High Courts11 Oct 2012
Karan Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2636 : (2013) 1 MPHT 40 : (2013) 1 MPLJ 443
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 17 of 98
High Courts11 Oct 2012
Chandrika Prasad Vs Indramani (Dead) and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2964
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 9 Rule 13, 144Constitution of India, 1950 — Article 227
High Courts11 Oct 2012Allowed
Saurabh Kumar Jain Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2638 : (2013) 1 JLJ 398 : (2013) 1 MPHT 205 : (2013) 2 MPLJ 564
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 28
High Courts11 Oct 2012Dismissed
Lalit Kumar Arya Vs State of MP and others
Madhya Pradesh High Court · (2012) 10 MP CK 0029
Forest Act, 1927 — Section 33(1)(a), 52(5), 52(a)Madhya Pradesh Van Upaj (vyapar Viniyaman) Adhiniyam, 1969 — Section 5
High Courts11 Oct 2012Allowed
Brijendra Sisodiya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0018
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 392, 397, 411
High Courts11 Oct 2012Allowed
Ku. Manisha Vs State of M.P.
Madhya Pradesh High Court · (2012) 10 MP CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 324
High Courts11 Oct 2012Allowed
K.N. Mathur Vs Firm Rajendra Kumar Gyanmal
Madhya Pradesh High Court · (2012) 10 MP CK 0005
Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Evidence Act, 1872 — Section 74(2)
High Courts10 Oct 2012
Rajendra Charmkar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0146
Penal Code, 1860 (IPC) — Section 363, 366, 376, 376(1)
High Courts10 Oct 2012Allowed
Netlal Vs Saligram and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2961
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45
High Courts10 Oct 2012Allowed
Chandra Vs Ranveer Singh Ramavtar and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2847 : (2012) 4 MPLJ 537
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 140, 166
High Courts10 Oct 2012Allowed
Anupam Vs Smt. Jyoti
Madhya Pradesh High Court · (2012) 10 MP CK 0056
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 24
High Courts10 Oct 2012Allowed
Mola Mudha and 3 Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0054
Evidence Act, 1872 — Section 32, 6Penal Code, 1860 (IPC) — Section 294, 302, 304, 307, 323
High Courts10 Oct 2012Allowed
Ram Siya Kanojia Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) ILR (MP) 70 : (2012) 4 MPLJ 436
High Courts10 Oct 2012Dismissed
Ramlal Patel and Another Vs Sanjay Patel and Others
Madhya Pradesh High Court · (2012) 10 MP CK 0020
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts10 Oct 2012
Nathuram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0019
Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
High Courts09 Oct 2012Allowed
Gulshan Vs State of MP
Madhya Pradesh High Court · (2012) 10 MP CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 216, 394, 395, 397
High Courts09 Oct 2012Allowed
Smt. Kusuma Rathore Vs Sharad Sharma
Madhya Pradesh High Court · (2012) ILR (MP) 2724 : (2013) 1 MPJR 131
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 15Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 13(1), 13(1)(a)
High Courts09 Oct 2012
Dharam Bai Vs Parshu @ Parshuram Raikwar
Madhya Pradesh High Court · (2012) 10 MP CK 0129
Constitution of India, 1950 — Article 227
High Courts09 Oct 2012Dismissed
Vaidhyanath Shukla Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 10 MP CK 0127
Penal Code, 1860 (IPC) — Section 120B, 201, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts09 Oct 2012Dismissed
Union of India and Others Vs Sharda Bai and Others
Madhya Pradesh High Court · (2013) 1 LLJ 692 : (2012) 4 MPLJ 649 : (2013) 3 SCT 365
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A