High Courts25 Sept 2012Allowed
Lalit Krishna Awasthy Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 09 MP CK 0323
Madhya Pradesh Municipal Corporation Act, 1956 — Section 58
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 24 of 98
High Courts25 Sept 2012
D.N. Vishwakarma Vs The State of M.P. and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0322
Penal Code, 1860 (IPC) — Section 34, 363, 366, 376
High Courts25 Sept 2012Allowed
Anand Swaroop Singh Vs Union of India and others
Madhya Pradesh High Court · (2012) 09 MP CK 0321
High Courts25 Sept 2012Allowed
Mamta Dharmpal Vs Lalchand Dharampal
Madhya Pradesh High Court · (2012) 09 MP CK 0277
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 9
High Courts25 Sept 2012
Rukmani Kushwaha Vs State of MP and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0276
High Courts25 Sept 2012
Ramesh Kumar Patel Vs R.K. Swai
Madhya Pradesh High Court · (2012) 09 MP CK 0203
High Courts25 Sept 2012Allowed
Rajaram Alias Raja Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 1 DMC 160
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts25 Sept 2012
Ramcharan Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0201
High Courts25 Sept 2012Dismissed
Anantram Mehdele Vs Narayan Das Raikwar
Madhya Pradesh High Court · (2012) 09 MP CK 0113
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts25 Sept 2012
Lal Bahadur Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0109
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 399, 402
High Courts25 Sept 2012Allowed
Zakiuddin Vs Rajendra Kumar and Another
Madhya Pradesh High Court · (2012) ILR (MP) 2466 : (2012) 5 MPHT 255
Contract Act, 1872 — Section 217, 218, 221
High Courts25 Sept 2012Allowed
Mohan Chopada Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2930 : (2012) 4 MPLJ 690
Central Excises and Salt Act, 1944 — Section 11B, 11B, 11B(3)Constitution of India, 1950 — Article 226, 265, 32, 38, 39Contract Act, 1872 — Section 72
High Courts24 Sept 2012Dismissed
M/s. Munshi Lal Mahendra Kumar Jain and Another Vs Gopal Gupta and Another
Madhya Pradesh High Court · (2012) 09 MP CK 0266
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 6 Rule 17, 151Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 101, 101, 102, 102, 103
High Courts24 Sept 2012Dismissed
Laxminarayan Tiwari Vs Smt. Sandhya and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0265
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, Order 9 Rule 13, 115, 151Constitution of India, 1950 — Article 226, 227
High Courts24 Sept 2012Dismissed
Yogendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0239
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Penal Code, 1860 (IPC) — Section 323, 34, 498A, 499, 506
High Courts24 Sept 2012Allowed
Kamlesh and Santosh Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0200
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 120(B), 409, 420, 467, 468
High Courts24 Sept 2012
Omkar Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 5 MPHT 80
Constitution of India, 1950 — Article 226Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrankshan Adhiniyam, 2000 — Section 4, 5, 7, 8
High Courts24 Sept 2012
Ram Naresh Singh Tomar Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2334 : (2013) 1 JLJ 128 : (2013) LabIC 733 : (2012) 5 MPHT 283 : (2013) 2 SCT 829
Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12(4)Madhya Pradesh Khand Nyaypeeth Ko Appeal Adhiniyam, 2005 — Section 2(1)
High Courts24 Sept 2012Dismissed
Major Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2540
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts21 Sept 2012Allowed
Hindustan Electro Graphite Ltd. Vs Member Judge, Industrial Court of M.P. Bench and Another
Madhya Pradesh High Court · (2013) LLR 134
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6Constitution of India, 1950 — Article 227