COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,121 of 2,383

High Courts14 Oct 2011

Ajay Sharma Vs Archana Sharma

Madhya Pradesh High Court · (2012) 1 DMC 293 : (2012) ILR (MP) 272 : (2012) 2 MPHT 281

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(1), 151, 397Penal Code, 1860 (IPC) — Section 498A, 506BProtection of Women From Domestic Violence Act, 2005 — Section 12, 25, 29

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High Courts14 Oct 2011Dismissed

Ajay Sharma Vs Smt. Archana Sharma

Madhya Pradesh High Court · (2012) 1 DMC 293 : (2012) ILR (MP) 272 : (2012) 2 MPHT 281

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127, 127(1), 251Penal Code, 1860 (IPC) — Section 498A, 506B

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High Courts14 Oct 2011Allowed

Chhotelal Lodh Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 3163 : (2012) 1 MPHT 512

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

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High Courts14 Oct 2011

Sikandar Mehtar Vs State of M.P.

Madhya Pradesh High Court · (2011) 10 MP CK 0036

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 394, 458

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High Courts14 Oct 2011

V.V. Ashthana and Others Vs I.N. Dani and Others

Madhya Pradesh High Court · (2011) 10 MP CK 0011

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High Courts14 Oct 2011Dismissed

Hariom Soni Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 1 Crimes 111

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49, 53, 64(3), 68, 7(1)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 19, 19(3)

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High Courts14 Oct 2011Dismissed

State of M.P. and Another Vs Kamlesh Kumar Kamlesh Kumar Vs Karyapalan Yantri Lok Nirman Vibhag and Another

Madhya Pradesh High Court · (2012) 2 MPJR 97

Land Acquisition Act, 1894 — Section 11, 18, 23, 34, 4

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High Courts13 Oct 2011Allowed

Union of India and Others Vs Shri Devraj Bais and Others

Madhya Pradesh High Court · (2012) ILR (MP) 311

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 309, 32Industrial Recruitment Rules, 2006 — Rule 3, 5

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High Courts13 Oct 2011Allowed

Ishwarlal Ramhariya and another Vs New India Assurance Co. Ltd. and others

Madhya Pradesh High Court · (2011) 131 FLR 1053

Industrial Disputes Act, 1947 — Section 2

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High Courts13 Oct 2011Dismissed

S. L. Gargava Vs State of M.P. and Another

Madhya Pradesh High Court · (2011) 10 MP CK 0035

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(1)

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High Courts13 Oct 2011

Haji Abdul Azizansari Vs M.P. Wakf Board, Bhopal and Another

Madhya Pradesh High Court · (2012) ILR (MP) 252

Waqf Act, 1995 — Section 28, 3, 46(2), 61, 63

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High Courts13 Oct 2011Allowed

Union of India and Others Vs Ukku Singh and Others

Madhya Pradesh High Court · (2011) 10 MP CK 0010

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High Courts13 Oct 2011Dismissed

Gwalior Distilleries Ltd., Rairu Vs Madhya Pradesh Madhya Kshetra Vidyut Vitaran Company Ltd. and Others

Madhya Pradesh High Court · (2011) 5 MPHT 336 : (2012) 1 MPLJ 69

Constitution of India, 1950 — Article 309Electricity (Supply) Act, 1948 — Section 49Electricity Act, 2003 — Section 173, 174, 175, 56(2)

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High Courts12 Oct 2011

Jai Prakash Dubey (Dr.) Vs The State of M.P. and Others

Madhya Pradesh High Court · (2011) 4 MPJR 40

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High Courts12 Oct 2011

Rajesh Kumar Gupta Vs Central Bank of India

Madhya Pradesh High Court · (2011) 10 MP CK 0067

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

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High Courts12 Oct 2011Allowed

Smt. Yogita Somawar Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 10 MP CK 0066

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

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High Courts12 Oct 2011Dismissed

Bhawarlal Badoniya and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) 10 MP CK 0065

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High Courts12 Oct 2011Dismissed

State of M.P and Another Vs Smt. Suman Jain and Others

Madhya Pradesh High Court · (2011) 10 MP CK 0057

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9

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High Courts12 Oct 2011Dismissed

Bhagbai and Another Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 3231

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 107, 306, 34

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High Courts12 Oct 2011Allowed

Shri Barelal, Vishnu Prasad and Rammulal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 10 MP CK 0039

Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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