High Courts23 Jul 2007
Nikhil Kumar Godha and another Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 4 MPLJ 77
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2007
1,018 judgments · page 22 of 51
High Courts23 Jul 2007Allowed
White Ways Vs Vijay Choudhary and others
Madhya Pradesh High Court · (2008) 3 MPLJ 224
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12
High Courts23 Jul 2007
Girdharial Vs Chhaganlal and Others
Madhya Pradesh High Court · (2008) ACJ 1716
High Courts20 Jul 2007
Ram Charan Pidha Vs M.P.R.T.C. and Another
Madhya Pradesh High Court · (2010) 1 MPJR 298
Constitution of India, 1950 — Article 141, 226
High Courts20 Jul 2007
Smt. Manjula Vs Pradeep and Others
Madhya Pradesh High Court · (2007) 4 MPHT 109
Displaced Persons (Debts Adjustment) Act, 1951 — Section 10
High Courts20 Jul 2007
State of M.P. Vs Ghanshyam
Madhya Pradesh High Court · (2008) CriLJ 107
Criminal Procedure Code, 1973 (CrPC) — Section 293Evidence Act, 1872 — Section 56, 57Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 43, 57, 8
High Courts20 Jul 2007Dismissed
Pradeep Soni and Others Vs M.P. Road Transport Corporation and Others
Madhya Pradesh High Court · (2007) 3 MPHT 579 : (2008) 4 MPJR 128
Constitution of India, 1950 — Article 141, 226
High Courts20 Jul 2007
Ramu Vs Narsi and Others
Madhya Pradesh High Court · (2009) ACJ 730 : (2007) 4 MPHT 399 : (2008) 3 MPLJ 496
Hindu Marriage Act, 1955 — Section 13, 13B, 15, 29, 5Hindu Succession Act, 1956 — Section 15, 16Penal Code, 1860 (IPC) — Section 304A
High Courts19 Jul 2007
Shobha Vs Executive Engineer (S.T.C.), M.P.S.E.B. and Others
Madhya Pradesh High Court · (2008) ACJ 2826
Motor Vehicles Act, 1988 — Section 173
High Courts19 Jul 2007Allowed
K. Bhattacharya and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2007) 3 MPHT 490 : (2007) 4 MPLJ 263
Criminal Procedure Code, 1973 (CrPC) — Section 245, 397, 401, 482, 483Prevention of Food Adulteration Act, 1954 — Section 16, 17, 3, 7
High Courts19 Jul 2007
Dr. Jaidev Siddha and Others Vs Jaiprakash Siddha and Others
Madhya Pradesh High Court · AIR 2007 MP 269 : (2007) ILR (MP) 1030 : (2007) 3 JLJ 151 : (2007) 3 MPHT 388 : (2007) 2 MPJR 361 : (2007) 3 MPLJ 595
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 225, 226, 227, 32, 323A
High Courts19 Jul 2007Allowed
Smt. Sampat Devi Vs Sub-Divisional Officer-cum-Prescribed Authority and Others
Madhya Pradesh High Court · (2007) 3 JLJ 301 : (2007) 3 MPHT 462
Constitution of India, 1950 — Article 226
High Courts19 Jul 2007Dismissed
Smt. Kiran Vs Mohan Singh
Madhya Pradesh High Court · (2007) 4 MPLJ 178
Hindu Marriage Act, 1955 — Section 13(1)(ib), 28
High Courts18 Jul 2007Dismissed
Prema Sonkar and others Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 4 MPLJ 594
Constitution of India, 1950 — Article 226, 309
High Courts18 Jul 2007
Rajni Soni and Others Vs Hemraj and Others
Madhya Pradesh High Court · (2009) ACJ 551
Motor Vehicles Act, 1988 — Section 173
High Courts18 Jul 2007Allowed
Ravindra Vs Income Tax Officer and Another
Madhya Pradesh High Court · (2008) 217 CTR 568
Income Tax Act, 1961 — Section 143(1), 264
High Courts18 Jul 2007Dismissed
Amar Bahadur Singh Vs Devendra Singh and Sheetala Prasad Singh
Madhya Pradesh High Court · AIR 2007 MP 262 : (2008) 2 JLJ 327 : (2007) 2 MPJR 389 : (2008) 2 MPLJ 70
Civil Procedure Code, 1908 (CPC) — Section 100, 103Registration Act, 1908 — Section 17, 49
High Courts17 Jul 2007Dismissed
Kamal Singh and Others Vs Bhawaridai and Others
Madhya Pradesh High Court · (2008) 1 MPJR 239 : (2008) 1 MPLJ 557
Madhya Pradesh Panchayat Act, 1962 — Section 38
High Courts17 Jul 2007Dismissed
Khushalchand Vs Dilip Kumar Chourasia
Madhya Pradesh High Court · (2008) 1 MPLJ 224
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts17 Jul 2007Dismissed
Kamal Singh and Others Vs Bhawaribai and Others
Madhya Pradesh High Court · (2008) 1 MPJR 239
Madhya Pradesh Panchayat Act, 1962 — Section 38