Virendra Pagare Vs Dharmesh Jain and Others
.... the plaintiff must always be ready and willing to perform his part of the contract must be available only to the vendor or his legal representatives, but not to the subsequent purchasers.” 4. The decision in Jugraj Singh case was noted by a Bench of two learned Judges in Lakhi Ram v. Trikh ...
Madhya Pradesh High Court (Indore Bench)
Bhagwan Vs Mani Bai
.... formance .– Where any person contracts to transfer for consideration any immovable property by writing signed by him on his behalf from which the terms necessary to constitute the transfer can be ascertained with reasonable certainty, and the transferee has, in in part performance of the contrac ...
Madhya Pradesh High Court (Indore Bench)
Smt. Afrin Bee W/O Mohammad Shadab Mansoori Vs Mohammad Shadab
.... e still retains the power of granting maintenance under Section 125 of the Code to a divorced Muslim woman and the proceeding was continuing without any objection and the ultimate result would be the same, there was no justification on the part of the High Court to hold that the proceeding after ...
Madhya Pradesh High Court (Indore Bench)
Child In Conflict With Law Vs Vinod Kumar Jain & Anr.
.... A Coordinate Bench of this Court in the case of Govind Saini vs. State of M.P. decided in Criminal Revision No.501/2014 on 28.07.2014 in the light of the provisions of Rule 12 of the Rules of 2007 has held that a plain reading of the provisions of Rule 12 of the Act of 2007 makes it crystal c ...
Madhya Pradesh High Court (Gwalior Bench)
Rajesh Vs Neha
.... even attempt to give a comprehensive definition of mental cruelty. 99. Human mind is extremely complex and human behaviour is equally complicated. Similarly human ingenuity has no bound, therefore, to assimilate the entire human behaviour in one definition is almost impossible. What is cru ...
Madhya Pradesh High Court (Indore Bench)
Ramcharan Raghuvanshi Vs Smt. Ujala
.... to stay with husband, however, husband never wanted to keep the wife with him. Husband used to tell her that he will never accept respondent as his wife as he does not like her. Wife was subjected to cruelty by depriving her of marital bliss by not establishing the physical relationship with her ...
Madhya Pradesh High Court (Gwalior Bench)
Praveen Parmar Vs The State Of Madhya Pradesh And Others
.... cuted between the accused and the victim, except in cases where there may be extraordinary circumstances to show that continuation of criminal proceedings in a case of serious nature would in fact result in abuse of process of law or miscarriage of justice. As expresses in case of State of M.P. ...
Madhya Pradesh High Court (Indore Bench)
Bunti Vs The State Of Madhya Pradesh
.... Harsha Badoriya was brought to Hospital in burnt condition. The general condition of the deceased was poor but she was talking and conscious. She was burnt 35%. He had examined and prepared a M.L.C. report (Exhibit-P/24), thereafter he sent the information to Police Station-Harda. 22. Nai ...
Madhya Pradesh High Court (Jabalpur Bench)
Indrajeet Singh Vs The State Of Madhya Pradesh And Others
.... ing of this report against the petitioner. The factum of relations with another lady was admittedly admitted by the petitioner himself and the same has been stated by the prosecutrix in her statements recorded under Section 164 of Cr.P.C. that the petitioner is having affairs with another lady n ...
Madhya Pradesh High Court (Indore Bench)
Om Shankar Soni Vs The State Of Madhya Pradesh And Others
.... ed by a court of law whereas in the departmental enquiry, penalty can be imposed on the delinquent on a finding recorded on the basis of “preponderance of probability”. Acquittal by the court of competent jurisdiction in a judicial proceeding does not ipso facto absolve the delinquent from the l ...
Madhya Pradesh High Court (Jabalpur Bench)
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