COURT ARCHIVE

Madhya Pradesh High Court judgments, 2007

1,018 judgments · page 14 of 51

High Courts05 Sept 2007Allowed

Nahar Spinning Mills Limited Vs M.P. Electricity Board and State of M.P.

Madhya Pradesh High Court · (2007) 09 MP CK 0054

Arbitration Act, 1940 — Section 34Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 3, 34, 35, 36, 44

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High Courts05 Sept 2007Allowed

Mahadeo Chourasia Vs Sub Engineer, P.W.D. (B. and R.) and Others

Madhya Pradesh High Court · (2008) 1 MPLJ 655

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 248

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High Courts03 Sept 2007

State of M.P. and Others Vs Jagannath Gupta and Others

Madhya Pradesh High Court · (2008) 116 FLR 532

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High Courts03 Sept 2007Allowed

Meera Koli Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 1 MPJR 107 : (2008) 2 MPLJ 76

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

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High Courts03 Sept 2007Allowed

B.P. Shrivastava Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2007) 4 MPHT 410

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High Courts03 Sept 2007Dismissed

Suresh Vyas Vs Ramchandra Vyas through L.Rs. and Others

Madhya Pradesh High Court · (2008) 1 MPHT 78

Stamp Act, 1899 — Section 2, 35

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High Courts03 Sept 2007Dismissed

Nagar Panchayat Vs Om Prakash Shukla and Others

Madhya Pradesh High Court · (2007) 115 FLR 1162 : (2008) 1 LLJ 843

Industrial Disputes Act, 1947 — Section 33C

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High Courts03 Sept 2007

Choithram Hospital and Research Centre Vs Union of India (UOI)

Madhya Pradesh High Court · (2009) 15 STR 738

Customs Act, 1962 — Section 130, 130(6)

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High Courts03 Sept 2007

Goverdhandas Agrawal through L.Rs. Vs Smt. Gopabai Agrrawal and Another Smt. Gopabai Agrrawal Vs Goverdhandas Agrawal deceased through L.Rs.

Madhya Pradesh High Court · (2007) ILR (MP) 1644 : (2008) 1 MPHT 340 : (2008) 1 MPLJ 425

Evidence Act, 1872 — Section 114, 68, 90Income Tax Act, 1961 — Section 90Succession Act, 1925 — Section 2, 63, 88

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High Courts03 Sept 2007Allowed

Smt. Meera Koli Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 1 MPJR 107

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

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High Courts31 Aug 2007Dismissed

M.P. Textbooks Corporation, Bhopal Vs Anil Jethli and Another

Madhya Pradesh High Court · (2008) 1 MPJR 36

Industrial Disputes Act, 1947 — Section 2(oo), 2(oo)(bb), 25B

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High Courts31 Aug 2007

State of M.P. Vs Ramcharan

Madhya Pradesh High Court · (2008) CriLJ 201

Criminal Procedure Code, 1973 (CrPC) — Section 378Electricity Act, 2003 — Section 39, 40, 41, 42, 43Penal Code, 1860 (IPC) — Section 379

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High Courts31 Aug 2007

Khemchand Sahu Vs Chhingelal Rai

Madhya Pradesh High Court · (2008) 2 JLJ 144 : (2008) 2 MPHT 184 : (2008) 1 MPLJ 379

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High Courts31 Aug 2007

Prism Cement Limited and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 2 MPJR 269

Constitution of India, 1950 — Article 14, 245, 246, 301, 302Electricity (Supply) Act, 1948 — Section 3, 44, 62

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High Courts31 Aug 2007Dismissed

Keshav Pratap Singh and Others Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2007) 08 MP CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 157, 161Penal Code, 1860 (IPC) — Section 30, 302, 304, 323, 326

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High Courts31 Aug 2007Allowed

Naimuddin Vs State of M.P.

Madhya Pradesh High Court · (2008) 1 JLJ 34

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 109, 300, 302, 304, 307

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High Courts31 Aug 2007Allowed

Ramjit Singh Vs State of M.P.

Madhya Pradesh High Court · (2007) 4 MPLJ 581

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)

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High Courts31 Aug 2007Dismissed

Shri Hari Siddhi Construction Company Vs Raghunandan and Others

Madhya Pradesh High Court · (2007) ILR (MP) 1349 : (2008) 1 MPHT 215

Constitution of India, 1950 — Article 226, 227

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High Courts30 Aug 2007Allowed

Rooprani and Another Vs Prem Singh and Another

Madhya Pradesh High Court · (2008) 1 MPLJ 150

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17

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High Courts30 Aug 2007Dismissed

Pannalal Shinde Vs Hindustan Petroleum Corporation Ltd. and Others

Madhya Pradesh High Court · (2008) 1 MPLJ 325

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