COURT ARCHIVE

Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 24 of 88

High Courts25 Jul 2018Dismissed

Raffu @ Rafique And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 07 MP CK 0225

Indian Penal Code, 1860 — Section 148, 149, 294, 302, 307, 324, 506Code Of Criminal Procedure, 1973 — Section 313, 378(I), 378(iii)

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High Courts25 Jul 2018Dismissed

Bhawna Singh Vs Madhya Pradesh Public Service Commission & Anr

Madhya Pradesh High Court · (2018) 07 MP CK 0224

Code Of Civil Procedure, 1908 — Order 26 Rule 10AEvidence Act, 1872 — Section 45

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High Courts24 Jul 2018Disposed Off

Syed Irshad Ali Vs Water Resource Department

Madhya Pradesh High Court · (2018) 07 MP CK 0223

Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471Madhya Pradesh Manyata Prapt Pariksha Adhiniyam, 1937 — Section 2, 3(d), 4Information Technology Act, 2000 — Section 65, 66

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High Courts24 Jul 2018Dismissed

State Of M.P. And Others Vs Tikaram Through Lr

Madhya Pradesh High Court · (2018) 07 MP CK 0222

Indian Penal Code, 1860 — Section 149, 302

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High Courts24 Jul 2018Allowed

Javed A. Farooqui Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 07 MP CK 0221

Indian Penal Code, 1860 — Section 34, 109, 420, 420B, 467, 468Code Of Criminal Procedure, 1973 — Section 482

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High Courts24 Jul 2018Dismissed

Pratap Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 07 MP CK 0220

Indian Penal Code, 1860 — Section 34, 302

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High Courts24 Jul 2018Dismissed

Gopi @ Govind Vs State Of M.P.

Madhya Pradesh High Court · (2018) 07 MP CK 0219

Indian Penal Code, 1860 — Section 302, 394, 459

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High Courts24 Jul 2018Disposed Off

Ganesh Lal Kumbhkar Vs State Of M.P. & Others

Madhya Pradesh High Court · (2018) 07 MP CK 0218

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High Courts24 Jul 2018Disposed Off

Ravindra Kumar Mani Vs Ramratan Kushwaha

Madhya Pradesh High Court · (2018) 07 MP CK 0217

Code Of Criminal Procedure, 1973 — Section 482Negotiable Instrument Act, 1881 — Section 138, 139, 141

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High Courts24 Jul 2018Disposed Off

Jagdish Chandra Vs. School Education Department

Madhya Pradesh High Court · (2018) 07 MP CK 0216

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High Courts24 Jul 2018

Sitaram Chouhan Vs School Education Department

Madhya Pradesh High Court · (2018) 07 MP CK 0214

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High Courts24 Jul 2018

Rohit @ Kakku Dixit Vs State

Madhya Pradesh High Court · (2018) 07 MP CK 0213

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471

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High Courts24 Jul 2018

Reliance Communications Ltd And Another Vs Union Of India And Others

Madhya Pradesh High Court · (2018) 07 MP CK 0212

Indian Telegraph Act, 1885 — Section 20A

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High Courts24 Jul 2018Dismissed

Mahendra Singh Vs Special Establishment Of Polic

Madhya Pradesh High Court · (2018) 07 MP CK 0211

Code Of Criminal Procedure, 1973 — Section 311Prevention of Corruption Act, 1988 — Section 7, 10, 11, 13, 15, 19

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High Courts24 Jul 2018

Ganesh Lal Panchal Vs School Education Department

Madhya Pradesh High Court · (2018) 07 MP CK 0210

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High Courts24 Jul 2018Dismissed

Anil Kumar Singh Kushwah Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 07 MP CK 0209

Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

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High Courts24 Jul 2018Allowed

Narendra Kumar Sahu Vs State Of M.P. & Ors

Madhya Pradesh High Court · (2018) 07 MP CK 0208

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High Courts24 Jul 2018Partly Allowed

Gopal Sodani Vs Municipal Council, Manasa

Madhya Pradesh High Court · (2018) 07 MP CK 0207

Madhya PradeshMunicipalities Act, 1961 — Section 323

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High Courts24 Jul 2018Dismissed

Komal & Two Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 07 MP CK 0206

Code Of Criminal Procedure, 1973 — Section 374(2)Evidence Act, 1872 — Section 32

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High Courts24 Jul 2018Dismissed

Hanuman And Another Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 07 MP CK 0205

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)

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