SBI Officer's Service Rule, 1992 — Rule 68(7)(i)Banking Regulation Act, 1949 — Section 10(1)(b)Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)

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High Courts28 Jun 2018Disposed Off

Tripti Alcobrew Pvt. Ltd & Anr Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 06 MP CK 0143

Constitution of India, 1950 — Article 248, 366Madhya Pradesh Excise Act, 1915 — Section 62(2), 62(1)Value Added Tax Act, 2002 — Section 2(m), 2(u)(vi), 18(4), 19, 20, 20A(2), 46

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High Courts28 Jun 2018Partly Allowed

Sagan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0142

Indian Penal Code, 1860 — Section 300, 302, 304I, 325, 326

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High Courts28 Jun 2018Dismissed

Shankar Lal Rai & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0141

Code Of Criminal Procedure, 1973 — Section 125, 313, 374(2)Indian Penal Code, 1860 — Section 107, 306

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High Courts28 Jun 2018Dismissed

Sheikh Chand Kha @ Chandu Kha S/O Haji Sheikh Mehmud Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0140

Indian Penal Code, 1860 — Section 34, 201, 302, 364Indian Evidence Act, 1872 — Section 27

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High Courts28 Jun 2018Dismissed

Rahul Singh Lodhi Vs Smt. Chanda Devi

Madhya Pradesh High Court · (2018) 06 MP CK 0139

Representation of Peoples Act, 1951 — Section 81, 82, 83, 83(1)(c), 87, 87(1), 100(1)(d), 123

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High Courts28 Jun 2018Dismissed

Surendra Pratap Singh Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · AIR 2018 MP 186 : (2018) 4 CGLJ 1 : (2018) 3 JLJ 257 : (2019) 1 MPLJ 75

Constitution Of India, 1950 — Article 21, 226, 300(A) Land Acquisition Act, 1894 — Section 11National Highways Act, 1956 — Section 3(A)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(1)(a), 24(2)

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High Courts27 Jun 2018Disposed Off

Vijay Vs State Of Madhya Pradesh Through

Madhya Pradesh High Court · (2018) 06 MP CK 0137

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120(B), 193, 420Indian Evidence Act, 1872 — Section 27

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High Courts27 Jun 2018Allowed

Annilal @ Anil Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0136

Code Of Criminal Procedure, 1973 — Section 161, 397, 401Indian Penal Code, 1860 — Section 34, 107, 306

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High Courts27 Jun 2018Dismissed

Raju @ Jamuna Prasad Banjara Vs State Of Through P.S Jahangirabad, Bhopal

Madhya Pradesh High Court · (2018) 06 MP CK 0135

Indian Penal Code, 1860 — Section 302

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High Courts27 Jun 2018Partly Allowed

Pappan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0134

Indian Penal Code, 1860 — Section 300, 302, 304I, 304II

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High Courts27 Jun 2018Dismissed

Sandeep Vastri Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 06 MP CK 0133

Constitution of India, 1950 — Article 226

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High Courts27 Jun 2018Disposed Off

Ramji Tiwari & Others Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) LabIC 4477 : (2019) 1 MPLJ 272

Madhya Pradesh Junior Administrative Service Recruitments And Service Conditions Of Service) Rules, 2011 — Rule 6, 6(1)(a), 6(1)(a)(ii), 6(1)(a)(iv), 12(1), 13

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High Courts27 Jun 2018Dismissed

Jai Singh And Others Vs Jai Singh And Others

Madhya Pradesh High Court · (2018) 06 MP CK 0131

Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 148, 149, 302, 323, 325, 427, 449

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High Courts27 Jun 2018Dismissed

Rohit Singh Sikarwar & Others Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 06 MP CK 0130

Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12Madhya Pradesh Junior Administrative Service (Recruitments and Service Conditions of Service) Rules, 2011 — Rule 7, 12, 13, 20

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High Courts27 Jun 2018Partly Allowed

Anil Dubey Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0129

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 300, 302, 304I, 323, 324Code Of Criminal Procedure, 1973 — Section 148, 149

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High Courts27 Jun 2018Allowed

Dr. Pali Rastogi & OrsVs Union Of India & Ors

Madhya Pradesh High Court · (2018) 06 MP CK 0128

Constitution of India, 1950 — Article 226, 227

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