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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 18 of 88

High Courts06 Aug 2018

Fashion World Vs Banshidhar Multi Builders Pvt. Ltd

Madhya Pradesh High Court · (2018) 08 MP CK 0043

Code Of Civil Procedure, 19708 — Section 151, Order 14 Rule 5, Order 11 Rule 12, Order 11 Rule 14, Order 6 Rule 11Madhy Pradesh Accommodation Control Act, 1961 — Section 12(1)(f), 13(6)New Delhi Municipal Council Act, 1994 — Section 67(3)
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High Courts06 Aug 2018Dismissed

Abde Ali & Others Vs State Of Madhya Pradesh.& Others

Madhya Pradesh High Court · (2018) 08 MP CK 0040

Madhya Bharat Zamindari Abolition Act, 1951 — Section 39Madhya Pradesh Land Revenue Code, 1959 — Section 38, 158(2), 172, 181, 185Madhya Bharat Revenue Administration and Ryotwari Lands Revenue and Tenancy Act, Samvat 2007 — Section 101(1)
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High Courts06 Aug 2018Dismissed

Abhay Jain And Others Vs State Of Madhya Pradesh And Anr

Madhya Pradesh High Court · (2018) 08 MP CK 0039

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 200, 227, 482Indian Penal Code, 1860 — Section 34, 120B, 161, 406, 420, 467, 468, 471Prevention of Corruption Act , 1988 — Section 5(2)
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High Courts06 Aug 2018Dismissed

Heeralal & Anr Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0038

Constitution of India, 1950 — Article 14, 16, 21, 23, 39(a), 309, 366(17)Madhya Pradesh (Work Charged and Contingency Paid Employees) Pension Rules, 1979 — Rule 2, 3, 5, 6Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 47
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High Courts03 Aug 2018Dismissed

Kedar Vs Seema and Ors

Madhya Pradesh High Court · (2018) 08 MP CK 0034

Family Court, Act, 1987 — Section 19(4)Code Of Criminal Procedure, 1973 — Section 91, 125, 397, 401Code Of Civil Procedure, 1908 — Section 100, Order 21 Rule 32
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High Courts03 Aug 2018Dismissed

State of M.P. & Ors Vs Jor Singh Bhadoriya

Madhya Pradesh High Court · (2018) 08 MP CK 0030

Madhya Pradesh Uchcha Nayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhy PradeshCivil Services Pension Rules, 1976 — Rule 65
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High Courts03 Aug 2018Dismissed

Jitendra Hirvay Vs State of MP

Madhya Pradesh High Court · (2018) 08 MP CK 0028

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 22, 37
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High Courts03 Aug 2018Dismissed

Vikram Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 161, 164, 173(2), 190, 226, 227, 228, 313, 397, 401, 482Indian Penal Code, 1860 — Section 34, 107, 294, 306, 307, 323, 506
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High Courts02 Aug 2018Allowed

Amjad Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0026

Indian Penal Code, 1860 — Section 323, 498A, 506, 506(2)Protection of Children From Sexual Offences Act, 2012 — Section 7, 8Code Of Criminal Procedure, 1973 — Section 161, 164
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