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Madhya Pradesh High Court judgments

47,636 judgments · page 461 of 2,382

High Courts06 Mar 2020Allowed

Amit Tiwari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0047

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 406, 408Evidence Act, 1872 — Section 27
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High Courts06 Mar 2020Allowed

Kavita Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0045

Code Of Criminal Procedure, 1973 — Section 397, 401Limitation Act, 1963 — Section 5Essential Commodities Act, 1955 — Section 3, 6C, 6A(1)(c), 7
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High Courts05 Mar 2020Partly Allowed

Mangal Singh Kurmi Vs State Of M.P

Madhya Pradesh High Court · (2020) 03 MP CK 0220

Code Of Criminal Procedure, 1973 — Section 357, 374(2)Indian Penal Code, 1860 — Section 307, 324, 450, 452
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High Courts05 Mar 2020Partly Allowed/Disposed Of

Manohar Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0216

Code Of Criminal Procedure, 1973 — Section 320(9), 357(1), 374Indian Penal Code, 1860 — Section 294, 307, 324, 506II, 506B
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