High Courts16 May 2012
Gajpal Singh Rathore Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 4 MPHT 542 : (2012) 4 MPLJ 422
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 64 of 98
High Courts16 May 2012Allowed
Abdul Aziz and Others Vs Abdul Ateeq
Madhya Pradesh High Court · (2012) 3 MPLJ 668
High Courts16 May 2012Dismissed
Rakesh Vs Returning Officer, Panchayat Nirvachan and Others
Madhya Pradesh High Court · (2012) 5 MPHT 194
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122Representation of the People Act, 1951 — Section 81(3)
High Courts15 May 2012Allowed
Ram Singh Aazad and Others Vs Smt. Maya Singh
Madhya Pradesh High Court · (2012) ILR (MP) 2072
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 2, 20
High Courts15 May 2012
Dr. Ashutosh Kumar Dubey Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 05 MP CK 0085
High Courts15 May 2012Allowed
Rama Singh Vs Maya Singh and Others
Madhya Pradesh High Court · (2012) 4 MPLJ 613 : (2013) 1 RCR(Criminal) 846
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 2, 20
High Courts15 May 2012
Sitaram Vs Principal Secretary, Govt. of M.P. PWD Mantralaya and Another
Madhya Pradesh High Court · (2012) 05 MP CK 0062
High Courts15 May 2012Allowed
Shyamlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 05 MP CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts15 May 2012Allowed
Rajveer Singh Bhadaoria Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 05 MP CK 0053
Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968 — Rule 51, 53Municipalities Act, 1961 — Section 19, 70
High Courts15 May 2012
Nanakram Kalra and another Vs Board of Revenue, M.P., Gwalior and another
Madhya Pradesh High Court · (2012) 05 MP CK 0043
High Courts15 May 2012
Smt. Vidya Singh and 18 others Vs State of Madhya Pradesh and three others
Madhya Pradesh High Court · (2012) 05 MP CK 0027
High Courts15 May 2012Allowed
Subhash Awasthi Vs Commissioner Cum Registrar, Co-Operative Societies, Bhopal and Another
Madhya Pradesh High Court · (2012) 4 MPLJ 433
Prevention of Corruption Act, 1988 — Section 13(1)(D), 7
High Courts15 May 2012Allowed
Shri Rama Singh Vs Smt. Maya Singh and Others
Madhya Pradesh High Court · (2012) 4 MPHT 169 : (2013) 2 RCR(Civil) 827
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 2, 20
High Courts15 May 2012Allowed
Virendra Kumar Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 5 MPHT 362
High Courts15 May 2012Allowed
Sujjet Kumar Nigam Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1257 : (2012) 4 MPJR 257
Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968 — Rule 51Madhya Pradesh Municipalities Act, 1961 — Section 94(4)
High Courts15 May 2012Dismissed
Durgesh Chourasia Vs Shiv Kumar Tiwari and Another
Madhya Pradesh High Court · (2012) 3 BC 823 : (2012) 4 MPJR 26
Criminal Procedure Code, 1973 (CrPC) — Section 204Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 May 2012Allowed
M/s. Gurunanak Timber Mart Vs Anil Kumar Gulatee and Others
Madhya Pradesh High Court · (2013) ILR (MP) 151 : (2012) 4 MPHT 10
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 5, Order 41 Rule 5(1)Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 96
High Courts14 May 2012Dismissed
State of M.P. and Another and Adv A.G Vs Mohammad Suleman Khan and Others
Madhya Pradesh High Court · (2012) 05 MP CK 0066
Limitation Act, 1963 — Section 5
High Courts14 May 2012Dismissed
Shiv Narayan Singh Kushwah Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 05 MP CK 0055
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190, 200
High Courts14 May 2012Dismissed
Nagar Palika Parishad Ashoknagar Vs Balwant Raj Surana and Others
Madhya Pradesh High Court · (2012) 05 MP CK 0054
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98Constitution of India, 1950 — Article 227