High Courts19 Mar 2007
Lokesh Vs State of M.P.
Madhya Pradesh High Court · (2007) 3 JLJ 282
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2007
1,018 judgments · page 40 of 51
High Courts16 Mar 2007Dismissed
Shiv Singh Vs Union of India and another
Madhya Pradesh High Court · (2007) 4 MPLJ 165
Evidence Act, 1872 — Section 114
High Courts16 Mar 2007
Paru Vs Shiva @ Shivaji and Others
Madhya Pradesh High Court · (2007) 2 ACC 557
High Courts15 Mar 2007Dismissed
Chandan Singh Vs Randheer Singh and Others
Madhya Pradesh High Court · (2007) 2 CGLJ 29
High Courts15 Mar 2007Allowed
National India Rubber Works Ltd. Vs Employees State Insurance Corporation, thro' its Regional Director and Another
Madhya Pradesh High Court · (2007) 114 FLR 824 : (2007) 2 LLJ 584
Employees State Insurance Act, 1948 — Section 2, 75, 82
High Courts15 Mar 2007Dismissed
Hariprasad Vs Dhannu through L.Rs. Shyamlal and Others
Madhya Pradesh High Court · (2007) 2 MPHT 255 : (2007) 2 MPLJ 424
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 65Transfer of Property Act, 1882 — Section 53A
High Courts15 Mar 2007Allowed
Abdul Rajjak Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 03 MP CK 0052
Constitution of India, 1950 — Article 226, 227Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14
High Courts15 Mar 2007Dismissed
Smt. Kanta Devi and Others Vs Shiv Parvati Mandir and Another
Madhya Pradesh High Court · (2007) 2 JLJ 131 : (2007) 3 MPHT 289 : (2007) 3 MPLJ 221
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(3), 13(1), 13(2)
High Courts15 Mar 2007Dismissed
Suresh Seth Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 3 MPLJ 235
High Courts15 Mar 2007Dismissed
Vijay Bhandari Vs Nagar Palik Nigam and others
Madhya Pradesh High Court · (2007) 4 MPLJ 388
Arbitration Act, 1940 — Section 19
High Courts14 Mar 2007Dismissed
Jugal Rathore Vs Jagdish Rathore and Others
Madhya Pradesh High Court · (2007) ILR (MP) 1471 : (2007) 3 MPHT 295
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 147, 148, 482
High Courts14 Mar 2007Dismissed
Reshambai Vs M.P. Govt. and Others
Madhya Pradesh High Court · (2007) CriLJ 3977
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 294, 323, 509
High Courts14 Mar 2007Dismissed
Shamsunder Yadav Vs ICICI Bank Ltd. and Others
Madhya Pradesh High Court · (2007) 2 MPLJ 551
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200
High Courts14 Mar 2007Allowed
Harish chandra Vs P.K. Dwivedi and another
Madhya Pradesh High Court · (2007) 3 MPLJ 321
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)
High Courts14 Mar 2007Allowed
Manibai and others Vs Mohd. Ismile and others
Madhya Pradesh High Court · (2007) 3 MPLJ 310
Motor Vehicles Act, 1939 — Section 95
High Courts13 Mar 2007Allowed
National India Rubber Workers Ltd. Vs Employee's State Insurance Corporation and Another
Madhya Pradesh High Court · (2007) 3 LLJ 1014
Employees State Insurance Act, 1948 — Section 2, 75, 82
High Courts13 Mar 2007Dismissed
Om Jhanwar Vs Prabhakar
Madhya Pradesh High Court · (2007) 3 BC 514
Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 3Limitation Act, 1963 — Section 5
High Courts13 Mar 2007
Makarchand Gauli Vs Smt. Leelabai Gauli and Another
Madhya Pradesh High Court · (2007) ILR (MP) 571 : (2007) 3 MPHT 520 : (2008) 2 MPJR 100
Constitution of India, 1950 — Article 15, 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128
High Courts13 Mar 2007
In Re: Jagmohan Parashar
Madhya Pradesh High Court · (2007) CriLJ 2079 : (2007) ILR (MP) 608 : (2007) 2 JLJ 219 : (2007) 3 MPJR 181 : (2007) 3 MPLJ 238
Contempt of Courts Act, 1971 — Section 15, 2Penal Code, 1860 (IPC) — Section 302, 338
High Courts13 Mar 2007Dismissed
Puma Ispat Trading (P) Ltd. Vs Pramod Agrawal
Madhya Pradesh High Court · (2007) 2 BC 433 : (2007) 2 MPHT 259
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138