COURT ARCHIVE

Madhya Pradesh High Court judgments, 2007

1,018 judgments · page 43 of 51

High Courts26 Feb 2007Dismissed

Damodar Sharma and Others Vs Nathuram Jatav and Another

Madhya Pradesh High Court · (2007) 2 MPLJ 490

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 294, 323, 427, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)

Read judgment

High Courts26 Feb 2007Dismissed

Lallu Singh Vs State of M.P. and Others

Madhya Pradesh High Court · (2007) 2 MPHT 261 : (2007) 2 MPLJ 288 : (2007) 2 MPLJ 283

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts26 Feb 2007Dismissed

Ramesh Sethi and others Vs Vlnod Kumar Kataria and another

Madhya Pradesh High Court · (2007) 3 MPLJ 201

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 96

Read judgment

High Courts23 Feb 2007Allowed

Anshu Dubey (Dr.) Vs State of M.P. and Others

Madhya Pradesh High Court · (2007) 2 JLJ 78

Constitution of India, 1950 — Article 14Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

Read judgment

High Courts23 Feb 2007Allowed

Smt. Rajantabai S. Parihar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2007) CriLJ 2495 : (2007) 2 DMC 479

Criminal Procedure Code, 1973 (CrPC) — Section 311, 91Evidence Act, 1872 — Section 121, 122, 123, 124, 125Penal Code, 1860 (IPC) — Section 302, 307

Read judgment

High Courts23 Feb 2007

Shailja Timoti and Another Vs Sabhan Khan and Others

Madhya Pradesh High Court · (2008) ACJ 2221

Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 337, 338

Read judgment

High Courts22 Feb 2007Allowed

Tagore Shiksha Samiti Vs Registrar, Firms and Societies, Bhopal and Others

Madhya Pradesh High Court · (2008) 2 MPJR 384

Madhya Pradesh General Clauses Act, 1957 — Section 28

Read judgment

High Courts22 Feb 2007Dismissed

Baba Saheb Nimbalkar Vs Laxmi Bai (Dead) and Others

Madhya Pradesh High Court · (2007) 02 MP CK 0098

Read judgment

High Courts22 Feb 2007

State of M.P. and Others Vs Brijesh Niboria

Madhya Pradesh High Court · (2007) 2 MPLJ 273

Constitution of India, 1950 — Article 227Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 29

Read judgment

High Courts22 Feb 2007Dismissed

Ramabhilash Tripathi and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 2008 MP 217 : (2008) 2 MPJR 327

Land Acquisition Act, 1894 — Section 16, 6

Read judgment

High Courts22 Feb 2007Dismissed

Ram Das Vs Mahesh Singh and Others

Madhya Pradesh High Court · (2007) 2 MPHT 266

Succession Act, 1925 — Section 63

Read judgment

High Courts21 Feb 2007Allowed

Raghubir Singh Vs Union of India and Others

Madhya Pradesh High Court · (2007) 2 MPLJ 479

Constitution of India, 1950 — Article 227

Read judgment

High Courts21 Feb 2007

M.P. High Court Bar Association Vs State of M.P. and others

Madhya Pradesh High Court · (2007) 3 MPLJ 400

Constitution of India, 1950 — Article 215Motor Vehicles Act, 1988 — Section 71

Read judgment

High Courts21 Feb 2007

Kanriya @ Kanwarlal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2007) CriLJ 3073 : (2007) 2 MPHT 271 : (2007) 3 MPLJ 254

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 506

Read judgment

High Courts21 Feb 2007Allowed

Jiyaji Rao Cotton Mills Ltd. Vs Board of Industrial and Financial Reconstruction

Madhya Pradesh High Court · (2007) 2 MPLJ 519

COMPANIES ACT, 1956 — Section 457Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts21 Feb 2007

Raj Kumar Singh and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2007) 2 MPLJ 194

Road Transport Corporations Act, 1950 — Section 38(1)

Read judgment

High Courts21 Feb 2007Allowed

National Insurance Co. Ltd. Vs Chhaya Lokhenda and Others

Madhya Pradesh High Court · (2008) ACJ 2317 : (2007) 2 MPLJ 493

Insurance Act, 1938 — Section 64VB

Read judgment

High Courts21 Feb 2007Allowed

Dewas Development Authority Vs State of M.P. and others

Madhya Pradesh High Court · (2007) 3 MPLJ 386

Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 11, 12, 13A, 18, 18

Read judgment

High Courts20 Feb 2007

National Insurance Co. Ltd. Vs Rajesh Kumar Garg and Others

Madhya Pradesh High Court · (2007) 2 ACC 876 : (2008) ACJ 1233 : (2007) 4 MPLJ 9

Motor Vehicles Act, 1988 — Section 173

Read judgment

High Courts20 Feb 2007Dismissed

Laxman Prasad Singh Vs General manager, S. E. Railway and Others

Madhya Pradesh High Court · (2007) 2 MPLJ 484

Constitution of India, 1950 — Article 14Railways Act, 1989 — Section 2(41)

Read judgment