High Courts01 Aug 2012
Juber Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 307, 34, 498A
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,064 of 2,383
High Courts01 Aug 2012
Sayaba and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0072
Penal Code, 1860 (IPC) — Section 366, 376, 376(1)
High Courts01 Aug 2012
Amar Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts01 Aug 2012Dismissed
Smt. Kamla Devi and Another Vs Bank of Baroda and Another
Madhya Pradesh High Court · (2012) 08 MP CK 0051
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 86Constitution of India, 1950 — Article 227
High Courts01 Aug 2012Dismissed
Raghunath Singh Patel Vs Chandra Pal Singh Parihar
Madhya Pradesh High Court · (2012) ILR (MP) 3112 : (2012) 4 MPHT 505
Criminal Procedure Code, 1973 (CrPC) — Section 257, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts01 Aug 2012
Zafar Khan Vs State of Police
Madhya Pradesh High Court · (2012) 08 MP CK 0002
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 52, 55, 57
High Courts01 Aug 2012
Vijay Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 366, 376, 511
High Courts31 Jul 2012Allowed
Ashok Mishra Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 3 MPJR 134
Constitution of India, 1950 — Article 311Madhya Pradesh Vyavsayik Parkisha Mandal Adhiniyam, 2007 — Section 24(2)(k)
High Courts31 Jul 2012Allowed
Basanti Bai Vs Premwati Bai and others
Madhya Pradesh High Court · (2012) ILR (MP) 2416 : (2013) 1 JLJ 434 : (2012) 5 MPHT 386 : (2012) 4 MPLJ 257
Constitution of India, 1950 — Article 102, 173, 191, 243F, 243F(1)(a)Evidence Act, 1872 — Section 35Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
High Courts31 Jul 2012
Mohan and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2234
Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 294, 302, 323, 325, 34
High Courts31 Jul 2012Allowed
State of M.P. and Another Vs S.P. Singh Gaharwar
Madhya Pradesh High Court · (2012) 4 MPLJ 518
High Courts31 Jul 2012
Shivhare Road Lines Vs HPCL and Mittal Energy Ltd. and another
Madhya Pradesh High Court · (2012) 4 MPHT 408 : (2012) 4 MPLJ 446
Arbitration and Conciliation Act, 1996 — Section 11, 11(11), 11(12)(b), 11(6), 2Civil Procedure Code, 1908 (CPC) — Section 15, 16, 2(4)Contract Act, 1872 — Section 4
High Courts30 Jul 2012
Dharamveer Vs The Director General of Police and Another
Madhya Pradesh High Court · (2012) ILR (MP) 2322 : (2012) 3 JLJ 58 : (2012) 4 MPLJ 393 : (2013) 3 SCT 335
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Penal Code, 1860 (IPC) — Section 294, 323, 324, 34
High Courts27 Jul 2012
Ashfaq Vs State
Madhya Pradesh High Court · (2012) ILR (MP) 2887 : (2012) 4 MPHT 458
Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(k), 32, 49, 64, 7APenal Code, 1860 (IPC) — Section 363, 366, 376
High Courts26 Jul 2012
Sarvajeet Singh and Another Vs Smt. Vimla Devi and Others
Madhya Pradesh High Court · AIR 2013 MP 26
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Jul 2012
Pritam Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 1 MPHT 182
Constitution of India, 1950 — Article 21, 226, 227Madhya Pradesh Municipalities Act, 1961 — Section 187A
High Courts26 Jul 2012Dismissed
Prem Prakash Ambedkar Vs The Director, RMRC (ICMR), Jabalpur and Others
Madhya Pradesh High Court · (2013) 1 MPJR 48
Constitution of India, 1950 — Article 227
High Courts26 Jul 2012
Manohar Jatav Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1900
Child Marriage Restraint Act, 1929 — Section 12Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 17, 19, 19(a), 4, 7
High Courts26 Jul 2012Dismissed
Sparsh Education and Welfare Society, Gwalior and Another Vs National Council for Teachers Education, Bhopal and Another
Madhya Pradesh High Court · AIR 2013 MP 10 : (2012) ILR (MP) 2412 : (2012) 3 MPLJ 590
Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 15
High Courts26 Jul 2012Dismissed
Sanman Singh Vs Sumer Singh and Another
Madhya Pradesh High Court · (2012) ILR (MP) 2768 : (2012) 3 MPLJ 717
Constitution of India, 1950 — Article 129, 137, 215, 219, 317Contempt of Courts Act, 1971 — Section 19, 20