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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 60 of 63

High Courts04 Jan 2017

Dr.(Smt.)Rakhee Sharma Vs Union Of India

Madhya Pradesh High Court · (2017) 01 MP CK 0195

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860
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High Courts04 Jan 2017Dismissed

Sheel Kumar Vs The State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0192

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 Courts04 Jan 2017Dismissed

Prathvi Raj Singh Vs Krishan Gopal

Madhya Pradesh High Court · (2017) 1 MPLJ 690

Code Of Civil Procedure, 1908 (CPC) — Section 115, Order 17 Rule 2, Order 17 Rule 3, Order 17 Rule 3(a), Order 17 Rule 3(b), Order 9 Rule 9
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High Courts03 Jan 2017Dismissed

Chandra Prakash Vs Anandi Lal & Anr.

Madhya Pradesh High Court · (2017) 01 MP CK 0271

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 207 - Calling for records to exercise powers of revision - High Courts powers of revision - Supply to t
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High Courts03 Jan 2017Allowed

RISHIRAJ Vs STATE OF MP AND OTHERS

Madhya Pradesh High Court · (2017) 01 MP CK 0264

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 161, Section 164, Section 164(5) - Calling for records to exe
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