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Madhya Pradesh High Court judgments

47,636 judgments · page 440 of 2,382

High Courts15 Jun 2020

Makhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 397Constitution Of India, 1950 — Article 51A(d)
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High Courts15 Jun 2020Allowed

Raghuraj Singh Tomar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0072

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468Madhya Pradesh Recognised Examinations Act, 1937— Section 3, 4
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High Courts12 Jun 2020Dismissed

Rakesh Jain Vs State Of M.P.

Madhya Pradesh High Court · (2020) 06 MP CK 0196

Code Of Criminal Procedure, 1973 — Section 161, 164, 190, 226, 227, 228, 482Indian Penal Code, 1860 — Section 392, 411, 412Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts12 Jun 2020

Vikesh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 06 MP CK 0193

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 374, 389Indian Penal Code, 1860 — Section 306, 354
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High Courts11 Jun 2020Dismissed

Deepak Shakya Vs State Of M.P.

Madhya Pradesh High Court · (2020) 06 MP CK 0190

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B
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High Courts11 Jun 2020Disposed Of

Dalveer Singh Jat Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0188

Code Of Criminal Procedure, 1973 — Section 164, 301(2), 439Indian Penal Code, 1860 — Section 34, 345, 366, 376, 506
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High Courts09 Jun 2020Allowed

Bhupendra Suryawanshi Vs Sai Traders

Madhya Pradesh High Court · (2020) 06 MP CK 0182

Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 138(a), 138(b), 138(c), 141, 141(1), 141(2)
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