High Courts02 Apr 2012
Dharmendra Vs State of M.P.
Madhya Pradesh High Court · (2012) 04 MP CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 302, 304B, 307, 34
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,086 of 2,383
High Courts30 Mar 2012
Lakhpati Prasad Vs Rajni Gupta
Madhya Pradesh High Court · (2012) ILR (MP) 1464
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 496, 498
High Courts30 Mar 2012Dismissed
Jainuddin and others Vs Ajit Singh and others
Madhya Pradesh High Court · (2012) 03 MP CK 0119
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts30 Mar 2012Allowed
Dr. Sandeep Sharma and Others Vs M/s. Sai Chhaya Autolink (P) Ltd.
Madhya Pradesh High Court · AIR 2012 MP 98
Arbitration and Conciliation Act, 1996 — Section 11(4), 11(6)Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105
High Courts30 Mar 2012Allowed
Satyendra Dubey Vs State of M.P. and another
Madhya Pradesh High Court · (2012) 03 MP CK 0082
Madhya Pradesh Technical Education Polytechnic College (Teaching Cadre) Service (Recruitment) Rules, 2004 — Rule 14
High Courts30 Mar 2012Dismissed
Shankar Vs Ramprasad and another
Madhya Pradesh High Court · (2012) 03 MP CK 0054
High Courts30 Mar 2012
Manjeet Singh Vs Uday Singh and Others
Madhya Pradesh High Court · (2013) 1 ACC 337 : (2012) 3 MPLJ 691
Motor Vehicles Act, 1988 — Section 146, 147, 147(1), 149
High Courts29 Mar 2012Dismissed
Ashish Kumar Vs Smt. Rukmani Devi and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1275 : (2012) 3 MPHT 288
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16(c), 20
High Courts29 Mar 2012Dismissed
Manohar Vs Central Bank of India and Another
Madhya Pradesh High Court · (2012) 3 MPHT 284 : (2012) 2 MPLJ 704
Transfer of Property Act, 1882 — Section 106, 116
High Courts29 Mar 2012Dismissed
Ashwini Kumar Verma Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 03 MP CK 0078
High Courts29 Mar 2012Allowed
Ashok Prajapati Vs Indore Malwa United Mills, Indore and Another
Madhya Pradesh High Court · (2012) 03 MP CK 0046
High Courts29 Mar 2012
Ambesh Grih Nirman Sahakari Sanstha Maryadit, Ujjain Vs Ujjain Development Authority, Ujjain
Madhya Pradesh High Court · (2012) ILR (MP) 2347 : (2012) 5 MPHT 198
Constitution of India, 1950 — Article 12, 14, 226Land Acquisition Act, 1894 — Section 4
High Courts29 Mar 2012Allowed
Chander Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) CriLJ 3623
Criminal Procedure Code, 1973 (CrPC) — Section 145, 313, 421(1)Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 100, 101, 102, 103
High Courts29 Mar 2012
Prakash Parmar Vs Government of M.P. and Others
Madhya Pradesh High Court · (2012) 4 MPLJ 539 : (2013) 3 SCT 448
Madhya Pradesh Civil Services (Medical Attendance) Rules, 1958 — Rule 4(1)
High Courts29 Mar 2012Dismissed
Smt. Laxmibai Solanki Vs CPPC (Centralized Pension Processing Centre) and Others
Madhya Pradesh High Court · (2012) 134 FLR 183
High Courts28 Mar 2012
R.K. Upadhyay Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 3 JLJ 184 : (2012) 3 MPHT 456
Constitution of India, 1950 — Article 21, 37, 38(1), 39, 41
High Courts28 Mar 2012
State of M.P. Vs Jaheer Khan
Madhya Pradesh High Court · (2013) 3 Crimes 75
Prevention of Food Adulteration Act, 1954 — Section 16(1)(A)(1), 7(1)
High Courts28 Mar 2012Dismissed
Annu @ Anil Vs Rajesh and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1460
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482
High Courts28 Mar 2012Allowed
Amar Modi Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 03 MP CK 0130
Madhya Pradesh Land Revenue Code, 1959 — Section 248, 248
High Courts28 Mar 2012Dismissed
State of Madhya Pradesh Vs Kanhaiyalal and Another
Madhya Pradesh High Court · (2012) 03 MP CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 29, 41(2), 42, 50, 55