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Madhya Pradesh High Court judgments

47,636 judgments · page 396 of 2,382

High Courts01 Oct 2020Dismissed

Bhoora Kirar Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0022

Indian Penal Code, 1860 — Section 34, 323, 354, 363, 366, 506Protection Of Children from Sexual Offences Act, 2012 — Section 7, 8Information Technology Act, 2000 — Section 67(B)
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High Courts01 Oct 2020Dismissed

Rameshwar Dhakad Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0021

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 188, 294, 302, 323, 341
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High Courts01 Oct 2020Allowed

Bhaisahab Vs State Of Mp

Madhya Pradesh High Court · (2020) 10 MP CK 0017

Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34, 34(2)Constitution Of India, 1950 — Article 21
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High Courts01 Oct 2020Allowed

Phool Singh Vs State Of Mp

Madhya Pradesh High Court · (2020) 10 MP CK 0016

Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 294, 302, 323, 327, 506BConstitution Of India, 1950 — Article 21
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High Courts01 Oct 2020Allowed

Badam Bai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 306, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts01 Oct 2020

Somwati Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts01 Oct 2020

Sumer Vs State Of M.P.

Madhya Pradesh High Court · (2020) 10 MP CK 0011

Indian Penal Code, 1860 — Section 399, 400, 402Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 439
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High Courts01 Oct 2020

Keshav Jatav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0008

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts01 Oct 2020Allowed

Ranveer Singh Vs State Of Mp

Madhya Pradesh High Court · (2020) 10 MP CK 0007

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 186, 294, 307, 323, 332, 353, 394M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts01 Oct 2020Allowed

Sonu Vs State Of Mp

Madhya Pradesh High Court · (2020) 10 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 109, 363, 366, 366A, 376(n)Protection Of Children from Sexual Offences Act, 2012 — Section 5L, 6, 16, 17
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