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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 34 of 63

High Courts06 Mar 2017

Ram Singh Vs State of M.P. & Ors.

Madhya Pradesh High Court · (2017) 03 MP CK 0108

Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr
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High Courts06 Mar 2017Dismissed

Nasreen Khatoon Vs Santosh Thakur D.C. Malik

Madhya Pradesh High Court · (2017) AIR(MP) 82

Civil Procedure Code, 1908 (CPC) - Section 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(4), Section 14, Section 17, Section 34
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High Courts06 Mar 2017Allowed

Ramnarayan Sharma Vs State of M.P.

Madhya Pradesh High Court · (2017) 2 JabLJ 55 : (2017) LIC 1552

Constitution of India, 1950 - Article 309Madhya Pradesh Civil Services (Pension) Rules, 1976 - Rule 65, Rule 66Madhya Pradesh General Provident Fund Rules, 1955 - Rule 14(7), Rule 29
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High Courts03 Mar 2017Dismissed

Rajesh Kumar Rajak Vs Smt. Sushilla Sindhia

Madhya Pradesh High Court · (2017) 03 MP CK 0177

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 Mar 2017

RASHEED KHAN Vs SHEIKH KABIR

Madhya Pradesh High Court · (2017) 03 MP CK 0130

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsNarcotic Drugs and Psychotropic Substances Act, 1985
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