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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 62 of 63

High Courts03 Jan 2017Allowed

Lachhiram Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0125

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 Courts03 Jan 2017Dismissed

Ajay Patle Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0103

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 Courts03 Jan 2017Dismissed

Naval Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 1 MPWN 177

Code Of Criminal Procedure, 1973 (CrPC) — Section 91, 173, 203, 204(4), 207, 238, 239, 340, 311, 397, 397(2), 398, 401Indian Penal Code, 1860 — Section 302Family Courts Act, 1984 — Section 11(1)
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High Courts03 Jan 2017Dismissed

Jatan Kumar Garg Vs Satayanarayan Tiwari

Madhya Pradesh High Court · (2017) 1 JabLJ 390

Criminal Procedure Code, 1973 (CrPC) - Section 216, Section 397, Section 401Penal Code, 1860 (IPC) - Section 120B, Section 409, Section 467, Section 468, Section 471Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2)
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High Courts03 Jan 2017Dismissed

Vinod Kumar Sen Vs Smt Shanti Devi

Madhya Pradesh High Court · (2017) 1 MPWN 207

Code Of Criminal Procedure, 1973 (Crpc) — Section 161, 372, 378(3)Dowry Prohibition Act, 1961 — Section 3(1), 4(A)Indian Penal Code, 1860 (Ipc) — Section 304(B), 498(A)
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