High Courts20 Jun 2012
Puran and another Vs State of M.P.
Madhya Pradesh High Court · (2012) CriLJ 3704
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 62 of 98
High Courts20 Jun 2012Dismissed
Ramkishore Goyal Vs Sampatlal Vyas (died) Through Legal Heirs Smt. Triveni and Others
Madhya Pradesh High Court · (2012) 06 MP CK 0040
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 41 Rule 27, Order 6 Rule 17, 100, 100(5)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 12(1)(f), 12(1)(k)
High Courts20 Jun 2012Dismissed
Ankur Arora Vs State of Madhya Pradesh, All India Council of Technical Education, Rajiv Gandhi Proudyogiki Vishwavidyalaya
Madhya Pradesh High Court · (2012) 06 MP CK 0037
All India Council for Technical Education Act, 1987 — Section 23
High Courts20 Jun 2012
Kailash Prasad Verma and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 06 MP CK 0032
High Courts20 Jun 2012Allowed
Beta @ Ram Kinker Vs State of M.P.
Madhya Pradesh High Court · (2013) ILR (MP) 1431 : (2012) 4 MPJR 82
Criminal Procedure Code, 1973 (CrPC) — Section 386Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 55, 8
High Courts20 Jun 2012Dismissed
Rajesh Kumar Vs Devendra Singh
Madhya Pradesh High Court · (2012) ILR (MP) 2457
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14Constitution of India, 1950 — Article 173(a)Evidence Act, 1872 — Section 154, 21, 45, 47, 73
High Courts20 Jun 2012Allowed
Pappu @ Narendra Kumar and Another Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2486
Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts20 Jun 2012Allowed
Sarjoo Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2806
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306
High Courts19 Jun 2012Partly Allowed
Ram Ratan Kewat and Another Vs State of M.P.
Madhya Pradesh High Court · (2013) ILR (MP) 1184
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 374(2)Penal Code, 1860 (IPC) — Section 34, 376, 376(1), 376(2), 376(2)(g)
High Courts19 Jun 2012Dismissed
State of Madhya Pradesh Vs Sevaram and another
Madhya Pradesh High Court · (2012) 06 MP CK 0062
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts19 Jun 2012Dismissed
Rajesh Gupta Vs Smt. Urvashi Marwaha and another
Madhya Pradesh High Court · AIR 2012 MP 137 : (2012) ILR (MP) 2359
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Easements Act, 1882 — Section 52Specific Relief Act, 1963 — Section 6, 9
High Courts19 Jun 2012Dismissed
Biharilal and others Vs Sudha Yadav and others
Madhya Pradesh High Court · (2012) 4 MPJR 300
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 152, 153Constitution of India, 1950 — Article 227
High Courts19 Jun 2012
Moil Jan Shakti Majdoor Sangh Vs Union of India
Madhya Pradesh High Court · (2013) LabIC 2721
High Courts19 Jun 2012Dismissed
The State of M.P. Vs Delan Singh
Madhya Pradesh High Court · (2012) 06 MP CK 0058
Penal Code, 1860 (IPC) — Section 392
High Courts19 Jun 2012Allowed
Anil Kumar Das Vs Dinesh Kumar
Madhya Pradesh High Court · (2012) 3 MPJR 28
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 19
High Courts19 Jun 2012Dismissed
M/s. Swagatika Impex Pvt. Ltd. Vs UCO Bank and others
Madhya Pradesh High Court · AIR 2012 MP 132 : (2013) 1 BC 236 : (2012) 3 MPJR 181
Companies Act, 1956 — Section 53, 530Transfer of Property Act, 1882 — Section 100
High Courts19 Jun 2012
Baijnath Prasad Jaiswal Vs The State of M.P. and others
Madhya Pradesh High Court · (2012) 06 MP CK 0054
High Courts19 Jun 2012
Hitendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 06 MP CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 357, 374Penal Code, 1860 (IPC) — Section 306, 307, 323, 326, 34
High Courts19 Jun 2012Allowed
Butti Singh alias Gutti alias Khilan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 06 MP CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 311, 317, 353, 353(6)Penal Code, 1860 (IPC) — Section 307, 34
High Courts19 Jun 2012Allowed
Satish Virha Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 06 MP CK 0036
Constitution of India, 1950 — Article 16(4), 16(4A), 309