COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 874 of 2,383

High Courts22 Jan 2014Dismissed

Chairman-cum-Managing Director (CMD) Vs M/s. Deendayal Mall Management Pvt. Ltd. and Others

Madhya Pradesh High Court · (2014) 1 JLJ 413 : (2014) 2 MPHT 86 : (2014) 2 MPLJ 441

Madhya Pradesh Electricity Duty Act, 1949 — Section 3, 3-BMadhya Pradesh Hotel Tatha Vas Grihon Me Vilas Vastuon Par Kar Adhiniyam, 1988 — Section 9Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 24

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High Courts22 Jan 2014

Samiksha Gupta Vs Board of Secondary Education, M.P.

Madhya Pradesh High Court · (2014) 2 MPHT 305 : (2014) 2 MPLJ 126

Constitution of India, 1950 — Article 21, 226, 32

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High Courts21 Jan 2014Disposed Off

Ashok Kumar Yadav Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 01 MP CK 0087

Constitution of India, 1950 - Article 22(1)Criminal Procedure Code, 1973 (CrPC) - Section 303

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High Courts21 Jan 2014

Amitesh Tyagi and Others Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (2014) 01 MP CK 0084

Criminal Procedure Code, 1973 (CrPC) - Section 177 182(2) 198 468 482Dowry Prohibition Act, 1961 - Section 3 4Penal Code, 1860 (IPC) - Section 34 494 495 498A 506

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High Courts21 Jan 2014Allowed

Babbu Kol Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 01 MP CK 0079

Penal Code, 1860 (IPC) - Section 326

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High Courts21 Jan 2014Dismissed

Surendra Singh Rajput Vs State of M.P. and Others

Madhya Pradesh High Court · (2014) 01 MP CK 0076

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High Courts21 Jan 2014Dismissed

Shri Bharat Bhai Patel Vs Smt. Radha Agrawal

Madhya Pradesh High Court · (2014) 01 MP CK 0014

Criminal Procedure Code, 1973 (CrPC) - Section 482 91Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts21 Jan 2014

The State of Madhya Pradesh Vs Shakir Mohammad @ Babbu

Madhya Pradesh High Court · (2014) 01 MP CK 0013

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(B)(ii)(b) 50 8

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High Courts20 Jan 2014Dismissed

Sanjay Sharma Vs Avdesh Sharma

Madhya Pradesh High Court · (2014) 01 MP CK 0089

Criminal Procedure Code, 1973 (CrPC) - Section 482Limitation Act, 1963 - Section 5Negotiable Instruments Act, 1881 (NI) - Section 138 142

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High Courts20 Jan 2014Dismissed

Rt. Rev. Dr. P.C. Singh (Prem Chand Singh) Vs Mrs. Cheryl Ann Collaco and The State of M.P.

Madhya Pradesh High Court · (2014) 01 MP CK 0083

Criminal Procedure Code, 1973 (CrPC) - Section 156(3) 161 200 203 204Penal Code, 1860 (IPC) - Section 509

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High Courts20 Jan 2014Disposed Off

Rajeev Gandhi College Vs State of M.P. and Others

Madhya Pradesh High Court · (2014) 01 MP CK 0078

National Council for Teacher Education Act, 1993 - Section 14(5) 17 18

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High Courts20 Jan 2014Allowed

Smt. Mekhla Narway Vs State of M.P. and Others

Madhya Pradesh High Court · (2014) LabIC 2123

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High Courts20 Jan 2014Dismissed

Upendra Singh Tomar Vs Ganesha Kushwah and Others

Madhya Pradesh High Court · (2014) 01 MP CK 0075

Civil Procedure Code, 1908 (CPC) - Section 100Madhya Pradesh Land Revenue Code, 1959 - Section 168 257(o)

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High Courts20 Jan 2014Dismissed

Smt. Sushila Devi Vs Banwarilal Jain

Madhya Pradesh High Court · (2014) 01 MP CK 0046

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

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High Courts20 Jan 2014

Mala Devi Vs State of M.P. and Others

Madhya Pradesh High Court · (2014) 2 MPLJ 82

Constitution of India, 1950 — Article 226

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High Courts16 Jan 2014Dismissed

Dhanwanti Prakash Chandra Estate Pvt. Ltd. Vs Chief Executive Officer,Indore Development Authority

Madhya Pradesh High Court · (2014) 2 JLJ 402

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High Courts16 Jan 2014Disposed Off

Sharda Nimje Vs Government of India and Others

Madhya Pradesh High Court · (2014) 1 JLJ 333 : (2014) 2 MPLJ 354

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High Courts16 Jan 2014Dismissed

Satish Kumar Agrawal Vs State of M.P. and Others

Madhya Pradesh High Court · (2014) 01 MP CK 0080

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High Courts16 Jan 2014Dismissed

Rita Semual Vs B.K. Kurmi

Madhya Pradesh High Court · (2014) 2 BC 507

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 65Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts16 Jan 2014

Madhu Janiyani Vs State of M.P.

Madhya Pradesh High Court · (2014) 2 JLJ 276 : (2014) 3 MPLJ 567

Civil Procedure Code, 1908 (CPC) — Section 100, 11, 9Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 5, 6

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