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Madhya Pradesh High Court judgments

47,636 judgments · page 445 of 2,382

High Courts29 May 2020

Vijay And Another Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0155

Code Of Civil Procedure, 1908 — Order 13 Rule 13Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 342, 363, 365, 368, 385, 506
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High Courts28 May 2020Allowed

Suresh Kukreja Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0174

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 448, 467, 468, 471Negotiable Instruments Act, 1881 — Section 138
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High Courts28 May 2020Disposed Of

Halim Khan Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0170

Indian Penal Code, 1860 — Section 392Code Of Criminal Procedure, 1973 — Section 374, 389Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts28 May 2020Allowed

Raghuveer Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0153

Code Of Criminal Procedure, 1973 — Section 397(1)Indian Penal Code, 1860 — Section 419, 467, 468, 471
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High Courts28 May 2020Dismissed

Ganesha @ Ganesh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0150

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f), 14A(2)Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 120B, 420
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