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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 82 of 117

High Courts22 May 2020Allowed

Vikram Singh Smt. Vs Suman Bai

Madhya Pradesh High Court · (2020) 05 MP CK 0135

Family Court Act 1984 — Section 19(4)Code Of Criminal Procedure, 1973 — Section 125, 126(2), 127, 397, 401
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High Courts22 May 2020

Rajesh Kumar Jain Vs State Of M.P. & Another

Madhya Pradesh High Court · (2020) 05 MP CK 0134

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — 3(1)(d), 3(1) (k), 3(2)(V)(a), 14ACode Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 294
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High Courts22 May 2020Allowed

Ku. Ekta@Eki Jain & Anr Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0133

Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401Indian Penal Code, 1860 — Section 34, 107, 306, 383, 384, 406Madhya Pradesh Moneylenders Act, 1934 — Section 11(cha)
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High Courts22 May 2020Dismissed

Irfan Malik Vs State Of Madhya Pradesh & Another

Madhya Pradesh High Court · (2020) 05 MP CK 0130

Constitution Of India, 1950 — Article 226Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(dha)Indian Penal Code, 1860 — Section 415, 420
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High Courts22 May 2020Disposed Of

Kalluram Ahirwar Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0127

Indian Penal Code, 1860 — Section 34, 147, 148, 294, 323, 452, 506Code Of Criminal Procedure, 1973 — Section 438
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High Courts22 May 2020Dismissed

Attu Vs Sher Singh & Others

Madhya Pradesh High Court · (2020) 05 MP CK 0126

Indian Penal Code, 1860 — Section 294, 323, 342, 354, 363, 452, 506Code Of Criminal Procedure, 1973 — Section 200, 202, 203, 204, 299, 482
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High Courts22 May 2020Partly Allowed

Ram Murti Mishra And Others Vs Jiya Lal Gujar And Another

Madhya Pradesh High Court · (2020) 05 MP CK 0125

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 3(1)(10), 3(2)(5)Indian Penal Code, 1860 — Section 34, 294, 307, 319, 321, 323, 324, 427, 503, 506, 506II, 506BCode Of Criminal Procedure, 1973 — Section 200, 202, 203, 227, 228, 397, 401
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High Courts22 May 2020Dismissed

Anand Kumar @ Sanjay Lalwani Vs Chandra Kumar Parakh & Others

Madhya Pradesh High Court · (2020) 05 MP CK 0124

Indian Penal Code, 1860 — Section 120B, 181, 183, 191, 192, 193, 194, 195, 211, 420, 466, 467, 468Code Of Criminal Procedure, 1973 — Section 127(2), 190(1)(a), 190(1)(b), 200, 202, 340, 362, 397, 460, 460(e), 465, 482
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High Courts21 May 2020Disposed Of

Pawan Kumar Seni And Another Vs State of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0122

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 419, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 374, 389
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High Courts21 May 2020Disposed Of

Sanskar Sharma Vs State of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0121

Indian Penal Code, 1860 — Section 294, 323, 327, 506Code Of Criminal Procedure, 1973 — Section 438
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High Courts21 May 2020Allowed

Rajkumar @ Riddhu Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0119

Constitution Of India, 1950 — Article 51A(d)Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 394
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