High Courts06 Sept 2012Allowed
Kaushalyabai Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0192
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Dowry Prohibition Act, 1961 — Section 3, 4
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,044 of 2,383
High Courts06 Sept 2012
Lal Singh Gond Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) ILR (MP) 2510
Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 354, 361, 363, 366, 376
High Courts06 Sept 2012Dismissed
Ram Sahay Kansana Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0161
Constitution of India, 1950 — Article 226
High Courts06 Sept 2012Dismissed
State of Madhya Pradesh and Others Vs The Hoshangabad Zila Stationary Udyoik Sanstha
Madhya Pradesh High Court · (2012) 09 MP CK 0106
Civil Procedure Code, 1908 (CPC) — Section 80, 96
High Courts06 Sept 2012Dismissed
State of Madhya Pradesh Vs Gulabdas Agrawal
Madhya Pradesh High Court · (2012) 09 MP CK 0105
Civil Procedure Code, 1908 (CPC) — Section 80, 96Evidence Act, 1872 — Section 114, 115
High Courts06 Sept 2012Allowed
Umesh Kumar Shukla and Another Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0104
High Courts06 Sept 2012Allowed
Smt. Usha Dwivedi Vs State and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0103
Madhya Pradesh Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005 — Rule 6(5)
High Courts06 Sept 2012Allowed
Rishabh Kumar Jain Vs Gyanchand Jain and Others
Madhya Pradesh High Court · (2013) 3 MPHT 408 : (2013) 1 MPLJ 503
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 151, 152Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts06 Sept 2012
Sita Sharan Tiwari Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0056
High Courts06 Sept 2012
N.P. Tiwari and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0055
High Courts06 Sept 2012
Bajranglal Batham (Majhi) Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0053
High Courts06 Sept 2012Allowed
Kamlesh Nut Vs Commissioner and Others
Madhya Pradesh High Court · (2012) 5 MPHT 127 : (2012) 4 MPLJ 385
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 36Representation of the People Act, 1951 — Section 81
High Courts05 Sept 2012
Sharda Vihar Vikas Samiti Vs The State of M.P. and Others
Madhya Pradesh High Court · (2012) 4 MPJR 165
High Courts05 Sept 2012Allowed
Institute of Allied Science and Computer Application, Gwalior Vs National Council for Teacher Education and Another
Madhya Pradesh High Court · (2012) 5 MPHT 289 : (2013) 1 MPJR 38
National Council for Teacher Education Act, 1993 — Section 13, 13(3), 14, 15, 17
High Courts05 Sept 2012
Kulsa Bai Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0297
Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts05 Sept 2012
B.K. Chourasiya Vs The State of M.P. and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0296
High Courts05 Sept 2012Allowed
Jagadamba Prasad and 2 Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0234
Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts05 Sept 2012
Rakesh Kumar Dhingra Vs M.P. Pollution Control Board and Another
Madhya Pradesh High Court · (2012) 09 MP CK 0214
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
High Courts05 Sept 2012
Rajesh Singh Parihar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0198