High Courts11 Apr 2012
Ramkesh Yadav Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 4 MPLJ 609
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 73 of 98
High Courts11 Apr 2012
Om Prakash Jatav Vs State of M.P
Madhya Pradesh High Court · (2012) 04 MP CK 0051
Constitution of India, 1950 — Article 226
High Courts11 Apr 2012Dismissed
Nagar Palika Parishad Mihona and Another Vs Ram Nath and Another
Madhya Pradesh High Court · (2012) ILR (MP) 1282 : (2012) 3 MPHT 360
Madhya Pradesh Municipalities Act, 1961 — Section 319(1)Specific Relief Act, 1963 — Section 38
High Courts11 Apr 2012
Prestige Foods Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2012) ILR (MP) 2591
Income Tax Act, 1961 — Section 80HH, 80I
High Courts10 Apr 2012
Lalla Batham Vs Principal Secretary, Ministry of Forests, Bhopal
Madhya Pradesh High Court · (2012) 04 MP CK 0139
High Courts10 Apr 2012
Smt. Angoori Devi Vs Rajendra Sharma and others
Madhya Pradesh High Court · (2012) 04 MP CK 0112
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1A(3), 151Constitution of India, 1950 — Article 227
High Courts10 Apr 2012Dismissed
Ram Bharose Kamal Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1181 : (2012) 3 MPHT 179
High Courts10 Apr 2012Dismissed
Ramjilal Kulshrestha Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2012 MP 148 : (2012) ILR (MP) 1186 : (2012) 2 MPJR 205
Madhya Pradesh Preparation and Revision of Market Value Guidelines Rules, 2000 — Rule 10, 5
High Courts09 Apr 2012
Panchan Mochiyan Ratlam and Another Vs Santosh Kumar
Madhya Pradesh High Court · AIR 2013 MP 30 : (2012) ILR (MP) 1735
Waqf Act, 1995 — Section 54, 6, 83(9)
High Courts09 Apr 2012Allowed
Brij Kishore @ Ram Sing Jatav, Ramprasad @ Ram Kumar, Sanjeeta, Suneel Jatav, Manmohan Saxena, Ramprasad @ Ram Kumar Vs Babita, State of MP
Madhya Pradesh High Court · (2012) 04 MP CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
High Courts09 Apr 2012Dismissed
Surendra Singh Gautam Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0115
Constitution of India, 1950 — Article 226Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)
High Courts09 Apr 2012
R.K. Sahu Vs Regional Provident Fund Commissioner and Another
Madhya Pradesh High Court · (2012) LLR 574
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts09 Apr 2012Allowed
Geetabai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 04 MP CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 363, 366
High Courts09 Apr 2012
Kar Salahkar Kalyan Samiti Vs Municpal Corporation Gwalior
Madhya Pradesh High Court · (2012) 04 MP CK 0063
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 307, 308A, 308B
High Courts09 Apr 2012
Ramnath Singh Institute of Pharmaceutical Science and Technology, OPP.-Sitholi R.S., Jhansi Road, Gwal Vs Pharmacy Council of India
Madhya Pradesh High Court · (2012) 04 MP CK 0062
Pharmacy Act, 1948 — Section 10, 12
High Courts09 Apr 2012Allowed
Employees' State Insurance Corporation Vs Hotel President
Madhya Pradesh High Court · (2012) 134 FLR 330 : (2012) LLR 1050
Employees State Insurance Act, 1948 — Section 75, 75(2B), 76(2B), 85B, 97
High Courts09 Apr 2012Allowed
Bhullan Singh Vs D.F.O. Forest Divisonlal Officer, Conservator Forest, Forest Range Officer
Madhya Pradesh High Court · (2012) 04 MP CK 0060
Industrial Disputes Act, 1947 — Section 10
High Courts09 Apr 2012Allowed
Avneesh Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1466 : (2012) 3 MPHT 548
Criminal Procedure Code, 1973 (CrPC) — Section 323, 482
High Courts04 Apr 2012Allowed
Dr. Ramesh Chandra Dixit Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 3 MPHT 86
Constitution of India, 1950 — Article 14, 16, 226, 309, 311General Conditions of Service Rules, 1993 — Rule 12(4)Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12(4)