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Madhya Pradesh High Court judgments

47,636 judgments · page 378 of 2,382

High Courts24 Nov 2020Allowed

Chand Kha Vs State Of M.P

Madhya Pradesh High Court · (2020) 11 MP CK 0127

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 324, 341, 352, 427, 458, 506Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 — Section 3, 4
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High Courts24 Nov 2020Allowed

Ajay Singh Narvariy Vs State Of M.P

Madhya Pradesh High Court · (2020) 11 MP CK 0125

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439, 301(2)Indian Penal Code, 1860 — Section 420, 467, 468, 471
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High Courts24 Nov 2020Dismissed

Sharvan Kumar Namdeo Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0121

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 420Madhya Pradesh Nikshepakon Ke Hiton Ka Sanraksan Adhiniyam, 2000 — Section 6(1)(2), 14
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High Courts23 Nov 2020Disposed Of

Saurabh Saxena Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0118

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 409, 420Madhya Pradesh Recognised Examinations Act, 1937 — Section 3(A), 4
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High Courts23 Nov 2020Allowed

Ravindra Kaur @ Payal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0115

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 120B, 312, 370(A), 375(E)(1), 376(2)(H), 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 9, 10
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High Courts23 Nov 2020Dismissed

Shekhar Shukla Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0113

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20b(II)(c), 50Arms Act, 1959 — Section 25(1)(B), 27
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