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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 33 of 63

High Courts08 Mar 2017

AJAY NATHANI Vs STATE OF M P & ANR

Madhya Pradesh High Court · (2017) 03 MP CK 0149

Code of Criminal Procedure, 1973, Section 482, Section 468, Section 473 - Saving of inherent powers of High Court - Bar to taking cognizance after lapse of the period of l
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High Courts07 Mar 2017

RUPA AND OTHERS Vs RADHABAI AND ORS.

Madhya Pradesh High Court · (2017) 03 MP CK 0127

Constitution of India, Article 226 - Power of High Courts to Issue certain writsElectricity Act, 2003, Section 111 -Gas Cylinder Rules, 2004, - Rule 2(xxv) - <
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High Courts07 Mar 2017

Daleep Vs Shanta Bai & Ors.

Madhya Pradesh High Court · (2017) 03 MP CK 0088

Indian Penal Code, 1860, Section 397, Section 395, Section 396 - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for dacoity - Dacoity with m
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High Courts07 Mar 2017

Dr. Abhishek Goyal Vs Union Of India

Madhya Pradesh High Court · (2017) 03 MP CK 0059

Code of Civil Procedure, 1908, Section 100 - Second appealLimitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
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High Courts07 Mar 2017Dismissed

Guddu Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 JabLJ 401

Arms Act, 1959 - Section 25, Section 27Penal Code, 1860 (IPC) - Section 395, Section 396, Section 397
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High Courts07 Mar 2017Dismissed

Gajendra Singh Vs S.G. Motors

Madhya Pradesh High Court · (2018) 2 ACC 463 (MP) : (2019) ACJ 1418 : (2017) 155 FLR 503 : (2017) LabIC 2466 : (2018) LLR 42 : (2017) 3 MPJR(SC) 44, (2017) 4 MPLJ 158 : (2017) 7 SLR 423

Employee's Compensation Act, 1923 — Section 2(1)(n), 2(1)(n)(ii), 10, 30
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High Courts06 Mar 2017

Godri and another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 03 MP CK 0166

Constitution of India, Article 14, Article 226, Article 227 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom
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