High Courts05 Jul 2012Allowed
N.N. Pathak (Dr.) Vs Jawaharlal Nehru Krishi Vishwavidyalaya and Others
Madhya Pradesh High Court · (2013) 1 LLN 181 : (2012) 3 MPJR 301
Jawaharlal Nehru Krishi Vishwa Vidyalaya Act, 1963 — Section 31(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,069 of 2,383
High Courts04 Jul 2012
Mukesh Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1986
Penal Code, 1860 (IPC) — Section 324, 325, 326, 352, 354
High Courts04 Jul 2012
Jawaharlal and Another Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 JLJ 276
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 55, 57, 8
High Courts03 Jul 2012Allowed
K.L. Shrivastava Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 5 MPHT 461
High Courts03 Jul 2012Allowed
Umesh Kumar and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 4 MPJR 39
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts03 Jul 2012Dismissed
Rajendra Prasad Pathak Vs Union of India and Others
Madhya Pradesh High Court · AIR 2013 MP 111 : (2012) 3 MPLJ 623
Constitution of India, 1950 — Article 226, 227
High Courts03 Jul 2012Allowed
Shakuntla Butani (Smt.) Vs Smt. Poonam Butani
Madhya Pradesh High Court · (2012) ILR (MP) 2113
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7(vi)(b), 7(via), 7(via)(a), 7(via)(b)
High Courts03 Jul 2012Dismissed
Duli Chand Kumar (Dr.) Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) 4 MPJR 44
Administrative Tribunals Act, 1985 — Section 19
High Courts03 Jul 2012
Kishori Lal Prajapati and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 1 JLJ 86 : (2013) 1 MPLJ 463
Constitution of India, 1950 — Article 226
High Courts03 Jul 2012Allowed
Satyam Pandey and Others Vs University Institute of Technology, RGPV and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2379
High Courts03 Jul 2012Dismissed
CIT Vs Naidunia News and Networking (P.) Ltd.
Madhya Pradesh High Court · (2012) 07 MP CK 0034
Income Tax Act, 1961 — Section 14A, 36(1)(iii)
High Courts02 Jul 2012Allowed
Rasool Khan Vs Slate of M.P. and Another
Madhya Pradesh High Court · (2012) 5 MPHT 191
Constitution of India, 1950 — Article 226
High Courts02 Jul 2012
Makhan Singh Vs Dinesh and Others
Madhya Pradesh High Court · (2012) 3 JLJ 329
Motor Vehicles Act, 1988 — Section 147, 149(2), 173
High Courts02 Jul 2012
Madan Singh Vs Prafful and Others
Madhya Pradesh High Court · (2013) ACJ 1274 : (2013) 1 JLJ 162 : (2013) 2 MPLJ 142
Motor Vehicles Act, 1988 — Section 163A, 166, 170, 173
High Courts02 Jul 2012Allowed
Anil Kumar Sahu Vs Bhoora and Another
Madhya Pradesh High Court · (2012) 5 MPHT 204
Constitution of India, 1950 — Article 227
High Courts29 Jun 2012
State of M.P. Vs Jagbandhu and others
Madhya Pradesh High Court · (2012) 3 JLJ 152
Penal Code, 1860 (IPC) — Section 323, 325, 34Probation of Offenders Act, 1958 — Section 3
High Courts29 Jun 2012
Satyendra Shukla Vs Smt. Manorama Raghuvanshi and Another
Madhya Pradesh High Court · (2012) ILR (MP) 1629 : (2012) 3 MPJR 99
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts29 Jun 2012Allowed
Kacharia Vs Western Coal Fields and Another
Madhya Pradesh High Court · (2012) 3 MPLJ 549
Constitution of India, 1950 — Article 226
High Courts29 Jun 2012
Dharamdas alias Kunjilal Vs State of M.P.
Madhya Pradesh High Court · (2012) 2 JLJ 346
Penal Code, 1860 (IPC) — Section 294
High Courts29 Jun 2012
Chunnu @ Sheoprasad Dubey Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 JLJ 338
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 363, 377Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)