Electricity Act, 2003 — Section 164, 176(2), 2(5), 67, 67(2)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2Telegraph Act, 1885 — Section 10, 11B, 12B, 13B, 14B

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High Courts16 Sept 2011

Mohd. Imran Siddique Vs State of M.P. and Others

Madhya Pradesh High Court · (2011) ILR (MP) 2699

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High Courts16 Sept 2011Allowed

Manju @ Manaklal Vs State of M.P.

Madhya Pradesh High Court · (2012) 1 MPHT 525

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)

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High Courts16 Sept 2011Allowed

Satpura Narmada Kshetriya Gramin Bank Vs A.K. Chaturvedi and Others

Madhya Pradesh High Court · (2011) 09 MP CK 0054

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High Courts15 Sept 2011

Chandrakala and Others Vs Kamalkishore and Another

Madhya Pradesh High Court · (2012) ACJ 1517

Motor Vehicles Act, 1988 — Section 173

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High Courts15 Sept 2011Dismissed

State of MP Vs Komal

Madhya Pradesh High Court · (2011) 4 Crimes 408

Penal Code, 1860 (IPC) — Section 354

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High Courts15 Sept 2011Dismissed

Krishnagopal Vs Director of Income Tax (Investigation) and Another

Madhya Pradesh High Court · (2012) 247 CTR 239

Income Tax Act, 1961 — Section 132A

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High Courts15 Sept 2011Allowed

Indrakali (Smt.) and Others Vs Ravi Bhan Prasad and Another

Madhya Pradesh High Court · (2012) ILR (MP) 471

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts14 Sept 2011

M/s J.B. Chemicals and Pharmaceuticals Ltd. Vs M/s Zest Pharma

Madhya Pradesh High Court · (2012) 1 MPHT 503

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(2), 47

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High Courts14 Sept 2011

Pawan and Another Vs Smt. Bhulibai and Others

Madhya Pradesh High Court · (2012) 3 MPHT 20

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 10, 18, 41

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High Courts14 Sept 2011Dismissed

Shankarlal Agrawal Vs District Shahkari Kendriya Bank Maryadit

Madhya Pradesh High Court · (2011) ILR (MP) 3000

Constitution of India, 1950 — Article 14, 21, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)

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High Courts13 Sept 2011

Sohan Singh and Others Vs Manoj and Others

Madhya Pradesh High Court · (2012) ACJ 2033

Motor Vehicles Act, 1988 — Section 128

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High Courts13 Sept 2011Allowed

Ramu Singh and Others Vs Smt. Bandibai and Others

Madhya Pradesh High Court · (2012) ILR (MP) 121

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Evidence Act, 1872 — Section 68, 69, 90Hindu Succession Act, 1956 — Section 14(1)

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High Courts13 Sept 2011

Amar Singh and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2011) 09 MP CK 0056

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 301(2), 313, 374Evidence Act, 1872 — Section 27

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High Courts13 Sept 2011

M/s Man Industries (India) Limited Vs M/s Pragya Equipments Pvt. Limited and another

Madhya Pradesh High Court · (2012) 2 MPHT 167

Micro, Small and Medium Enterprises Development Act, 2006 — Section 15, 16

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High Courts13 Sept 2011Allowed

Gwalior Trade Fair Authority Vs Union of India and others

Madhya Pradesh High Court · (2012) 1 MPHT 473

Constitution of India, 1950 — Article 246, 265, 268AFinance Act, 1994 — Section 65, 65(105), 65(16), 76, 77Gwalior Vyapar Mela Pradhikaran Adhiniyam Act, 1996 — Section 10, 2, 3, 7, 8

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High Courts13 Sept 2011Allowed

Anil Rajawat Vs Dashrath Singh Gurjar and Others

Madhya Pradesh High Court · (2011) 4 MPJR 98

Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 227Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2

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