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Madhya Pradesh High Court judgments

47,638 judgments · page 697 of 2,382

High Courts09 Jan 2017

Shiv Kumar Kushwah Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0204

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14 - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking posse
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High Courts09 Jan 2017Disposed Off

Shayam Sunder Rohra Vs Indus Ind Bank

Madhya Pradesh High Court · (2017) ACD 572 : (2017) AIR(MP) 36 : (2017) 1 DRTC 823 : (2017) 1 MPWN 356 : (2017) 4 MPLJ 214 : (2017) 3 BC 385 (MP)

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 3, 13, 13(2), 13(4), 14, 14(1)
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High Courts09 Jan 2017Disposed Off

Jagdish Vs Ramsevak Bandil

Madhya Pradesh High Court · (2017) 1 MPWN 143

Code Of Civil Procedure, 1908 (CPC) — Section 151, Order 18 Rule 4Order 6 Rule 17Constitution Of India, 1950 — Article 227
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High Courts09 Jan 2017Dismissed

Pyaru Bai Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 1 MPWN 157

Arms Act, 1959 — Section 25, 27Madhya Pradesh Prisoners Leave Rules, 1989 — Rule 4(B)(3)Indian Penal Code, 1860 (IPC) — Section 34, 222, 223, 224, 302
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High Courts06 Jan 2017Dismissed

Lakhan @ Laakhan Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0267

Code of Criminal Procedure, 1973, Section 482, Section 360, Section 360(4) - Saving of inherent powers of High Court - Order to release on probation of good conduct or aft
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High Courts06 Jan 2017Dismissed

RADHA & ORS Vs STATE OF M P & ORS

Madhya Pradesh High Court · (2017) 01 MP CK 0265

Code of Criminal Procedure, 1973, Section 482, Section 200, Section 202, Section 178 - Saving of inherent powers of High Court - Examination of compla
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High Courts06 Jan 2017Dismissed

Deepak Katakwar Vs Smt. Anita Katakwar

Madhya Pradesh High Court · (2017) 01 MP CK 0248

Code of Criminal Procedure, 1973, Section 482, Section 360, Section 360(4) - Saving of inherent powers of High Court - Order to release on probation of good conduct or aft
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