High Courts01 May 2007
Ram Bhagat Goutam Vs Jethanand Harwani and Others
Madhya Pradesh High Court · (2007) 3 MPHT 193
Motor Vehicles Act, 1988 — Section 10, 149, 2, 3
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2007
1,018 judgments · page 32 of 51
High Courts01 May 2007Dismissed
Brajesh Pratap Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 3 MPHT 230
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 66A
High Courts01 May 2007Allowed
United India Insurance Co. Ltd. Vs Janki Devi and Others
Madhya Pradesh High Court · (2009) ACJ 1937
Income Tax Act, 1961 — Section 194A
High Courts01 May 2007Dismissed
Government of M.P. and others Vs Rakesh Kumar Gupta
Madhya Pradesh High Court · (2007) 4 MPLJ 269
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts30 Apr 2007Dismissed
Vijay Swaroop Saxena Vs State of M.P. and others
Madhya Pradesh High Court · (2008) 3 MPLJ 210
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts30 Apr 2007Allowed
Sheikhlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 3 MPHT 250
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 55, 57
High Courts30 Apr 2007Allowed
Gulabbai and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 3 MPHT 240
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 34, 498A
High Courts30 Apr 2007Dismissed
Sheikh Mohd. Anis Vs Smt. Shabana Khan
Madhya Pradesh High Court · (2007) 2 DMC 392 : (2007) 3 MPHT 368
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts30 Apr 2007Allowed
Devendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2007) 3 MPHT 247 : (2007) 4 MPLJ 447
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 107, 306, 506
High Courts30 Apr 2007
Abde Ali Vs Hakumuddin and Others
Madhya Pradesh High Court · (2007) 3 MPHT 316
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 59A
High Courts30 Apr 2007Dismissed
Atul Kumar Jain Vs Shriram @ Radheshyam and others
Madhya Pradesh High Court · (2007) 4 MPLJ 234
Evidence Act, 1872 — Section 73
High Courts28 Apr 2007Dismissed
Dhiraj Singh Vs Sardar Singh and Another
Madhya Pradesh High Court · (2008) 1 BC 40 : (2007) 4 MPHT 362
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts27 Apr 2007
Birendra Kumar Tiwari Vs Director, C.P. Railway Board and Others
Madhya Pradesh High Court · (2008) 2 MPJR 25
High Courts27 Apr 2007
Ramawtar Chaurasiya Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2008 MP 83
Madhya Pradesh Maa Sharda Devi Mandir Adhiniyam, 2002 — Section 1(2), 25, 4
High Courts27 Apr 2007Dismissed
Lakhanpuri @ Sonu Baba Vs State of M.P.
Madhya Pradesh High Court · (2007) 3 MPLJ 52
Penal Code, 1860 (IPC) — Section 34, 394, 397
High Courts27 Apr 2007Allowed
M.K.S. Engineering Co. (P) Ltd. and Another Vs The Assistant Commissioner, Commercial Tax
Madhya Pradesh High Court · (2007) 3 MPHT 256 : (2009) 20 VST 485
Central Sales Tax Act, 1956 — Section 4Constitution of India, 1950 — Article 226, 227
High Courts27 Apr 2007Allowed
Sant Kumar Vs Ashok Kumar and Others
Madhya Pradesh High Court · (2007) 3 JLJ 389 : (2007) 3 MPHT 121 : (2007) 2 MPLJ 472
High Courts27 Apr 2007
Shri Swami Devi Prasad Pandey and Ramawtar Chaurasiya Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 3 MPHT 262
Madhya Pradesh Maa Sharda Devi Mandir Adhiniyam, 2002 — Section 1(2), 25
High Courts27 Apr 2007
Ku. Priyanka and Others Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2007 MP 182 : (2007) 3 MPLJ 325
High Courts27 Apr 2007Dismissed
Roshanlal Vs Kuldeep Rai Nagpal
Madhya Pradesh High Court · (2007) 4 MPLJ 247
Evidence Act, 1872 — Section 91, 92