COURT ARCHIVE

Madhya Pradesh High Court judgments

47,651 judgments · page 954 of 2,383

High Courts25 Jul 2013Disposed Off

Sushilabai Vs Chairman

Madhya Pradesh High Court · (2013) 07 MP CK 0386

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 47 Rule 1, 151, 96Court Fees Act, 1870 — Section 35Limitation Act, 1963 — Section 14, 5

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High Courts25 Jul 2013

The New India Assurance Company Ltd. Vs Omprakash and Others Omprakash and Another Vs Deenanath and Others

Madhya Pradesh High Court · (2013) 07 MP CK 0385

Motor Vehicles Act, 1988 — Section 147, 147(1), 147(1)(b), 149, 163APenal Code, 1860 (IPC) — Section 279, 304A, 337

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High Courts25 Jul 2013Allowed

The New India Assurance Company Ltd. Vs Matadin and Others

Madhya Pradesh High Court · (2014) ACJ 1792

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 147, 147(1), 147(1)(b), 149, 163APenal Code, 1860 (IPC) — Section 279, 304A, 337

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High Courts25 Jul 2013

Ram Prasad Soni Vs Authority Under Payment of Wages Act and Others

Madhya Pradesh High Court · (2013) 139 FLR 1099

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High Courts25 Jul 2013Dismissed

Amardeep Bachat Sakh Samiti and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) 07 MP CK 0380

Constitution of India, 1950 — Article 226

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High Courts25 Jul 2013Dismissed

Laxmi Kumar (dead) through L.Rs. Vs Krishna Kumar Baori

Madhya Pradesh High Court · (2013) 07 MP CK 0379

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts25 Jul 2013Dismissed

Raghunath Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) 07 MP CK 0251

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts25 Jul 2013Dismissed

Nemi Chand Sharma Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) 07 MP CK 0250

Constitution of India, 1950 — Article 226

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High Courts25 Jul 2013Dismissed

Gopal Gupta Vs Anil Kumar Jain

Madhya Pradesh High Court · (2013) 07 MP CK 0225

Criminal Procedure Code, 1973 (CrPC) — Section 482, 91

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High Courts25 Jul 2013

Kanchan Bai (Smt.) Vs Hemchandra and Others

Madhya Pradesh High Court · (2013) ILR (MP) 2817

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High Courts25 Jul 2013Dismissed

S.K. Shukla Vs State of MP and Others

Madhya Pradesh High Court · (2013) 07 MP CK 0199

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High Courts25 Jul 2013

Ram Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2013) 07 MP CK 0137

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 120B, 420, 467Prevention of Corruption Act, 1988 — Section 13(1)(d)(i), 13(2)

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High Courts25 Jul 2013Allowed

Smt Prema Bai and Others Vs Sultan Singh and Others

Madhya Pradesh High Court · (2013) 07 MP CK 0107

Madhya Pradesh Land Revenue Code, 1959 — Section 109, 110

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High Courts25 Jul 2013Allowed

Smt. Shivkali Adiwasi Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) 07 MP CK 0106

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High Courts25 Jul 2013Dismissed

Mohar Singh Bhadouria Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) 07 MP CK 0101

Constitution of India, 1950 — Article 14, 16

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High Courts25 Jul 2013Disposed Off

Nathu Singh Kushwaha Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) 07 MP CK 0100

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High Courts25 Jul 2013Allowed

Pradeep Sharma Vs Smt. Seema Sharma and Another

Madhya Pradesh High Court · (2013) 07 MP CK 0066

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Hindu Marriage Act, 1955 — Section 9

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High Courts25 Jul 2013Disposed Off

Swapnil Kumar Tamrakar Vs The President Dental Council of India and Others

Madhya Pradesh High Court · (2013) 07 MP CK 0045

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High Courts25 Jul 2013Dismissed

Ram Kumar Vs State of M.P. and Others

Madhya Pradesh High Court · (2013) 07 MP CK 0033

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 468, 471

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High Courts25 Jul 2013Allowed

Surendra Sharma and Others Vs Ramcharan Lal Jatav, Omprakash Jatav, State of Madhya Pradesh

Madhya Pradesh High Court · (2013) ILR (MP) 1787

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 156(3), 157Penal Code, 1860 (IPC) — Section 120(B), 294, 307, 323, 326Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)

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