High Courts12 Oct 2018Dismissed

Jagdish & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 10 MP CK 0027

Indian Penal Code, 1860 — Section 34, 323, 341, 363, 366A, 366, 375, 376, 376(1), 376(2), 376(2)(g), 506IICode of Criminal Procedure, 1973 — Section 91, 173(8), 299, 311, 313, 482Special Marriage Act, 1954 — Section 5, 6
High Courts12 Oct 2018Dismissed

Sajni Bajaj & Anr Vs Indore Development Authority & Ors

Madhya Pradesh High Court · (2018) 10 MP CK 0020

Constitution of India, 1950 — Article 14, 226Madhya Pradesh Lok Parisar (Bedakhali) Adhiniyam, 1974 — Section 3, 4, 5, 7, 17Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 38, 58, 85
High Courts11 Oct 2018Allowed

Novartis India Limited Vs Vipin Shrivastava & Others

Madhya Pradesh High Court · (2018) 10 MP CK 0007

Industrial Disputes Act, 1947 — Section 2(s), 2(oo), 10(1)(d)Maharashtra Recognition of Trade Unions & Prevention of Unfair Labour Practices Act, 1971 — Section 3(18)Sales Promotion Employees (Conditions of Service) Rules, 1976 — Rule 2(d), 6
High Courts04 Oct 2018Allowed

Yusuf Khan & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 10 MP CK 0026

Indian Penal Code, 1860 — Section 34, 90, 366, 375, 376(2), 392, 506BMadhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code of Criminal Procedure, 1973 — Section 164
High Courts04 Oct 2018Dismissed

Golu alias Dhaniram Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 10 MP CK 0024

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 19Code of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 361, 363, 366A, 376
High Courts29 Sept 2018Dismissed

Anup Jain And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0045

Code of Criminal Procedure, 1973 — Section 320, 320(4), 320(4)(a), 320(4)(b), 377, 386(e), 397, 401, 401(1), 482Indian Penal Code, 1860 — Section 147, 148, 149, 323, 448, 452
High Courts29 Sept 2018Dismissed

Dr. Jeevan Yadav Vs Swapnil & Anr

Madhya Pradesh High Court · (2018) 09 MP CK 0044

Code of Criminal Procedure, 1973 — Section 125, 397, 401Family Court Act, 1984 — Section 19(4)Indian Penal Code, 1860 — Section 406, 498A
High Courts28 Sept 2018Allowed

M/S Dilip Buildcon Ltd Vs Ghyanshyam Das Dwivedi

Madhya Pradesh High Court · (2018) 09 MP CK 0037

Constitution of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Settlement Act, 2013 — Section 63