Surendra Kumar Patwa Vs Dharmendra Vohra
.... itpal Singh Babbar reported in 2022 SCC OnLine P&H 1672 , in which the Court has dealt with the question as to whether Section 96 has any application upon the proceedings initiated under Section 138 of the N.I. Act against a personal guarantor of the corporate debtor and has answered the s ...
Madhya Pradesh High Court (Jabalpur Bench)
Divyansh Vs The State Of Madhya Pradesh And Others
.... ve amicably settled the dispute and the case did not pertain to an offence of moral turpitude or grave offences like rape, murder etc. 10. In the case of Ramgopal & Anr. vs. State of MP (Criminal Appeal No.1489/2012, decided on September 29, 2021), the Apex Court held in para12 as ...
Madhya Pradesh High Court (Indore Bench)
Vijay Singh Yadav Vs Bhopal Development Authority And Another
.... nce is very limited and restricted to exceptional cases. The jurisdiction of the High Court, to interfere with the quantum of punishment is limited and cannot be exercised without sufficient reasons. The High Court, although has jurisdiction in appropriate case, to consider the question in regar ...
Madhya Pradesh High Court (Jabalpur Bench)
Milan And Others Vs The State Of Madhya Pradesh And Others
.... the documents submitted therewith prima facie establish the offence or not. If the allegations are so patently absurd and inherently improbable that no prudent person can ever reach such a conclusion and where the basic ingredients of a criminal offence are not satisfied then the Court may inte ...
Madhya Pradesh High Court (Indore Bench)
Maihar Cement Pipe Industries Vs Union Of India & Others
.... where it was stated inter alia that "management of State enterprise will as a rule be through the medium of public corporation under the statutory control of the Central Government who will assume such powers as may be necessary to ensure this". It was in pursuance of the policy envis ...
Madhya Pradesh High Court (Jabalpur Bench)
Tanmansingh Vs The State Of Madhya Pradesh
.... Substances Act, 1985, is also applicable as a guideline in the instant case of Arms Act, 1959. Here, it is also worth to note that the charge against the petitioner/accused in the case at hand, is punishable with the minimum punishment. In this context, the principle laid down by Hon'ble Supreme ...
Madhya Pradesh High Court (Indore Bench)
Raju Rajput And Another Vs The State Of Madhya Pradesh And Another
.... Session are concerned, that court will have to wait till the stage of Section 319 CrPC is reached. 21. At the very outset, we may explain that the issue that was being considered by this Court in Dharam Pal (CB) [Dharam Pal v. State of Haryana, (2014) 3 SCC 306 : AIR 2013 SC 3018] , was the ...
Madhya Pradesh High Court (Jabalpur Bench)
Akhilesh Pandey Vs The State Of Madhya Pradesh And Others
.... nel from the Police Station and it appears that the door of the Police Station was bolted (bolting of door is an assessment by the Court and it is not visible as it is outside the angle of the camera). Thus, it is clear that petitioner was badly beaten by the Police personnel in the presence of ...
Madhya Pradesh High Court (Jabalpur Bench)
Punjab Nation Bank Vs Additional District Magistrate, Raisen And Others
.... olitan Magistrate has to merely satisfy himself with the contents of the Affidavits and then pass suitable orders for the purposes of taking possession of the secured asset within a period of 30 days. The District Magistrate or Chief Metropolitan Magistrate has been given powers only to ascertai ...
Madhya Pradesh High Court (Jabalpur Bench)
Tulsi Ram Lodhi Vs The State Of Madhya Pradesh
.... forthwith to both sides and immediate steps be taken to stop the witnesses and secure their presence on the adjourned date.” 11. The Supreme Court in the case of Krishnan Vs. Krishnaveni reported in (1997) 4 SCC 241 has held that the object behind the criminal law is to maintain law, ...
Madhya Pradesh High Court (Jabalpur Bench)
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