High Courts16 Apr 2012
Narendra Singh Umath Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 4 MPHT 95
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 71 of 98
High Courts16 Apr 2012
Pankaj Dixit Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 4 MPLJ 444
High Courts13 Apr 2012Dismissed
Chanda Bai (Smt.) Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1469 : (2012) 3 MPHT 262
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts13 Apr 2012
Avadh Shrotriya Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0121
High Courts13 Apr 2012Dismissed
Smt. Namrata Yadav and another Vs Smt. Meera Chidar and another Sanjay Yadav Vs Gopal Jatav and another
Madhya Pradesh High Court · (2012) 04 MP CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 202(1), 202(2), 397, 401Penal Code, 1860 (IPC) — Section 294, 323, 420, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts13 Apr 2012Dismissed
Tarachand Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2016
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Apr 2012Allowed
Suggamal Chaudhary Vs Madhya Pradesh Madhya Kshetra Vidyut Vitran Company Ltd. and another
Madhya Pradesh High Court · (2012) 04 MP CK 0097
Constitution of India, 1950 — Article 226
High Courts13 Apr 2012Dismissed
Basiranbi Vs Jaitunbi and others
Madhya Pradesh High Court · (2012) 04 MP CK 0091
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227
High Courts13 Apr 2012Dismissed
Babar Shah Vs Madan Singh Agrawal
Madhya Pradesh High Court · (2012) 04 MP CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Apr 2012Dismissed
None Joo and Another Vs Karan Singh and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1641 : (2012) 2 MPLJ 711
Hindu Succession Act, 1956 — Section 14, 18, 6, 8
High Courts13 Apr 2012
Raghu Thakur Vs The State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1447 : (2012) 2 MPJR 213
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 28, 489A, 489B, 489C
High Courts13 Apr 2012Allowed
Anil Alias Noni Panda and Another Vs State of M.P
Madhya Pradesh High Court · (2012) ILR (MP) 1081 : (2012) 2 MPHT 515
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 240, 320Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 294, 302, 304B, 306
High Courts13 Apr 2012
Naval Kishore Sharma Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1444
Penal Code, 1860 (IPC) — Section 306, 34
High Courts12 Apr 2012Allowed
Santosh Gaharwar Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2300 : (2012) 4 MPHT 208
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 394, 420, 467, 468, 471
High Courts12 Apr 2012Allowed
Chandarbai Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 306, 498A
High Courts12 Apr 2012
Prahlad Kanthali Vs Manjeet Singh Gandhi
Madhya Pradesh High Court · (2012) 04 MP CK 0118
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 13(1)
High Courts12 Apr 2012
Dhruv Kumar Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2012
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities Act, 1955 — Section 3, 5, 7
High Courts12 Apr 2012
Chakrapani Pandey Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2008
Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 386(b), 482Penal Code, 1860 (IPC) — Section 379, 411
High Courts12 Apr 2012Allowed
Pahalwan Singh Koli Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 04 MP CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 374Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 19(1)
High Courts12 Apr 2012Allowed
Baliram @ Balloo Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 04 MP CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376, 376(1)