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Madhya Pradesh High Court judgments

47,636 judgments · page 388 of 2,382

High Courts16 Oct 2020DismissedDismissed

Rohit Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 10 MP CK 0172

Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 14AIndian Penal Code, 1860 — Section 323, 366, 376, 506
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High Courts16 Oct 2020Dismissed

Uday Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0167

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 344, 363, 366, 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts16 Oct 2020Dismissed

Harishchandra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0166

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2) (v), 14ACode Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 328, 344, 363, 366, 376(D), 376(2)(N), 506
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High Courts16 Oct 2020Dismissed

Ramkresh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0163

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302, 363, 364AEvidence Act, 1872 — Section 27
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High Courts15 Oct 2020Dismissed

Ravi Sngh Gond Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0265

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 363, 366, 376(D)Protection Of Children From Sexual Offences Act, 2012 — Section 5G, 6
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High Courts15 Oct 2020Dismissed

Dadu URF Shiva Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0264

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 363, 366, 376(D)Protection Of Children From Sexual Offences Act, 2012 — Section 5G, 6
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