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Madhya Pradesh High Court judgments

47,636 judgments · page 437 of 2,382

High Courts25 Jun 2020Disposed Of

Mohd. Asim Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0057

Code Of Criminal Procedure, 1973 — Section 397, 401, 457Indian Penal Code, 1860 — Section 420, 429, 467, 468, 471Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 467, 469
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High Courts23 Jun 2020Dismissed

Mirja Mohsin Beg Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0020

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R), 3(1)(s), 3(2)(VA), 14A(2), 18Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 204, 341, 506
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High Courts22 Jun 2020Allowed/ Disposed Of

Rajesh Khati And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0033

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(F), 3(1)(r), 3(1)(s), 3(2)(v)(A), 14A(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 438(2)Indian Penal Code, 1860 — Section 147, 294, 323, 427, 506
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High Courts22 Jun 2020Allowed / Disposed Of

Jagdish Agarwal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0032

Code Of Criminal Procedure, 1973 — Section 301(2), 438, 438(2)Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
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High Courts22 Jun 2020Dismissed

Vivek Jain Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0031

Food Safety And Standards Act, 2006 — Section 26, 27, 31(1), 51, 52, 58, 59, 61, 63Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420, 467, 468
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