High Courts15 May 2007Allowed
Sunita Ladsariya Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 4 MPLJ 294
Criminal Procedure Code, 1973 (CrPC) — Section 204, 245Negotiable Instruments Act, 1881 (NI) — Section 138, 141
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2007
1,018 judgments · page 30 of 51
High Courts15 May 2007Dismissed
Parasram Vs Babulal and others
Madhya Pradesh High Court · (2007) 4 MPLJ 449
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts14 May 2007Allowed
Vijay Goyal Vs Modanlal Goyal and Others
Madhya Pradesh High Court · (2007) 3 JLJ 140
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 256, 269Hindu Succession Act, 1956 — Section 6, 8
High Courts14 May 2007
State of Madhya Pradesh and Others Vs Ashok Kumar Tripathi and Another
Madhya Pradesh High Court · AIR 2008 MP 187 : (2007) ILR (MP) 949
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 129E
High Courts14 May 2007Dismissed
Ranjeet Singh Talwar and Another Vs State Bank of India and Another
Madhya Pradesh High Court · (2007) 4 MPHT 296
High Courts14 May 2007
Kamla Dhurve and Another Vs Satya Prakash and Others
Madhya Pradesh High Court · (2009) ACJ 349
Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts14 May 2007Dismissed
Rakhav Lal Vs Sardar Kirpal Singh
Madhya Pradesh High Court · (2007) 4 MPHT 339 : (2008) 1 MPLJ 278
Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 91Partnership Act, 1932 — Section 59
High Courts11 May 2007Dismissed
Union of India (UOI) and Others Vs Rajesh Sharma and Others
Madhya Pradesh High Court · (2007) 115 FLR 337 : (2007) 2 JLJ 405 : (2008) 3 MPLJ 414
Constitution of India, 1950 — Article 227Department of Posts Gramin Dak Sevaks (Conduct and Employment) Rules, 2001 — Rule 8
High Courts11 May 2007Allowed
S.P. Anand Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2007 MP 166 : (2007) ILR (MP) 889 : (2009) 1 MPLJ 338
Constitution of India, 1950 — Article 14, 21, 23Prisons Act, 1894 — Section 22, 35, 36, 59
High Courts11 May 2007Allowed
Commissioner of Income Tax Vs Deepak Kumar Garg
Madhya Pradesh High Court · (2007) 212 CTR 152 : (2008) 299 ITR 435 : (2007) 2 MPLJ 477
Income Tax Act, 1961 — Section 142, 143, 260A, 263
High Courts10 May 2007Dismissed
Arun and others Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 4 MPLJ 90
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 482
High Courts10 May 2007
Ratiram Vs State of M.P.
Madhya Pradesh High Court · (2007) CriLJ 3955
Penal Code, 1860 (IPC) — Section 294, 300, 302, 304, 307
High Courts10 May 2007
Raj Kumar Yadav Vs Subhash Upadhyay
Madhya Pradesh High Court · (2008) 1 BC 131 : (2008) 1 MPLJ 104
Criminal Procedure Code, 1973 (CrPC) — Section 389Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 May 2007
Ram Bai Vs Santosh Kumar Pandey and Others
Madhya Pradesh High Court · (2008) ACJ 2094
High Courts09 May 2007Allowed
B.D. Bhanot and Sons Vs Shri Narmada Enterprises and Others
Madhya Pradesh High Court · (2007) 3 MPHT 206
Constitution of India, 1950 — Article 226, 227
High Courts09 May 2007Allowed
Pappu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 3 MPHT 40
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts09 May 2007Dismissed
Asha Devi Gupta Vs Union of India and others
Madhya Pradesh High Court · (2007) 3 MPLJ 474
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts08 May 2007Allowed
S.S. Trivedi Vs State of M.P. and another
Madhya Pradesh High Court · (2008) 3 MPLJ 387
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468
High Courts08 May 2007Allowed
Satish and others Vs State of M.P.
Madhya Pradesh High Court · (2008) 1 MPJR 70 : (2007) 4 MPLJ 396
Criminal Procedure Code, 1973 (CrPC) — Section 4, 5Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13, 2, 23, 3Penal Code, 1860 (IPC) — Section 2(435), 302, 303, 304, 307
High Courts08 May 2007Dismissed
Rajendra @ Raju Paliwal and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 3 MPHT 203
Criminal Procedure Code, 1973 (CrPC) — Section 173, 399, 482Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468, 471