COURT ARCHIVE

Madhya Pradesh High Court judgments

47,658 judgments · page 1,325 of 2,383

High Courts11 Apr 2007Allowed

Anita Garg Vs Alok Garg

Madhya Pradesh High Court · (2007) 4 BC 293

Benami Transactions (Prohibition) Act, 1988 — Section 4Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 402, 406, 420

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High Courts11 Apr 2007Allowed

Kailash Vs State of M.P.

Madhya Pradesh High Court · (2009) ILR (MP) 2 : (2007) 4 MPLJ 324

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)

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High Courts10 Apr 2007

Vinod Kumar Tamrakar Vs Mukesh Kumar Agrawal

Madhya Pradesh High Court · (2008) 1 MPLJ 213

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(f)

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High Courts10 Apr 2007

M.P. State Co-operative Dairy Federation and Others Vs Madan Lal Chourasia

Madhya Pradesh High Court · AIR 2007 MP 214 : (2007) ILR (MP) 859 : (2007) 4 JCR 580 : (2007) 3 JLJ 125 : (2007) 2 MPHT 485 : (2007) 2 MPJR 1 : (2007) 2 MPLJ 594

Constitution of India, 1950 — Article 12, 226

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High Courts10 Apr 2007Allowed

M.P. Police Housing Corporation and Another Vs Anil Pradhan and Another

Madhya Pradesh High Court · (2007) 2 MPHT 327 : (2007) 2 MPLJ 546

Constitution of India, 1950 — Article 226

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High Courts10 Apr 2007Dismissed

Pawan Sharma and Another Vs Smt. Kamalabai and Another

Madhya Pradesh High Court · (2007) CriLJ 3539 : (2007) 3 MPLJ 482

Criminal Procedure Code, 1973 (CrPC) — Section 147, 155, 156, 169, 190Customs Act, 1962 — Section 19Foreign Exchange Regulation Act, 1973 — Section 23, 8

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High Courts10 Apr 2007Allowed

Bharat Pandey Vs State of M.P.

Madhya Pradesh High Court · (2007) 2 MPJR 130

Criminal Procedure Code, 1973 (CrPC) — Section 329, 374(2)Penal Code, 1860 (IPC) — Section 302

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High Courts10 Apr 2007Allowed

M/s Cadbury India Ltd., Malanpur Distt. Bhind and Others Vs State of M.P. and Another

Madhya Pradesh High Court · (2007) 2 MPJR 195

Madhya Pradesh Commercial Tax Act, 1994 — Section 45(A)(10), 45(A)(12)

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High Courts09 Apr 2007

Tamarajdhwaj Dahayat and Another Vs Ramvaran Patel and Others

Madhya Pradesh High Court · (2008) ACJ 2782

Motor Vehicles Act, 1988 — Section 166

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High Courts09 Apr 2007Dismissed

Commissioner of Income Tax Vs Pankaj J. Sanghvi

Madhya Pradesh High Court · (2007) 209 CTR 420 : (2007) 162 TAXMAN 270

Income Tax Act, 1961 — Section 260A, 54F

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High Courts09 Apr 2007

Lalit Vs Abdul Rashid and Others

Madhya Pradesh High Court · (2007) ACJ 2771 : (2007) 4 MPLJ 17

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High Courts09 Apr 2007

Jai Bread and Confectionery Works and Others Vs Bank of India

Madhya Pradesh High Court · (2007) 04 MP CK 0044

Civil Procedure Code, 1908 (CPC) — Section 2, 96

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High Courts09 Apr 2007Dismissed

Pankaj Dixit and Hifz Ur Rehman Siddiqui Vs State of M.P. and Another

Madhya Pradesh High Court · (2007) ILR (MP) 878 : (2007) 3 MPHT 51

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High Courts09 Apr 2007

Mohar Singh Vs State of M.P.

Madhya Pradesh High Court · (2007) 2 JLJ 309 : (2007) 4 MPLJ 39

Arms Act, 1959 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 107, 157Evidence Act, 1872 — Section 27

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High Courts09 Apr 2007

Vinay Kumar Sharma (deceased through L.Rs.) and Others Vs Mahesh Kumar Joshi and Others

Madhya Pradesh High Court · (2008) ACJ 2421

Fatal Accidents Act, 1855 — Section 2Motor Vehicles Act, 1988 — Section 173

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High Courts05 Apr 2007Dismissed

Ram Sharan Verma Vs State of M.P. and others

Madhya Pradesh High Court · (2007) 3 MPLJ 226

Constitution of India, 1950 — Article 226State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 50(3)(ii)

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High Courts05 Apr 2007Allowed

Santosh Kumar and Another Vs Jagdish Prasad and Others

Madhya Pradesh High Court · (2008) ACJ 1070

Motor Vehicles Act, 1988 — Section 140, 173

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High Courts05 Apr 2007Allowed

Ramabhilsh Kori Vs State of M.P. and others

Madhya Pradesh High Court · (2007) 3 MPLJ 300

Madhya Pradesh Excise Act, 1915 — Section 7(a), 7(e)

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High Courts05 Apr 2007Allowed

Umesh Kumar Modi Vs Talera Traders and Another

Madhya Pradesh High Court · (2007) 2 ALD(Cri) 9 : (2007) 3 BC 396

Criminal Procedure Code, 1973 (CrPC) — Section 138, 148, 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts05 Apr 2007

Parwata and Another Vs State of M.P.

Madhya Pradesh High Court · (2007) 3 MPHT 212

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3

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