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Madhya Pradesh High Court judgments, 2019

1,441 judgments · page 72 of 73

High Courts17 Jan 2019

In Reference Vs Rabbu alias Sarvesh

Madhya Pradesh High Court · (2019) 01 MP CK 0020

Constitution of India, 1950 — Article 72, 161Code of Criminal Procedure, 1973 — Section 164, 235, 235(2), 354(3), 366, 433A, 465Indian Penal Code, 1860 — Section 34, 201, 293, 302, 376, 376(A), 376(2)(i), 376(D), 449, 450
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High Courts17 Jan 2019Disposed Off

Anik Industries Ltd., Indore Vs Idbi Bank, Indore

Madhya Pradesh High Court · (2019) 01 MP CK 0017

Constitution of India, 1950 — Article 12Indian Contract Act, 1872 — Section 128, 129, 130Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17
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High Courts16 Jan 2019Dismissed

Rajendrakumar & others Vs State of Madhya Pradesh & others

Madhya Pradesh High Court · (2019) 01 MP CK 0016

Urban Land (Ceiling and Regulation) Act, 1976 — Section 4, 5, 5(1), 5(3), 6, 8(1), 8(4), 9, 10, 10(1), 10(3), 10(5), 10(6), 11, 12, 13, 14, 20, 33, 42Madhya Pradesh Land Revenue Code, 1959 — Section 169, 185, 185(1), 189(1), 190
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High Courts09 Jan 2019Allowed

Jitendra Singh Kaur Vs Rajkumari Kaur

Madhya Pradesh High Court · (2019) 3 MPLJ 150

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 13(1)(ii)Code of Civil Procedure, 1908 — Section 151, Order 26 Rule 10
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High Courts08 Jan 2019Allowed

Deepak Kumar Saxena Vs Nirmala Devi & Ors

Madhya Pradesh High Court · (2019) 01 MP CK 0011

Code of Civil Procedure, 1908 — Section 151, Order 1 Rule 10Constitution of India, 1950 — Article 227Code of Criminal Procedure, 1973 — Section 145
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High Courts08 Jan 2019Dismissed

M/s Rajasthan Patrika Pvt., Ltd. Vs State of Madhya Pradesh, And Others

Madhya Pradesh High Court · (2019) 161 FLR 208 : (2019) 1 JLJ 419 : (2019) 2 MPLJ 202

Constitution of India, 1950 — Article 32, 226, 227Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2(f), 9, 10, 12(1), 13, 13C, 16(1), 16A, 17, 17(1), 17(2)
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High Courts07 Jan 2019

Amarnath Verma Vs State of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2019) 2 MPLJ 659

Protection Of Human Rights Act, 1993 — Section 12(a), 17, 18, 18(a), 18(a)(i), 18(a)(ii), 18(a)(iii), 18(b), 18(c), 18(d), 18(e), 18(f)Constitution Of India, 1950 — Article 14, 21
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High Courts04 Jan 2019Disposed Off

Pratibha Syntex Ltd. Vs State of Madhya Pradesh & Others

Madhya Pradesh High Court · (2019) 2 MPLJ 494 : (2019) 161 FLR 215 : (2019) 1 JLJ 312 : (2019) LLR 876

Constitution of India, 1950 — Article 32, 226, 227Industrial Disputes act, 1947 — Section 2A, 2(k), 2(s), 10, 10(1), 33, 36, 36(1)(c), 36(4)
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