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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 38 of 63

High Courts23 Feb 2017

Bhavesh Dhawne Vs State of M.P. & Ors.

Madhya Pradesh High Court · (2017) 02 MP CK 0200

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
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High Courts23 Feb 2017

Leelawati Vs State of M.P.

Madhya Pradesh High Court · (2017) 02 MP CK 0087

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder
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High Courts22 Feb 2017

Kalyan & Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0093

Indian Penal Code, 1860, Section 302, Section 147, Section 148, Section 149 - Punishment for murder - Punishment for rioting - Rioting, armed with dea
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High Courts21 Feb 2017

Vinod Das Vs Brajesh Sahu & Ors

Madhya Pradesh High Court · (2017) 02 MP CK 0250

Code of Criminal Procedure, 1973, Section 482, Section 227 - Saving of inherent powers of High Court - DischargeIndian Penal Code, 1860, Section 34
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High Courts21 Feb 2017Allowed

Sunil Parashar Vs Kapil Khanna And Ors

Madhya Pradesh High Court · (2017) CJ 787 (MP) : (2017) 3 MPLJ 114

Code Of Civil Procedure, 1908 (CPC) — Order 41 Rule 21, Order 41 Rule 23, Order 41 Rule 23(A), Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(1)(a), Order 41 Rule 27(1)(b), Order 43 Rule 1(u)
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High Courts21 Feb 2017Dismissed

MOHSIN S/O JAFRUDDIN Vs STATE OF MADHYA PRADESH

Madhya Pradesh High Court · (2017) 02 MP CK 0208

Code of Criminal Procedure, 1973, Section 482, Section 468 - Saving of inherent powers of High Court - Bar to taking cognizance after lapse of the period of limitationIndi
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