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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 86 of 117

High Courts12 May 2020Disposed Of

Adnan Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0059

Protection Of Children From Sexual Offence Act, 2012 — Section 12Code Of Criminal Procedure, 1973 — Section 164, 357(1), 374Indian Penal Code, 1860 — Section 506II, 509
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High Courts12 May 2020Dismissed

Neha Sharma Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0058

Indian Penal Code, 1860 — Section 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 82, 438Negotiable Instruments Act, 1881 — Section 138
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High Courts12 May 2020Dismissed

Medha Patkar Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0056

Indian Penal Code, 1860 — Section 147, 148, 294, 323, 353, 426, 448, 506Code Of Criminal Procedure, 1973 — Section 482Prevention Of Damage To Public Property Act, 1984 — Section 3
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High Courts11 May 2020Partly Allowed/Disposed Of

Laxman Vs State Of MP

Madhya Pradesh High Court · (2020) 05 MP CK 0054

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 20(ii)(b)(A), 41(1), 41(2), 42, 50, 52, 57Code Of Criminal Procedure, 1973 — Section 100, 165
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High Courts11 May 2020Dismissed

Smt. Baby Vs Shailendra Kumar

Madhya Pradesh High Court · (2020) 05 MP CK 0050

Hindu Marriage Act, 1955 — Section 9, 13Indian Penal Code, 1860 — Section 34, 323, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts11 May 2020Dismissed

Vishal Borade Vs State Of M.P. & 2 Ors

Madhya Pradesh High Court · (2020) 05 MP CK 0044

Code Of Criminal Procedure, 1973 — Section 340, 341, 439Indian Penal Code, 1860 — Section 120B, 195, 420, 463, 465, 467, 468, 471, 475, 476
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High Courts11 May 2020Dismissed

Smt. Saroj Chand Vs Smt. Premwati And Another

Madhya Pradesh High Court · (2020) 05 MP CK 0043

Madhya Pradesh Uchcha Nyayalaya Ko Appeal Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Land Revenue Code, 1959 — Section 165(7b), 175(7b)Transfer Of Property Act, 1882 — Section 105
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High Courts11 May 2020Dismissed

Ramesh Chandra & Ors. Vs Vinod Bhargava & Ors.

Madhya Pradesh High Court · (2020) 05 MP CK 0042

Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1Madhya Pradesh Land Revenue Code, 1959 — Section 165(7b)Transfer Of Property Act, 1882 — Section 111
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