Madhya Pradesh Shasakiya Sevak Anivarya Sevanivritti Ka Vidhimanyata Karan Adhiniyan, 1967 — Section 3Madhya Pradesh Shashkiya Sewak (Adhiwarshik-Aaya) Adhiniyam, 1967 — Section 2

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High Courts30 Nov 2011Dismissed

Smt. Abhilasha Tiwari and Another Vs Ramvishal Tiwari

Madhya Pradesh High Court · (2011) 11 MP CK 0070

Penal Code, 1860 (IPC) — Section 420

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High Courts30 Nov 2011Dismissed

Devi Lal Batham Vs Smt. Usha alias Jaya and Another

Madhya Pradesh High Court · (2011) 11 MP CK 0043

Limitation Act, 1963 — Section 5

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High Courts30 Nov 2011Dismissed

Harish Chandra Yadav Vs State of M.P. and others

Madhya Pradesh High Court · (2012) ILR (MP) 1107 : (2012) 1 MPHT 397

Constitution of India, 1950 — Article 14, 16Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995 — Rule 3, 5Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts30 Nov 2011Allowed

Bharat Singh and Babulal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) ILR (MP) 237 : (2012) 1 JLJ 232

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 324

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High Courts29 Nov 2011Dismissed

Sushil Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) ILR (MP) 230 : (2012) 1 MPHT 401

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 109, 302, 304, 34

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High Courts29 Nov 2011

Anita Sharma (Smt.) Vs State of M.P. and Another

Madhya Pradesh High Court · (2012) ILR (MP) 608

Criminal Procedure Code, 1973 (CrPC) — Section 301, 397, 401, 407(2), 408

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High Courts29 Nov 2011Dismissed

Justice R.D. Vyas (Retd.) Vs The Accountant General

Madhya Pradesh High Court · (2011) 11 MP CK 0040

Constitution of India, 1950 — Article 124, 14High Court and Supreme Court Judges (Salaries and Conditions of Service) (Amendment) Act, 2005 — Section 13A, 7

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High Courts29 Nov 2011

VTP Higher Secondary School, Shivpuri Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 132 FLR 485 : (2012) 3 LLJ 31 : (2012) 1 MPLJ 211

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10, 16(1), 5, 7AMadhya Pradesh Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, 1983 — Rule 10(4), 10(6), 12, 3, 5

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High Courts29 Nov 2011Dismissed

Jagdish and Kamal Vs State of M.P.

Madhya Pradesh High Court · (2011) 11 MP CK 0017

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307, 34

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High Courts28 Nov 2011Dismissed

Usha Shrivastava (Dr. Smt.) Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 3 MPJR 114

Constitution of India, 1950 — Article 14, 309

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High Courts28 Nov 2011Dismissed

Basant Kumar Jain Vs State Bank of India

Madhya Pradesh High Court · (2012) ILR (MP) 25

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2) , 13(3A), 13(4), 17, 17(1)

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High Courts28 Nov 2011Allowed

Nar Singh Vs Vijay and Others

Madhya Pradesh High Court · (2012) 2 TAC 239

Motor Vehicles Act, 1988 — Section 147

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High Courts28 Nov 2011Dismissed

Smt. Saroj Shivhare and Others Vs M/s. Gaurav Enterprises and Others

Madhya Pradesh High Court · (2012) 4 BC 93 : (2012) 1 MPHT 292

Registration Act, 1908 — Section 17(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(8)Transfer of Property Act, 1882 — Section 60

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High Courts25 Nov 2011Dismissed

Ramsajeevan Patel Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) 11 MP CK 0090

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