Land Acquisition Act, 1894, Section 41 - Areement with appropriate GovernmentPersons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995,

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High Courts16 Feb 2017Dismissed

Ritesh Jaiswal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 1 MPWN 288

Indian Penal Code, 1860 (IPC) — Section 34, 307Scheduled Caste and Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v)Code Of Criminal Procedure, 1973 — Section 161

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High Courts16 Feb 2017Allowed

Mahavir Trust Indore Vs The Registrar, Public Trust Indore

Madhya Pradesh High Court · (2017) 3 MPLJ 152 : (2017) 2 JabLJ 33

Madhya Pradesh Land Revenue Code, 1959 — Section 182(2)Madhya Pradesh Public Trusts Act, 1951 — Section 4, 8, 9, 9 (1), 13, 14, 15, 20, 22, 23, 24, 25, 26, 33, 37

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High Courts16 Feb 2017Dismissed

Employees State Insurance Corporation Vs C.G.I.T.-cum-Labour Court

Madhya Pradesh High Court · (2017) 4 MPLJ 369 : (2017) LIC 1642

Industrial Disputes Act, 1947 — Section 2(oo), 2(oo)(bb), 25(F)

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High Courts15 Feb 2017

Jitendra Singh Vs State of M.P.

Madhya Pradesh High Court · (2017) 02 MP CK 0238

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 409, Section 34,

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High Courts15 Feb 2017

Shantabai (deceased) through LRs Shaiventi & Ors Vs State of M.P.

Madhya Pradesh High Court · (2017) 02 MP CK 0181

Constitution of India, Article 215 - High Courts to be Courts of recordContempt of Courts Act, 1971, Section 12 - Punishment for contempt of court

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High Courts15 Feb 2017Allowed

Sharada Bai & Ors Vs Bhagchand & Anr

Madhya Pradesh High Court · (2017) 02 MP CK 0180

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts15 Feb 2017

Anil S/o Shri Lakhanlal Vs The State of M.P.

Madhya Pradesh High Court · (2017) 02 MP CK 0164

Indian Penal Code, 1860, Section 307, Section 326, Section 353, Section 294 - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons

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High Courts15 Feb 2017

LAXMINARAYAN Vs SHYAMABAI

Madhya Pradesh High Court · (2017) 02 MP CK 0162

Evidence Act, 1872, Section 58 - Facts admitted, need not be provedRailways Act, 1989, Section 2(11), Section 106(3) - Definitions - Notice of claim

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High Courts15 Feb 2017

Shankarlal S/o Ramlal Vs State of M.P.

Madhya Pradesh High Court · (2017) 02 MP CK 0155

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

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High Courts15 Feb 2017

Dilip Singh Datodia S/o Sher Singh Datodia Vs State of M.P. & Ors.

Madhya Pradesh High Court · (2017) 02 MP CK 0131

Indian Penal Code, 1860, Section 376, Section 342, Section 109, Section 306, Section 376(1) - Punishment for rape - Punishment fo

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High Courts15 Feb 2017

Shivram Lodhi & others. Vs Sheikh Abdul Salam & another.

Madhya Pradesh High Court · (2017) 02 MP CK 0105

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtOrissa Forest Act, 1972, Section 56(2A) -Opium Act, 1878

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High Courts15 Feb 2017

Chandrakant Namdeo Vs Managing Director and another

Madhya Pradesh High Court · (2017) 02 MP CK 0101

Industrial Disputes Act, 1947, Section 17B, Section 2A(2), Section 25 F - Payment of full wages to workman pending proceedings in higher courts - Dismissal, etc., of an in

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High Courts15 Feb 2017Allowed

Maheshwari Pragati Mandal Vs State of M.P. and others

Madhya Pradesh High Court · (2017) AIR(MP) 59 : (2017) 4 MPLJ 296

Constitution Of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 57, 228(7), 247, 247(3), 247(7)Madhya Pradesh Minor Mineral Rules, 1996 — Rule 68(5)

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High Courts15 Feb 2017Dismissed