Smt. Aliya W/O Late Mannan Saiyyad And Another Vs State Of Madhya Pradesh And Another
.... o pronounces talaq referred to in Section 3 upon his wife shall be punished with imprisonment for a term which may extend to three years, and shall also be liable to fine.” 13. In view of Section 3 of the Act of 2019 pronouncement of Talaq by Muslim husband upon his wife has been ...
Madhya Pradesh High Court (Indore Bench)
Sureshchandra Bhandari Vs Neena Vikram Verma
.... “ 100. Grounds for declaring election to be void .— (1) Subject to the provisions of sub-section (2) if the High Court is of opinion— (a) that on the date of his election a returned candidate was not qualified, or was disqualifie ...
Madhya Pradesh High Court (Indore Bench)
Bhupesh Vs Arvind Kumar Shah And Others
.... ntiff was not claiming the relief in regard to survey no.428/3 situated in village Panthpiplai instead of survey no.248/3. 9. Learned counsel for the respondent has relied upon citation in the case of Dahiben vs. Arvindbhai Kalyanji Bhanusali (Gajra) dead through legal represen ...
Madhya Pradesh High Court (Indore Bench)
Rabindra Kumar Upadhyay Vs The Sub Divisional Officer And Others
.... of the Election Petition. (4). Learned counsel appearing for respondent No.2 opposes the aforesaid by submitting that the election petitioner filed the Election Petition on 10/08/2022 and deposited Rs.500/-as the security amount on the same day and presented the receipt before t ...
Madhya Pradesh High Court (Gwalior Bench)
Govind Sasi Vs The State Of Madhya Pradesh
.... ce, his appeal should be considered on merits. 9. On this aspect, in the case of M.K. Prasad Vs. P. Arumugam, AIR 2001 SC 2497 , the Hon'ble Apex Court endorsing its earlier view held as under :- In construing Section 5 of the Limitation act, the court has to ...
Madhya Pradesh High Court (Indore Bench)
Rampuri Thr.Lrs Mahendrapuri S/O Bhabhurpuri Deceased Mahendrapuri and Others Vs The State Of Madhya Pradesh .Through Collector And Others
.... s of land from the State Government, agricultural tenures and any other matters relating to the land and liabilities regarding agriculture land situated in the boundaries of Madhya Pradesh. 12. The State of Madhya Pradesh has been constituted with various parts of the State of M ...
Madhya Pradesh High Court (Indore Bench)
VICTIM A Vs The State Of Madhya Pradesh And Another
.... upon the violation of conditions by the accused or the supervening circumstances that have happened subsequently. It, on the contrary, delves into the justifiability and the soundness of the order passed by the Court..… 9. It is thus well settled that once a bail is granted to a ...
Madhya Pradesh High Court (Jabalpur Bench)
Suveechi Chaudhary Vs Dr. Ambuj Chaudhary And Others
.... enance. The Bombay High Court in Sanjay Damodar Kale v Kalyani Sanjay Kale43 while relying upon the judgment in Sunita Kachwaha (supra), held that neither the mere potential to earn, nor the actual earning of the wife, howsoever meagre, is sufficient to deny the claim of maintena ...
Madhya Pradesh High Court (Indore Bench)
M/s Surya Roshni Ltd. (CFL Division) Vs The State Of Madhya Pradesh And Others
.... e of condition No.4 of the exemption notification (Annexure P/3). 6. Learned counsel has placed reliance on the judgment of the Apex Court in the case of Union of India and Others vs. Wood Papers Ltd. and another reported in (1990) 4 SCC 256 and Commissioner of Sales Tax Vs ...
Madhya Pradesh High Court (Gwalior Bench)
Pushpendra Singh Vs Director Of Enforcement
.... y be prescribed. (2) The Director, Additional Director, Joint Director, Deputy Director or Assistant Director shall have power to summon any person whose attendance he considers necessary whether to give evidence or to produce any records during the course of any investigation or ...
Madhya Pradesh High Court (Gwalior Bench)
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