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Madhya Pradesh High Court judgments

47,638 judgments · page 688 of 2,382

High Courts01 Feb 2017Dismissed

Hameeda Begum (Dead) Vs Inder Kumar Jain

Madhya Pradesh High Court · (2017) 1 RCRRent 588

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2Limitation Act, 1963 - Section 27Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12(1), Section 12(1)(f)
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High Courts31 Jan 2017Dismissed

Ramveer Vs State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0300

Code of Criminal Procedure, 1973, Section 482, Section 200, Section 202 - Saving of inherent powers of High Court - Examination of complainant - Postponement of issue of p
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High Courts31 Jan 2017Dismissed

Roop Narayan Sahu Vs State of M.P. & others

Madhya Pradesh High Court · (2017) 01 MP CK 0254

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 25F, Section 25F
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High Courts31 Jan 2017

MATIN AHMED Vs STATE OF M.P. & ORS.

Madhya Pradesh High Court · (2017) 01 MP CK 0114

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 25 F
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High Courts31 Jan 2017Dismissed

Sahid Khan Vs Sayna

Madhya Pradesh High Court · (2017) 1 MPWN 212

Criminal Procedure Code, 1973 (CrPC) - Section 125Muslim Women (Protection Of Rights On Divorce) Act, 1986 - Section 3, Section 4, Section 5, Section 7
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High Courts31 Jan 2017Dismissed

Mohd. Shakeel Vs Husna Bano

Madhya Pradesh High Court · (2017) AIR(CC) 1035 : (2017) 2 MPLJ 167

Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1)Code Of Civil Procedure, 1908 (CPC) — Order 7 Rule 11
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High Courts31 Jan 2017Dismissed

Mannu Raje Trust Vs Mohammad Ajad

Madhya Pradesh High Court · (2017) 3 MPJR(SC) 69 : (2017) 2 MPLJ 300 : (2017) 1 MPWN 184 : (2017) AIR(CC) 1035

Code Of Civil Procedure, 1908 (CPC) — Section 11, Order 7 Rule 11
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High Courts30 Jan 2017Allowed

Aasharam Jatav Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0105

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 161 - Calling for records to exercise powers of revision - High Courts powers of revision - Examination
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High Courts30 Jan 2017Dismissed

Arjun Vs Union of India

Madhya Pradesh High Court · (2017) 2 LLJ 235

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 2(oo)(bb)
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