High Courts13 Aug 2012Allowed
Charandas Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0108
Penal Code, 1860 (IPC) — Section 399, 402
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,058 of 2,383
High Courts09 Aug 2012Allowed
Manohar Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0281
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42, 50, 52, 52(3)
High Courts09 Aug 2012Allowed
Bheru Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0280
Penal Code, 1860 (IPC) — Section 376, 376(2)(g)
High Courts09 Aug 2012Allowed
Bala Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) ILR (MP) 38 : (2012) 4 MPLJ 667
Constitution of India, 1950 — Article 226, 227
High Courts09 Aug 2012Dismissed
Uttam Singh Rathore Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0224
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 107, 109, 294, 305, 34
High Courts09 Aug 2012
Radhelal Kushtwar Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0219
High Courts09 Aug 2012
Smt. Seema Devi Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0218
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts09 Aug 2012Dismissed
Smt. Vijaya Rajlaxmi Choudhry Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0213
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 115
High Courts09 Aug 2012
R.K. Tripathi Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0205
Constitution of India, 1950 — Article 226
High Courts09 Aug 2012Allowed
Haquim Uddin Bohra Vs Pramod Kumar Jain
Madhya Pradesh High Court · (2012) 08 MP CK 0168
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 4
High Courts09 Aug 2012Dismissed
Dr. S.C. Paliwal Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0167
High Courts09 Aug 2012
Rajesh Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Penal Code, 1860 (IPC) — Section 393
High Courts09 Aug 2012
Golu @ Bhagwan Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Penal Code, 1860 (IPC) — Section 34, 363, 366, 376
High Courts09 Aug 2012Allowed
Ramkishore Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0155
Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 228, 397, 401Penal Code, 1860 (IPC) — Section 307, 323, 34
High Courts09 Aug 2012Dismissed
Unipack Corrugators India Private Ltd. Vs Babu Lal Rajak and Another
Madhya Pradesh High Court · (2012) 08 MP CK 0146
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes Act, 1947 — Section 33C(2)
High Courts09 Aug 2012
Devilal Bharud Vs Sanjay Thakur and others
Madhya Pradesh High Court · (2012) 08 MP CK 0141
High Courts09 Aug 2012
Ram Narayan Shakya and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Dowry Prohibition Act, 1961 — Section 2, 3, 4, 5Evidence Act, 1872 — Section 113B
High Courts09 Aug 2012Dismissed
Laxman Singh and another Vs Ramsewak
Madhya Pradesh High Court · (2012) 08 MP CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 397Penal Code, 1860 (IPC) — Section 120B, 192, 34, 423, 465
High Courts09 Aug 2012
Prakash Others Vs Kamal Kumar and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2927 : (2012) 5 MPHT 17 : (2012) 4 MPLJ 456
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)Constitution of India, 1950 — Article 227