Parihar Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0114

Arms Act, 1959 — Section 30Code Of Criminal Procedure, 1973 — Section 204, 204(1)(b), 482Indian Penal Code, 1860 — Section 120B, 181, 465, 467, 468, 471
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High Courts08 Jul 2020Allowed

Sunil and others Vs State of M. P.

Madhya Pradesh High Court · (2020) 07 MP CK 0190

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Code Of Civil Procedure, 1908 — Order 26 Rule 9Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
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High Courts08 Jul 2020Allowed/ Disposed Of

Azhar Quereshi Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0113

Information Technology Act, 2000 — Section 43A, 66C, 66DCode Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420, 320, 320(2)
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High Courts08 Jul 2020

Raju Sharma Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0112

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 324, 336, 506
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High Courts08 Jul 2020Dismissed

Majboot Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0111

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 302
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High Courts08 Jul 2020

Noor Mohammad Vs Pporansingh

Madhya Pradesh High Court · (2020) 07 MP CK 0109

Code Of Civil Procedure, 1908 — Section 94, 115, Order 38 Rule 5Transfer Of Property Act, 1882 — Section 52Constitution Of India, 1950 — Article 226, 227
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High Courts07 Jul 2020Dismissed

Satendra Kumar Vs Union Of India

Madhya Pradesh High Court · (2020) 07 MP CK 0189

Constitution Of India, 1950 — Article 226Armed Forces Tribunal Act, 2007 — Section 3(o)(ii), 3(o)(iv)
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High Courts07 Jul 2020Allowed

Mahesh Yadav Vs State Of M.P.

Madhya Pradesh High Court · (2020) 07 MP CK 0188

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 302, 498A
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