High Courts05 Jul 2007Dismissed
S.A.M. Ansari Vs State of M.P.
Madhya Pradesh High Court · (2007) 4 MPHT 147
Prisons Act, 1894 — Section 3
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2007
1,018 judgments · page 26 of 51
High Courts04 Jul 2007Dismissed
Ramchandran Prasad Sharma Vs Central Administrative Tribunal Jabalpur and Others
Madhya Pradesh High Court · (2008) 3 MPJR 212
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Constitution of India, 1950 — Article 226, 227
High Courts04 Jul 2007Allowed
Shamshuddin Vs State of M.P.
Madhya Pradesh High Court · (2007) 3 MPLJ 529
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts04 Jul 2007
Gokul Prasad and Others etc. Vs State of Madhya Pradesh etc.
Madhya Pradesh High Court · (2007) CriLJ 4634
Criminal Procedure Code, 1973 (CrPC) — Section 377Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34
High Courts04 Jul 2007
Sadar Rani Sour and Others Vs Narayan Pandit and Others
Madhya Pradesh High Court · (2009) ACJ 252
Motor Vehicles Act, 1988 — Section 166, 173
High Courts03 Jul 2007Dismissed
Dr. Kunal Kanti Majee Vs The Chancellor, Rani Durgawati Vishvavidyalaya and Others
Madhya Pradesh High Court · (2007) 4 MPHT 268 : (2008) 1 MPLJ 577
Constitution of India, 1950 — Article 14, 16, 226Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts03 Jul 2007
Smt. Pushpa and Others Vs Rai Singh and Others
Madhya Pradesh High Court · (2009) ACJ 1346 : (2007) 4 MPHT 277
Motor Vehicles Act, 1988 — Section 166, 173Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts03 Jul 2007Allowed
Smt. Laxmi and Others Vs Jai Karan Prasad Shukla and Another
Madhya Pradesh High Court · (2007) 3 MPHT 421
Employees Compensation Act, 1923 — Section 4, 4A
High Courts03 Jul 2007Dismissed
Naveen Kumar Tiwari and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2007) 07 MP CK 0051
Constitution of India, 1950 — Article 14, 309
High Courts03 Jul 2007Allowed
Sudarshan Kumar Verma Vs Chairman, Town Improvement Trust, Rewa
Madhya Pradesh High Court · (2007) 4 MPLJ 93
Land Acquisition Act, 1894 — Section 18, 54Madhya Pradesh Nagar Sudhar Nyas (Nirsan) Adhiniyam, 1994 — Section 3Madhya Pradesh Town improvement Trust Act, 1960 — Section 147
High Courts03 Jul 2007Dismissed
Pyare Fukki Vs District Magistrate and Others
Madhya Pradesh High Court · (2007) 4 MPHT 60
Constitution of India, 1950 — Article 226, 227
High Courts03 Jul 2007
Western Coalfields Limited Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (2009) 19 VST 466
Madhya Pradesh Entry Tax Act, 1976 — Section 7(1), 7(5)
High Courts03 Jul 2007
Raj Bai and Others Vs New India Assurance Co. Ltd. and Others
Madhya Pradesh High Court · (2008) ACJ 2017
Motor Vehicles Act, 1988 — Section 147, 173
High Courts02 Jul 2007
Smt. Ramsiya Vs Prabhudayal (dead) through his L.Rs. and Another
Madhya Pradesh High Court · (2007) 3 MPHT 471 : (2007) 3 MPLJ 383
High Courts02 Jul 2007
Pawan Jain and Others Vs Sunita Jain
Madhya Pradesh High Court · (2007) 4 MPHT 323
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 19, 9Criminal Procedure Code, 1973 (CrPC) — Section 125, 97Hindu Marriage Act, 1955 — Section 13, 21, 23A, 9
High Courts02 Jul 2007Dismissed
Union Bank of India Vs Ravindra Phanse and others
Madhya Pradesh High Court · (2007) 4 MPLJ 492
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts02 Jul 2007
Smt. Ramsiya Vs Prabhudayal (dead) through L.Rs. and Others
Madhya Pradesh High Court · (2007) 2 MPJR 75
Limitation Act, 1908 — Article 124
High Courts29 Jun 2007Dismissed
Ram Kishan Yadav and another Vs State of M.P.
Madhya Pradesh High Court · (2007) 4 MPLJ 144
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 149, 294, 302, 323
High Courts29 Jun 2007
Ashok Kumar Mishra Vs Durgavati and Others
Madhya Pradesh High Court · (2007) 3 MPHT 334
Motor Vehicles Act, 1988 — Section 50
High Courts29 Jun 2007Dismissed
Deo Kumar Vs Kailash Chand and Others
Madhya Pradesh High Court · (2007) 4 MPHT 151 : (2008) 1 MPLJ 123
Easements Act, 1882 — Section 15, 7