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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 70 of 117

High Courts01 Jul 2020Disposed Of

Shakir Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0075

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 323, 498ACode Of Criminal Procedure, 1973 — Section 389(1)
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High Courts01 Jul 2020Dismissed

Arun Bharti Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0072

Essential Commodities Act, 1955 — Section 3, 7 , 7(1) (a)(ii), 7(2), 10ACode Of Criminal Procedure, 1973 — Section 438
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High Courts01 Jul 2020

Manoj Yadav & Anr Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0067

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 326Limitation Act, 1963 — Section 5
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High Courts30 Jun 2020

Maju S/o Chunnilal Kewat Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0110

Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2), 36, 49ACode Of Criminal Procedure, 1973 — Section 437(3)Indian Penal Code, 1860 — Section 294, 323
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High Courts30 Jun 2020Dismissed

Rishabh Mishra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0106

Code Of Criminal Procedure, 1973 — Section 227, 228, 239, 240, 397, 401Indian Penal Code, 1860 — Section 34, 120B, 409, 411, 420, 468, 471Evidence Act, 1872 — Section 27
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High Courts30 Jun 2020Dismissed

Alka w/o Ashok Vs State Of M.P.

Madhya Pradesh High Court · (2020) 06 MP CK 0104

Code Of Criminal Procedure, 1973 — Section 437(6), 482Indian Penal Code, 1860 — Section 380, 457
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High Courts29 Jun 2020Dismissed

P.S. Dhanwal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 06 MP CK 0113

Madhya Pradesh Uchcha Nyayalya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Constitution Of India, 1950 — Article 311(1)Madhya Pradesh Cooperative Societies Act, 1960 49E, 49E(1)(a)
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