Constitution of India, 1950 — Article 14, 21, 226, 243, 243AEnvironment (Protection) Act, 1986 — Section 3(2)Inter State Water Disputes Act, 1956 — Section 6A

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High Courts11 Nov 2009Dismissed

President Ujjain Development Authority and Another Vs Banshidhar Bhatt and Others

Madhya Pradesh High Court · (2010) 3 MPJR 303

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Land Acquisition Act, 1894 — Section 4, 48, 6

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High Courts10 Nov 2009Dismissed

Manoj Kumar Shrivastav Vs The Vikram University and Another

Madhya Pradesh High Court · (2010) 2 MPHT 393 : (2010) 1 MPLJ 343

Constitution of India, 1950 — Article 226

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High Courts10 Nov 2009Allowed

Dr. Gautam Kalloo and Another Vs State of M.P.

Madhya Pradesh High Court · (2010) CriLJ 1864 : (2010) ILR (MP) 536 : (2010) 2 MPLJ 609 : (2010) 7 RCR(Criminal) 849

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 188

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High Courts09 Nov 2009

Vidhyawati Construction Co. Vs Union of India (UOI) and Others

Madhya Pradesh High Court · AIR 2010 MP 153 : (2010) ILR (MP) 283 : (2010) 1 MPHT 462 : (2010) 2 MPLJ 156

Arbitration and Conciliation Act, 1996 — Section 11, 11(3)(6)

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High Courts06 Nov 2009Dismissed

Horilal Vs Bhajanlal

Madhya Pradesh High Court · AIR 2010 MP 144 : (2009) ILR (MP) 3061

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12

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High Courts05 Nov 2009Allowed

Ushabai and Others Vs Yusufali and Another

Madhya Pradesh High Court · (2011) ACJ 718

Workmens Compensation Act, 1923 — Section 10, 4A(3)

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High Courts05 Nov 2009Allowed

Commissioner of Income Tax Vs Hasmukhlal Bagadia

Madhya Pradesh High Court · (2011) 197 TAXMAN 39

Income Tax Act, 1961 — Section 244(1A), 260A

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High Courts05 Nov 2009Allowed

Shriram and Others Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2009) 11 MP CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 304B, 306, 34, 498A

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High Courts05 Nov 2009

State of M.P. Vs Shankarlal

Madhya Pradesh High Court · (2010) ILR (MP) 717

Criminal Procedure Code, 1973 (CrPC) — Section 164, 174Evidence Act, 1872 — Section 114, 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 364, 366, 376

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High Courts04 Nov 2009