High Courts10 May 2012
Jetu Steels (M/S) Vs Deputy Commissioner of Income Tax
Madhya Pradesh High Court · (2012) ILR (MP) 2061
Income Tax Act, 1961 — Section 142(1)(ii), 143(2), 14A, 260A, 68
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,076 of 2,383
High Courts10 May 2012Allowed
Ideal Carpets Ltd. Vs Union of India
Madhya Pradesh High Court · (2012) 286 ELT 522 : (2013) 20 GSTR 31
Customs Act, 1962 — Section 110, 110A, 18
High Courts10 May 2012
Raj Kumar Pandey Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1788 : (2012) 3 MPLJ 536
Criminal Procedure Code, 1973 (CrPC) — Section 389, 439, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 247, 294
High Courts10 May 2012Allowed
Bhagwandas Sahu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 05 MP CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(iii)(b), 20, 42, 42(2), 50
High Courts09 May 2012
State of M.P. Vs Nisar Ahmed and others
Madhya Pradesh High Court · (2012) 3 JLJ 211 : (2012) 3 MPHT 342
Constitution of India, 1950 — Article 14
High Courts09 May 2012Dismissed
Kesh Kumar Vs Raju @ Raj Kumar and others
Madhya Pradesh High Court · (2012) ILR (MP) 3102 : (2012) 3 MPLJ 526
Criminal Procedure Code, 1973 (CrPC) — Section 145Specific Relief Act, 1963 — Section 6
High Courts09 May 2012Allowed
Munna Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1859 : (2013) 3 MPHT 261
Constitution of India, 1950 — Article 244Madhya Pradesh Land Revenue Code, 1959 — Section 165, 169, 170A, 170A(2), 170B
High Courts09 May 2012Allowed
Deevan Singh and Angad Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 05 MP CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 186, 294, 323, 332, 333
High Courts09 May 2012
Minna Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 05 MP CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts09 May 2012Allowed
Rohni Prasad Rai, Guddu Rai, Siddhu and Prahlad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 05 MP CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 294, 323, 324, 325, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts09 May 2012
Bhagwan Singh and Others Vs Sugriva Singh and Others
Madhya Pradesh High Court · (2012) 4 TAC 279
High Courts09 May 2012Dismissed
Prahlad Kushwaha and Another Vs Rani Devmati and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2774 : (2012) 3 MPLJ 673
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Madhya Pradesh Public Trust Act, 1951 — Section 14, 26, 27, 32, 6
High Courts09 May 2012Allowed
Ramcharan Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2575
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 379
High Courts09 May 2012
Executive Engineer and Another Vs Balata and Another
Madhya Pradesh High Court · (2012) 134 FLR 642
Constitution of India, 1950 — Article 245, 254, 254(1), 254(2)Government of India Act, 1935 — Section 107(1)Income Tax Act, 1961 — Section 2, 2(2)
High Courts08 May 2012Allowed
Deepak Kumar Chouksey Vs Superintendent. Office of District Ayurvedic Officer Sugar and Others
Madhya Pradesh High Court · (2012) ILR (MP) 3095 : (2012) 4 MPHT 363
Hindu Marriage Act, 1955 — Section 11, 5, 5(i), 7Succession Act, 1925 — Section 15, 372, 384
High Courts08 May 2012Dismissed
Anil Sharma alias Anil Namdev Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 3 JLJ 113 : (2013) 1 MPHT 162
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts08 May 2012
Raju Vs State of M.P.
Madhya Pradesh High Court · (2012) 05 MP CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 357, 374(2)Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts08 May 2012
Madan Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 05 MP CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 326, 34, 357, 374(2)Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts08 May 2012
Dashrathpuri alias Luktapuri Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 05 MP CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 34, 341, 354, 376, 511
High Courts08 May 2012
Suresh Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 05 MP CK 0046
Arms Act, 1959 — Section 25, 25(1B)(a), 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 374(2)Penal Code, 1860 (IPC) — Section 307, 324