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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 23 of 63

High Courts17 Apr 2017Allowed

Indar Singh Vs Sitabai

Madhya Pradesh High Court · (2017) 04 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 482Food Safety And Standards (Packaging And Labelling) Regulations, 2011 — Regulation 2.3, 2.3(1)(5), 2.4.5(18)Food Safety And Standards (Food Product Standards And Food Additives), Regulations, 2011 — Regulation 3.1.11 Constitution Of India, 1950 — Article 226, 227
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High Courts17 Apr 2017Allowed

Mangal S/o Baisakhi Mehto Vs State of M.P.

Madhya Pradesh High Court · (2017) 04 MP CK 0018

Code of Criminal Procedure, 1973, Section 313, Section 374, Section 207 - Power to examine the accused - Appeals from convictions - Supply to the accused of copy of police
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High Courts17 Apr 2017

Sanju @ Sanjay Thakur Vs State of M.P.

Madhya Pradesh High Court · (2017) 04 MP CK 0017

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376(2)(I) - Punishment for rapeEviden
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High Courts13 Apr 2017Dismissed

SUDHANSHU SHARMA Vs DEVRAT SHARMA

Madhya Pradesh High Court · (2017) 04 MP CK 0175

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 448 - Acts done
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High Courts13 Apr 2017

Brijmohan Sharma Vs Dileep Singh and others

Madhya Pradesh High Court · (2017) 04 MP CK 0137

Code of Criminal Procedure, 1973, Section 482, Section 161 - Saving of inherent powers of High Court - Examination of witnesses by policeScheduled Castes and Scheduled Tri
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High Courts13 Apr 2017

Oriental Insurance Co. Ltd. Vs Naresh Kumar

Madhya Pradesh High Court · (2017) 04 MP CK 0136

Code of Criminal Procedure, 1973, Section 482, Section 325 - Saving of inherent powers of High Court - Procedure when Magistrate cannot pass sentence sufficiently severeDo
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High Courts13 Apr 2017

SHYAM SUNDER ROHRA Vs INDUS IND BANK

Madhya Pradesh High Court · (2017) 04 MP CK 0122

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsNarcotic Drugs and Psychotropic Substances Act, 1985, Section 21, Section 8,
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