High Courts08 May 2007Dismissed
Mama Roadways Transport Vs M/s Oriental Insurance Co. Ltd. and another
Madhya Pradesh High Court · (2007) 4 MPLJ 33
Carriers Act, 1865 — Section 6, 9
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,321 of 2,383
High Courts07 May 2007
Commissioner of Income Tax Vs V.N. Dube, Proprietor, Phoenix Poultry, Central Hatcheries P. Ltd., V.N. Dubey and Jabalpur Hatcheries P. Ltd.
Madhya Pradesh High Court · (2008) 296 ITR 704
Income Tax Act, 1961 — Section 256, 260A
High Courts07 May 2007Allowed
Chote Lal Vs Smt. Mulabai and Others
Madhya Pradesh High Court · (2007) 3 MPHT 37
Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 5, 6
High Courts04 May 2007
Ganja and Others Vs State of M.P.
Madhya Pradesh High Court · (2007) 3 MPHT 143
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
High Courts03 May 2007
Manohar Dairy and Restaurant Vs Employees State Insurance Corporation and Another
Madhya Pradesh High Court · (2007) 3 LLJ 948 : (2007) 3 MPHT 174 : (2007) 3 MPLJ 355
Employees State Insurance Act, 1948 — Section 1, 2, 45A, 45B, 75
High Courts03 May 2007
Basant Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2007) CriLJ 3477 : (2008) 1 MPJR 74
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 11, 149, 300, 302, 304
High Courts03 May 2007Dismissed
Vishal Export Overseas Ltd. Vs Ind Agro Synergy Ltd. and Others
Madhya Pradesh High Court · (2007) 3 ARBLR 502 : (2007) 3 MPLJ 127
Arbitration and Conciliation Act, 1996 — Section 34, 37Sales of Goods Act, 1930 — Section 17, 42
High Courts03 May 2007
Jaihind Projects Limited Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2007) 8 VST 1
Madhya Pradesh Commercial Tax Act, 1994 — Section 35Madhya Pradesh Value Added Tax Act, 2002 — Section 26(2), 27
High Courts02 May 2007Dismissed
Ghanshyam Vs Kanhiyalal and others
Madhya Pradesh High Court · (2007) 4 MPLJ 418
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts02 May 2007
Smt. Sunita and Others Vs Murlidhar Mishra and Others
Madhya Pradesh High Court · (2007) 3 MPHT 29 : (2007) 2 MPLJ 433
Motor Vehicles Act, 1988 — Section 140, 149, 163A, 168, 173
High Courts02 May 2007
Hari Vs State of M.P.
Madhya Pradesh High Court · (2007) 3 MPHT 148
Evidence Act, 1872 — Section 32, 56, 57Penal Code, 1860 (IPC) — Section 302, 307, 326
High Courts02 May 2007Dismissed
Commissioner of Income Tax Vs Hope Textiles Ltd.
Madhya Pradesh High Court · (2007) 295 ITR 571
Income Tax Act, 1961 — Section 237, 260A
High Courts02 May 2007Dismissed
Ram Sujan Tiwari Vs Sita Gupta and Others
Madhya Pradesh High Court · (2009) ACJ 437
Motor Vehicles Act, 1988 — Section 166
High Courts02 May 2007
M.P. Urja Vikas Nigam Ltd. and Others Vs Rudra Prasad Mishra
Madhya Pradesh High Court · (2007) 3 JLJ 350 : (2008) 1 LLJ 50
Constitution of India, 1950 — Article 12, 14, 142, 16, 162Contract Act, 1872 — Section 70
High Courts01 May 2007Allowed
Kundan Lal and Others Vs State of M.P.
Madhya Pradesh High Court · (2007) 2 JLJ 323
Penal Code, 1860 (IPC) — Section 294, 323, 34, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts01 May 2007
Neelash Dubey Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 4 MPHT 431 : (2007) 3 MPLJ 349
Constitution of India, 1950 — Article 226, 227, 243G
High Courts01 May 2007Allowed
Ravindra Singh and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2008) 1 ALT(Cri) 20 : (2007) 3 MPHT 172
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 21(3)
High Courts01 May 2007
Ram Bhagat Goutam Vs Jethanand Harwani and Others
Madhya Pradesh High Court · (2007) 3 MPHT 193
Motor Vehicles Act, 1988 — Section 10, 149, 2, 3
High Courts01 May 2007Dismissed
Brajesh Pratap Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2007) 3 MPHT 230
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 66A
High Courts01 May 2007Allowed
United India Insurance Co. Ltd. Vs Janki Devi and Others
Madhya Pradesh High Court · (2009) ACJ 1937
Income Tax Act, 1961 — Section 194A