High Courts04 Oct 2012Allowed
Divya Marble Vs State of M.P. and others
Madhya Pradesh High Court · (2012) ILR (MP) 2718 : (2013) 1 MPLJ 123
Partnership Act, 1932 — Section 58, 58(1)(b), 59, 60
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 21 of 98
High Courts04 Oct 2012Allowed
Pappu @ Pushpraj Singh Vs State of M.P.
Madhya Pradesh High Court · (2013) 1 MPHT 342
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 342, 376
High Courts04 Oct 2012Allowed
Pandhari Vs Ramchandra and Another
Madhya Pradesh High Court · (2012) ILR (MP) 2469 : (2012) 4 MPLJ 412 : (2013) 1 RCR(Civil) 738
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts03 Oct 2012Allowed
Mahendra Jain Vs State of M.P.
Madhya Pradesh High Court · (2012) 10 MP CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts03 Oct 2012
Gokul Prasad Vs The State Level Committee and Another
Madhya Pradesh High Court · (2012) 10 MP CK 0142
High Courts03 Oct 2012
Shiv Kumar Pathak Vs State of M.P.
Madhya Pradesh High Court · (2012) 10 MP CK 0139
Industrial Disputes Act, 1947 — Section 25F
High Courts03 Oct 2012
Chironji Lal Patel Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0135
High Courts03 Oct 2012
G.P. Noriya Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0134
High Courts03 Oct 2012Dismissed
Amarjeet Singh Oberoi Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 409
High Courts03 Oct 2012Allowed
Mrs. Roshan Homi Patel Vs Bhuvanesh Finance and Investments Pvt. Ltd.
Madhya Pradesh High Court · (2012) 10 MP CK 0120
Companies Act, 1956 — Section 303(2)Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Evidence Act, 1872 — Section 74(2)
High Courts03 Oct 2012
Umesh Kumar Shrivastava Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 10 MP CK 0101
High Courts03 Oct 2012Allowed
Pooranlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0099
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts03 Oct 2012Allowed
Sunitabai Balai Vs Narayan
Madhya Pradesh High Court · (2012) 10 MP CK 0085
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
High Courts03 Oct 2012Allowed
Amitabh Shukla Vs Nath Narayan Mishra and Another
Madhya Pradesh High Court · (2013) ILR (MP) 514 : (2013) 1 MPHT 24
Criminal Procedure Code, 1973 (CrPC) — Section 200, 415, 482Hindu Marriage Act, 1955 — Section 12, 13(1)(ia), 13(1)(iii)Penal Code, 1860 (IPC) — Section 420
High Courts03 Oct 2012Dismissed
Smt. Sadhna Jain Vs Zila Sahkari Kendriya Bank Maryadit and Others
Madhya Pradesh High Court · (2013) 1 MPHT 248
Constitution of India, 1950 — Article 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2), 78(2)
High Courts01 Oct 2012Allowed
Gorelal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 374Evidence Act, 1872 — Section 145, 27Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts01 Oct 2012Allowed
Smt. Pushpalata Vs Smt. Mishri Bai and Others
Madhya Pradesh High Court · (2012) 10 MP CK 0154
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 7, Order 23 Rule 3, Order 23 Rule 3A, 100Evidence Act, 1872 — Section 120Madhya Pradesh Land Revenue Code, 1959 — Section 110, 168, 169, 188, 189
High Courts01 Oct 2012
Narayan Acharya Vs Kishanlal and Others
Madhya Pradesh High Court · (2013) 2 MPLJ 66
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 4, Order 14 Rule 5, Order 18 Rule 1, Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts01 Oct 2012
Babu Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 10 MP CK 0138
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 85, 85(1)
High Courts01 Oct 2012
Shankar Lal Badoliya Vs The State of Madhya Pradesh, School Education Department
Madhya Pradesh High Court · (2012) 10 MP CK 0137