High Courts21 Jun 2007
P.S. Narayanswami and Another Vs Balkumran and Another
Madhya Pradesh High Court · (2008) 2 JLJ 445
Motor Vehicles Act, 1988 — Section 163A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2007
1,018 judgments · page 28 of 51
High Courts21 Jun 2007
Akhil Bhartiya Vidhyarthi Parishad Vs State of M.P. and Others Sumit Jain Vs The Committee for Monitoring Admissions and Another Amaol Bansal Vs The Commission for Admission Procedure and Fees Fixation and Others
Madhya Pradesh High Court · (2007) ILR (MP) 1356 : (2007) 4 MPHT 166
High Courts21 Jun 2007
Ravindra Rawat Vs Sheikh Hussain and Others
Madhya Pradesh High Court · (2008) ACJ 2786
Motor Vehicles Act, 1988 — Section 173
High Courts21 Jun 2007Allowed
Madhya Pradesh Grih Nirman Mandal Vs Kamala Devi
Madhya Pradesh High Court · (2008) 1 BC 624
Civil Procedure Code, 1908 (CPC) — Section 100, 96Limitation Act, 1963 — Section 5
High Courts20 Jun 2007Allowed
Dhulya @ Dhulji and others Vs State of M.P.
Madhya Pradesh High Court · (2007) 4 MPLJ 152
Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Jun 2007Dismissed
Satya Pal Anand Vs High Court of M.P. and Others
Madhya Pradesh High Court · (2007) ILR (MP) 936 : (2007) 3 MPHT 448
Constitution of India, 1950 — Article 130, 214, 226, 227
High Courts20 Jun 2007Dismissed
Dr. Neeraj Agnihotri Vs Vishnu Rajoria
Madhya Pradesh High Court · AIR 2007 MP 230
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 35, 36, 61
High Courts19 Jun 2007Dismissed
M.P. Laghu Udyog Nigam Ltd. Vs M/s Digvijay Industries Pvt. Ltd.
Madhya Pradesh High Court · (2007) 4 MPLJ 119
Arbitration Act, 1940 — Section 30, 33
High Courts19 Jun 2007Allowed
Management, Mission Middle School and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 1 LLJ 388 : (2007) 4 MPLJ 400
Industrial Disputes Act, 1947 — Section 2(s)Minimum Wages Act, 1948 — Section 2(i)Payment of Gratuity Act, 1972 — Section 1, 2(e), 4
High Courts19 Jun 2007
Ajay Kant and Others Vs Smt. Alka Sharma
Madhya Pradesh High Court · (2008) CriLJ 264 : (2008) 1 DMC 1 : (2008) 1 JLJ 393 : (2007) 4 MPHT 62 : (2007) 4 MPLJ 193 : (2007) 4 RCR(Civil) 785 : (2007) 4 RCR(Criminal) 930
Constitution of India, 1950 — Article 14, 15, 21, 227Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 109, 110Hindu Marriage Act, 1955 — Section 9
High Courts19 Jun 2007Allowed
Union of India (UOI) Vs Ram Bachan Singh and Another
Madhya Pradesh High Court · (2009) ACJ 122 : AIR 2007 MP 232
Railway Claims Tribunal Act, 1987 — Section 23
High Courts18 Jun 2007Allowed
Ram Singh and another Vs State of M.P.
Madhya Pradesh High Court · (2007) 4 MPLJ 412
Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts18 Jun 2007
Ashok Kumar Patel and Others Vs Ram Niranjan Dubey and Others
Madhya Pradesh High Court · (2007) 3 MPHT 419
Constitution of India, 1950 — Article 227
High Courts18 Jun 2007Allowed
Smt. Nirmala Devi Vs Dayal Singh Gaur and Others
Madhya Pradesh High Court · (2007) 4 MPHT 189
Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52
High Courts18 Jun 2007Dismissed
Pannalal Thakur Vs State of M.P. and others
Madhya Pradesh High Court · (2008) 3 MPLJ 635
Madhya Pradesh Panchayat Adhiniyam, 1962 — Section 338
High Courts18 Jun 2007
A.S. Motors Pvt. Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2008) 1 BC 546
Constitution of India, 1950 — Article 12, 14, 226, 227Contract Act, 1872 — Section 74
High Courts18 Jun 2007Allowed
Ram Niwas Gupta Vs Dainik Sandhya Prakash and others
Madhya Pradesh High Court · (2007) 4 MPLJ 225
Limitation Act, 1963 — Article 75
High Courts18 Jun 2007Allowed
M/s A.S. Motors Pvt. Ltd. Vs Union of India and Others
Madhya Pradesh High Court · (2007) 2 MPJR 88
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 74
High Courts11 Jun 2007Dismissed
Devki Leasing and Finance Ltd. Vs National Commodity and Derivative Exchange Ltd. and another
Madhya Pradesh High Court · (2007) 4 MPLJ 240
Arbitration and Conciliation Act, 1996 — Section 16Constitution of India, 1950 — Article 226, 227
High Courts18 May 2007Dismissed
Goyal M.G. Gases Pvt. Ltd. and another Vs Kamaljeet Singh Bhatia and another
Madhya Pradesh High Court · (2007) 4 MPLJ 80
Contract Act, 1872 — Section 170Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 397, 401, 482Penal Code, 1860 (IPC) — Section 405, 407, 424, 425