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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 42 of 63

High Courts14 Feb 2017Allowed

Dinesh Kumar Gupta Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 MPWN 333

Code Of Criminal Procedure, 1973 (CrPC) — Section 154, 154(3), 156(3), 200, 203, 482Indian Penal Code, 1860 (IPC) — Section 120(B), 149, 420, 467, 468, 471
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High Courts13 Feb 2017Disposed Of

Rajpal Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2017) 1 MPWN 270: (2017) 3 MPLJ 356

Indian Electricity Act, 1910 — Section 39, 49(A)Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 379
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High Courts13 Feb 2017

Shyam Vs State of MP

Madhya Pradesh High Court · (2017) 02 MP CK 0194

Code of Civil Procedure, 1908, Section 115, Order 23 Rule 3 -Madhya Pradesh Accommodation Control Act, 1961 Section 12, Section 12(1)(a), Section 12(1)(b), Section 12(1)(
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High Courts13 Feb 2017

RAVI PRAKASH GARG Vs STATE OF M P AND ANR.

Madhya Pradesh High Court · (2017) 02 MP CK 0187

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
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High Courts13 Feb 2017Allowed

Bhagirath Vs State of M. P.

Madhya Pradesh High Court · (2017) 02 MP CK 0135

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
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High Courts13 Feb 2017

Bhikam Singh (dead) and Another Vs State of MP

Madhya Pradesh High Court · (2017) 02 MP CK 0084

Indian Penal Code, 1860, Section 302, Section 34, Section 324 - Punishment for murder - Acts done by several persons in furtherance of common intention - Voluntarily causin
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High Courts13 Feb 2017Allowed

Suresh Sharma Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 MPWN 190

Indian Penal Code, 1860 — Section 34, 294, 307, 324, 341, 506Code Of Criminal Procedure, 1973 — Section 227
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