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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 17 of 63

High Courts05 May 2017

Niranjan Singh Vs Baijnath Singh & Others

Madhya Pradesh High Court · (2017) 05 MP CK 0015

Stamp Act, 1899, Section 35, Section 40, Section 38(2) - Instruments not duly stamped inadmissible in evidence, etc - Collectors power to stamp instruments impounded - Instru
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High Courts04 May 2017

Smt. Premvati & Others Vs Ramlakhan Sagar

Madhya Pradesh High Court · (2017) 05 MP CK 0052

Narcotic Drugs and Psychotropic Substances Act, 1885, Section 8, Section 42, Section 313, Section 43, Section 50, Section 44, Section 21(b), Section 21(c)
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High Courts04 May 2017Dismissed

Santosh Kumar Vs Smt. Prabha Bai

Madhya Pradesh High Court · (2017) 05 MP CK 0010

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtEvidence Act, 1872, Section 63, Section 65 - Secondar
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High Courts03 May 2017

Hemlata & Others Vs Mukut Singh & Another

Madhya Pradesh High Court · (2017) 05 MP CK 0097

Code of Criminal Procedure, 1973, Section 482, Section 451, Section 457 - Saving of inherent powers of High Court - Order for custody and disposal of property pending tria
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High Courts03 May 2017Dismissed

DINESH KUMAR DWIVEDI Vs STATE OF M P

Madhya Pradesh High Court · (2017) 05 MP CK 0092

Code of Criminal Procedure, 1973, Section 482, Section 254(2) - Saving of inherent powers of High Court - Procedure when not convictedNegotiable Instruments Act, 1881,
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High Courts03 May 2017

Ritesh Ajmera Vs State of M.P.

Madhya Pradesh High Court · (2017) 05 MP CK 0069

Madhya Pradesh Panchayat Nirvachan Niyam, 1995, Rule 77, Rule 80, Rule 81, Rule 72, Rule 72(1), Rule 77(2), Rule 72(2)(a) -Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993, Sectio
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