COURT ARCHIVE

Madhya Pradesh High Court judgments, 2012

1,943 judgments · page 94 of 98

High Courts17 Jan 2012Dismissed

Steel Tubes of India Ltd., Dewas Vs Asstt. Provident Fund Commissioner (C), Indore

Madhya Pradesh High Court · (2012) 132 FLR 1057 : (2012) 3 LLJ 603 : (2012) LLR 319

Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B

High Courts17 Jan 2012

Sanjay Kumar and Others Vs State of M.P.

Madhya Pradesh High Court · (2012) ILR (MP) 759

Penal Code, 1860 (IPC) — Section 302, 326, 34

High Courts17 Jan 2012Allowed

Rishab Jain and Another Vs Union of India

Madhya Pradesh High Court · (2012) ACJ 2344 : (2012) 2 TAC 796

Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3Railway Claims Tribunal Act, 1987 — Section 16

High Courts17 Jan 2012

P.K. Plastics Vs Commissioner of Commercial Tax and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1112 : (2012) 55 VST 278

Madhya Pradesh Value Added Tax Act, 2002 — Entry 6, 20A, 70

High Courts17 Jan 2012Allowed

Sudhir Satpathi Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 3 MPHT 449

Criminal Procedure Code, 1973 (CrPC) — Section 482Standards of Weights and Measures (Enforcement) Act, 1985 — Section 39, 40, 41, 42, 44

High Courts17 Jan 2012Dismissed

Inderprakash Bhargava Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 4 MPHT 442

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482, 483, 91Evidence Act, 1872 — Section 102, 63, 65, 65(B), 65(C)

High Courts16 Jan 2012Disposed Off

Narmada Prasad Choure and Others Vs Nanakram Pavar and Others

Madhya Pradesh High Court · (2013) ACJ 2008

Motor Vehicles Act, 1988 — Section 166, 173

High Courts16 Jan 2012

In Reference

Madhya Pradesh High Court · (2012) ILR (MP) 613 : (2012) 2 MPHT 182

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 366(1)Evidence Act, 1872 — Section 27, 6Penal Code, 1860 (IPC) — Section 120

High Courts16 Jan 2012

Ramesh Chand Jain Vs State of M.P.

Madhya Pradesh High Court · (2012) 01 MP CK 0101

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts16 Jan 2012

Satyaprakash Vs Rajaram

Madhya Pradesh High Court · (2012) 01 MP CK 0087

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts16 Jan 2012

Dalchand Raikwar Vs Principal, Government Boys Higher Secondary School, Vidisha and another

Madhya Pradesh High Court · (2012) 133 FLR 149

Industrial Disputes Act, 1947 — Section 10, 25B, 25F

High Courts16 Jan 2012Dismissed

Parsad Ahrirwar Vs Chinta Kushwaha and 4 Others

Madhya Pradesh High Court · (2012) 01 MP CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 372Penal Code, 1860 (IPC) — Section 294, 323, 323(5), 34, 34(5)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

High Courts16 Jan 2012

Sanjay Sen Vs Ram Singh Patel and Others

Madhya Pradesh High Court · (2013) 1 ACC 897 : (2012) ACJ 2491 : (2012) 2 TAC 762

Motor Vehicles Act, 1988 — Section 166

High Courts13 Jan 2012

Ravindra Shobhawat and Others Vs Secretary, Krishi Upaj Mandi Samiti

Madhya Pradesh High Court · (2012) 133 FLR 686 : (2012) ILR (MP) 2342 : (2012) 2 MPHT 429

Industrial Disputes Act, 1947 — Section 10, 25F

High Courts13 Jan 2012Dismissed

M/s. Emerald Industries Vs Neeraj Pratibha "JV" and Others

Madhya Pradesh High Court · (2012) 2 MPHT 423

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

High Courts13 Jan 2012Allowed

St. Aloysius Senior Secondary School, Jabalpur and Another Vs Cantonment Board, Jabalpur

Madhya Pradesh High Court · (2012) 1 RCR(Rent) 533

Cantonments Act, 2006 — Section 111(2)(b), 70, 76, 93Constitution of India, 1950 — Article 111(2)(b), 226

High Courts13 Jan 2012

Smt. Sadhna Soni and Others Vs Dinesh Singh Bhadoria and Others

Madhya Pradesh High Court · (2013) 2 ACC 78 : (2012) ACJ 2306 : (2012) 2 TAC 776

High Courts13 Jan 2012Dismissed

State of M.P. Vs Than Singh and Others

Madhya Pradesh High Court · (2012) JLJ 81

Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 379, 386, 417Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

High Courts13 Jan 2012Allowed

Fun Multiplex Pvt. Ltd. Vs State of M.P. and others

Madhya Pradesh High Court · (2012) 1 MPHT 449

Municipal Corporation Act, 1956 — Section 132(1), 132(6), 132(9), 73

High Courts13 Jan 2012Allowed

Uttam Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 01 MP CK 0071

Penal Code, 1860 (IPC) — Section 363, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(11)