COURT ARCHIVE

Madhya Pradesh High Court judgments, 2007

1,018 judgments · page 46 of 51

High Courts08 Feb 2007Allowed

Shiv Narayan Saxena and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2007) 2 MPLJ 352

Madhya Pradesh Municipal Corporation Act, 1956 — Section 433, 58Madhya Pradesh Municipalities Act, 1961 — Section 355, 95

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High Courts08 Feb 2007Allowed

Direndra Singh Sengar Vs Gopi Singh Kalicharan and Another

Madhya Pradesh High Court · (2008) ACJ 2277

Motor Vehicles Act, 1988 — Section 173

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High Courts08 Feb 2007Dismissed

Nagar Palika Parishad, Junnordeo and Another Vs Altaf Ahmed

Madhya Pradesh High Court · (2007) 2 MPLJ 358

Madhya Pradesh Municipalities Act, 1961 — Section 319

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High Courts07 Feb 2007Dismissed

Mahesh Vs Rrakhi and Another

Madhya Pradesh High Court · (2007) 2 DMC 434

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397

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High Courts07 Feb 2007Allowed

Smt. M. Geeta Vs Union of India (UOI) and Another

Madhya Pradesh High Court · (2007) 3 MPLJ 118

Constitution of India, 1950 — Article 14, 16, 227Madhya Pradesh Re-organisation Act, 2000 — Section 67, 71

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High Courts07 Feb 2007Allowed

Rajesh Singh Vs State of M.P.

Madhya Pradesh High Court · (2007) 2 MPLJ 426

Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts07 Feb 2007

Shiv Kundal and Others Vs State of M.P.

Madhya Pradesh High Court · (2008) 2 MPJR 139

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 147, 148, 302, 323

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High Courts06 Feb 2007Allowed

Dr. Sanjeev Vs State of M.P.

Madhya Pradesh High Court · (2008) 2 MPJR 369

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304A, 420

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High Courts06 Feb 2007Dismissed

M.P. State Agro Industries Development Corporation Ltd. and another Vs Smt. Sushilabai

Madhya Pradesh High Court · (2007) 2 MPLJ 374

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10

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High Courts06 Feb 2007Allowed

Ajay Pandey Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2007) 02 MP CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Succession Act, 1925 — Section 276

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High Courts06 Feb 2007Allowed

State of Madhya Pradesh and Another Vs Nirankar Singh and Another

Madhya Pradesh High Court · (2007) ILR (MP) 592 : (2008) 1 LLJ 36

Constitution of India, 1950 — Article 226, 227

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High Courts06 Feb 2007Dismissed

M.P. State Co-operative Union Ltd. and Another Vs J.L. Kashyap and Others

Madhya Pradesh High Court · (2007) 113 FLR 407 : (2007) 2 LLJ 1012

Factories Act, 1948 — Section 2Payment of Gratuity Act, 1972 — Section 1, 14, 7

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High Courts06 Feb 2007Allowed

Gabbar Singh and Others Vs The Collector and Others

Madhya Pradesh High Court · (2007) 2 MPLJ 249

Civil Procedure Code, 1908 (CPC) — Section 41Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 11, 12, 18, 19, 20

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High Courts06 Feb 2007

Eastern Air Products (P) Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2007) 209 CTR 115 : (2007) ILR (MP) 681 : (2007) 290 ITR 562

Income Tax Act, 1961 — Section 2, 256

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High Courts06 Feb 2007Dismissed

Murlidhar Pinjani and Another Vs Smt. Sheela Tandon and Another

Madhya Pradesh High Court · (2007) ILR (MP) 785 : (2007) 3 MPHT 89 : (2007) 3 MPLJ 506

Evidence Act, 1872 — Section 120Limitation Act, 1963 — Section 5

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High Courts05 Feb 2007Dismissed

Shiv Autar and Another Vs Hariom and Others

Madhya Pradesh High Court · AIR 2007 MP 130 : (2007) 2 MPLJ 224

Civil Procedure Code, 1908 (CPC) — Section 47

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High Courts05 Feb 2007Dismissed

Bhero Prasad Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 2 JLJ 228 : (2007) 2 MPHT 345 : (2007) 2 MPLJ 45

Limitation Act, 1963 — Section 5

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High Courts02 Feb 2007Dismissed

National Insurance Co. Ltd. Vs Gurudhyal Singh and Others

Madhya Pradesh High Court · (2008) ACJ 1511

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High Courts02 Feb 2007Dismissed

Gendlal Agrawal Vs State of M.P. and Others

Madhya Pradesh High Court · (2007) ILR (MP) 526 : (2007) 1 MPHT 528 : (2007) 2 MPLJ 462

Electricity Act, 2003 — Section 23, 56

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High Courts02 Feb 2007

Smt. Sushila Bai and Another Vs Rajendra Traders

Madhya Pradesh High Court · (2007) 2 MPHT 289

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(d)

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