COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 1,994 of 2,382

High Courts25 Feb 1987Dismissed

Hari Om Vs State of M.P. and Another

Madhya Pradesh High Court · AIR 1987 MP 212

Constitution of India, 1950 — Article 12Evidence Act, 1872 — Section 115Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964 — Section 12, 19, 4

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High Courts25 Feb 1987

Sanjay Phadke Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (1987) MPLJ 664

Constitution of India, 1950 — Article 14

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High Courts25 Feb 1987Allowed

Ram Kishan and others Vs Kailash Narayan and another

Madhya Pradesh High Court · (1987) JLJ 389

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 51(2)

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High Courts25 Feb 1987

Mahesh and Others Vs State of M.P.

Madhya Pradesh High Court · (1988) CriLJ 1565

Criminal Procedure Code, 1973 (CrPC) — Section 211, 228Penal Code, 1860 (IPC) — Section 300, 307, 308, 323, 34

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High Courts25 Feb 1987Allowed

Prakash Talkies, Indore and another Vs District Excise Officer, Indore and others

Madhya Pradesh High Court · (1987) JLJ 394 : (1987) MPLJ 531

Madhya Pradesh Entertainments Duty and Advertisements Tax Act, 1936 — Section 3, 4, 4(2)(b), 5A, 5A(2)

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High Courts24 Feb 1987Dismissed

Prabhudayal Vs The Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 1987 MP 154 : (1987) JLJ 404

Cinematograph Act, 1952 — Section 9

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High Courts24 Feb 1987

Shivkant Choubey and Another Vs Smt. Chhotibai @ Badibai and Another

Madhya Pradesh High Court · (1994) ILR (MP) 337 : (1992) 37 MPLJ 920 : (1992) MPLJ 920

Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 467, 468

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High Courts23 Feb 1987

Suresh Vs Anwarkhan and M.P.S.R.T.C.

Madhya Pradesh High Court · (1988) 1 ACC 415

Civil Procedure Code, 1908 (CPC) — Section 35

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High Courts23 Feb 1987Dismissed

Mst. Saroj Bai Vs Hariram and Another

Madhya Pradesh High Court · AIR 1987 MP 143 : (1991) JLJ 249

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High Courts23 Feb 1987Dismissed

Dr. Manohar Dalal Vs State of M.P.

Madhya Pradesh High Court · AIR 1987 MP 132 : (1987) 32 MPLJ 514

Constitution of India, 1950 — Article 226

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High Courts23 Feb 1987Allowed

Mahaveer Singh and others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1987) JLJ 645 : (1987) MPLJ 403

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 306

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High Courts20 Feb 1987Allowed

Dr. Nirmal Lakhotiya Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 1987 MP 167

Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 33

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High Courts19 Feb 1987

Babukhan Vs State of M.P.

Madhya Pradesh High Court · (1988) CriLJ 1441

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts17 Feb 1987

Dwarkaprasad, Central Jail Vs State of M.P.

Madhya Pradesh High Court · (1987) CriLJ 1688 : (1987) MPLJ 527

Criminal Procedure Code, 1973 (CrPC) — Section 427Penal Code, 1860 (IPC) — Section 302, 304

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High Courts17 Feb 1987Dismissed

Firm Chhunilal Laxman Prasad Vs Agarwal and Co. and Others

Madhya Pradesh High Court · AIR 1987 MP 172 : (1987) ILR (MP) 173 : (1987) JLJ 377 : (1987) 32 MPLJ 165 : (1987) MPLJ 165

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 104, 104(2)

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High Courts16 Feb 1987

Yogeshwar and Others Vs Laxminarayan Agrawal

Madhya Pradesh High Court · AIR 1987 MP 190 : (1987) ILR (MP) 110 : (1987) JLJ 401 : (1987) MPLJ 163

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High Courts16 Feb 1987Dismissed

State of Madhya Pradesh Vs Sardarmal

Madhya Pradesh High Court · AIR 1987 MP 156

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 41 Rule 27, Order 8 Rule 5, 9Evidence Act, 1872 — Section 114, 124

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High Courts16 Feb 1987Dismissed

Yogeshwar Bimadhar and others Vs Laxminarayan Agrawal

Madhya Pradesh High Court · (1987) MPLJ 163

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9(2), 2(2)

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High Courts13 Feb 1987

Jabalpur Municipal Corporation Vs Presiding Officer, Labour Court and Others

Madhya Pradesh High Court · (1987) ILR (MP) 137 : (1987) JLJ 421 : (1994) 3 LLJ 912 : (1987) 32 MPLJ 473 : (1987) MPLJ 473

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts10 Feb 1987

Babulal Lodhi Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (1987) CriLJ 1709 : (1987) JLJ 423 : (1987) 32 MPLJ 316

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 457Railway Property (Unlawful Possession) Act, 1966 — Section 8

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