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Citedby 30 docs - [View All]
N.K. Doongaji And Co. vs The State Of Madhya Pradesh And ... on 24 April, 1974
Lilasons Breweries (Pvt.) Ltd vs State Of Madhya Pradesh And Ors on 21 April, 1992
Mohammad Ali Khan And Ors. vs The State Of Madhya Pradesh And ... on 1 April, 1983
Inderlal Balkiram vs Mahngi Bai Imratlal And Ors. on 12 December, 1966
Naraindas Indurkhya vs The State Of Madhya Pradesh & Ors on 18 March, 1974

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Central Government Act
Section 28 in The Madhya Pradesh Reorganisation Act, 2000
28. Powers of Judges.- The law in force immediately before the appointed day relating to the powers of the Chief Justice, single Judge and division courts of the High Court of Madhya Pradesh and with respect to all matters ancillary to the exercise of tho e powers shall, with the necessary modifications, apply in relation to the High Court of Chhattisgarh.