Evidence Act, 1872 — Section 116Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(c), 12(1)(f), 2(b), 25Transfer of Property Act, 1882 — Section 111(g)

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High Courts29 Feb 2012Allowed

Rashik Hasan Vs Nagar Nigam, Bhopal and Another

Madhya Pradesh High Court · (2012) 2 JLJ 272

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, 100, 15Madhya Pradesh Municipal Corporation Act, 1956 — Section 401

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High Courts29 Feb 2012

Hukumchand Jute and Industries Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) ILR (MP) 2102 : (2013) 2 LLN 164

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 25N, 25N(6)

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High Courts28 Feb 2012Dismissed

Kailash Narayan Dubey Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) ILR (MP) 916 : (2013) 1 MPHT 65

Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 376, 6

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High Courts28 Feb 2012Allowed

Vrijlal Ghosi and Another Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 1351

Penal Code, 1860 (IPC) — Section 302

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High Courts28 Feb 2012

Charan Singh Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 1664 : (2012) 4 MPHT 36

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 498A

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High Courts28 Feb 2012Disposed Off

Rameshwar Vs Ujjain Development Authority

Madhya Pradesh High Court · (2012) 209 TAXMAN 344

Income Tax Act, 1961 — Section 115O, 194A, 194B, 194LA, 271CLand Acquisition Act, 1894 — Section 34

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High Courts28 Feb 2012Dismissed

Mahesh Kumar Rathor Vs State of Madhya Pradesh Ors.

Madhya Pradesh High Court · (2013) 2 SCT 498

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High Courts27 Feb 2012Allowed

Ram Pal Vs Babu Lal and Others

Madhya Pradesh High Court · (2013) 2 MPLJ 147

Constitution of India, 1950 — Article 227

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High Courts27 Feb 2012Allowed

Vijay Singh and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 5 MPHT 39

Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 11, 11A, 17, 17(1), 17(4)

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High Courts27 Feb 2012Dismissed

Jageshwar Prasad Raidas and Others Vs M.P. State Electricity Board and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1150 : (2012) 2 MPHT 477

Constitution of India, 1950 — Article 226

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High Courts27 Feb 2012Allowed

Vinay Sharma Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2012) 02 MP CK 0116

Constitution of India, 1950 — Article 20(2), 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 18Madhya Pradesh Police Regulations — Regulation 270(4)

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High Courts27 Feb 2012Dismissed

Arvind Vs Amar Singh Mangilal Joonwal and Others

Madhya Pradesh High Court · (2012) 4 MPLJ 659

Specific Relief Act, 1963 — Section 28, 28(2)

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High Courts24 Feb 2012Allowed

Rewaram and Others Vs State of M.P.

Madhya Pradesh High Court · (2012) 02 MP CK 0111

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 147, 294, 323, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts24 Feb 2012Allowed