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Madhya Pradesh High Court judgments

47,636 judgments · page 410 of 2,382

High Courts03 Sept 2020Allowed

Dhara Singh Patel Vs State Of M.P. & Ors.

Madhya Pradesh High Court · (2020) 09 MP CK 0054

Indian Penal Code, 1860 — Section 34, 259, 302, 303, 304B, 305, 306, 312, 318, 366A, 366B, 373, 377, 395, 396, 397, 398, 408, 409, 420, 458, 460, 467, 468, 471Arms Act, 1959 — Section 25Madhya Pradesh Panchayat Raj Awam Gram Swaraj Adhiniyam, 1993 — Section 39, 39(2), 39(1)(iii), 39(4)
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High Courts03 Sept 2020

Mohan Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0048

Code Of Criminal Procedure, 1973 — Section 397(1)Indian Penal Code, 1860 — Section 34, 325Constitution Of India, 1950 — Article 21
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High Courts03 Sept 2020Dismissed

Kedarnath Gupta Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2020) 09 MP CK 0030

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 154, 154(3), 156(3), 190, 200, 203
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High Courts02 Sept 2020Dismissed

Anil Kumar Balmik Vs State Of MP And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0131

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 320, 320(8)Indian Penal Code, 1860 — Section 34, 294, 323, 336, 350, 376, 452, 457, 506B
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High Courts02 Sept 2020Dismissed

Smt. Ramlaxmi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0019

Indian Penal Code, 1860 — Section 34, 304(B), 498ACode Of Criminal Procedure, 1973 — Section 438Dowry Prohibition Act, 1961 — Section 3,4
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High Courts02 Sept 2020Allowed

Rekha & Ramkuwar Vs State Of MP

Madhya Pradesh High Court · (2020) 09 MP CK 0008

Indian Penal Code, 1860 — Section 34, 294, 306, 323, 506Code Of Criminal Procedure, 1973 — Section 161, 438, 438(2)
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