High Courts27 Jun 2012
Gotha Ahirwar Vs National Mineral Development Corpn. Ltd. Hyderabad and Others
Madhya Pradesh High Court · (2012) 5 MPHT 431
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,071 of 2,383
High Courts27 Jun 2012
Ankit Khare Vs The High Court of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2372
Contract Act, 1872 — Section 23, 32Criminal Procedure Code, 1973 (CrPC) — Section 321Dowry Prohibition Act, 1961 — Section 2
High Courts27 Jun 2012Dismissed
Ram Gopal Tiwari Vs Director and Another
Madhya Pradesh High Court · (2012) 3 MPLJ 699
Border Security Force Act, 1968 — Section 117, 117(2), 12, 48, 53Constitution of India, 1950 — Article 226
High Courts27 Jun 2012
Smt. Suraj Bai Vs Shanti Lal and Others
Madhya Pradesh High Court · (2012) 4 MPHT 428
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 96Evidence Act, 1872 — Section 68Hindu Succession Act, 1956 — Section 8
High Courts26 Jun 2012Dismissed
Shailendra Kumar Tripathi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 4 MPJR 134
High Courts26 Jun 2012Dismissed
Premlal Irpache Vs Union of India and Others
Madhya Pradesh High Court · (2012) 3 MPJR 109
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Jun 2012
Guddu Alias Sameer Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) CriLJ 3866
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 324
High Courts26 Jun 2012
Munna Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1724 : (2012) 3 JLJ 323
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 354
High Courts26 Jun 2012
Suresh Kumar Verma Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 134 FLR 904
High Courts26 Jun 2012Allowed
Dr. Munnalal Tripathi Vs Jawaharlal Nehru Krishi Vishwavidyalaya and Others
Madhya Pradesh High Court · (2013) 1 SCT 28
Constitution of India, 1950 — Article 14, 226
High Courts26 Jun 2012Dismissed
State of M.P. Vs Gopal
Madhya Pradesh High Court · (2012) 06 MP CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 201, 302
High Courts26 Jun 2012Allowed
Smt. Rajabeti Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 3 Crimes 615
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 304B
High Courts26 Jun 2012Allowed
Munni Singh Chauhan Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 135 FLR 263 : (2012) 3 MPLJ 612
Constitution of India, 1950 — Article 226
High Courts26 Jun 2012
Ex. ASI/M Parvinder Singh Vs Union of India and Others
Madhya Pradesh High Court · (2012) 4 MPJR 51
Central Reserve Police Force Act, 1949 — Section 11(1)Industrial Disputes Act, 1947 — Section 11APenal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts26 Jun 2012Allowed
Shankar Prasad and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 3 JLJ 97 : (2012) 5 MPHT 435 : (2013) 1 MPJR 55
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 108, 108(e)
High Courts26 Jun 2012Dismissed
Arun Kumar Bhowmick and others Vs Union of India and others
Madhya Pradesh High Court · (2012) 06 MP CK 0005
Constitution of India, 1950 — Article 309
High Courts26 Jun 2012
Dileep Khare Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 MPJR 328
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts25 Jun 2012Allowed
Ganesh Singh Rawat Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 3 MPJR 157
Constitution of India, 1950 — Article 20(1), 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 16(1)(a), 69
High Courts25 Jun 2012
Munnalal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 06 MP CK 0063
Penal Code, 1860 (IPC) — Section 376(1), 376(2)(g)
High Courts25 Jun 2012Allowed
Ramswaroop and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2223
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x)