Motor Vehicles Act, 1988 — Section 140, 158(6), 165(1), 166, 166(1), 166(1)(a), 166()(b), 166(1)((c), 166(1)(d), 173(1)Code Of Civil Procedure, 1908 — Section 2(11)Arbitration And Conciliation Act, 1996 — Section 2(1)(g)

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High Courts07 Sept 2020Partly Allowed

Sahkari Bipanra Samiti Maryadit Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0084

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 279, 304A, 337

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High Courts07 Sept 2020Allowed/Disposed Of

Ratan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0061

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 120B, 201, 302, 364

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High Courts07 Sept 2020

Santosh Meena Vs Siddharth B S Meena

Madhya Pradesh High Court · (2020) 09 MP CK 0060

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High Courts07 Sept 2020Disposed Of

M/s Metco Autotech thr Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0057

Constitution Of India, 1950 — Article 226, 227Madhya Pradesh Rajya Audhyogik Bhui Avum Bhavan Prabandhan Niyam, 2019 — Rule 11(ii), 11(iii), 12, 19, 19(c), 19(c)(iv), 42(2)

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High Courts07 Sept 2020Dismissed

Betu@ Rasid Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0051

Code Of Criminal Procedure, 1973 — Section 482

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High Courts07 Sept 2020Disposed Of

Gambhir Singh Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0050

Code Of Criminal Procedure, 1973 — Section 30(1)(b), 313, 357A, 374(2)Indian Penal Code, 1860 — Section 63, 64, 65, 66, 67, 68, 69, 70, 307, 326Evidence Act, 1872 — Section 134

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High Courts07 Sept 2020Disposed Of

Jai Prakash Pateria Alias J.P. Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0047

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379

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High Courts04 Sept 2020Disposed Of

Sukhdeen Lodhi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0107

Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 34, 324Probation Of Offenders Act, 1958 — Section 4, 12

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High Courts04 Sept 2020Dismissed

Jhabbu & others Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0058

Arms Act, 1959 — Section 25, 27Indian Penal Code, 1860 — Section 302

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High Courts04 Sept 2020Dismissed

Charan Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0053

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 420, 467, 468, 471Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966 — Rule 9(1)(a)

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High Courts04 Sept 2020Dismissed

Adarsh Matsyaudyog Sahakari Samiti Maryadit. Vs State Of M.P. & Others

Madhya Pradesh High Court · (2020) 09 MP CK 0052

Constitution Of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Awam Gram Swaraj Adhiniyam, 1993 — Section 65(1), 91Madhya Pradesh Panchayat (Appeal & Revision) Rules, 1995 — Rule 3

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High Courts04 Sept 2020Disposed Of

Vineet Singh Baghel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0049

Code Of Criminal Procedure, 1973 — Section 451, 457, 482Indian Penal Code, 1860 — Section 379, 414Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21

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High Courts04 Sept 2020Dismissed