Code of Criminal Procedure, 1973, Section 438, Section 437(3) - Direction for grant of bail to person apprehending arrest - When bail may be taken in case of non-bailable offence

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High Courts21 Dec 2017

OMPRAKASH PANDEY & OTHERS Vs SANDHYA & OTHERS

Madhya Pradesh High Court · (2017) 12 MP CK 0028

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtSecuritisation an

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High Courts21 Dec 2017Allowed

PRATIBHA PARIHAR (GANGWAL) Vs SPECIAL POLICE ESTABLISHMENT ECONOMIC OFFENCE WING

Madhya Pradesh High Court · (2017) 12 MP CK 0027

Indian Penal Code, 1860, Section 34, Section 300, Section 323, Section 436 - Acts done by several persons in furtherance of common intention - Murder -

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High Courts21 Dec 2017Dismissed

RAHUL GUPTA Vs STATE OF M P AND ANOTHER

Madhya Pradesh High Court · (2017) 12 MP CK 0026

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302 - Punishment for murderArms Act, 19

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High Courts21 Dec 2017

Nannulal and others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 12 MP CK 0025

Code of Criminal Procedure, 1973, Section 357 - Order to pay compensationIndian Penal Code, 1860, Section 302, Section 300, Secti

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High Courts20 Dec 2017Allowed

Harimohan Pawaiya Vs State of M.P. & Anr.

Madhya Pradesh High Court · (2017) 12 MP CK 0023

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High Courts20 Dec 2017

Komal Prasad, S/o Mittanlal & Another. Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 12 MP CK 0022

Madhya Pradesh Technical Education Polytechnic College (Teaching Cadre) Service (Recruitment) Rules, 2004, Rule 56(1-g), Rule 56(1-h), Rule 56(1-i)

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High Courts20 Dec 2017

Mana @ Ashok and others Vs Budabai and others

Madhya Pradesh High Court · (2017) 12 MP CK 0021

Code of Criminal Procedure, 1973, Section 157, Section 374(2) - Procedure for Investigation - Appeals from convictionsIndian Penal Code, 1860, Section

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High Courts19 Dec 2017Dismissed

Narbada Prasad, S/o Harilal & 2 others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 12 MP CK 0020

Code of Criminal Procedure, 1973, Section 161, Section 157, Section 366(1) - Examination of witnesses by police - Procedure for Investigation - Sentence of death to be sub

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High Courts19 Dec 2017

Nandu @ Nandlal S/o Prabhu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 12 MP CK 0019

Indian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen o

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High Courts15 Dec 2017Allowed

Venkateshwar Dwivedi Vs Smt. Ruchi Dwivedi

Madhya Pradesh High Court · (2017) 12 MP CK 0018

Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973, Section 16, Section 29, Section 16(2)

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High Courts14 Dec 2017Allowed

PRITMA JOSHI AND ANOTHER Vs BARKATULLAH VISHWAVIDYALAYA

Madhya Pradesh High Court · (2017) 12 MP CK 0017

Indian Penal Code, 1860, Section 302, Section 300, Section 323, Section 299 - Punishment for murder - Murder - Punishment for voluntarily causing hurt

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High Courts14 Dec 2017Dismissed

Smt. Vani Bhai Sobhani since that through Smt. Asha Hironi and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2017) 12 MP CK 0016

Code of Civil Procedure, 1908, Section 144, Section 115 - Application for restitution - RevisionLimitation Act, 1963, Article 136

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High Courts14 Dec 2017Dismissed

Smt. Kamal Dixit Vs Dharmendra

Madhya Pradesh High Court · (2017) 12 MP CK 0015

Indian Penal Code, 1860, Section 302, Section 34, Section 300, Section 342 - Punishment for murder - Acts done by several persons in furtherance of com

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