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Madhya Pradesh High Court judgments

47,636 judgments · page 367 of 2,382

High Courts22 Dec 2020Allowed

Dashrath Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0192

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 294, 307Evidence Act, 1872 — Section 27
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High Courts22 Dec 2020Allowed

Prakash Chand Nishada Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0191

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 14A, 15(A)(III)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420
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High Courts22 Dec 2020Allowed

Anis Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0190

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 366, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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High Courts22 Dec 2020Disposed Of

Palash Kadwe Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0187

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379Motor Vehicles Act, 1988 — Section 39, 66, 130(3), 177, 192, 192(1)
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High Courts22 Dec 2020Allowed

Boby @ Chati Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0185

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 24, 324
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High Courts21 Dec 2020Allowed

Ashish Sahu Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0181

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 342, 346
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High Courts21 Dec 2020Allowed

Babulal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0180

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 325, 506
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