COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 612 of 2,382

High Courts06 Apr 2018Dismissed

Principal Commissioner Of Income Tax Vs M/S Ratlam Wires Pvt. Ltd

Madhya Pradesh High Court · (2018) 04 MP CK 0045

Code Of Civil Procedure, 1908 — Section 113, 114, Rule Order 47 Rule 1, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 1, Order 41 Rule 16, Order 41 Rule 33

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High Courts06 Apr 2018Dismissed

Principal Commissioner Of Income Tax Vs M/S D.P. Power

Madhya Pradesh High Court · (2018) 04 MP CK 0044

Code Of Civil Procedure, 1908 — Section 113, 114, Rule Order 47 Rule 1, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 1, Order 41 Rule 16, Order 41 Rule 33

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High Courts06 Apr 2018Dismissed

Principal Commissioner Of Income Tax V/S M/S Kataria Wires Pvt. Ltd

Madhya Pradesh High Court · (2018) 04 MP CK 0040

Code Of Civil Procedure, 1908 — Section 113, 114, Rule Order 2 Rule 2, Order 41 Rule 33, Order 41 Rule 16, Order 47 Rule 1

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High Courts06 Apr 2018Disposed Of

Keshav Yadav Vs Prathamik Krishi Sakh Sahakari Samiti Maryadit Jigna Thr.

Madhya Pradesh High Court · (2018) 04 MP CK 0036

Madhya Pradesh Uchcha Nayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Co-operative Societies Act, 1960 — Section 53B, 57C, 64(v), 78, 80, 80A

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High Courts06 Apr 2018Partly Allowed

Rammanohar @ Kalu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 04 MP CK 0033

Indian Penal Code, 1860 — Section 300, 304II, 324, 326Code Of Criminal Procedure, 1973 — Section 313

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High Courts06 Apr 2018Dismissed

Smt. Bhagyashree Syed Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 04 MP CK 0025

Constitution of India — Article 98, 146, 148, 187, 229(2), 324(5), 233, 234, 235Bihar Reservation of Vacancy in Posts and Services (for Scheduled Castes/Scheduled Tribes and other Backward Classes) Act, 1991 — Section 4Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 3, 6(6), 13

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High Courts06 Apr 2018Allowed

M/S. Business Standard Pvt. Ltd Vs State Of Madhya Pradesh & Ors And Others

Madhya Pradesh High Court · (2018) 04 MP CK 0018

Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 3, 17(1)Industrial Disputes Act, 1947 — Section 33, 33(1)(a)

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High Courts06 Apr 2018Dismissed

Century Yarn / Denim Units Of Century Textiles & Industries Ltd Vs President / General Secretary Century Swatantra Ekta Parishad & Others

Madhya Pradesh High Court · (2018) 04 MP CK 0006

Constitution of India — Article 227Industrial Disputes Act, 1947 — Section 10(1), 10(3), 22, 23, 24, 25FFRegistration Act, 1908 — Section 17

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High Courts05 Apr 2018Dismissed

Central Paints Company Pvt. Ltd. Vs State Of Mp And Others

Madhya Pradesh High Court · (2018) 04 MP CK 0041

Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(2)(b)(ii), 37

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High Courts05 Apr 2018Allowed

Banti @ Brajesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 04 MP CK 0024

Indian Penal Code, 1860 — Section 34, 307, 324, 394Code Of Criminal Procedure, 1973 — Section 320, 3020(2)

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High Courts05 Apr 2018Allowed

Shama Parveen Beg And Another Vs State Of Madhya Pradesh & Another

Madhya Pradesh High Court · (2018) 04 MP CK 0017

Schedule Castes & Schedule Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r) , 14ACode Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 107, 306

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High Courts05 Apr 2018Allowed

S.K.Shukla Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 04 MP CK 0016

Code Of Criminal Procedure, 1973 — Section 482Food Safety And Standards Act, 2006 — Section 3(zz)(iii), 3(zf)(A)(iii),3(zf)(c)(i), 26(2)(i), 26(2)(ii), 27(1), 36, 52, 59, 66Food Safety And Standards (Packing And Labeling) Regulations, 2011 — Regulation 2.2.2(6), 2.2.2(10), 2.3.1.(5)

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High Courts05 Apr 2018Dismissed

Gas Authority Of India Limited Vs Narmada Bai W/O Pannalal And Others

Madhya Pradesh High Court · (2018) 04 MP CK 0015

Land Acquisition Act, 1894 — Section 4(1), 23(1), 23(1A), 28

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High Courts05 Apr 2018Dismissed

Gas Authority Of India Limited Vs Tejpal Decd. Thr. Ramesh And Others

Madhya Pradesh High Court · (2018) 04 MP CK 0014

Land Acquisition Act, 1894 — Section 4(1), 23(1), 23(1A), 28

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High Courts05 Apr 2018Dismissed

Gas Authority Of India Limited Vs Champabai Decd. Thr. Chetram And Others

Madhya Pradesh High Court · (2018) 04 MP CK 0013

Land Acquisition Act, 1894 — Section 4(1), 23(1), 23(1A), 28

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High Courts05 Apr 2018Dismissed

Dr. Bhartesh Kumar Jain Vs State Of Madhya Pradesh & Ors And Others

Madhya Pradesh High Court · (2018) 04 MP CK 0012

Madhya Pradesh Civil Services (General Condition of Services) Rules, 1961 — Rule 12

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High Courts05 Apr 2018

Ullas Gupta Vs Smt. Sadhna Hajela And Others

Madhya Pradesh High Court · (2018) 04 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 195(1)(b), 340, 340(1)Code Of Civil Procedure, 1908 — Section 96, 151, Rule Order 6 Rule 17Indian Penal Code, 1860 — Section 29, 191, 192, 193, 194, 195, 195(1)(b)(i), 196, 199, 200, 205, 206, 207, 208, 209, 210, 211

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High Courts05 Apr 2018Dismissed