High Courts23 Feb 2012Dismissed
Meenabai Vs State of M.P
Madhya Pradesh High Court · (2012) ILR (MP) 1025
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 84
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 84 of 98
High Courts23 Feb 2012Allowed
Jagdish Prasad Dandotiya Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 02 MP CK 0117
High Courts23 Feb 2012Dismissed
Tjinder Jit Pal Singh Chahal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 02 MP CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrankshan Adhiniyam, 2000 — Section 3, 3(1), 3(2), 3(4), 6Penal Code, 1860 (IPC) — Section 420, 468
High Courts23 Feb 2012Dismissed
Manjinder Singh Nayloi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 02 MP CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrankshan Adhiniyam, 2000 — Section 3, 3(1), 3(2), 3(4), 6Penal Code, 1860 (IPC) — Section 420, 468
High Courts23 Feb 2012Dismissed
Kawaljit Singh Gill Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 02 MP CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrankshan Adhiniyam, 2000 — Section 3, 3(1), 3(2), 3(4)Penal Code, 1860 (IPC) — Section 420, 468
High Courts23 Feb 2012Dismissed
Afsana Vs Firoj
Madhya Pradesh High Court · (2012) 02 MP CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Feb 2012Dismissed
M/s Engipress Industries Ltd. Vs Kontey Securities and Others
Madhya Pradesh High Court · (2012) 02 MP CK 0094
Arbitration and Conciliation Act, 1996 — Section 2, 34, 37, 9Contract Act, 1872 — Section 28
High Courts23 Feb 2012Allowed
Vijay Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 02 MP CK 0064
Penal Code, 1860 (IPC) — Section 306, 307, 323, 324, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts23 Feb 2012Allowed
Dharmendra Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 02 MP CK 0057
Penal Code, 1860 (IPC) — Section 307, 34
High Courts23 Feb 2012Allowed
NTPC Ltd., Sidhi Vs The Commissioner, Municipal Corporation and Another
Madhya Pradesh High Court · AIR 2012 MP 172 : (2012) ILR (MP) 1567
Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 245, 246, 269, 269(1), 286Madhya Pradesh Municipal Corporation Act, 1956 — Section 127, 129, 132, 132(6)(n), 132(6)(n)(o)
High Courts23 Feb 2012Allowed
Vinay Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2473 : (2012) 3 MPHT 426
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 374Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 34Probation of Offenders Act, 1958 — Section 4, 6
High Courts22 Feb 2012Allowed
The State of Madhya Pradesh Vs Bhuwan Pawar
Madhya Pradesh High Court · (2012) 02 MP CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 377(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts22 Feb 2012Allowed
Pritam Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 02 MP CK 0060
Penal Code, 1860 (IPC) — Section 107, 201, 306, 498A
High Courts22 Feb 2012
Pushpa Arora Vs Dr. Smt. Anita Arora and Others
Madhya Pradesh High Court · (2012) ILR (MP) 911 : (2012) 2 MPHT 317
Constitution of India, 1950 — Article 227
High Courts22 Feb 2012Dismissed
Executive Engineer, PWD (NH) Division, Indore Vs The Recovery Officer, TDS-II, Indore
Madhya Pradesh High Court · (2012) ILR (MP) 1755 : (2012) 209 TAXMAN 395
Income Tax Act, 1961 — Section 206C(1C), 206C(7), 260A
High Courts21 Feb 2012
Purshottam Choubey Vs Smt. Gayatri Bai
Madhya Pradesh High Court · (2012) ILR (MP) 1399 : (2012) 2 MPHT 498
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13(1)(i)
High Courts21 Feb 2012Allowed
Sukhdeo Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1345
Penal Code, 1860 (IPC) — Section 376
High Courts21 Feb 2012
Manish Anand Vs Ramniwas Gupta
Madhya Pradesh High Court · AIR 2012 MP 90
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 105
High Courts21 Feb 2012Dismissed
Ajay Jha and others Vs Late Shri Bisambhar Dayal Agrawal and others
Madhya Pradesh High Court · (2012) 02 MP CK 0119
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 4, Order 8 Rule 5Press and Registration of Books Act, 1867 — Section 8B
High Courts21 Feb 2012Dismissed
Kuldeep Sharma Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2012) CriLJ 2040 : (2012) 2 EFLT 554 : (2012) ILR (MP) 907 : (2012) 3 KLT 28 (SN)
Advocates Act, 1961 — Section 2(2), 30Forest Act, 1927 — Section 19, 72, 72(1)Madhya Pradesh Forest (Amendment) Act, 1927 — Section 52, 52(4)