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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 54 of 63

High Courts17 Jan 2017

Keshev Rao Vs Vinod Kumar Tiwari

Madhya Pradesh High Court · (2017) 01 MP CK 0127

Code of Civil Procedure, 1908, Section 41, Section 41, Section 100, Order 41Rule 27 -Madhya Pradesh Public Trusts Act, 1951, Secti
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High Courts17 Jan 2017Dismissed

Anil Sharma Vs Smt. Babli

Madhya Pradesh High Court · (2017) 01 MP CK 0099

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 498A - Husband or relative of hus
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High Courts17 Jan 2017Allowed

Babloo @ Bhoora Vs State of M. P.

Madhya Pradesh High Court · (2017) 01 MP CK 0082

Code of Criminal Procedure, 1973, Section 27, Section 374 - Jurisdiction in the case of juveniles - Appeals from convictionsIndian Penal Code, 1860, S
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High Courts17 Jan 2017Dismissed

Ravishankar Vs Satyanarayan

Madhya Pradesh High Court · (2017) 1 MPWN 174

Court Fees Act, 1870 — Section 7(iv)(c), 7(iv)(d), 7(v), 7(vi), 7(ix)Code Of Civil Procedure — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11 Suits Valuation Act, 1887 — Section 8
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High Courts16 Jan 2017Dismissed

Harish Bhai & another Vs State of M.P. & another

Madhya Pradesh High Court · (2017) 01 MP CK 0186

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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