High Courts24 Sept 2007
Khushendra Borkar and Others Vs State of Uttar Pradesh
Madhya Pradesh High Court · (2007) 4 MPHT 416
Criminal Procedure Code, 1973 (CrPC) — Section 438
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Madhya Pradesh High Court judgments
47,658 judgments · page 1,301 of 2,383
High Courts24 Sept 2007Dismissed
Sulochana Bai Vs State of M.P. and Others
Madhya Pradesh High Court · (2008) 2 MPHT 233 : (2008) 1 MPLJ 339 : (2009) 5 RCR(Criminal) 83
Criminal Procedure Code, 1973 (CrPC) — Section 100
High Courts24 Sept 2007
Sudhir Jha Vs Smt. Krishna Dangiwala and Another
Madhya Pradesh High Court · (2008) 2 MPHT 191 : (2008) 1 MPLJ 396
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)(e)
High Courts24 Sept 2007Dismissed
Santosh Yaduvanshi Vs State of M.P.
Madhya Pradesh High Court · (2007) 4 MPHT 412 : (2008) 1 MPLJ 385
Madhya Pradesh Co-operative Societies Act, 1960 — Section 8
High Courts24 Sept 2007
Babulal and Others Vs Mahesh and Another
Madhya Pradesh High Court · (2008) ACJ 2831
Motor Vehicles Act, 1988 — Section 173
High Courts22 Sept 2007Allowed
Vinod Kumar Gupta Vs Smt. Ramadevi Shivhare and Another
Madhya Pradesh High Court · (2008) 1 MPHT 83 : (2008) 1 MPJR 51 : (2008) 2 MPLJ 151
Civil Procedure Code, 1908 (CPC) — Section 151, 18Constitution of India, 1950 — Article 227
High Courts21 Sept 2007Dismissed
Commissioner of Income Tax- II Vs State Bank of Indore
Madhya Pradesh High Court · (2007) 09 MP CK 0112
Income Tax Act, 1961 — Section 144, 214, 244(1A)
High Courts21 Sept 2007
Kamal Singh Vs Mohd. Rafiq and Others
Madhya Pradesh High Court · (2008) ACJ 2732
Motor Vehicles Act, 1988 — Section 173
High Courts21 Sept 2007Dismissed
Jham Singh Gond Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) ILR (MP) 1691
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Sept 2007Dismissed
Smt. Uma Devi Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2008 MP 110 : (2007) ILR (MP) 1397
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 158
High Courts20 Sept 2007Allowed
Commissioner, Income Tax, Jabalpur Vs Central India Gases (P) Ltd., Jabalpur
Madhya Pradesh High Court · (2007) ILR (MP) 1830 : (2008) 1 MPLJ 435
Income Tax Act, 1961 — Section 256(1), 256(2), 32, 32(1), 32(1)(ii)
High Courts20 Sept 2007Dismissed
Lalita Devi Vs Laxminarayan
Madhya Pradesh High Court · (2008) 1 DMC 351
Hindu Marriage Act, 1955 — Section 27
High Courts20 Sept 2007Allowed
Baital Singh and Others Vs Shrilal and Others (L.R.s. of respondent No. 1 Trilok Pal Singh) and State of M.P.
Madhya Pradesh High Court · (2008) 1 MPHT 499 : (2007) 4 MPLJ 477
Civil Procedure Code, 1908 (CPC) — Section 96Transfer of Property Act, 1882 — Section 44
High Courts20 Sept 2007
Jamnabai and Others Vs Dinesh and Another
Madhya Pradesh High Court · (2008) ACJ 2010
Motor Vehicles Act, 1988 — Section 173
High Courts20 Sept 2007Dismissed
Ghasiram and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 09 MP CK 0081
Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts20 Sept 2007
Ms. Shinu Saluja Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2007) 09 MP CK 0058
Constitution of India, 1950 — Article 226
High Courts20 Sept 2007
Surjeet Singh Saloja and Another Vs The State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2007) ILR (MP) 1158 : (2008) 1 JLJ 274 : (2007) 4 MPHT 494 : (2007) 3 MPJR 235 : (2007) 4 MPLJ 566
Essential Commodities Act, 1955 — Section 2, 3, 5Constitution of India, 1950 — Article 226
High Courts20 Sept 2007
Commissioner of Income Tax Vs Lilasons Breweries P. Ltd.
Madhya Pradesh High Court · (2008) 306 ITR 314
Income Tax Act, 1961 — Section 256
High Courts19 Sept 2007
Commissioner of Income Tax Vs Premier Industries (India) Ltd.
Madhya Pradesh High Court · (2010) 323 ITR 672 : (2008) 170 TAXMAN 407
Income Tax Act, 1961 — Section 32, 32(1)(i), 32(1)(ii)
High Courts19 Sept 2007Allowed
Rameshchandra Vs State of M.P.
Madhya Pradesh High Court · (2007) 4 MPHT 528
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 100, 103, 105, 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3