High Courts13 Jul 2007
Madan Mohan Kaushik (Substituted by Lakhan Lal Goswami) Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 4 MPJR 217
Madhya Pradesh Municipal Corporation Act, 1956 — Section 322, 322A, 366
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2007
1,018 judgments · page 24 of 51
High Courts13 Jul 2007
Rajeev Jan Vikas Parishad Samiti, Bhopal Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 4 MPLJ 520
National Council for Teacher Education Act, 1993 — Section 14, 15
High Courts12 Jul 2007
Kashi Ram Dehalwar and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2007) 3 MPHT 429
Forest (Conservation) Act, 1980 — Section 1, 2
High Courts12 Jul 2007
State of Madhya Pradesh and Others Vs Dr. (Smt.) Neelima Singh
Madhya Pradesh High Court · (2007) 3 MPHT 570 : (2008) 1 MPLJ 342
Evidence Act, 1872 — Section 115
High Courts12 Jul 2007Allowed
Pritam Prasad Vs Lakhan Singh and Others
Madhya Pradesh High Court · (2007) 3 MPHT 546 : (2008) 4 MPLJ 94
Criminal Procedure Code, 1973 (CrPC) — Section 209, 216, 227, 228, 362Penal Code, 1860 (IPC) — Section 147, 148, 149, 228, 307
High Courts12 Jul 2007Allowed
Subhash Sahkari Upbhokta Bhandar Maryadit Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 4 MPHT 125 : (2008) 2 MPLJ 245
Essential Commodities Act, 1955 — Section 3, 7
High Courts12 Jul 2007
Bhagwatibai and Another Vs State of M.P.
Madhya Pradesh High Court · (2008) 2 DMC 100 : (2008) 1 JLJ 346 : (2007) 4 MPLJ 171 : (2007) 4 RCR(Criminal) 935
Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts12 Jul 2007
Dalso Bai Gond Vs Halko Bai and Others
Madhya Pradesh High Court · (2008) 2 MPLJ 180
Evidence Act, 1872 — Section 76, 77, 79
High Courts12 Jul 2007Allowed
Pooran Vs State of M.P.
Madhya Pradesh High Court · (2007) 3 MPHT 498
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302
High Courts12 Jul 2007Allowed
Abdul Mannan Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 3 MPJR 100
Constitution of India, 1950 — Article 226Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 3, 5(a), 6(c), 9
High Courts11 Jul 2007Dismissed
Gopal Garg and another Vs State of M.P.
Madhya Pradesh High Court · (2007) 4 MPLJ 70
Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts11 Jul 2007
Manoj Upadhyay and Another Vs Medical Council of India and Others
Madhya Pradesh High Court · AIR 2007 MP 286 : (2007) 4 MPHT 35
Evidence Act, 1872 — Section 29Indian Medical Council Act, 1956 — Section 20A, 26, 33Public Servants (Inquiries) Act, 1850 — Section 10, 11, 12, 13, 14
High Courts11 Jul 2007Allowed
Khyaliram and Others Vs State of M.P.
Madhya Pradesh High Court · (2008) 2 ALT(Cri) 6 : (2007) CriLJ 4740
Penal Code, 1860 (IPC) — Section 107, 306
High Courts10 Jul 2007Allowed
Devendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2007) 4 MPLJ 447
Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2), 30
High Courts10 Jul 2007
Chunkayee Singh Vs State of M.P.
Madhya Pradesh High Court · (2008) 2 MPJR 9
Penal Code, 1860 (IPC) — Section 376(1)
High Courts10 Jul 2007
All India Punjab National Bank Officers' Association and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2007) 212 CTR 339 : (2008) 296 ITR 108
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 17
High Courts10 Jul 2007Allowed
Associated Builders and Contractors Vs South Eastern Coalfields Ltd. and Others
Madhya Pradesh High Court · (2007) 3 MPHT 426
Constitution of India, 1950 — Article 226
High Courts10 Jul 2007
Surendra Prasad Pande Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2007) 3 MPHT 565
Constitution of India, 1950 — Article 226, 311
High Courts10 Jul 2007
Arvind Kumar Jain and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2007 MP 276 : (2007) ILR (MP) 1017 : (2007) 3 JLJ 187 : (2007) 3 MPHT 376 : (2007) 3 MPJR 4 : (2007) 3 MPLJ 565
Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 226, 227
High Courts10 Jul 2007Dismissed
Mahesh Kumar Singhal and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 1 MPLJ 272
Madhya Pradesh Municipalities Act, 1961 — Section 187(3), 194, 223(4), 282, 349Motor Vehicles Act, 1988 — Section 117