COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,072 of 2,383

High Courts22 Jun 2012Dismissed

M.P. State Electricity Board Vs M/s Gwalior Transcon Pvt. Ltd.

Madhya Pradesh High Court · (2012) 06 MP CK 0065

Civil Procedure Code, 1908 (CPC) — Section 34, 34(1), 96Negotiable Instruments Act, 1881 (NI) — Section 79, 80

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High Courts22 Jun 2012Dismissed

M.P. State Electricity Board Vs M/s Durga Industries Pvt. Ltd.

Madhya Pradesh High Court · (2013) 1 RCR(Civil) 693 : (2013) 1 RCR(Criminal) 684

Civil Procedure Code, 1908 (CPC) — Section 34, 34(1), 96Negotiable Instruments Act, 1881 (NI) — Section 79, 80

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High Courts22 Jun 2012Dismissed

M.P. State Electricity Board Vs M/s. Banmore Cables and Conductors

Madhya Pradesh High Court · (2012) 06 MP CK 0039

Civil Procedure Code, 1908 (CPC) — Section 34, 34(1), 96Negotiable Instruments Act, 1881 (NI) — Section 79, 80

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High Courts22 Jun 2012Dismissed

M.P. State Electricity Board Vs M/s. Krishna Electrical Industries Ltd.

Madhya Pradesh High Court · (2012) 06 MP CK 0038

Civil Procedure Code, 1908 (CPC) — Section 34, 34(1)Negotiable Instruments Act, 1881 (NI) — Section 79, 80

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High Courts22 Jun 2012

Mohammad Shafi-Ul-Haq Vs Smt. Bilkees Bano and Others

Madhya Pradesh High Court · (2012) 3 JLJ 21

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e), 12(1)(f), 2(e)

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High Courts22 Jun 2012

Satyanarayan Vs Nathulal and Others

Madhya Pradesh High Court · (2012) 2 JLJ 315

Motor Vehicles Act, 1988 — Section 161, 166, 173, 2(28)

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High Courts22 Jun 2012Dismissed

Haribabu Sharma Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) CriLJ 3693

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(1), 157(1), 173, 190(1)Essential Commodities Act, 1955 — Section 11, 11(5), 3, 5, 7Penal Code, 1860 (IPC) — Section 21

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High Courts21 Jun 2012Dismissed

Pushpa Mayur Grih Nirman Sahakari Samiti Maryadit and Another Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 06 MP CK 0049

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 4(1), 6

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High Courts21 Jun 2012

Naresh Pathak Vs State of M.P. and another

Madhya Pradesh High Court · (2012) 06 MP CK 0047

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High Courts21 Jun 2012Dismissed

Durga Prasad Kewat Vs The Chief Mechanical Engineer, The Additional Divisional Manager Railway, The Senior Divisional Engineer, The Assistant Divisional Engineer Manager

Madhya Pradesh High Court · (2012) 3 JLJ 194

Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 25

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High Courts21 Jun 2012Allowed

Parvat Singh Vs Khanjuwa

Madhya Pradesh High Court · (2012) ILR (MP) 2491

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 374(2)Penal Code, 1860 (IPC) — Section 323, 374Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(vi)

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High Courts21 Jun 2012Allowed

Rajesh Pathak Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 2013 MP 80

Constitution of India, 1950 — Article 226

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High Courts21 Jun 2012

Ramesh Kumar Upadhyay Vs Jagannath Upadhyay (deceased) and others

Madhya Pradesh High Court · (2012) 4 MPLJ 356

Civil Procedure Code, 1908 (CPC) — Section 96Succession Act, 1925 — Section 63

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High Courts20 Jun 2012Dismissed

Devi Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) CriLJ 3648

Penal Code, 1860 (IPC) — Section 376, 376(1)

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High Courts20 Jun 2012Dismissed

Ramkali (Smt.) and Others Vs M.P. Electricity Board and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1648 : (2013) 1 MPJR 31

Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226

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High Courts20 Jun 2012

Puran and another Vs State of M.P.

Madhya Pradesh High Court · (2012) CriLJ 3704

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323

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High Courts20 Jun 2012Dismissed

Ramkishore Goyal Vs Sampatlal Vyas (died) Through Legal Heirs Smt. Triveni and Others

Madhya Pradesh High Court · (2012) 06 MP CK 0040

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 41 Rule 27, Order 6 Rule 17, 100, 100(5)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 12(1)(f), 12(1)(k)

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High Courts20 Jun 2012Dismissed

Ankur Arora Vs State of Madhya Pradesh, All India Council of Technical Education, Rajiv Gandhi Proudyogiki Vishwavidyalaya

Madhya Pradesh High Court · (2012) 06 MP CK 0037

All India Council for Technical Education Act, 1987 — Section 23

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High Courts20 Jun 2012

Kailash Prasad Verma and Others Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 06 MP CK 0032

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High Courts20 Jun 2012Allowed

Beta @ Ram Kinker Vs State of M.P.

Madhya Pradesh High Court · (2013) ILR (MP) 1431 : (2012) 4 MPJR 82

Criminal Procedure Code, 1973 (CrPC) — Section 386Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 55, 8

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