High Courts07 Sept 2012
Himalaya Swa Sahayata Samooh Vs State of MP and others
Madhya Pradesh High Court · (2012) 09 MP CK 0159
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 32 of 98
High Courts07 Sept 2012
Anil Kumar Nema Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0158
High Courts07 Sept 2012
Chaganlal Parmar Vs Daya Ram Chouhan
Madhya Pradesh High Court · (2012) 09 MP CK 0157
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13(1)
High Courts07 Sept 2012
Maqbool Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0155
Penal Code, 1860 (IPC) — Section 323, 325
High Courts07 Sept 2012
Arun Pandey Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0107
High Courts07 Sept 2012Allowed
Nand Kumar Banhani Vs State of M.P. Rajendra Prasad Mishra Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(3)Penal Code, 1860 (IPC) — Section 120(B), 34, 409, 420, 467
High Courts07 Sept 2012
S.P. Verma Vs Shri Anil Swaroop
Madhya Pradesh High Court · (2012) 09 MP CK 0083
High Courts07 Sept 2012
Shri Mahesh Singh Memorial Shiksha Evam Samaj Kalyan Samiti Vs The State of M.P. and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0048
High Courts07 Sept 2012Dismissed
M/s Prabhudas Kishoredas Tobacco Project Pvt. Ltd and another Vs State of MP and others
Madhya Pradesh High Court · (2012) 09 MP CK 0011
High Courts07 Sept 2012Dismissed
Babulal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0010
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts07 Sept 2012
Dharmendra Domle Vs State of M.P.
Madhya Pradesh High Court · (2013) ILR (MP) 5
High Courts07 Sept 2012
Suresh and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 354, 376
High Courts07 Sept 2012
Divya Sanskar Shiksha Evam Samaj Kalyan Samiti Vs The State of M.P. and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0002
High Courts06 Sept 2012Allowed
Bhagwati Bai Vs Brijbai
Madhya Pradesh High Court · (2012) 09 MP CK 0287
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts06 Sept 2012
Smt. Raj Kumar i Mishra Vs State and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0285
High Courts06 Sept 2012
Dalveer Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0284
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 394, 406, 420, 467, 471
High Courts06 Sept 2012
Dataram Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0249
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 498A
High Courts06 Sept 2012Allowed
Munni Devi Vs Devendra
Madhya Pradesh High Court · (2012) 09 MP CK 0248
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 156(3), 190Penal Code, 1860 (IPC) — Section 120B, 34, 467, 468
High Courts06 Sept 2012
Gendalal @ Gindu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0233
Penal Code, 1860 (IPC) — Section 325, 341
High Courts06 Sept 2012Allowed
Rayees Khan Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 1 LLJ 681
Constitution of India, 1950 — Article 14, 16, 226