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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 95 of 117

High Courts12 Mar 2020Dismissed

Jaggu @ Jagannath Vs State Of M.P.

Madhya Pradesh High Court · (2020) 03 MP CK 0162

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 376, 376(1)
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High Courts06 Mar 2020Dismissed

Ashok Kumar Vs Babulal Sahu & Others

Madhya Pradesh High Court · (2020) 03 MP CK 0200

Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(a),12(1)(f), 12(3), 13, 13(1), 13(5), 13(6)Code Of Civil Procedure, 1908 — Section 96
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High Courts06 Mar 2020Dismissed

Nepal Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 03 MP CK 0197

Code Of Criminal Procedure, 1973 — Section 457, 482Prevention Of Cruelty To Animals Act, 1960 — Section 9, 11Indian Forest Act, 1927 — Section 26A, 41, 52, 52(4), 52A, 52B, 52C
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High Courts06 Mar 2020Allowed

Smt. Kavita Yadav Vs State Of MP

Madhya Pradesh High Court · (2020) 03 MP CK 0192

Code Of Civil Procedure, 1908 — Order 21Code Of Criminal Procedure, 1973 — Section 397, 401Limitation Act, 1963 — Section 5
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High Courts06 Mar 2020Dismissed

Uday Pal Singh Vs State Of MP And Others

Madhya Pradesh High Court · (2020) 03 MP CK 0187

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 344, 363, 376Code Of Criminal Procedure, 1973 — Section 154, 173(2), 482
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