High Courts15 May 2012Allowed
Shyamlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 05 MP CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,075 of 2,383
High Courts15 May 2012Allowed
Rajveer Singh Bhadaoria Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 05 MP CK 0053
Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968 — Rule 51, 53Municipalities Act, 1961 — Section 19, 70
High Courts15 May 2012
Nanakram Kalra and another Vs Board of Revenue, M.P., Gwalior and another
Madhya Pradesh High Court · (2012) 05 MP CK 0043
High Courts15 May 2012
Smt. Vidya Singh and 18 others Vs State of Madhya Pradesh and three others
Madhya Pradesh High Court · (2012) 05 MP CK 0027
High Courts15 May 2012Allowed
Subhash Awasthi Vs Commissioner Cum Registrar, Co-Operative Societies, Bhopal and Another
Madhya Pradesh High Court · (2012) 4 MPLJ 433
Prevention of Corruption Act, 1988 — Section 13(1)(D), 7
High Courts15 May 2012Allowed
Shri Rama Singh Vs Smt. Maya Singh and Others
Madhya Pradesh High Court · (2012) 4 MPHT 169 : (2013) 2 RCR(Civil) 827
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 2, 20
High Courts15 May 2012Allowed
Virendra Kumar Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 5 MPHT 362
High Courts15 May 2012Allowed
Sujjet Kumar Nigam Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1257 : (2012) 4 MPJR 257
Madhya Pradesh Municipal Employees Recruitment and Conditions of Service Rules, 1968 — Rule 51Madhya Pradesh Municipalities Act, 1961 — Section 94(4)
High Courts15 May 2012Dismissed
Durgesh Chourasia Vs Shiv Kumar Tiwari and Another
Madhya Pradesh High Court · (2012) 3 BC 823 : (2012) 4 MPJR 26
Criminal Procedure Code, 1973 (CrPC) — Section 204Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 May 2012Allowed
M/s. Gurunanak Timber Mart Vs Anil Kumar Gulatee and Others
Madhya Pradesh High Court · (2013) ILR (MP) 151 : (2012) 4 MPHT 10
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 5, Order 41 Rule 5(1)Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 96
High Courts14 May 2012Dismissed
State of M.P. and Another and Adv A.G Vs Mohammad Suleman Khan and Others
Madhya Pradesh High Court · (2012) 05 MP CK 0066
Limitation Act, 1963 — Section 5
High Courts14 May 2012Dismissed
Shiv Narayan Singh Kushwah Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 05 MP CK 0055
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190, 200
High Courts14 May 2012Dismissed
Nagar Palika Parishad Ashoknagar Vs Balwant Raj Surana and Others
Madhya Pradesh High Court · (2012) 05 MP CK 0054
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98Constitution of India, 1950 — Article 227
High Courts14 May 2012Dismissed
Bhatia International Ltd. Vs Additional Commissioner of Income Tax and Others
Madhya Pradesh High Court · (2012) 252 CTR 176 : (2012) 210 TAXMAN 327
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 133, 133A, 143(2), 143(3)
High Courts14 May 2012
G.R.S. Thakur Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) 3 MPLJ 587
Constitution of India, 1950 — Article 16(1)
High Courts14 May 2012Allowed
Rajesh Kumar Saxena Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) ILR (MP) 2920 : (2012) 3 MPLJ 657
High Courts11 May 2012Dismissed
Chakresh Kumar Jain Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1251
Constitution of India, 1950 — Article 226
High Courts11 May 2012Dismissed
Chintaman Masulkar Vs State of M.P. and others
Madhya Pradesh High Court · (2012) ILR (MP) 2353 : (2013) 1 MPLJ 84 : (2013) 2 SCT 530
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts10 May 2012Allowed
Mihani Network Vs Commissioner of Cus. and C. Ex., Bhopal
Madhya Pradesh High Court · (2013) 195 ECR 30 : (2012) 285 ELT 182 : (2013) 38 STT 588 : (2013) 57 VST 354
Finance Act, 2012 — Section 76, 77, 78
High Courts10 May 2012Dismissed
Laxmi Bai Solanki (Smt.) Vs C.P.P.C. (Centralised Pension Processing Centre) and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1519 : (2012) 5 MPHT 364
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2