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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 38 of 117

High Courts21 Sept 2020Allowed

State of M.P & Ors. Vs Ramesh Gir & Ors

Madhya Pradesh High Court · (2020) 09 MP CK 0204

Constitution Of India, 1950 — Article 314Code Of Civil Procedure Act, 1908 — Order 40 Rule 1, Order 43 Rule 1(s)Madhya Pradesh General Clauses Act, 1957 — Section 1(1), 2, 2(21), 16, 31, 31(6)
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High Courts21 Sept 2020Disposed Of

Vishal Harit Vs Yogesh Morya

Madhya Pradesh High Court · (2020) 09 MP CK 0247

Negotiable Instruments Act, 1881 — Section 138, 147Code Of Criminal Procedure Act, 1973 — Section 320
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High Courts21 Sept 2020Dismissed

Deepak Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0189

Code Of Criminal Procedure Act, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts21 Sept 2020Dismissed

Paar Singh Vs State Of MP

Madhya Pradesh High Court · (2020) 09 MP CK 0188

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Code Of Criminal Procedure Act, 1973 — Section 439
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High Courts21 Sept 2020

M/s Trinity Infrastructure Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0183

Constitution Of India, 1950 — Article 14, 37, 39, 39(b), 141, 143(1), 226Madhya Pradesh Land Revenue Code, 1959 — Section 57, 247Mines And Minerals (Development And Regulation) Act, 1957 — Section 9B(2), 9B(3), 15
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High Courts21 Sept 2020Allowed/ Disposed Of

Madho Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0165

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts21 Sept 2020Allowed

Rakesh Shrivastava Vs State of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0164

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 406, 420Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 14A
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High Courts21 Sept 2020Allowed/ Disposed Of

Shiv Kumar Jayaswal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0163

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 394Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts18 Sept 2020Dismissed

Public Health Engineering Department Vs Phool Singh & Ors

Madhya Pradesh High Court · (2020) 09 MP CK 0191

Constitution Of India, 1950 — Article 14Madhya Pradesh Uchha Nyayalaya (Khand Nyayapith Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Education Department (Technical Branch) Contingency Paid Employees Recruitment And Conditions Of Service Rules, 1978, — Rule 2(b), 6(2)Madhya Pradesh (Work Charged And Contingency Paid Employees) Pension Rules, 1979 — Rule 2(c)
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High Courts18 Sept 2020

Ramji Gurjar Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0175

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 364AMadhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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