Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 262, 265, 357, 374Negotiable Instruments Act, 1881 (NI) — Section 138, 143

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High Courts29 Jan 2008Allowed

Shiv Singh Rawat Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2008) ILR (MP) 491 : (2008) 2 JLJ 124 : (2008) 2 MPHT 41 : (2008) 2 MPLJ 573

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 326

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High Courts29 Jan 2008Allowed

Smt. Usha Rathore and Others Vs National Insurance Company Limited and Others

Madhya Pradesh High Court · (2009) ACJ 214 : (2008) 3 MPHT 396 : (2008) 2 MPLJ 607

Motor Vehicles Act, 1988 — Section 140, 141, 163A, 166, 173

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High Courts29 Jan 2008

Bhuri and Others Vs Omi and Others

Madhya Pradesh High Court · (2009) ACJ 1390

Penal Code, 1860 (IPC) — Section 279, 304A, 337

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High Courts29 Jan 2008Dismissed

Sushil Kumar Kanungo and others Vs M.P. Rajya Sahkari Bank Mary Adit and others

Madhya Pradesh High Court · (2008) ILR (MP) 2238 : (2008) 1 MPLJ 600

Constitution of India, 1950 — Article 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2), 64

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High Courts28 Jan 2008Dismissed

Abhishek Co-operative Housing Society Ltd. Vs The Board of Revenue and Others

Madhya Pradesh High Court · AIR 2009 MP 17 : (2008) 2 MPLJ 602

Constitution of India, 1950 — Article 226, 227Stamp Act, 1899 — Section 9

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High Courts28 Jan 2008Allowed

Babulal Jain Vs Income Tax Officer and Another

Madhya Pradesh High Court · (2008) 215 CTR 340 : (2008) 298 ITR 369

Income Tax Act, 1961 — Section 260A

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High Courts28 Jan 2008Allowed

Nanda Mali Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2008) ILR (MP) 589 : (2008) 4 MPHT 50

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

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High Courts28 Jan 2008Allowed

Narayan and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2008) CriLJ 1657 : (2008) ILR (MP) 2401 : (2008) 2 MPHT 138

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Penal Code, 1860 (IPC) — Section 294, 307, 323, 325, 34

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High Courts25 Jan 2008Dismissed

Manoj Kumar Pandya Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) ILR (MP) 1383 : (2008) 3 JLJ 203 : (2008) 3 MPHT 343 : (2008) 4 MPJR 80 : (2008) 2 MPLJ 302

Constitution of India, 1950 — Article 14

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High Courts25 Jan 2008Allowed

Smt. Satya Prakashi Parsadia Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) ILR (MP) 1092 : (2008) 3 MPHT 264 : (2008) 1 MPJR 308 : (2008) 2 MPLJ 372

Constitution of India, 1950 — Article 226

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High Courts25 Jan 2008

Maharaja Jiwajirao Education Society and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2008) 1 JLJ 379 : (2008) 2 MPLJ 99

Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 33(8)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(i)

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High Courts24 Jan 2008Allowed