High Courts12 Apr 2007Dismissed
Vishnu Vs State of M.P.
Madhya Pradesh High Court · (2007) 3 MPHT 21
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 37, 8
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2007
1,018 judgments · page 35 of 51
High Courts12 Apr 2007Allowed
Jethanand and Company Vs Mohan and Company
Madhya Pradesh High Court · (2007) 3 MPLJ 584 : (2007) 3 MPLJ 534
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 101, 102, 34
High Courts11 Apr 2007Dismissed
Kailash Prasad Tiwari Vs M.P. Industrial Tribunal and Others
Madhya Pradesh High Court · (2008) 2 MPJR 222
High Courts11 Apr 2007Allowed
Smt. Shakuntala and Others Vs Kanna Dangi and Others
Madhya Pradesh High Court · (2007) ACJ 2486 : AIR 2007 MP 237 : (2007) 3 MPLJ 499
Motor Vehicles Act, 1988 — Section 163, 173Payment of Wages Act, 1936 — Section 2
High Courts11 Apr 2007
Jhabbu Vs State of M.P.
Madhya Pradesh High Court · (2007) 3 MPHT 346
Penal Code, 1860 (IPC) — Section 376, 441, 457
High Courts11 Apr 2007Allowed
Smt. Kamla Patel, Ramesh Kumar Mishra and Others, Sanjay Singh Chauhan and Smt. Shashi Mishra Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2007 MP 192 : (2007) ILR (MP) 1059 : (2007) 3 MPHT 45 : (2007) 2 MPJR 307
Constitution of India, 1950 — Article 19Indian Medical Council Act, 1956 — Section 15, 2, 25
High Courts11 Apr 2007Allowed
Anita Garg Vs Alok Garg
Madhya Pradesh High Court · (2007) 4 BC 293
Benami Transactions (Prohibition) Act, 1988 — Section 4Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 402, 406, 420
High Courts11 Apr 2007Allowed
Kailash Vs State of M.P.
Madhya Pradesh High Court · (2009) ILR (MP) 2 : (2007) 4 MPLJ 324
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts10 Apr 2007
Vinod Kumar Tamrakar Vs Mukesh Kumar Agrawal
Madhya Pradesh High Court · (2008) 1 MPLJ 213
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(f)
High Courts10 Apr 2007
M.P. State Co-operative Dairy Federation and Others Vs Madan Lal Chourasia
Madhya Pradesh High Court · AIR 2007 MP 214 : (2007) ILR (MP) 859 : (2007) 4 JCR 580 : (2007) 3 JLJ 125 : (2007) 2 MPHT 485 : (2007) 2 MPJR 1 : (2007) 2 MPLJ 594
Constitution of India, 1950 — Article 12, 226
High Courts10 Apr 2007Allowed
M.P. Police Housing Corporation and Another Vs Anil Pradhan and Another
Madhya Pradesh High Court · (2007) 2 MPHT 327 : (2007) 2 MPLJ 546
Constitution of India, 1950 — Article 226
High Courts10 Apr 2007Dismissed
Pawan Sharma and Another Vs Smt. Kamalabai and Another
Madhya Pradesh High Court · (2007) CriLJ 3539 : (2007) 3 MPLJ 482
Criminal Procedure Code, 1973 (CrPC) — Section 147, 155, 156, 169, 190Customs Act, 1962 — Section 19Foreign Exchange Regulation Act, 1973 — Section 23, 8
High Courts10 Apr 2007Allowed
Bharat Pandey Vs State of M.P.
Madhya Pradesh High Court · (2007) 2 MPJR 130
Criminal Procedure Code, 1973 (CrPC) — Section 329, 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts10 Apr 2007Allowed
M/s Cadbury India Ltd., Malanpur Distt. Bhind and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2007) 2 MPJR 195
Madhya Pradesh Commercial Tax Act, 1994 — Section 45(A)(10), 45(A)(12)
High Courts09 Apr 2007
Tamarajdhwaj Dahayat and Another Vs Ramvaran Patel and Others
Madhya Pradesh High Court · (2008) ACJ 2782
Motor Vehicles Act, 1988 — Section 166
High Courts09 Apr 2007Dismissed
Commissioner of Income Tax Vs Pankaj J. Sanghvi
Madhya Pradesh High Court · (2007) 209 CTR 420 : (2007) 162 TAXMAN 270
Income Tax Act, 1961 — Section 260A, 54F
High Courts09 Apr 2007
Lalit Vs Abdul Rashid and Others
Madhya Pradesh High Court · (2007) ACJ 2771 : (2007) 4 MPLJ 17
High Courts09 Apr 2007
Jai Bread and Confectionery Works and Others Vs Bank of India
Madhya Pradesh High Court · (2007) 04 MP CK 0044
Civil Procedure Code, 1908 (CPC) — Section 2, 96
High Courts09 Apr 2007Dismissed
Pankaj Dixit and Hifz Ur Rehman Siddiqui Vs State of M.P. and Another
Madhya Pradesh High Court · (2007) ILR (MP) 878 : (2007) 3 MPHT 51
High Courts09 Apr 2007
Mohar Singh Vs State of M.P.
Madhya Pradesh High Court · (2007) 2 JLJ 309 : (2007) 4 MPLJ 39
Arms Act, 1959 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 107, 157Evidence Act, 1872 — Section 27