COURT ARCHIVE

Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 79 of 88

High Courts25 Jan 2018Allowed

Smt Tapan Tomar Vs Danish Grih Nirman Sah. Samiti Maryadit, Bhopal and others

Madhya Pradesh High Court · (2018) 01 MP CK 0159

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,

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High Courts25 Jan 2018Allowed

Hakim Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0158

Indian Penal Code, 1860, Section 302, Section 147, Section 323, Section 148, Section 149, Section 306 - Puni

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High Courts25 Jan 2018Disposed off

S.R. Enterprises Partnership Vs Vijay and others

Madhya Pradesh High Court · (2018) 01 MP CK 0157

Code of Civil Procedure, 1908, Order 41Rule 27, Section 16(1), Order 14Rule 3, Order 7Rule 14(3) - Suits to be instit

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High Courts25 Jan 2018Allowed

Prahlad Mall Sindhi Vs Abhay Kumar Jain

Madhya Pradesh High Court · (2018) 01 MP CK 0156

Code of Civil Procedure, 1908, Order 9Rule 13, Section 115, Order 5Rule 15 - RevisionLimitation Act, 1963, Se

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High Courts25 Jan 2018Allowed

Girdhari Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0155

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 304-I - Punishment for

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High Courts25 Jan 2018Dismissed

Rajendra Prasad Chourasiya Vs State of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2018) 01 MP CK 0154

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts25 Jan 2018Dismissed

Mohar Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0150

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murder

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High Courts25 Jan 2018

M/s. OTG Global Finance Ltd. and others Vs Corporation (Area) Basketball Trust and Anr

Madhya Pradesh High Court · (2018) 01 MP CK 0149

Arbitration and Conciliation Act, 1996, Section 11, Section 11(6) - Appointment of arbitrators - Appointment of arbitrators

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High Courts25 Jan 2018Disposed off

Komal Kewat Vs Coal India Limited and others

Madhya Pradesh High Court · (2018) 01 MP CK 0148

Constitution of India, Article 244 - Administration of Scheduled Areas and Tribal Areas

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High Courts25 Jan 2018Dismissed

Kameshwar Sharma and another Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (2018) 01 MP CK 0147

Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973, Section 58

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High Courts25 Jan 2018Allowed

Rajaram Badole Vs Special Police Establishment, Lokayukt

Madhya Pradesh High Court · (2018) 01 MP CK 0146

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeEvidence Act, 1872, Section 65B -Prevention of Corruption Act,

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High Courts25 Jan 2018

Shiv Mangal Ahirwar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0145

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 307, Sec

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High Courts25 Jan 2018Dismissed

Chingu @ Sohanlal & Ors. Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0144

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 307, Sec

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High Courts24 Jan 2018Dismissed

Pradeep Kumar Girdhany S/o Shri Moolchand Girdhany Vs Life Insurance Corporation of India & others

Madhya Pradesh High Court · (2018) 01 MP CK 0143

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts24 Jan 2018Allowed

M/s New Balaji Chemist Vs Indian Red Cross Society (Madhya Pradesh State Branch) & another

Madhya Pradesh High Court · (2018) 01 MP CK 0142

Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr

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High Courts24 Jan 2018Dismissed

Vipin & Ors Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0141

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 147, Sec

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High Courts24 Jan 2018Dismissed

Smt.Aruna Gupta Vs Sureshchand

Madhya Pradesh High Court · (2018) 01 MP CK 0140

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeTransfer of Property Act, 1882, Section 53-A

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High Courts24 Jan 2018Partly Allowed

Jagdish Prasad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0139

Indian Penal Code, 1860, Section 302, Section 34, Section 300, Section 323, Section 374(2), Section 304-I -

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High Courts24 Jan 2018Dismissed

Anand Mangal Pandey Vs Smt. Prabhavati Pandey

Madhya Pradesh High Court · (2018) 01 MP CK 0138

Indian Penal Code, 1860, Section 34, Section 498A - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty

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High Courts24 Jan 2018Dismissed

Ratan Vs Kriparam

Madhya Pradesh High Court · (2018) 01 MP CK 0137

Madhya Pradesh Land Revenue Code, 1959, Section 165(5), Section 165, Section 165(6), Section 170-B, Section 165(c),

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