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Madhya Pradesh High Court judgments

47,638 judgments · page 695 of 2,382

High Courts12 Jan 2017Disposed Off

Krishna Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 1 MPWN 164

Code Of Criminal Procedure, 1973 (CrPC) — Section 397, 401Indian Penal Code, 1860 (IPC) — Section 294, 323, 324, 506Arms Act, 1959 — Section 25, 25(1)(B)(b)
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High Courts11 Jan 2017

LAXMI DEVI & OTHERS Vs STATE OF MADHYA PRADESH

Madhya Pradesh High Court · (2017) 01 MP CK 0283

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 228(1)(a) - Calling for records to exercise powers of revision - High Courts powers of revision - Frami
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High Courts11 Jan 2017Allowed

Shashi Vs State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0193

Code of Criminal Procedure, 1973, Section 420, Section 468, Section 471, Section 467, Section 397, Section 401
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High Courts11 Jan 2017

Ramcharan Vs Damodar and Ors.

Madhya Pradesh High Court · (2017) 01 MP CK 0174

Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtCode of Civil Procedure, 1908, Section 115 - RevisionArbitration a
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High Courts11 Jan 2017

Samshad Bi and others Vs Moin Miya

Madhya Pradesh High Court · (2017) 01 MP CK 0167

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
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High Courts11 Jan 2017

Mahesh Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0147

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 228(1)(a) - Calling for records to exercise powers of revision - High Courts powers of revision - Frami
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High Courts11 Jan 2017Allowed

Bhagwan Singh Bhawani Vs State of M.P. & others

Madhya Pradesh High Court · (2017) 01 MP CK 0091

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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High Courts11 Jan 2017Dismissed

Shri Ramnath Singh Homoeopathic Medical College Vs Union of India

Madhya Pradesh High Court · (2017) AIR(MP) 89 : (2017) 2 MPLJ 312

Constitution Of India, 1950 — Article 14, 226Homoeopathy Central Council Act, 1973 — Section 12(A), 12(A)(1), 12(A)(2), 12(A)(3), 12(A)(4), 12(A)(5), 12(A)(6), 12(A)(7), 12(A)(7)(a), 12(A)(7)(b), 12(A)(7)(c), 12(A)(7)(d), 12(A)(7)(e), 12(A)(7)(f), 12(A)(7)(g), 12(A)(8), 12(B), 19, 33
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High Courts10 Jan 2017Allowed

Omkar Mahule Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2017) 2 MPLJ 715

Constitution Of India, 1950 — Article 226Madhya Pradesh Panchayat Rajya Avam Gram Swaraj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayat (Election Petition, Corrupt Practice And Disqualification For Membership) Rules, 1995 — Rule 3, 4, 7, 8, 11, 11(2), 21, 25
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High Courts10 Jan 2017Allowed

SHYAM Vs STATE OF M P

Madhya Pradesh High Court · (2017) 01 MP CK 0282

Code of Criminal Procedure, 1973, Section 482, Section 173, Section 200, Section 192, Section 202, Section 203
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