High Courts22 Mar 2012Dismissed
Triloki Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1688
Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 78 of 98
High Courts22 Mar 2012Allowed
Bano Bi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 03 MP CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(C), 42, 50, 57, 8
High Courts22 Mar 2012Allowed
Smt. Ram Kali @ Sundariya Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 MPHT 422
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(iii)(b), 20, 20(b)(i), 50, 8(c)
High Courts21 Mar 2012Dismissed
Jay Kumar Lohani Vs Commissioner of Central Excise, Indore
Madhya Pradesh High Court · (2012) 28 STR 350
Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11ACConstitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 140A(3), 271(1)(c)
High Courts21 Mar 2012
Shankarlal Patidar Vs Nandram Patidar
Madhya Pradesh High Court · (2012) 03 MP CK 0061
Limitation Act, 1963 — Section 14, 5
High Courts21 Mar 2012Dismissed
Rajendra Singh Saluja Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 4 MPHT 121
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 35, 90
High Courts20 Mar 2012Allowed
Usman Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1594
High Courts20 Mar 2012Dismissed
Sunil Vs Union of India and Others
Madhya Pradesh High Court · (2012) 134 FLR 902
High Courts20 Mar 2012Dismissed
Balram Sharma Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 03 MP CK 0121
Constitution of India, 1950 — Article 226
High Courts20 Mar 2012Allowed
Naresh and Kalla Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 03 MP CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 24, 294, 300, 302, 303
High Courts20 Mar 2012Allowed
Kedar Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 03 MP CK 0093
Police Regulations — Regulation 70A
High Courts20 Mar 2012
State of Madhya Pradesh Vs Parshuram Parshuram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 3 JLJ 227
Criminal Procedure Code, 1973 (CrPC) — Section 157(2), 164, 164A, 174, 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 228A, 302, 376
High Courts20 Mar 2012Allowed
Rameshwar and Another Vs Smt. Alka
Madhya Pradesh High Court · (2012) 1 JLJ 443
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts20 Mar 2012Dismissed
Nirmalabai Vs Shankar Singh and Others
Madhya Pradesh High Court · (2012) 03 MP CK 0051
Madhya Pradesh Land Revenue Code, 1959 — Section 178
High Courts20 Mar 2012
Umesh Kumar Verma Vs Madhya Pradesh Road Transport Corporation and Another
Madhya Pradesh High Court · (2012) 3 JLJ 29 : (2012) 4 LLJ 644 : (2012) 2 MPLJ 697
Constitution of India, 1950 — Article 245, 254, 254(1), 254(2), 309Government of India Act, 1935 — Section 107(1)Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 3(b), 6(3)
High Courts20 Mar 2012
Raj Kumar and Another Vs State of M.P.
Madhya Pradesh High Court · (2012) 4 MPHT 30
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
High Courts20 Mar 2012
Parvez Khan Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 3 MPHT 432 : (2013) 2 SCT 497
Constitution of India, 1950 — Article 12, 226Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 294, 323, 324, 325, 34
High Courts19 Mar 2012Allowed
K.S. Pandey Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) 3 JLJ 284
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 469, 471Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(ix), 3(1)(viii), 3(1)(x), 3(2)(i), 3(2)(ix)
High Courts19 Mar 2012
Dilip Awasthi Vs Vinay Shrivastava and Others
Madhya Pradesh High Court · (2012) 2 JLJ 400 : (2012) 5 MPHT 172 : (2012) 2 MPLJ 619
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Constitution of India, 1950 — Article 21Contempt of Courts Act, 1971 — Section 2(c)
High Courts19 Mar 2012Allowed
Mukesh Tiwari Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 937 : (2012) 3 MPHT 130
Constitution of India, 1950 — Article 309