High Courts30 Aug 2007
Satyanarayan Kanhaiyalal Gagrani Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2008) 215 CTR 521
Income Tax Act, 1961 — Section 254, 256(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2007
1,018 judgments · page 15 of 51
High Courts30 Aug 2007Allowed
In Re: Asian Telephone Services Ltd.
Madhya Pradesh High Court · (2008) 81 SCL 270
COMPANIES ACT, 1956 — Section 391, 394
High Courts30 Aug 2007
CWT Vs Smt. Indram Bai
Madhya Pradesh High Court · (2007) 08 MP CK 0029
Wealth Tax Act, 1957 — Section 27(3)
High Courts30 Aug 2007
R.P. Gautam Vs R.N.M. Singh and Another
Madhya Pradesh High Court · AIR 2008 MP 68
High Courts30 Aug 2007Allowed
Smt. Rooprani and Another Vs Prem Singh and Another
Madhya Pradesh High Court · (2007) 08 MP CK 0013
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 9 Rule 7
High Courts30 Aug 2007Dismissed
Ratanbai and Another Vs Basantibai and Others
Madhya Pradesh High Court · (2008) 1 MPLJ 649
High Courts29 Aug 2007
Vikrampratap Singh and Others Vs Rampal Singh and Another
Madhya Pradesh High Court · (2009) ACJ 449
Motor Vehicles Act, 1988 — Section 173
High Courts29 Aug 2007
Smt. Sarifunisha and seven Ors., Smt. Prabha Singh and four Ors. and Visnhu Prasad Mishra and Others Vs South Eastern Coalfields Limited and Others
Madhya Pradesh High Court · (2007) 3 JLJ 359
Coal Mines (Nationalisation) Act, 1973 — Section 2, 3, 5Constitution of India, 1950 — Article 12, 226
High Courts29 Aug 2007Allowed
Mahant Shyamdas Guru Mohandas Vs Lalaram M. Kori and Others
Madhya Pradesh High Court · (2008) ACJ 1783 : AIR 2008 MP 47 : (2008) ILR (MP) 257
Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1988 — Section 140, 162, 165, 166, 168
High Courts27 Aug 2007
Uttara Soni and Others Vs Oriental Insurance Co. Ltd. and Others
Madhya Pradesh High Court · (2009) ACJ 276
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304A
High Courts27 Aug 2007Dismissed
Shashi Kumar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2007) CriLJ 4121 : (2007) ILR (MP) 1449
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts27 Aug 2007Allowed
Parmeshwardas Vs State of M.P.
Madhya Pradesh High Court · (2008) 2 MPJR 125
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts24 Aug 2007Allowed
Rameshchandra Onkarlalji Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2008) CriLJ 933 : (2007) 4 MPLJ 474
Criminal Procedure Code, 1973 (CrPC) — Section 319, 401Penal Code, 1860 (IPC) — Section 147, 148, 307, 506
High Courts24 Aug 2007Dismissed
Rajesh Kumar Vs Akesh Kumar and Another
Madhya Pradesh High Court · (2008) 1 MPLJ 221
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 115
High Courts24 Aug 2007
Diwan Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2008) 3 MPLJ 509
Madhya Pradesh Minor Minerals Rules, 1996 — Rule 17Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts23 Aug 2007
Sherwani and Others Vs Jagdish and Others
Madhya Pradesh High Court · (2009) ACJ 427
Motor Vehicles Act, 1988 — Section 166
High Courts23 Aug 2007Dismissed
Anoop Kumar Tiwari Vs Bharat Sanchar Nigam Limited and Others
Madhya Pradesh High Court · (2007) 4 MPHT 55
Constitution of India, 1950 — Article 226, 227
High Courts23 Aug 2007Dismissed
Shyam Sundar Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 5 MPHT 217 : (2008) 4 MPLJ 652
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 11, 4, 4(3)
High Courts23 Aug 2007Allowed
Satija Motors Pvt. Ltd. Station Road, Chhindwara and Another Vs Additional Commissioner, Commercial Tax, Jabalpur and Another
Madhya Pradesh High Court · (2008) 3 MPJR 18
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 69
High Courts23 Aug 2007
Badshah alias Taj Mohammad Vs State of M.P. and another
Madhya Pradesh High Court · (2007) 4 MPLJ 527
Arms Act, 1959 — Section 17(3)(b)