Tilok & Ors Vs Isram @ Vishram & Ors
.... these cheques the aim should be to maintain my capital in fixed deposits and to use the net interest thereon, besides the net profits from the business by running Hotel Lantern and any such activities by the Trustees, as for instance letting out the open land with the Lantern compex for marriages, w ...
MADHYA PRADESH HIGH COURT
Surendra Sharma Vs State of M.P.
.... d for allotment of the half part of the land, which was given to Sharad Indu Banerjee, on the ground that the land was lying uncultivated and unoccupied by Sharad Indu Banerjee. The revenue Commissioner, Rewa by impugned order dismissed the application on the ground that " Sheikh Babbu is in possess ...
MADHYA PRADESH HIGH COURT
Sunil Solanki S/o Shri Ganeshram Solanki & Ors Vs State of M.P.
.... ese cheques the aim should be to maintain my capital in fixed deposits and to use the net interest thereon, besides the net profits from the business by running Hotel Lantern and any such activities by the Trustees, as for instance letting out the open land with the Lantern compex for marriages, wed ...
MADHYA PRADESH HIGH COURT
Sunil Kumar Pathak Vs Ram Gopal Yadav
.... proceed with the inquiry or trial, which was stayed by him, in accordance with the provisions of this Code." Thus, till the investigation was pending, the Magistrate had no option but to stay the further proceedings and to call for a report from the police. 12. However, when a charge sheet is ...
MADHYA PRADESH HIGH COURT
Sundar Devi & Ors Vs Bajrang Lal Verma
.... aint by the Collector mandatory. 24. Further more, there is another aspect of the matter. If the word "Only" is inserted in Clause 11.5 of the M.P. Public Distribution System (Control) Order, 2009, then it would mean that the police inspite of having received a complaint of commission of Cognizab ...
MADHYA PRADESH HIGH COURT
Smt. Sumitra W/o Kailash Bhuriya Vs Kailash Bhuriya S/o Bhondu Bhuriya
.... oration v. NEPC India Ltd. & Ors. [(2006) 6 SCC 736], this Court took the similar view and upheld the order of the High Court declining to quash the criminal proceedings because a civil contract between the parties was pending. 27. Having discussed the scope of jurisdiction under these two provis ...
MADHYA PRADESH HIGH COURT
Sugra Begum and others Vs State of Madhya Pradesh
.... on the special facts of a case also quash the proceeding even though it may be at a preliminary stage. 7. There is no dispute that the allegation against the petitioner are solely based on the disclosure statements of the co-accused. The law in this respect is well settled that of the evidence of ...
MADHYA PRADESH HIGH COURT
Manmurat S/o Belhari Kol Vs The State of M.P.
.... that rent w.e.f. 1/11/2002 was due and prior to this the rent for 32 months amounting to Rs. 4,000/- upto 31/10/2000 was due and it was demanded by serving a notice on the appellant. The courts below have also found that though the arrears of rent amounting to Rs. 4,000/- was due but the same was no ...
MADHYA PRADESH HIGH COURT
Bhagvan Deen Singh & Anr. Vs Bihari Prajapati & Anr.
.... to cause death and no knowledge that the act done, in all probabilities, will cause death. This provision is directed at offences outside the range of Section 299 and 300 IPC. Section 304-A applies only to such acts which are rash and negligent and are directly the cause of death of another person. ...
MADHYA PRADESH HIGH COURT
THE ORIENTAL INSURANCE COMPANY LTD. Vs SMT. MONIKA
.... l Court vide its orders dated 24.11.2015 and 15.03.2016 respectively has again rejected the said applications on the ground that the competency of the officer granting sanction has already been decided by the trial Court vide its order dated 8.1.2007 and there is no reason to reconsider the same and ...
MADHYA PRADESH HIGH COURT
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