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Madhya Pradesh High Court judgments

47,636 judgments · page 402 of 2,382

High Courts22 Sept 2020Allowed

Alka Shrivastava Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0236

Code Of Criminal Procedure Act, 1973 — Section 482Indian Penal Code, 1860 — Section 109, 120B, 294A, 406, 418, 419, 420, 421, 468, 471Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan, 2000 — Section 6(1)
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High Courts21 Sept 2020Allowed

State of M.P & Ors. Vs Ramesh Gir & Ors

Madhya Pradesh High Court · (2020) 09 MP CK 0204

Constitution Of India, 1950 — Article 314Code Of Civil Procedure Act, 1908 — Order 40 Rule 1, Order 43 Rule 1(s)Madhya Pradesh General Clauses Act, 1957 — Section 1(1), 2, 2(21), 16, 31, 31(6)
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High Courts21 Sept 2020Disposed Of

Vishal Harit Vs Yogesh Morya

Madhya Pradesh High Court · (2020) 09 MP CK 0247

Negotiable Instruments Act, 1881 — Section 138, 147Code Of Criminal Procedure Act, 1973 — Section 320
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High Courts21 Sept 2020Dismissed

Deepak Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0189

Code Of Criminal Procedure Act, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts21 Sept 2020Dismissed

Paar Singh Vs State Of MP

Madhya Pradesh High Court · (2020) 09 MP CK 0188

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Code Of Criminal Procedure Act, 1973 — Section 439
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High Courts21 Sept 2020

M/s Trinity Infrastructure Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0183

Constitution Of India, 1950 — Article 14, 37, 39, 39(b), 141, 143(1), 226Madhya Pradesh Land Revenue Code, 1959 — Section 57, 247Mines And Minerals (Development And Regulation) Act, 1957 — Section 9B(2), 9B(3), 15
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