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Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 48 of 54

High Courts04 Feb 2015

Atacons Infrastructure Pvt. Ltd. Vs The Manager

Madhya Pradesh High Court · (2015) 02 MP CK 0062

Arbitration Act, 1940 - Section 46Arbitration and Conciliation Act, 1996 - Section 11(5), 11(5)(6), 14, 17, 2(1)(d)Constitution of India, 1950 - Article 254(2)

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High Courts04 Feb 2015

Bala Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 02 MP CK 0061

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 363, 366, 376(2)(g)

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High Courts04 Feb 2015Dismissed

Vinod Kumar Dhakre Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 02 MP CK 0060

Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 120B, 467, 468, 471Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)

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High Courts04 Feb 2015Allowed

R. Jagdish Tea Company Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2015) 4 CCR 179 : (2015) CriLJ 3400 : (2015) 2 MPHT 121 : (2015) 1 MPJR 209

Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Food Adulteration Act, 1954 - Section 13(2), 14A, 16(1)(a)(i), 7

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High Courts04 Feb 2015Partly Allowed

Kasturi Bai Vs Jabir

Madhya Pradesh High Court · (2015) 02 MP CK 0020

Civil Procedure Code, 1908 (CPC) - Order 43 Rule 1(u)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12(1)(a), 12(1)(c)

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High Courts04 Feb 2015Dismissed

Sanjay Agrawal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 02 MP CK 0019

Arbitration and Conciliation Act, 1996 - Section 11(6), 7

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High Courts04 Feb 2015Dismissed

Chief Engineer (GR) Mpkmkvv Co. Ltd. and Others Vs Bhagirath

Madhya Pradesh High Court · (2015) 02 MP CK 0014

Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 5

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High Courts04 Feb 2015Partly Allowed

Manka and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 02 MP CK 0006

Penal Code, 1860 (IPC) - Section 307, 323, 324, 34

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High Courts03 Feb 2015Dismissed

N. Chaurasia Associates Vs Chairman-cum-Managing Director

Madhya Pradesh High Court · (2015) 02 MP CK 0167

Arbitration and Conciliation Act, 1996 - Section 11(5), 7

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High Courts03 Feb 2015Partly Allowed

Kali Baii Vs Union of India

Madhya Pradesh High Court · (2015) 02 MP CK 0166

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High Courts03 Feb 2015Dismissed

Delan Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 02 MP CK 0165

Criminal Procedure Code, 1973 (CrPC) - Section 161, 397, 401Penal Code, 1860 (IPC) - Section 304, 304(II), 304-A

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High Courts03 Feb 2015Allowed

Ram Narayan Vs Prabhu

Madhya Pradesh High Court · (2015) 02 MP CK 0155

Constitution of India, 1950 - Article 227Madhya Pradesh Land Revenue Code, 1959 - Section 230, 24, 258

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High Courts03 Feb 2015Disposed off

P.V. Muralidharan Vs State of M.P.

Madhya Pradesh High Court · (2015) 2 MPHT 283

Criminal Procedure Code, 1973 (CrPC) - Section 482Madhya Pradesh Excise Act, 1915 - Section 34(1)(A), 34(2)(A)

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High Courts03 Feb 2015Dismissed

Chairman, M.P. Electricity Board Vs Roshanlal and Others

Madhya Pradesh High Court · (2015) 2 MPHT 187 : (2015) 3 MPLJ 71

Land Acquisition Act, 1894 - Section 12 (2), 18, 18(2), 4, 4 (1)

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High Courts03 Feb 2015

Jani Vs State of M.P.

Madhya Pradesh High Court · (2015) CriLJ 1682

Arms Act, 1959 - Section 25(1-B)Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 120B, 120-B, 141, 148, 149

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High Courts03 Feb 2015

Jan and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 02 MP CK 0018

Arms Act, 1959 - Section 25(1-B)Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 120B, 120-B, 141, 148, 149

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High Courts03 Feb 2015Dismissed

N. Chaurasia Associates Vs Northern Coalfields Limited

Madhya Pradesh High Court · (2015) 02 MP CK 0017

Arbitration and Conciliation Act, 1996 - Section 11(5), 7

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High Courts03 Feb 2015

Jani and Others Vs State of M.P.

Madhya Pradesh High Court · (2015) 02 MP CK 0016

Penal Code, 1860 (IPC) - Section 120B, 141, 148, 149, 302

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High Courts03 Feb 2015Dismissed

Aided Primary School, Rajgarh and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 2 MPLJ 214

Constitution of India, 1950 - Article 19(1)(a), 21(A), 226, 45, 51(A)Right of Children to Free and Compulsory Education Act, 2009 - Section 6

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High Courts02 Feb 2015Disposed off

Anand Justi and Others Vs Indraneel Shankar Dani and Others

Madhya Pradesh High Court · (2015) 02 MP CK 0154

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