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Madhya Pradesh High Court judgments

47,636 judgments · page 443 of 2,382

High Courts04 Jun 2020Dismissed

Ashok Vasuniya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 374, 389(1)Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(1)(2), 13(2), 20Indian Penal Code, 1860 — Section 120B
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High Courts03 Jun 2020Allowed

Harbhajan Singh Vs Indore Municipal Corporation

Madhya Pradesh High Court · (2020) 06 MP CK 0137

Madhya Pradesh Civil Services (Classification, Control & Appeal) Rules, 1966 — Rule 9Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 10(6)
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High Courts02 Jun 2020Dismissed

Gulendra @ Baba Vs Tabassum And Others

Madhya Pradesh High Court · (2020) 06 MP CK 0136

Code Of Criminal Procedure, 1973 — Section 125, 125(1), 167(3), 354(6), 361, 482Indian Penal Code, 1860 — Section 295ANegotiable Instruments Act, 1881 — Section 138
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High Courts02 Jun 2020Dismissed

Girraj Sharma Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0135

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2), 18
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High Courts02 Jun 2020Disposed Of

Tauliya Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0133

Code Of Criminal Procedure, 1973 — Section 397(2)Indian Penal Code, 1860 — Section 295A
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High Courts02 Jun 2020Allowed

Mithilesh Kumar Soni Vs Chain Singh Meena

Madhya Pradesh High Court · (2020) 06 MP CK 0036

Negotiable Instrument Act, 1881 — Section 138, 141, 142Code Of Criminal Procedure, 1973 — Section 169, 200, 202, 203(4), 204, 216, 244, 245, 319, 319(1), 319(4), 397, 398, 399, 401Indian Penal Code, 1860 — Section 114, 120B, 406, 420, 467, 468, 471
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High Courts02 Jun 2020Dismissed

Girraj Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0035

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 438Indian Penal Code, 1860 — Section 34, 294, 323, 506
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High Courts02 Jun 2020Allowed

Rahul Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0004

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Cooperative Societies Act, 1960 — Section 19, 72, 74, 76(2)Indian Penal Code, 1860 — Section 34, 120B, 406, 409, 420, 468, 471
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High Courts02 Jun 2020Partly Allowed

Anil Routel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 34, 376, 376(2)(n), 376(2)(h), 376(3), 498A
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High Courts02 Jun 2020Dismissed

Vivek Bafna Vs State of Madhya Pradesh And Another

Madhya Pradesh High Court · (2020) 06 MP CK 0002

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 228, 397, 482Negotiable Instrument Act, 1881 — Section 138Indian Penal Code, 1860 — Section 34, 120B, 306, 406, 420
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High Courts01 Jun 2020Allowed/ Disposed Of

Jogendra @ Yogendra Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0132

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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