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Madhya Pradesh High Court judgments

47,638 judgments · page 619 of 2,382

High Courts16 Mar 2018Disposed Of

Santosh Kumar Vs Union Of India & Ors

Madhya Pradesh High Court · (2018) 3 MPLJ 312 : (2018) 3 MPWN 162

Central Reserve Police Force Rule, 1955 — Rule 27Central Reserve Police Force Act, 1949 — Section 9, 10, 10(m), 11, 11(1)Central Civil Services (Pension) Rules, 1972 — Rule 41(2)
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High Courts15 Mar 2018Disposed Of

Principal, Maharshi Vidya Mandir Vs Labour Court

Madhya Pradesh High Court · (2018) 3 MPLJ 148

Industrial Disputes Act, 1947 — Section 10, 10(1)(c), 12(4), 38Insolvency And Bankruptcy Code, 2016 — Section 7(5), 9(5), 10(4)Representation Of The People Act, 1950 — Section 23(3)
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High Courts15 Mar 2018Dismissed

Shafeeq Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0028

Indian Penal Code, 1860 — Section 118, 120B, 201, 216A, 302, 396, 397, 412Arms Act, 1959 — Section 25(1B)(a), 27Indian Evidence Act, 1872 — Section 33, 65B, 65B(4), 67, 71, 114
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High Courts13 Mar 2018Allowed

Rajkumar Gupta Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2018) 03 MP CK 0035

Indian Penal Code, 1860 — Section 120B, 161, 167, 201, 294, 323, 341, 342, 355, 357, 389, 409, 420, 458, 465, 466, 467, 468, 469, 471, 506, 506(b), 506IICode Of Criminal Procedure, 1973 — Section 196, 197, 197(3), 319, 482, 561ADrugs and Cosmetics Act, 1940 — Section 27(b)(ii), 28
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High Courts09 Mar 2018Dismissed

Kirloskar Brother Ltd. Vs Ramcharan And Others

Madhya Pradesh High Court · (2018) 03 MP CK 0026

Madhya Pradesh Industrial Relations Act, 1960 — Section 2(13), 2(13)(ii), 14, 31(3), 61, 62Contract Labour (Regulation and Abolition) Act, 1970 &mdsah; Section 10
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