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

Onkar @ Om Prakash Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 1 MPWN 53

Indian Penal Code, 1860 — Section 300, 302, 304(I)

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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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High Courts03 Jan 2018

Naresh Singh Jadon Vs State of M.P. and others

Madhya Pradesh High Court · (2018) 01 MP CK 0151

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High Courts02 Jan 2018

Sanjay @ Kalu @ Sanju Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0110

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 120B, Section 379, S

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High Courts02 Jan 2018

Smt. Jyoti Bai Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0109

Indian Penal Code, 1860, Section 376, Section 34, Section 506, Section 363, Section 366 - Punishment for rape - Acts done by sever

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High Courts02 Jan 2018

Santosh Prajapati Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0108

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts02 Jan 2018

Ramnivas Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0107

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 201, Sect

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High Courts02 Jan 2018

D.K. Bhate Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0106

Constitution of India, Article 154 - Executive power of StateCode of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsPrevention

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High Courts02 Jan 2018

Jitendra s/o Lekhraj Patidar and another Vs State of Madhya Pradesh and another

Madhya Pradesh High Court · (2018) 01 MP CK 0105

Code of Criminal Procedure, 1973, Section 482, Section 174 - Saving of inherent powers of High Court - Police to enquire and report on suicide, etcIndian Penal Code, 1860<

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High Courts02 Jan 2018

Gubra @ Ram Singh Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0104

Indian Penal Code, 1860, Section 302, Section 304-I - Punishment for murder

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High Courts02 Jan 2018

Adiwasi Sehkari Machua Samiti Narguwan Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2018) 01 MP CK 0103

Indian Penal Code, 1860, Section 376 - Punishment for rape

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High Courts02 Jan 2018

Madho Singh & others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0102

Indian Penal Code, 1860, Section 302, Section 147, Section 307, Section 323, Section 148, Section 149,

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High Courts02 Jan 2018

Laxminarayan Vishwakarma Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 1 MPWN 52

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Corruption Act, 1988, Section 19 - Previous sanction necessary for

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High Courts02 Jan 2018

Munna @ Imrat S/o Phool Singh Gond Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0100

Indian Penal Code, 1860, Section 302, Section 449 - Punishment for murder - House-trespass in order to commit offence punishable with deathEvidence Act, 1872,

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