Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i), 39

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High Courts17 Apr 2007

Ganga Ram Patel Vs Mohammad Zaheed Khan and Another

Madhya Pradesh High Court · (2008) ACJ 2763

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High Courts17 Apr 2007Allowed

Narain Lal Vs Board of Revenue and Others

Madhya Pradesh High Court · (2007) 3 MPHT 128 : (2007) 2 MPLJ 467

Constitution of India, 1950 — Article 226

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High Courts17 Apr 2007Allowed

Ravindra Bharati Vs S.V. Electricals Limited and Others

Madhya Pradesh High Court · (2007) 2 BC 414

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts17 Apr 2007

Kavawatibai and Others Vs Mohanlal and Others

Madhya Pradesh High Court · (2008) ACJ 1808

Motor Vehicles Act, 1988 — Section 173

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High Courts16 Apr 2007Allowed

Manoharlal and Others Vs Idandas and Another

Madhya Pradesh High Court · (2007) 2 JLJ 393 : (2007) 3 MPLJ 245

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, Order 21 Rule 97, Order 21 Rule 99, 151Contract Act, 1872 — Section 17

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High Courts13 Apr 2007Dismissed

Commissioner of Income Tax Vs M.P. Financial Corporation

Madhya Pradesh High Court · (2008) 299 ITR 297 : (2008) 173 TAXMAN 44

Income Tax Act, 1961 — Section 260A

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High Courts13 Apr 2007Allowed

Umed Singh and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2007) 2 JLJ 338 : (2007) 3 MPHT 275

Penal Code, 1860 (IPC) — Section 147, 149, 302, 307

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High Courts13 Apr 2007

Jaipal Singh and others Vs State of M.P. and others

Madhya Pradesh High Court · (2007) 3 MPLJ 97

Constitution of India, 1950 — Article 226Madhya Pradesh Minor Minerals Rules, 1996 — Rule 5

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High Courts13 Apr 2007Allowed

Asian Electronics Ltd., Thane Vs M.P. State Electricity Board and others

Madhya Pradesh High Court · (2007) 3 MPLJ 203

Arbitration and Conciliation Act, 1996 — Section 17Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

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High Courts13 Apr 2007Dismissed

Commissioner of Income Tax Vs Damodardas Ralhi (HUF)

Madhya Pradesh High Court · (2007) 04 MP CK 0008

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1961 — Section 132, 260A, 68, 7

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High Courts12 Apr 2007

Mukesh and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2008) CriLJ 1340

Penal Code, 1860 (IPC) — Section 332, 34, 394, 397

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High Courts12 Apr 2007

Veer Singh and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2007) CriLJ 4506 : (2007) ILR (MP) 1684 : (2007) 3 JLJ 276 : (2007) 3 MPLJ 580 : (2007) 4 RCR(Criminal) 843

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 209, 319, 482Penal Code, 1860 (IPC) — Section 302, 323, 34

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High Courts12 Apr 2007

Neeraj Kumar Sharma and Another Vs State of M.P. and Others

Madhya Pradesh High Court · (2007) 3 MPHT 527

Constitution of India, 1950 — Article 226

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