COURT ARCHIVE

Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 33 of 98

High Courts06 Sept 2012Dismissed

Gopikrishna Nema Vs Ashwin Joshi

Madhya Pradesh High Court · (2013) 1 MPLJ 21

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226, 324, 325, 329, 329(b)Delimitation Act, 2002 — Section 10, 11, 8, 9

Read judgment

High Courts06 Sept 2012Dismissed

Vidhya Bai Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 09 MP CK 0194

Read judgment

High Courts06 Sept 2012Allowed

Kaushalyabai Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 09 MP CK 0192

Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Dowry Prohibition Act, 1961 — Section 3, 4

Read judgment

High Courts06 Sept 2012

Lal Singh Gond Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) ILR (MP) 2510

Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 354, 361, 363, 366, 376

Read judgment

High Courts06 Sept 2012Dismissed

Ram Sahay Kansana Vs State of M.P.

Madhya Pradesh High Court · (2012) 09 MP CK 0161

Constitution of India, 1950 — Article 226

Read judgment

High Courts06 Sept 2012Dismissed

State of Madhya Pradesh and Others Vs The Hoshangabad Zila Stationary Udyoik Sanstha

Madhya Pradesh High Court · (2012) 09 MP CK 0106

Civil Procedure Code, 1908 (CPC) — Section 80, 96

Read judgment

High Courts06 Sept 2012Dismissed

State of Madhya Pradesh Vs Gulabdas Agrawal

Madhya Pradesh High Court · (2012) 09 MP CK 0105

Civil Procedure Code, 1908 (CPC) — Section 80, 96Evidence Act, 1872 — Section 114, 115

Read judgment

High Courts06 Sept 2012Allowed

Umesh Kumar Shukla and Another Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2012) 09 MP CK 0104

Read judgment

High Courts06 Sept 2012Allowed

Smt. Usha Dwivedi Vs State and Others

Madhya Pradesh High Court · (2012) 09 MP CK 0103

Madhya Pradesh Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005 — Rule 6(5)

Read judgment

High Courts06 Sept 2012Allowed

Rishabh Kumar Jain Vs Gyanchand Jain and Others

Madhya Pradesh High Court · (2013) 3 MPHT 408 : (2013) 1 MPLJ 503

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 151, 152Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44

Read judgment

High Courts06 Sept 2012

Sita Sharan Tiwari Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 09 MP CK 0056

Read judgment

High Courts06 Sept 2012

N.P. Tiwari and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 09 MP CK 0055

Read judgment

High Courts06 Sept 2012

Bajranglal Batham (Majhi) Vs State of M.P.

Madhya Pradesh High Court · (2012) 09 MP CK 0053

Read judgment

High Courts06 Sept 2012Allowed

Kamlesh Nut Vs Commissioner and Others

Madhya Pradesh High Court · (2012) 5 MPHT 127 : (2012) 4 MPLJ 385

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 36Representation of the People Act, 1951 — Section 81

Read judgment

High Courts05 Sept 2012

Sharda Vihar Vikas Samiti Vs The State of M.P. and Others

Madhya Pradesh High Court · (2012) 4 MPJR 165

Read judgment

High Courts05 Sept 2012Allowed

Institute of Allied Science and Computer Application, Gwalior Vs National Council for Teacher Education and Another

Madhya Pradesh High Court · (2012) 5 MPHT 289 : (2013) 1 MPJR 38

National Council for Teacher Education Act, 1993 — Section 13, 13(3), 14, 15, 17

Read judgment

High Courts05 Sept 2012

Kulsa Bai Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 09 MP CK 0297

Criminal Procedure Code, 1973 (CrPC) — Section 174

Read judgment

High Courts05 Sept 2012

B.K. Chourasiya Vs The State of M.P. and Others

Madhya Pradesh High Court · (2012) 09 MP CK 0296

Read judgment

High Courts05 Sept 2012Allowed

Jagadamba Prasad and 2 Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 09 MP CK 0234

Penal Code, 1860 (IPC) — Section 323, 325, 34

Read judgment

High Courts05 Sept 2012

Ashok Kumar Vs State

Madhya Pradesh High Court · (2012) 09 MP CK 0220

Read judgment