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Madhya Pradesh High Court judgments

47,636 judgments · page 439 of 2,382

High Courts17 Jun 2020Dismissed

Anil Vs Suresh

Madhya Pradesh High Court · (2020) 06 MP CK 0062

Negotiable Instruments Act, 1881 — Section 138, 139Code Of Criminal Procedure, 1973 — Section 251, 357(3), 401
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High Courts17 Jun 2020Allowed/ Disposed Of

Rajni Puruswani & Ashok Puruswani Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0060

Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 82, 82(1), 82(4), 83, 84, 85, 86, 178(4), 204, 299, 438, 438(1), 439Indian Penal Code, 1860 — Section 34, 120B, 302, 306, 498A
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High Courts17 Jun 2020Dismissed

Gulab Singh Mathur Vs State Of M.P. And others

Madhya Pradesh High Court · (2020) 06 MP CK 0059

Evidence Act, 1872 — Section 27Indian Penal Code, 1860 — Section 120B, 201, 419, 420, 467, 468, 471Madhya Pradesh Recognized Examination Act, 1937 — Section 3, 4
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High Courts16 Jun 2020

Sheela Bharti Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0071

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471Dowry Prohibition Act, 1961 — Section 4
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High Courts16 Jun 2020Disposed Of

Rajesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0069

Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 3, 5, 14Code Of Criminal Procedure, 1973 — Section 397, 401
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High Courts16 Jun 2020Dismissed

Rasal Singh Vs Dr. Govind Singh

Madhya Pradesh High Court · (2020) 06 MP CK 0067

Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Registration Act, 1908 — Section 17(1)(b), 49Conduct Of Elections Rules, 1961 — Rule 4(a)
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High Courts16 Jun 2020

Mohan Shivhare Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0066

Constitution Of India, 1950 — Article 51A(d)Code Of Criminal Procedure, 1973 — Section 389Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21(b)
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High Courts16 Jun 2020Allowed

Rajkumar Pasi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 147, 148, 294, 302, 307, 323, 324, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(X), 3(2)(V)
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High Courts15 Jun 2020Allowed

Suresh Kumar Sharma Vs State Of M.P.

Madhya Pradesh High Court · (2020) 06 MP CK 0198

Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468Constitution Of India, 1950 — Article 21
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