Constitution of India, 1950 — Article 226, 227Mineral Concession Rules, 1960 — Rule 22, 22(3), 24A, 24B, 26Mines and Minerals (Development and Regulation) Act, 1957 — Section 8(2), 8(3)

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High Courts02 Feb 2006

Kesari Bai and Others Vs Dhanna and Others

Madhya Pradesh High Court · (2007) ACJ 1550

Motor Vehicles Act, 1988 — Section 173

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High Courts02 Feb 2006

Chandra Kumar Kankariya and Others Vs State of M.P.

Madhya Pradesh High Court · (2007) 2 JLJ 357 : (2006) 3 MPLJ 280

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 404

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High Courts02 Feb 2006Allowed

Smt. Dalibai Vs Rajendra Singh

Madhya Pradesh High Court · (2007) 1 DMC 266 : (2006) 1 MPLJ 495 : (2006) 2 RCR(Criminal) 524

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Penal Code, 1860 (IPC) — Section 323, 498A, 506

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High Courts02 Feb 2006Allowed

Abdul Rajak Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2006) 3 RCR(Criminal) 582

Essential Commodities Act, 1955 — Section 6

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High Courts02 Feb 2006

M.P. Public Service Commission Vs Dashrath Singh and others

Madhya Pradesh High Court · (2006) 3 MPLJ 355

Administrative Tribunals Act, 1985 — Section 29Constitution of India, 1950 — Article 226, 309

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High Courts01 Feb 2006Dismissed

Ajay Kumar and Others Vs Ashok Kumar and Others

Madhya Pradesh High Court · (2006) 02 MP CK 0070

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)

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High Courts01 Feb 2006

Mohd. Latif and Another Vs Rashid Khan and Another

Madhya Pradesh High Court · (2007) ACJ 1380 : (2006) 2 MPHT 112

Motor Vehicles Act, 1988 — Section 163A

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High Courts01 Feb 2006

Tejmal Vs Rajesh

Madhya Pradesh High Court · AIR 2006 MP 131 : (2006) 2 MPHT 149

Stamp Act, 1899 — Article 23, 35Stamp Duties Act — Section 36, 61

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High Courts01 Feb 2006Allowed

Digvijay Singh Bhandari Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2006) 2 MPHT 348

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(3), 46, 47, 47(2)

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High Courts31 Jan 2006Dismissed

Madarsa Takbmul Quran and others Vs Fatima Bi and others

Madhya Pradesh High Court · (2006) 3 MPLJ 91

Waqf Act, 1995 — Section 83(9)

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High Courts31 Jan 2006Allowed

Shephali Builders and Contractors Vs Bharat Sanchar Nigam Ltd. and Others

Madhya Pradesh High Court · (2007) 2 CTLJ 350 : (2006) 1 MPHT 476 : (2007) 1 MPJR 363 : (2006) 2 MPLJ 102

Constitution of India, 1950 — Article 226, 227

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High Courts31 Jan 2006Dismissed

Union of India (UOI) Vs General Secretary Co-ordination Committee of SPM Union, Security Paper Mill and Others

Madhya Pradesh High Court · (2007) 2 JLJ 440 : (2006) 3 MPLJ 175

Constitution of India, 1950 — Article 14, 16, 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 58, 58(1)(2), 58(2)Industrial Disputes Act, 1947 — Section 12(3), 19(2), 33(1)

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High Courts31 Jan 2006

Sagardeep Advertising Vs Municipal Corporation and Others

Madhya Pradesh High Court · (2007) ILR (MP) 450

Constitution of India, 1950 — Article 14

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High Courts30 Jan 2006Allowed

Bhawanidas Laxman Das Vs Additional Commissioner of Sales Tax and Others

Madhya Pradesh High Court · (2006) ILR (MP) 674

Madhya Pradesh General Sales Tax Act, 1958 — Section 29(6), 29(8)

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