Sangita Vs The State Of Madhya Pradesh
.... e. Also, reiterated, if it appears to Court that a victim committing suicide was hypersensitive to ordinary petulance, discord and differences in domestic life quite common to society to which victim belonged and such petulance, discord and differences were not expected to induce a similarly cir ...
Madhya Pradesh High Court (Indore Bench)
Ahshan Hussain And Others Vs The State Of Madhya Pradesh And Others
.... the instant case, the order under Section 47(A)(4) of the Act was passed by the Commissioner on 04.10.2017 and appellants initially filed a revision on 28.08.2018 under Section 56(1) of the Act. 12. Section 56 of the Act reads as under: "56. Control of, and statement of case to, ...
Madhya Pradesh High Court (Jabalpur Bench)
Kusum Jagdishchandra Singh Vs LIC Housing Finance Limited And Other
.... .] [Substituted 'Right to appeal' by Act No. 44 of 2016.] (1) Any person (including borrower), aggrieved by any of the measures referred to in sub-section (4) of section 13 taken by the secured creditor or his authorised officer under this Chapter, [may make an application alongwith suc ...
Madhya Pradesh High Court (Indore Bench)
Gulab Singh And Others Vs The State Of Madhya Pradesh
.... , instead of sentencing him at once to any punishment direct that he be released on his entering into a bond, with or without sureties, to appear and receive sentence when called upon during such period not exceeding three years, as the Court may direct, and in the meantime to keep the p ...
Madhya Pradesh High Court (Indore Bench)
Chandrakant Yadav And Another Vs State Of Madhya Pradesh And Another
.... fulkj [kkau ds }kjk is'k djus ij mi&fujh{kd f'koe flag jktkor }kjk tIr izn'kZ& K 16. The incident had taken place on 8-6-2019 and it is clear from the above mentioned chart which is the reproduction of relevant part of letter ...
Madhya Pradesh High Court (Jabalpur Bench)
Sunita Jatav Vs The State Of Madhya Pradesh And Others
.... o pass appropriate order within seven days. Till then the appointment of any of the party to the post of Sarpanch has been kept in abeyance. (iv) Being aggrieved by the aforesaid order, the newly elected Sarpanch Smt. Sunita Jatav filed W.A. No.556/2024 that being elected Sarpanch she could ...
Madhya Pradesh High Court (Gwalior Bench)
Bhagatsingh And Others Vs The State Of Madhya Pradesh
.... e case of Laltu Ghosh vs. State of West Bangal AIR 2019 SC 1058 is relevant to be referred here: "This Court has elucidated the difference between ‘interested’ and ‘related’ witnesses in a plethora of cases, stating that a witness may be called interested only when he or she derives ...
Madhya Pradesh High Court (Indore Bench)
Subhash Pachori Vs The State Of Madhya Pradesh And Others
.... the prohibitory. These maxims are akin to the maxim of Roman law nemo tenetur ad impossibilia(no one is bound to do an impossibility) which is derived from common sense and natural equity and has been adopted and applied in law from time immemorial. Therefore, when it appears that the performan ...
Madhya Pradesh High Court (Jabalpur Bench)
The State Of Madhya Pradesh @APELLANT @ Hash Vahid Khan @RERSPONDENT Vs
.... pinion on whether petrol in the samples at Exhibit A and B is of human grade used as a normal fuel in vehicles. The second question posed to the laboratory was whether there is any standard level petrol or diesel used as a normal fuel in samples C and D or if the liquid has been adulterated. Sim ...
Madhya Pradesh High Court (Indore Bench)
Gopal Vs State of Madhya Pradesh
.... the eye witnesses to the incident, yet they have been informed as regards the incident by eye witnesses. 19. In this case, the witnesses examined on behalf of proecution as eye witnesses are Geetabai (PW-5), who is widow of deceased; Bhuribai (PW-6) who is the daughter of deceased; Laxman (P ...
Madhya Pradesh High Court (Gwalior Bench)
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