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Madhya Pradesh High Court judgments

47,638 judgments · page 626 of 2,382

High Courts22 Feb 2018

Ku. Pragati Bhalla Vs Rajendra Kumar Bhalla

Madhya Pradesh High Court · (2018) 02 MP CK 0232

Code of Criminal Procedure, 1973, Section 125, Section 127 - Order for maintenance of wives, children and parents - Alteration In allowanceHindu Adoptions and Maintenance

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High Courts22 Feb 2018Disposed off

BOMBAY HOSPITAL TRUST & ANOTHER Vs DHEERAJ MOHANIYA & OTHERS.

Madhya Pradesh High Court · (2018) 02 MP CK 0164

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High Courts22 Feb 2018Allowed

Samaala Prasad @ Samaliya and two others Vs State of M.P.

Madhya Pradesh High Court · (2018) 02 MP CK 0163

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High Courts21 Feb 2018Dismissed

Dipak Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0231

Indian Penal Code, 1860, Section 302, Section 304-I - Punishment for murder

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High Courts21 Feb 2018Dismissed

Ramnaresh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0230

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 148,

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High Courts21 Feb 2018Dismissed

Chandu @ Bhagwan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0229

Indian Penal Code, 1860, Section 302 - Punishment for murderArms Act, 1959, Section 25 - Punishment for certain offences

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High Courts21 Feb 2018

MP Power Generating Company Vs M/s BSN Joshi & Sons Limited

Madhya Pradesh High Court · (2018) 02 MP CK 0228

Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 11(d) -Contract Act, 1872, Section 25(3) - Agreement void, if ma

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High Courts21 Feb 2018Dismissed

Mardan Singh and others Vs State of M.P.

Madhya Pradesh High Court · (2018) 02 MP CK 0227

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 147,

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High Courts21 Feb 2018Dismissed

Satyanarayan Sankhere Vs State of M.P. & Others

Madhya Pradesh High Court · (2018) 02 MP CK 0217

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High Courts20 Feb 2018Dismissed

Ballu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0226

Indian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts20 Feb 2018

The Director Central Farm Machinery Training & Testing Institute Vs Smt. Ummi Bai

Madhya Pradesh High Court · (2018) 02 MP CK 0225

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 18 Rule4 -

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High Courts20 Feb 2018Dismissed

Munnibai Vs Vijay Singh

Madhya Pradesh High Court · (2018) 2 MPWN 39

Code of Civil Procedure, 1908, Section 100 - Second appeal

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High Courts20 Feb 2018Allowed

Rameshwar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0223

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 8, Section 42

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High Courts20 Feb 2018

Manish Shivhare Vs Ranveer Singh Parihar & Ors

Madhya Pradesh High Court · (2018) 02 MP CK 0222

Code of Civil Procedure, 1908, Section 100, Order 7Rule 3 - Second appealMadhya Pradesh Accommodation Control Act, 1961, Section 12(1)(a)

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High Courts20 Feb 2018Dismissed

Ram Narayan Sharma. Vs State of Madhya Pradesh.

Madhya Pradesh High Court · (2018) 02 MP CK 0221

Code of Criminal Procedure, 1973, Section 161, Section 374(2) - Examination of witnesses by police - Appeals from convictionsIndian Penal Code, 1860,

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High Courts20 Feb 2018Allowed

Tallu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0220

Indian Penal Code, 1860, Section 302, Section 304, Section 304(i) - Punishment for murder - Punishment for culpable homicide not amounting to murder - Punishment for culpa

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High Courts19 Feb 2018

Syed Askari Hussain Rizvi Vs Smt. Saba Jafri Rizvi

Madhya Pradesh High Court · (2018) 02 MP CK 0212

Muslim Women (Protection of Rights on Divorce) Act, 1986, Section 3 - Mahr or other properties of Muslim woman to be given to her at the time of divorce

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High Courts19 Feb 2018Allowed