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Madhya Pradesh High Court judgments

47,638 judgments · page 689 of 2,382

High Courts27 Jan 2017Allowed

Veena Wankhede Vs Subhash Rao Wankhede

Madhya Pradesh High Court · (2017) AIR(CC) 1065 : (2017) 1 MPWN 232 : (2017) 3 MPLJ 460

Code Of Civil Procedure, 1908 (Cpc) — Section 24Code Of Criminal Procedure, 1973 (Crpc) — Section 125, 156Hindu Marriage Act, 1955 — Section 9
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High Courts27 Jan 2017Dismissed

Gaurav Agarwal Vs State of MP

Madhya Pradesh High Court · (2017) CriLJ 1816 : (2017) 1 JabLJ 348

Criminal Procedure Code, 1973 (CrPC) - Section 301, Section 397, Section 401Penal Code, 1860 (IPC) - Section 376
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High Courts25 Jan 2017

Abhishek Dubey Vs Rajesh Dubey

Madhya Pradesh High Court · (2017) 01 MP CK 0104

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 482, Section 243(2) - Saving of inherent pow
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High Courts25 Jan 2017Disposed Off

Aamir Book Depot Vs State of M.P

Madhya Pradesh High Court · (2017) 2 BC 151

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 14
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High Courts24 Jan 2017Allowed

Ram Bahadur & Others Vs State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0301

Code of Criminal Procedure, 1973, Section 482, Section 156(3), Section 202 - Saving of inherent powers of High Court - Police officers power to Investigate cognizable case
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