Sheikh Siddiqui Qureshi Vs Omkar Singh And Others
.... the said four persons. Such being the case the transaction is completely saved from the mischief of Section 4 of the Act by reason of the same falling under Sub-section 3(b) of Section 4. The suit filed by the respondents was not, therefore, barred by the Act as contended by the learned counsel ...
Madhya Pradesh High Court (Jabalpur Bench)
Golu Vs The State Of Madhya Pradesh
.... aforesaid law, minor discrepancies on trivial matters do not erode the prosecution case but when the contradictions are material like on date of incident, the Court is bound to consider the importance of contradictions. In this regard para No. 28 of Mritunjoy Biswas Vs. Pranab alias Kuti Biswa ...
Madhya Pradesh High Court (Indore Bench)
Puushpendra @ Kallu Gautam Vs The Statte Of Madhya Pradesh And Otthers
.... cide 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 circumstances individual in a given society to commit suicide, conscience o ...
Madhya Pradesh High Court (Jabalpur Bench)
Ramhit Vs The State of Madhya Pradesh
.... Indeed, from place to place, from age to age, from varying life-style and behavioural complexes, inferences from a given set of facts, oral and circumstantial, may have to be drawn not with dead uniformity but realistic diversity lest rigidity in the shape of rule of law in this area be introduce ...
Madhya Pradesh High Court (Indore Bench)
Bhersiya Vs The State of Madhya Pradesh
.... is not possible for the Court to presume the truth of the plea of self- defence. The Court shall presume the absence of such circumstances. It is for the accused to place necessary material on record either by himself adducing positive evidence or by eliciting necessary facts from the witnesses ...
Madhya Pradesh High Court (Indore Bench)
Dr. Lakshmi Narayan Arya Vs Vice Chancellor And Others
.... as may be appointed for imparting instructions or conducting research, with the approval of the Academic Council in the University or the College of Institution maintained or recognised by the University;" 7. Learned counsel for the petitioner submits that Coordination Committee of re ...
Madhya Pradesh High Court (Gwalior Bench)
Deepak Singhal Vs Union Of India And Others
.... provisions of sub-section (1) of section 51, or deducts an amount which is less than the amount required to be deducted under the said sub-section, or where he fails to pay to the Government under sub-section (2) thereof, the amount deducted as tax; (vi) fails to collect tax in accordance w ...
Madhya Pradesh High Court (Indore Bench)
Madhur Garg @ Madhur Agrawal @ Madhur Bhaiya Vs Superintendent Of Customs
.... istory of same nature. On these grounds, anticipatory bail should not be given to the applicant. 6. In reply, learned counsel for the applicant has stated that so far as the previous criminal antecedents are concerned, neither any order nor any document has been filed in this behalf. Be tha ...
Madhya Pradesh High Court (Indore Bench)
Chandrashekhar Verma Vs The State Of Madhya Pradesh
.... here is an express legal bar engrafted in any of the provisions of the Code or the concerned Act (under which a criminal proceeding is instituted) to the institution and continuance of the proceedings and/or where there is a specific provision in the Code or the concerned Act, providing efficacio ...
Madhya Pradesh High Court (Indore Bench)
Ramesh Vs The State Of Madhya Pradesh
.... sted only when he or she derives some benefit from the result of a litigation, which in the context of a criminal case would mean that the witness has a direct or indirect interest in seeing the accused punished due to prior enmity or other reasons, and thus has a motive to falsely implicate the ...
Madhya Pradesh High Court (Indore Bench)
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