High Courts13 Jul 2012
Manju and Others Vs K.G. Gupta and Others
Madhya Pradesh High Court · (2013) ACJ 366
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 56 of 98
High Courts13 Jul 2012
Mohan Singh Vs Mohd. Aklaq Faruki
Madhya Pradesh High Court · (2012) 3 MPJR 214
High Courts13 Jul 2012
Dilip Vs Mansharam and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2166
High Courts13 Jul 2012Dismissed
Balak Ram Singh Vs State Bank of India and Another
Madhya Pradesh High Court · (2012) 5 MPHT 424
Constitution of India, 1950 — Article 226State Bank of India Act, 1955 — Section 50
High Courts13 Jul 2012Allowed
Idea Cellular Ltd. Vs CIT and Others
Madhya Pradesh High Court · (2012) 07 MP CK 0030
Income Tax Act, 1961 — Section 156, 201(1), 201(1A), 220(6)
High Courts13 Jul 2012
Union of India Vs Ajay Kumar Yadav and others
Madhya Pradesh High Court · (2012) 4 MPHT 290 : (2012) 4 MPLJ 334 : (2013) 3 SCT 348
Constitution of India, 1950 — Article 227
High Courts13 Jul 2012
Dhanwanti Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2013 MP 11 : (2013) 1 JLJ 156 : (2012) 4 MPLJ 399
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 13
High Courts13 Jul 2012
Kaluram and Another Vs Ghuralal and Others
Madhya Pradesh High Court · (2013) ACJ 1056
Motor Vehicles Act, 1988 — Section 173
High Courts13 Jul 2012
Jagdish Vs Abdul Shakil and Others
Madhya Pradesh High Court · (2013) ACJ 1148
High Courts12 Jul 2012
Dharanidhar Mishra Vs Nasirkhan and another
Madhya Pradesh High Court · (2012) 4 MPLJ 471 : (2013) 1 RCR(Civil) 757
Criminal Procedure Code, 1973 (CrPC) — Section 313, 386, 482Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts12 Jul 2012Allowed
In Re: Criminal Revision registered Suo Motu by Court in exercise of Powers conferred under Section 401 of the Code of Criminal Procedure, 1973
Madhya Pradesh High Court · (2012) ILR (MP) 2280
Criminal Procedure Code, 1973 (CrPC) — Section 353, 354, 401Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Jul 2012Allowed
Sushila Tiwari Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2399 : (2012) 4 MPLJ 350
Constitution of India, 1950 — Article 226
High Courts10 Jul 2012Allowed
Rakesh Agrawal and Others Vs B.S. Jaggi
Madhya Pradesh High Court · (2012) ILR (MP) 3105
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 319Penal Code, 1860 (IPC) — Section 500Press and Registration of Books Act, 1867 — Section 1(1), 3, 5, 7, 8A
High Courts10 Jul 2012Dismissed
State of M.P. Vs Sarika Grih Nirman Sahakari Samiti, Gwalior
Madhya Pradesh High Court · (2012) 5 MPHT 467
Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts10 Jul 2012Dismissed
State of M.P. and others Vs Ku. Ramani Bai Bhagat
Madhya Pradesh High Court · (2012) 3 JLJ 158 : (2013) 1 MPHT 96 : (2012) 4 MPLJ 639
Constitution of India, 1950 — Article 16, 309Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts10 Jul 2012Allowed
Kanahiya and Others Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 2012 MP 186 : (2012) 4 MPJR 48
High Courts10 Jul 2012
Sarvesh Arora Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) ILR (MP) 2080
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 482Penal Code, 1860 (IPC) — Section 244, 294, 323, 406
High Courts10 Jul 2012Dismissed
Dinesh Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2230
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 304B
High Courts10 Jul 2012
Sohan Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1995 : (2012) 4 MPJR 261
Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts10 Jul 2012Allowed
Ram Sewak Patidar Vs Narayan Singh Patidar
Madhya Pradesh High Court · (2013) ALLMR(Cri) 89 : (2012) ILR (MP) 2876
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Evidence Act, 1872 — Section 45, 47, 73