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Madhya Pradesh High Court judgments

47,636 judgments · page 385 of 2,382

High Courts22 Oct 2020Dismissed

Vikas Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0244

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 12(1), 18, 102Indian Penal Code, 1860 — Section 201, 302
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High Courts22 Oct 2020Dismissed

Badri Prasad Tiwari Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0241

Constitution Of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 250Code Of Civil Procedure, 1908 — Section 115
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High Courts22 Oct 2020Disposed Of

Bachhu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0240

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 374Arms Act, 1959 — Section 25(1A)(b)
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High Courts21 Oct 2020Allowed

Pradeep Kumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0230

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts20 Oct 2020Allowed

Rinku Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0226

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)
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High Courts20 Oct 2020Disposed Of

Rahman Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0225

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 380, 457
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