COURT ARCHIVE

Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 6 of 88

High Courts20 Sept 2018Dismissed

Manoj Shrivastava Vs State Of Madhya Pradesh & Anr

Madhya Pradesh High Court · (2018) 09 MP CK 0050

Code of Criminal Procedure, 1973 — Section 177, 178, 179, 482Indian Penal Code, 1860 — Section 120B, 409, 420, 467Companies Act, 1956 — Section 166, 188B, 430, 436(1)(2), 439(1)(2), 441, 442, 435, 445

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High Courts20 Sept 2018Dismissed

Radheshyam Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0049

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471

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High Courts20 Sept 2018

Nitesh Rathore & Another Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 09 MP CK 0033

Madhya Pradesh Land Revenue Code, 1959 — Section 247, 247(7)Mines and Minerals (Regulation and Development) Amendment Act, 1999 — Section 15, 21, 23CPublic Premises (Eviction of Unauthorized Occupants) Act, 1971 — Section 2(e)

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High Courts19 Sept 2018Dismissed

Madhav & Another Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0041

Indian Penal Code, 1860 — Section 34, 302

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High Courts19 Sept 2018Dismissed

Sushil Kumar Tripathi & Anr Vs High Court Of Madhya Pradesh & Anr

Madhya Pradesh High Court · (2018) 4 MPLJ 555

Income Tax Act, 1922 — Section 4(1)(a)Constitution of India, 1950 — Article 142

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High Courts18 Sept 2018Dismissed

Manish Surekha & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0042

Code of Criminal Procedure, 1973 — Section 216, 482Indian Penal Code, 1860 — Section 420Copyright Act, 1957 — Section 51, 57, 63

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High Courts18 Sept 2018Allowed

Kishorilal Dubey Vs Premchand Shrivastava (Deceased) Through L.Rs. Smt. Shail Shrivastava & Others

Madhya Pradesh High Court · (2018) 09 MP CK 0039

Limiation Act, 1963 — Section 9, 14, 14(1), 65Code Of Civil Procedure, 1908 — Section 151Limiation Act, 1963 — Article 65

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High Courts18 Sept 2018Dismissed

Rajkumar Raghuvanshi {Lakhera} Vs Smt. Radha Lakhera & Anr

Madhya Pradesh High Court · (2018) 09 MP CK 0035

Family Court Act, 1984 — Section 19Code of Criminal Procedure, 1973 — Section 125Hindu Marriage Act, 1955 — Section 9, 29(2)

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High Courts17 Sept 2018Disposed Off

Monika Vishwakarma & Another Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 09 MP CK 0032

Constitution of India, 1950 — Article 142

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High Courts12 Sept 2018Dismissed

Northern Coal Fields Limited & Others Vs M/S Sainik Mining Allied Services Limited

Madhya Pradesh High Court · (2018) 09 MP CK 0053

Constitution of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 8 Rule 6A, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)

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High Courts12 Sept 2018Allowed

Hemlal Kol And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 09 MP CK 0040

Madhya Pradesh Municipalities Act, 1961 — Section 323Madhya Pradesh Lokseva (Anusuchit Jait, Anusuchit Janjatiyon aur Anya Pichda Wargo Ke Liye Arakshan) Niyam, 1994 — Section 4(2), 4(3)(b), 8, 13Municipal Corporation Act, 1956 — Section 421

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High Courts11 Sept 2018Dismissed

Deepak Alias Preetam Verma And Anr. Vs State Of Mp & Anr

Madhya Pradesh High Court · (2018) 09 MP CK 0052

Code of Criminal Procedure, 1973 — Section 36, 172, 482Indian Penal Code, 1860 — Section 34, 294, 307

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High Courts07 Sept 2018Disposed Off

Smt.Anjubai Vs Smt. Narmadabai & Others

Madhya Pradesh High Court · (2018) 09 MP CK 0036

Code Of Civil Procedure, 1908 — Section 151, Order 23 Rule 3

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High Courts06 Sept 2018Dismissed

Swastik Coal Corporation Pvt. Ltd. Vs District Magistrate & Competent Authority And Ors

Madhya Pradesh High Court · (2018) 09 MP CK 0031

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 174(A)Transfer of Property Act, 1882 — Section 65A

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High Courts06 Sept 2018Disposed Off