High Courts06 Mar 2012
State of M.P. Vs Mukesh
Madhya Pradesh High Court · (2012) ILR (MP) 1676
Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 392, 397
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 82 of 98
High Courts06 Mar 2012
Ashok Dubey Vs Badri Prasad Meena
Madhya Pradesh High Court · (2013) ALLMR(Cri) 112 : (2012) 3 MPLJ 704
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Mar 2012Dismissed
Hastimal Jain Vs Sohan Singh Rajput
Madhya Pradesh High Court · (2012) 03 MP CK 0116
High Courts05 Mar 2012Dismissed
Ghasiram and Others Vs Keshar Singh and Others
Madhya Pradesh High Court · (2012) 03 MP CK 0112
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 3, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts05 Mar 2012Dismissed
Smt. Geetabai Vs Gram Panchayat, Titrod and Others
Madhya Pradesh High Court · (2012) 03 MP CK 0111
High Courts05 Mar 2012Dismissed
Devchandraji Patidar and Another Vs Premchandra Patidar and Another
Madhya Pradesh High Court · (2012) 03 MP CK 0110
High Courts05 Mar 2012
Singhal Tent House Ratlam Vs Smt. Umadevi Rathi
Madhya Pradesh High Court · (2012) 03 MP CK 0104
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts05 Mar 2012Allowed
Atul Kumar Jain Vs Smt. Deepa Mathur and Others
Madhya Pradesh High Court · (2012) 03 MP CK 0092
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts05 Mar 2012Dismissed
Prem Singh Vs Madiya Dattak and Another
Madhya Pradesh High Court · (2012) 03 MP CK 0089
High Courts05 Mar 2012Dismissed
Deepak Kumar Vs Narvada Prasad
Madhya Pradesh High Court · (2012) 03 MP CK 0057
Constitution of India, 1950 — Article 227
High Courts02 Mar 2012Dismissed
Lolar (Smt.) and Another Vs Gulab Singh and Others
Madhya Pradesh High Court · AIR 2013 MP 38 : (2012) ILR (MP) 1638
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts02 Mar 2012
Shakur Mohd. (DEAD) through Legal Representatives Vs Jahur Mohd.
Madhya Pradesh High Court · (2012) 03 MP CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 145Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts02 Mar 2012Dismissed
M/s. Zotica Exim, New Delhi and Another Vs Super Steel Manufacturing Co. Pvt. Ltd.
Madhya Pradesh High Court · (2012) 3 MPHT 537
Evidence Act, 1872 — Section 65
High Courts02 Mar 2012Allowed
Anis Khan, Saifuddin, Ashik Khan and Hakim Khan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 03 MP CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 357, 397, 401Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts02 Mar 2012Dismissed
Zotica Exim, New Delhi and Another Vs Super Steel Manufacturing Co. Pvt. Ltd., Indore
Madhya Pradesh High Court · (2012) 3 MPLJ 578
Evidence Act, 1872 — Section 65
High Courts01 Mar 2012Allowed
Ramsajivan Vs Lalji Ram
Madhya Pradesh High Court · AIR 2012 MP 183 : (2012) ILR (MP) 1633 : (2013) 2 MPHT 177
Evidence Act, 1872 — Section 58
High Courts01 Mar 2012
Dhansampat and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1032 : (2012) 3 MPHT 134
Penal Code, 1860 (IPC) — Section 11, 147, 149, 302, 304
High Courts01 Mar 2012Allowed
Vishwanath Laharia Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 934
Constitution of India, 1950 — Article 226
High Courts01 Mar 2012
Mohd. Fareed and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2012 MP 87 : (2012) 2 MPHT 310
Constitution of India, 1950 — Article 14, 19Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 11, 3, 32, 6, 79
High Courts01 Mar 2012Allowed
Jai Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 03 MP CK 0107
Penal Code, 1860 (IPC) — Section 302