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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 55 of 88

High Courts19 Apr 2018Dismissed

Hemant Rawat Vs Anubha Rawat

Madhya Pradesh High Court · (2018) 04 MP CK 0118

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13(1)(ia)23Indian Evidence Act, 1872 — Section 65B, 65(b)
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High Courts19 Apr 2018Allowed

Mukesh Gupta Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 04 MP CK 0107

Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5, 5(ka)(kha)Code Of Criminal Procedure, 1973 — Section 107, 110, 111, 116Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 323, 380, 427, 452, 506, 509
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High Courts19 Apr 2018Dismissed

Kalyan Singh And Others Vs Sanjeev Singh

Madhya Pradesh High Court · (2018) 4 MPLJ 277

Code Of Civil Procedure, 1908 — Section 96, 151, Order 16 Rule 6, Order 6 Rule 17, Order 26 Rule 10(A), Order 41 Rule 27Evidence Act, 1872 — Section 73, 114Transfer Of Property Act, 1882 — Section 55
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High Courts19 Apr 2018Dismissed

Santosh Kori Vs State Of Madhya Prades

Madhya Pradesh High Court · (2018) 04 MP CK 0095

Code Of Criminal Procedure, 1973 — Section 31, 374(2)Indian Penal Code, 1860 — Section 307Arms Act, 1959 — Section 25, 25(1B), 27
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High Courts19 Apr 2018Dismissed

Matrix Laboratories Ltd And Anr Vs Asst. Commissioner Of Commercial Tax

Madhya Pradesh High Court · (2018) 4 MPLJ 663

Madhya Pradesh Sthaniya Kshetra Me Mal Par Pravesh Kar Adhiniyam, 1976 — Section 2(d), 2(e), 2(g), 2(1), 2(2)(aa), 3, 3(1), 3(1)(ii), 3(1)(a), 3(1)(b)Madhya Pradesh Value Added Tax Act 2002 — Section 2(s), 18(4), 18(4)(a) Constitution Of India, 1950 — Article 226, 286, 286(1), 304, 304(a), 366(29)(A)(b), 366(29)(A)(c), 366(29)(A)(d)Uttar Pradesh Tax On Entry Of Goods Into Local Area Act, 2007 — Section 2(c), 2(1)(c)
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