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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 80 of 117

High Courts01 Jun 2020Allowed

Tinku Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0010

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 376, 456Constitution Of India, 1950 — Article 21Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts29 May 2020

Nilesh Ajmera Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0163

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 420, 463, 464, 467, 468, 471
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High Courts29 May 2020

Vikas Soni Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0162

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 482Indian Penal Code, 1860 — Section 120B, 201, 406, 415, 420, 431, 432, 463, 464, 467, 468, 471
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High Courts29 May 2020Allowed

Jagannath Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0161

Constitution Of India, 1950 — Article 21Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 397(1)
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High Courts29 May 2020Allowed

Dev Narayan Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0159

Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 478Code Of Criminal Procedure, 1973 — Section 156(3), 200, 482
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High Courts29 May 2020Allowed

Maniram Vs Deshraj & Ors.

Madhya Pradesh High Court · (2020) 05 MP CK 0156

Registration Act, 1908 — Section 17, 17(1)(b), 49Evidence Act, 1872 — Section 68Indian Succession Act, 1925 — Section 63
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High Courts29 May 2020

Vijay And Another Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0155

Code Of Civil Procedure, 1908 — Order 13 Rule 13Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 342, 363, 365, 368, 385, 506
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High Courts28 May 2020Allowed

Suresh Kukreja Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0174

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 448, 467, 468, 471Negotiable Instruments Act, 1881 — Section 138
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High Courts28 May 2020Disposed Of

Halim Khan Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0170

Indian Penal Code, 1860 — Section 392Code Of Criminal Procedure, 1973 — Section 374, 389Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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