High Courts21 Aug 2012
Ramraja Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0110
Penal Code, 1860 (IPC) — Section 149, 436, 450, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,056 of 2,383
High Courts21 Aug 2012
R.C. Shukla Vs State and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0099
High Courts21 Aug 2012Allowed
Manoj Kumar Shukla Vs The State of M.P. and others
Madhya Pradesh High Court · (2012) 08 MP CK 0097
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69(1), 86(1), 86(2)
High Courts21 Aug 2012
M/s. Chandra Nirman Pvt. Ltd. Vs M/s. Orient Paper Mills Limited
Madhya Pradesh High Court · (2012) 08 MP CK 0086
Arbitration and Conciliation Act, 1996 — Section 11(6), 7
High Courts21 Aug 2012Dismissed
Director Parth Credit and Capital Market Pvt. Ltd. Vs C.M. Mundra and Co. and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0075
Limitation Act, 1963 — Section 21
High Courts21 Aug 2012Allowed
Dr. Satish Katakwar Vs The State of M.P. and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0064
Madhya Pradesh Municipalities Act, 1961 — Section 35A, 51
High Courts21 Aug 2012Dismissed
Smt. Manju Bala Choukse Vs Indian Oil Corporation Ltd. and others
Madhya Pradesh High Court · (2012) 08 MP CK 0031
Constitution of India, 1950 — Article 226
High Courts21 Aug 2012Dismissed
Manoj Kumar and Company Vs General Manager Works, Hindustan Salt Ltd. and Another
Madhya Pradesh High Court · (2013) ILR (MP) 407 : (2012) 4 MPHT 488
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(a), Order 7 Rule 10, 20
High Courts21 Aug 2012
Shri Dev Mahadevji Mandir Vs Rajesh Kumar and Another
Madhya Pradesh High Court · (2012) 4 MPLJ 675
Madhya Pradesh Public Trust Act, 1951 — Section 2(1), 25, 26, 27
High Courts21 Aug 2012Allowed
Murarilal Yadav Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0012
Madhya Pradesh Law and Legislative Affairs Department (Recruitment and Conditions of Service) Rules, 1982 — Rule 13
High Courts17 Aug 2012Dismissed
Vishnu Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0130
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 354
High Courts16 Aug 2012
Dr. Parafula Moon Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0287
High Courts16 Aug 2012Allowed
Arvind Singh Sengar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0201
Constitution of India, 1950 — Article 226
High Courts16 Aug 2012Dismissed
R. K. Jain Vs Madhya Bharat Gramin Bank
Madhya Pradesh High Court · (2012) 08 MP CK 0131
Constitution of India, 1950 — Article 226
High Courts16 Aug 2012Dismissed
M.C. Mittal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0126
High Courts16 Aug 2012Allowed
Tunnu @ Rajesh Kumar Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2498
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts16 Aug 2012
Vijaya Raje Laxmi Choudhary Vs State of M.P. and Another
Madhya Pradesh High Court · (2013) 1 RCR(Rent) 447
Constitution of India, 1950 — Article 226Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 2, 23(J), 25, 28
High Courts16 Aug 2012Dismissed
Jagan Shukla and Others Vs The Union of India and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0030
Constitution of India, 1950 — Article 227
High Courts14 Aug 2012
Deva @ Chanchal @ Manoj Namdeo and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0295
Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 392, 397
High Courts14 Aug 2012Allowed
Mangroolal, Aamrulal and Anulal Vs Jhadulal, Jhanaklal
Madhya Pradesh High Court · AIR 2013 MP 8
Constitution of India, 1950 — Article 227