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Madhya Pradesh High Court judgments

47,636 judgments · page 415 of 2,382

High Courts27 Aug 2020Partly Allowed

George Mangalapilly Vs State Of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0144

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 164, 196, 225, 226, 227, 228, 229, 230, 231, 232, 233, 234, 235, 482Indian Penal Code, 1860 — Section 147, 149, 153, 153A, 153B, 153B(1), 188, 295AMadhya Pradesh Dharma Swatantrya Adhiniyam, 1968 — Section 3, 4
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High Courts26 Aug 2020

Surajbai and Others Vs Smt. Sitabai

Madhya Pradesh High Court · (2020) 08 MP CK 0173

Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Section 115Constitution Of India, 1950 — Article 226, 227
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High Courts26 Aug 2020Disposed Of

Santosh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 08 MP CK 0123

Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 404Code Of Criminal Procedure, 1973 — Section 309, 439Arms Act, 1959 — Section 25, 27
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High Courts26 Aug 2020Allowed/ Disposed Of

Dharmendra Alias Chotu Vs State Of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0121

Indian Penal Code, 1860 — Section 307, 380, 459Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25, 27
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High Courts26 Aug 2020Dismissed

Mahila Phoolabai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 08 MP CK 0119

Indian Penal Code, 1860 — Section 375, 376, 376(2), 376(2)(i), 376(2)(n)Code Of Criminal Procedure, 1973 — Section 439Protection Of Children From Sexual Offence Act, 2012 — Section 3, 4
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