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Madhya Pradesh High Court judgments

47,636 judgments · page 433 of 2,382

High Courts06 Jul 2020Dismissed

Ravi Shrivastava Vs. CBI

Madhya Pradesh High Court · (2020) 07 MP CK 0150

Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 5, 6Indian Penal Code, 1860 — Section 363, 366, 376, 504Code Of Criminal Procedure, 1973 — Section 161, 164, 438
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High Courts06 Jul 2020Allowed

Sonu Meena Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0101

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(1)(v), 3(1)(va), 14A(2)Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 294, 323, 324, 325
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High Courts06 Jul 2020Disposed Of

Shivraj Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 07 MP CK 0098

Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 5G, 6Indian Penal Code, 1860 — Section 344, 363, 366, 376DCode Of Criminal Procedure, 1973 — Section 439
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High Courts03 Jul 2020Allowed

Brajesh Baghel Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0095

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 323, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts03 Jul 2020Disposed Of

Ramlakhan Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0094

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 294, 307Code Of Criminal Procedure, 1973 — Section 301, 439
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High Courts03 Jul 2020Disposed Of

Pawan Kumar Seni And Another Vs State Of M.P

Madhya Pradesh High Court · (2020) 07 MP CK 0093

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 419, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 374, 389
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