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Madhya Pradesh High Court judgments

47,638 judgments · page 672 of 2,382

High Courts10 Mar 2017Allowed

ROOP SINGH CHOUDHARY Vs STATE OF MADHYA PRADESH

Madhya Pradesh High Court · (2017) 03 MP CK 0178

Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable caseIndian Penal
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High Courts10 Mar 2017Allowed

Shivendra Dhakre Vs Shri Narendra Sharma

Madhya Pradesh High Court · (2017) 03 MP CK 0176

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 376 - Punishment for rapeS
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High Courts10 Mar 2017

Mudassir Khan Vs State of M.P. & others

Madhya Pradesh High Court · (2017) 03 MP CK 0058

Indian Penal Code, 1860, Section 305, Section 107, Section 306, Section 354(D) - Abetment of suicide of child or insane person - Abetment of a thing -
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High Courts09 Mar 2017

Gabbusingh @ Gabbu Vs State of M.P.

Madhya Pradesh High Court · (2017) 03 MP CK 0118

Code of Criminal Procedure, 1973, Section 378(3), Section 378(2) - Appeal in case of acquittal - Appeal in case of acquittalPrevention of Corruption Act, 1988,
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High Courts09 Mar 2017Allowed

Banwari Lal Sharma Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 MPWN 327

Constitution of India, 1950 - Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 - Rule 16, Rule 27(2)
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High Courts08 Mar 2017

AJAY NATHANI Vs STATE OF M P & ANR

Madhya Pradesh High Court · (2017) 03 MP CK 0149

Code of Criminal Procedure, 1973, Section 482, Section 468, Section 473 - Saving of inherent powers of High Court - Bar to taking cognizance after lapse of the period of l
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