COURT ARCHIVE

Madhya Pradesh High Court judgments, 2007

1,018 judgments · page 20 of 51

High Courts02 Aug 2007

Udayveer and Radheshyam Vs State of M.P.

Madhya Pradesh High Court · (2008) CriLJ 2745 : (2007) 3 MPHT 556

Arms Act, 1959 — Section 27, 29, 5Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 27, 300, 302, 304, 307

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High Courts02 Aug 2007

Reeta Sonkar, Sushila Bai and Sunil Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2007) ILR (MP) 1255

Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts02 Aug 2007Dismissed

Jagdish Vs Ashok Kumar Gureja

Madhya Pradesh High Court · (2008) CriLJ 906 : (2007) 4 MPHT 93 : (2007) 4 MPLJ 229 : (2008) 1 RCR(Criminal) 765

Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 151, 193, 199, 340

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High Courts02 Aug 2007Allowed

Jantantra Griha Nirman Cooperative Society Ltd. Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2007) 4 MPHT 353

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts01 Aug 2007

Dr. V.K. Jain Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 1 MPHT 219 : (2007) 3 MPLJ 576

Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 33

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High Courts01 Aug 2007Allowed

Fr. Lucas I Vs State of M.P. and Another

Madhya Pradesh High Court · (2008) 4 MPJR 178

Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Rule 4, 21(2), 27, 28, 29

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High Courts31 Jul 2007Allowed

I.I.T.S. College, Guna Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 1 MPLJ 245

National Council for Teacher Education Act, 1993 — Section 14, 14(4), 14(6)

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High Courts31 Jul 2007

Santosh and Another Vs State of M.P.

Madhya Pradesh High Court · (2007) 3 JLJ 64

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 294, 294, 299, 302, 304

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High Courts31 Jul 2007

Ishaq Mohd. Vs Welfare Commissioner, Bhopal Gas Victims

Madhya Pradesh High Court · AIR 2008 MP 183 : (2007) ILR (MP) 1353 : (2007) 4 MPHT 434

Constitution of India, 1950 — Article 226

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High Courts31 Jul 2007Allowed

Ramjati Sharma Vs M.P. State Co-operative Tribunal and Others

Madhya Pradesh High Court · (2007) 4 MPHT 315

Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2), 86

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High Courts31 Jul 2007

Nathu Singh and Another Vs State of M.P.

Madhya Pradesh High Court · (2008) CriLJ 770

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 107, 110, 302, 304, 324

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High Courts31 Jul 2007

Mataloob Hussain Vs Welfare Commissioner, Gas Victims

Madhya Pradesh High Court · (2007) 4 MPHT 543

Constitution of India, 1950 — Article 226

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High Courts31 Jul 2007

Chandra Kumar Bhavani Vs State Bank of India and others

Madhya Pradesh High Court · (2007) 4 MPLJ 603

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 13(6), 17

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High Courts30 Jul 2007Allowed

Kallu Khan (deceased) through L.Rs. Smt. Basiran Bi and others Vs Abdul Aziz (Dr.) and others

Madhya Pradesh High Court · (2007) 4 MPLJ 498

Benami Transactions (Prohibition) Act, 1988 — Section 4(1)Civil Procedure Code, 1908 (CPC) — Section 12

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High Courts30 Jul 2007Dismissed

B.S. Sharma Vs Food Corporation of India and others

Madhya Pradesh High Court · (2008) 2 MPJR 151 : (2008) 3 MPLJ 620

Food Corporation of India Staff Regulations, 1971 — Regulation 35

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High Courts30 Jul 2007Allowed

Chhingaram Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2008) 2 ALT(Cri) 10 : (2007) 4 MPHT 473

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

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High Courts27 Jul 2007

Dwarikaprasad Tiwari and Another Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 1 MPHT 102

Constitution of India, 1950 — Article 21, 226, 227Road Transport Corporations Act, 1950 — Section 19

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High Courts27 Jul 2007Allowed

Udai Singh and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2007) 4 MPHT 85

Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Penal Code, 1860 (IPC) — Section 302, 326, 396

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High Courts27 Jul 2007Allowed

Pravesh and Another Vs State of M.P.

Madhya Pradesh High Court · (2007) 2 MPJR 209

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts26 Jul 2007Dismissed

Asharam Dixit Vs Harinarayan and others

Madhya Pradesh High Court · (2007) 4 MPLJ 251

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Public Trust Act, 1951 — Section 8(1)

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