COURT ARCHIVE

Madhya Pradesh High Court judgments, 2019

1,441 judgments · page 65 of 73

High Courts27 Feb 2019Dismissed

Decd. Kaluram S/O Narayan Rathod Person Of Unsound Mind Through Proposed Next Friend Smt. Ahilyabai Vs Sitaram And Others

Madhya Pradesh High Court · (2019) 02 MP CK 0095

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 47, 54, Order 22 Rule 3, Order 22 Rule 4, Order 32 Rule 3, Order 22 Rule 4, Order 32 Rule 4, Order 32 Rule 5, Order 22 Rule 8, Order 22 Rule 12, Order 20 Rule 18

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High Courts27 Feb 2019Dismissed

Koushal Kishore Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0094

Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 106

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High Courts27 Feb 2019Partly Allowed

Dhannalal Alias Gabbar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0093

Indian Penal Code, 1860 — Section 34, 148, 149, 300, 302, 304, 304I, 307, 323, 324, 326Arms Act, 1959 — Section 25(1B)(b)Code of Criminal Procedure, 1973 — Section 428

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High Courts26 Feb 2019Dismissed

Ram Singh Rajput And Others Vs State Of M.P.

Madhya Pradesh High Court · (2019) 02 MP CK 0104

Code of Criminal Procedure, 1973 — Section 161, 164, 174, 190, 226, 227, 228, 313, 397, 401, 482Indian Penal Code, 1860 — Section 34, 107, 306

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High Courts26 Feb 2019

Kishori Lal Bhalavi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0092

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High Courts26 Feb 2019Dismissed

Devendra Singh Kadam Vs Union Of India And Others

Madhya Pradesh High Court · (2019) 02 MP CK 0091

Indian Penal Code, 1860 — Section 406, 420, 468

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High Courts26 Feb 2019Disposed Off

Upendra Kumar & Others Vs Kamruddin & Others

Madhya Pradesh High Court · (2019) 02 MP CK 0090

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 5 Rule 1, Order 5 Rule 2, Order 8 Rule 10, Order 5 Rule 20

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High Courts26 Feb 2019

Utkarsh Saxena Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0089

Constitution of India, 1950 — Article 14, 21Code of Criminal Procedure, 1973 — Section 2(h), 2(g), 161, 227, 228Indian Penal Code, 1860 — Section 304B, 498A

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High Courts26 Feb 2019Dismissed

Rampramod Gond S/O Ramu Singh Gond Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0088

Code of Criminal Procedure, 1973 — Section 161, 374(2)Code of Criminal Procedure, 1973 — Section 201, 302, 363, 364Evidence Act, 1872 — Section 27

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High Courts25 Feb 2019

Abhishek Tiwari Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2019) 02 MP CK 0087

Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(2), 13(4), 14, 17(4A)Transfer of Property Act, 1882 — Section 65A

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High Courts25 Feb 2019Dismissed

Sanjay Sanju Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0086

Code of Criminal Procedure, 1973 — Section 110Indian Penal Code, 1860 — Section 506Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5(b)

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High Courts25 Feb 2019Dismissed

Gulrej & Others Vs Md. Sabir & Another

Madhya Pradesh High Court · (2019) 02 MP CK 0085

Benami Transaction Act, 1988 — Section 3, 3(1), 4(1)

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High Courts25 Feb 2019

United India Insurance Co.Ltd Vs Nirksha Devi & Others

Madhya Pradesh High Court · (2019) 02 MP CK 0084

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High Courts25 Feb 2019Dismissed

Badrilal (Deceased) Through L.Rs. Nirmala & Others Vs Akash & Another

Madhya Pradesh High Court · (2019) 02 MP CK 0083

Code of Civil Procedure, 1908 — Section 107, 107(2), Order 41 Rule 5, Order 7 Rule 11Court-Fees Act, 1870 — Section 12, 35

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High Courts25 Feb 2019Dismissed

Firoz Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0082

Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 302, 304IEvidence Act, 1872 — Section 27

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High Courts25 Feb 2019

Manoj Dhanwani And Others Vs Chairman, Governing Body, Shri Govind Ram Saksaria Institute Of Technollgy & Science And Others

Madhya Pradesh High Court · (2019) 02 MP CK 0081

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High Courts25 Feb 2019Dismissed

Mukesh Ahirwar Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2019) 02 MP CK 0080

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 377, 506Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 6

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High Courts23 Feb 2019