High Courts17 Dec 2012
Rajesh Sharma Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2012) 12 MP CK 0097
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 2 of 98
High Courts17 Dec 2012Allowed
Union of India and Others Vs Rajendra Prasad Yadav and Others
Madhya Pradesh High Court · (2013) ILR (MP) 1008
Railways Act, 1989 — Section 2(32), 4(2)
High Courts17 Dec 2012Allowed
Ashok Kumar Gopichand Vs Employees' State Insurance Corporation and Another
Madhya Pradesh High Court · (2013) 136 FLR 1001 : (2013) ILR (MP) 421 : (2013) LLR 124 : (2013) 2 MPHT 65 : (2013) 1 MPLJ 544
Employees State Insurance Act, 1948 — Section 2(12), 2(12)(a), 82
High Courts17 Dec 2012Dismissed
Hameeda Begam Vs Pooran Chand Jain and Others
Madhya Pradesh High Court · (2013) ILR (MP) 486 : (2013) 1 MPLJ 511
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 1(w), Order 47 Rule 1, Order 47 Rule 7, Order 47 Rule 8
High Courts17 Dec 2012Dismissed
Gangacharan Jaiswal Vs Shekh Altaf, Shekh Azaz Ahmad and Sekh Ahfaz Ahmad
Madhya Pradesh High Court · (2012) 12 MP CK 0016
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(aa)
High Courts14 Dec 2012Dismissed
Smt. Geeta Bai and others Vs State of M.P. and others
Madhya Pradesh High Court · (2013) 2 MPHT 43 : (2013) 2 MPLJ 557
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11(1), 11A, 17, 4
High Courts14 Dec 2012
Smt. Kailabai Vs Ramcharan Lal Parasar
Madhya Pradesh High Court · (2012) 12 MP CK 0105
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)
High Courts14 Dec 2012
Shri Virendra Kumar Singh Education Society Vs The State of M.P. and Others
Madhya Pradesh High Court · (2012) 12 MP CK 0100
High Courts14 Dec 2012Dismissed
Gopal Singh Gurjar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 12 MP CK 0099
High Courts14 Dec 2012Allowed
Rajaram Patel Vs The State of M.P. and Others
Madhya Pradesh High Court · (2013) ILR (MP) 1319 : (2013) LabIC 414 : (2013) 1 MPLJ 712
High Courts14 Dec 2012Dismissed
Krishna Pratap Singh Vs State of Madhya Pradesh and Ors
Madhya Pradesh High Court · (2012) 12 MP CK 0095
Constitution of India, 1950 — Article 14, 226, 227
High Courts14 Dec 2012Dismissed
Keshari Prasad and Another Vs Sub-Divisional Officer and Another
Madhya Pradesh High Court · (2012) 12 MP CK 0052
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 2Constitution of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts14 Dec 2012Dismissed
Sanjay Rishishwer and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 12 MP CK 0051
High Courts14 Dec 2012Allowed
Raju Rathore Vs State of M.P.
Madhya Pradesh High Court · (2012) 12 MP CK 0017
Constitution of India, 1950 — Article 19(1), 226Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5, 5(a), 5(b), 6, 6(a)(i)(ii)Penal Code, 1860 (IPC) — Section 294, 323, 324, 34, 506
High Courts14 Dec 2012
Shivam Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 12 MP CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304B, 34, 498
High Courts13 Dec 2012
Mahendra Bhatt Vs State of M.P.
Madhya Pradesh High Court · AIR 2013 MP 49 : (2012) ILR (MP) 3021 : (2013) 2 MPHT 301 : (2013) 2 MPLJ 467
Arms Act, 1959 — Section 44, 44(2)(e)Constitution of India, 1950 — Article 162, 246
High Courts13 Dec 2012Dismissed
Ku. Meenal Jain Vs The Board of Secondary Education
Madhya Pradesh High Court · (2012) 12 MP CK 0106
High Courts13 Dec 2012Dismissed
Dinesh Parashar Vs Smt. Mithila Devi and Others
Madhya Pradesh High Court · (2012) 12 MP CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 401, 482, 483Penal Code, 1860 (IPC) — Section 406, 420, 423
High Courts13 Dec 2012Dismissed
Shyam Manohar Tiwari Vs State of M.P. and Six Others
Madhya Pradesh High Court · (2013) LabIC 408
High Courts13 Dec 2012Dismissed
Shrimati Nisha Vs Naval Kishore
Madhya Pradesh High Court · (2012) 12 MP CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401