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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 78 of 117

High Courts05 Jun 2020

Dharmendra Jaiswal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0152

Code Of Criminal Procedure, 1973 — Section 301(1)Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 471, 472, 506Securities Contracts (Regulation) Act, 1956 — Section 2(h)
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High Courts05 Jun 2020Dismissed

State Of M.P. Vs Amratlal

Madhya Pradesh High Court · (2020) 06 MP CK 0151

Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 406, 420, 467, 468
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High Courts04 Jun 2020Allowed

Mohan Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0143

Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 4, 6, 9(1), 9(2)Prevention Of Cruelty To Animals Act, 1960 — Section 11(d)Motor Vehicles Act, 1988 — Section 66, 115, 146, 190(2), 196
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High Courts04 Jun 2020Dismissed

Lalu Sharma Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0142

Code Of Criminal Procedure, 1973 — Section 82, 83, 299, 439Indian Penal Code, 1860 — Section 147, 294, 302, 307
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High Courts04 Jun 2020Dismissed

Ashok Vasuniya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 374, 389(1)Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(1)(2), 13(2), 20Indian Penal Code, 1860 — Section 120B
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High Courts03 Jun 2020Allowed

Harbhajan Singh Vs Indore Municipal Corporation

Madhya Pradesh High Court · (2020) 06 MP CK 0137

Madhya Pradesh Civil Services (Classification, Control & Appeal) Rules, 1966 — Rule 9Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 10(6)
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High Courts02 Jun 2020Dismissed

Gulendra @ Baba Vs Tabassum And Others

Madhya Pradesh High Court · (2020) 06 MP CK 0136

Code Of Criminal Procedure, 1973 — Section 125, 125(1), 167(3), 354(6), 361, 482Indian Penal Code, 1860 — Section 295ANegotiable Instruments Act, 1881 — Section 138
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