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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 29 of 63

High Courts27 Mar 2017

Ashok Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 03 MP CK 0079

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302 - Punishment for murder
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High Courts24 Mar 2017Dismissed

Jasmat and another Vs State of M.P.

Madhya Pradesh High Court · (2017) 03 MP CK 0158

Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166 - Appeals - Application for compensation
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High Courts24 Mar 2017

MULAYAM SINGH Vs LAXMAN & ORS

Madhya Pradesh High Court · (2017) 03 MP CK 0145

Constitution of India, Article 226 -Madhya Pradesh General Sales Tax Act, 1958, Section 12 -Madhya Pradesh Commercial Tax Act, 1994, Section 17
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High Courts24 Mar 2017Allowed

Khalil Vs State of M.P.

Madhya Pradesh High Court · (2017) 03 MP CK 0046

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 5
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High Courts23 Mar 2017Partly Allowed

Bati @ Batia And Ors Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2017) 03 MP CK 0180

Code Of Criminal Procedure, 1973 (CrPC) — Section 374Indian Penal Code, 1860 (IPC) — Section 34, 149, 294, 307, 323, 325, 341, 504Evidence Act, 1872 — Section 27, 32
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High Courts23 Mar 2017Disposed Of

Vipin & others Vs State of M.P.

Madhya Pradesh High Court · (2017) 03 MP CK 0044

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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