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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 79 of 117

High Courts02 Jun 2020Dismissed

Girraj Sharma Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0135

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2), 18
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High Courts02 Jun 2020Disposed Of

Tauliya Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0133

Code Of Criminal Procedure, 1973 — Section 397(2)Indian Penal Code, 1860 — Section 295A
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High Courts02 Jun 2020Allowed

Mithilesh Kumar Soni Vs Chain Singh Meena

Madhya Pradesh High Court · (2020) 06 MP CK 0036

Negotiable Instrument Act, 1881 — Section 138, 141, 142Code Of Criminal Procedure, 1973 — Section 169, 200, 202, 203(4), 204, 216, 244, 245, 319, 319(1), 319(4), 397, 398, 399, 401Indian Penal Code, 1860 — Section 114, 120B, 406, 420, 467, 468, 471
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High Courts02 Jun 2020Dismissed

Girraj Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0035

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2), 18Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 506
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High Courts02 Jun 2020Allowed

Rahul Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0004

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Cooperative Societies Act, 1960 — Section 19, 72, 74, 76(2)Indian Penal Code, 1860 — Section 34, 120B, 406, 409, 420, 468, 471
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High Courts02 Jun 2020Partly Allowed

Anil Routel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 34, 376, 376(2)(n), 376(2)(h), 376(3), 498A
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High Courts02 Jun 2020Dismissed

Vivek Bafna Vs State of Madhya Pradesh And Another

Madhya Pradesh High Court · (2020) 06 MP CK 0002

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 228, 397, 482Negotiable Instrument Act, 1881 — Section 138Indian Penal Code, 1860 — Section 34, 120B, 306, 406, 420
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High Courts01 Jun 2020Allowed/ Disposed Of

Jogendra @ Yogendra Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0132

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts01 Jun 2020Disposed Of

Satyanarayan Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0126

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18BCode Of Criminal Procedure, 1973 — Section 389(1)
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High Courts01 Jun 2020Allowed / Disposed of

Jogendra @ Yogendra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 392Constitution Of India, 1950 — Article 21Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts01 Jun 2020Dismissed

Nawab Singh Rawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376, 376D, 506Constitution Of India, 1950 — Article 21Arms Act, 1959 — Section 29, 30
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