High Courts16 Dec 2010Dismissed

Kedarilal Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 1284

Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 14, 14(1), 14(2), 14(3), 14(4)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 5, 5(1), 5(2)
High Courts15 Dec 2010Dismissed

Sabirmohd Vs Maganlal

Madhya Pradesh High Court · (2011) ILR (MP) 1243

Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 21, 33, 58Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts14 Dec 2010

Abhijit Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) ILR (MP) 780 : (2011) 2 MPHT 8 : (2011) 1 MPJR 57 : (2011) 4 RCR(Criminal) 377 : (2011) 4 RCR(Criminal) 377

Criminal Procedure Code, 1973 (CrPC) — Section 454Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B), 29, 35, 60, 60(3)
High Courts14 Dec 2010

Kamlesh Sharma Vs Divisional Manager and Others

Madhya Pradesh High Court · (2011) 131 FLR 294 : (2011) ILR (MP) 703 : (2011) 3 MPHT 481

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 2AMadhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 2S
High Courts14 Dec 2010Allowed

Krishna Kumar Verma Vs State of M.P.

Madhya Pradesh High Court · (2010) 12 MP CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 4Penal Code, 1860 (IPC) — Section 161
High Courts14 Dec 2010Allowed

Union of India Vs M.P. State Electricity Board

Madhya Pradesh High Court · (2011) 1 MPHT 359

Civil Procedure Code, 1908 (CPC) — Section 151, 21, 21A, 47Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 13(1)(b), 15Railways Act, 1989 — Section 124A