High Courts31 Aug 2012Allowed
Reva Chourasiya Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0129
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 38 of 98
High Courts31 Aug 2012
Harnam Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 JLJ 130 : (2012) 4 MPHT 531 : (2012) 4 MPJR 96 : (2013) 1 MPLJ 194
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 438(1), 439, 482
High Courts31 Aug 2012Dismissed
Commissioner M.P. Housing and Infrastructure Development Board and Others Vs Pradeep Delwar
Madhya Pradesh High Court · (2012) 08 MP CK 0074
High Courts31 Aug 2012
Aradhana (Smt.) Vs Pradeep Mishra
Madhya Pradesh High Court · AIR 2013 MP 5 : (2012) ILR (MP) 2174 : (2012) 5 MPHT 376
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(1)(ib), 28
High Courts31 Aug 2012
Kunwar Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2013) CriLJ 901 : (2013) 1 JLJ 90 : (2013) 4 MPHT 100
Constitution of India, 1950 — Article 21, 23Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 148, 149, 323, 366, 376
High Courts31 Aug 2012
Sunanda Tambe Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0013
Constitution of India, 1950 — Article 41
High Courts30 Aug 2012Dismissed
Bina Marry David Vs Lilli Dayal
Madhya Pradesh High Court · (2012) ILR (MP) 2657
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 227
High Courts30 Aug 2012
Alakh Kumar @ Alakh Das Gupta Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 3113
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 180, 184, 186Evidence Act, 1872 — Section 10
High Courts30 Aug 2012Dismissed
Rajpal Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0312
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 91Evidence Act, 1872 — Section 65
High Courts30 Aug 2012Dismissed
Ghansyam Vs Satish Kumar Guptas
Madhya Pradesh High Court · (2012) 08 MP CK 0311
Constitution of India, 1950 — Article 227
High Courts30 Aug 2012
Shri Vaishnav College of Education Vs The State of M. P. and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0310
High Courts30 Aug 2012
Bajrang Das Chaturvedi Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0309
High Courts30 Aug 2012Dismissed
Manoj Kumar Vs Smt. Babita
Madhya Pradesh High Court · (2012) 08 MP CK 0308
Criminal Procedure Code, 1973 (CrPC) — Section 394, 401
High Courts30 Aug 2012Allowed
Chouthmal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0302
Penal Code, 1860 (IPC) — Section 307, 324
High Courts30 Aug 2012Allowed
Ramchandra Soni Vs State
Madhya Pradesh High Court · (2012) 08 MP CK 0264
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi), 3(1)(xi)
High Courts30 Aug 2012
Ramsurat alias Marra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0250
Penal Code, 1860 (IPC) — Section 294, 333, 448
High Courts30 Aug 2012
Mohammad Jabbar and 3 Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0227
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 325
High Courts30 Aug 2012Dismissed
Radha Kishan Munda Vs Mannu Lal Sahu
Madhya Pradesh High Court · (2012) 08 MP CK 0207
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227
High Courts30 Aug 2012
Ramesh Kumar and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0149
Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 452
High Courts30 Aug 2012
Top Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0148
Penal Code, 1860 (IPC) — Section 307, 324