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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 14 of 88

High Courts14 Aug 2018Dismissed

M/S Bharti Infratel Ltd Vs Union Of India

Madhya Pradesh High Court · (2018) 08 MP CK 0124

Building and Other Construction Workers’ Welfare Cess Act, 1996 — Section 11, 13(1), 13(2), 13(4)Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 17, 17(2)Building and Other Construction Workers' Welfare Cess Rules, 1998 — Rule 14
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High Courts14 Aug 2018Dismissed

Shailendra & Others Vs Smt. Manisha

Madhya Pradesh High Court · (2018) 08 MP CK 0123

Code Of Criminal Procedure, 1973 — Section 468, 482Protection of Women from Domestic Violence Act, 2005 — Section 3, 12, 31Indian Penal Code, 1860 — Section 498A
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High Courts14 Aug 2018Partly Allowed

Bhurji Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 08 MP CK 0117

Code Of Criminal Procedure, 1973 — Section 125, 127Madhy PradeshCivil Services (Classification, Control and Appeal) Rules, 1966 — Rule 22Madhya Pradesh Civil Services (Pension) Rules 1976 — Rule 2(b)(i), 2(b)(ii), 9, 9(2)(b), 9(2)(b)(ii), 9(6), 22
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High Courts14 Aug 2018Allowed

Ramesh Prasad Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0115

Code Of Criminal Procedure, 1973 — Section 195(1)(a), 345, 482Indian Penal Code, 1860 — Section 21, 172, 173, 174, 175, 176, 177, 178,179, 180, 181, 182, 183, 184, 185, 186, 187, 188Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)
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High Courts14 Aug 2018Allowed

Padma Bai & Others Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 08 MP CK 0113

Madhy PradeshLand Revenue Code, 1959 — Section 157, 158, 182, 185, 257Madhya Pradesh Zamindari Abolition Act, 1951 — Section 2(e), 3(1), 4(1)(a), 37, 38Madhya Bharat Revenue Administration and Ryotwari Land Revenue and Tenancy Act, Samvat 2007 — Section 54(vii), 69
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High Courts14 Aug 2018Dismissed

Dinesh Singh Vs Union Of India And Ors

Madhya Pradesh High Court · (2018) 08 MP CK 0112

Border Security Force Act, 1968 — Section 11, 11(2), 11(4), 19, 48, 49, 50, 62, 141Border Security Force Rules, 1969 — Rule 6, 22, 22(2), 171, 173(8), 177
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High Courts14 Aug 2018Allowed

Smt. Manisha And Another Vs Devendra Parmar

Madhya Pradesh High Court · (2018) 08 MP CK 0108

Code Of Criminal Procedure, 1973 — Section 250, 482Indian Penal Code, 1860 — Section 405, 406, 419, 420Negotiable Instruments Act, 1881 — Section 138
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High Courts13 Aug 2018Dismissed

Lalit Giri Vs Raghunath Nenawat

Madhya Pradesh High Court · (2018) 08 MP CK 0105

Code Of Criminal Procedure, 1973 — Section 397, 401Negotiable Instruments Act, 1881 — Section 20, 138
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High Courts13 Aug 2018Disposed Off

Sonu Rupani Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0104

Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 420, 467, 468Code Of Criminal Procedure, 1973 — Section 309
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