High Courts26 Mar 2012Allowed
M.P. Public Service Commission Vs Dr. Sandeepa Malhotra and Another
Madhya Pradesh High Court · (2012) 3 JLJ 104
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,088 of 2,383
High Courts26 Mar 2012
Puralal Vs Respondent: State of M.P. Collector, Mandsaur and others
Madhya Pradesh High Court · (2012) 3 MPHT 531
Limitation Act, 1963 — Section 15, 15(3), 17, 5, 6Madhya Pradesh Land Revenue Code, 1959 — Section 50Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23(e)
High Courts26 Mar 2012Dismissed
Gudda alias Sultan Singh and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) CriLJ 3411
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323
High Courts22 Mar 2012Allowed
Prahlad Gattani and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1454 : (2012) 4 MPLJ 617
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i)
High Courts22 Mar 2012
Ram Kali Alias Sundariya (Smt.) Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1973
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(iii)(b), 20, 20(b)(i), 50, 8(c)
High Courts22 Mar 2012
D.N. Chaudhary Vs Union of India and others
Madhya Pradesh High Court · (2012) 03 MP CK 0120
Central Reserve Police Force Rules, 1955 — Rule 107
High Courts22 Mar 2012Dismissed
Radha Krishna Ojha Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 03 MP CK 0099
Constitution of India, 1950 — Article 14, 226
High Courts22 Mar 2012Dismissed
Smt. Bittan Devi Vs Bank of Boroda and others
Madhya Pradesh High Court · (2012) 03 MP CK 0083
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17(1)
High Courts22 Mar 2012Dismissed
Wasim Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 03 MP CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 14, 15Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307
High Courts22 Mar 2012Allowed
Smt. Bhagwati Bai and another Vs MP State Electricity Board and others
Madhya Pradesh High Court · (2012) 03 MP CK 0074
High Courts22 Mar 2012Dismissed
Mayank Bharadwaj Vs State of M.P. and another Rajeev Kumar Sharma Vs Public Service Commission and another
Madhya Pradesh High Court · (2012) 03 MP CK 0068
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
High Courts22 Mar 2012
Smt. Yashi Jain Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) JLJ 98 : (2012) 3 MPHT 163
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 4Penal Code, 1860 (IPC) — Section 201, 302
High Courts22 Mar 2012Dismissed
Triloki Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1688
Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 376
High Courts22 Mar 2012Allowed
Bano Bi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 03 MP CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21(C), 42, 50, 57, 8
High Courts22 Mar 2012Allowed
Smt. Ram Kali @ Sundariya Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 MPHT 422
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(iii)(b), 20, 20(b)(i), 50, 8(c)
High Courts21 Mar 2012Dismissed
Jay Kumar Lohani Vs Commissioner of Central Excise, Indore
Madhya Pradesh High Court · (2012) 28 STR 350
Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11ACConstitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 140A(3), 271(1)(c)
High Courts21 Mar 2012
Shankarlal Patidar Vs Nandram Patidar
Madhya Pradesh High Court · (2012) 03 MP CK 0061
Limitation Act, 1963 — Section 14, 5
High Courts21 Mar 2012Dismissed
Rajendra Singh Saluja Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 4 MPHT 121
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 35, 90
High Courts20 Mar 2012Allowed
Usman Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1594
High Courts20 Mar 2012Dismissed
Sunil Vs Union of India and Others
Madhya Pradesh High Court · (2012) 134 FLR 902