High Courts17 May 2007Allowed
Ummed Singh Vs State of M.P.
Madhya Pradesh High Court · (2007) 3 MPLJ 214 : (2007) 4 RCR(Criminal) 834
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,319 of 2,383
High Courts17 May 2007
Sajan Singh and Another Vs Manohar Singh and Others
Madhya Pradesh High Court · (2008) ACJ 947
Motor Vehicles Act, 1988 — Section 173
High Courts17 May 2007Allowed
Sunil Kumar Pandey and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 3 MPHT 188
Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 34Probation of Offenders Act, 1958 — Section 3, 4, 6
High Courts17 May 2007
Dr. Arvind Bhatia Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2007 MP 196 : (2007) ILR (MP) 921
Constitution of India, 1950 — Article 14, 226
High Courts17 May 2007
Mohan Singh Vs State of M.P. and Another
Madhya Pradesh High Court · (2007) 3 MPHT 199
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 2, 7
High Courts16 May 2007Allowed
Charanjit Singh Chadha Vs Surendra Narayan Gupta
Madhya Pradesh High Court · (2007) 4 MPLJ 181
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 192, 500
High Courts16 May 2007
Shama Bi and Others Vs Anil Singh Yadav and Others
Madhya Pradesh High Court · (2008) ACJ 2806
High Courts16 May 2007Allowed
Dr. Shailendra Kumar Patne Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2007 MP 162 : (2007) ILR (MP) 916 : (2007) 3 MPHT 16 : (2007) 2 MPLJ 447
Constitution of India, 1950 — Article 14
High Courts16 May 2007Allowed
Saroj Basotia Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 4 MPHT 286 : (2007) 3 MPLJ 363
High Courts16 May 2007
Badam Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2004) ILR (MP) 91 : (2007) 4 MPHT 99
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439
High Courts16 May 2007Dismissed
M/s Babulal Kanhaiyalal and Sons Vs M/s Suraj Bhan Oils Pvt. Ltd. and Another
Madhya Pradesh High Court · (2007) 2 MPJR 164
Companies Act, 1956 — Section 433(e), 434(1)(a)
High Courts15 May 2007
M/s The Supreme Industries Ltd. and Another Vs The Custom Excise and Service Tax Appellate Tribunal and Others
Madhya Pradesh High Court · (2007) 2 MPJR 124
Central Excise Rules, 1944 — Rule 173Q(b)
High Courts15 May 2007Allowed
Gokul and Atmaram Vs State of M.P.
Madhya Pradesh High Court · (2007) 05 MP CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 109, 354, 376, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts15 May 2007Dismissed
Ramesh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2007) 3 MPHT 181
Penal Code, 1860 (IPC) — Section 302, 304, 313
High Courts15 May 2007Dismissed
Kandhi Lal Vs Abhilash Kumar
Madhya Pradesh High Court · (2007) 4 MPHT 199 : (2008) 1 MPLJ 146
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c)
High Courts15 May 2007Dismissed
Pooran Singh Pallaiya Vs Lok Ayukta and Others
Madhya Pradesh High Court · AIR 2007 MP 247 : (2007) 3 JLJ 201 : (2008) 3 MPLJ 445 : (2007) 1 MPLJ 256
Constitution of India, 1950 — Article 153, 154, 162, 163, 166Penal Code, 1860 (IPC) — Section 193, 21, 228, 243P, 243Q
High Courts15 May 2007Allowed
Devendra Kumar Jain Vs Manoharlal Jain
Madhya Pradesh High Court · (2007) 4 MPLJ 101
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts15 May 2007Allowed
Sunita Ladsariya Vs State of M.P. and others
Madhya Pradesh High Court · (2007) 4 MPLJ 294
Criminal Procedure Code, 1973 (CrPC) — Section 204, 245Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts15 May 2007Dismissed
Parasram Vs Babulal and others
Madhya Pradesh High Court · (2007) 4 MPLJ 449
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts14 May 2007Allowed
Vijay Goyal Vs Modanlal Goyal and Others
Madhya Pradesh High Court · (2007) 3 JLJ 140
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 256, 269Hindu Succession Act, 1956 — Section 6, 8