Electricity Act, 2003 — Section 3, 4, 39(2)(d), 40(c), 42, 42(2), 42(3), 42(4), 61, 86, 86(1)(a), 86(1)(c), 86(1)(e), 181, 181(1), 181(2)(p), 181(2)(zp)Electricity Supply Act, 1948 — Section 48, 49General Clauses Act, 1897 — Section 21

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High Courts30 Oct 2018Partly Allowed

Touheed Musalman Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 10 MP CK 0019

Indian Penal Code, 1860 — Section 376, 376A, 376(A)(B), 376AB, 450Code of Criminal Procedure, 1973 — Section 313, 357, 366(1), 374(2)Protection of Children from Sexual Offences Act, 2012 — Section 3, 4

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High Courts30 Oct 2018Dismissed

M/s S.V.E.C. Construction Vs State of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 10 MP CK 0012

Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7A, 19, 30

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High Courts30 Oct 2018Partly Allowed

State of Madhya Pradesh & Others Vs Jagdeo Singh

Madhya Pradesh High Court · (2018) 10 MP CK 0011

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High Courts30 Oct 2018Allowed

State of Madhya Pradesh & Others Vs Ramlal Mahobia

Madhya Pradesh High Court · (2018) 10 MP CK 0010

Constitution of India, 1950 — Article 226Interest Act, 1978 — Section 2(b), 3Code of Civil Procedure, 1908 — Section 34

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High Courts26 Oct 2018Disposed Off

Raj Kumar Kol Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 10 MP CK 0009

Constitution of India, 1950 — Article 72, 161Code of Criminal Procedure, 1973 — Section 161, 354(3), 366(1), 433AEvidence Act, 1872 — Section 8, 27, 157

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High Courts25 Oct 2018Dismissed

Aram Bai Vs Pratap Singh (Dead) Through Lrs & Others

Madhya Pradesh High Court · (2018) 10 MP CK 0031

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 23 Rule 1, Order 23 Rule 1(3), Order 7 Rule 3, Order 1 Rule 10, Order 6 Rule 17

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High Courts25 Oct 2018Partly Allowed

Ramswaroop Singh Gurjar Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 10 MP CK 0030

Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40

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High Courts25 Oct 2018

Siddhi Vinayak & Another Vs Union of India & Others

Madhya Pradesh High Court · (2018) 10 MP CK 0021

Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(g), 19(6), 21Foreign Trade (Development and Regulation) Act, 1992 — Section 3, 5, 6, 20Customs Act, 1962 — Section 11

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High Courts25 Oct 2018Dismissed

M/s S. Kumars Ltd & Anr Vs Bherulal & Ors

Madhya Pradesh High Court · (2018) 10 MP CK 0017

Constitution of India, 1950 — Article 227Industrial Disputes (Central) Rules, 1957 — Rule 34Madhya Pradesh Standard Standing Orders Rules, 1963 — Rule 11(c)

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High Courts24 Oct 2018Dismissed

Prakash Chandra Pandey Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 10 MP CK 0029

Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 10(i), 10(ii), 10(iii), 10(iv)Limitation Act, 1963 — Section 17

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High Courts22 Oct 2018Dismissed

M/s. IDEA Cellular Ltd Vs Assistant Commissioner, Commercial Tax & Others

Madhya Pradesh High Court · (2018) 10 MP CK 0018

Madhya Pradesh Entry Tax Act, 1976 — Section 2(aa), 2(1)(b), 3, 3(1), 3(2)Central Sales Tax Act, 1956 — Section 8(3)(b)Madhya Pradesh VAT Act, 20202 — Section 2, 2(d), 2(1)(gg), 2(1)(l), 2(2), 46(2)

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High Courts12 Oct 2018Allowed

Kalyan Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 10 MP CK 0028

Indian Penal Code, 1860 — Section 107, 109, 306Code of Criminal Procedure, 1973 — Section 228

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High Courts12 Oct 2018Dismissed

Jagdish & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 10 MP CK 0027

Indian Penal Code, 1860 — Section 34, 323, 341, 363, 366A, 366, 375, 376, 376(1), 376(2), 376(2)(g), 506IICode of Criminal Procedure, 1973 — Section 91, 173(8), 299, 311, 313, 482Special Marriage Act, 1954 — Section 5, 6

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High Courts12 Oct 2018Dismissed

Sajni Bajaj & Anr Vs Indore Development Authority & Ors

Madhya Pradesh High Court · (2018) 10 MP CK 0020

Constitution of India, 1950 — Article 14, 226Madhya Pradesh Lok Parisar (Bedakhali) Adhiniyam, 1974 — Section 3, 4, 5, 7, 17Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 38, 58, 85

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High Courts11 Oct 2018Dismissed

Taranjeet Singh Hora & Anr Vs State of Madhya Pradesh through P.S. Betma, Indore

Madhya Pradesh High Court · (2018) 10 MP CK 0015

Indian Penal Code, 1860 — Section 34, 120B, 406, 409, 420, 465, 467, 468, 471, 477ACode of Criminal Procedure, 1973 — Section 154, 154(1), 155, 156, 156(3), 157, 162, 169, 170, 173, 173(2), 173(8), 220, 482Negotiable Instruments Act, 1881 — Section 138

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High Courts11 Oct 2018

State of Madhya Pradesh Vs Rajesh Singh

Madhya Pradesh High Court · (2018) 10 MP CK 0008

Indian Penal Code, 1860 — Section 342, 354, 375, 376, 376(2)(f), 506B

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