High Courts14 Aug 2012Allowed
Harisharan Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0288
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 467, 468, 471
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,057 of 2,383
High Courts14 Aug 2012
Gabbugiri Vs Ghasiram and Another
Madhya Pradesh High Court · (2012) 08 MP CK 0282
High Courts14 Aug 2012
Pranav Soni Vs The State of Madhya Pradesh and Bhagwan Singh
Madhya Pradesh High Court · (2012) 08 MP CK 0269
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 438Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts14 Aug 2012Allowed
Bhikhaji Vs Brijlal and
Madhya Pradesh High Court · (2012) 08 MP CK 0268
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts14 Aug 2012
Prehlad Yadav Vs Ramvaran
Madhya Pradesh High Court · (2012) 08 MP CK 0239
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227
High Courts14 Aug 2012
Gwalior Sugar Co. Ltd. Vs Ajeet Impex Pvt. Ltd.
Madhya Pradesh High Court · (2012) 08 MP CK 0161
High Courts14 Aug 2012Dismissed
Ku. Radhika Dubey and 10 others Vs Professional Examination Education Board, Bhopal and another Vaishali Kothari Vs State of Madhya Pradesh and 2 others Ku. Paragi Goyal Vs Madhya Pradesh Professional Examination Board, Bhopal and another
Madhya Pradesh High Court · (2012) 4 MPLJ 388
High Courts14 Aug 2012
The New India Assurance Co. Ltd. Vs Smt. Laxmibai and others
Madhya Pradesh High Court · (2012) 08 MP CK 0139
High Courts14 Aug 2012
Chhaya Rajawat Vs Kok Singh Rajawat
Madhya Pradesh High Court · (2012) 08 MP CK 0095
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 9
High Courts14 Aug 2012
Ranjeet Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0059
Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts14 Aug 2012Dismissed
Shyama Bai Sonkar Vs The State of Madhya Pradesh and another Jagdish Sonkar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0058
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 200, 397, 401, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 186, 224
High Courts14 Aug 2012
Mohd. Zahir Khan Koti Vs Masaajid Committee, Bhopal and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2143
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts13 Aug 2012Dismissed
Mounlal Kachhi and Others Vs Mahila Badidau
Madhya Pradesh High Court · (2012) 08 MP CK 0270
High Courts13 Aug 2012Dismissed
Smt. Maya Bai and Others Vs The General Manager, WCM and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0267
Limitation Act, 1963 — Section 5
High Courts13 Aug 2012
Fortune stone ltd. Vs The Commisioner
Madhya Pradesh High Court · (2012) 08 MP CK 0262
Madhya Pradesh Value Added Tax Act, 2002 — Section 53(5)
High Courts13 Aug 2012Allowed
Dr. Kailash Narain Garg and others Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0251
Constitution of India, 1950 — Article 226
High Courts13 Aug 2012
Smt. Malti Sharma Vs The Indian Oil Corporation Limited and others
Madhya Pradesh High Court · (2012) 08 MP CK 0166
High Courts13 Aug 2012Dismissed
State of Madhya Pradesh Vs Umashanker
Madhya Pradesh High Court · (2012) 08 MP CK 0132
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts13 Aug 2012Allowed
Ashok Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0109
Evidence Act, 1872 — Section 113AHindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 107, 306, 34, 498A