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Madhya Pradesh High Court judgments

47,638 judgments · page 694 of 2,382

High Courts13 Jan 2017

Uttamchand Verma Vs State Of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0227

Code of Criminal Procedure, 1973, Section 401, Section 197, Section 200 - High Courts powers of revision - Prosecution of Judges and public servants - Examination of compl
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High Courts13 Jan 2017

Salim Vs State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0115

Code of Criminal Procedure, 1973, Section 482, Section 401, Section 397(1) - Saving of inherent powers of High Court - High Courts powers of revision - Calling for records
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High Courts12 Jan 2017

Rajju @ Rajednra Vs The State of M.P

Madhya Pradesh High Court · (2017) 01 MP CK 0260

Code of Criminal Procedure, 1973, Section 482, Section 200, Section 210, Section 202 - Saving of inherent powers of High Court - Examination of compla
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High Courts12 Jan 2017Allowed

Madhav Prasad Vs State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0180

Code of Criminal Procedure, 1973, Section 190, Section 195, Section 340, Section 195(1)(b) - Cognizance of offences by Magistrates - Prosecution for c
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High Courts12 Jan 2017Allowed

Ramcharan Kushwaha Vs State of M.P. & Ors

Madhya Pradesh High Court · (2017) 01 MP CK 0123

Indian Penal Code, 1860, Section 399, Section 402, Section 400 - Making preparation to commit dacoity - Assembling for purpose of committing dacoity - Punishment for belon
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High Courts12 Jan 2017Disposed Of

Amitabh Pratap Singh Vs State of M.P. and others

Madhya Pradesh High Court · (2017) 01 MP CK 0101

Constitution of India, Article 311(2), Article 311(2)(b) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State - Dismissal, removal or re
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