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Madhya Pradesh High Court judgments

47,638 judgments · page 698 of 2,382

High Courts06 Jan 2017

Khudajanvi Vs Aslam Mohammad and others

Madhya Pradesh High Court · (2017) 01 MP CK 0218

Code of Criminal Procedure, 1973, Section 482, Section 190, Section 323 - Saving of inherent powers of High Court - Cognizance of offences by Magistrates - Procedure when,
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High Courts06 Jan 2017Dismissed

Haji Nanhe Khan Vs State Of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0187

Code of Criminal Procedure, 1973, Section 482, Section 197 - Saving of inherent powers of High Court - Prosecution of Judges and public servantsIndian Penal Code, 1860
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High Courts04 Jan 2017Dismissed

Vikas Kumar Mishra Vs State of M.P. and others

Madhya Pradesh High Court · (2017) 01 MP CK 0259

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860
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High Courts04 Jan 2017

Dr.(Smt.)Rakhee Sharma Vs Union Of India

Madhya Pradesh High Court · (2017) 01 MP CK 0195

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860
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High Courts04 Jan 2017Dismissed

Sheel Kumar Vs The State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0192

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
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