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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 12 of 63

High Courts22 Jun 2017Allowed

Smt. Chandrakanta Vs Pradeep Soni

Madhya Pradesh High Court · (2017) 06 MP CK 0016

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 1Rule 10
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High Courts21 Jun 2017Dismissed

DHIRAJ BANKE Vs STATE OF MADHYA PRADESH

Madhya Pradesh High Court · (2017) 06 MP CK 0021

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 376 - Punishment for mur
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High Courts21 Jun 2017

Chimman Lal Vs State of M.P. & Others

Madhya Pradesh High Court · (2017) 06 MP CK 0015

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionMadhya Pradesh Excise Act,
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High Courts20 Jun 2017

Chandan Singh & Anr. Vs State of M.P.

Madhya Pradesh High Court · (2017) 06 MP CK 0008

Code of Criminal Procedure, 1973, Section 313, Section 84, Section 374(2) - Power to examine the accused - Claims and objections to attachment - Appeals from convictions
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High Courts20 Jun 2017Dismissed

Marbin George Vs State of M.P.

Madhya Pradesh High Court · (2017) 06 MP CK 0007

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
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High Courts20 Jun 2017

MUNNA BASOR Vs STATE OF MADHYA PRADESH

Madhya Pradesh High Court · (2017) 06 MP CK 0005

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
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High Courts19 Jun 2017

Kamlesh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 06 MP CK 0013

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
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High Courts19 Jun 2017Dismissed

Shail Modi Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 06 MP CK 0009

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2) - Examination of witnesses by police - Power to examine the accused - Appeals from convictions
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