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Madhya Pradesh High Court judgments

47,638 judgments · page 654 of 2,382

High Courts24 May 2017Disposed Of

Ram Kishan. Vs State of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2017) 05 MP CK 0032

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndian Penal Code
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High Courts23 May 2017

Ram Bai Patel Vs State of M.P. & Ors.

Madhya Pradesh High Court · (2017) 05 MP CK 0034

Code of Criminal Procedure, 1973, Section 161, Section 157 - Examination of witnesses by police - Procedure for InvestigationIndian Penal Code, 1860, S
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High Courts23 May 2017

Ram Baran Shukla Vs Ram Vilas & Ors.

Madhya Pradesh High Court · (2017) 05 MP CK 0033

Code of Criminal Procedure, 1973, Section 157 - Procedure for InvestigationIndian Penal Code, 1860, Section 302, Section 34, Secti
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High Courts19 May 2017

OM PRAKASH SODANI Vs THE STATE OF MADHYA PRADESH

Madhya Pradesh High Court · (2017) 05 MP CK 0090

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2
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High Courts18 May 2017

KAMAL SINGH Vs SAVITRI BAI

Madhya Pradesh High Court · (2017) 05 MP CK 0098

Limitation Act, 1963, Section 5, Section 29(2) -Railways Claim Tribunal Act, 1987, Section 23, Section 13, Section 17(2), Section 23(3)
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