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Madhya Pradesh High Court judgments

49,602 judgments · page 2,480 of 2,481

High Courts01 Jan 1900

Tilok & Ors Vs Isram @ Vishram & Ors

Madhya Pradesh High Court · (1900) 01 MP CK 0021

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 174 - Calling for records to exercise powers of revision - High Courts powers of revision - Police to e
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High Courts01 Jan 1900

Sundar Devi & Ors Vs Bajrang Lal Verma

Madhya Pradesh High Court · (1900) 01 MP CK 0017

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 Courts01 Jan 1900

Smt. Sonali & Ors Vs Meghraj

Madhya Pradesh High Court · (1900) 01 MP CK 0015

Arbitration and Conciliation Act, 1996, Section 11, Section 11(6) - Appointment of arbitrators - Appointment of arbitrators
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High Courts01 Jan 1900

VEENA WANKHEDE Vs SUBHASH RAO WANKHEDE

Madhya Pradesh High Court · (1900) 01 MP CK 0013

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsFamily Courts Act, 1984, Section 397, Section 401<
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High Courts01 Jan 1900Dismissed

Jhapadi Bai Vs State of M.P.

Madhya Pradesh High Court · (1900) 01 MP CK 0006

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304, Sec
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High Courts01 Jan 1900

Satyendra Yadav & Anr. Vs State of M.P.

Madhya Pradesh High Court · (1900) 01 MP CK 0005

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
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