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Madhya Pradesh High Court judgments

47,638 judgments · page 662 of 2,382

High Courts20 Apr 2017

Niharika Tiwari Vs The State of Madhya Pradesh and others

Madhya Pradesh High Court · (2017) 04 MP CK 0062

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsPrevention of Corruption Act, 1988, Section 7, Section 13(2),

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High Courts20 Apr 2017

Daduram Vs Chief Engineer, M.P. Power Generating Co. Ltd.

Madhya Pradesh High Court · (2017) 04 MP CK 0061

Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts20 Apr 2017

ASSOCIATION OF PRIVATE DENTAL AND MEDICAL COLLEGES Vs UNION OF INDIA & ORS.

Madhya Pradesh High Court · (2017) 04 MP CK 0054

Code of Civil Procedure, 1908, Section 100, Section 96, Order 41Rule 27, Order 41Rule 24, Order 6

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High Courts20 Apr 2017Dismissed

BAL KRISHNA PANDEY Vs THE STATE OF MADHYA PRADESH & OTHERS

Madhya Pradesh High Court · (2017) 04 MP CK 0023

Central Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 14(4), Rule 10, Rule 9(1), Rule 9,

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High Courts20 Apr 2017Disposed Of

DEVAJI JHARKHANDE Vs STATE OF MADHYA PRADESH & ANOTHER

Madhya Pradesh High Court · (2017) 04 MP CK 0022

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High Courts19 Apr 2017Dismissed

RAKESH & ORS Vs STATE OF M P & ORS

Madhya Pradesh High Court · (2017) 04 MP CK 0177

Code of Criminal Procedure, 1973, Section 82, Section 83, Section 374 - Proclamation for person absconding - Attachment of property of person absconding - Appeals from convi

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High Courts19 Apr 2017

Shrawn Byohar Vs Ashish Kumar and others

Madhya Pradesh High Court · (2017) 04 MP CK 0106

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 295(2), Section 295-A -

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High Courts19 Apr 2017

Sabir Hussain Vs State of M.P. and another

Madhya Pradesh High Court · (2017) 04 MP CK 0078

Constitution of India, Article 227 -Madhya Pradesh Ceiling on Agriculture Holding Act, 1960, Section 11

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High Courts19 Apr 2017

BALAJI DUBEY Vs BHOPAL SAHAKARI DUGDHA SANGH MARYADIT

Madhya Pradesh High Court · (2017) 04 MP CK 0063

Code of Criminal Procedure, 1973, Section 320, Section 195(1), Section 340(1), Section 341, Section 340 - Compounding of offences

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High Courts19 Apr 2017

Ashok Dal and Oil Mills Vs Union of India and Ors

Madhya Pradesh High Court · (2017) 2 JabLJ 156 : (2017) 3 MPLJ 390 : (2017) CJ 310 (MP)

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High Courts19 Apr 2017

Bharti Yogi Vs Dheeraj Barod

Madhya Pradesh High Court · (2017) 04 MP CK 0045

Constitution of India, Article 227 -Madhya Pradesh Krishi Prayojan Ke Liye Upyog Ki Ja Rahi Dakhal Rahit Bhoomi Par Bhoomiswami Adhikaron Ka Pradan Kiya Jana (Vishesh Ukpbandh) Adhiniyam, 1984, Section 3

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High Courts19 Apr 2017

Bhopal Development Authority Vs M/s Srijan Consultants.

Madhya Pradesh High Court · (2017) 04 MP CK 0021

Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983, Section 7

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High Courts19 Apr 2017Allowed

Anil Kumar Jain Vs State of M.P. and others

Madhya Pradesh High Court · (2017) 04 MP CK 0020

Constitution of India, Article 226 -Madhya Pradesh Civil Services (Classification, Control & Appeal) Rules, 1966, Rule 9(2)(a), Rule 9(5)(a)

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High Courts18 Apr 2017

NARENDRA KUMAR BATRA Vs THE STATE OF MADHYA PRADESH

Madhya Pradesh High Court · (2017) 04 MP CK 0153

Code of Civil Procedure, 1908, Order 7Rule 11, Section 115, Order 7Rule 11(d), Order 7Rule 11(a) - Revision

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High Courts18 Apr 2017Allowed

Managing Director Vs State of M.P.

Madhya Pradesh High Court · (2017) 04 MP CK 0152

Constitution of India, Article 14, Article 39(d) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Certain principles

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High Courts18 Apr 2017

Mohar Singh & Anr. Vs State of M.P.

Madhya Pradesh High Court · (2017) 04 MP CK 0139

Constitution of India, Article 14, Article 14, Article 39(d), Article 39(d) - Appointment of Commission to inquire into and report on the administration o

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High Courts18 Apr 2017

Pushpendra Armil Vs State of M.P.

Madhya Pradesh High Court · (2017) 04 MP CK 0111

Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, Section 2(i)

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High Courts18 Apr 2017

Gajraj Meena & Ors. Vs The State of Madhya Pradesh & Anr.

Madhya Pradesh High Court · (2017) 04 MP CK 0057

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 1 Rule 10,

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High Courts17 Apr 2017

Arun Kumar Soni Vs State of Madhya Pradesh & other

Madhya Pradesh High Court · (2017) 04 MP CK 0150

Code Of Criminal Procedure, 1973 — Section 482Food Safety And Standards Act, 2006 — Section 26, 27, 43, 45, 51, 98

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High Courts17 Apr 2017

Lakhan Singh (since dead) through his LRs: Smt. Harpyari Vs Smt. Kamlesh & others

Madhya Pradesh High Court · (2017) 04 MP CK 0142

Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parents

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