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Madhya Pradesh High Court judgments

47,636 judgments · page 554 of 2,382

High Courts02 Jan 2019Dismissed

Ranjan & Anr Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2019) 01 MP CK 0006

Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 2, 2(xi), 2(xi)(b), 8, 10, 21, 37
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High Courts31 Dec 2018

Dr. Hanif Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 12 MP CK 0027

Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 14, 186, 201, 341, 353, 392, 397Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts21 Dec 2018Dismissed

Mahesh & Another Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 12 MP CK 0012

Madhya Pradesh Vishesh Nyayalaya Adhiniyam, 2011 — Section 13, 13(1), 14, 15, 15(5), 17, 17(3), 19, 43(4)(a)Prevention of Corruption Act, 1988 — Section 13(1)(e)Madhya Pradesh Vishesh Nyayalaya Niyam, 2012 — Rule 10, 10(1), 10(2), 10(3)
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High Courts19 Dec 2018Disposed Off

Rakhi Shukla Vs Manoj Shukla

Madhya Pradesh High Court · (2018) 12 MP CK 0007

Hindu Marriage Act, 1955 — Section 9, 13(B), 13(1)(ia, 24, 25Code of Criminal Procedure, 1973 — Section 125
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High Courts18 Dec 2018Allowed

Ramdas Ojha Vs Ramvilas And Others

Madhya Pradesh High Court · (2018) 12 MP CK 0023

Code of Civil Procedure, 1908 — Section 151, Order 40 Rule 1, Order 47 Rule 1M.P. Land Revenue Code, 1959 — Section 51, 51(2)Administrative Tribunals Act, 1985 — Section 22(3), 22(3)(f)
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High Courts17 Dec 2018Dismissed

Pradeep Hinduja Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2019) 2 MPLJ 668 : (2019) 1 MPJR(SC) 240

Madhya Pradesh Land Revenue Code, 1959 — Section 172Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 18, 19, 24, 74Madhya Pradesh Bhumi Vikas Rules, 1984 — Rule 2(21), 2(35), 42, 55, 56, 60, 80, 81, 103
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High Courts17 Dec 2018Dismissed

Vasu Clothing Private Limited Vs Union Of India And Others

Madhya Pradesh High Court · (2018) 12 MP CK 0008

Constitution of India, 1950 — Article 1, 12, 14, 19(1)(g), 21, 246, 265, 268A, 269, 269(1), 270, 271, 279A, 286(1), 366, 368Customs Act, 1962 — Section 2(27), 57, 58, 58A, 59, 60, 61, 68, 69, 71Central Goods and Services Tax (CGST) Act, 2017 — Section 2(4), 2(5), 2(23), 2(56), 16(1), 54, 96
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High Courts15 Dec 2018Allowed

Shiva Salame Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 12 MP CK 0014

Code of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 363, 366A, 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 3, 4
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