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Madhya Pradesh High Court judgments

47,636 judgments · page 480 of 2,382

High Courts14 Jan 2020Allowed

Suresh Vs State Of Madhya Pradesh And Anr.

Madhya Pradesh High Court · (2020) 01 MP CK 0037

Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(2), 3(2)(5), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 376(d)
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High Courts13 Jan 2020Allowed

Lalit Kumar Dosi Vs Shivan

Madhya Pradesh High Court · (2020) 01 MP CK 0031

Code Of Criminal Procedure, 1973 — Section 378(4)Negotiable Instruments Act, 1881 — Section 138
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High Courts13 Jan 2020Disposed Of

Munbbar Ali Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0029

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d ), 41(1)(e), 438Indian Penal Code, 1860 — Section 294, 354, 354A, 354D
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High Courts13 Jan 2020Allowed

Shivani Sharma Vs State Of Madhya Pradesh And Anr

Madhya Pradesh High Court · (2020) 01 MP CK 0025

Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(Va), 14ACode Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 306
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High Courts10 Jan 2020Allowed

Vinod Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs & Psychotropic Substances Act, 1985 Section 8, 15, 29Evidence Act, 1872 — Section 27
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High Courts10 Jan 2020Allowed

Jai Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376, 506Protection Of Children From Sexual Offence Act, 2012 — Section 3, 4
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High Courts10 Jan 2020Allowed

Rijwan @ Rijju Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0028

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 188, 335, 353Damage Of Public Property Act, 1984 — Section 4
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High Courts10 Jan 2020Dismissed

Baliram @ Balram Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2020) 01 MP CK 0026

Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 344, 370, 376, 506
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High Courts10 Jan 2020Allowed

Krishna Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0024

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 323, 363, 366A, 376(3), 506Protection Of Children From Sexual Offence Act, 2012 — Section 5, 6
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High Courts10 Jan 2020Allowed

Pappu @ Rafique Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 8, 20Evidence Act, 1872 — Section 27
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