High Courts12 Mar 2012Allowed
Preetam Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1509 : (2012) 2 MPLJ 598
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,091 of 2,383
High Courts12 Mar 2012
Pankaj Mehrotra and Another Vs Smt. Shilpi Mehrotra and Another
Madhya Pradesh High Court · (2012) 5 MPHT 229
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 178(c), 362, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A
High Courts12 Mar 2012
Bharti AXA General Insurance Co. Ltd. Vs Shanti and Others
Madhya Pradesh High Court · (2013) 1 ACC 737 : (2013) ACJ 103
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 147, 149, 166, 167Workmens Compensation Act, 1923 — Section 3(5)
High Courts07 Mar 2012Dismissed
Ibrahim through LRs Salim through LRs Smt. Mana Bee and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) 03 MP CK 0115
High Courts07 Mar 2012
Siddhanath Vs Ramkaniyabai and Others
Madhya Pradesh High Court · (2012) 03 MP CK 0114
High Courts07 Mar 2012Dismissed
Santosh Kumar Chopra and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1852
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts07 Mar 2012Dismissed
The State of M.P. Vs Radhey Shyam
Madhya Pradesh High Court · (2012) 03 MP CK 0094
Penal Code, 1860 (IPC) — Section 405, 406
High Courts07 Mar 2012Dismissed
Munnalal Dandotiya Vs Surendra Nath alias Babulal and Others
Madhya Pradesh High Court · (2012) 03 MP CK 0088
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 59
High Courts07 Mar 2012Dismissed
Smt. Hanjabai and Others Vs Smt. Sumitra @ Urmilabai and Others
Madhya Pradesh High Court · (2012) 03 MP CK 0086
High Courts07 Mar 2012Dismissed
Surendra Singh and Others Vs Narendra Singh and Others
Madhya Pradesh High Court · (2012) 03 MP CK 0085
High Courts07 Mar 2012Dismissed
Babulal and Another Vs Jagannath and Others
Madhya Pradesh High Court · (2012) 03 MP CK 0081
High Courts07 Mar 2012
Ramkishan Vs Heeralal and others
Madhya Pradesh High Court · (2012) 03 MP CK 0069
Civil Procedure Code Amendment Act, 1984 — Section 257Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3
High Courts07 Mar 2012
Alok Badal Vs State Bank of Indore and Others
Madhya Pradesh High Court · (2012) 2 MPHT 303 : (2012) 2 MPLJ 534
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, 148
High Courts07 Mar 2012
Ravindra Chourasia Vs Ramashankar and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1402 : (2012) 3 MPHT 146
Limitation Act, 1963 — Section 24, 4
High Courts07 Mar 2012Allowed
Mumbi Bai (Smt.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1164 : (2012) 2 MPHT 305
Limitation Act, 1963 — Section 5Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 122(2)
High Courts06 Mar 2012Allowed
Gopi Nath Vs Shiv Prasad and Others
Madhya Pradesh High Court · (2012) 4 MPJR 110
High Courts06 Mar 2012Dismissed
Roopa Singh (Smt.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1159 : (2012) 2 MPHT 502
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 7
High Courts06 Mar 2012
B.K. Sahoo (Dr.) Vs Central Bureau of Investigation
Madhya Pradesh High Court · (2012) ILR (MP) 1077 : (2012) 3 MPHT 296
Constitution of India, 1950 — Article 20, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 13, 13(1)(d), 13(1)(e), 13(2), 221Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts06 Mar 2012Dismissed
Padmanabha Bhaskaran Pillai Vs Food Corporation of India and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1581 : (2012) 2 MPLJ 552
High Courts06 Mar 2012Dismissed
Om Prakash Tiwary and Others Vs Smt. Neetu Tiwary
Madhya Pradesh High Court · AIR 2012 MP 142 : (2013) 1 DMC 268 : (2012) ILR (MP) 974
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 2, Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 7Family Courts Act, 1984 — Section 20, 7, 7(1), 7(1)(a), 8