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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 18 of 63

High Courts02 May 2017

Rajkumar Jaiswal Vs State of M.P.

Madhya Pradesh High Court · (2017) 05 MP CK 0114

Code of Criminal Procedure, 1973, Section 340, Section 315 - Procedure in cases mentioned in Section 195 - Accused person to be competent witnessIndian Penal Code, 1860
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High Courts02 May 2017

Nokhelal Vs State of M.P.

Madhya Pradesh High Court · (2017) 05 MP CK 0093

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34,
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High Courts02 May 2017

Jagdish Singh Namdhari Vs State of M.P.

Madhya Pradesh High Court · (2017) 05 MP CK 0058

Code of Criminal Procedure, 1973, Section 482, Section 427, Section 427(1) - Saving of inherent powers of High Court - Sentence on offender already sentenced for another o
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High Courts02 May 2017

Ameen Khan Vs Smt. Nilofar and another

Madhya Pradesh High Court · (2017) 05 MP CK 0009

Indian Penal Code, 1860, Section 498A, Section 304B - Husband or relative of husband of a woman subjecting her to cruelty - Dowry deathProtection of Women From Domestic
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High Courts02 May 2017

Asalam Sher Khan @ Chintoo Vs State of M.P.

Madhya Pradesh High Court · (2017) 05 MP CK 0007

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860
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High Courts02 May 2017Allowed

Prabhunarayan @ Tingu Vs The State of M.P.

Madhya Pradesh High Court · (2017) 05 MP CK 0004

Code of Criminal Procedure, 1973, Section 161, Section 157 - Examination of witnesses by police - Procedure for InvestigationIndian Penal Code, 1860,
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