COURT ARCHIVE

Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 48 of 88

High Courts15 May 2018Allowed

Smt. Lusia Khadia V/S. Sub Divisional Officer Revenue & Others

Madhya Pradesh High Court · (2018) 05 MP CK 0097

Representation of People Act, 1951 — Section 81(3), 90, 90(3)M.P. Panchayat Raj (Election Petition, Corrupt Practice and Disqualification) Rules, 1995 — Rule 3, 4, 3(2), 7, 8, 9, 21, 22

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High Courts15 May 2018Dismissed

Smt. Nandibai Vs. Prashant Varvade & Ors

Madhya Pradesh High Court · (2018) 05 MP CK 0096

Madhya Pradesh Land Revenue Code, 1959 — Section 129

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High Courts15 May 2018Allowed

Raju @ Tarkeshwar And Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0095

Indian Penal Code, 1860 — Section 396Code Of Criminal Procedure, 1973 — Section 313, 315

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High Courts15 May 2018Allowed

N.P. Shrivastava And Anr Vs M.P.State Electricity Board & Another

Madhya Pradesh High Court · (2018) 3 MPLJ 539

Constitution Of India 1950 — Article 19(1)(f), 19(5), 31(1), 32, 309Civil Pension Rules, 1976 — Rule 8, 8(1), 8(2), 9, 9(1), 9(4), 43(5), 64Electricity (Supply) Act, 1948 — Section 5, 79, 79©

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High Courts15 May 2018Disposed Off

Smt. Sangeeta Sadh Vs State Of Madhya pradesh And Others

Madhya Pradesh High Court · (2018) 05 MP CK 0093

Constitution of India 1950 — Article 226, 239, 330, 331, 332, 333, 338, 341, 341(2), 342

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High Courts14 May 2018Dismissed

Rajveer Singh Parashar Vs. State Of Madhya pradesh & Another

Madhya Pradesh High Court · (2018) 05 MP CK 0092

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High Courts14 May 2018Disposed Off

State Of Mp & Another Vs. Dula S/O Madiya & Another

Madhya Pradesh High Court · (2018) 05 MP CK 0091

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High Courts14 May 2018Disposed Off

Smt Ramkuwarbai Vs M/S North Avenue Infrastructure Pvt Ltd Through Jitendra Sharma

Madhya Pradesh High Court · (2018) 05 MP CK 0090

Code Of Civil Procedure, 1908 — Section 151, Order 18 Rule 1, Order 14 Rule 5, Order 16 Rule 1, Order 18 Rule 3, Order 8 Rule 1

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High Courts14 May 2018Dismissed

Arun Kumar & Another Vs. Arvind Kumar

Madhya Pradesh High Court · (2018) 05 MP CK 0089

Limitation Act, 1963 — Section 5Madhya Pradesh Land Revenue Code, 1959 — Section 44, 50

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High Courts14 May 2018Dismissed

Hemant Kumar Nema Vs. Decd. Shri Harivallabh Agr

Madhya Pradesh High Court · (2018) 05 MP CK 0088

Code Of Civil Procedure, 1908 — Section 113, 114, Order 6 Rule 17, Order 47 Rule 1, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 33, Order 41 Rule 1Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18

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High Courts14 May 2018Allowed

Dr. Pramod Kureel Vs State Of Madhya pradesh And Others

Madhya Pradesh High Court · (2018) 05 MP CK 0087

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High Courts14 May 2018Allowed

Apeksha Kumari (Smt. Apeksha Jain) Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0086

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High Courts14 May 2018Dismissed

K.C.Shrivastava Vs. M.P.Power Management Co.Ltd And Others

Madhya Pradesh High Court · (2018) 05 MP CK 0085

Electricity Act, 2002 — Section 131, 133Electricity Act, 2003 — Section 49, 61, 62, 86, 133, 181(2)(ZP)Madhya Pradesh Vidyut Sudhar Adhiniyam, 2000 — Section 26, 55

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High Courts14 May 2018Allowed

Ram Bhawan @ Lalloo Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0084

Indian Penal Code, 1860 — Section 364ACode Of Criminal Procedure, 1973 — Section 161Arms Act, 1959 — Section 25, 27

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High Courts14 May 2018Dismissed

Vinod Jain And Others Vs. State Of Mp

Madhya Pradesh High Court · (2018) 05 MP CK 0083

Code Of Criminal Procedure, 1973 — Section 154, 156(3), 195, 299, 438, 482Indian Penal Code — Section 34, 379, 420

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High Courts14 May 2018Dismissed

K.C.Shrivastava Vs M.P.Power Management Co.Ltd And Others

Madhya Pradesh High Court · (2018) 05 MP CK 0082

Electricity Act, 2002 — Section 49, 131, 133Electricity Act, 2002 — Section 61, 62, 86, 181(2)Madhya Pradesh Vidyut Sudhar Adhiniyam, 2000 — Section 26, 55

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High Courts11 May 2018

Ashwani Kumar Mishra Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 4 MPLJ 429

Constitution Of India, 1950 — Article 162, 309Madhya Pradesh Junior Service (Joint Qualifying) Examination Rules, 2013 — Rule 7, 10

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High Courts11 May 2018Disposed Of

Smt. Sunita Tomar Vs State Of Madhya pradesh & Ors

Madhya Pradesh High Court · (2018) 05 MP CK 0081

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r) , 3(1)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 294, 323, 498A, 506

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High Courts11 May 2018Dismissed

Bhupat Singh Vs State Of M.P

Madhya Pradesh High Court · (2018) 05 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code — Section 147, 148, 149, 302

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High Courts11 May 2018

Subedar Singh Vs State Of Madhya pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0079

Code Of Criminal Procedure, 1973 — Section 438, 451, 457, 482Mines and Minerals (Regulation and Development) Act, 1957 — Section 4(1A), 21Madhya Pradesh Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006 — Section 18

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