Kirti Pandey And Others Vs State Of Madhya Pradesh And Others
.... ition to donate their kidney to petitioner No.1 - Smt. Kirti Pandey. Counsel for petitioners fairly submits that petitioner No.2 who is Aunt-in-law is ready to give her kidney to petitioner No.1 but restrictions are raised. Although, she is ready to provide all necessary documents including medi ...
Madhya Pradesh High Court (Gwalior Bench)
Reena And Others Vs State Of Madhya Pradesh
.... so mentioned in his suicide note that he is committing suicide due to harassment caused by present applicants and co-accused persons. On completion of merg inquiry, an FIR was lodged against the applicants and co-accused persons. 3. Learned counsel for the applicanta/accused submits that th ...
Madhya Pradesh High Court (Indore Bench)
Anurag Pachauri Vs State Of Madhya Pradesh
.... e, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs. 50,000/- (Rupees Fifty Thousand only) with two local solvent sureties in the like amount to the satisfaction of the trial Court/committal Court. This orde ...
Madhya Pradesh High Court (Gwalior Bench)
Balwan Rajpoot@ Chayna Vs State Of Madhya Pradesh
.... for a period upto three years, hence the same be suspended during the pendency of this appeal. 4. Learned counsel for the respondent/State has opposed the prayer. 5. Considering the facts and circumstances of the case and particularly the fact that the sentence is for a period of thre ...
Madhya Pradesh High Court
Riyazuddin Vs Nisaruddin @ Antim Lala And Others
.... ply with the order of remand in its letter and spirit, and acting contrary to the order of remand is contrary to law and in that case, the amendment was not allowed. 06] Heard the counsel for the parties and perused the record. 07] On due consideration of the rival submissions and on p ...
Madhya Pradesh High Court (Indore Bench)
Shyam Singh Rajput And Others Vs State Of Madhya Pradesh And Others
.... roved is under Section 323 of IPC apart from provision under SC/ST Act. Learned counsel for the appellants further submitted that the trial court has already suspended the jail sentence of the appellant till 01.04.2024. Final hearing of this appeal is not possible in near future. Thus, remaining ...
Madhya Pradesh High Court
Krashna Patel And Others Vs Wahab Khaan And Others
.... s that the suit was based on the Agreement to Sale, which was not registered and the trial Court has relied on the said documents and has committed an error on relying on the said documents. 3. Heard learned counsel for the petitioners and perused the records. 4. As per the provision o ...
Madhya Pradesh High Court (Indore Bench)
Deepanjali Vaishnav Shiksha Samiti And Others Vs State Of Madhya Pradesh And Others
.... the writ petition along with Annexures, it is seen that no relief has been claimed against respondents No. 1 & 2. The only relief claimed in petition is against respondent No.3 who is a private limited company and is not "State" within the meaning of Article 12 of the Constitution o ...
Madhya Pradesh High Court (Indore Bench)
Madhulika Shukla Vs State Of Madhya Pradesh And Others
.... ion to House of the People (Lok Sabha), 2024. Clause 6 deals with ban on the transfer of all officers connected with the conduct with the election. Clause 6 is produced below:- 6. The Commission further directs that there shall be a total ban on the transfer of all officers/officials connec ...
Madhya Pradesh High Court (Indore Bench)
Mastram Ghoshi And Others Vs tate Of Madhya Pradesh And Others
.... n the basis of impugned notice, till expiry of seven days from the date of communication of the order passed by the Appellate Authority. 9. With the aforesaid, present petition is disposed of. No order as to costs." While disposing of the aforesaid petition, the aforesaid directi ...
Madhya Pradesh High Court
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