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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 86 of 88

High Courts09 Jan 2018

NITIN AGARWAL Vs STATE OF M P AND ANOTHER

Madhya Pradesh High Court · (2018) 01 MP CK 0213

Constitution of India, Article 300A - Persons not to be deprived of property save by authority of lawCode of Civil Procedure, 1908, Section 96,

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High Courts08 Jan 2018

Panchan Bhai Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0212

Code of Civil Procedure, 1908, Section 100, Order 22Rule 4 - Second appealTransfer of Property Act, 1882, Section 4, Secti

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High Courts08 Jan 2018Allowed

VIKAS BHARTI & ANOTHER Vs STATE OF M.P. & OTHERS

Madhya Pradesh High Court · (2018) 01 MP CK 0001

Indian Penal Code, 1860 — Section 376(2)(g), 506(b)Prisoners (Madhya Pradesh Amendment) Act, 1985 — Section 31ANarcotic Drugs And Psychotropic Substances Act, 1985 — Section 32(a)

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High Courts08 Jan 2018Allowed

Smt. Tarabati Singh Vs State of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 01 MP CK 0211

Code of Criminal Procedure, 1973, Section 438, Section 439 - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court of Session regarding bail

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High Courts08 Jan 2018Allowed

Wahid Bhai & Others Vs Minhazul Haque Siddiqui (since dead) through his legal representatives

Madhya Pradesh High Court · (2018) 01 MP CK 0210

Code of Civil Procedure, 1908, Section 100 - Second appealTransfer of Property Act, 1882, Section 106, Section 109 - Duration of certain leases in

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High Courts08 Jan 2018

Smt. Sarita Singh Vs Additional District Magistrate (Rural) and others

Madhya Pradesh High Court · (2018) 01 MP CK 0209

Madhya Pradesh Municipal Corporation Act, 1956, Section 305, Section 78, Section 79, Section 387 -National Highways Authorit

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High Courts08 Jan 2018Dismissed

Caparo Engineering India Ltd Vs Pradhanmantri Engineering Shramik Sanghthan

Madhya Pradesh High Court · (2018) 01 MP CK 0208

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtContract Labour (Regulation and Abolition) Act, 1970, Section 10,

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High Courts05 Jan 2018Dismissed

Rakesh Kesharwani Vs Savita Gupta

Madhya Pradesh High Court · (2018) 1 MPWN 127

Family Court Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9

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High Courts05 Jan 2018

Dilip Singh Chauhan Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (2018) 01 MP CK 0207

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High Courts05 Jan 2018

Manohar Rajgond & Ors. Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0206

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860

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High Courts05 Jan 2018

NIC Construction (India) Pvt. Ltd Vs M/s Sunil Hi Tech Engineer Ltd.

Madhya Pradesh High Court · (2018) 01 MP CK 0205

Code of Civil Procedure, 1908, Section 20 - Other suits to be instituted where defendants reside or cause of action arisesArbitration and Conciliation Act, 1996, Section 10

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High Courts05 Jan 2018

Smt. Jaya Tiwari Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (2018) 1 MPWN 25

Indian Penal Code, 1860 — Section 34, 294, 323, 341, 506

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High Courts05 Jan 2018

Kallu Singh @ Hakim Singh & Ors. Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0203

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High Courts05 Jan 2018

SIDDHARTH S/O SANJAY PIPADA Vs STATE OF M P

Madhya Pradesh High Court · (2018) 01 MP CK 0202

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 9Rule 4,

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High Courts05 Jan 2018

Sona @ Kusum Bai Vs Ravi @ Fateh Singh

Madhya Pradesh High Court · (2018) 01 MP CK 0201

Hindu Marriage Act, 1955, Section 9 - Restitution of conjugal rightsFamily Courts Act, 1984, Section 19 - Appeal

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High Courts05 Jan 2018

Kalyan and another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0200

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993, Section 21, Section 38B

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High Courts05 Jan 2018

R. S. Company & Ors Vs Commissioner of Central Excise

Madhya Pradesh High Court · (2018) 01 MP CK 0199

Code of Criminal Procedure, 1973, Section 23, Section 20 - Subordination of Executive Magistrates - Executive MagistratesSecuritisation and Reconstruction of Financial Asset

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High Courts05 Jan 2018

Babulal Tiwari (since dead) through his legal representative. Vs Jabbar Singh (since dead) through his legal representatives & othe .

Madhya Pradesh High Court · (2018) 1 MPWN 41

Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 27Transfer Of Property Act, 1882 — Section 54

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High Courts05 Jan 2018

Alok Sharma Vs Smt. Nisha Chaubey

Madhya Pradesh High Court · (2018) 1 MPWN 38

Indian Penal Code, 1860 — Section 120(B), 384, 406, 420, 497, 498(A)Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13(1), 13(1)(ia), 13(1)(ib)

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High Courts05 Jan 2018

Babloo @ Om Prakash Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0196

Indian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen o

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