High Courts21 Feb 2012Dismissed
Munna @ Muniraj Sahu Vs Rambahor Sahu
Madhya Pradesh High Court · (2012) 02 MP CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 125, 200, 202, 482Penal Code, 1860 (IPC) — Section 406, 494, 495, 496, 497
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 85 of 98
High Courts21 Feb 2012Dismissed
Ratan Tiwari and 3 others Vs State of M.P. and another
Madhya Pradesh High Court · (2012) CriLJ 2050
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 197, 200, 202, 482Penal Code, 1860 (IPC) — Section 107, 109, 119, 161, 162
High Courts21 Feb 2012Allowed
Sonsay Gond Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 02 MP CK 0080
Penal Code, 1860 (IPC) — Section 307, 326
High Courts21 Feb 2012Allowed
Shahzad Hussain and 5 others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 02 MP CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 336, 427
High Courts21 Feb 2012Dismissed
State of Madhya Pradesh Vs Kalli and Others Kalli Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) CriLJ 2399
Criminal Procedure Code, 1973 (CrPC) — Section 174, 235, 313Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Penal Code, 1860 (IPC) — Section 120B, 300, 302, 34, 392
High Courts21 Feb 2012
Ashok Kumar Gupta Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 02 MP CK 0066
High Courts21 Feb 2012Allowed
Smt. Salma Begam and others Vs Jumman Khan and others
Madhya Pradesh High Court · (2012) 02 MP CK 0065
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 6 Rule 17, 100, 101, 151Constitution of India, 1950 — Article 227
High Courts21 Feb 2012Allowed
Mohan Kumar Bangade Vs State of MP and others
Madhya Pradesh High Court · (2012) 02 MP CK 0059
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10, 10(8), 14, 9
High Courts21 Feb 2012Allowed
Murari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 02 MP CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 357, 374Penal Code, 1860 (IPC) — Section 300, 302, 303, 304I, 307
High Courts21 Feb 2012Dismissed
Uday Narayan Shukla Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 02 MP CK 0041
Madhya Pradesh Educational Service (Collegiate Branch) Recruitment Rules, 1990 — Rule 14, 18
High Courts21 Feb 2012Allowed
Anil Bhatt and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1146 : (2012) 3 MPHT 527
High Courts21 Feb 2012Allowed
Ramesh @ Durga Singh Lodhi Vs State of M.P.
Madhya Pradesh High Court · (2012) 2 MPHT 482
Criminal Procedure Code, 1973 (CrPC) — Section 293Evidence Act, 1872 — Section 27, 42, 50, 52Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(iii)(b), 20(b)(i), 35, 52A(1), 54
High Courts17 Feb 2012
State of Madhya Pradesh and Another Vs Prakash Jangre
Madhya Pradesh High Court · (2012) 133 FLR 923
Constitution of India, 1950 — Article 14
High Courts17 Feb 2012Dismissed
Soneram Singh Chandravanshi Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2012) 02 MP CK 0079
High Courts17 Feb 2012Dismissed
Guman Singh Damor Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2012) 02 MP CK 0068
Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 — Section 10, 12, 13
High Courts17 Feb 2012
Amit Agarwal Vs The Jawaharlal Nehru National Urban Renewal Mission and Others
Madhya Pradesh High Court · (2012) 2 JLJ 283 : (2012) 5 MPHT 472
Army Act, 1950 — Section 164, 165
High Courts16 Feb 2012Allowed
State of M.P. Vs Bahadul Singh and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2194
Criminal Procedure Code, 1973 (CrPC) — Section 222, 320, 320(8), 378Penal Code, 1860 (IPC) — Section 294, 34, 354, 506Probation of Offenders Act, 1958 — Section 4
High Courts16 Feb 2012
Jagdish Kapoor (Mamaji) Vs Dilip Alias Bantinagori and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1395
Madhya Pradesh Municipal Corporation Act, 1956 — Section 11(5)
High Courts16 Feb 2012Dismissed
Ranjana Singh Vs Jitendra Mohan Khungar and Others
Madhya Pradesh High Court · (2012) 02 MP CK 0109
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6Companies Act, 1956 — Section 10(F), 397, 398, 634(A)
High Courts16 Feb 2012Allowed
Vinod Kumar Dixit Vs The State of M.P. and Another
Madhya Pradesh High Court · (2012) 02 MP CK 0103