High Courts03 Apr 2012
Guddi Adiwasi Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 04 MP CK 0090
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,085 of 2,383
High Courts03 Apr 2012Allowed
Vinod Jayant Vs Union of India and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1175 : (2012) 5 MPHT 224 : (2012) 3 MPJR 147
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 325, 34, 506
High Courts03 Apr 2012Allowed
Phool Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1368
Penal Code, 1860 (IPC) — Section 323, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10), 3(1)(4)
High Courts03 Apr 2012
Kashi Bai (Smt.) and ors Vs State of M.P. and ors
Madhya Pradesh High Court · (2012) ILR (MP) 1414 : (2012) 3 MPHT 125
Limitation Act, 1963 — Section 24, 4
High Courts03 Apr 2012Allowed
Oliya Begum and Others Vs Abdul Rashid and Another
Madhya Pradesh High Court · (2012) ILR (MP) 1419 : (2012) 2 MPLJ 687
Succession Act, 1925 — Section 372
High Courts02 Apr 2012
Daulat Singh Vs Shyamsunder
Madhya Pradesh High Court · (2013) ALLMR(Cri) 126
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 262, 262, 263Negotiable Instruments Act, 1881 (NI) — Section 138, 138, 139, 140, 141
High Courts02 Apr 2012
Rajendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438
High Courts02 Apr 2012Dismissed
Vishan Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0130
Penal Code, 1860 (IPC) — Section 363, 366, 372, 376, 376(2)(g)
High Courts02 Apr 2012
Uma, Kedar Singh, Rambeti and Gar Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(2), 482Penal Code, 1860 (IPC) — Section 498A
High Courts02 Apr 2012
Virendra Kumar Meena (Dharwal) Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0128
High Courts02 Apr 2012
Brij Kishore Lahariya Vs State of M.P., Director Public Instruction, M.P. Bhopal, Dist Education Officer, Dist. Bhind
Madhya Pradesh High Court · (2012) 04 MP CK 0127
Constitution of India, 1950 — Article 226
High Courts02 Apr 2012Dismissed
Mohan Singh Vs Nyayalya Rajaswa Mandal, Madhya Pradesh
Madhya Pradesh High Court · (2012) 04 MP CK 0126
Constitution of India, 1950 — Article 226, 227
High Courts02 Apr 2012
Brijraj, Bhura, Pooran and Shivraj Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 429Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts02 Apr 2012
Vinod Kumar Kirar Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 216, 439Penal Code, 1860 (IPC) — Section 302, 306
High Courts02 Apr 2012Dismissed
Laxman Singh Vs Gwalior Development Authority
Madhya Pradesh High Court · (2012) 04 MP CK 0069
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts02 Apr 2012Dismissed
Ambresh Kumar Dubey Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0068
Constitution of India, 1950 — Article 226
High Courts02 Apr 2012Allowed
Arun Kumar Mishra Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 04 MP CK 0066
Constitution of India, 1950 — Article 14, 226
High Courts02 Apr 2012Dismissed
Raj Kumar Verma Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0058
Constitution of India, 1950 — Article 226
High Courts02 Apr 2012
Haakin Singh Yadav Vs State of M.P., Van Mandal Adhikari, Morena
Madhya Pradesh High Court · (2012) 04 MP CK 0035
Industrial Disputes Act, 1947 — Section 10, 10(1), 10A, 14, 15
High Courts02 Apr 2012
Bijendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0034