High Courts05 Dec 2008Dismissed

Dr. Pratap Singh Hardia Vs Sanjay Chawrekar

Madhya Pradesh High Court · AIR 2009 MP 73 : (2009) ILR (MP) 450 : (2009) 2 MPHT 351 : (2008) 4 MPJR 263 : (2009) 1 MPLJ 477

Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 34Madhya Pradesh Civil Courts Act, 1958 — Section 7
High Courts03 Dec 2008Allowed

Bhadar Vs State of M.P.

Madhya Pradesh High Court · (1991) 1 RCR(Civil) 329

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 8C
High Courts25 Nov 2008Dismissed

Krishna Kumar Pateria Vs State of M.P. and others

Madhya Pradesh High Court · (2009) 1 MPLJ 207

Madhya Pradesh Civil Services Classification (Control and Appeal) Rules, 1966 — Rule 29(2)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Penal Code, 1860 (IPC) — Section 409