High Courts29 Jun 2012
State of M.P. Vs Jagbandhu and others
Madhya Pradesh High Court · (2012) 3 JLJ 152
Penal Code, 1860 (IPC) — Section 323, 325, 34Probation of Offenders Act, 1958 — Section 3
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 59 of 98
High Courts29 Jun 2012
Satyendra Shukla Vs Smt. Manorama Raghuvanshi and Another
Madhya Pradesh High Court · (2012) ILR (MP) 1629 : (2012) 3 MPJR 99
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts29 Jun 2012Allowed
Kacharia Vs Western Coal Fields and Another
Madhya Pradesh High Court · (2012) 3 MPLJ 549
Constitution of India, 1950 — Article 226
High Courts29 Jun 2012
Dharamdas alias Kunjilal Vs State of M.P.
Madhya Pradesh High Court · (2012) 2 JLJ 346
Penal Code, 1860 (IPC) — Section 294
High Courts29 Jun 2012
Chunnu @ Sheoprasad Dubey Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 JLJ 338
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 363, 377Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts29 Jun 2012Allowed
Anurudh Mishra Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2303
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482, 5Public Gambling Act, 1867 — Section 1, 13, 4, 5, 6
High Courts29 Jun 2012
Jagdish @ Magna Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 JLJ 356
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 324, 442, 448
High Courts28 Jun 2012Dismissed
Senior Administrative Officer, Bhopal and Others Vs K.G. Sudarsanan and Another
Madhya Pradesh High Court · (2012) 3 MPJR 131
Constitution of India, 1950 — Article 14, 16
High Courts28 Jun 2012
Raghavendra Ranjan Das Vs Central Bank of India and Others
Madhya Pradesh High Court · (2012) 3 MPJR 103
High Courts28 Jun 2012Allowed
Ram Naresh Tiwari Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 4 MPLJ 533
Constitution of India, 1950 — Article 226
High Courts28 Jun 2012Dismissed
Krishi Upaj Mandi Samiti Khandwa Vs Rameshwar Kolde, M.P. State Agriculture Marketing Board
Madhya Pradesh High Court · (2012) 06 MP CK 0053
Industrial Disputes Act, 1947 — Section 33C(2)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts28 Jun 2012Allowed
Haji Sayyad Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) ILR (MP) 2610
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Dowry Prohibition Act, 1961 — Section 3, 7Penal Code, 1860 (IPC) — Section 498A
High Courts28 Jun 2012Dismissed
State of M.P. Vs Radhika Prasad (since dead) through L.Rs. Smt. Sarla Katare and others
Madhya Pradesh High Court · (2013) 1 MPHT 299 : (2012) 4 MPLJ 404
Civil Procedure Code, 1908 (CPC) — Section 96Madhya Pradesh Land Revenue Code, 1959 — Section 157, 158, 57(2)Transfer of Property Act, 1882 — Section 106
High Courts27 Jun 2012Allowed
Brajesh Kumar Singh and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2013) 1 MPJR 13
Constitution of India, 1950 — Article 226
High Courts27 Jun 2012Dismissed
Gotha Ahirwar Vs National Mineral Development Corpn. Ltd., Hyderabad and Others
Madhya Pradesh High Court · (2012) 5 MPHT 431
Constitution of India, 1950 — Article 226
High Courts27 Jun 2012
State of M.P. Vs Bhailal and another
Madhya Pradesh High Court · (2012) 3 JLJ 223
Penal Code, 1860 (IPC) — Section 325, 34, 447
High Courts27 Jun 2012Allowed
Kallu @ Donger Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1732 : (2012) 3 MPJR 212
Penal Code, 1860 (IPC) — Section 354
High Courts27 Jun 2012Allowed
Smt. Kunthi Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 06 MP CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Evidence Act, 1872 — Section 32[1)Penal Code, 1860 (IPC) — Section 302, 304B, 307, 34, 498A
High Courts27 Jun 2012Dismissed
Prem Laxman Sonpure Vs Union of India
Madhya Pradesh High Court · (2012) 06 MP CK 0064
Constitution of India, 1950 — Article 227
High Courts27 Jun 2012
Usha Bhadoriya Vs State of M.P.
Madhya Pradesh High Court · (2012) 06 MP CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 482