COURT ARCHIVE

Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 65 of 98

High Courts14 May 2012Dismissed

Bhatia International Ltd. Vs Additional Commissioner of Income Tax and Others

Madhya Pradesh High Court · (2012) 252 CTR 176 : (2012) 210 TAXMAN 327

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 133, 133A, 143(2), 143(3)

High Courts14 May 2012

G.R.S. Thakur Vs State of M.P. and Another

Madhya Pradesh High Court · (2012) 3 MPLJ 587

Constitution of India, 1950 — Article 16(1)

High Courts14 May 2012Allowed

Rajesh Kumar Saxena Vs State of M.P. and Another

Madhya Pradesh High Court · (2012) ILR (MP) 2920 : (2012) 3 MPLJ 657

High Courts11 May 2012Dismissed

Chakresh Kumar Jain Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1251

Constitution of India, 1950 — Article 226

High Courts11 May 2012Dismissed

Chintaman Masulkar Vs State of M.P. and others

Madhya Pradesh High Court · (2012) ILR (MP) 2353 : (2013) 1 MPLJ 84 : (2013) 2 SCT 530

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

High Courts10 May 2012Allowed

Mihani Network Vs Commissioner of Cus. and C. Ex., Bhopal

Madhya Pradesh High Court · (2013) 195 ECR 30 : (2012) 285 ELT 182 : (2013) 38 STT 588 : (2013) 57 VST 354

Finance Act, 2012 — Section 76, 77, 78

High Courts10 May 2012Dismissed

Laxmi Bai Solanki (Smt.) Vs C.P.P.C. (Centralised Pension Processing Centre) and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1519 : (2012) 5 MPHT 364

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2

High Courts10 May 2012

Jetu Steels (M/S) Vs Deputy Commissioner of Income Tax

Madhya Pradesh High Court · (2012) ILR (MP) 2061

Income Tax Act, 1961 — Section 142(1)(ii), 143(2), 14A, 260A, 68

High Courts10 May 2012Allowed

Ideal Carpets Ltd. Vs Union of India

Madhya Pradesh High Court · (2012) 286 ELT 522 : (2013) 20 GSTR 31

Customs Act, 1962 — Section 110, 110A, 18

High Courts10 May 2012

Raj Kumar Pandey Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1788 : (2012) 3 MPLJ 536

Criminal Procedure Code, 1973 (CrPC) — Section 389, 439, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 247, 294

High Courts10 May 2012Allowed

Bhagwandas Sahu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 05 MP CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(iii)(b), 20, 42, 42(2), 50

High Courts09 May 2012

State of M.P. Vs Nisar Ahmed and others

Madhya Pradesh High Court · (2012) 3 JLJ 211 : (2012) 3 MPHT 342

Constitution of India, 1950 — Article 14

High Courts09 May 2012Dismissed

Kesh Kumar Vs Raju @ Raj Kumar and others

Madhya Pradesh High Court · (2012) ILR (MP) 3102 : (2012) 3 MPLJ 526

Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1963 — Section 6

High Courts09 May 2012Allowed

Munna Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1859 : (2013) 3 MPHT 261

Constitution of India, 1950 — Article 244Madhya Pradesh Land Revenue Code, 1959 — Section 165, 169, 170A, 170A(2), 170B

High Courts09 May 2012Allowed

Deevan Singh and Angad Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 05 MP CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 186, 294, 323, 332, 333

High Courts09 May 2012

Minna Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 05 MP CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)

High Courts09 May 2012Allowed

Rohni Prasad Rai, Guddu Rai, Siddhu and Prahlad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 05 MP CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 294, 323, 324, 325, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)

High Courts09 May 2012

Bhagwan Singh and Others Vs Sugriva Singh and Others

Madhya Pradesh High Court · (2012) 4 TAC 279

High Courts09 May 2012Dismissed

Prahlad Kushwaha and Another Vs Rani Devmati and Others

Madhya Pradesh High Court · (2012) ILR (MP) 2774 : (2012) 3 MPLJ 673

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Madhya Pradesh Public Trust Act, 1951 — Section 14, 26, 27, 32, 6

High Courts09 May 2012Allowed

Ramcharan Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 2575

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 379