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Madhya Pradesh High Court judgments

47,636 judgments · page 455 of 2,382

High Courts18 Mar 2020Dismissed

Ramchandra Vs State Of MP

Madhya Pradesh High Court · (2020) 03 MP CK 0120

Indian Penal Code, 1860 — Section 323, 354, 506II, 509Code Of Criminal Procedure, 1973 — Section 161, 164Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts18 Mar 2020Dismissed

Asha Vishwakarma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0118

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8B, 8(c), 9, 10, 21, 22, 37Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13
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High Courts18 Mar 2020Allowed

Girdharilal Vs State Of MP

Madhya Pradesh High Court · (2020) 03 MP CK 0117

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 325Excise Act, 1944 — Section 34(1)A(2), 49(a)(1)
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High Courts18 Mar 2020Disposed Of

Gwalior Hotels Pvt. Ltd. Vs Union of India and Another

Madhya Pradesh High Court · (2020) 03 MP CK 0078

Constitution Of India, 1950 — Article 285Municipal Corporation Act, 1956 — Section 132(1)(a), 135, 136, 136(b), 174, 184Madhya Pradesh Uchcha Nyayalaya Ko Appeal Adhiniyam, 2005 — Section 2(1)
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High Courts17 Mar 2020Disposed Of

Prakash Vs Thakurdas

Madhya Pradesh High Court · (2020) 03 MP CK 0132

Code Of Criminal Procedure, 1973 — Section 397Negotiable Instruments Act, 1881 — Section 138
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