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Madhya Pradesh High Court judgments

47,636 judgments · page 426 of 2,382

High Courts04 Aug 2020Allowed

Bansi Vs State of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0018

Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts04 Aug 2020Allowed

Kabiruddin Alias Unish Vs State Of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0007

Indian Penal Code, 1860 — Section 406, 407, 420Code Of Criminal Procedure, 1973 — Section 301, 438(2)Constitution Of India, 1950 — Article 21
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High Courts04 Aug 2020Allowed

Vinod Raghuvanshi Vs State Of M.P. & Another

Madhya Pradesh High Court · (2020) 08 MP CK 0006

Indian Penal Code, 1860 — Section 120B, 193, 205, 206, 209, 420, 463, 465, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 190, 195, 195(1), 195(1)(b), 195(1)(b)(i), 195(1)(b)(ii), 195(1)(b), 195(4), 197, 197(1), 200, 340, 340(1), 344, 344(3), 464, 465, 476, 476A, 476B, 476(1), 482Advocates Act, 1961 — Section 49(1)(c)
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High Courts04 Aug 2020Disposed Of

Vinod Yadav And Another Vs State Of MP

Madhya Pradesh High Court · (2020) 08 MP CK 0004

Indian Penal Code, 1860 — Section 34, 307, 394Code Of Criminal Procedure, 1973 — Section 301(2), 439Arms Act, 1959 — Section 25(10)(1b), 27
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High Courts31 Jul 2020Allowed/ Disposed Of

Savita Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0057

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 301(2), 438Indian Penal Code, 1860 — Section 323, 336, 341, 342, 354, 392, 456, 506
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High Courts31 Jul 2020Dismissed

Ashok Singh Vs Vivek Narayan Shejwalkar

Madhya Pradesh High Court · (2020) 07 MP CK 0055

Code Of Civil Procedure, 1908 — Section 151Representation Of Peoples Act, 1951 — Section 101, 199(1)Conduct Of Election Rules, 1961 — Rule 49A, 56D
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High Courts31 Jul 2020Dismissed

Jitendra Sharma Vs State Of M.P.

Madhya Pradesh High Court · (2020) 07 MP CK 0053

Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2), 5(a)Indian Penal Code, 1860 — Section 147, 149, 302, 323, 459
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High Courts31 Jul 2020Allowed/ Disposed Of

Devendra Singh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 07 MP CK 0052

Code Of Criminal Procedure, 1973 — Section 439Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 294, 307, 323, 506
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High Courts30 Jul 2020Dismissed

Dhanraj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 07 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 37(1)(b)
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High Courts30 Jul 2020Allowed

Anees Khan & Another Vs State of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 389(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(B)(ii)
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