High Courts26 Jun 2012Dismissed
Arun Kumar Bhowmick and others Vs Union of India and others
Madhya Pradesh High Court · (2012) 06 MP CK 0005
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 61 of 98
High Courts26 Jun 2012
Dileep Khare Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 MPJR 328
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts25 Jun 2012Allowed
Ganesh Singh Rawat Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 3 MPJR 157
Constitution of India, 1950 — Article 20(1), 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 16(1)(a), 69
High Courts25 Jun 2012
Munnalal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 06 MP CK 0063
Penal Code, 1860 (IPC) — Section 376(1), 376(2)(g)
High Courts25 Jun 2012Allowed
Ramswaroop and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2223
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x)
High Courts22 Jun 2012Dismissed
M.P. State Electricity Board Vs M/s Gwalior Transcon Pvt. Ltd.
Madhya Pradesh High Court · (2012) 06 MP CK 0065
Civil Procedure Code, 1908 (CPC) — Section 34, 34(1), 96Negotiable Instruments Act, 1881 (NI) — Section 79, 80
High Courts22 Jun 2012Dismissed
M.P. State Electricity Board Vs M/s Durga Industries Pvt. Ltd.
Madhya Pradesh High Court · (2013) 1 RCR(Civil) 693 : (2013) 1 RCR(Criminal) 684
Civil Procedure Code, 1908 (CPC) — Section 34, 34(1), 96Negotiable Instruments Act, 1881 (NI) — Section 79, 80
High Courts22 Jun 2012Dismissed
M.P. State Electricity Board Vs M/s. Banmore Cables and Conductors
Madhya Pradesh High Court · (2012) 06 MP CK 0039
Civil Procedure Code, 1908 (CPC) — Section 34, 34(1), 96Negotiable Instruments Act, 1881 (NI) — Section 79, 80
High Courts22 Jun 2012Dismissed
M.P. State Electricity Board Vs M/s. Krishna Electrical Industries Ltd.
Madhya Pradesh High Court · (2012) 06 MP CK 0038
Civil Procedure Code, 1908 (CPC) — Section 34, 34(1)Negotiable Instruments Act, 1881 (NI) — Section 79, 80
High Courts22 Jun 2012
Mohammad Shafi-Ul-Haq Vs Smt. Bilkees Bano and Others
Madhya Pradesh High Court · (2012) 3 JLJ 21
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e), 12(1)(f), 2(e)
High Courts22 Jun 2012
Satyanarayan Vs Nathulal and Others
Madhya Pradesh High Court · (2012) 2 JLJ 315
Motor Vehicles Act, 1988 — Section 161, 166, 173, 2(28)
High Courts22 Jun 2012Dismissed
Haribabu Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) CriLJ 3693
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(1), 157(1), 173, 190(1)Essential Commodities Act, 1955 — Section 11, 11(5), 3, 5, 7Penal Code, 1860 (IPC) — Section 21
High Courts21 Jun 2012Dismissed
Pushpa Mayur Grih Nirman Sahakari Samiti Maryadit and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 06 MP CK 0049
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 4(1), 6
High Courts21 Jun 2012
Naresh Pathak Vs State of M.P. and another
Madhya Pradesh High Court · (2012) 06 MP CK 0047
High Courts21 Jun 2012Dismissed
Durga Prasad Kewat Vs The Chief Mechanical Engineer, The Additional Divisional Manager Railway, The Senior Divisional Engineer, The Assistant Divisional Engineer Manager
Madhya Pradesh High Court · (2012) 3 JLJ 194
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 25
High Courts21 Jun 2012Allowed
Parvat Singh Vs Khanjuwa
Madhya Pradesh High Court · (2012) ILR (MP) 2491
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 374(2)Penal Code, 1860 (IPC) — Section 323, 374Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(vi)
High Courts21 Jun 2012Allowed
Rajesh Pathak Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2013 MP 80
Constitution of India, 1950 — Article 226
High Courts21 Jun 2012
Ramesh Kumar Upadhyay Vs Jagannath Upadhyay (deceased) and others
Madhya Pradesh High Court · (2012) 4 MPLJ 356
Civil Procedure Code, 1908 (CPC) — Section 96Succession Act, 1925 — Section 63
High Courts20 Jun 2012Dismissed
Devi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) CriLJ 3648
Penal Code, 1860 (IPC) — Section 376, 376(1)
High Courts20 Jun 2012Dismissed
Ramkali (Smt.) and Others Vs M.P. Electricity Board and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1648 : (2013) 1 MPJR 31
Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226