Dr. Jagram Verma Vs State Of Madhya Pradesh And Others
.... 95 SCC (L&S) 712] , would apply in the present case as when a person takes a chance and participates, thereafter he cannot, because the result is unpalatable, turn around to contend that the process was unfair or the selection committee was not properly constituted. This decision, no doubt, ...
Madhya Pradesh High Court (Indore Bench)
Anil Kumar Moorjani Vs Shekhar Jaiswani
.... & R.I. for 1 month with fine of Rs.3,26,400/- & Rs.10,000 respectively with default stipulations. 5 . Considering the aforesaid, I.A. for suspension of sentence is allowed. I t is hereby directed that the custodial sentence awarded to the applicant shall remain suspended during the ...
Madhya Pradesh High Court
Chhatar Singh And Others Vs State Of Madhya Pradesh
.... convert themselves to Christianity. 4. Heard learned counsel for the parties. 5. Applicants are in jail since 20.02.2024. Custodial investigation of the applicants is over. 6 . Considering the nature of offence said to have been committed by applicants, bail application filed by ...
Madhya Pradesh High Court
Jasman @ Golu Ahirwar Vs State Of Madhya Pradesh And Others
.... ng man aged about 21 years and he is in jail since last two years. Prosecutrix has been examined in Court and now there is no chances that applicant will be able to influence witness of the case. Case of applicant is on parity with co-accused person. 6. Considering the totality of facts and ...
Madhya Pradesh High Court
Praveen @ Kallu Chaturvedi Vs State Of Madhya Pradesh
.... it has been given regarding non-involvement of the applicant in the offence and he does not have any objection, if applicant is released on bail. 5. Heard learned counsel for the parties. 6 . Considering the aforesaid facts and circumstances of the case, without commenting on the meri ...
Madhya Pradesh High Court
Rahul Hari Singh Meena Vs State Of Madhya Pradesh
.... ail since 26.12.2022. All the eye-witnesses have been examined and now there is no chances that applicant will be able to influence witnesses of the case. There are total 34 witnesses in the case and out of 34 witnesses, only 5-6 witnesses have been examined and there is no likelihood of complet ...
Madhya Pradesh High Court
Ajay Asati Vs State Of Madhya Pradesh And Others
.... the Society or not. For the purpose of convenience, it is apt to quote Section 55 of the Act of 1960, which reads as under:- ''[55. Registrar's power to determine conditions of employment in societies.-(1) The Registrar may, from time to time, frame rules governing the terms and condition ...
Madhya Pradesh High Court
Shivraj Singh Chouhan And Others Vs Vivek Krishna Tankha
.... rt. In such a situation, he implores that a judicial umbrella protecting them from appearing in the Court tomorrow may be provided. In contrast, Shri Pandey, appearing for the respondent submits that he may be supplied with a copy of petition to enable him to argue the matter. He also subm ...
Madhya Pradesh High Court
Harvansh Sharan Shrivastava Vs State Of Madhya Pradesh And Others
.... Rs.80,60,21342/- has been directed. As an interim measure, the petitioner had sought the stay of the effect and operation of the notice Annexure P/1 and the proclamation Annexure P/2. Time has been sought on behalf of the State as well as the caveator i.e. respondent no.5 to address u ...
Madhya Pradesh High Court (Gwalior Bench)
Heeralal Vs Joint Registrar And Others
.... ng the controversy involved as the contention of the petitioner is that he is a regular employee whereas the Tribunal has observed that he is a daily wager employee and has not decided the issued whether the Joint Director has the jurisdiction under section of 53 of the Co-operative Societies Ac ...
Madhya Pradesh High Court (Indore Bench)
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