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Madhya Pradesh High Court judgments

47,636 judgments · page 467 of 2,382

High Courts26 Feb 2020Disposed Of

Vikas Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0173

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 102Indian Penal Code, 1860 — Section 34, 302, 363, 364(A)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts25 Feb 2020Allowed

Karan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0167

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 34(2), 49(A)Indian Penal Code, 1860 — Section 323, 394, 506
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High Courts25 Feb 2020Allowed

Kamlesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0166

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 409Essential Commodities Act, 1955 — Section 3, 7
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High Courts25 Feb 2020Allowed

Usha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0165

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 328, 498(A)
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High Courts24 Feb 2020Disposed Of

Pooja Jadon Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2020) 02 MP CK 0159

Indian Penal Code, 1860 — Section 406, 420, 494, 498(A)Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482
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High Courts24 Feb 2020Allowed

Ram Mohan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0156

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 436, 427Explosives Act 1884 — Section 9(B)
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