High Courts19 Jan 2012Allowed
Gurudayal Vs Anant Kumar
Madhya Pradesh High Court · (2012) 01 MP CK 0105
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13, 13(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 93 of 98
High Courts19 Jan 2012
Chandra Pal Singh Vs Bhura Jatav
Madhya Pradesh High Court · (2012) 01 MP CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 401, 401(1), 401(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14
High Courts19 Jan 2012Allowed
Smt. Manoramabai Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 01 MP CK 0100
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 13, Order 41 Rule 3A, Order 41 Rule 3A(1)Limitation Act, 1963 — Section 5
High Courts19 Jan 2012Dismissed
Omprakash Thakur Vs Niranjanlal and Another
Madhya Pradesh High Court · AIR 2012 MP 112
Registration Act, 1908 — Section 17(1), 49Transfer of Property Act, 1882 — Section 117
High Courts19 Jan 2012Allowed
Shiv Naresh Sharma Vs Presiding Officer, Labour Court and Another
Madhya Pradesh High Court · (2012) 134 FLR 109 : (2012) LLR 480
Industrial Disputes Act, 1947 — Section 17A
High Courts19 Jan 2012
Insaf, Maqsud, Khurshid and Bablu @ Abdul Karim Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 01 MP CK 0065
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts19 Jan 2012Dismissed
Makhanlal Chaturvedi Vishwavidyalaya Adhyayan Kendra Sangh Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 716
Madhya Pradesh Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990 — Section 3, 5, 5(xxxi), 51
High Courts19 Jan 2012Allowed
Neetu Bai (Smt.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 719
Constitution of India, 1950 — Article 21, 226, 32
High Courts19 Jan 2012
Allahbelli, Bharekhan Vs Smt. Khatoon Bi, Abdul Rauf and Another
Madhya Pradesh High Court · AIR 2012 MP 119
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts19 Jan 2012Dismissed
Ganesh Mines Pvt. Ltd. Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2012) 2 EFLT 723
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts19 Jan 2012Dismissed
Ram Kushal Gautam Vs State of M.P.
Madhya Pradesh High Court · (2012) 4 MPHT 58
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 307
High Courts18 Jan 2012Allowed
Omprakash Rathi Vs Rajrajeshwari Stone Crusher and Others
Madhya Pradesh High Court · (2012) 01 MP CK 0089
Stamp Act, 1899 — Section 2(10), 2(5)
High Courts18 Jan 2012Dismissed
M.P. Police Housing Corporation Vs Sher Singh and another
Madhya Pradesh High Court · (2012) 133 FLR 66 : (2012) 4 LLJ 146 : (2013) 1 SCT 78
Industrial Disputes Act, 1947 — Section 2, 25, 25B, 25F
High Courts18 Jan 2012Dismissed
M.P. Road Transport Corporation and another Vs Mqhammed Rafiq Khan and another
Madhya Pradesh High Court · (2012) 133 FLR 69
High Courts18 Jan 2012
Jafar Khan Vs Hasan Khan and Another
Madhya Pradesh High Court · (2013) 1 ACC 376 : (2012) ACJ 2336 : (2012) 2 TAC 753
Motor Vehicles Act, 1988 — Section 166, 173
High Courts18 Jan 2012
Sharad Tiwari Vs Mukesh Raikwar and Another
Madhya Pradesh High Court · (2012) ACJ 2320 : (2012) 2 TAC 784
Motor Vehicles Act, 1988 — Section 166, 173
High Courts17 Jan 2012Allowed
Qutubuddin Vs M.P. Paschim Kshetra Vidyut Vitran Co. Ltd. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2317 : (2012) 2 MPHT 249 : (2012) 2 MPLJ 518
Electricity Act, 2003 — Section 126, 126(1), 126(2), 126(3), 127Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts17 Jan 2012
Aziz Khan Vs Akram Hussain and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1391 : (2012) 5 MPHT 251
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Madhya Pradesh Municipalities Act, 1961 — Section 22(a), 22(d)(i), 26
High Courts17 Jan 2012Allowed
Balwant Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 01 MP CK 0094
Penal Code, 1860 (IPC) — Section 294, 435, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts17 Jan 2012Allowed
Smt. Saguni Bai and Others Vs Union of India
Madhya Pradesh High Court · (2012) 2 TAC 744
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3Railway Claims Tribunal Act, 1987 — Section 16