High Courts21 Aug 2012Dismissed
Dharmender Singh Goyat Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0203
Contract Act, 1872 — Section 72Evidence Act, 1872 — Section 164
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 44 of 98
High Courts21 Aug 2012Dismissed
Govt. of India Vs Pushottam Datt Tripathi
Madhya Pradesh High Court · (2012) 08 MP CK 0192
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts21 Aug 2012
Smt. Mamta Vaish Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0186
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, 80
High Courts21 Aug 2012
New India Assurance Co.Ltd. Vs Mohan Prkash Upadhyay, Basanti Bai and Gayatri Devgi
Madhya Pradesh High Court · (2012) 08 MP CK 0185
Motor Vehicles Act, 1988 — Section 140
High Courts21 Aug 2012Dismissed
Sangeeta Singh Parihar Vs High Court of M.P. Jabalpur
Madhya Pradesh High Court · (2012) 08 MP CK 0178
High Courts21 Aug 2012Dismissed
Jogendra Singh and Others Vs State
Madhya Pradesh High Court · (2012) 08 MP CK 0177
High Courts21 Aug 2012Dismissed
Bodh Narayan Singh and Others Vs State
Madhya Pradesh High Court · (2012) 08 MP CK 0176
High Courts21 Aug 2012Allowed
Ramesh Chandra Vs Mahendra Kumar Sahu and Balchand Sahu
Madhya Pradesh High Court · AIR 2013 MP 35 : (2012) ILR (MP) 3054 : (2012) 5 MPHT 420 : (2012) 4 MPLJ 441 : (2013) 1 RCR(Civil) 745
Succession Act, 1925 — Section 276, 281, 384
High Courts21 Aug 2012Allowed
Smt. Pramila Rajak Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0151
Madhya Pradesh Jan Shiksha Adhiniyam, 2002 — Section 16, 35, 36
High Courts21 Aug 2012
Hariram Raikwar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 324, 34
High Courts21 Aug 2012
Awdhesh Singh Bhadoriya Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 08 MP CK 0145
Arms Act, 1959 — Section 14, 14(3)Constitution of India, 1950 — Article 226
High Courts21 Aug 2012
Gupteshwar Grih Nirman Sahkari Sanstha, Gwalior Vs Van Mandal Adhikari and Another
Madhya Pradesh High Court · (2012) 08 MP CK 0144
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 90, 96Evidence Act, 1872 — Section 90
High Courts21 Aug 2012Dismissed
A.K.Pandey Vs Director Gen
Madhya Pradesh High Court · (2012) 08 MP CK 0125
High Courts21 Aug 2012Allowed
Raj Kumar Jain, Vinay Kumar Jain and Others Vs Vivek Kumar Jain
Madhya Pradesh High Court · (2012) 08 MP CK 0124
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)
High Courts21 Aug 2012Dismissed
Arpita Sahu Vs The State of M.P. and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0123
Constitution of India, 1950 — Article 15(3), 16(1), 16(4)
High Courts21 Aug 2012Allowed
Rakesh Katare Vs State of M. P. and Another
Madhya Pradesh High Court · (2012) 08 MP CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts21 Aug 2012
Rakesh Sharma Vs State of M. P. and Another
Madhya Pradesh High Court · (2012) 08 MP CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438Penal Code, 1860 (IPC) — Section 420, 467, 468