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Madhya Pradesh High Court judgments

47,638 judgments · page 700 of 2,382

High Courts03 Jan 2017

Kedar Singh Yadav Vs State of M.P. & Ors.

Madhya Pradesh High Court · (2017) 01 MP CK 0171

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeHindu Succession Act, 1956, Section 6, Section 8 - Devolution of interest in cop
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High Courts03 Jan 2017Dismissed

Smt. Hemkunwar and another Vs State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0157

Code of Criminal Procedure, 1973, Section 161, Section 372, Section 378(3) - Examination of witnesses by police - No appeal to lie unless otherwise provided - Appeal in ca
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High Courts03 Jan 2017Allowed

Lachhiram Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0125

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 Courts03 Jan 2017Dismissed

Ajay Patle Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0103

Code of Criminal Procedure, 1973, Section 482, Section 311 - Saving of inherent powers of High Court - Power to summon material witness, or examine person presentIndian Pe
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High Courts03 Jan 2017Dismissed

Naval Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 1 MPWN 177

Code Of Criminal Procedure, 1973 (CrPC) — Section 91, 173, 203, 204(4), 207, 238, 239, 340, 311, 397, 397(2), 398, 401Indian Penal Code, 1860 — Section 302Family Courts Act, 1984 — Section 11(1)
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