High Courts18 Sept 2012
Bajaj Allianz General Insurance Company Ltd. Vs Smt. Seema Bai and others Smt. Seema Bai and others Vs Amjad Khan and others
Madhya Pradesh High Court · (2012) 09 MP CK 0257
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 27 of 98
High Courts18 Sept 2012
Ravindra @ Chati @ Ravi @ Chini Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0132
Penal Code, 1860 (IPC) — Section 376, 376(1), 450, 451, 506(II)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts18 Sept 2012
Bhaiyalal Soni Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0125
High Courts18 Sept 2012
Sai Institute of Nursing Sciences Bhopal Vs Union of India
Madhya Pradesh High Court · (2012) 09 MP CK 0121
High Courts18 Sept 2012Dismissed
S.K. Tiwari Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0052
Penal Code, 1860 (IPC) — Section 120B, 307, 324, 34, 354
High Courts18 Sept 2012
Pitiya Alias Rooprao Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0023
Penal Code, 1860 (IPC) — Section 342, 376, 376(1), 511
High Courts17 Sept 2012Allowed
New India Assurance Company Ltd. Vs Smt. Uma Bai and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0340
Motor Vehicles Act, 1988 — Section 15, 166, 173(1), 2(1), 2(1)
High Courts17 Sept 2012Allowed
Pan Steels Pvt. Ltd. Vs M.P. State Electricity Board and Others
Madhya Pradesh High Court · (2013) 1 MPLJ 172
Constitution of India, 1950 — Article 226, 227
High Courts17 Sept 2012
Prabhulal and Another Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0316
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 323, 34
High Courts17 Sept 2012
Kheri Gurjar Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0315
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 27
High Courts17 Sept 2012
Ramkishan Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0314
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts17 Sept 2012Dismissed
State of Madhya Pradesh Vs Ratan Lal and Another
Madhya Pradesh High Court · (2012) 09 MP CK 0288
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B)(1), 41, 50
High Courts17 Sept 2012Allowed
Suresh Bhardwaj Vs Smt. Vandana
Madhya Pradesh High Court · (2012) 09 MP CK 0258
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Hindu Marriage Act, 1955 — Section 9
High Courts17 Sept 2012Allowed
Santosh Yadav Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0122
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 294, 307, 323, 34
High Courts17 Sept 2012Dismissed
Mamta Kashyap Vs Jogendra Singh Baga and Another
Madhya Pradesh High Court · (2012) 09 MP CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Sept 2012
Sanjay Dubey Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) ILR (MP) 2091 : (2013) 1 JLJ 20 : (2012) 5 MPHT 97 : (2012) 4 MPJR 197
Contract Act, 1872 — Section 28, 28(b)Limitation Act, 1963 — Section 5Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7, 7B, 7B(1), 7B(2A), 7B(2A)
High Courts17 Sept 2012
Mahavir Prasad Jain Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2688
Administrative Tribunals Act, 1985 — Section 21
High Courts17 Sept 2012
Archaeological Survey of India Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2013 MP 105 : (2012) 4 MPLJ 323
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 19, 2(j), 30, 38, 39(2)Ancient Monuments Preservation Act, 1904 — Section 3, 3(1), 3(3), 3(6)Constitution of India, 1950 — Article 226, 296