Aluminium Corporation of India Limited (Acquisition and Transfer of Aluminium Undertaking) Act, 1984 — Section 12, 5, 6Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25F, 25FF

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High Courts21 Feb 2008Allowed

Narmada Bachao Andolan Vs The State of Madhya Pradesh

Madhya Pradesh High Court · AIR 2008 MP 142 : (2008) ILR (MP) 509 : (2008) 2 MPHT 490 : (2008) 2 MPJR 119 : (2008) 2 MPJR 11

Constitution of India, 1950 — Article 14, 162, 21, 226, 246Electricity (Supply) Act, 1948 — Section 29Environment (Protection) Act, 1986 — Section 5

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High Courts21 Feb 2008

Krishna Bai and Others Vs Riyajuddin and Others

Madhya Pradesh High Court · (2009) ACJ 1508

Motor Vehicles Act, 1988 — Section 166, 173

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High Courts20 Feb 2008

Prakash Chand Nahta Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2008) 218 CTR 369 : (2008) 218 CTR 367 : (2008) ILR (MP) 967 : (2008) ILR (MP) 25 : (2008) 301 ITR 134 : (2008) 3 MPLJ 345 : (2008) 170 TAXMAN 520

Income Tax Act, 1961 — Section 131, 132

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High Courts20 Feb 2008

Indian Oil Corporation Ltd. and One Another Vs Gurmeet Singh

Madhya Pradesh High Court · (2008) ILR (MP) 2505

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2

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High Courts20 Feb 2008

State of Madhya Pradesh and Others Vs Vinod Mohan Shrivastava

Madhya Pradesh High Court · (2008) ILR (MP) 1869

Constitution of India, 1950 — Article 309

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High Courts20 Feb 2008

Ghasitibai Vs Ramgopal Singh and Others

Madhya Pradesh High Court · (2008) ILR (MP) 872 : (2008) 4 MPHT 385 : (2009) 1 MPLJ 666

Evidence Act, 1872 — Section 138, 32, 33, 67Registration Act, 1908 — Section 17, 49

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High Courts20 Feb 2008Dismissed

State of M.P. Vs Bharat Construction Co.

Madhya Pradesh High Court · (2008) ILR (MP) 1807 : (2008) 5 MPHT 411 : (2008) 2 MPLJ 295

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High Courts19 Feb 2008Dismissed

Bane Singh and Another Vs Santosh Giri and Others

Madhya Pradesh High Court · (2009) ACJ 898

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 166, 173

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High Courts19 Feb 2008Allowed

Sandeep Kumar Richhariya Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) ILR (MP) 434 : (2008) 2 MPHT 400

Constitution of India, 1950 — Article 14, 16, 32

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High Courts19 Feb 2008Allowed

Shyama Bai Widow of late Mulayam Chand Jain Vs Murlidhar Ahuja

Madhya Pradesh High Court · (2008) ILR (MP) 1790 : (2008) 3 JLJ 223 : (2008) 4 MPHT 123 : (2008) 2 MPJR 391 : (2008) 3 MPLJ 22

Criminal Procedure Code, 1973 (CrPC) — Section 133

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High Courts19 Feb 2008Allowed

Umashankar Usrete Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2008) CriLJ 3270 : (2008) ILR (MP) 779 : (2008) 4 MPHT 393 : (2008) 2 MPJR 230 : (2009) 2 MPLJ 11

Constitution of India, 1950 — Article 136Contempt of Courts Act, 1971 — Section 19Forest Act, 1927 — Section 52

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High Courts19 Feb 2008Allowed

Rajneesh Kumar Dwivedi Vs K.P. Enterprises and Another

Madhya Pradesh High Court · (2008) ILR (MP) 2061 : (2008) 2 MPHT 405

Employees Compensation Act, 1923 — Section 19, 2, 30, 4, 4A

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