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Madhya Pradesh High Court judgments

47,636 judgments · page 395 of 2,382

High Courts01 Oct 2020Disposed Of

Bhagwan Singh Maina Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0042

Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 439
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High Courts01 Oct 2020Allowed

Parvat Singh Bhadoriya Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0038

Code Of Criminal Procedure, 1973 — Section 301(1)Indian Penal Code, 1860 — Section 34, 201, 304, 304AConstitution Of India, 1950 — Article 21
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High Courts01 Oct 2020Allowed

Pradeep Singh Sikarwar Vs State Of Mp

Madhya Pradesh High Court · (2020) 10 MP CK 0036

Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 382, 392M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts01 Oct 2020Allowed

Satendra Singh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0035

Indian Penal Code, 1860 — Section 34, 323, 384, 392M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts01 Oct 2020Allowed

Bhoora Yadav Vs State Of Mp & Anr.

Madhya Pradesh High Court · (2020) 10 MP CK 0032

Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 323, 363, 376D, 506Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4
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High Courts01 Oct 2020Allowed

Sonu Alias Sohan Singh Dhakad Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 161, 164, 301(2), 439Indian Penal Code, 1860 — Section 34, 354, 363, 376, 376(D)Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4
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High Courts01 Oct 2020Allowed

Shaish Kumari Yadav Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0029

Indian Penal Code, 1860 — Section 34, 304B, 498ACode Of Criminal Procedure, 1973 — Section 438, 438(2), 439Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts01 Oct 2020

Lali Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0028

Indian Penal Code, 1860 — Section 34, 299, 304B, 498ACode Of Criminal Procedure, 1973 — Section 438(2)Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts01 Oct 2020Allowed

Kalu @ Salim Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts01 Oct 2020Disposed Of

Harun Khan Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0024

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439
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High Courts01 Oct 2020Disposed Of

Raghuvar Vs State Of Mp

Madhya Pradesh High Court · (2020) 10 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471
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