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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 65 of 117

High Courts22 Jul 2020Disposed Of

Ashish Jaiswal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 07 MP CK 0005

National Disaster Management Act, 2005 — Section 6, 6(2)(i), 10(2)(i)Madhya Pradesh Excise Act, 1915 — Section 17, 18, 28, 28(2), 29, 42, 43, 62, 63Contract Act, 1872 — Section 2(b), 3, 4, 5, 6, 7, 8, 9, 32, 56, 60 Code Of Criminal Procedure, 1973 — Section 144
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High Courts22 Jul 2020Disposed Of

Aman Jaiswal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 07 MP CK 0004

National Disaster Management Act, 2005 — Section 6, 6(2)(i), 10(2)(i)Madhya Pradesh Excise Act, 1915 — Section 17, 18, 28, 28(2), 29, 42, 43, 62, 63Contract Act, 1872 — Section 2(b), 3, 4, 5, 6, 7, 8, 9, 32, 56, 60 Code Of Criminal Procedure, 1973 — Section 144
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High Courts22 Jul 2020Disposed Of

M/S Pandey Associates Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 07 MP CK 0003

National Disaster Management Act, 2005 — Section 6, 6(2)(i), 10(2)(i)Madhya Pradesh Excise Act, 1915 — Section 17, 18, 28, 28(2), 29, 42, 43, 62, 63Contract Act, 1872 — Section 2(b), 3, 4, 5, 6, 7, 8, 9, 32, 56, 60 Code Of Criminal Procedure, 1973 — Section 144
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High Courts22 Jul 2020Disposed Of

Maa Vaishno Enterprises And Others Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2020) 07 MP CK 0002

National Disaster Management Act, 2005 — Section 6, 6(2)(i), 10(2)(i)Madhya Pradesh Excise Act, 1915 — Section 17, 18, 28, 28(2), 29, 42, 43, 62, 63Contract Act, 1872 — Section 2(b), 3, 4, 5, 6, 7, 8, 9, 32, 56, 60 Code Of Criminal Procedure, 1973 — Section 144
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High Courts22 Jul 2020Allowed/ Dismissed

Radheshyam Darsheema Vs Kunwar Vijay Shah & Others

Madhya Pradesh High Court · (2020) 07 MP CK 0001

Code Of Civil Procedure, 1908 — Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a), 7 Rule 11(d), Order 7 Rule 14, Order 7 Rule 14(a)Representation Of The People Act, 1951 — Section 8A, 30, 34, 79, 80, 80A(2), 81, 82, 83(1)(a), 83(1)(b), 83(1)(c), 83(2), 86, 86(1), 97, 98(a), 99, 100, 100(1), 100(1)(b), 101, 117, 123, 123(7)
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High Courts15 Jul 2020Disposed Of

Ankit Babeley Vs State of M.P. And Others

Madhya Pradesh High Court · (2020) 07 MP CK 0142

Constitution Of India, 1950 — Article 226, 227Central Goods And Services Tax Act, 2017 — Section 140, 140(3)Central Goods And Services Tax Rules, 2017 — Section 117, 117(1A)
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High Courts15 Jul 2020Dismissed

Manoj Yadav Vs State of M.P.

Madhya Pradesh High Court · (2020) 07 MP CK 0010

Code Of Criminal Procedure, 1973 — Section 41(1)(b), 41A, 57, 167, 167(1), 167(2), 173, 173(8), 344, 437, 482Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Indian Penal Code, 1860 — Section 305, 376
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