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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 47 of 88

High Courts17 May 2018Dismissed

Ramgopal Vs State Of Mp

Madhya Pradesh High Court · (2018) 05 MP CK 0117

Code Of Criminal Procedure, 1973 — Section 161, 397, 401Arms Act, 1959 — Section 25, 25(1B)(a), 27Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 6(1)
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High Courts17 May 2018Dismissed

Kalyan Singh & Ors Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0113

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 325Arms Act, 1959 — Section 30Code Of Criminal Procedure, 1973 — Section 157, 233, 311, 313, 482
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High Courts16 May 2018Dismissed

Naushad Ali Vs Mubarak Ali @ Bhura

Madhya Pradesh High Court · (2018) 05 MP CK 0107

Madhya Pradesh Municipalities (Election Petition) Rules, 1962 — Rule 19, 19(2)M.P. Municipalities Act, 1961 — Section 20, 23, 26(2), 355(2)
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High Courts16 May 2018Allowed

Deewanpuri Vs State Of Mp

Madhya Pradesh High Court · (2018) 05 MP CK 0105

Code Of Criminal Procedure, 1973 — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20, 20(1)(B)(a), 20(1)((B), 41, 42, 50, 57
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High Courts16 May 2018

Rajveer Singh Vs State Of Mp. & Anr

Madhya Pradesh High Court · (2018) 05 MP CK 0103

Code Of Criminal Procedure, 1973 — Section 36, 41, 161, 482General Clauses Act, 1897 — Section 27Indian Penal Code, 1860 — Section 307
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High Courts15 May 2018Disposed Off

State Of Madhya pradesh & Others Vs Ashok Kumar Gupta

Madhya Pradesh High Court · (2018) 05 MP CK 0102

Indian Penal Code — Section 120, 420, 467, 471Code Of Criminal Procedure, 1973 — Section 307Madhya Pradesh Civil Services (Classification, Control and Appeal), Rules, 1966 — Rule 9, 9(1), 9(2), 9(2)(a), 9(5)(c), 9(5)(d)
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High Courts15 May 2018Dismissed

M/S Garha Gears Limited Vs Govinda Mundra

Madhya Pradesh High Court · (2018) 05 MP CK 0101

Arbitration and Conciliation Act, 1996 — Section 34Code Of Civil Procedure, 1908 — Section 151Sick Industrial Company (Special Provisions) Repeal Act, 2003 — Section 1(2), 22
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High Courts15 May 2018Dismissed

Chetan Vs Central Bank Of India & Ors

Madhya Pradesh High Court · (2018) 05 MP CK 0100

Code Of Civil Procedure, 1908 — Order 7 Rule 11Court Fee Act, 1870 — Section 7(iv)(c)Specific Relief Act, 1963 — Section 42
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