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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 87 of 88

High Courts04 Jan 2018

Gyanilal alias Guha Gond Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0195

Indian Penal Code, 1860, Section 302, Section 201 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender
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High Courts04 Jan 2018

VIMLA AGNIHOTRI Vs DEEPA AGNIHOTRI AND ANOTHER

Madhya Pradesh High Court · (2018) 01 MP CK 0194

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 125 - Calling for records to exercise powers of revision - High Courts powers of revision - Order for m
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High Courts04 Jan 2018

UNION OF INDIA Vs M/S BANCO CONSTRUCTION

Madhya Pradesh High Court · (2018) 01 MP CK 0192

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtStamp Act, 1899, Section 36 -Code of Civil Procedure, 1973, Ord
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High Courts03 Jan 2018

Aneesh Kumar Vinayak Vs Smt. Savita Pokar

Madhya Pradesh High Court · (2018) 01 MP CK 0173

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtMadhya Pradesh Accommodation Control Act, 1961, Section 13
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High Courts03 Jan 2018

Kedar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0171

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 2018

Mahendra Kumar Vs Union of India

Madhya Pradesh High Court · (2018) 01 MP CK 0170

Railways Act, 1989, Section 106 - Notice of claim for compensation and refund of overchargeRailway Claims Tribunal Act, 1987, Section 23 - Appeals
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