Constitution of India, 1950 — Article 14Indian Medical Council Regulations, 2000 — Regulation 9(2)Madhya Pradesh Chikitsa Shiksha Sanstha (Niyantran) Adhiniyam, 1973 — Section 10

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High Courts12 May 2006Dismissed

Seth Mohan Lal Hiralal (Firm) Vs State of M.P. and another

Madhya Pradesh High Court · (2006) ILR (MP) 1103 : (2006) 3 MPLJ 520

Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 19

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High Courts12 May 2006

Jagjit Singh Anand, Engineer and Contractor Vs State of M.P. and Another

Madhya Pradesh High Court · (2006) 05 MP CK 0006

Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7(5), 7B, 7B(1)

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High Courts11 May 2006Allowed

General Manager, Gun Carriage Factory Vs K. Datta Ex Supervisor Gun Carriage Factory Vice President, Labour Union Gun Carriage Factory and Presiding Officer Central Govt. Industrial Tribunal cum Labour Court

Madhya Pradesh High Court · (2006) 05 MP CK 0110

Industrial Disputes Act, 1947 — Section 11A

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High Courts11 May 2006Allowed

Nanda Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2006) 05 MP CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 437(6), 439Penal Code, 1860 (IPC) — Section 380, 457

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High Courts11 May 2006

Mangu Singh and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2006) 05 MP CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 325, 34

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High Courts11 May 2006Allowed

Subodh Shukla Vs R.S. Dudee and another

Madhya Pradesh High Court · (2006) 4 MPLJ 515

Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b), 200, 203, 204(4), 397Penal Code, 1860 (IPC) — Section 109, 120B, 420, 420, 421

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High Courts11 May 2006Dismissed

Azhar Khan @ Maulana Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2006) 05 MP CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 161, 328, 329, 329(2)Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 307, 331

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High Courts11 May 2006

Sonaram and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2006) 05 MP CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts10 May 2006Dismissed

Dayalal and Others Vs Bhaiyalal and Others

Madhya Pradesh High Court · AIR 2007 MP 72

Hindu Succession Act, 1956 — Section 14

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High Courts10 May 2006Dismissed

Shailendra Koshti Vs Smt. Kavita Koshti

Madhya Pradesh High Court · AIR 2007 MP 46

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6Constitution of India, 1950 — Article 14, 21Hindu Marriage Act, 1955 — Section 13, 9

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High Courts10 May 2006Dismissed

Ashok Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2007) ILR (MP) 129

Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 386Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)

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High Courts10 May 2006Dismissed

Deep Prakash Awasthi Vs Managing Director, Union Bank of India and Others

Madhya Pradesh High Court · (2006) 05 MP CK 0044

Constitution of India, 1950 — Article 226, 227Union Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4, 5, 6

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High Courts10 May 2006

Bheru D. Balai and Another Vs State of M.P.

Madhya Pradesh High Court · (2006) 05 MP CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 155Penal Code, 1860 (IPC) — Section 302, 307, 34

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