High Courts01 Oct 2012
Vijay Jain Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0089
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,033 of 2,383
High Courts01 Oct 2012Allowed
Smt. Ramshri Thakur Vs Rajyogendra Singh and Others
Madhya Pradesh High Court · (2012) 10 MP CK 0078
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 13 Rule 10Constitution of India, 1950 — Article 227
High Courts01 Oct 2012
Abdul Wasid (Dead) through L.Rs. Hanifa Begum and Others Vs Munni Bai and Others Munni Bai and Others Vs Abdul Wasid (Dead) through L.Rs. (Hanifa Begum and Others) and Others
Madhya Pradesh High Court · (2013) 1 JLJ 263 : (2013) 1 MPLJ 325
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2Limitation Act, 1963 — Section 6, 7, 8Specific Relief Act, 1963 — Section 34, 42
High Courts01 Oct 2012
Riyaz Ali Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 10 MP CK 0076
Madhya Pradesh Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006 — Rule 18
High Courts01 Oct 2012
Kamta Prasad Gujar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0075
High Courts01 Oct 2012Dismissed
State of M.P. Vs Rajesh Kumar Gupta
Madhya Pradesh High Court · (2013) 1 JLJ 341 : (2013) 2 MPLJ 130
Limitation Act, 1963 — Section 5
High Courts01 Oct 2012
Ramsiya Vs Ramkatori and Others
Madhya Pradesh High Court · (2013) 1 JLJ 189 : (2012) 5 MPHT 276 : (2013) 2 MPLJ 152
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 7(iv)(c)
High Courts28 Sept 2012
Komal Yadav Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0326
Penal Code, 1860 (IPC) — Section 323, 354, 376, 506(B)
High Courts28 Sept 2012
Visheshwar and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0325
Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 325
High Courts28 Sept 2012
Ashok Kumar and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0324
Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 380, 392, 394
High Courts28 Sept 2012Dismissed
Yusuf Khan Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0269
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Constitution of India, 1950 — Article 227
High Courts28 Sept 2012
Surendra Kumar Bansal Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0253
High Courts28 Sept 2012
Subhash Jaiswal Vs Trilokinath Kakkad
Madhya Pradesh High Court · (2013) 1 MPLJ 453
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 41 Rule 27, Order 6 Rule 17, Order 9 Rule 9, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(a), 12(1)(c), 13Transfer of Property Act, 1882 — Section 106
High Courts28 Sept 2012
Trilok Chandra @ Tillu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0101
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts28 Sept 2012
Lalit Kishore Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0100
Penal Code, 1860 (IPC) — Section 307
High Courts28 Sept 2012
Raj Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0099
Penal Code, 1860 (IPC) — Section 354, 376
High Courts28 Sept 2012
Ramu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0095
Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 20, 8
High Courts28 Sept 2012
Ram Dayal Vs Nagar Palika Parishad Sheopur
Madhya Pradesh High Court · (2012) 09 MP CK 0081
High Courts28 Sept 2012
Narayan Trading Co. Vs Abcom Trading Pvt. Ltd.
Madhya Pradesh High Court · (2013) 1 MPHT 517 : (2013) 2 MPLJ 252
Arbitration and Conciliation Act, 1996 — Section 2, 44, 46, 47, 48Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 47Stamp Act, 1899 — Section 3
High Courts28 Sept 2012
Kranti Kumar Jain and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) ILR (MP) 2701
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(3), 10(4), 10(5)