High Courts12 Sept 2012Allowed
Gram Panchayat Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 2013 MP 20
Constitution of India, 1950 — Article 243Q, 243Q(1), 243Q(2)Madhya Pradesh Municipalities Act, 1961 — Section 126(2), 5, 5(1), 5A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 29 of 98
High Courts12 Sept 2012Dismissed
Principal Secretary the State of Madhya Pradesh Vs Mahendra Solanki
Madhya Pradesh High Court · (2012) ILR (MP) 2628 : (2012) 4 MPJR 104
High Courts12 Sept 2012
Meera Devi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0237
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113A, 32Penal Code, 1860 (IPC) — Section 107, 304B, 306, 34, 498A
High Courts12 Sept 2012
National Council of Y.M.C. of India and another Vs Sudhir Chandra Datt
Madhya Pradesh High Court · (2012) ILR (MP) 3076 : (2013) 2 MPHT 127 : (2013) 2 MPLJ 684
Arbitration and Conciliation Act, 1996 — Section 1, 10, 10(1), 10(2), 11
High Courts12 Sept 2012
Ajit Kumar Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 09 MP CK 0211
Constitution of India, 1950 — Article 16, 309, 335Madhya Pradesh Lok Sewa (Anusuchit Jatiyon Anusuchit Jan Jatiyon Aur Any Pichhde Vargon Ke Liye Arakshan) Adhiniyam, 1994 — Section 3
High Courts12 Sept 2012Dismissed
Pushpa Bai Kushwaha Vs Santosh Kumar Gupta
Madhya Pradesh High Court · AIR 2013 MP 93 : (2012) 4 MPLJ 557
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 5
High Courts12 Sept 2012Dismissed
Badam Singh Vs Bindabai and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0204
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
High Courts12 Sept 2012Allowed
Ajay Nigam and another Vs M.P. State Mining Corporation and others
Madhya Pradesh High Court · (2012) 09 MP CK 0096
Constitution of India, 1950 — Article 226
High Courts12 Sept 2012
Smt. Snehlata Jain and Another Vs Cantonment Board, Sagar and Others
Madhya Pradesh High Court · (2012) 135 FLR 894
Cantonments Act, 1924 — Section 280
High Courts12 Sept 2012Dismissed
Mohd. Yunus Vs Nayeem Ahmed
Madhya Pradesh High Court · (2012) ILR (MP) 2682
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10, 115Constitution of India, 1950 — Article 227
High Courts12 Sept 2012Dismissed
Branch Manager, Oriental Insurance Co. Ltd. Vs Smt. Anita Tiwari and Others Smt. Anita Tiwari and Others. Vs Amritlal Gupta and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0043
High Courts12 Sept 2012Dismissed
Smt. Shailey Madne Vs Pankaj Kumar Madne
Madhya Pradesh High Court · (2012) ILR (MP) 2596 : (2012) 4 MPHT 521
Civil Procedure Code, 1908 (CPC) — Section 22, 23, 23(3), 24Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 4
High Courts11 Sept 2012
Dhaniram Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2253 : (2013) 1 MPHT 36
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts11 Sept 2012
Jamuna Prasad Saraswat Vs Scindia Devsthan Trust and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0319
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 14 Rule 5, 115, 151Constitution of India, 1950 — Article 226, 227
High Courts11 Sept 2012Dismissed
State of Madhya Pradesh Vs Manohar, Hindu Singh, Gitabai and Vidhyabai
Madhya Pradesh High Court · (2012) 09 MP CK 0305
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 326, 34, 498A
High Courts11 Sept 2012Dismissed
Devendra Pratap Singh Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2012) 09 MP CK 0304
Constitution of India, 1950 — Article 226
High Courts11 Sept 2012Allowed
Rajesh Dubey Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0303
Arms Act, 1959 — Section 25(1)(a)(b), 27Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Penal Code, 1860 (IPC) — Section 307, 34
High Courts11 Sept 2012Dismissed
Ramashray Prasad Dwivedi Vs The Union of India and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0278
Border Security Force Act, 1968 — Section 20(a), 20(b)Constitution of India, 1950 — Article 226
High Courts11 Sept 2012Dismissed
Mukesh Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) ILR (MP) 10 : (2013) 1 MPHT 232
Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433AMadhya Pradesh Prisoners Release on Probation Act, 1954 — Section 9
High Courts11 Sept 2012
Hemraj Yadav Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0129