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Madhya Pradesh High Court judgments

47,638 judgments · page 634 of 2,382

High Courts18 Jan 2018Allowed

Kaushal Prasad & Ors. Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0083

Code of Criminal Procedure, 1973, Section 428, Section 374(2) - Period of detention undergone by the accused to be set off against the sentence of imprisonment - Appeals from convictions(
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High Courts18 Jan 2018Dismissed

Virendra Kumar Vs State of M.P. and Others

Madhya Pradesh High Court · (2018) 01 MP CK 0080

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 345 - Procedure in certain cases of contempt<
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High Courts18 Jan 2018Allowed

Smt. Meeta Shain Vs K.P. Shain

Madhya Pradesh High Court · (2018) 01 MP CK 0073

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 125, Section 127 - Calling for records to exercise powers of revision - High Court
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High Courts18 Jan 2018Dismissed

Smt. Gaya Bai Vs Rajjan Singh Kushwah

Madhya Pradesh High Court · (2018) 01 MP CK 0072

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 Courts18 Jan 2018Allowed

Lalsingh Vs Jalamsingh and Others

Madhya Pradesh High Court · (2018) 01 MP CK 0029

Code of Civil Procedure, 1908, Section 100, Order 2Rule 2 - Second appealTransfer of Property Act, 1882, Section 52 - Transfer of propert
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High Courts17 Jan 2018Allowed

Mahesh and another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0070

Indian Penal Code, 1860, Section 302, Section 34, Section 341 - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for wro
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