Constitution of India, Article 227, Article 142 - Power of superintendence over all courts by the High Court - Enforcement of decrees and orders of Supreme Court and orders as to discovery, et

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High Courts20 Jan 2017

In the matter of Petition for Winding up of M/s. Laxmi Pipes & Fitting P.Ltd(Punjab National Bank) Vs M/s. Laxmi Pipes & Fittings P.Ltd

Madhya Pradesh High Court · (2017) 01 MP CK 0255

Indian Penal Code, 1860, Section 418, Section 120-B - Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protectPreventio

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High Courts20 Jan 2017Allowed

Jagdish Ahirwar Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0252

Code of Criminal Procedure, 1973, Section 482, Section 174 - Saving of inherent powers of High Court - Police to enquire and report on suicide, etcIndian Penal Code, 1860<

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High Courts20 Jan 2017Allowed

Smt. Kalpana Soni & Ors. Vs State of M.P. & Anr.

Madhya Pradesh High Court · (2017) 01 MP CK 0250

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B - Punishment of criminal conspiracy(C

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High Courts20 Jan 2017

Mewalal S/o Mangru Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0208

Code of Civil Procedure, 1908, Order 22Rule 3, Order 6Rule 17

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High Courts20 Jan 2017

Bhupendra Singh Yadav Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0190

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High Courts20 Jan 2017

Chhunna alias Rajjan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0189

Constitution of India, Article 19 (1)(g), Article 19 (6) - Protection of certain rights regarding freedom of speech, etc - Protection of certain rights regarding freedom of speech, etc

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High Courts20 Jan 2017Allowed

M/s R.K. Rai Vs Smt. Seema Dubey & Ors.

Madhya Pradesh High Court · (2017) 01 MP CK 0179

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468 - Cheatin

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High Courts20 Jan 2017

Rajkumar and others Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (2017) 01 MP CK 0175

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeLand Acquisition Act, 1894, Section 18, Section 54, Section 17

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High Courts20 Jan 2017

Dalla S/o Kada Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0142

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts20 Jan 2017

Bajaj Allianz General Insurance Co. Vs Nitesh @ Riten s/o Vishnu Sharma and another

Madhya Pradesh High Court · (2017) 01 MP CK 0092

Code of Civil Procedure, 1908, Order 41Rule 27

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High Courts20 Jan 2017Allowed

Vijay Kumar S/o Hemraj Tegar & others Vs Siddhnath Singh S/o Dulesingh & others

Madhya Pradesh High Court · (2017) 01 MP CK 0084

Code of Civil Procedure, 1908, Order 22Rule 3, Order 6Rule 17

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High Courts20 Jan 2017Disposed Off

Smt. Sudha Gupta Vs Ramesh Kumar Sachdeva

Madhya Pradesh High Court · (2017) 1 JabLJ 432 : (2017) 3 MPLJ 425

Code Of Civil Procedure, 1908 (CPC) — Order 1 Rule 10Constitution Of India, 1950 — Article 142, 227Madhya Pradesh Accommodation Control Act, 1961 — Section 3(j), 23

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High Courts20 Jan 2017Allowed

Mohammad Abbas Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 173 AIC 376 : (2017) 2 RCRCriminal 742

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B

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