COURT ARCHIVE

Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 61 of 63

High Courts03 Jan 2017

Piyush Jain s/o Sudarshan Jain Vs The State of Madhya Pradesh & two others

Madhya Pradesh High Court · (2017) 01 MP CK 0233

Code of Criminal Procedure, 1973, Section 91, Section 397, Section 401, Section 311, Section 207 - Summons to produce document or

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High Courts03 Jan 2017

Sagar Jila Khad Beej Krishi Aushadhi Vikreta Kalyan Samiti Vs Union of India and another

Madhya Pradesh High Court · (2017) 01 MP CK 0223

Constitution of India, Article 311, Article 31, Article 19(1)(f) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State

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High Courts03 Jan 2017

National Insurance Co. Ltd. Vs Munna Lal & Ors.

Madhya Pradesh High Court · (2017) 01 MP CK 0221

Employees Pension Scheme, 1995, Rule 17-A, Rule 17-A

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High Courts03 Jan 2017

State of M.P. & another Vs M/s Jain Automobiles Dealer

Madhya Pradesh High Court · (2017) 01 MP CK 0220

Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals

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High Courts03 Jan 2017

Sapna Tomar D/o Rajendra Singh Tomar Vs State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0215

Indian Penal Code, 1860, Section 498-A

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High Courts03 Jan 2017Allowed

M/s. Trishul Construction Vs State of M.P., & Ors.

Madhya Pradesh High Court · (2017) 01 MP CK 0214

Code of Criminal Procedure, 1973, Section 127 - Alteration In allowance

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High Courts03 Jan 2017

Smt. Sapna Bhasin and Another Vs Smt. Chanchal Bhasin and Others

Madhya Pradesh High Court · (2017) 01 MP CK 0205

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374, Section 313(5) - Examination of witnesses by police - Power to examine the ac

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High Courts03 Jan 2017

Shivvam Awasthi & Ors. Vs Vice Chancellolr Jiwaji University and Ors.

Madhya Pradesh High Court · (2017) 01 MP CK 0203

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 161, Section 164, Section 164(5) - Calling for records to exe

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High Courts03 Jan 2017

Kedar Singh Yadav Vs State of M.P. & Ors.

Madhya Pradesh High Court · (2017) 01 MP CK 0171

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeHindu Succession Act, 1956, Section 6, Section 8 - Devolution of interest in cop

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High Courts03 Jan 2017

HAKIM SINGH Vs STATE OF MADHYA PRADESH

Madhya Pradesh High Court · (2017) 01 MP CK 0158

Code of Civil Procedure, 1908, Order 7Rule 11, Section 115 - Revision

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High Courts03 Jan 2017Dismissed

Smt. Hemkunwar and another Vs State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0157

Code of Criminal Procedure, 1973, Section 161, Section 372, Section 378(3) - Examination of witnesses by police - No appeal to lie unless otherwise provided - Appeal in ca

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High Courts03 Jan 2017

Smt. Bhagwati Devi & Ors. Vs Babulal & Ors.

Madhya Pradesh High Court · (2017) 01 MP CK 0154

Code of Criminal Procedure, 1973, Section 216, Section 216 - Court may alter charge - Court may alter chargeIndian Penal Code, 1860, Section 120B

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High Courts03 Jan 2017Allowed

Idea Cellular Ltd. And Ors. Vs Asstt. Commissioner Of Commercial Tax, LTU, Indore And Ors.

Madhya Pradesh High Court · (2017) CJ 356 (MP) : (2017) 2 MPLJ 477 : (2017) 99 VST 24

Constitution Of India, 1950 — Article 246, 246(1), 248, 366(29A)Finance Act, 1994 — Section 65(105)(zzzx), 65(111), 65(72)(b), 67Finance Act, 2002 — Section 65(109)(a)

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High Courts03 Jan 2017

Mahadev Prasad Sahu through LRs Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (2017) 01 MP CK 0145

Indian Penal Code, 1860, Section 34, Section 324, Section 323, Section 326, Section 148, Section 325,

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High Courts03 Jan 2017

Jagdish, S/o Ramji Gond Vs State of Madhya Pradesh,

Madhya Pradesh High Court · (2017) 01 MP CK 0141

Code of Criminal Procedure, 1973, Section 127 - Alteration In allowance

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High Courts03 Jan 2017

M/s. Vasudev Kishandas Vs State of M. P. & Another

Madhya Pradesh High Court · (2017) 01 MP CK 0139

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High Courts03 Jan 2017

Smt. Chandan Bai Vs Budh Prakash & Others

Madhya Pradesh High Court · (2017) 01 MP CK 0136

Employees Pension Scheme, 1995, Rule 17A, Rule 17A

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High Courts03 Jan 2017

Municipal Corporation, Jabalpur Vs Manoj Patel

Madhya Pradesh High Court · (2017) 01 MP CK 0134

Companies Act, 1956, Section 25 - (1) In these articles-Madhya Pradesh Vat Act, 2002, Section 70, Section 26A, Section 14(1B)

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High Courts03 Jan 2017

Bhagwat Singh and 2 others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0129

Constitution of India, Article 311 - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State

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High Courts03 Jan 2017

Narayan S/o Mangi Lal Khati Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0126

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860

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