COURT ARCHIVE

Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 52 of 98

High Courts03 Aug 2012

C.B. Pandey Vs State of M.P.

Madhya Pradesh High Court · (2012) 08 MP CK 0171

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High Courts03 Aug 2012Allowed

Dr. Vijaya Laxmi Choubey and Others Vs Municipal Corporation, Jabalpur and Others

Madhya Pradesh High Court · (2012) 08 MP CK 0082

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Corporation Act, 1956 — Section 307, 307(3)

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High Courts03 Aug 2012Allowed

Ramsahay Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 08 MP CK 0081

Penal Code, 1860 (IPC) — Section 354, 376, 511

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High Courts03 Aug 2012Allowed

Roopchand Kharol Bherulal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 08 MP CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50(1), 57, 8

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High Courts03 Aug 2012Allowed

Bhagat Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 08 MP CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 294, 307, 323, 34

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High Courts03 Aug 2012

Hukum and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 08 MP CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 307, 324, 326, 34, 341

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High Courts03 Aug 2012Allowed

Vesta and Another Vs Poona and Others

Madhya Pradesh High Court · (2012) 08 MP CK 0053

Motor Vehicles Act, 1988 — Section 145(g)

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High Courts03 Aug 2012Dismissed

Shri Om Prakash Shiksha Prasar Samiti and Another Vs National Council for Teachers Education and Others

Madhya Pradesh High Court · (2013) 1 MPLJ 146

Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 14, 15, 15(1), 15(3), 15(3)(a)

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High Courts01 Aug 2012Allowed

Sohanlal Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 08 MP CK 0283

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High Courts01 Aug 2012

M/s Mahindra and Mahindra Financial Services Ltd. Vs M/s Life Care Logistic Solutions and Others

Madhya Pradesh High Court · AIR 2013 MP 1 : (2012) ILR (MP) 2135

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Stamp Act, 1899 — Section 36

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High Courts01 Aug 2012

Pavan @ Pankaj Gupta Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 08 MP CK 0256

Arms Act, 1959 — Section 25(1B)(a), 27, 30, 5Criminal Procedure Code, 1973 (CrPC) — Section 222Evidence Act, 1872 — Section 27

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High Courts01 Aug 2012Allowed

Baijnath Singh Ghuraiya Vs State of M.P.

Madhya Pradesh High Court · (2012) 08 MP CK 0246

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 482, 91

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High Courts01 Aug 2012Allowed

Rajesh Vs State of M.P.

Madhya Pradesh High Court · (2012) 08 MP CK 0243

Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)

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High Courts01 Aug 2012

Savita Shrivastava Vs State of M.P.

Madhya Pradesh High Court · (2012) 08 MP CK 0242

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High Courts01 Aug 2012

Motiram Malviya Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 08 MP CK 0211

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

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High Courts01 Aug 2012

Rameshchandra and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 08 MP CK 0210

Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324

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High Courts01 Aug 2012

Shubhendra Gaud Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 08 MP CK 0197

Penal Code, 1860 (IPC) — Section 294, 307, 323, 34, 506

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High Courts01 Aug 2012

Brajlal Kushwaha Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 08 MP CK 0196

Penal Code, 1860 (IPC) — Section 302

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High Courts01 Aug 2012Dismissed

Shyam Lal Nagar Vs High Court of M.P. and Another

Madhya Pradesh High Court · (2012) 08 MP CK 0184

Constitution of India, 1950 — Article 235

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High Courts01 Aug 2012

Mannu Bhil and Others Vs The New India Insurance Co. Ltd. and Others

Madhya Pradesh High Court · (2012) 08 MP CK 0174

Motor Vehicles Act, 1988 — Section 2(13)

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