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Madhya Pradesh High Court judgments

47,636 judgments · page 377 of 2,382

High Courts27 Nov 2020Allowed

Amit Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 11 MP CK 0152

Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366
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High Courts26 Nov 2020Allowed

Vivek Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0149

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 328Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 6, 5, 9, 10
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High Courts26 Nov 2020

Golu @ Rajendra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0145

Code Of Criminal Procedure, 1973 — Section 389(1)Protection Of Children From Sexual Offences Act, 2012 — Section 4Indian Penal Code, 1860 — Section 376(1)
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High Courts26 Nov 2020

Mohan Kol Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0144

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 376(2)(L), 450Protection Of Children From Sexual Offences Act, 2012 — Section 5(k), 6
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High Courts26 Nov 2020

Shivnarayan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0138

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 376(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts25 Nov 2020Allowed

Premrani Vs State Of M.P

Madhya Pradesh High Court · (2020) 11 MP CK 0133

Code Of Criminal Procedure, 1973 — Section 438(2), 439Indian Penal Code, 1860 — Section 34, 120B, 342, 376(D), 506
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