High Courts22 Aug 2007Allowed
Majeed Khan Vs Buddhu Khan and Others
Madhya Pradesh High Court · (2007) 08 MP CK 0056
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2007
1,018 judgments · page 16 of 51
High Courts21 Aug 2007Dismissed
Smt. Saraswati @ Jaya Bichpuria Vs Smt. Archana Bichpuria
Madhya Pradesh High Court · (2007) 4 MPHT 131
Constitution of India, 1950 — Article 227
High Courts21 Aug 2007Dismissed
Jeevan Lal Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 3 MPHT 223 : (2008) 2 MPLJ 4
Madhya Pradesh Krishi Prayojan Ke Liye Upayog Ki Ja Rahi Dakhal Rahit Bhoomi Par Bhoomiswami Adhikaron Ka Pradan Kiya Jana (Vishesh Upbandh) Adhiniyam, 1984 — Section 3Madhya Pradesh Land Revenue Code, 1959 — Section 50
High Courts20 Aug 2007Dismissed
Shyamlal Vyas Vs Inderchand Jain and Others
Madhya Pradesh High Court · AIR 2008 MP 15 : (2007) 4 MPHT 366
Advocates Act, 1961 — Section 30, 34Constitution of India, 1950 — Article 129, 14, 142, 145, 226Contempt of Courts Act, 1971 — Section 10
High Courts17 Aug 2007
Mukesh Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 1774 : (2007) 4 MPHT 394
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113A, 113BPenal Code, 1860 (IPC) — Section 201, 304B
High Courts17 Aug 2007Allowed
Dharamdas Nechlani Vs The State Govt. of M.P.
Madhya Pradesh High Court · (2007) 4 MPHT 134
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7B
High Courts17 Aug 2007
Kusum and Others Vs Kamal and Another
Madhya Pradesh High Court · (2009) ACJ 1613
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 2, 304A
High Courts17 Aug 2007
State of Madhya Pradesh Vs Vasu Builders
Madhya Pradesh High Court · (2007) 08 MP CK 0043
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7
High Courts17 Aug 2007Dismissed
Ajit Kumar Pitaliya Vs Income Tax Officer
Madhya Pradesh High Court · (2008) 215 CTR 533 : (2009) 318 ITR 182 : (2009) 138 ITR 182 : (2008) 167 TAXMAN 24
Income Tax Act, 1961 — Section 254(2), 260A
High Courts17 Aug 2007Dismissed
State of M.P. Vs M/s Vasu Builders
Madhya Pradesh High Court · (2007) 2 MPJR 16
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7
High Courts16 Aug 2007Dismissed
Mohammad Ali and Others Vs Bakar Ali
Madhya Pradesh High Court · (2008) 2 MPLJ 340
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4, 96
High Courts16 Aug 2007
State of Madhya Pradesh Vs Mahesh and Another
Madhya Pradesh High Court · (2008) 1 JLJ 128 : (2008) 1 MPHT 151
Criminal Procedure Code, 1973 (CrPC) — Section 157, 378Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts16 Aug 2007
Cadbury India Limited and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2007) ILR (MP) 1226 : (2007) 4 MPHT 183
Companies (Foreign Interests) Act, 1918 — Section 2Constitution of India, 1950 — Article 14, 19, 300ACriminal Procedure Code, 1973 (CrPC) — Section 23, 482
High Courts16 Aug 2007Allowed
Dataram Vs State of M.P.
Madhya Pradesh High Court · (2007) 4 MPHT 303
Arms Act, 1959 — Section 29, 30Criminal Procedure Code, 1973 (CrPC) — Section 157, 315, 351, 374Evidence Act, 1872 — Section 103, 11, 27
High Courts16 Aug 2007Dismissed
Smt. Shashi Shrivastava Vs Smt. Vidyadevi Kushwah
Madhya Pradesh High Court · (2007) 4 MPHT 300 : (2008) 1 MPJR 157
Negotiable Instruments Act, 1881 (NI) — Section 138, 142Powers of Attorney Act, 1882 — Section 1A, 2
High Courts16 Aug 2007
Ahuja Saw Mills Vs Sathosh Engineering Works and Another
Madhya Pradesh High Court · (2007) 3 JLJ 265
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 2
High Courts16 Aug 2007Dismissed
National Project Constructions Corporation Limited Vs Water Resources Department and Others
Madhya Pradesh High Court · (2008) 3 BC 177
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7
High Courts14 Aug 2007
Ramesh Soni Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 1 MPLJ 207
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 21(4)
High Courts14 Aug 2007Allowed
Late Kamlabai through L.Rs. and Others Vs Rajesh Kalal and Another
Madhya Pradesh High Court · AIR 2008 MP 125
Civil Procedure Code, 1908 (CPC) — Section 100(5)Hindu Succession Act, 1956 — Section 14
High Courts14 Aug 2007Dismissed
Gayadeen Singh Tomar Vs State of M.P.
Madhya Pradesh High Court · (2008) 1 MPHT 494
Criminal Procedure Code, 1973 (CrPC) — Section 195, 238, 243, 340, 341Penal Code, 1860 (IPC) — Section 193, 195, 304B, 34, 466