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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 48 of 63

High Courts01 Feb 2017

Mohanlal Agrwal Vs Anwar Ulhak, & Ors.

Madhya Pradesh High Court · (2017) 02 MP CK 0223

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtProtection of Women From Domestic Violence Act, 2005, Section 31,
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High Courts01 Feb 2017Dismissed

MAHENDRA SINGH Vs STATE OF M P

Madhya Pradesh High Court · (2017) 02 MP CK 0104

Code of Civil Procedure, 1908, Section 96, Section 2(12) - Appeal from original decree - DefinitionsTransfer of Property Act, 1882, Section 44 - Trans
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High Courts01 Feb 2017Dismissed

Hafizulla Vs Shri Inder Kumar Jain

Madhya Pradesh High Court · (2017) 02 MP CK 0063

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeTransfer of Property Act, 1882, Section 44 - Transfer by one co-ownerLimitati
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High Courts01 Feb 2017Dismissed

Rajput Road Lines Vs Devendra Kumar Pranami

Madhya Pradesh High Court · AIR 2017 (CC) 1611 : (2017) 3 MPLJ 102 : AIR 2017 (CC) 1611 : (2017) 1 JabLJ 356 : (2017) CJ 263 (MP)

Code Of Civil Procedure, 1908 (CPC) — Order 38 Rule 5Constitution Of India, 1950 — Article 227
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High Courts01 Feb 2017Dismissed

Rajiv Dham Vs Anil Kumar Garg

Madhya Pradesh High Court · (2017) 1 MPWN 276

Arbitration and Conciliation Act, 1996 - Section 5Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Constitution of India, 1950 - Article 227
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High Courts01 Feb 2017Dismissed

Hameeda Begum (Dead) Vs Inder Kumar Jain

Madhya Pradesh High Court · (2017) 1 RCRRent 588

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2Limitation Act, 1963 - Section 27Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12(1), Section 12(1)(f)
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High Courts31 Jan 2017Dismissed

Ramveer Vs State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0300

Code of Criminal Procedure, 1973, Section 482, Section 200, Section 202 - Saving of inherent powers of High Court - Examination of complainant - Postponement of issue of p
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High Courts31 Jan 2017Dismissed

Roop Narayan Sahu Vs State of M.P. & others

Madhya Pradesh High Court · (2017) 01 MP CK 0254

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 25F, Section 25F
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