CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 63 of 98

High Courts14 Jun 2012Dismissed

Nathu Lal Vs Babulal and others

Madhya Pradesh High Court · AIR 2012 MP 146

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146
Read judgment
High Courts18 May 2012Allowed

Ramkishan Vs Mahesh and State of M.P.

Madhya Pradesh High Court · (2012) 4 MPHT 339 : (2012) 4 MPLJ 461

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Constitution of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 13, 131, 132
Read judgment
High Courts17 May 2012Dismissed

Santu and Another Vs Union of India and Others

Madhya Pradesh High Court · (2013) 3 EFLT 47

Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 31, 39Constitution of India, 1950 — Article 14Madhya Pradesh Land Revenue Code, 1959 — Section 165
Read judgment
High Courts17 May 2012Allowed

Premdas Ahirwar Vs State of M.P.

Madhya Pradesh High Court · (2012) 3 Crimes 700 : (2012) ILR (MP) 1381 : (2012) 3 MPJR 124

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 157
Read judgment
High Courts17 May 2012Dismissed

Khusiram Awasthy Vs Sahab Singh and Another

Madhya Pradesh High Court · (2012) 3 MPLJ 555

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 102, Order 21 Rule 97, Order 43 Rule 1(ja), 100, 104Registration Act, 1908 — Section 49Stamp Act, 1899 — Section 35
Read judgment
High Courts16 May 2012Allowed

Azam Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1616 : (2012) 4 MPHT 544 : (2013) 1 MPJR 81 : (2012) 4 MPLJ 439

Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 14, 2(1)(a), 3(2), 8, 8(1)
Read judgment