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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 76 of 117

High Courts12 Jun 2020

Vikesh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 06 MP CK 0193

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 374, 389Indian Penal Code, 1860 — Section 306, 354
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High Courts11 Jun 2020Dismissed

Deepak Shakya Vs State Of M.P.

Madhya Pradesh High Court · (2020) 06 MP CK 0190

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B
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High Courts11 Jun 2020Disposed Of

Dalveer Singh Jat Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0188

Code Of Criminal Procedure, 1973 — Section 164, 301(2), 439Indian Penal Code, 1860 — Section 34, 345, 366, 376, 506
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High Courts09 Jun 2020Allowed

Bhupendra Suryawanshi Vs Sai Traders

Madhya Pradesh High Court · (2020) 06 MP CK 0182

Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 138(a), 138(b), 138(c), 141, 141(1), 141(2)
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High Courts09 Jun 2020Allowed

Vipin Singh @ Vishwaraj Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0181

Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401Indian Penal Code, 1860 — Section 34, 307, 427Prevention Of Cruelty To Animals Act, 1960 — Section 11(da), 11(gha)Madhya Pradesh Krishak Pashu Parirakshan Adhiniyam, 1959 — Section 6, 6(ka), 10, 11
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High Courts09 Jun 2020Allowed

Jagesh Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0176

Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401Indian Penal Code, 1860 — Section 120A, 120B, 415, 420, 463, 464, 467, 468, 471Evidence Act, 1872 — Section 25, 26, 27
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