Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 115, 211, 50, 65Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2

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High Courts26 Oct 2010Allowed

Nitin Vs Iffco Tokyo General Insurance Co. Ltd. and Others

Madhya Pradesh High Court · (2011) 4 TAC 561

Motor Vehicles Act, 1988 — Section 173

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High Courts26 Oct 2010Allowed

Sukalu Ram Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2010) 10 MP CK 0032

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High Courts26 Oct 2010

Naval Kishor and Others Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2010) 10 MP CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 323, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts26 Oct 2010

Sayaji Hotels Ltd. Vs Union of India (UOI)

Madhya Pradesh High Court · (2011) 268 ELT 315

Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226, 227Finance Act, 1994 — Section 73, 75, 76, 78

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High Courts26 Oct 2010Allowed

Ashish Vs Iffco Tokio General Ins. Co. Ltd.

Madhya Pradesh High Court · (2011) ACJ 2263

Motor Vehicles Act, 1988 — Section 173

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High Courts25 Oct 2010Dismissed

Commissioner of Income Tax Vs STL Extrusion (P.) Ltd.

Madhya Pradesh High Court · (2010) 10 MP CK 0087

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High Courts25 Oct 2010

S. Goyanka Lime and Chemicals Vs Nagar Panchayat

Madhya Pradesh High Court · (2011) ILR (MP) 358 : (2011) 1 MPHT 522 : (2011) 2 MPLJ 219

Madhya Pradesh Municipalities Act, 1961 — Section 131, 132, 164, 172, 322

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High Courts25 Oct 2010

Madhya Pradesh Vs Vijay Kesharwani

Madhya Pradesh High Court · (2011) 1 MPHT 12

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 19, 24Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 36A(4), 54, 8

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High Courts22 Oct 2010Allowed

Mijajilal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) ILR (MP) 253 : (2011) 2 MPHT 158

Penal Code, 1860 (IPC) — Section 306

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High Courts22 Oct 2010Allowed

Afroz Safvi Vs State of M.P. and others

Madhya Pradesh High Court · (2010) 127 FLR 1036

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High Courts22 Oct 2010Dismissed

Harish Sharma Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) CriLJ 1588 : (2011) 2 MPHT 350 : (2011) 1 MPJR 233 : (2011) 1 MPLJ 556

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14Madhya Pradesh Gram Tatha Nagar Raksha Samiti Adhiniyam, 1999 — Section 13, 14, 15(1), 19, 3

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High Courts22 Oct 2010Dismissed

Shambhu Prasad Sharma and Others Vs Smt. Pushpa Badonya and Another

Madhya Pradesh High Court · (2011) ILR (MP) 144 : (2011) 4 MPHT 455

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 65

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High Courts22 Oct 2010

Habib and Imran Vs State of M.P.

Madhya Pradesh High Court · (2011) CriLJ 1553

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 10, 27

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