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Madhya Pradesh High Court judgments

47,636 judgments · page 399 of 2,382

High Courts28 Sept 2020

Gagan Upadhyay Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0261

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 336, 394, 397, 398, 427M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts28 Sept 2020

Rinku @ Gudda Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0260

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 Courts28 Sept 2020

Janak Pardi Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0259

Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 397Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439
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High Courts28 Sept 2020Allowed

Kamal Singh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0256

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34
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High Courts28 Sept 2020Allowed

Manoj Singh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0255

Indian Penal Code, 1860 — Section 147, 148, 294, 327, 323, 452, 506Constitution Of India, 1950 — Article 21
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High Courts25 Sept 2020Dismissed

Rahul S Of O Parmanand Chouhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0253

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 109, 324, 363, 366, 36(D), 376 (2)(N), 506Protection Of Children From Sexual Offence Act, 2012 — Section 5(G), 5(L), 6
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High Courts25 Sept 2020Disposed Of

Anil OJha Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0213

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 363, 366A, 376(2)(h)Protection Of Children From Sexual Offences Act, 2012 — Section 5(q)(6)
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High Courts25 Sept 2020Allowed

Smt. Resho Bai Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0212

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 326, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts25 Sept 2020Allowed

Prameet Patel Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0205

Code Of Criminal Procedure Act, 1973 — Section 438(2)Indian Penal Code, 1860 — Section 376(n), 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14A(1)
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