High Courts01 May 2012
Shyam Prasad and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1977
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 68 of 98
High Courts01 May 2012Allowed
Ramcharan Khati Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 4 MPHT 329
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b)(i), 8, 8(b)
High Courts01 May 2012
Firoz Naita Vs The State of M.P. and Others
Madhya Pradesh High Court · (2012) 05 MP CK 0047
Arms Act, 1959 — Section 13, 14, 15Penal Code, 1860 (IPC) — Section 147, 149, 307, 336, 337
High Courts01 May 2012Allowed
Smt. Shantibai Vs Abdul Gafar
Madhya Pradesh High Court · (2012) ILR (MP) 2162
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 11, 47Madhya Pradesh Gandi Basti Kshetra (sudhar Tatha Nirmulan) Adhiniyam, 1976 — Section 20Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 20
High Courts01 May 2012
Radhey Shyam Vs Pankaj and Others
Madhya Pradesh High Court · (2012) 4 TAC 38
Motor Vehicles Act, 1988 — Section 173
High Courts01 May 2012Dismissed
Geeta Choudhary and Others Vs Anamika Tiwari and Others
Madhya Pradesh High Court · (2012) 3 MPLJ 485
Succession Act, 1925 — Section 372, 384
High Courts30 Apr 2012
Mittal Fresh Food Pvt. Ltd. Vs State Bank of India and Others
Madhya Pradesh High Court · (2012) 3 BC 379
Banking Regulation Act, 1949 — Section 46
High Courts30 Apr 2012Dismissed
Real Mazon India Ltd. (M/s.) Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 3 JLJ 200 : (2013) 1 MPHT 150
Constitution of India, 1950 — Article 12, 14, 226
High Courts30 Apr 2012Allowed
Sanghi Brothers Vs Methodex System Ltd.
Madhya Pradesh High Court · (2012) 3 MPLJ 546
High Courts30 Apr 2012Allowed
Nagar Palik Nigam, Gwalior Vs Bhagwan Das Gupta
Madhya Pradesh High Court · (2012) 2 JLJ 351 : (2012) 3 MPHT 466
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 96
High Courts30 Apr 2012
Patiram Baghel Vs Kallaram and Others
Madhya Pradesh High Court · (2012) 4 TAC 256
Motor Vehicles Act, 1988 — Section 166, 173
High Courts30 Apr 2012
Manish Gupta Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 3 JLJ 137 : (2012) 5 MPHT 497
Constitution of India, 1950 — Article 14Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 85(1)
High Courts30 Apr 2012Dismissed
Rajesh Kathuria Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 4 MPHT 284 : (2012) 4 MPLJ 346
Constitution of India, 1950 — Article 226
High Courts30 Apr 2012
Smita Jain Vs Anil Kumar Jain
Madhya Pradesh High Court · (2012) 4 MPHT 507
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 7, 8
High Courts27 Apr 2012Allowed
Santosh Kumar Vishwakarma Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2481
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 375, 376, 376(2)(f), 511Representation of the People Act, 1951 — Section 3(2)(v)
High Courts27 Apr 2012
Dharmendra Vs Laxminarayan
Madhya Pradesh High Court · (2012) 3 MPLJ 705
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(2), Order 41 Rule 1(3), Order 41 Rule 5(5), Order 43 Rule 1(3)
High Courts27 Apr 2012
Mahankal Footpath Hawkers' Union, Ujjain and Others Vs Municipal Corporation, Ujjain and Others
Madhya Pradesh High Court · (2012) 3 MPHT 192
Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(g), 19(6)Madhya Pradesh Municipal Corporation Act, 1956 — Section 322, 322A, 323, 366
High Courts26 Apr 2012Dismissed
Arun Kumar Singhania Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) ILR (MP) 506 : (2012) 4 MPHT 381
Companies Act, 1956 — Section 193, 195Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202, 482Penal Code, 1860 (IPC) — Section 34, 406, 409, 420, 467
High Courts26 Apr 2012
Puran Bunkar Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2219 : (2012) 4 MPHT 376
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 374(2), 376
High Courts26 Apr 2012Dismissed
Virendra Kumar Dwivedi and Another Vs Tirath Prasad and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1286 : (2012) 2 MPLJ 715
Madhya Pradesh Land Revenue Code, 1959 — Section 178