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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 83 of 117

High Courts21 May 2020

Ramjilal Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0118

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 397, 397(1), 401Indian Penal Code, 1860 — Section 149, 326
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High Courts21 May 2020Dismissed

Chatar Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 05 MP CK 0117

Code Of Criminal Procedure, 1973 — Section 438, 482Madhya Pradesh Excise Act, 1915 — Section 34(2), 59AEvidence Act, 1872 — Section 27
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High Courts21 May 2020Dismissed

Ravishankar Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0116

Code Of Criminal Procedure, 1973 — Section 374, 389(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20(b)(II)(b), 42(2), 52, 55, 57
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High Courts21 May 2020Disposed Of

Chandrabhan Sharma Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0115

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 374, 389Indian Penal Code, 1860 — Section 325
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High Courts21 May 2020Allowed

Madhuraj Singh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0112

Constitution Of India, 1950 — Article 51A(d)Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 120B, 420
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High Courts21 May 2020Disposed Of

Komal And Another Vs State Of M.P

Madhya Pradesh High Court · (2020) 05 MP CK 0108

Code Of Criminal Procedure, 1973 — Section 374, 389(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8C, 21(B)(II)(B)
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High Courts20 May 2020Partly Allowed

Dule Kha And Others Vs State Of M.P

Madhya Pradesh High Court · (2020) 05 MP CK 0104

Code Of Criminal Procedure, 1973 — Section 164, 174, 313Indian Penal Code, 1860 — Section 304BEvidence Act, 1872 — Section 11, 113B
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High Courts20 May 2020Partly Allowed

Smt. Rajshree Saxena Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0102

Code Of Criminal Procedure, 1973 — Section 161, 164, 227, 228, 397, 401Indian Penal Code, 1860 — Section 306, 359, 361, 363, 370, 370(1), 370A(1)
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High Courts20 May 2020Allowed

Ku. Priyanka Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0100

Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401Indian Penal Code, 1860 — Section 34, 370, 370(1), 370(2)Immoral Trafficking (Prevention) Act, 1956 — Section 3, 4, 5, 6
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High Courts20 May 2020Disposed Of

Santosh Vs State Of M.P

Madhya Pradesh High Court · (2020) 05 MP CK 0099

Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 304, 304AMotor Vehicle Act, 1988 — Section 133
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