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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 40 of 88

High Courts20 Jun 2018Allowed

Eknath Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 06 MP CK 0067

Code of Civil Procedure, 1908 — Order 18 Rule 4Indian Penal Code, 1860 — Section 34, 147, 148, 153A, 294, 323, 325, 336, 431, 432, 447, 506, 509Madhya Pradesh Rajya Suraksha Adhiniyam 1990 — Section 3(b), 5, 5(b), 8, 9
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High Courts19 Jun 2018Disposed Off

Punjab National Bank Vs M/S Jainam Dormitary And Another

Madhya Pradesh High Court · (2018) 06 MP CK 0065

Code of Civil Procedure, 1908 — Order 7 Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(4)(A), 34, 35
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High Courts19 Jun 2018Dismissed

Satpal & Another Vs State Of M.P. & Another

Madhya Pradesh High Court · (2018) 06 MP CK 0061

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 161, 165, 380, 454Prevention of Corruption Act, 1988 — Section 5(2)
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High Courts19 Jun 2018Disposed Off

Raunak Yadav Vs State Of M.P. And Others

Madhya Pradesh High Court · (2018) 06 MP CK 0057

Uttar Pradesh Ministers (Salaries, Allowances & Miscellaneous Provisions) Act, 1981 — Section 4A, 4(3), 5Constitution of India, 1950 — Article 14, 32
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High Courts19 Jun 2018Dismissed

Phooldas Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0052

Indian Penal Code, 1860 — Section 300, 302, 304, 304I, 304IIIndian Evidence Act, 1872 — Section 32Code Of Criminal Procedure, 1973 — Section 161, 164
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High Courts19 Jun 2018

Nandu And Another Vs Nandu And Another

Madhya Pradesh High Court · (2018) 06 MP CK 0050

Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 34, 300, 302, 304Indian Evidence Act, 1872 — Section 27
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High Courts18 Jun 2018Dismissed

Balmukund Singh Gautam Vs Neena Vikram Verma

Madhya Pradesh High Court · (2018) 3 MPLJ 681 : (2018) 3 JLJ 278

Code Of Civil Procedure, 1908 (CPC) — Order 6 Rule 14(5), Order 6 Rule 15(4)Evidence Act, 1872 — Section 3, 59, 63, 65, 65A, 65B , 65(B)(2), 65(B)(4)Representation Of The People Act, 1951 — Section 8(A), 81, 82, 83, 83(1), 83(1)(b), 86, 100(1)(d)(ii), 100(i)(d)(ii), 100(2)(a), 123, 123(2), 123(2)(1)(ii), 123(2)(a)(i), 123(3), 123(iii), 123(3)(A), 123(4)
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