Bharatram Vs State Of Madhya Pradesh
.... ter on 26.5.2024 has already been verified by the counsel for the State as directed by this Court. 5. Counsel for the respondent/State has not opposed the prayer. 6. On due consideration of submission and on perusal of the case-diary, this Court finds force with the contentions as adva ...
Madhya Pradesh High Court (Indore Bench)
Savita Mishra And Others Vs Vashim Khan And Others
.... below :- 9. The term “income” has different connotations for different purposes. A court of law, having regard to the change in societal conditions must consider the question not only having regard to pay-packet the employee carries home at the end of the month but also other perks which a ...
Madhya Pradesh High Court
Dharmendra Singh Gurjar Vs State Of Madhya Pradesh
.... and circumstances of the case, but without expressing any opinion on merits of the case, 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.1,00,000/- (Rupees One Lakh Only) along with one solvent surety in the lik ...
Madhya Pradesh High Court (Gwalior Bench)
Rakesh Kumar Haldkar Vs State Of Madhya Pradesh And Others
.... in the nature of mandamus to direct the respondent authorities to mute the land bearing Khasra No. 801/1 in favour of the Petitioner who is in possession of said land. (iii) To grant any other relief, which this Hon'ble Court may deem fit and proper in the facts and circumstances of the cas ...
Madhya Pradesh High Court
Pushkar Garwal Vs State Of Madhya Pradesh
.... interview for M.P. State Forest Services which is already scheduled on 28.5.2024. Thus, it is submitted that it would be necessary for the petitioner to be cleared of the present charges otherwise a grave and irreparable injury shall be caused to his future. 5. Counsel for the respondent/S ...
Madhya Pradesh High Court (Indore Bench)
Lalta Prasad Baghel Vs M.P. Road Transport Corporation And Others
.... has been submitted on behalf of the petitioner that application under Section 33 C-2 of the Industrial Dispute Act, 1947 filed by the petitioner pending before the Labour Court No.2, Gwalior in Case No.134/2019/I.D.Act/Misc. has been pending more than five years but Court below is not taking any ...
Madhya Pradesh High Court (Gwalior Bench)
Shyam Sunder Bediya Deceased Through Lrs. Smt. Ramabai And Others Vs State Of Madhya Pradesh Through Principal Secretary And Others
.... s of Section 170-A would not be attracted since the sale deed was not executed within a period prescribed therein. The provision of Section 173-B are in respect of a transferee and not a transferer. The proceedings are hence apparently barred by time and the objection of the petitioners as raise ...
Madhya Pradesh High Court (Indore Bench)
Virendra Gupta Vs State Of Madhya Pradesh
.... g that period also the petitioner had not settled the dues and had sought extension of the period, which was extended by this Court by further two and half months but even after expiry of such period not a single penny has been paid till date, therefore, the petitioner is not entitled for any ex ...
Madhya Pradesh High Court (Gwalior Bench)
Mahatma Devvan Sansthan Shiksha Prasar Vs State Of Madhya Pradesh And Others
.... re on 30.5.2024. Counsel for petitioner submits that if direction is issued to the Registrar, Firms and Societies Bhopal to decide the appeal at the earliest, the petitioner will be satisfied. Government Advocate appearing on behalf of respondents/State has no objection if such direct ...
Madhya Pradesh High Court (Gwalior Bench)
M/S Maa Bhagwati Petroleum Dhanwagawan Vs District Magistrate Jabalpur And Others
.... ficient cause is shown for restoration of WP No.6854/2006. Accordingly, MCC is allowed. 4. WP No.6854/2006 is restored to its original number subject to payment of cost of Rs.2,000/- (Two thousand only) payable to the State Legal Services Authority, Jabalpur within a period of seven wo ...
Madhya Pradesh High Court
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