Code Of Criminal Procedure, 1973 — Section 451, 457, 482Indian Penal Code, 1860 — Section 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 15, 21, 21(1), 21(1)(A), 21(4), 21(4)(A), 23C

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High Courts27 Jun 2020Allowed

Prathmik Upbhokta Sahkari Bhandar Mydt. Vs State Of Madhya Pradesh And Others @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0099

Constitution Of India, 1950 — Article 226

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High Courts27 Jun 2020

Ummed Singh Yadav And Ors Vs State Of Madhya Pradesh @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0098

Indian Penal Code, 1860 — Section 148, 149, 304I, 323, 450

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High Courts27 Jun 2020

Surendra Singh Sengar And Anr Vs State Of Madhya Pradesh @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 324, 326Arms Act, 1959 — Section 25(1)

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High Courts27 Jun 2020Disposed Of

Imran Khan And Others Vs State Of Madhya Pradesh @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0096

Code Of Criminal Procedure, 1973 — Section 374(2)Electricity Act, 2003 — Section 135(1)(a)

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High Courts26 Jun 2020Allowed

Umesh Giri Vs State Of Madhya Pradesh @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0095

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 302, 307

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High Courts26 Jun 2020

Vishal Jatav Vs State Of Madhya Pradesh @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0094

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379

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High Courts26 Jun 2020Allowed

Sunil Jaiswal Vs State Of Madhya Pradesh @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0093

Code Of Criminal Procedure, 1973 — Section 437(6), 482Madhya Pradesh Excise Act, 1915 — Section 34(2)

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High Courts26 Jun 2020Dismissed

Smt. Kalpana Shivhare Vs State Of Madhya Pradesh @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0092

Constitution Of India, 1950 — Article 226

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High Courts26 Jun 2020Dismissed

Sunil Patidar S/o Premnarayan Patidar Vs State Of Madhya Pradesh @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0091

Indian Penal Code, 1860 — Section 302

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High Courts26 Jun 2020

Sultan Sahriya Vs State Of Madhya Pradesh @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0090

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 302Constitution Of India, 1950 — Article 51A(d)

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High Courts26 Jun 2020Allowed/ Disposed Of

Shashikala Vs State Of Madhya Pradesh And Others @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0089

Medical Termination Of Pregnancy Act, 1971 — Section 3

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High Courts26 Jun 2020Dismissed

Dinesh And Others Vs State Of Madhya Pradesh @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0088

Indian Penal Code, 1860 — Section 148, 149, 302

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High Courts26 Jun 2020Allowed

Eagle Seeds And Biotech Ltd. Vs. Managing Directors & Ors. @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0087

Essential Commodities Act, 1955 — Section 3Seed Act, 1966 — Section 2(11), 4, 5, 6, 7, 8, 9Madhya Pradesh Krishi Upaj Mandi Samiti Adhiniyam, 1972 — Section 2(11)(a), 19(1)(a), 31, 61, 69

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High Courts26 Jun 2020Disposed Of

Sharif Ansari Vs State Of Madhya Pradesh @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0086

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 409Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966 — Rule 14

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High Courts26 Jun 2020Dismissed

Vishnu S/O Panwar Kanjar And Others Vs State Of Madhya Pradesh @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0085

Indian Penal Code, 1860 — Section 34, 302, 307, 323, 341

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High Courts26 Jun 2020Allowed

Amit Ankre S/O C.S. Ankre Vs Divisional Commissioner, Bhopal Division And Another @RESPONDEN

Madhya Pradesh High Court · (2020) 06 MP CK 0084

Madhya Pradesh Panchayat And Gram Swaraj Adhiniyam, 1993 — Section 92Code Of Criminal Procedure, 1973 — Section 438Constitution Of India, 1950 — Article 226

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