High Courts06 Aug 2012Dismissed
Balu Vs The New India Insurance Co. Ltd. and others
Madhya Pradesh High Court · (2012) 08 MP CK 0049
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 51 of 98
High Courts06 Aug 2012Dismissed
Kamal Nayan Singh and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) ILR (MP) 2894
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A
High Courts06 Aug 2012
Smt. Vandana Saxena Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0025
High Courts06 Aug 2012
Matadin Bhoj Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0024
High Courts06 Aug 2012Allowed
Hussain and One Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0022
Explosive Substances Act, 1908 — Section 3, 5, 7Penal Code, 1860 (IPC) — Section 324, 326
High Courts06 Aug 2012
Jardar @ Jordar Vs State of M.P
Madhya Pradesh High Court · (2012) 4 MPHT 539
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(iii), 2(iii)(a), 20, 8
High Courts03 Aug 2012Allowed
Shivram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0273
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376, 506
High Courts03 Aug 2012
Mukesh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0272
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376
High Courts03 Aug 2012Allowed
Gobarilal Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0236
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts03 Aug 2012Allowed
Badri Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0235
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts03 Aug 2012Allowed
Sanjeev Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0232
Criminal Procedure Code, 1973 (CrPC) — Section 320(2), 482
High Courts03 Aug 2012
Dr. Prasanna Patkar Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0231
High Courts03 Aug 2012
Vishwanath Singh Raghuvanshi Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0229
High Courts03 Aug 2012
Chirkut and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0223
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts03 Aug 2012Allowed
Ramprasad Kalota and Hira Singh Kalota Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0206
Penal Code, 1860 (IPC) — Section 103, 147, 149, 302, 304I
High Courts03 Aug 2012
Ram Sevak Kushwah Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0204
High Courts03 Aug 2012
Jagdish and Laxman Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0187
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307
High Courts03 Aug 2012
Kalyan Singh Gurjar Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0173
High Courts03 Aug 2012
Girwar Lal Jatam Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0172