High Courts04 Apr 2012
Kailash Narayan Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 04 MP CK 0095
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 113, 114, 207, 207(2), 66(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 74 of 98
High Courts04 Apr 2012Dismissed
Smt. Dev Kumar Ben Shah Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 04 MP CK 0086
Land Acquisition Act, 1894 — Section 4, 48, 6
High Courts04 Apr 2012
Dr. Shakuntala Tomar and Dr. A.S. Tomar Vs State of M.P., The Municipal Corporation, Gwalior and The Tehsildar, District Gwalior
Madhya Pradesh High Court · (2012) 04 MP CK 0059
Constitution of India, 1950 — Article 226
High Courts04 Apr 2012
Smt. Anita and Others Vs Brajbhushan Chaturvedi and Others
Madhya Pradesh High Court · (2012) 4 TAC 88
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 166, 173Penal Code, 1860 (IPC) — Section 304A
High Courts04 Apr 2012Allowed
Shri Prakash Desai Vs State of M.P.
Madhya Pradesh High Court · (2013) 3 Crimes 270 : (2012) ILR (MP) 2602 : (2012) 4 MPHT 26
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482Prevention of Food Adulteration Act, 1954 — Section 13, 16(1)(a)(i), 17(1)(a)(i), 7(ii)
High Courts03 Apr 2012Allowed
Kanaklata (Mrs.) Vs Union of India and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1606
Succession Act, 1925 — Section 372, 373, 387
High Courts03 Apr 2012
Aruna Gautam (Smt.) and Others Vs Smt. Arti and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1410
Registration Act, 1908 — Section 49Specific Relief Act, 1963 — Section 6
High Courts03 Apr 2012
Guddi Adiwasi Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 04 MP CK 0090
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
High Courts03 Apr 2012Allowed
Vinod Jayant Vs Union of India and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1175 : (2012) 5 MPHT 224 : (2012) 3 MPJR 147
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 325, 34, 506
High Courts03 Apr 2012Allowed
Phool Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1368
Penal Code, 1860 (IPC) — Section 323, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10), 3(1)(4)
High Courts03 Apr 2012
Kashi Bai (Smt.) and ors Vs State of M.P. and ors
Madhya Pradesh High Court · (2012) ILR (MP) 1414 : (2012) 3 MPHT 125
Limitation Act, 1963 — Section 24, 4
High Courts03 Apr 2012Allowed
Oliya Begum and Others Vs Abdul Rashid and Another
Madhya Pradesh High Court · (2012) ILR (MP) 1419 : (2012) 2 MPLJ 687
Succession Act, 1925 — Section 372
High Courts02 Apr 2012
Daulat Singh Vs Shyamsunder
Madhya Pradesh High Court · (2013) ALLMR(Cri) 126
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 262, 262, 263Negotiable Instruments Act, 1881 (NI) — Section 138, 138, 139, 140, 141
High Courts02 Apr 2012
Rajendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438
High Courts02 Apr 2012Dismissed
Vishan Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0130
Penal Code, 1860 (IPC) — Section 363, 366, 372, 376, 376(2)(g)
High Courts02 Apr 2012
Uma, Kedar Singh, Rambeti and Gar Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(2), 482Penal Code, 1860 (IPC) — Section 498A
High Courts02 Apr 2012
Virendra Kumar Meena (Dharwal) Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0128
High Courts02 Apr 2012
Brij Kishore Lahariya Vs State of M.P., Director Public Instruction, M.P. Bhopal, Dist Education Officer, Dist. Bhind
Madhya Pradesh High Court · (2012) 04 MP CK 0127
Constitution of India, 1950 — Article 226
High Courts02 Apr 2012Dismissed
Mohan Singh Vs Nyayalya Rajaswa Mandal, Madhya Pradesh
Madhya Pradesh High Court · (2012) 04 MP CK 0126
Constitution of India, 1950 — Article 226, 227
High Courts02 Apr 2012
Brijraj, Bhura, Pooran and Shivraj Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 429Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)