COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 411 of 2,382

High Courts01 Sept 2020Dismissed

Rajkmar Goyal Vs Municipal Corporation Gwalior

Madhya Pradesh High Court · (2020) 09 MP CK 0130

Constitution Of India, 1950 — Article 14, 19, 226Income Tax Act, 1961 — Section 339DAMadhya Pradesh Municipal Corporation Act, 1956 — Section 292DA, 292E

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High Courts01 Sept 2020Disposed Of

Commissioner Vs M/S D.B.Malls

Madhya Pradesh High Court · (2020) 09 MP CK 0055

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High Courts01 Sept 2020Dismissed

BSNL & Others Vs Krishnendra Singh Rathore

Madhya Pradesh High Court · (2020) 09 MP CK 0036

Code Of Civil Procedure, 1908 — Section 22(3)(f), 113, 114, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 1, Order 41 Rule 33, Order 47 Rule 1

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High Courts01 Sept 2020Allowed

Ku. Raksha Fagna Vs State Of M.P. & others.

Madhya Pradesh High Court · (2020) 09 MP CK 0035

Indian Penal Code, 1860 — Section 34, 186, 353, 504, 506Protection of Human Rights Act, 1993 — Section 69(1)

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High Courts01 Sept 2020Dismissed

Chandra Shakher Dimole Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2020) 09 MP CK 0034

Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2) Madhya Pradesh Co-Operative Societies Act, 1960 — Section 32(2)Madhya Pradesh Co-Operative Societies Rules, 1962 — Rule 37, 43(6)

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High Courts01 Sept 2020Dismissed

Surendra Pal Singh Vs Municipal Corporation, Singrauli

Madhya Pradesh High Court · (2020) 09 MP CK 0033

Code Of Civil Procedure, 1908 — Section 100

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High Courts01 Sept 2020Disposed Of

Dr. Sushant Kumar Sinha Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0024

Madhya Pradesh Uchcha Nayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, — Section 2(1)Madhya Pradesh Society Registrikaran Adhiniyam, 1973 — Section 34(4), 36

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High Courts01 Sept 2020Disposed Of

M/s. Bhagwati Prasad Sharma Vs M.P. Rural Road Devp. Authority & Ors

Madhya Pradesh High Court · (2020) 09 MP CK 0023

Constitution Of India, 1950 — Article 226, 227

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High Courts01 Sept 2020Allowed

Lokesh Through Natural Guardian Father Bhavsingh Vs State Of Madhya Pradesh & Anr.

Madhya Pradesh High Court · (2020) 09 MP CK 0022

Code Of Criminal Procedure, 1973 — Section 161, 164Juvenile Justice (Care & Protection Of Children) Act, 2015 — Section 12, 53, 101Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(g), 6

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High Courts01 Sept 2020Disposed Of

Virendra Kumar Nagwanshi Vs State of MP

Madhya Pradesh High Court · (2020) 09 MP CK 0013

Constitution Of India, 1950 — Article 226

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High Courts01 Sept 2020Dismissed

Ramcharan Singh & Ors Vs State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2020) 09 MP CK 0012

Constitution Of India, 1950 — Article 227, 252(2)Urban Land (Ceiling And Regulation) Act, 1976 — Section 6(2), 9, 10(1), 10(3), 10(5), 10(6), 11, 12, 13, 14Repeal Act, 1999 — Section 3, 4

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High Courts01 Sept 2020Dismissed

Gopal Prasad Shivhare Vs Union Of India And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0011

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 363, 376

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High Courts01 Sept 2020Allowed

Surendra Singh Parmar Vs State of M.P. And Another

Madhya Pradesh High Court · (2020) 09 MP CK 0010

Constitution Of India, 1950 — Article 226

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High Courts01 Sept 2020Allowed

M/s Mold Tek Packaging Ltd Vs S.D.Containers, Indore

Madhya Pradesh High Court · (2020) 09 MP CK 0002

Code Of Civil Procedure, 1908 — Section 16, 17, 18, 19, 20, Order 7 Rule 11Patents Act, 1970 — Section 2(i), 104Designs Act, 2000 — Section 2(e), 5(4), 7, 19, 19(1), 19(2), 22, 22(2), 22(b), 22(3), 22(4)

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High Courts01 Sept 2020Allowed

Mahfooz And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0001

Code Of Criminal Procedure, 1973 — Section 438(2)Indian Penal Code, 1860 — Section 34, 294, 323, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4

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High Courts31 Aug 2020Allowed