High Courts17 Sept 2012Dismissed
Ghanshyam Namdeo Vs Union Bank of India
Madhya Pradesh High Court · (2012) 09 MP CK 0038
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 28 of 98
High Courts17 Sept 2012Allowed
Raghuraj Singh and Others Vs Kedar Singh and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2692 : (2012) 4 MPHT 516
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 2, Order 16 Rule 6, Order 8 Rule 1, Order 8 Rule 10Constitution of India, 1950 — Article 227
High Courts17 Sept 2012Dismissed
Suresh Chandra Ratre Vs The Director, Malaria Research Centre and Another
Madhya Pradesh High Court · (2012) 09 MP CK 0032
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2(oo)(bb)
High Courts17 Sept 2012Dismissed
Ku. Savita Rajak Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0017
High Courts17 Sept 2012Dismissed
Kishori Devi Agrawal and Others Vs Bhaskar Publication and Allied Industries Pvt. Ltd. and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0016
Companies Act, 1956 — Section 397, 398, 483
High Courts14 Sept 2012Allowed
Horil Prasad and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 1 JLJ 145
Penal Code, 1860 (IPC) — Section 147, 149, 323, 436Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(iii), 3(2)(iii), 3(2)(v)
High Courts14 Sept 2012
Abdul Gafur Vs The Collector, Rajgarh and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0219
High Courts14 Sept 2012
Haridas Vs Executive Engineer M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0218
High Courts14 Sept 2012
Raghuveer Prasad Vs Mandir Marghatia Mahavir and Gurudwar, Udasyan Shahjahanabad, Bhopal
Madhya Pradesh High Court · (2012) 09 MP CK 0131
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13(1), 18
High Courts14 Sept 2012Dismissed
Secretary State of M.P. and Others Vs Nanuram Yadav
Madhya Pradesh High Court · (2012) 09 MP CK 0042
High Courts13 Sept 2012Allowed
Munda Tai and Others Vs New India Assurance Co. Ltd.
Madhya Pradesh High Court · (2013) 1 ACC 298 : (2013) ACJ 1202
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts13 Sept 2012Dismissed
Chhedilal and Others Vs State of Madhya Pradesh State of Madhya Pradesh Vs Ijjatlal and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0242
Criminal Procedure Code, 1973 (CrPC) — Section 155Penal Code, 1860 (IPC) — Section 149, 302, 323, 324, 325
High Courts13 Sept 2012Allowed
Lakhan Singh Lodhi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0241
Penal Code, 1860 (IPC) — Section 436
High Courts13 Sept 2012Allowed
Laalu @ Balmukund Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) ILR (MP) 2526 : (2012) 5 MPHT 259 : (2013) 1 MPJR 134
Penal Code, 1860 (IPC) — Section 220, 222, 323, 352, 354
High Courts13 Sept 2012
Sunderlal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 306, 437(3)
High Courts13 Sept 2012
Laalu @ Balmukund Sharma Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2526 : (2012) 5 MPHT 259 : (2013) 1 MPJR 134
Penal Code, 1860 (IPC) — Section 220, 222, 323, 352, 354
High Courts13 Sept 2012
National Insurance Co. Ltd., Jabalpur Vs Ramkishore Mishra and Others
Madhya Pradesh High Court · (2013) 1 LLJ 485 : (2013) LLR 102 : (2012) 4 MPLJ 429
Workmens Compensation Act, 1923 — Section 30, 4(1)(c)(ii)
High Courts13 Sept 2012Dismissed
D.J. Killedar and others Vs Shri G.S.I.T.S. and others
Madhya Pradesh High Court · (2013) 1 MPLJ 94
High Courts13 Sept 2012Allowed
Sakir and Irfan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 34, 376, 450
High Courts12 Sept 2012Allowed
Ashok Kumar Chouksey and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2675
Constitution of India, 1950 — Article 14, 16