COURT ARCHIVE

Madhya Pradesh High Court judgments, 2025

529 judgments · page 26 of 27

High Courts29 Jan 2025Dismissed

Panjab Nation Bank Acting Vs Additional District Magistrate And Others

Madhya Pradesh High Court · (2025) 01 MP CK 1696

Code of Civil Procedure, 1908 - Order 47 Rule 1Urban Land (Ceiling and Regulation) Act, 1976 - Section 4, 6 (1), 8, 9, 10(1), 10(3),10(5), 33, Rule 3, 9

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High Courts28 Jan 2025Disposed Off

M/s Divyaahaar Foods Pvt. Ltd Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 01 MP CK 0927

Constitution of India 1950 — Article 226

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High Courts28 Jan 2025Disposed Off

Ajay Singh RaghuvanshiVs M.P.Rural Road Development Authority & Another

Madhya Pradesh High Court · (2025) 01 MP CK 1695

Code of Criminal Procedure, 1973 - Section 100, 161, 162, 374(2)Indian Penal Code 1860 - Section 34, 307Arms Act 1959 - 3, 25(1B)(a), 25A(2)

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High Courts27 Jan 2025Dismissed

Smt. Sunita Ghosh Vs Shri Pradeep Ghosh

Madhya Pradesh High Court · (2025) 01 MP CK 1693

Constitution of India 1950 - Article 226Panchayat Raj Adhiniyam, 1993 - Section 92

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High Courts24 Jan 2025Disposed Off

Abhsihek Vs Central Bureau Of Investigation

Madhya Pradesh High Court · (2025) 01 MP CK 1694

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High Courts22 Jan 2025Disposed Off

Piyush Khede Vs Indian Oil Corporation And Others

Madhya Pradesh High Court · (2025) 01 MP CK 1692

Constitution of India 1950 - Article 21, 226Protection of Children from Sexual Offences Act (POCSO), 2012 - Section 3, 4(2), 5j(ii), 5L, 6

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High Courts22 Jan 2025Disposed Off

Rahul Badgaiya Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 01 MP CK 1691

Constitution of India 1950 - Article 226

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High Courts21 Jan 2025Dismissed

Krishna Devi Santar Vs Atul Lalwani

Madhya Pradesh High Court · (2025) 01 MP CK 1690

Constitution of India 1950 - Article 226Madhya Pradesh Civil Service (Classification, Control and Appeal) Rules, 1966 - Rule 2(f), 14

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High Courts20 Jan 2025Disposed Off

Fakirchand Solanki Vs The state of Madhya Pradesh And others

Madhya Pradesh High Court · (2025) 01 MP CK 0640

Constitution of India 1950 — Article 226Indian Penal Code 1860 — Section 323, 325, 504, 506

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High Courts20 Jan 2025Allowed

Bank of indiaa through its general manager and Another Vs Narmada Prasad Choudhary

Madhya Pradesh High Court · (2025) 01 MP CK 1689

Constitution of India1950 - Article 15(3), 16(1), 16(4)

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High Courts17 Jan 2025Dismissed

Neelam And Others Vs Radheshyam Patel

Madhya Pradesh High Court · (2025) 01 MP CK 1688

The Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 &mdash Section 7, 7B, 7B(I)

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High Courts17 Jan 2025Dismissed

Vikram Singh Vs Union Of India And Others

Madhya Pradesh High Court · (2025) 01 MP CK 1687

Constitution of India 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13, 13(2), 14Transfer of Property Act, 1882 - section 69, 69-A

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High Courts16 Jan 2025Dismissed