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Madhya Pradesh High Court judgments

47,636 judgments · page 474 of 2,382

High Courts11 Feb 2020Allowed

Mukesh Vs State Of M.P

Madhya Pradesh High Court · (2020) 02 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 164, 437(3),439Indian Penal Code, 1860 — Section 363, 366(A), 376(2)(n)Protection Of Children from Sexual Offence Act, 2012 — Section 5(L), 6
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High Courts10 Feb 2020Allowed

Balram Vs State Of Mp

Madhya Pradesh High Court · (2020) 02 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 18, 29
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High Courts10 Feb 2020Allowed

Ranchod Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 161, 438, 438(2)Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act 1872 — Section 27
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High Courts10 Feb 2020Allowed

Amir Khan Vs State Of M.P.

Madhya Pradesh High Court · (2020) 02 MP CK 0025

Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 25, 27
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High Courts10 Feb 2020Allowed

Nagu Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0024

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offence Act, 2012 — Section 4, 5(L), 6
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High Courts07 Feb 2020Allowed

Warsha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0022

Code Of Criminal Procedure 1973 — Section 164, 438, 438(2)Indian Penal Code, 1860 — Section 34, 376, 376 (2) (n), 450, 506Protection Of Children From Sexual Offence Act, 2012 — Section 4, 5, 6
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High Courts07 Feb 2020Dismissed

Anil Bhaskar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0018

Code Of Criminal Procedure 1973 — Section 374Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20, 20(1)Evidence Act, 1872 — Section 114
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