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Madhya Pradesh High Court judgments

47,636 judgments · page 390 of 2,382

High Courts13 Oct 2020Allowed

Tilla @ Girdhari Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0128

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 393, 511M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts13 Oct 2020Allowed

Jitendra Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0127

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts13 Oct 2020Allowed

Devraj S/O Bapulal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0123

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376 (2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts13 Oct 2020Allowed

Hariom Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0122

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(va), 3(1)(r), 3(1)(s), 14(A)Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 323, 354
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High Courts13 Oct 2020Allowed

Harshit Kesharwani Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0118

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Indian Penal Code, 1860 — Section 323
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High Courts12 Oct 2020Allowed

Ganlal Damahe Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0114

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts12 Oct 2020Allowed

Yadunath Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0109

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8B, 21, 22Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13
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