High Courts25 Sept 2007
Ramesh and Others etc. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) CriLJ 1559
Penal Code, 1860 (IPC) — Section 201, 302, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2007
1,018 judgments · page 10 of 51
High Courts25 Sept 2007Dismissed
Chaudhary Dilip Singh Kanya Mahavidyalaya, Bhind Vs Jiwaji University, Gwalior and Another
Madhya Pradesh High Court · (2007) ACJ 2208 : (2008) 1 MPLJ 508
National Council for Teacher Education Act, 1993 — Section 14, 14(1)
High Courts25 Sept 2007Allowed
B.B. Verma and Another and S.C. Batra and Another Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 2008 MP 202 : (2007) ILR (MP) 1167 : (2008) 1 MPHT 17 : (2007) 3 MPJR 251 : (2007) 4 MPLJ 610
Contract Act, 1872 — Section 73
High Courts25 Sept 2007
Goverdhan Guijar and Ramavtar Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 2 MPJR 261
Madhya Pradesh Land Revenue Code, 1959 — Section 234, 235, 237
High Courts25 Sept 2007
Goverdhan Gurjar and Ramavtar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2007) ILR (MP) 1177 : (2008) 1 MPHT 49 : (2007) 3 MPJR 261 : (2007) 4 MPLJ 618
Madhya Pradesh Land Revenue Code, 1959 — Section 234, 237
High Courts24 Sept 2007Dismissed
Vijay Kumar Agrawal Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 2008 MP 89 : (2008) 1 MPLJ 498
Constitution of India, 1950 — Article 14, 21
High Courts24 Sept 2007
Khushendra Borkar and Others Vs State of Uttar Pradesh
Madhya Pradesh High Court · (2007) 4 MPHT 416
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts24 Sept 2007Dismissed
Sulochana Bai Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 2 MPHT 233 : (2008) 1 MPLJ 339 : (2009) 5 RCR(Criminal) 83
Criminal Procedure Code, 1973 (CrPC) — Section 100
High Courts24 Sept 2007
Sudhir Jha Vs Smt. Krishna Dangiwala and Another
Madhya Pradesh High Court · (2008) 2 MPHT 191 : (2008) 1 MPLJ 396
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)(e)
High Courts24 Sept 2007Dismissed
Santosh Yaduvanshi Vs State of M.P.
Madhya Pradesh High Court · (2007) 4 MPHT 412 : (2008) 1 MPLJ 385
Madhya Pradesh Co-operative Societies Act, 1960 — Section 8
High Courts24 Sept 2007
Babulal and Others Vs Mahesh and Another
Madhya Pradesh High Court · (2008) ACJ 2831
Motor Vehicles Act, 1988 — Section 173
High Courts22 Sept 2007Allowed
Vinod Kumar Gupta Vs Smt. Ramadevi Shivhare and Another
Madhya Pradesh High Court · (2008) 1 MPHT 83 : (2008) 1 MPJR 51 : (2008) 2 MPLJ 151
Civil Procedure Code, 1908 (CPC) — Section 151, 18Constitution of India, 1950 — Article 227
High Courts21 Sept 2007Dismissed
Commissioner of Income Tax- II Vs State Bank of Indore
Madhya Pradesh High Court · (2007) 09 MP CK 0112
Income Tax Act, 1961 — Section 144, 214, 244(1A)
High Courts21 Sept 2007
Kamal Singh Vs Mohd. Rafiq and Others
Madhya Pradesh High Court · (2008) ACJ 2732
Motor Vehicles Act, 1988 — Section 173
High Courts21 Sept 2007
Mallika Srinivasan and Others Vs Mani Prakash Sharma and Others
Madhya Pradesh High Court · (2008) 1 BC 504
Arbitration Act, 1940 — Section 9Arbitration and Conciliation Act, 1996 — Section 11, 20Criminal Procedure Code, 1973 (CrPC) — Section 173, 196, 204, 210, 250
High Courts21 Sept 2007Dismissed
Jham Singh Gond Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) ILR (MP) 1691
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Sept 2007Dismissed
Smt. Uma Devi Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2008 MP 110 : (2007) ILR (MP) 1397
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 158
High Courts20 Sept 2007Allowed
Commissioner, Income Tax, Jabalpur Vs Central India Gases (P) Ltd., Jabalpur
Madhya Pradesh High Court · (2007) ILR (MP) 1830 : (2008) 1 MPLJ 435
Income Tax Act, 1961 — Section 256(1), 256(2), 32, 32(1), 32(1)(ii)
High Courts20 Sept 2007Dismissed
Lalita Devi Vs Laxminarayan
Madhya Pradesh High Court · (2008) 1 DMC 351
Hindu Marriage Act, 1955 — Section 27
High Courts20 Sept 2007Allowed
Baital Singh and Others Vs Shrilal and Others (L.R.s. of respondent No. 1 Trilok Pal Singh) and State of M.P.
Madhya Pradesh High Court · (2008) 1 MPHT 499 : (2007) 4 MPLJ 477
Civil Procedure Code, 1908 (CPC) — Section 96Transfer of Property Act, 1882 — Section 44