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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 61 of 88

High Courts03 Apr 2018Dismissed

Anand Kumar @ Sanjay Lalwani & Anr Vs Subhash Chandra Lalwani & Ors

Madhya Pradesh High Court · (2018) 04 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 2(d), 87, 204, 482Indian Penal Code, 1860 — Section 120B, 181, 193, 195, 211, 406, 420, 464, 466, 467, 468, 471Madhya Pradesh Land Revenue Code, 1959 — Section 109, 110

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High Courts03 Apr 2018

Ruda Khan Alias Luda Khan & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 04 MP CK 0001

Code Of Criminal Procedure, 1973 — Section 299, 374Indian Penal Code 1860 — Section 34, 148, 149, 201, 302Arms Act, 1959 — Section 25A(1B)A, 25(1)(1B)a

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High Courts02 Apr 2018Dismissed

A.Velleshwami Vs Bhopal Vikas Pradhikaran Bhoal

Madhya Pradesh High Court · (2018) 04 MP CK 0037

Indian Evidence Act, 1872 — Section 65, 65(c), 66

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High Courts02 Apr 2018Allowed

Nanhi Bai Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 04 MP CK 0027

Industrial Disputes Act, 1947 — Section 33(C)(2)

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High Courts02 Apr 2018Partly Allowed

Jaggi Alias Jagdish Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 04 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 149, 302, 307

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High Courts02 Apr 2018Allowed

K. Sheshadrivashu And 3 Others Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2018) 04 MP CK 0020

Constitution of India — Article 136Code Of Criminal Procedure, 1973 — Section 200, 202, 482Indian Penal Code, 1860 — Section 34, 120B, 405, 409, 415, 420, 467, 468, 471, 500

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High Courts02 Apr 2018Dismissed

State Of Madhya Pradesh Vs Narendra Singh & Another

Madhya Pradesh High Court · (2018) 04 MP CK 0019

Indian Penal Code, 1860 — Section 34, 302

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High Courts02 Apr 2018Allowed

Dr. Sahdev Prasad Gupta & Others Vs State Of Madhya Pradesh & Ors & Others

Madhya Pradesh High Court · (2018) 04 MP CK 0009

Madhya Pradesh Bhoj Open University Adhiniyam, 1991 — Section 25Madhya Pradesh Vishwavidyalaya Adhiniyam 1973 — Section 49(2)

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High Courts02 Apr 2018Allowed

Munna Alias Kushalpal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 04 MP CK 0005

Indian Penal Code, 1860 — Section 34, 149, 304Code Of Criminal Procedure, 1973 — Section 161

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High Courts28 Mar 2018Allowed

Bannesingh Rajpur & Ors. Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 03 MP CK 0179

Indian Penal Code, 1860 — Section 107, 306Code Of Criminal Procedure, 1973 — Section 227, 482

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High Courts28 Mar 2018Dismissed

Bhagirath & Ors Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0176

Indian Penal Code, 1860 — Section 34, 302, 304, 304(2)

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High Courts28 Mar 2018Dismissed

Smt.Bhagwantibai Porwal Vs Smt. Munnibai And One Another

Madhya Pradesh High Court · (2018) 03 MP CK 0175

Indian Evidence Act, 1872 — Section 68, 69

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High Courts28 Mar 2018Dismissed

Indore Development Authority & Another Vs Manorama Solanki & Another

Madhya Pradesh High Court · (2018) 03 MP CK 0170

Constitution of India — Article 14

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High Courts28 Mar 2018Dismissed

M/S Farseen Rubber Industries Ltd. Vs. Commissioner Of Central Gst Indore

Madhya Pradesh High Court · (2018) 03 MP CK 0169

Central Excise Act, 1944 — Section 11A, 11AC, 14, 35G, 354Central Excise Rules, 2002 — Rule 4, 6, 8, 25

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High Courts28 Mar 2018Disposed Of

State Of Mp & Another Vs. Kundansingh & Others

Madhya Pradesh High Court · (2018) 03 MP CK 0159

M.P. Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Land Acquisition Act, 1894 — Section 4

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High Courts28 Mar 2018Dismissed

Aftab Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0158

Code Of Criminal Procedure, 1973 — Section 162, 374(2)Indian Penal Code 1860 — Section 376Indian Evidence Act, 1872 — Section 9

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High Courts28 Mar 2018Dismissed

Kallu Khan Vs State Of Mp

Madhya Pradesh High Court · (2018) 03 MP CK 0156

Code Of Criminal Procedure, 1973 — Section 293, 374Indian Penal Code, 1860 — Section 34, 120B, 302Arms Act, 1959 — Section 25(1-B)(a), 27

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High Courts27 Mar 2018Dismissed

State Of Madhya Pradesh & Others Versus Babulal

Madhya Pradesh High Court · (2018) 03 MP CK 0182

Constitution of India — Article 32, 226Madhya Pradesh Uchcha Nyayalay (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

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High Courts27 Mar 2018Allowed

Dharmendra Singh Sikarwar Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 03 MP CK 0181

Constitution of India — Article 226

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High Courts27 Mar 2018Allowed

Suresh Prasad Sharma Vs Smt. Janak Nandani

Madhya Pradesh High Court · (2018) 03 MP CK 0180

Hindu Marriage Act, 1955 — Section 13(1)(ib), 13(B)

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