COURT ARCHIVE

Madhya Pradesh High Court judgments, 2007

1,018 judgments · page 50 of 51

High Courts15 Jan 2007Allowed

Ramji Bhai Patel Vs Durgabai and Others

Madhya Pradesh High Court · (2007) 2 JLJ 89 : (2007) 2 MPLJ 361

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(3), Order 21 Rule 97, Order 39 Rule 1, Order 39 Rule 2

High Courts12 Jan 2007Allowed

Jaynarayan and Others Vs Ashok Kumar Singhal and Others

Madhya Pradesh High Court · (2008) ACJ 2346

Motor Vehicles Act, 1988 — Section 173

High Courts12 Jan 2007

Lakhan Lal Sonkar Vs Gun Carriage Factory

Madhya Pradesh High Court · (2007) 01 MP CK 0058

Constitution of India, 1950 — Article 226, 227

High Courts12 Jan 2007Dismissed

Deepa Kuttapan Vs Anil Rajan

Madhya Pradesh High Court · (2007) 2 MPLJ 377

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 12

High Courts11 Jan 2007Dismissed

Commissioner of Income Tax -I Vs Manoj Surgical Industries Ltd.

Madhya Pradesh High Court · (2007) 01 MP CK 0084

Income Tax Act, 1961 — Section 139, 142, 143, 260A, 292B

High Courts11 Jan 2007Allowed

Chandrakanta Sharma Vs State of M.P. and Others

Madhya Pradesh High Court · (2007) 2 MPLJ 339

Constitution of India, 1950 — Article 14, 16Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 12, 12(2)

High Courts11 Jan 2007Dismissed

Commissioner of Income Tax Vs Suresh Chand Goyal

Madhya Pradesh High Court · (2007) 209 CTR 410 : (2008) 298 ITR 277 : (2007) 2 MPHT 296 : (2007) 3 MPLJ 60 : (2007) 1 MPLJ 478 : (2007) 163 TAXMAN 54

Income Tax Act, 1961 — Section 2, 260A

High Courts11 Jan 2007

Arun Singh Yadav and Amit Choudhary Vs State of M.P. and Others

Madhya Pradesh High Court · (2007) ILR (MP) 178

Constitution of India, 1950 — Article 14, 226

High Courts11 Jan 2007

Chhakodilal Saket Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2007) 01 MP CK 0035

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4

High Courts11 Jan 2007Dismissed

Commissioner of Income Tax -I Vs R.T. Syntex (P.) Ltd.

Madhya Pradesh High Court · (2007) 01 MP CK 0005

Income Tax Act, 1961 — Section 260A

High Courts10 Jan 2007Dismissed

Dharmendra Kumar Motiwala Vs Smt. Vidya Thakur

Madhya Pradesh High Court · (2007) 1 MPJR 311

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23E

High Courts10 Jan 2007

Harprasad Mishra Vs The State of M.P. and Others

Madhya Pradesh High Court · (2007) 01 MP CK 0063

Constitution of India, 1950 — Article 226

High Courts10 Jan 2007

Latori Chamar Vs State of M.P. and Others

Madhya Pradesh High Court · (2007) 1 MPLJ 405

Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 363, 366, 376

High Courts10 Jan 2007

Mamta and Others Vs Ganesh and Others

Madhya Pradesh High Court · (2007) 2 ACC 379

High Courts10 Jan 2007Allowed

Brajesh Kumar Awasthi and Another Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 2007 MP 139 : (2007) 2 MPHT 228 : (2007) 1 MPLJ 369

Civil Procedure Code, 1908 (CPC) — Section 151, 9, 96Forest (Conservation) Act, 1980 — Section 2Forest Act, 1927 — Section 4, 6

High Courts09 Jan 2007

Kailash and Others etc. Vs State of M.P.

Madhya Pradesh High Court · (2007) 01 MP CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 161, 162Evidence Act, 1872 — Section 11, 32, 33Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts09 Jan 2007Allowed

Nagrik Upbhokta Margdarshak Manch Vs The State of M.P. and Others

Madhya Pradesh High Court · (2007) ILR (MP) 185

Prevention of Food Adulteration Act, 1954 — Section 10, 11, 12, 13, 2

High Courts09 Jan 2007Allowed

Dashrath Prasad Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2008) 1 CGLJ 1

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 302, 396

High Courts09 Jan 2007

Dashrath Prasad Vs State of M.P. and Others

Madhya Pradesh High Court · (2008) 1 CGLJ 1

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 302, 396

High Courts09 Jan 2007Allowed

Central Hatcheries Pvt. Ltd. and others Vs State of M.P. and others

Madhya Pradesh High Court · (2007) ILR (MP) 741 : (2007) 1 MPJR 300 : (2007) 2 MPLJ 184 : (2007) 2 MPLJ 111

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 19