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Madhya Pradesh High Court judgments

47,636 judgments · page 375 of 2,382

High Courts08 Dec 2020Allowed

Budhiya Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0033

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 46Evidence Act, 1872 — Section 27
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High Courts07 Dec 2020Dismissed

Udaybhan Choube Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0025

Code Of Criminal Procedure, 1973 — Section 167(2), 439Indian Penal Code, 1860 — Section 120B, 420Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 — Section 6(1)
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High Courts07 Dec 2020Allowed

Rahul Patel Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 294, 323, 324, 327, 506
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High Courts04 Dec 2020Allowed

Rahul @ Ajay Bansal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0019

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts02 Dec 2020Allowed

Bablu Verma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 12 MP CK 0012

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (2)(V), 3(2)(Va), 3(1)(w), 14AIndian Penal Code, 1860 — Section 323, 376(2)(N), 506Code Of Criminal Procedure, 1973 — Section 473(3)
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