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Madhya Pradesh High Court judgments

47,636 judgments · page 428 of 2,382

High Courts27 Jul 2020Disposed Of

Raghunandan Nagar Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 07 MP CK 0047

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 294, 307, 302, 506BMadhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966 — Rule 10(9)
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High Courts27 Jul 2020Allowed

Harpal Manjhi Vs State of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0039

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 406, 420Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 14A
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High Courts24 Jul 2020Allowed/ Disposed Of

Akhlesh Raikwar Vs State of M. P. And Anr

Madhya Pradesh High Court · (2020) 07 MP CK 0164

Indian Penal Code, 1860 — Section 323, 376(3), 376(2)(n)Code Of Criminal Procedure, 1973 — Section 439Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(L), 6
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High Courts24 Jul 2020Dismissed

Shafiq Khan Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0061

Code Of Criminal Procedure, 1973 — Section 173, 482Madhya Pradesh Drugs Control Act, 1949 — Section 5, 13Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 80
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High Courts23 Jul 2020Dismissed

Ghanshyam Vs Pushpa Devi & Anr

Madhya Pradesh High Court · (2020) 07 MP CK 0161

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section2(1)Constitution Of India, 1950 — Article 226
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