High Courts24 Aug 2012
Vikram Vishwavidyalaya, Ujjain and Another Vs Dr. Parag Dalal and Another
Madhya Pradesh High Court · (2012) 08 MP CK 0021
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,052 of 2,383
High Courts24 Aug 2012
Sanjay and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 1 MPJR 154
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts23 Aug 2012Dismissed
Narendra Kumar Rathi Vs Ravindra Modi
Madhya Pradesh High Court · (2012) ILR (MP) 2648
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5Constitution of India, 1950 — Article 227
High Courts23 Aug 2012Allowed
Brijmohan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 1 DMC 395
Penal Code, 1860 (IPC) — Section 107, 304B, 306, 498ACriminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113A
High Courts23 Aug 2012Dismissed
Lalta Prasad Vs Ram Narayan and Another
Madhya Pradesh High Court · (2012) 08 MP CK 0304
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45
High Courts23 Aug 2012Dismissed
Pramod Mishra Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0255
All India Council for Technical Education Act, 1987 — Section 10, 10(i), 23, 23(1)
High Courts23 Aug 2012Dismissed
Nishchal Jharia Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0225
High Courts23 Aug 2012Dismissed
Rajiv Singh Kushwah Vs Smt. Geeta and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0100
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 227
High Courts23 Aug 2012Dismissed
Manjulata Yadav Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0096
Constitution of India, 1950 — Article 226
High Courts23 Aug 2012Dismissed
Assistant Provident Fund Commissioner Vs M/s. Kanya Kubj Lime Works and Another
Madhya Pradesh High Court · (2012) LLR 1096
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 7A, 7A(2)Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts23 Aug 2012Dismissed
Regional Provident Fund Commissioner Vs M/s. Miraj Minerals
Madhya Pradesh High Court · (2012) LLR 1097
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7A, 7A(2), 7I
High Courts23 Aug 2012
Abdul Nayeem and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 149, 294, 323, 34
High Courts23 Aug 2012
Jamnadas Ramchandani Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 162, 172, 174Evidence Act, 1872 — Section 106, 27, 9Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
High Courts22 Aug 2012
Smt. Aneeta Rajpoot Vs Smt. Saraswati Gupta
Madhya Pradesh High Court · (2012) 5 MPHT 381
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 3, 63, 63(3), 65, 65(a)
High Courts22 Aug 2012Allowed
Nagar Panchayat Badarwas and Another Vs Suresh Kumar Sharma and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0305
Madhya Pradesh Municipalities Act, 1961 — Section 94, 94(1)(2), 94(4), 95
High Courts22 Aug 2012
Jeevan Lal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0301
High Courts22 Aug 2012
Prayag Sharan Sharma Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0300
High Courts22 Aug 2012
Keshav Prasad Namdev Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0299
High Courts22 Aug 2012
Tar Singh and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0297
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts22 Aug 2012Allowed
Santosh Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0290
Madhya Pradesh Municipalities Act, 1961 — Section 121(1), 126, 160, 168(7), 228