COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 714 of 2,382

High Courts04 Aug 2016Allowed

Gajraj Singh Khichi Vs M.P State Election Commission

Madhya Pradesh High Court · (2017) 1 JabLJ 150 : (2017) 2 MPLJ 419

Madhya Pradesh Panchayat (Nirvachan) Niyam, 1995 - Rule 32, Rule 35, Section 36Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 40

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High Courts03 Aug 2016Allowed

Smt. Rajkumari Singh (Raj Singh) Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2016) 151 FLR 1062

Constitution of India, 1950 - Article 226

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High Courts02 Aug 2016Disposed Off

Savita Bai Vs Aslam

Madhya Pradesh High Court · (2017) AAC 591

Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173

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High Courts02 Aug 2016Dismissed

Ashish Mittal Vs Bank of Baroda

Madhya Pradesh High Court · (2016) 4 MPLJ 239

Transfer of Property Act, 1882 — Section 65A

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High Courts02 Aug 2016Dismissed

Sandeep Mishra Vs Abhishek Goyal, S/o Premchand Goyal

Madhya Pradesh High Court · (2017) 1 MPLJ 141

Criminal Procedure Code, 1973 (CrPC) - Section 311, Section 482Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts02 Aug 2016Disposed Off

Ravipal Singh Vs State of M.P.

Madhya Pradesh High Court · (2016) 3 JabLJ 207

Penal Code, 1860 (IPC) - Section 302, Section 304B, Section 498A

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High Courts01 Aug 2016Disposed Off

Kaushlendra Kumar Singh Vs Devendra Kumar Mishra

Madhya Pradesh High Court · (2017) 169 AIC 602

Criminal Procedure Code, 1973 (CrPC) - Section 145(1), Section 146

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High Courts01 Aug 2016Partly Allowed

Union of India Vs Pramod Kumar Agrawal

Madhya Pradesh High Court · (2016) 4 MPLJ 218

Arbitration and Conciliation Act, 1996 — Section 34, 37

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High Courts01 Aug 2016Allowed

Dr. Sant Kumar Khare Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2016) 4 MPLJ 606

Constitution of India, 1950 - Article 226Madhya Pradesh Civil Services (Pension) Rules, 1976 - Rule 42

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High Courts29 Jul 2016Allowed

Trimurti Charitable Public Trust Vs Munikumar Rajdan

Madhya Pradesh High Court · (2016) 4 MPLJ 234

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Madhya Pradesh Public Trust Act, 1951 — Section 8(2)

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High Courts29 Jul 2016Dismissed

Dr. Shantilal Vs Modiram

Madhya Pradesh High Court · (2016) 166 AIC 668

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 27 (b)

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High Courts29 Jul 2016Dismissed

Sheel Kumari - Appellant @HASH Asharam

Madhya Pradesh High Court · (2016) 3 JabLJ 195 : (2016) 4 MPLJ 421

Hindu Marriage Act, 1955 - Section 13(1)(i-a), Section 13(1)(i-b)

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High Courts28 Jul 2016Dismissed

Manoj Shrivastava Vs High Court of M.P.

Madhya Pradesh High Court · (2017) 2 MPLJ 179

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High Courts28 Jul 2016Dismissed

State of M.P. Vs M/s Associated Computers Service

Madhya Pradesh High Court · (2016) 4 MPLJ 174

Arbitration and Conciliation Act, 1996 — Section 32(2)(c), 34(3)

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High Courts28 Jul 2016Allowed

Manoharlal - Petitioner @HASH State of M.P. and Others /State

Madhya Pradesh High Court · (2016) 4 MPLJ 408

Constitution of India, 1950 - Article 226

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High Courts28 Jul 2016Allowed

Rajkumar Chug - Appellant @HASH Dheerendra Chug and Others

Madhya Pradesh High Court · (2016) 3 JabLJ 384 : (2016) 4 MPLJ 286 : (2017) 1 RCRRent 52

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12(1)(o), Section 12(11)

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High Courts28 Jul 2016Allowed

Sunil Jain Vs State of M.P.

Madhya Pradesh High Court · (2016) 151 FLR 681 : (2016) 3 MPLJ 528

Constitution of India, 1950 — Article 226

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High Courts28 Jul 2016Disposed Off

State of Madhya Pradesh Vs Khunna @ Girish Kumar

Madhya Pradesh High Court · (2016) 3 JabLJ 14

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 378Penal Code, 1860 (IPC) - Section 302, Section 34, Section 393

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High Courts28 Jul 2016Disposed Off

Sudesh Kilewala Vs The New India Insurance Co. Ltd.

Madhya Pradesh High Court · (2016) 3 MPLJ 658

Constitution of India, 1950 — Article 226General Insurance (Employees) Pension Scheme, 1995 — Rule 18

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High Courts27 Jul 2016Dismissed

State of Madhya Pradesh Vs Lakhan Singh

Madhya Pradesh High Court · (2017) 152 FLR 715

Constitution of India, 1950 - Article 226

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