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Madhya Pradesh High Court judgments

47,636 judgments · page 366 of 2,382

High Courts28 Dec 2020Disposed Of

Rahul Kumar Saket Vs State Of MP

Madhya Pradesh High Court · (2020) 12 MP CK 0215

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 376 (2)(N), 506
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High Courts28 Dec 2020Allowed

Barelal Vs State Of MP

Madhya Pradesh High Court · (2020) 12 MP CK 0212

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts24 Dec 2020Allowed

Rajesh Mashkole Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0207

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 376(2)(n)
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High Courts24 Dec 2020Allowed

Yogendra Singh Chandel Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0203

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 188, 353Disaster Management Act, 2005 — Section 51
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High Courts24 Dec 2020Allowed

Sabir Khan Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 12 MP CK 0202

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 363, 366A, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(I), 6, 16, 17
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High Courts24 Dec 2020Allowed

Chandrashekhar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0199

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 379, 413Mines And Minerals Act, 1957 — Section 4, 21
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