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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 84 of 117

High Courts20 May 2020Dismissed

Arjun Singh Keer Vs State Of M.P

Madhya Pradesh High Court · (2020) 05 MP CK 0098

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 157, 482Indian Penal Code, 1860 — Section 34, 188, 294, 354, 427, 506
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High Courts19 May 2020Dismissed

Vivek Singh Vs State Of MP and Others

Madhya Pradesh High Court · (2020) 05 MP CK 0097

Constitution Of India, 1950 — Article 226, 356, 356(1)Code Of Criminal Procedure, 1973 — Section 197, 482Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2), 16, 19, 19(1), 25(1), 25(2), 29, 56
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High Courts19 May 2020Disposed Of

Phool Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 05 MP CK 0096

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 148, 149, 294, 302, 307
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High Courts19 May 2020Disposed Of

Gajra Differential Gears Ltd. Vs Arif Sheikh

Madhya Pradesh High Court · (2020) 05 MP CK 0095

Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 65Industrial Disputes Act, 1947 — Section 25B, 25F, 25G, 25HConstitution Of India, 1950 — Article 12
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High Courts19 May 2020Dismissed

Smt. Maya Vs Raju Rajoriya

Madhya Pradesh High Court · (2020) 05 MP CK 0093

Hindu Marriage Act, 1955 — Section 13, 28Indian Penal Code, 1860 — Section 302, 307, 323, 451, 506B
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High Courts19 May 2020Dismissed

Indrapal Singh And Ors Vs State Of M.P

Madhya Pradesh High Court · (2020) 05 MP CK 0091

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304II, 307, 323, 324, 326
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High Courts19 May 2020Dismissed

Veer Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0090

Arms Act, 1959 — Section 25(1)(1BA)Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 376, 376(2)(N), 506
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High Courts15 May 2020Dismissed

Satish Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0086

Code Of Criminal Procedure, 1973 — Section 438, 439Madhya Pradesh Excise Act, 1915 — Section 34, 34(2), 59A
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High Courts15 May 2020Dismissed

Mukesh Kumar Jha Vs Union Bank Of India & Others

Madhya Pradesh High Court · (2020) 05 MP CK 0082

Constitution of India, 1950 — Article 226Payment Of Gratuity Act, 1972 — Section 4(6)(b)(ii)Banking Companies (Acquisition & Transfer Of Undertakings) Act, 1970 — Section 9
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High Courts15 May 2020Allowed

M/s Shubhalaya Villa & others Vs Vishandas Parwani & Others

Madhya Pradesh High Court · (2020) 05 MP CK 0003

Code Of Civil Procedure, 1908 — Section 96, 151, Order 7 Rule 2, Order 7 Rule 2(2), Order 2 Rule 2(3), Order 2 Rule 3, Order 7 Rule 11, Order 7 Rule 11(d), Order 7 Rule 13, Order 23 Rule 1, Order 23 Rule 1(4)Limitation Act, 1963 — Article 54
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