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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 52 of 63

High Courts20 Jan 2017Allowed

Pramod Kholiya Vs Devi Ahilya University, Indore

Madhya Pradesh High Court · (2017) CJ 1021 (MP) : (2017) 1 MPLJ 432

Code Of Criminal Procedure, 1973 (CrPC) — Section 161, 482Indian Penal Code 1860, (IPC) — Section 34, 147, 148, 149, 294, 302, 323, 324, 325, 341, 380, 394, 395, 403, 427, 452, 498(A), 506(B)Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts19 Jan 2017

Madhav Singh Vs The State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0196

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCentral Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 16,
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High Courts19 Jan 2017Disposed Of

Ramlakhan Vs State of M. P. & Ors.

Madhya Pradesh High Court · (2017) 01 MP CK 0089

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 302, Section 34,
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High Courts19 Jan 2017Dismissed

Balbeer Singh Dandotiya Vs State of M. P.

Madhya Pradesh High Court · (2017) 1 JabLJ 384

Criminal Procedure Code, 1973 (CrPC) - Section 200, Section 202, Section 210(2), Section 225, Section 226, Section 227, Section 228, Section 244, Section 482Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 - Section 11, Section 13, Section 8Penal Code, 1860 (IPC) - Section 149, Section 149, Section 294, Section 323, Section 324, Section 324, Section 34, Section 341, Section 392, Section 392, Section 395
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High Courts19 Jan 2017Dismissed

Jagdish Kushwah Vs State of M.P.

Madhya Pradesh High Court · (2017) CriLJ 2363 : (2017) 1 JabLJ 365

Criminal Procedure Code, 1973 (CrPC) - Section 482Essential Commodities Act, 1955 - Section 10A, Section 3, Section 7
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High Courts19 Jan 2017Dismissed

Union of India Vs National Fertilizers Ltd.

Madhya Pradesh High Court · (2017) 3 MPLJ 557 : (2017) 1 ACC 678

Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 13, 13(1)(a)(i), 13(1)(A), 13(1)(B), 16, 17, 17(1), 17(1)(a), 17(1)(a)(b), 17(2), 18, 23Railways Act, 1989 — Section 106
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High Courts18 Jan 2017

Ramkaran Vs Mangibai

Madhya Pradesh High Court · (2017) 01 MP CK 0297

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 142 (b)<
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