High Courts07 Feb 2012Allowed
Smt. Bhagwati Gupta Vs State of MP and others
Madhya Pradesh High Court · (2012) 02 MP CK 0049
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 89 of 98
High Courts07 Feb 2012
Smt. Vidyawati Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 02 MP CK 0048
Constitution of India, 1950 — Article 226
High Courts07 Feb 2012Allowed
Rajesh Asnani and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 883 : (2012) 5 MPHT 396
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 293, 299, 299A
High Courts07 Feb 2012Allowed
Devkaran Vs Smt. Sanjana Bai
Madhya Pradesh High Court · (2012) 4 MPHT 104
Criminal Procedure Code, 1973 (CrPC) — Section 125Protection of Women From Domestic Violence Act, 2005 — Section 37, 9
High Courts07 Feb 2012Allowed
Arun Kumar Gupta Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 4 MPHT 345 : (2012) 4 MPLJ 319 : (2013) 3 SCT 333
Constitution of India, 1950 — Article 311
High Courts06 Feb 2012Allowed
Shankar Vs Motilal
Madhya Pradesh High Court · (2012) 3 MPJR 47
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Succession Act, 1956 — Section 8Madhya Pradesh Land Revenue Code, 1959 — Section 164, 165
High Courts03 Feb 2012
Mukesh Vs State of M.P
Madhya Pradesh High Court · (2012) ILR (MP) 1014
Penal Code, 1860 (IPC) — Section 294, 302, 304, 307, 323
High Courts03 Feb 2012Dismissed
Ramniwas Vs Game Range Chambal Sanctuary, Morena
Madhya Pradesh High Court · (2012) ILR (MP) 811
Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 397, 451, 457, 482Essential Commodities Act, 1955 — Section 6C
High Courts03 Feb 2012
Rukhamani Bai Patidar Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 02 MP CK 0092
High Courts03 Feb 2012
Kalu Singh (decd.) through LRs Dariyao Singh and Others Vs State of M.P. and others
Madhya Pradesh High Court · AIR 2012 MP 175
High Courts02 Feb 2012Allowed
Rajiv Kumar Jain Vs Elected Representative, Veerendra Narain Mishra and Others
Madhya Pradesh High Court · (2012) 2 MPHT 352
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 96Madhya Pradesh Co-operative Societies Act, 1960 — Section 18, 50A, 50A(2), 78, 95
High Courts02 Feb 2012Allowed
Preetam Sahu Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1560
Constitution of India, 1950 — Article 21, 226Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 14, 6(c), 9Public Gambling Act, 1867 — Section 3, 4
High Courts02 Feb 2012Allowed
Lalit Kumar Tiwari Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1943
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts02 Feb 2012
Deepak Sahu and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1441 : (2012) 3 MPLJ 534
Criminal Procedure Code, 1973 (CrPC) — Section 397High Court of Madhya Pradesh Rules, 2008 — Rule 48
High Courts02 Feb 2012
Praveen Kumar Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1327 : (2012) 3 MPHT 36
Penal Code, 1860 (IPC) — Section 302
High Courts02 Feb 2012Dismissed
Vipin More Vs Smt. Preeti More
Madhya Pradesh High Court · AIR 2013 MP 40
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1), 13(1A), 13(1B)
High Courts02 Feb 2012
Paras Pharmaceuticals Ltd. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 48 VST 550
Madhya Pradesh Commercial Tax Act, 1994 — Entry 41, Entry 49
High Courts02 Feb 2012Allowed
Rajesh Shukla and others Vs State of M.P. and another
Madhya Pradesh High Court · (2012) 02 MP CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Penal Code, 1860 (IPC) — Section 392
High Courts02 Feb 2012
Pratap Wahini Samaj Kalyan Sansthan,Gwalior and Another Vs Jay Narayan Chouksey and Others
Madhya Pradesh High Court · (2012) 02 MP CK 0089
High Courts02 Feb 2012Allowed
Hanumat Singh Raghuvanshi Vs State of MP and others
Madhya Pradesh High Court · (2012) 02 MP CK 0078
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 73, 95Madhya Pradesh Panchayat Services (Discipline and Appeal) Rules, 1999 — Rule 4, 5, 6, 7, 8