High Courts06 Nov 2012
Rajesh Gupta @ Tarzen Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0099
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(B), 8(c)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 12 of 98
High Courts06 Nov 2012
Dhirendra and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 147, 149, 307, 323, 325
High Courts06 Nov 2012
Rajesh Kumar Tiwari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0097
Penal Code, 1860 (IPC) — Section 323, 506
High Courts06 Nov 2012
Maganlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0095
Criminal Procedure Code, 1973 (CrPC) — Section 357, 374(2)Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
High Courts06 Nov 2012
Shabbir Vs Samsu Bhai Kaliya Bhai Dangi and others
Madhya Pradesh High Court · (2013) 2 MPHT 67
Motor Vehicles Act, 1988 — Section 167Workmens Compensation Act, 1923 — Section 3, 3(5)
High Courts06 Nov 2012
Ram Prasad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 324, 326, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts06 Nov 2012
Lalla @ Rakesh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0065
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 8
High Courts06 Nov 2012Dismissed
Naveen Kumar George Vs State of M.P.
Madhya Pradesh High Court · (2012) 11 MP CK 0064
Penal Code, 1860 (IPC) — Section 294, 324, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(1)(xi)
High Courts06 Nov 2012Allowed
Imran Khan Vs State of MP
Madhya Pradesh High Court · (2012) 11 MP CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 379
High Courts06 Nov 2012
Rajesh Singh Patel Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0057
Penal Code, 1860 (IPC) — Section 294, 394
High Courts06 Nov 2012
Munnalal alias Babulal and Kailash alias Kalloo Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 294, 325, 34, 341
High Courts06 Nov 2012
Suraj Gond Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0055
Penal Code, 1860 (IPC) — Section 302, 324
High Courts06 Nov 2012
Veer Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) 11 MP CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 148, 149, 326
High Courts06 Nov 2012
Bastiram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 357, 374(2)Penal Code, 1860 (IPC) — Section 325, 333
High Courts06 Nov 2012
Sanavvar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0052
Penal Code, 1860 (IPC) — Section 392
High Courts06 Nov 2012
Subhash Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0051
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323
High Courts06 Nov 2012
Sunil Thakur Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0050
Penal Code, 1860 (IPC) — Section 294, 353, 506
High Courts06 Nov 2012
Chhotelal Choudhary alias Chhote Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0049
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(B), 8(c)
High Courts06 Nov 2012Dismissed
Kamal Kanjar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0048
Penal Code, 1860 (IPC) — Section 392
High Courts06 Nov 2012Dismissed
Bhupendra Vs Chhatar Singh and Another
Madhya Pradesh High Court · (2013) 138 FLR 356 : (2013) 1 MPHT 461 : (2013) 3 MPLJ 36