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Madhya Pradesh High Court judgments

47,636 judgments · page 391 of 2,382

High Courts12 Oct 2020Allowed

Vijay Parihar Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0107

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 161, 164, 323, 354, 439
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High Courts12 Oct 2020Allowed

Pyarelal And Others Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0106

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 301(2), 326Indian Penal Code, 1860 — Section 34, 294, 323, 324, 325, 326, 452, 506B
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High Courts12 Oct 2020Allowed

Pramod Singh And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 10 MP CK 0105

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(gha), 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 395, 427, 506
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High Courts12 Oct 2020Allowed

Abinash Rao Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0104

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(gha), 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 395, 427, 506
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High Courts09 Oct 2020Allowed

State Of MP And Ors Vs Utkarsh Kumar Shrivastava

Madhya Pradesh High Court · (2020) 10 MP CK 0185

Constitution Of India, 1950 — Article 166(1)Madhya Pradesh Technical Education Polytechnic College (Teaching Cadre) Service (Recruitment) Rules, 2004 — Rule 6, 6(3), 13, 13(1), 16Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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