High Courts25 Jan 2012Dismissed
Smt Laxmi Bai Malik Vs State of M.P.
Madhya Pradesh High Court · (2012) 1 Crimes 709
Explosives Act, 1884 — Section 3, 5Penal Code, 1860 (IPC) — Section 120B, 147, 148, 294, 307
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 92 of 98
High Courts25 Jan 2012Dismissed
Ramjilal Burman Vs Union of India and Others
Madhya Pradesh High Court · (2012) 133 FLR 894 : (2012) ILR (MP) 1538
Constitution of India, 1950 — Article 226, 227
High Courts24 Jan 2012Allowed
Steel Authority of India Ltd. Vs Additional Commissioner, Commercial Tax, Jabalpur and Others
Madhya Pradesh High Court · (2012) 56 VST 84
Madhya Pradesh Commercial Tax Act, 1994 — Section 21
High Courts24 Jan 2012Allowed
Sunderlal Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1935
Criminal Procedure Code, 1973 (CrPC) — Section 222(1), 374(2)Penal Code, 1860 (IPC) — Section 294, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x), 4, 9
High Courts24 Jan 2012
State of M.P. and Another Vs Puranlal Nahir
Madhya Pradesh High Court · (2012) ILR (MP) 691 : (2012) 2 MPJR 330
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9
High Courts24 Jan 2012
State of M.P. and another Vs Puranlal Nahir and Dhruv Bhargava Dhruv Bhargava Vs State of M.P. and another
Madhya Pradesh High Court · (2012) 1 JLJ 179 : (2013) LabIC 2177 : (2012) 1 MPHT 375
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9(4), 9(4)(a), 9(4)(b), 9(4)(c)
High Courts24 Jan 2012
Raj Kumar Dubey @ Raju Vs Smt. Rekha Dubey @ Gothal Bai
Madhya Pradesh High Court · (2012) ILR (MP) 794 : (2012) 4 MPJR 10
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 125(5), 127, 127(2)Hindu Marriage Act, 1955 — Section 13(1)
High Courts24 Jan 2012Allowed
Bhupendra Singh Tomar Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1119 : (2012) 2 MPHT 394 : (2012) 1 MPJR 28
Constitution of India, 1950 — Article 226
High Courts24 Jan 2012Allowed
Ramesh Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2179 : (2012) 4 MPHT 394
Penal Code, 1860 (IPC) — Section 294, 323, 334, 34, 451Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts23 Jan 2012Dismissed
Kewin B. Ajit Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 661 : (2012) 2 MPJR 62
Criminal Procedure Code, 1973 (CrPC) — Section 120Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2(1), 29, 3, 30Penal Code, 1860 (IPC) — Section 120
High Courts23 Jan 2012
Prithvi Raj Sarin and Others Vs Ramesh Kumar Sachdeva and Others
Madhya Pradesh High Court · (2012) 1 MPJR 49
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 2, Order 40 Rule 3, Order 40 Rule 4, Order 43 Rule 1
High Courts23 Jan 2012Dismissed
Gaurav Shrivastava Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 01 MP CK 0086
High Courts23 Jan 2012Allowed
Deepak and Rakesh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 01 MP CK 0082
Penal Code, 1860 (IPC) — Section 10, 100, 101, 102, 103
High Courts23 Jan 2012Dismissed
Valmik Sakargayen Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1536
Constitution of India, 1950 — Article 13, 19
High Courts20 Jan 2012
Chhogalal Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 MPHT 32
Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A
High Courts19 Jan 2012Allowed
Gokul Prasad Vs State Level Committee and Another
Madhya Pradesh High Court · (2012) ILR (MP) 1527 : (2012) 4 MPHT 65
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 141, 142
High Courts19 Jan 2012
Balram Sanodiya and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1926
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 304B, 306, 498A
High Courts19 Jan 2012Dismissed
Thakur Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 765
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 303
High Courts19 Jan 2012
Santosh Sullere and Another Vs Smt. Saroj Sullere
Madhya Pradesh High Court · AIR 2012 MP 96 : (2012) ILR (MP) 785 : (2012) 2 MPJR 303 : (2012) 3 MPLJ 609
Succession Act, 1925 — Section 372, 383, 384, 387
High Courts19 Jan 2012Allowed
State of Madhya Pradesh Vs Shrideen Chhatri Prasad Suryawanshi
Madhya Pradesh High Court · (2012) CriLJ 2106
Penal Code, 1860 (IPC) — Section 107, 108, 306, 498A