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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 5 of 88

High Courts11 Oct 2018Allowed

Novartis India Limited Vs Vipin Shrivastava & Others

Madhya Pradesh High Court · (2018) 10 MP CK 0007

Industrial Disputes Act, 1947 — Section 2(s), 2(oo), 10(1)(d)Maharashtra Recognition of Trade Unions & Prevention of Unfair Labour Practices Act, 1971 — Section 3(18)Sales Promotion Employees (Conditions of Service) Rules, 1976 — Rule 2(d), 6
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High Courts04 Oct 2018Allowed

Yusuf Khan & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 10 MP CK 0026

Indian Penal Code, 1860 — Section 34, 90, 366, 375, 376(2), 392, 506BMadhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code of Criminal Procedure, 1973 — Section 164
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High Courts04 Oct 2018Dismissed

Golu alias Dhaniram Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 10 MP CK 0024

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 19Code of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 361, 363, 366A, 376
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High Courts29 Sept 2018Dismissed

Anup Jain And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0045

Code of Criminal Procedure, 1973 — Section 320, 320(4), 320(4)(a), 320(4)(b), 377, 386(e), 397, 401, 401(1), 482Indian Penal Code, 1860 — Section 147, 148, 149, 323, 448, 452
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High Courts29 Sept 2018Dismissed

Dr. Jeevan Yadav Vs Swapnil & Anr

Madhya Pradesh High Court · (2018) 09 MP CK 0044

Code of Criminal Procedure, 1973 — Section 125, 397, 401Family Court Act, 1984 — Section 19(4)Indian Penal Code, 1860 — Section 406, 498A
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High Courts28 Sept 2018Allowed

M/S Dilip Buildcon Ltd Vs Ghyanshyam Das Dwivedi

Madhya Pradesh High Court · (2018) 09 MP CK 0037

Constitution of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Settlement Act, 2013 — Section 63
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High Courts25 Sept 2018Dismissed

Santosh Barar @ Raju Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0048

Code of Criminal Procedure, 1973 — Section 309, 309(1), 309(2), 397, 401Indian Penal Code, 1860 — Section 354, 376, 376A, 376B, 376C, 376DProtection of Children from Sexual Offences (POCSO) Act, 2012 — Section 7, 8, 33(5), 35
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High Courts25 Sept 2018Allowed

Aatamdas Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0047

Code of Criminal Procedure, 1973 — Section 397, 401Limiation Act, 1963 — Section 5Indian Penal Code, 1860 — Section 34, 294, 323, 327, 506II
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High Courts25 Sept 2018Dismissed

Smt. Saraswati Manjhi Vs Smt. Manju Kol

Madhya Pradesh High Court · (2018) 09 MP CK 0038

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 20, 22, 22(1), 22(1)(d)(I), 22(2), 41AIndian Penal Code, 1860 — Section 420, 467, 468, 471
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