High Courts28 Sept 2012
Sharif Hussain Raja Vs Pratap Singh Pawar
Madhya Pradesh High Court · (2013) ILR (MP) 719
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 420
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,034 of 2,383
High Courts28 Sept 2012
The New India Assurance Company Ltd. Vs Sanjay Raid
Madhya Pradesh High Court · (2012) 09 MP CK 0030
Limitation Act, 1963 — Section 5
High Courts28 Sept 2012Allowed
Sudhakar Prasad Agnihotri and Others Vs Lalji Kori and 2 Others National Insurance Co. Ltd. Vs Sudhakar Prasad Agnihotri and 5 Others
Madhya Pradesh High Court · (2012) 09 MP CK 0029
Income Tax Act, 1961 — Section 166
High Courts28 Sept 2012Dismissed
Lakhan Lal Khangar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0028
Penal Code, 1860 (IPC) — Section 376, 376(1)
High Courts28 Sept 2012
Ram Lal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0022
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts27 Sept 2012
Jitendra Soni Vs State of M.P.
Madhya Pradesh High Court · (2013) 2 Crimes 476 : (2012) ILR (MP) 2549 : (2012) 5 MPHT 86
Arms Act, 1959 — Section 25(1B)(a), 25(1B)(b), 27Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 399, 402
High Courts27 Sept 2012Allowed
Gomti Bai Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0268
Penal Code, 1860 (IPC) — Section 120B, 190, 366(A), 376(2)(g)
High Courts27 Sept 2012
Smt. Kusum Verma and Others Vs Gopal Krishna Arya
Madhya Pradesh High Court · (2012) 09 MP CK 0267
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151, 89
High Courts27 Sept 2012
Divya Shankar Shukla Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0264
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 308
High Courts27 Sept 2012
Halke and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0263
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 325
High Courts27 Sept 2012Allowed
Anil Parihar Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0255
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts27 Sept 2012Allowed
Rashmi Rajak Vs Union of India and Others
Madhya Pradesh High Court · (2012) 4 MPLJ 680
Constitution of India, 1950 — Article 245, 245(1)Indira Gandhi National Open University Act, 1985 — Section 1, 2, 2(g), 3, 3(7)Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 7
High Courts27 Sept 2012
Anand Das Sharma (Dr.) and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2453
Constitution of India, 1950 — Article 14
High Courts26 Sept 2012Allowed
Raj Bahadur Khare Vs Madhya Bharat Gramin Bank Pradhan Karyalaya Sagar and others
Madhya Pradesh High Court · (2012) ILR (MP) 2436 : (2013) 2 MPHT 28 : (2013) 3 MPLJ 38
High Courts26 Sept 2012Allowed
Sardar and Another Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0254
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Wild Life (Protection) Act, 1972 — Section 27, 39(1)D, 40(2), 49B, 50
High Courts26 Sept 2012
Neetu Tej Kumar Bhagat and Another Vs Jabalpur Development Authority and Others
Madhya Pradesh High Court · AIR 2013 MP 100 : (2012) ILR (MP) 2946 : (2012) 5 MPHT 118
Madhya Pradesh Nagar Tatha Gram Nivesh Viksit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975 — Rule 5, 6
High Courts26 Sept 2012Allowed
Vinod Kumar Yadav Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0102
Penal Code, 1860 (IPC) — Section 376
High Courts26 Sept 2012Allowed
Chand Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts25 Sept 2012Allowed
Lalit Krishna Awasthy Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 09 MP CK 0323
Madhya Pradesh Municipal Corporation Act, 1956 — Section 58
High Courts25 Sept 2012
D.N. Vishwakarma Vs The State of M.P. and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0322
Penal Code, 1860 (IPC) — Section 34, 363, 366, 376