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Madhya Pradesh High Court judgments

47,636 judgments · page 457 of 2,382

High Courts16 Mar 2020Disposed Off

Vishal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0072

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(v), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376, 376(C), 376(2)(N)
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High Courts16 Mar 2020Dismissed

Satish Kumar Khandelwal Vs Rajendra Jain And Others

Madhya Pradesh High Court · (2020) 03 MP CK 0071

Evidence Act, 1872 — Section 91, 93, 114(g)Indian Contract Act, 1872 — Section 2(a), 23Code Of Civil Procedure, 1908 — Section 96, Order 7 Rule 3Order 12 Rule 3, Order 18 Rule 4
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High Courts13 Mar 2020Allowed

Rinku Sikarwar Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0070

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 452Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5)
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