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Madhya Pradesh High Court judgments

47,638 judgments · page 649 of 2,382

High Courts03 Aug 2017

Veera @ Bheera Vs State of M.P.

Madhya Pradesh High Court · (2017) 08 MP CK 0035

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMadhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972, Section 66-A
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High Courts03 Aug 2017Dismissed

Abdul Aziz Khan Vs Smt. Khurshid Begam

Madhya Pradesh High Court · (2017) 08 MP CK 0007

Income Tax Act, 1961, Section 269UD(1), Section 269UD(1), Section 269UD(1), Section 269UD(1) -Prohibition of Benami Property Tran
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High Courts03 Aug 2017Dismissed

Keshav Singh Tomar & ors. Vs State of M.P. & anr.

Madhya Pradesh High Court · (2017) 08 MP CK 0006

Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr
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High Courts02 Aug 2017

Smt. Nasreen Khatoon Vs Santosh Thakur & others

Madhya Pradesh High Court · (2017) 08 MP CK 0004

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, Section 2(1) -Madhya Pradesh Medical Education (Gazetted) Service Recruitment Rules, 1987, Rule 6(4) -Swashasi Chikitsa Mahavidyalaya ke Samv
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High Courts01 Aug 2017

Anil Gupta Vs State of MP & another

Madhya Pradesh High Court · (2017) 08 MP CK 0038

Code of Criminal Procedure, 1973, Section 482, Section 420 - Saving of inherent powers of High Court - Warrant with whom to be lodgedReserve Bank of India Act, 1934, <
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High Courts31 Jul 2017Allowed

Roop Singh Vs Naresh Singh

Madhya Pradesh High Court · (2017) 07 MP CK 0027

Code of Civil Procedure, 1908, Section 80, Section 96 - Notice - Appeal from original decreeSale of Goods Act, 1930, Section 61, Sect
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High Courts25 Jul 2017

Mir Yusuf s/o Mir Imamuddin Vs State of M.P.

Madhya Pradesh High Court · (2017) 07 MP CK 0021

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 304 - Punishment for culpable homicide not amounting to mu
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High Courts25 Jul 2017Allowed

Mohammad Nayan Choudhary Vs State of M.P.

Madhya Pradesh High Court · (2017) 07 MP CK 0020

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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