High Courts05 Sept 2012
Kishan Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0193
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 482Penal Code, 1860 (IPC) — Section 323, 324, 326, 34, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,045 of 2,383
High Courts05 Sept 2012
Kashiram Rathore Vs Mitthulal and Others
Madhya Pradesh High Court · AIR 2013 MP 119 : (2013) ILR (MP) 410 : (2012) 3 JLJ 346 : (2013) 1 MPHT 388 : (2013) 1 MPLJ 56
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 14, 18, 29Evidence Act, 1872 — Section 29, 91, 92, 93
High Courts05 Sept 2012Allowed
Ranjan Sarvate Vs Allahabad Bank and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0183
Constitution of India, 1950 — Article 226
High Courts05 Sept 2012Dismissed
Rakesh Bansal @ Banti Bansal Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 482, 91Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Sept 2012Dismissed
Munni Bai Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 471, 504
High Courts05 Sept 2012Dismissed
Sanjeev Prakash Sharma Vs State of M.P.
Madhya Pradesh High Court · (2012) 09 MP CK 0152
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 471, 504
High Courts05 Sept 2012Dismissed
Smt. Sandhya Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 09 MP CK 0151
High Courts05 Sept 2012
Deenu Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 09 MP CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 20(ii)(c), 29, 8(i)(c)
High Courts05 Sept 2012Dismissed
State of Madhya Pradesh Vs Badri alias Dadua and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0149
Penal Code, 1860 (IPC) — Section 147, 323, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(vi)
High Courts05 Sept 2012Dismissed
Chief Executive Officer Vs Virednra Singh Dayahat
Madhya Pradesh High Court · (2012) 09 MP CK 0148
Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Section 5
High Courts05 Sept 2012Allowed
Rajendra Prasad Vs The Collector, District Anooppur (M.P.), The Executive Engineer, Krishi Upaj Mandi, Rewa Mandi Board, Rewa Near Sirmour Chouraha, District Rewa (M.P.) and The Secretary, O/o the Krishi Upaj Mandi Samiti, Komta, District Anoopur (M.P.)
Madhya Pradesh High Court · (2012) 09 MP CK 0147
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts05 Sept 2012
Smt. Alka Saxena Vs The State of M.P. and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0146
High Courts05 Sept 2012
Revati Mehra @ Rida Fatima and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0140
High Courts05 Sept 2012
Rajmani Vishwakarma Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0139
High Courts05 Sept 2012
Lala Bhaiya Puspak Vs State and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0128
High Courts05 Sept 2012
Rameshwar Dayal Dangi Vs State
Madhya Pradesh High Court · (2012) 09 MP CK 0127
High Courts05 Sept 2012
Gyani Prasad Dubey Vs State of MP and others
Madhya Pradesh High Court · (2012) 09 MP CK 0126
High Courts05 Sept 2012Allowed
Smt. Premlata Goutam Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0120
High Courts05 Sept 2012
Smt. A. Thakkar Vs State and Others
Madhya Pradesh High Court · (2012) 09 MP CK 0119
High Courts05 Sept 2012Allowed
Institute of Allied Science and Computer Application Vs National Council for Teacher Education and Another
Madhya Pradesh High Court · AIR 2013 MP 43 : (2012) 3 JLJ 303
National Council for Teacher Education Act, 1993 — Section 13, 13(3), 14, 15, 17