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Madhya Pradesh High Court judgments

47,636 judgments · page 389 of 2,382

High Courts14 Oct 2020Allowed

Kamlesh @ Gamlesh Saket Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0150

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 363, 368, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts14 Oct 2020

Dheeraj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0146

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363, 376, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts14 Oct 2020Allowed

Ajay Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0144

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323Arms Act, 1959 — Section 25
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High Courts14 Oct 2020Allowed

Nabbu @ Navneet Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0143

Constitution Of India, 1950 — Article 21Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 14Code Of Criminal Procedure, 1973 — Section 439
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High Courts14 Oct 2020Dismissed

Shyam Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 10 MP CK 0138

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 1)(w)(ii), 3(va), 14AIndian Penal Code, 1860 — Section 34, 366, 376(D), 506Information Technology Act, 2000 — Section 67A
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High Courts14 Oct 2020Disposed Of

Bhura@Gajendra Pandey Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0137

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8B, 21, 22Drugs (Control) Act, 1950 — Section 5, 13
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High Courts14 Oct 2020Dismissed

Santosh Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0135

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts13 Oct 2020Allowed

Sarpal Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0130

Constitution Of India, 1950 — Article 21Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
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