COURT ARCHIVE

Madhya Pradesh High Court judgments, 2007

1,018 judgments · page 19 of 51

High Courts06 Aug 2007

Asset Reconstruction Company Vs Paharpur Cooling Towers Ltd. and Another

Madhya Pradesh High Court · (2008) 1 CompLJ 306 : (2007) 4 MPLJ 560

COMPANIES ACT, 1956 — Section 433, 434, 529, 529ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 2, 3, 35

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High Courts06 Aug 2007Allowed

Rai Singh Vs Anil and Another

Madhya Pradesh High Court · (2009) ACJ 73

Motor Vehicles Act, 1988 — Section 163A, 173

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High Courts06 Aug 2007Allowed

Hemraj Vs Director, Sericulture and Another

Madhya Pradesh High Court · (2007) 114 FLR 1165 : (2008) 1 LLJ 48

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 11, 25B, 25F

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High Courts06 Aug 2007

Asset. Reconstruction Company Vs Paharpur Cooling Towers Ltd. and Another

Madhya Pradesh High Court · AIR 2008 MP 79

COMPANIES ACT, 1956 — Section 13, 433, 435, 529, 529ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 2, 3, 35

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High Courts06 Aug 2007Dismissed

Uttaranchal Education Trade and Technology Pvt. Ltd. Vs State of M.P. and Others Canam Technologies Ltd. Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2007) 4 MPLJ 54

Constitution of India, 1950 — Article 245INDIRA GANDHI NATIONAL OPEN UNIVERSITY ACT, 1985 — Section 1, 2, 24, 28, 3

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High Courts06 Aug 2007

Ku. Neelam Singh and Ku. Vibha Pal Vs State of M.P. and Others

Madhya Pradesh High Court · (2007) 3 JLJ 72 : (2007) 4 MPLJ 303

Constitution of India, 1950 — Article 15

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High Courts06 Aug 2007Allowed

Babloo Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2009) ILR (MP) 1780 : (2007) ILR (MP) 1670

Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts06 Aug 2007Dismissed

Canam Technologies Ltd. Vs Union of India (UOI) and Others Uttaranchal Education Trade and Technology Pvt. Ltd. Vs State of M.P. and Others

Madhya Pradesh High Court · (2007) 4 MPHT 40

Constitution of India, 1950 — Article 245INDIRA GANDHI NATIONAL OPEN UNIVERSITY ACT, 1985 — Section 2, 24, 28, 4, 5University Grants Commission Act, 1956 — Section 3

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High Courts06 Aug 2007Allowed

Rajshree Sharma and Others Vs Dayaram Kushwaha and Others

Madhya Pradesh High Court · (2008) ACJ 1479

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts06 Aug 2007Dismissed

Kishan Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 1 MPJR 87

Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 72(3)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Motor Vehicles Act, 1988 — Section 70

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High Courts06 Aug 2007