High Courts12 Apr 2012Dismissed
Harlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 04 MP CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 294, 302, 303, 304, 307
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 72 of 98
High Courts12 Apr 2012Allowed
Uday Singh Jain Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 20(1), 7
High Courts12 Apr 2012
Pawan Kumar Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2297
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190(1)(b), 482Penal Code, 1860 (IPC) — Section 182, 34, 363, 366, 506
High Courts12 Apr 2012
Sanju @ Ram Sajivan and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 JLJ 50
Penal Code, 1860 (IPC) — Section 307, 323, 324
High Courts12 Apr 2012Dismissed
Sai Tractors, Sagar Vs Sai Tractors, Bina
Madhya Pradesh High Court · (2012) ILR (MP) 1773
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141(2), 142
High Courts12 Apr 2012
Sayyad Mahmood Ahmed Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 MPHT 267
Constitution of India, 1950 — Article 162Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities Act, 1955 — Section 3, 5, 7
High Courts11 Apr 2012Dismissed
Giriraj Educational Society Vs Indore Development Authority and Others.
Madhya Pradesh High Court · AIR 2013 MP 113
Constitution of India, 1950 — Article 226
High Courts11 Apr 2012Dismissed
State of M.P. Vs Rubai Singh and Another
Madhya Pradesh High Court · (2012) ILR (MP) 1372
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 306
High Courts11 Apr 2012Dismissed
Monu Kushwah Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0138
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 43 Rule 1(u), Order 6 Rule 17, 151
High Courts11 Apr 2012Dismissed
Bharat Kumar Vs The State of M.P. and Others
Madhya Pradesh High Court · (2012) 04 MP CK 0125
High Courts11 Apr 2012
Florence Nightingale College of Nursing Vs The State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0123
High Courts11 Apr 2012
Ramdayal Jatav Vs The State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0122
High Courts11 Apr 2012Dismissed
Vijay Singh Vs Sugar Singh
Madhya Pradesh High Court · (2012) 04 MP CK 0111
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 115Motor Vehicles Act, 1988 — Section 165, 166
High Courts11 Apr 2012Allowed
Ramprasad, Sampatbai and Atmaram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 04 MP CK 0108
Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts11 Apr 2012Allowed
Super Auto Forge Pvt. Ltd. Vs Protyush Chatterjee and Another
Madhya Pradesh High Court · (2012) 3 BC 717
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 96Contract Act, 1872 — Section 10, 13, 213, 23, 28
High Courts11 Apr 2012
Angur, Anjeer and Nathulal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 04 MP CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 357, 374Penal Code, 1860 (IPC) — Section 307, 320, 326, 34
High Courts11 Apr 2012
M/s Mohan Agrawal Construction Company Vs Union of India
Madhya Pradesh High Court · (2012) 04 MP CK 0094
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 11(8)
High Courts11 Apr 2012
Jagdish Chandra and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 04 MP CK 0092
Land Acquisition Act, 1894 — Section 17, 17(1), 4, 5A, 6
High Courts11 Apr 2012
Rajesh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 04 MP CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 120B, 148, 149, 307, 323Probation of Offenders Act, 1958 — Section 3, 4, 6
High Courts11 Apr 2012
Man Industries India Ltd. Vs Dy. Labour Commissioner (IR) and Another
Madhya Pradesh High Court · (2012) 04 MP CK 0075