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Madhya Pradesh High Court judgments

47,636 judgments · page 465 of 2,382

High Courts02 Mar 2020Disposed Of

Mahesh Kumar Sharma And Ors. Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0010

Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41(A), 438Indian Penal Code, 1860 — Section 34, 294, 323, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14(A), 18
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High Courts02 Mar 2020Allowed

Gopal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0008

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 59(A)Evidence Act, 1872 — Section 27
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High Courts02 Mar 2020Allowed

Himmat Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0007

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 354Protection Of Children From Sexual Offence Act, 2012 — Section 7, 8
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High Courts02 Mar 2020Allowed

Mobin Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0005

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 59(A)
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High Courts02 Mar 2020Allowed

Jitendra @ Ronak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0004

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 120(B), 419, 420, 464, 468Information Technology Act, 2000 — Section 66(D)
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High Courts02 Mar 2020Allowed

Vijay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0002

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 59(A)
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High Courts02 Mar 2020Allowed

Rakesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0001

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 109, 120(B), 363, 366, 376(2)(n), 376(2)(I)Protection Of Children From Sexual Offence Act, 2012 — Section 3, 4, 5(L), 6
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High Courts29 Feb 2020Allowed

Kanji Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0201

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 302, 304(II)
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High Courts28 Feb 2020Allowed

Jitendra Kumar Gupta Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0202

Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 504Code Of Criminal Procedure, 1973 — Section 107, 116(3), 320Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(छ), 3(1)(ध), 3(2), 3(1)(द), 3(3)(v)
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High Courts28 Feb 2020Dismissed

Devendra Rajoriya Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 02 MP CK 0197

Right of Children To Free And Compulsory Education Act, 2009 — Section 25, 27Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Constitution Of India, 1950 — Article 226
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