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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 31 of 63

High Courts17 Mar 2017

Madhav Singh Vs The State of M.P.

Madhya Pradesh High Court · (2017) 03 MP CK 0135

Code of Criminal Procedure, 1973, Section 468, Section 397, Section 401, Section 473, Section 468(2)(b) - Bar to taking cognizanc
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High Courts17 Mar 2017Dismissed

Sandhya Devi & Anr. Vs Ratanchand & Ors.

Madhya Pradesh High Court · (2017) 03 MP CK 0037

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 26Rule 9
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High Courts16 Mar 2017

AMAR SINGH Vs RAM DAYAL

Madhya Pradesh High Court · (2017) 03 MP CK 0148

Code of Criminal Procedure, 1973, Section 482, Section 239, Section 251, Section 258 - Saving of inherent powers of High Court - When accused shall be
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High Courts16 Mar 2017

RAM KUNWAR Vs BHAGWAN CHARAN

Madhya Pradesh High Court · (2017) 03 MP CK 0110

Electricity Act, 2003, Section 61, Section 133, Section 62, Section 86, Section 131, Section 181(2)(ZP) - Tarif
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High Courts16 Mar 2017

KAMAL PATEL Vs RAM KISHORE DOGNE

Madhya Pradesh High Court · (2017) 03 MP CK 0104

Code of Civil Procedure, 1908, Section 100 - Second appealMadhya Pradesh Accommodation Control Act, 1961, Section 12, Section 12 (1)(f),
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High Courts16 Mar 2017Dismissed

Jagdish Vaidya Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 03 MP CK 0038

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 300 - Punishment for mur
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High Courts16 Mar 2017Dismissed

Ramneek Shah Vs Chandra Kumar Jain

Madhya Pradesh High Court · (2017) AIRCC 1637 : (2017) 3 MPLJ 658

Madhya Pradesh Accommodation Control Act 1961 — Section 12, 12(1)(f), 23(A)(a), 23(A)(b), 23(D), 23(D)(3), 23(E), 23(j), 23(j)(i)
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High Courts15 Mar 2017Allowed

ROSHANI AND OTHERS Vs RAHUL BUBNE

Madhya Pradesh High Court · (2017) 03 MP CK 0151

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 467, Section 409 - Forgery
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High Courts15 Mar 2017

Rishiraj Vs State of MP and Ors.

Madhya Pradesh High Court · (2017) 03 MP CK 0128

Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtRegistration Act, 1908, Section 17 - Documents of which registration is compulsory
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