High Courts21 Sept 2012
M/s R.K. Patel and Co. Vs Indore Development Authority
Madhya Pradesh High Court · (2012) 09 MP CK 0273
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,036 of 2,383
High Courts21 Sept 2012Dismissed
Kalabai Jaiswal Vs District Collector State of M.P. and Another
Madhya Pradesh High Court · (2012) 09 MP CK 0272
Constitution of India, 1950 — Article 226
High Courts21 Sept 2012Allowed
Ashok Vs Dharamwati Devi
Madhya Pradesh High Court · (2013) 2 MPLJ 582 : (2012) 4 MPLJ 560
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts21 Sept 2012Dismissed
Pramod Kumar Barua Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0262
High Courts21 Sept 2012
Secretary M.P. State Electricity Board and Others Vs Sukhaveer Singh Saluja
Madhya Pradesh High Court · (2012) 09 MP CK 0256
High Courts21 Sept 2012Dismissed
Ratan Kumre Vs Principal Secretary State of M.P. and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0221
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts21 Sept 2012Dismissed
Chatur Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0216
Constitution of India, 1950 — Article 226
High Courts21 Sept 2012Dismissed
Charan Singh Shakya Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0215
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 188
High Courts21 Sept 2012
Smt. Vijay Laxmi Bhati Vs The Project Officer and three others
Madhya Pradesh High Court · (2012) 09 MP CK 0207
Constitution of India, 1950 — Article 226
High Courts21 Sept 2012
Shiromani Jain Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0190
Prevention of Corruption Act, 1988 — Section 13(1)(c)
High Courts21 Sept 2012Allowed
Victoria College of Education Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 09 MP CK 0189
Constitution of India, 1950 — Article 226
High Courts21 Sept 2012Allowed
Secretary Krishi Upaj Mandi Vs Pritam Kumar Choubey
Madhya Pradesh High Court · (2012) 09 MP CK 0188
High Courts21 Sept 2012Dismissed
Bansal Infratech Synergies India Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) ILR (MP) 293 : (2013) 1 MPHT 322
Constitution of India, 1950 — Article 226, 227
High Courts21 Sept 2012
Ramesh Harijan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0116
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts21 Sept 2012
Kissu and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0115
Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts21 Sept 2012Allowed
Ram Sewak Tiwari Vs M.P. Road Transport Corporation and others
Madhya Pradesh High Court · (2013) 1 LLJ 217
Constitution of India, 1950 — Article 226
High Courts21 Sept 2012Dismissed
Ran Singh Dawar Vs Commissioner The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0112
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts21 Sept 2012
Siyaram Yadav Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0108
High Courts21 Sept 2012Allowed
Shri Siraj Siddique Vs Income Tax Officer 4(1), Indore and Another
Madhya Pradesh High Court · (2012) 09 MP CK 0098
Finance Act, 1997 — Section 62(2)(ii), 64, 64(2)(ii), 68(2)Income Tax Act, 1961 — Section 131, 131(A), 132, 132(1), 132A
High Courts21 Sept 2012Dismissed
Mukesh Sharma Vs State of Madhya Pradesh and two Others
Madhya Pradesh High Court · (2012) 09 MP CK 0097
Constitution of India, 1950 — Article 226