Code Of Criminal Procedure, 1973 (CrPC) — Section 154, 154(3), 156(3), 200, 203, 482Indian Penal Code, 1860 (IPC) — Section 120(B), 149, 420, 467, 468, 471

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High Courts13 Feb 2017Disposed Of

Rajpal Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2017) 1 MPWN 270: (2017) 3 MPLJ 356

Indian Electricity Act, 1910 — Section 39, 49(A)Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 379

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High Courts13 Feb 2017Dismissed

M. P. Public Service Commission Vs Ashish Kumar Jain

Madhya Pradesh High Court · (2017) 02 MP CK 0248

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B - Punishment of criminal conspiracy(C

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High Courts13 Feb 2017

Smt. Sadhana Singh Tomar & Anr. Vs State of M.P. and Ors.

Madhya Pradesh High Court · (2017) 02 MP CK 0231

Constitution of India, Article 226 - Power of High Courts to Issue certain writsPayment of Gratuity Act, 1972, Section 14, Section 7(4) - Act to over

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High Courts13 Feb 2017

Pappulal @ Hanuman S/o Parasram Jaat Vs State of M.P.

Madhya Pradesh High Court · (2017) 02 MP CK 0227

Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parents

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High Courts13 Feb 2017

Shyam Vs State of MP

Madhya Pradesh High Court · (2017) 02 MP CK 0194

Code of Civil Procedure, 1908, Section 115, Order 23 Rule 3 -Madhya Pradesh Accommodation Control Act, 1961 Section 12, Section 12(1)(a), Section 12(1)(b), Section 12(1)(

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High Courts13 Feb 2017

Santosh Singh & Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0191

Income Tax Act, 1961, Section 260A, Section 260A, Section 260A, Section 260A, Section 40(2), Section 40(2)

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High Courts13 Feb 2017

M/s S.Kumar Brothers Vs State of M.P. and Ors.

Madhya Pradesh High Court · (2017) 02 MP CK 0188

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtRegistration Act, 1908, Section 17, Section 17(1)(c),

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High Courts13 Feb 2017

RAVI PRAKASH GARG Vs STATE OF M P AND ANR.

Madhya Pradesh High Court · (2017) 02 MP CK 0187

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr

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