COURT ARCHIVE

Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 9 of 98

High Courts22 Nov 2012Allowed

M.P. Rajya Laghu Vanopaj (Business and Development) Sahakari Sangh Mydt. Vs The New India Insurance Co. Ltd. and Another

Madhya Pradesh High Court · (2012) ILR (MP) 2747 : (2013) 1 MPHT 272 : (2013) 1 MPLJ 292

Madhya Pradesh Co-operative Societies Act, 1960 — Section 64

High Courts21 Nov 2012Allowed

M.P. State Electricity Board Vs P.N. Verma

Madhya Pradesh High Court · (2013) ILR (MP) 564 : (2013) 1 MPLJ 374

Constitution of India, 1950 — Article 227

High Courts21 Nov 2012Dismissed

Rajoo alias Ramakant and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 11 MP CK 0107

Constitution of India, 1950 — Article 39APenal Code, 1860 (IPC) — Section 34, 376

High Courts21 Nov 2012Dismissed

Executive Engineer, Madhya Pradesh Grah Nirman Mandal Vs Smt. Vimla Devi (deceased), Through grand daughter Ku. Anjali and Land Acquisition Officer

Madhya Pradesh High Court · (2012) 11 MP CK 0106

Land Acquisition Act, 1894 — Section 18, 23(2), 28, 32, 54

High Courts21 Nov 2012

Khubchand @ Kubbi and four Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 11 MP CK 0101

Penal Code, 1860 (IPC) — Section 294, 302, 323, 34, 427

High Courts21 Nov 2012

Dewan Singh Maravi Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 11 MP CK 0100

Criminal Procedure Code, 1973 (CrPC) — Section 313, 326Penal Code, 1860 (IPC) — Section 326

High Courts21 Nov 2012Allowed

Ramai Singh Vs Bharamal Dairy Farm, Prop. Amrit Lal Makhija

Madhya Pradesh High Court · (2012) 11 MP CK 0091

Workmens Compensation Act, 1923 — Section 30

High Courts21 Nov 2012Allowed

Shri Krishna Kumar Sethi Vs Union of India

Madhya Pradesh High Court · (2012) 11 MP CK 0090

Railway Claims Tribunal Act, 1987 — Section 23

High Courts21 Nov 2012Allowed

Satya Narayan Sharma Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 11 MP CK 0088

Constitution of India, 1950 — Article 226

High Courts21 Nov 2012Dismissed

Kunwarji Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 11 MP CK 0087

Penal Code, 1860 (IPC) — Section 307, 324

High Courts21 Nov 2012Allowed

Hari Singh and one another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 11 MP CK 0060

Penal Code, 1860 (IPC) — Section 325, 34, 341, 506

High Courts21 Nov 2012Dismissed

Paras Vs State of M.P. and Another

Madhya Pradesh High Court · (2013) ILR (MP) 308 : (2013) 4 MPHT 41

High Courts20 Nov 2012

Mahendra Singh Sikarwar Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) ILR (MP) 2736 : (2013) 2 JLJ 191 : (2013) 1 MPLJ 432

High Courts20 Nov 2012Allowed

Om Prakash and Another Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 2836 : (2013) 1 MPHT 288

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304

High Courts20 Nov 2012Allowed

Jagdish Vs State of M.P.

Madhya Pradesh High Court · (2013) 1 JLJ 255

Penal Code, 1860 (IPC) — Section 299, 300, 307, 308

High Courts20 Nov 2012Dismissed

Bhagwandas Vs Ashok Kumar

Madhya Pradesh High Court · (2013) 2 JLJ 238 : (2013) 2 MPHT 225

Civil Procedure Code, 1908 (CPC) — Section 96Madhya Pradesh Land Revenue Code, 1959 — Section 248Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(c), 13(1)

High Courts20 Nov 2012Dismissed

Kalpana Raikwar Vs Narmada Prasad Raikwar

Madhya Pradesh High Court · (2013) 2 DMC 80

Criminal Procedure Code, 1973 (CrPC) — Section 125, 401

High Courts19 Nov 2012Allowed

National Insurance Co. Ltd. Vs Lalla Ram Kewat

Madhya Pradesh High Court · (2013) 137 FLR 359

Workmens Compensation Act, 1923 — Section 30, 4(c)

High Courts19 Nov 2012

Radheshyam Heeralal Kalota Vs State of M.P.

Madhya Pradesh High Court · (2013) 2 JLJ 55

Criminal Procedure Code, 1973 (CrPC) — Section 222, 374Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)

High Courts09 Nov 2012

Dharm Singh and Others Vs State of Madhya Pradesh State of Madhya Pradesh Vs Vrikhbhan and Others

Madhya Pradesh High Court · (2012) 11 MP CK 0136

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 315, 357(3)Penal Code, 1860 (IPC) — Section 148, 149, 302, 34, 421