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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 45 of 63

High Courts07 Feb 2017

Makkhan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0209

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 125 - Calling for records to exercise powers of revision - High Courts powers of revision - Order for m

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High Courts07 Feb 2017Allowed

KHUMAN SINGH RAJPUT Vs SUPERINTENDENT OF POLICE, DATIA & ANR

Madhya Pradesh High Court · (2017) 02 MP CK 0207

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39Rule 1,

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High Courts07 Feb 2017

Sakharam alias Bagad S/o Shivcharan Govara Vs State of M.P.

Madhya Pradesh High Court · (2017) 02 MP CK 0183

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39Rule 1,

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High Courts07 Feb 2017Disposed Of

Sheshmani S/o Baijnath Sahu Vs Ramlal S/o Dhavan Sahu & Ors

Madhya Pradesh High Court · (2017) 02 MP CK 0175

Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable case

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High Courts07 Feb 2017

Sohail Khan s/o Iqbal Ahmed Vs Union of India

Madhya Pradesh High Court · (2017) 02 MP CK 0154

Code of Civil Procedure, 1908, Section 151, Order 7Rule 14(3) - Saving of Inherent powers of CourtEvidence Act, 1872, Section 65-B

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High Courts07 Feb 2017Dismissed

Avinash Kumar Rai Vs Sushree Chhaya Rai and others

Madhya Pradesh High Court · (2017) 02 MP CK 0141

Code of Criminal Procedure, 1973, Section 482, Section 311 - Saving of inherent powers of High Court - Power to summon material witness, or examine person presentIndian Pe

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High Courts07 Feb 2017

THE DALY COLLEGE INDORE BOARD OF GOVERNORS Vs UNION OF INDIA ORS.

Madhya Pradesh High Court · (2017) 02 MP CK 0133

Constitution of India, Article 14, Article 226, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou

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High Courts07 Feb 2017

Abdul Aziz Khan Vs Smt.Khurshid Begam

Madhya Pradesh High Court · (2017) 02 MP CK 0126

The Payment of Gratuity Act, 1972, Section 4, Section 6

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High Courts07 Feb 2017

Dashrath Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0076

Indian Penal Code, 1860, Section 397, Section 324, Section 307, Section 323, Section 395, Section 398 - Robb

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High Courts07 Feb 2017Disposed Of

Paresh Singh Sikarwar Vs State of M.P. & others

Madhya Pradesh High Court · (2017) 02 MP CK 0074

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts07 Feb 2017Allowed

Sanjay @ Kaalu @ Sanju Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0059

Code of Criminal Procedure, 1973, Section 162, Section 374 - Statements to police not to be signed-use of statements in evidence - Appeals from convictionsIndian Penal Cod

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High Courts07 Feb 2017Disposed Off

Rajendra Singh Yadav Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 MPWN 210

Criminal Procedure Code, 1973 (CrPC) - Section 156(3)

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High Courts07 Feb 2017Allowed

Daduram Vs Chief Engineer, M.P. Power Generating Co. Ltd.

Madhya Pradesh High Court · (2017) 153 FLR 392

Constitution of India, 1950 - Article 226Payment of Gratuity Act, 1972 - Section 4(6)

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High Courts06 Feb 2017

Chirangilal Vs The State of M.P.

Madhya Pradesh High Court · (2017) 02 MP CK 0242

Constitution of India, Article 226, Article 226, Article 227, Article 227 - Power of High Courts to Issue certain writs - Power of High Courts to Issu

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High Courts06 Feb 2017

Jagdish Prasad Bairagi Vs State of M.P.

Madhya Pradesh High Court · (2017) 02 MP CK 0229

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 506 - Husba

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High Courts06 Feb 2017

PURSHOTTAM RAJAK Vs DAYARAM RAJAK

Madhya Pradesh High Court · (2017) 02 MP CK 0204

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 147, Section 323,

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High Courts06 Feb 2017

Shivco L.P.G. Bottling Company and another Vs M.P. Electricity Board and others

Madhya Pradesh High Court · (2017) 02 MP CK 0189

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 57, Section 8

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High Courts06 Feb 2017