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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 56 of 63

High Courts12 Jan 2017Allowed

Ramcharan Kushwaha Vs State of M.P. & Ors

Madhya Pradesh High Court · (2017) 01 MP CK 0123

Indian Penal Code, 1860, Section 399, Section 402, Section 400 - Making preparation to commit dacoity - Assembling for purpose of committing dacoity - Punishment for belon
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High Courts12 Jan 2017Disposed Of

Amitabh Pratap Singh Vs State of M.P. and others

Madhya Pradesh High Court · (2017) 01 MP CK 0101

Constitution of India, Article 311(2), Article 311(2)(b) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State - Dismissal, removal or re
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High Courts12 Jan 2017Disposed Off

Krishna Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 1 MPWN 164

Code Of Criminal Procedure, 1973 (CrPC) — Section 397, 401Indian Penal Code, 1860 (IPC) — Section 294, 323, 324, 506Arms Act, 1959 — Section 25, 25(1)(B)(b)
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High Courts12 Jan 2017Dismissed

Principal Vs Labour Court Under I.D. Act

Madhya Pradesh High Court · (2017) LabLR 619 : (2017) 2 LLJ 40

Constitution of India, 1950 - Article 227Industrial Disputes Act, 1947 - Section 25FMadhya Pradesh Industrial Disputes Rules, 1957 - Rule 10-B(3)
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High Courts11 Jan 2017

LAXMI DEVI & OTHERS Vs STATE OF MADHYA PRADESH

Madhya Pradesh High Court · (2017) 01 MP CK 0283

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 228(1)(a) - Calling for records to exercise powers of revision - High Courts powers of revision - Frami
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High Courts11 Jan 2017Allowed

Shashi Vs State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0193

Code of Criminal Procedure, 1973, Section 420, Section 468, Section 471, Section 467, Section 397, Section 401
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High Courts11 Jan 2017

Ramcharan Vs Damodar and Ors.

Madhya Pradesh High Court · (2017) 01 MP CK 0174

Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtCode of Civil Procedure, 1908, Section 115 - RevisionArbitration a
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High Courts11 Jan 2017

Samshad Bi and others Vs Moin Miya

Madhya Pradesh High Court · (2017) 01 MP CK 0167

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
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High Courts11 Jan 2017

Mahesh Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0147

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 228(1)(a) - Calling for records to exercise powers of revision - High Courts powers of revision - Frami
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High Courts11 Jan 2017Allowed

Bhagwan Singh Bhawani Vs State of M.P. & others

Madhya Pradesh High Court · (2017) 01 MP CK 0091

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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