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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 16 of 63

High Courts11 May 2017Partly Allowed

Rahul Mathur Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2017) 05 MP CK 0023

Code of Criminal Procedure, 1973, Section 313, Section 374, Section 207 - Power to examine the accused - Appeals from convictions - Supply to the accused of copy of police
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High Courts09 May 2017Allowed

Mazid Khan Vs The Municipal Council, Gohad

Madhya Pradesh High Court · (2017) 05 MP CK 0019

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disput
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High Courts09 May 2017Allowed

Smt. Shakun Bai Vs Shyam Singh

Madhya Pradesh High Court · (2017) 05 MP CK 0017

Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parents
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High Courts08 May 2017

Ramesh Vs Smt.Muktha Bai

Madhya Pradesh High Court · (2017) 05 MP CK 0072

Constitution of India, Article 14, Artilce 309 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
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High Courts08 May 2017

Chamandas and Ors. Vs State of M.P.

Madhya Pradesh High Court · (2017) 05 MP CK 0056

Limitation Act, 1963, Section 17(1)(c) - Effect of fraud or mistakeRailways Act, 1989, Section 106, Section 106(3) - Notice of claim for compensati
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High Courts08 May 2017Allowed

Rajendra Babu Vs Krishangopal and ors.

Madhya Pradesh High Court · (2017) 05 MP CK 0016

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 6Rule 17,
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High Courts05 May 2017

Manoj Pillai Vs Prasita Manoj Pillai

Madhya Pradesh High Court · (2017) 05 MP CK 0077

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsFamily Courts Act, 1984, Section 397, Section 401<
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High Courts05 May 2017Dismissed

Jagannath @ Jagan & Anr. Vs State of M.P.

Madhya Pradesh High Court · (2017) 05 MP CK 0059

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 500, Section 499 - Punishm
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