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Madhya Pradesh High Court judgments

47,636 judgments · page 408 of 2,382

High Courts09 Sept 2020Dismissed

Vinay Dubey Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307 ,506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(1)
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High Courts08 Sept 2020Dismissed

Laxmi Mathur Vs State Of MP & Another

Madhya Pradesh High Court · (2020) 09 MP CK 0116

Constitution Of India, 1950 — Article 14, 21Code Of Criminal Procedure, 1973 — Section 173(2), 207, 207A, 227, 228, 239, 397, 401, 482Indian Penal Code, 1860 — Section 420, 474
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High Courts08 Sept 2020Dismissed

Shailendra Pandey Vs State Of M.P. & Others

Madhya Pradesh High Court · (2020) 09 MP CK 0082

General Clauses Act, 1897 — Section 16Madhya Pradesh Panchayat Service (Gram Panchayat Secretary Recruitment And Conditions Of Service) Rules, 2011 — Rule 7
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High Courts08 Sept 2020Allowed

Antim Mehra Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0059

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 306
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High Courts07 Sept 2020Allowed/Disposed Of

Ratan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0061

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 120B, 201, 302, 364
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High Courts07 Sept 2020Disposed Of

M/s Metco Autotech thr Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0057

Constitution Of India, 1950 — Article 226, 227Madhya Pradesh Rajya Audhyogik Bhui Avum Bhavan Prabandhan Niyam, 2019 — Rule 11(ii), 11(iii), 12, 19, 19(c), 19(c)(iv), 42(2)
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High Courts07 Sept 2020Disposed Of

Gambhir Singh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0050

Code Of Criminal Procedure, 1973 — Section 30(1)(b), 313, 357A, 374(2)Indian Penal Code, 1860 — Section 63, 64, 65, 66, 67, 68, 69, 70, 307, 326Evidence Act, 1872 — Section 134
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