COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 850 of 2,383

High Courts09 May 2014Dismissed

Rameshchandra Vs Collector Harda, The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 05 MP CK 0204

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Constitution of India, 1950 — Article 227

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High Courts09 May 2014Dismissed

Bony @ Anupam Yadav Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 05 MP CK 0203

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 302

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High Courts09 May 2014Dismissed

Nirbhay Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 05 MP CK 0194

Criminal Procedure Code, 1973 (CrPC) — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

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High Courts09 May 2014Dismissed

Smt. Jaya Leelani Vs State of M.P. and Others

Madhya Pradesh High Court · (2014) 05 MP CK 0190

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High Courts09 May 2014Disposed Off

Ram Niwas Upadhyay and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2014) 05 MP CK 0189

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High Courts09 May 2014Dismissed

Sunderlal Choursiya and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2014) 05 MP CK 0188

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High Courts09 May 2014Disposed Off

Sunil Kumar Soni Vs State of MP and Others

Madhya Pradesh High Court · (2014) 05 MP CK 0187

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High Courts09 May 2014Dismissed

Smt. Mohni Devi Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 2014 MP 97

Civil Procedure Code, 1908 (CPC) — Section 100Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(5), 10(6), 5, 8(3)

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High Courts09 May 2014Dismissed

Rahman Khan Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 05 MP CK 0145

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227

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High Courts09 May 2014

Govardhan and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2014) 05 MP CK 0095

Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 498, 498A, 498-A

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High Courts09 May 2014Dismissed

Rambharose Kandele Vs State of MP and Another

Madhya Pradesh High Court · (2014) 05 MP CK 0079

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 63, 68

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High Courts09 May 2014Dismissed

Manjoor Mohammad Vs State of M.P.

Madhya Pradesh High Court · (2014) 05 MP CK 0078

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 248

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High Courts09 May 2014

Mohd. Shahid Vs Smt. Parveen

Madhya Pradesh High Court · (2014) 05 MP CK 0064

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts09 May 2014Dismissed

Ajaypal Singh Yadav Vs Smt. Rani Yadav

Madhya Pradesh High Court · (2014) 05 MP CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 397(2), 397(3), 482

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High Courts09 May 2014Dismissed

Nihal Chand Vs State of M.P. and Others

Madhya Pradesh High Court · (2014) 05 MP CK 0036

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High Courts09 May 2014Disposed Off

Rajesh Jain Vs State of M.P. and Others

Madhya Pradesh High Court · (2014) 05 MP CK 0003

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High Courts08 May 2014

Suresh Jhariya Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 05 MP CK 0223

Penal Code, 1860 (IPC) — Section 380, 457

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High Courts08 May 2014Dismissed

Shakir Ali Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 05 MP CK 0222

Constitution of India, 1950 — Article 226

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High Courts08 May 2014Dismissed

Dr. Kamlesh Kumar Thapak Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 05 MP CK 0209

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

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High Courts08 May 2014Disposed Off

Anil Jatav Vs State of M.P. and Others

Madhya Pradesh High Court · (2014) 05 MP CK 0202

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