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Madhya Pradesh High Court judgments

47,636 judgments · page 468 of 2,382

High Courts24 Feb 2020Allowed

Omprakash Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0154

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 323, 376(2)(d), 354Protection Of Children From Sexual Offence Act, 2012 — Section 5, 6, 7, 8
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High Courts24 Feb 2020Disposed Of

Maan Singh Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2020) 02 MP CK 0153

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(1)(w)(ii), 3(2)(v), 3(2)(v a), 4(A)(2)Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 368, 370, 370(a)(2), 376 (2)(n), 376(d)(a)
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High Courts24 Feb 2020Disposed Of

Ajay Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2020) 02 MP CK 0152

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 4(A)(2)Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 109, 363,366(B), 376(2)(n), 506
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High Courts24 Feb 2020Allowed

Dinesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0151

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 59(A)
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High Courts24 Feb 2020Allowed

Satendra Alias Kallu Baghel Vs State Of Madhya Pradesh And Anr

Madhya Pradesh High Court · (2020) 02 MP CK 0145

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(v a), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 366(A), 376, 376(2)(i), 368
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High Courts24 Feb 2020Allowed

Lakhan Singh Vs State Of Madhya Pradesh And Anr

Madhya Pradesh High Court · (2020) 02 MP CK 0144

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 452, 506
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High Courts24 Feb 2020Allowed

Awdhesh Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0143

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 186, 353, 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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