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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 57 of 63

High Courts11 Jan 2017Allowed

Mohammad Abbas Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0076

Indian Penal Code, 1860, Section 120B, Section 418 - Punishment of criminal conspiracy - Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to pro
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High Courts11 Jan 2017Dismissed

Shri Ramnath Singh Homoeopathic Medical College Vs Union of India

Madhya Pradesh High Court · (2017) AIR(MP) 89 : (2017) 2 MPLJ 312

Constitution Of India, 1950 — Article 14, 226Homoeopathy Central Council Act, 1973 — Section 12(A), 12(A)(1), 12(A)(2), 12(A)(3), 12(A)(4), 12(A)(5), 12(A)(6), 12(A)(7), 12(A)(7)(a), 12(A)(7)(b), 12(A)(7)(c), 12(A)(7)(d), 12(A)(7)(e), 12(A)(7)(f), 12(A)(7)(g), 12(A)(8), 12(B), 19, 33
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High Courts10 Jan 2017Allowed

Omkar Mahule Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2017) 2 MPLJ 715

Constitution Of India, 1950 — Article 226Madhya Pradesh Panchayat Rajya Avam Gram Swaraj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayat (Election Petition, Corrupt Practice And Disqualification For Membership) Rules, 1995 — Rule 3, 4, 7, 8, 11, 11(2), 21, 25
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High Courts10 Jan 2017Allowed

SHYAM Vs STATE OF M P

Madhya Pradesh High Court · (2017) 01 MP CK 0282

Code of Criminal Procedure, 1973, Section 482, Section 173, Section 200, Section 192, Section 202, Section 203
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High Courts10 Jan 2017Allowed

Akhilesh Jain Vs Vinod Kumar Chadhar

Madhya Pradesh High Court · (2017) 01 MP CK 0281

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtEvidence Act, 1872, Section 27 - How much of information received from accused ma
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High Courts10 Jan 2017

Ram Dulare Vs The State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0165

Code of Criminal Procedure, 1973, Section 193 - Cognizance of offences by Courts of SessionDrugs and Cosmetics Act, 1940, Section 32, Section 28,
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High Courts10 Jan 2017

B.L. Dhuvkariya Vs State of M.P. & Ors.

Madhya Pradesh High Court · (2017) 01 MP CK 0151

Constitution of India, Article 21, Article 300A - Amendment of the Schedule - Persons not to be deprived of property save by authority of lawLand Acquisition Act, 1894
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High Courts10 Jan 2017Dismissed

Jasram Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0079

Indian Penal Code, 1860, Section 364A, Section 364A -Madhya Pradesh Daketi Avam Vyapharan Prabhavit Kshetra Adhiniyam, 1981, Section 13, Section 13
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High Courts10 Jan 2017Dismissed

Munne Khan Vs Mohammed Rashid & Another

Madhya Pradesh High Court · (2017) 1 MPWN 119

Code Of Civil Procedure, 1908 — Section 100 , Order 1 Rule 10Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 12(1)(h)
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