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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 3 of 88

High Courts16 Nov 2018Allowed

Mahesh Singh Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 11 MP CK 0018

Constitution of India, 1950 — Article 226MP Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10(i), 10(ii), 10(iii), 10(iv), 119i), 11(ii), 11(iii), 11(iv), 14, 14(3 to 23), 15(3), 16, 16(1)(b)
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High Courts16 Nov 2018Allowed

Smt. Manju Pathak Vs Munshi Singh Gurjar

Madhya Pradesh High Court · (2018) 11 MP CK 0017

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 151Court Fees Act, 1870 — Section Section 4, 7(v), 7(xi)(cc)
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High Courts15 Nov 2018

Anil Vanshkar & Ors Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2018) 11 MP CK 0008

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 2(wa), 24, 154(1), 154(2), 161, 301(2), 438, 439, 439(1A)Indian Penal Code, 1860 — Section 363, 366, 376, 376(3), 376AB, 376DA, 376DB
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High Courts14 Nov 2018Dismissed

Skol Breweries Ltd. Vs Som Distilleries And Breweries Ltd.

Madhya Pradesh High Court · AIR 2019 MP 41 : (2019) 1 MPJR(SC) 56 : (2019) 2 MPLJ 427 : (2019) 77 PTC 167 (MP)

Code Of Civil Procedure, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1(r), Order 39 Rule 2, Order 41 Rule 27, Order 41 Rule 31, Order 41 Rule 41, Order 43 Rule 1(r), Order 43 Rule 43Designs Act, 2000 — Section 22, 9(1)Trade Marks Act, 1999 — Section 134(1)(c), 135(1), 135(2)
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High Courts14 Nov 2018Dismissed

Bhikam Singh And Others Vs Ranveer Singh & Others

Madhya Pradesh High Court · (2018) 11 MP CK 0014

Code of Civil Procedure, 1908 — Section 2(11), 100, Order 22 Rule 4, Order 22 Rule 9(2), Order 22 Rule 10ALimitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 34
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High Courts01 Nov 2018Disposed Off

Sourabh & Anr. Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 11 MP CK 0013

Indian Penal Code, 1860 — Section 363, 366Juvenile Justice (Care and Protection of Children), Act, 2015 — Section 9, 9(3), 15, 18(3), 19, 19(1)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 15(1)(g)
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High Courts01 Nov 2018Allowed

Aarya Maansingh Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 11 MP CK 0004

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 3, 3(1), 3(2), 4, 7, 8
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High Courts31 Oct 2018Dismissed

Veerendra Pratap Singh Vs Sanjaya Kumar Tibude

Madhya Pradesh High Court · (2018) 10 MP CK 0023

Code of Civil Procedure, 1908 — Section 104, Order 6 Rule 7, Order 6 Rule 17, Order 43 Rule 1(U), Order 41 Rule 22, Order 41 Rule 23, Order 43 Rule 23, Order 43 Rule 23ASpecific Relief Act, 1963 — Section 34, 42
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