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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 84 of 88

High Courts12 Jan 2018

Manoj @ Bablu S/o Jankiprasad Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0053

Code of Criminal Procedure, 1973, Section 313, Section 357(3), Section 374(2) - Power to examine the accused - Order to pay compensation - Appeals from convictions

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High Courts12 Jan 2018Allowed

Mukesh Vishwakarma and others Vs State of M.P and others.

Madhya Pradesh High Court · (2018) 2 MPWN 3

Constitution Of India, 1950 — Article 14

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High Courts12 Jan 2018Dismissed

Jaswinder Singh & Anr. Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0008

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 164, Section 374(2) - Examination of witnesses by police - Power to examine the ac

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High Courts12 Jan 2018

Mohammad Arif S/o Mohammad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0007

Indian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 27 - How much of information received from accused may be proved

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High Courts11 Jan 2018Allowed

Vishwanath Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) CriLJ 1799 : (2018) 8 FLT 410 : (2018) 2 MPJR(SC) 172 : (2018) 3 MPLJ 394

Constitution Of India, 1950 — Article 226, 227Indian Forest Act, 1927 — Section 52, 52(A), 52(B)

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High Courts11 Jan 2018

Nandram Vs The State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0091

Indian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts11 Jan 2018Dismissed

Lallu Lal Soni Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0090

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 307 - Punishment for murd

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High Courts11 Jan 2018Dismissed

MANGILAL GUJAR Vs STATE OF M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0089

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 304 - Punishment for murder

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High Courts11 Jan 2018Allowed

Chunni Lal Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 1 MPWN 57

Indian Penal Code, 1860, Section 34, Section 307 - Acts done by several persons in furtherance of common intention - Attempt to murder

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High Courts11 Jan 2018Disposed off

Indore Abhibhashak Sangh Vs State of Madhya Pradesh & others

Madhya Pradesh High Court · (2018) 01 MP CK 0067

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High Courts11 Jan 2018Dismissed

Bhagwan Singh Vs State of M.P.

Madhya Pradesh High Court · (2018) 1 MPWN 297

Indian Penal Code, 1860 — Section 395, 397Evidence Act, 1872 — Section 27

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High Courts11 Jan 2018Dismissed

Ku. Shruti Suman Vs The State of M.P. & others

Madhya Pradesh High Court · (2018) 01 MP CK 0062

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

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High Courts11 Jan 2018Dismissed

Bank of India & another Vs Akhil Chandra Gawkwad & others

Madhya Pradesh High Court · (2018) 01 MP CK 0061

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High Courts11 Jan 2018Dismissed

Brijlal & Anr Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0060

Code of Criminal Procedure, 1973, Section 307, Section 374 - Power to direct tender of pardon - Appeals from convictionsIndian Penal Code, 1860, Secti

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High Courts11 Jan 2018Dismissed

Gaya Singh & Others Vs Ram Sahay & Others

Madhya Pradesh High Court · (2018) 01 MP CK 0059

Code of Civil Procedure, 1908, Order 7Rule 11 -Madhya Pradesh Land Revenue Code, 1959, Section 257

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High Courts11 Jan 2018Dismissed

State of Madhya Pradesh Vs Mulayam Singh & others

Madhya Pradesh High Court · (2018) 01 MP CK 0058

Code of Criminal Procedure, 1973, Section 378 - Appeal in case of acquittalIndian Penal Code, 1860, Section 307, Section 148, Sec

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High Courts11 Jan 2018Dismissed

Ku. Kritika Chourasiya Vs State of M.P. and Others

Madhya Pradesh High Court · (2018) 01 MP CK 0056

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High Courts11 Jan 2018Disposed off

Smt. Kiran Pasi Vs Shri Subhashchandra Pasi

Madhya Pradesh High Court · (2018) 01 MP CK 0051

Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcHindu Marriage Act, 1955, Section 13,

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High Courts11 Jan 2018

M/s Uttarakhand Purv Sainik Kalyan Nigam Limited Vs Northern Coal Field Limited

Madhya Pradesh High Court · (2018) 01 MP CK 0050

Arbitration Act, 1940, Section 20, Section 8, Section 11, Section 11(4), Section 11(6) - Application to file in Court arbitration agreement -

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High Courts11 Jan 2018Dismissed

Rama Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0049

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 34, Secti

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