High Courts02 Mar 2012Dismissed
Lolar (Smt.) and Another Vs Gulab Singh and Others
Madhya Pradesh High Court · AIR 2013 MP 38 : (2012) ILR (MP) 1638
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,093 of 2,383
High Courts02 Mar 2012
Shakur Mohd. (DEAD) through Legal Representatives Vs Jahur Mohd.
Madhya Pradesh High Court · (2012) 03 MP CK 0106
Criminal Procedure Code, 1973 (CrPC) — Section 145Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts02 Mar 2012Dismissed
M/s. Zotica Exim, New Delhi and Another Vs Super Steel Manufacturing Co. Pvt. Ltd.
Madhya Pradesh High Court · (2012) 3 MPHT 537
Evidence Act, 1872 — Section 65
High Courts02 Mar 2012Allowed
Anis Khan, Saifuddin, Ashik Khan and Hakim Khan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 03 MP CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 357, 397, 401Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts02 Mar 2012Dismissed
Zotica Exim, New Delhi and Another Vs Super Steel Manufacturing Co. Pvt. Ltd., Indore
Madhya Pradesh High Court · (2012) 3 MPLJ 578
Evidence Act, 1872 — Section 65
High Courts01 Mar 2012Allowed
Ramsajivan Vs Lalji Ram
Madhya Pradesh High Court · AIR 2012 MP 183 : (2012) ILR (MP) 1633 : (2013) 2 MPHT 177
Evidence Act, 1872 — Section 58
High Courts01 Mar 2012
Dhansampat and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1032 : (2012) 3 MPHT 134
Penal Code, 1860 (IPC) — Section 11, 147, 149, 302, 304
High Courts01 Mar 2012Allowed
Vishwanath Laharia Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 934
Constitution of India, 1950 — Article 226
High Courts01 Mar 2012
Mohd. Fareed and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2012 MP 87 : (2012) 2 MPHT 310
Constitution of India, 1950 — Article 14, 19Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 11, 3, 32, 6, 79
High Courts01 Mar 2012Allowed
Jai Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 03 MP CK 0107
Penal Code, 1860 (IPC) — Section 302
High Courts01 Mar 2012Allowed
Lakhan Kurmi and Another Vs Ram Gopal Dubey and Another
Madhya Pradesh High Court · (2012) 03 MP CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 227, 244Penal Code, 1860 (IPC) — Section 147, 149, 151, 323, 324
High Courts01 Mar 2012Allowed
Babulal and Others Vs Ramkali Bai and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1271 : (2012) 2 MPLJ 713
Hindu Succession Act, 1956 — Section 8
High Courts01 Mar 2012Allowed
Sulochani (Smt.) Vs Smt. Jiwaraniya and Others
Madhya Pradesh High Court · (2012) ILR (MP) 972
Civil Procedure Code, 1908 (CPC) — Section 11Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14, 20
High Courts01 Mar 2012Allowed
Dayal Das (dead) through L.Rs. Vs Rajendra Prasad Gautam
Madhya Pradesh High Court · (2012) 3 MPHT 270
Evidence Act, 1872 — Section 116Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(c), 12(1)(f), 2(b), 25Transfer of Property Act, 1882 — Section 111(g)
High Courts29 Feb 2012Allowed
Rashik Hasan Vs Nagar Nigam, Bhopal and Another
Madhya Pradesh High Court · (2012) 2 JLJ 272
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 11, 100, 15Madhya Pradesh Municipal Corporation Act, 1956 — Section 401
High Courts29 Feb 2012
Hukumchand Jute and Industries Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2102 : (2013) 2 LLN 164
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 25N, 25N(6)
High Courts28 Feb 2012Dismissed
Kailash Narayan Dubey Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 916 : (2013) 1 MPHT 65
Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 376, 6
High Courts28 Feb 2012Allowed
Vrijlal Ghosi and Another Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1351
Penal Code, 1860 (IPC) — Section 302
High Courts28 Feb 2012
Charan Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1664 : (2012) 4 MPHT 36
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts28 Feb 2012Disposed Off
Rameshwar Vs Ujjain Development Authority
Madhya Pradesh High Court · (2012) 209 TAXMAN 344
Income Tax Act, 1961 — Section 115O, 194A, 194B, 194LA, 271CLand Acquisition Act, 1894 — Section 34