High Courts04 May 2012
Rauf Qureshi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 05 MP CK 0041
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(C)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 67 of 98
High Courts04 May 2012Allowed
Mahesh Rajak Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 136 FLR 29 : (2013) 1 JLJ 48 : (2013) 1 LLJ 305 : (2012) 2 MPJR 30 : (2012) 4 MPLJ 366
Constitution of India, 1950 — Article 14, 16, 226, 245, 254Government of India Act, 1935 — Section 107(1)Road Transport Corporations Act, 1950 — Section 2(2), 45(2)(c)
High Courts03 May 2012Dismissed
M/s Maa Vindhyawasni Constructions Vs M.P. Rural Road Development Authority
Madhya Pradesh High Court · (2012) 4 MPHT 305
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 17A, 7A
High Courts03 May 2012
Dr. Hari Singh Gaur Vishwavidyalaya, Sagar Vs Dr. B.D. Mishra and Others
Madhya Pradesh High Court · (2012) 3 MPJR 170 : (2013) 2 SCT 424
High Courts03 May 2012
Parsadilal Rathore Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1780 : (2012) 2 MPJR 147 : (2012) 3 MPLJ 529
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482Essential Commodities Act, 1955 — Section 3, 6A, 6B, 6C, 6E
High Courts03 May 2012Dismissed
G.V.P.R. Engineers Limited (M/S) Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 136 FLR 45 : (2012) ILR (MP) 1227 : (2012) LLR 1193 : (2012) 4 MPJR 246 : (2012) 3 MPLJ 637
Building and Other Construction Workers Welfare Cess Act, 1996 — Section 3Building and Other Construction Workers Welfare Cess Rules, 1998 — Rule 3
High Courts03 May 2012
Thakat Singh and Another Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2012) CriLJ 2573 : (2012) 2 Crimes 425
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts03 May 2012
Ambalal, Bherulal, Kamlabai and Sushila Bai Vs State of M.P.
Madhya Pradesh High Court · (2012) 05 MP CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 357, 374Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts03 May 2012Allowed
Prakashwati (Smt.) and Another Vs Mangal Singh and Another
Madhya Pradesh High Court · (2012) ILR (MP) 2019
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 305, 306
High Courts03 May 2012Allowed
Toran Singh Vs Imrat Singh and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1233 : (2012) 2 MPJR 350
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(1), 115, 151Madhya Pradesh Land Revenue Code, 1959 — Section 250
High Courts03 May 2012
Nitin @ Ranu Vs State of M.P.
Madhya Pradesh High Court · (2012) 05 MP CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 357, 374(2)Penal Code, 1860 (IPC) — Section 325, 363, 366, 376(1), 376(2)(G)
High Courts03 May 2012Dismissed
Technical Associates Ltd. Vs Assistant Labour Commissioner, Jabalpur and Others
Madhya Pradesh High Court · (2012) 134 FLR 751
Construction Workers Welfare Cess Act, 1996 — Section 3
High Courts02 May 2012Allowed
Mukesh Maheshwari Vs The United Western Bank Ltd. and Others
Madhya Pradesh High Court · (2012) 4 MPHT 310
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86
High Courts02 May 2012Allowed
Debabratadey Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1777 : (2012) 3 MPHT 441
Criminal Procedure Code, 1973 (CrPC) — Section 482Wild Life (Protection) Act, 1972 — Section 12, 2, 2(16), 51, 57
High Courts02 May 2012
Mukesh Maheshwari Vs United Western Bank Ltd. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2558 : (2012) 3 MPLJ 517
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86
High Courts02 May 2012Allowed
Mohanlal Vs State of M.P.
Madhya Pradesh High Court · (2012) 05 MP CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376(1), 506
High Courts02 May 2012Allowed
Smt. Jani Bai and 5 others Vs Ram Krishna and another
Madhya Pradesh High Court · (2012) 05 MP CK 0065
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 43 Rule 1(V), 104, 107(2)
High Courts02 May 2012Dismissed
The State of Madhya Pradesh and others Vs Ram Pyare Dubey
Madhya Pradesh High Court · (2012) ILR (MP) 2564 : (2012) 5 MPHT 442
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 17(1), 17(2), 17(4), 28, 4
High Courts02 May 2012Dismissed
Ram Pyare Dubey Vs The State of Madhya Pradesh and others
Madhya Pradesh High Court · (2012) 05 MP CK 0063
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 17(1), 17(2), 17(4), 28, 4
High Courts01 May 2012
Amit @ Amit Kumar Bairwa Vs State of M.P.
Madhya Pradesh High Court · (2012) 05 MP CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 357, 374Penal Code, 1860 (IPC) — Section 436