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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 44 of 63

High Courts09 Feb 2017Disposed Off

Chief General Manager Vs Rajnoo

Madhya Pradesh High Court · (2017) LabLR 641 : (2017) 2 MPLJ 149

Constitution Of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 11(A), 17(B)
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High Courts09 Feb 2017Dismissed

Geeta Bai Vs Union of India

Madhya Pradesh High Court · (2017) 153 FLR 493 : (2017) LabIC 2805 : (2017) 4 MPLJ 231

Pension Regulations For Army, 1961 — Regulation 9(a), 97, 98, 216, 219Constitution Of India, 1950 — Section 226Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 44
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High Courts08 Feb 2017Dismissed

NITIN AND ANOTHER Vs STATE OF M P

Madhya Pradesh High Court · (2017) 02 MP CK 0252

Central Excise Act, 1944, Section 14, Section 35G - Power to summon persons to give evidence and produce documents in inquiries under this Act - Appeal to High CourtIndian
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High Courts08 Feb 2017

Mohd. Shakeel Vs Smt. Husna Bano & Others

Madhya Pradesh High Court · (2017) 02 MP CK 0114

Code of Civil Procedure, 1908, Section 96, Section 96 - Appeal from original decree - Appeal from original decreeLand Acquisition Act, 1894, Section 18
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High Courts08 Feb 2017Allowed

Anil Vs Smt.Veena

Madhya Pradesh High Court · (2017) 02 MP CK 0099

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionProtection of Women From Do
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High Courts08 Feb 2017Disposed

Jahendra Singh Vs State of M.P.

Madhya Pradesh High Court · (2017) 02 MP CK 0075

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 311 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to su
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High Courts08 Feb 2017Disposed Off

Sweta Maheshwari Vs Smt. Pooja Maheshwari

Madhya Pradesh High Court · (2017) CJ 25 (MP) : (2017) 2 CCC 313 : (2017) 2 Crimes(MP) 330 : (2017) 2 DMC 246 MP : (2017) 3 MPLJ 353

Code Of Criminal Procedure, 1973 (CrPC) — Section 482Constitution Of India, 1950 — Article 14Protection Of Women From Domestic Violence Act, 2005 — Section 2(q), 12
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High Courts08 Feb 2017Disposed Off

Suresh Upadhyay Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 MPWN 323

Code Of Criminal Procedure, 1973 (CrPC) — Section 482Madhya Pradesh Excise Act, 1915 — Section 32, 34, 42Evidence Act, 1872 — Section 27
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