High Courts07 Aug 2012
Shankar Bhilala Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0050
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,061 of 2,383
High Courts07 Aug 2012
Suresh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0034
Penal Code, 1860 (IPC) — Section 294, 323, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts07 Aug 2012Dismissed
Rajendra Prasad Verma Vs Union of India and others
Madhya Pradesh High Court · (2012) 08 MP CK 0023
High Courts06 Aug 2012Allowed
Smt. A. Thakkar Vs State of MP and others
Madhya Pradesh High Court · (2012) 08 MP CK 0293
High Courts06 Aug 2012
Govind Prasad Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0286
High Courts06 Aug 2012Dismissed
Inder Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0285
Penal Code, 1860 (IPC) — Section 225
High Courts06 Aug 2012Dismissed
Ram Ratan Vs Kanhiyalal and others
Madhya Pradesh High Court · (2012) 08 MP CK 0277
High Courts06 Aug 2012Dismissed
Mahendra Kumar Dubey Vs State of MP and others
Madhya Pradesh High Court · (2012) 08 MP CK 0237
High Courts06 Aug 2012Dismissed
Siroman Singh Kushwah Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0233
High Courts06 Aug 2012
Om Prakash Maraiya and others Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2012) 08 MP CK 0170
High Courts06 Aug 2012
Khemchand Parasar Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0169
Constitution of India, 1950 — Article 12, 226
High Courts06 Aug 2012Allowed
Dr. Ashish Vyas Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0165
Constitution of India, 1950 — Article 226
High Courts06 Aug 2012Allowed
Munishwar Singh Kushwah Vs State of MP and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0164
Constitution of India, 1950 — Article 226
High Courts06 Aug 2012
Dheerendra Pandey Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0163
Constitution of India, 1950 — Article 226
High Courts06 Aug 2012Allowed
Ram Bharose Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0080
Penal Code, 1860 (IPC) — Section 307
High Courts06 Aug 2012
Dr. Amarjyoti Toppo Vs State of MP and others
Madhya Pradesh High Court · (2012) 08 MP CK 0076
High Courts06 Aug 2012Dismissed
Balu Vs The New India Insurance Co. Ltd. and others
Madhya Pradesh High Court · (2012) 08 MP CK 0049
High Courts06 Aug 2012Dismissed
Kamal Nayan Singh and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) ILR (MP) 2894
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A
High Courts06 Aug 2012
Smt. Vandana Saxena Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0025
High Courts06 Aug 2012
Matadin Bhoj Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0024