Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to ex

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High Courts27 Jun 2017

VIPPY INDUSTRIES LTD. Vs UNDER BUILDING AND OTHER CONSTRUCTIONS WORKERS WELFARE CESS ACT CUM GOVT. LABOUR OFFICER

Madhya Pradesh High Court · (2017) 06 MP CK 0032

Hindu Marriage Act, 1955, Section 5, Section 7 - Conditions for a Hindu marriage - Ceremonies for a Hindu marriageArya Marriage Validation Act, 1937, Section

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High Courts27 Jun 2017

Chhaila Shukla S/o Ramnarayan Shukla Vs State of Madhya Pradesh & Anr

Madhya Pradesh High Court · (2017) 06 MP CK 0029

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents

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High Courts27 Jun 2017

CHINDHYA Vs GANPATI (DIED) LRS JAYA BAI

Madhya Pradesh High Court · (2017) 06 MP CK 0028

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 399, Section 402,

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High Courts23 Jun 2017Allowed

Dharmendra Yadav Vs State of Madhya Pradesh & Another

Madhya Pradesh High Court · (2017) 06 MP CK 0027

Code of Criminal Procedure, 1973, Section 482, Section 161 - Saving of inherent powers of High Court - Examination of witnesses by policeIndian Penal Code, 1860,

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High Courts23 Jun 2017

Damodar S/o Gayaprasad Raikwar Vs Shridev Radhakrishna Ji Mandir & Hanuman Ji Mandir Public Trust

Madhya Pradesh High Court · (2017) 06 MP CK 0026

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents

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High Courts23 Jun 2017

Bharat S/o Rajaram Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 06 MP CK 0025

Madhya Pradesh Cooperative Societies Act, 1960, Section 55(2), Section 53(4)

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High Courts23 Jun 2017

Bharat Singh alias Munna & Others. Vs State of Madhya Pradesh & Another.

Madhya Pradesh High Court · (2017) 06 MP CK 0024

Indian Penal Code, 1860, Section 376, Section 34, Section 366 - Punishment for rape - Acts done by several persons in furtherance of common intention - Kidnapping, abductin

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High Courts22 Jun 2017

Kalyan Kushwah Vs State of M.P.

Madhya Pradesh High Court · (2017) 06 MP CK 0039

Code of Civil Procedure, 1908, Section 151, Order 41Rule 27 - Saving of Inherent powers of CourtMotor Vehicles Act, 1988, Section 173,

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High Courts22 Jun 2017

Aamir book depot Vs state

Madhya Pradesh High Court · (2017) 06 MP CK 0038

Motor Vehicles Act, 1988, Section 173, Section 173, Section 147, Section 147 - Appeals - Requirements of policies and limits of liability

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