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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 50 of 88

High Courts09 May 2018Dismissed

Dalveer Singh Vs. State Of Mp. & Anr

Madhya Pradesh High Court · (2018) 05 MP CK 0057

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(2), 178(c), 482Indian Penal Code, 1860 — Section 34, 120B, 323, 498A, 467
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High Courts09 May 2018

Bhagwanti Bai Vs State Of Mp & Others

Madhya Pradesh High Court · (2018) 05 MP CK 0056

Jammu and Kashmir Transfer of Property Act, 1920 — Section 140Tripura Land Revenue and Land Reforms Act, 1960 — Section 187Electricity Act, 2003 — Section 68, 69, 164
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High Courts08 May 2018Dismissed

Narendra Kumar Jain Vs Nirmalchandra Jain

Madhya Pradesh High Court · (2018) 05 MP CK 0053

Code Of Civil Procedure, 1908 — Section 96Indian Evidence Act, 1872 — Section 116, 146Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 12(1)(f)
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High Courts08 May 2018Dismissed

S.P. Kohli Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0049

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts08 May 2018Disposed Of

Virendra Kumar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 05 MP CK 0048

Constitution of India — Article 21, 77(2), 77(3), 158, 166, 166(2), 166(3), 213, 226, 309Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)General Clauses Act, 1897 — Section 14, 15, 16, 17, 18, 19, 20, 21
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High Courts07 May 2018Dismissed

Kurban Hussain And Ors. Vs Indore Municipal Corporation And Anr.

Madhya Pradesh High Court · (2018) 4 MPLJ 86 : (2018) 2 JLJ 241

Constitution Of India, 1950 — Article 14, 21, 243W, 300(A)Madhya Pradesh Municipal Corporation Act, 1956 — Section 66(1)(y), 291, 291(1)(e), 292, 305, 307Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 13, 14, 15, 16, 17, 17(A), 17(c), 18, 19, 19(5), 85, 87(1)(c)
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High Courts07 May 2018Dismissed

Praveen Chourasiya Vs State Of Mp And Others

Madhya Pradesh High Court · (2018) 05 MP CK 0041

Constitution of India — Article 227Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 72, 72(1), 72(3)(a), 73(3)(b)Motor Vehicles Act, 1988 — Section 28, 38, 65, 90, 95, 96, 107, 111, 138, 159, 176, 211, 213
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High Courts07 May 2018Dismissed

A.K. Hade Vs Shailendra Singh Yadav And Another

Madhya Pradesh High Court · (2018) 05 MP CK 0039

Constitution of India — Article 226Code Of Criminal Procedure, 1973 — Section 200, 202, 227, 228, 482Indian Penal Code, 1860 — Section 328, 354, 376, 499, 500
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