High Courts17 Jul 2007Dismissed
Manoj Kumar Patel Vs Lalita Patel
Madhya Pradesh High Court · (2007) 4 MPLJ 242
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2007
1,018 judgments · page 23 of 51
High Courts17 Jul 2007Dismissed
Deputy Commissioner of Income Tax (Asstt.) Vs Bhopal Motors Ltd.
Madhya Pradesh High Court · (2010) 323 ITR 684
Income Tax Act, 1961 — Section 115J, 234B, 234C, 260A
High Courts17 Jul 2007Allowed
Dinesh Sharma Vs State of M.P. and others
Madhya Pradesh High Court · (2008) 3 MPJR 58 : (2007) 4 MPLJ 554
Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3(3)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 35(2)
High Courts17 Jul 2007Dismissed
Oriental Insurance Co. Ltd. Vs Heerabai and Others
Madhya Pradesh High Court · (2009) ACJ 147 : (2007) 115 FLR 403
Workmens Compensation Act, 1923 — Section 30
High Courts17 Jul 2007Dismissed
Jittu @ Jitendra and Others Vs State of M.P.
Madhya Pradesh High Court · (2007) 4 MPHT 117
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts17 Jul 2007
Jhinnu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 3 MPHT 538
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts17 Jul 2007
Khushalchand Vs Dilip Kumar and Another
Madhya Pradesh High Court · (2007) 3 JLJ 311 : (2008) 1 MPLJ 224
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts17 Jul 2007
Safe Guard Vs The M.P. State Agricultural Marketing Board and Others
Madhya Pradesh High Court · AIR 2007 MP 283 : (2007) 2 CTLJ 406 : (2007) 4 MPHT 77 : (2007) 4 MPLJ 149
Constitution of India, 1950 — Article 226, 227
High Courts17 Jul 2007
Oriental Insurance Co. Ltd. Vs Chetna and Others
Madhya Pradesh High Court · (2008) ACJ 2326
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 173
High Courts17 Jul 2007Allowed
Heeralal Baria Vs M.P. State Electricity Board and Another
Madhya Pradesh High Court · (2008) 118 FLR 635 : (2008) ILR (MP) 221 : (2008) 1 MPLJ 492 : (2009) 2 SLJ 100
High Courts17 Jul 2007Allowed
Dinesh Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 3 MPJR 58
Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 3(3)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 35(2)
High Courts16 Jul 2007Dismissed
Ashok Kumar Gehani and Another Vs Ramhet Agrawal and Another
Madhya Pradesh High Court · (2008) 1 MPJR 67 : (2008) 1 MPLJ 116
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Suits Valuation Act, 1887 — Section 8
High Courts16 Jul 2007Allowed
National Insurance Co. Ltd. Vs Gulab Singh and Others
Madhya Pradesh High Court · (2009) ACJ 1463
Motor Vehicles Act, 1988 — Section 2(21)
High Courts16 Jul 2007Dismissed
Jagdish Kumar Balwani and others Vs Gulam Hussain and others
Madhya Pradesh High Court · (2007) 4 MPLJ 159
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts16 Jul 2007Dismissed
Smt. Chaman Bai Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 3 MPHT 541 : (2007) 4 MPLJ 516 : (2009) 5 RCR(Civil) 870 : (2008) 1 RCR(Criminal) 562
Constitution of India, 1950 — Article 21Medical Termination of Pregnancy Act, 1971 — Section 3
High Courts16 Jul 2007Dismissed
Sultan Shah Lala and Others Vs State of M.P.
Madhya Pradesh High Court · (2008) 1 JLJ 262
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 311Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts13 Jul 2007
Madan Mohan Kaushik Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 3 JLJ 6 : (2008) 4 MPJR 217 : (2007) 4 MPLJ 298
Constitution of India, 1950 — Article 19, 19(1), 19(6)Madhya Pradesh Municipal Corporation Act, 1956 — Section 322, 322
High Courts13 Jul 2007Allowed
Khursheed Ahmed and Others Vs Union of India (UOI) and Others Ku. Yogita Thakur and Another and Manoj Kumar Rajdev Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2007) 3 MPHT 473
Constitution of India, 1950 — Article 14, 19, 226Land Acquisition Act, 1894 — Section 11, 17, 4, 5A, 6
High Courts13 Jul 2007Allowed
Smt. Shardha Vs Smt. Nafeesa Begum
Madhya Pradesh High Court · (2007) 4 MPHT 405
Limitation Act, 1963 — Section 5
High Courts13 Jul 2007
Sapna Vs V. Manorama and Others
Madhya Pradesh High Court · (2008) ACJ 2707
Motor Vehicles Act, 1988 — Section 173