Court News
Madhya Pradesh High Court: Cheque Marked ‘Not Negotiable’ Still Punishable Under Section 138 NI Act
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Madhya Pradesh High CourtClear topic ×
23 articles
Court News
Madhya Pradesh High Court Allows DNA Test of Child to Prove Wife’s Adultery
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Court News
MP High Court Rules: No Rural Posting Bond for In-Service Doctors After PG
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Madhya Pradesh High Court: Entrustment of Charge Is Administrative Discretion, not a Vested Right
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Madhya Pradesh High Court Slams Trial Court for Ignoring Deadline in Civil Case
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MP High Court: Permanent Injunction Without Possession Relief Is Legally Flawed
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MP High Court: Aadhaar and Voter ID Not Proof of Age in Service Records
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Madhya Pradesh High Court: Long Possession of Public Land Without Title Gives No Legal Rights
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VDIS Declaration Does Not Bar Income Tax Scrutiny, Rules Madhya Pradesh High Court
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Court News
Supreme Court Alone Can Suspend Sentences in Heinous Crimes, Rules Madhya Pradesh High Court
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Court News
Supreme Court Slams MP High Court for Condoning 1612-Day Delay in First Appeal
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