COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 539 of 2,382

High Courts19 Mar 2019Dismissed

Jitendra & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 03 MP CK 0141

Code Of Criminal Procedure, 1973 — Section 161, 162, 313, 374(2)Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 27

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High Courts19 Mar 2019Dismissed

Sheela D/O Ramibai And Another Vs Bhagudibai And Another

Madhya Pradesh High Court · (2019) 03 MP CK 0122

Code Of Civil Procedure, 1908 — Section 9, 151, Order 22 Rule 3, Order 22 Rule 5Madhya Pradesh Land Revenue Code, 1959 — Section 178, 250Hindu Succession Act, 1956 — Section 8, 10

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High Courts19 Mar 2019Disposed Off

Studio “Shree”, Katni Vs Election Commissioner, Madhya Pradesh, Bhopal & Ors

Madhya Pradesh High Court · (2019) 03 MP CK 0096

Constitution Of India, 1950 — Article 14, 226

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High Courts19 Mar 2019Dismissed

State Of Madhya Pradesh And Others Vs Surendra Singh Sengar

Madhya Pradesh High Court · (2019) 03 MP CK 0086

M.P Civil Services Pension Rules, 1976 — Rule 65, 65(2), 65(2)(a)Madhya Pradesh Uchcha Nayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Income Tax Act, 1995 — Section 65

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High Courts19 Mar 2019

Neeraj S/O Girishchand Dixit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 03 MP CK 0085

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 406, 408Negotiable Instruments Act, 1881 — Section 138

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High Courts19 Mar 2019Dismissed

Golu @ Sandeep Dawade Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 03 MP CK 0084

Code Of Criminal Procedure, 1973 — Section 91, 482

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High Courts19 Mar 2019Dismissed

Santosh Singh And Anr. Vs Uma Devi Tomar And Anr

Madhya Pradesh High Court · (2019) 03 MP CK 0083

Limitation Act, 1963 — Article 66, 67Code Of Civil Procedure, 1908 — Section 100, 96M.P. Accommodation Control Act, 1961 — Section 12(1)(c), 12(1)(e), 12(1)(f), 12(1)(h), 18, 18(3)

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High Courts19 Mar 2019Dismissed

Sanjesh Gupta Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 03 MP CK 0082

Constitution Of India, 1950 — Article 226Madhya PradeshMunicipalities Act, 1961 — Section 86(2), 355

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High Courts19 Mar 2019Dismissed

Rajesh Kumar & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 03 MP CK 0081

Indian Penal Code, 1860 — Section 34, 94, 147,1 48, 149, 161, 302, 304I, 304II, 308, 323, 341, 351Evidence Act, 1872 — Section 27, 32

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High Courts18 Mar 2019Dismissed

Ajay Yadav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 4 MPLJ 283

Indian Penal Code, 1860 — Section 34, 294, 323, 342, 376, 506BScheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Code Of Criminal Procedure, 1973 — Section 320(8)

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High Courts18 Mar 2019Dismissed

State Bank Of India & Another Vs Harsh Wood Product Pvt.Ltd. And Others

Madhya Pradesh High Court · (2019) 03 MP CK 0140

Constitution Of India, 1950 — Article 136, 226Code Of Civil Procedure, 1908 — Section 100, 115, Order 41 Rule 1, Order 41 Rule 22, Order 21 Rule 26, Order 21 Rule 29Delhi And Ajmer Rent Control Act, 1952 — Section 13

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High Courts18 Mar 2019Dismissed

Ajay Yadav Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2019) 03 MP CK 0126

Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 34, 294, 323, 342, 376, 506BScheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)

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High Courts18 Mar 2019Disposed Off

Ramesh Chandra Sen & Another Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2019) 03 MP CK 0080

Madhya Pradesh Daily Wages Employees (Conditions Of Service) Rules, 2013 — Rule 6

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High Courts18 Mar 2019Dismissed

Punjab And Sind Bank And Others Vs Durgesh Kuwar

Madhya Pradesh High Court · (2019) 03 MP CK 0079

Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1980 — Section 12(2), 19

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High Courts18 Mar 2019

Chhotu @ Bowler Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 03 MP CK 0078

Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394, 450, 506

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High Courts18 Mar 2019Allowed

Prathamik Krishi Sankh Sahakari Sanstha Maryadit Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 03 MP CK 0077

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2), 78, 80Kerala Land Reforms Act, 1963 — Section 85(7)

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High Courts15 Mar 2019Dismissed

Harsh Gupta Vs State Of Madhya Pradesh And Ors.

Madhya Pradesh High Court · (2019) 03 MP CK 0172

Code Of Criminal Procedure, 1973 — Section 53A, 161, 173(8), 438Evidence Act, 1872 — Section 112, 114Constitution Of India, 1950 — Article 226

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High Courts15 Mar 2019Dismissed

Baijnath (Dead) And Ors Vs Firm M/s. Gwalior Land Deals And Ors

Madhya Pradesh High Court · (2019) 03 MP CK 0159

Code Of Civil Procedure 1908 — Section 96, Order 1 Rule 10Madhya Pradesh rovement Trusts Act, 1960 — Section 52, 52(i)(a), 71, 71(1), 71(2), 71(3), 71(4), 83Evidence Act, 1872 — Section 35, 38, 91

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High Courts15 Mar 2019Dismissed

Harsh Gupta Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2019) 03 MP CK 0101

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 53A, 161, 173(5)(a), 173(8), 438Indian Penal Code, 1860 — SectionEvidence Act, 1872 — Section 112, 114

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High Courts15 Mar 2019Allowed

Inderbai And Others Vs Dhanna And Another

Madhya Pradesh High Court · (2019) 03 MP CK 0076

Code of Civil Procedure, 1908 — Order 43 Rule 1(u), Order 41 Rule 23, Order 41 Rule 23AEvidence Act, 1872 — Section 102

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