CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 90 of 98

High Courts02 Feb 2012

Smt. Rajni Tiwari Vs Smt. Bhagyawati Bai

Madhya Pradesh High Court · (2012) 2 MPHT 203 : (2012) 4 MPJR 21 : (2012) 2 MPLJ 536

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 120
Read judgment
High Courts01 Feb 2012

State of M.P Vs Nanhe Singh

Madhya Pradesh High Court · (2012) ILR (MP) 1073 : (2012) 2 MPHT 445

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 482Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(d), 13(2), 19, 7
Read judgment
High Courts31 Jan 2012Allowed

Vishwanath Patel Vs State of M.P.

Madhya Pradesh High Court · (2013) 1 Crimes 443

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50, 50(1), 8, 8(c)
Read judgment
High Courts31 Jan 2012Allowed

Latu @ Latori Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 2185

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A
Read judgment
High Courts31 Jan 2012Allowed

Badibahu Vs State of M.P.

Madhya Pradesh High Court · (2012) 2 BC 442

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 468, 471
Read judgment
High Courts30 Jan 2012

Bhagwati Prasad Vs Smt. Mathura Devi

Madhya Pradesh High Court · (2012) ILR (MP) 726 : (2012) 2 MPHT 441 : (2012) 4 MPJR 23

Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 33, 35, 37, 38, 38(1)
Read judgment