COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,084 of 2,383

High Courts10 Apr 2012Dismissed

Ramjilal Kulshrestha Vs State of M.P. and Others

Madhya Pradesh High Court · AIR 2012 MP 148 : (2012) ILR (MP) 1186 : (2012) 2 MPJR 205

Madhya Pradesh Preparation and Revision of Market Value Guidelines Rules, 2000 — Rule 10, 5

High Courts09 Apr 2012

Panchan Mochiyan Ratlam and Another Vs Santosh Kumar

Madhya Pradesh High Court · AIR 2013 MP 30 : (2012) ILR (MP) 1735

Waqf Act, 1995 — Section 54, 6, 83(9)

High Courts09 Apr 2012Allowed

Brij Kishore @ Ram Sing Jatav, Ramprasad @ Ram Kumar, Sanjeeta, Suneel Jatav, Manmohan Saxena, Ramprasad @ Ram Kumar Vs Babita, State of MP

Madhya Pradesh High Court · (2012) 04 MP CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A

High Courts09 Apr 2012Dismissed

Surendra Singh Gautam Vs State of M.P.

Madhya Pradesh High Court · (2012) 04 MP CK 0115

Constitution of India, 1950 — Article 226Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)

High Courts09 Apr 2012

R.K. Sahu Vs Regional Provident Fund Commissioner and Another

Madhya Pradesh High Court · (2012) LLR 574

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

High Courts09 Apr 2012Allowed

Geetabai Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 04 MP CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 363, 366

High Courts09 Apr 2012

Kar Salahkar Kalyan Samiti Vs Municpal Corporation Gwalior

Madhya Pradesh High Court · (2012) 04 MP CK 0063

Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 307, 308A, 308B

High Courts09 Apr 2012

Ramnath Singh Institute of Pharmaceutical Science and Technology, OPP.-Sitholi R.S., Jhansi Road, Gwal Vs Pharmacy Council of India

Madhya Pradesh High Court · (2012) 04 MP CK 0062

Pharmacy Act, 1948 — Section 10, 12

High Courts09 Apr 2012Allowed

Employees' State Insurance Corporation Vs Hotel President

Madhya Pradesh High Court · (2012) 134 FLR 330 : (2012) LLR 1050

Employees State Insurance Act, 1948 — Section 75, 75(2B), 76(2B), 85B, 97

High Courts09 Apr 2012Allowed

Bhullan Singh Vs D.F.O. Forest Divisonlal Officer, Conservator Forest, Forest Range Officer

Madhya Pradesh High Court · (2012) 04 MP CK 0060

Industrial Disputes Act, 1947 — Section 10

High Courts09 Apr 2012Dismissed

A Vs b

Madhya Pradesh High Court · (2012) 04 MP CK 0029

High Courts09 Apr 2012Allowed

Avneesh Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1466 : (2012) 3 MPHT 548

Criminal Procedure Code, 1973 (CrPC) — Section 323, 482

High Courts04 Apr 2012Allowed

Dr. Ramesh Chandra Dixit Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2012) 3 MPHT 86

Constitution of India, 1950 — Article 14, 16, 226, 309, 311General Conditions of Service Rules, 1993 — Rule 12(4)Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12(4)

High Courts04 Apr 2012

Kailash Narayan Vs State of M.P. and Others

Madhya Pradesh High Court · (2012) 04 MP CK 0095

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 113, 114, 207, 207(2), 66(1)

High Courts04 Apr 2012Dismissed

Smt. Dev Kumar Ben Shah Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2012) 04 MP CK 0086

Land Acquisition Act, 1894 — Section 4, 48, 6

High Courts04 Apr 2012

Dr. Shakuntala Tomar and Dr. A.S. Tomar Vs State of M.P., The Municipal Corporation, Gwalior and The Tehsildar, District Gwalior

Madhya Pradesh High Court · (2012) 04 MP CK 0059

Constitution of India, 1950 — Article 226

High Courts04 Apr 2012

Smt. Anita and Others Vs Brajbhushan Chaturvedi and Others

Madhya Pradesh High Court · (2012) 4 TAC 88

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 166, 173Penal Code, 1860 (IPC) — Section 304A

High Courts04 Apr 2012Allowed

Shri Prakash Desai Vs State of M.P.

Madhya Pradesh High Court · (2013) 3 Crimes 270 : (2012) ILR (MP) 2602 : (2012) 4 MPHT 26

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482Prevention of Food Adulteration Act, 1954 — Section 13, 16(1)(a)(i), 17(1)(a)(i), 7(ii)

High Courts03 Apr 2012Allowed

Kanaklata (Mrs.) Vs Union of India and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1606

Succession Act, 1925 — Section 372, 373, 387

High Courts03 Apr 2012

Aruna Gautam (Smt.) and Others Vs Smt. Arti and Others

Madhya Pradesh High Court · (2012) ILR (MP) 1410

Registration Act, 1908 — Section 49Specific Relief Act, 1963 — Section 6