High Courts28 Feb 2012Dismissed
Mahesh Kumar Rathor Vs State of Madhya Pradesh Ors.
Madhya Pradesh High Court · (2013) 2 SCT 498
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,094 of 2,383
High Courts27 Feb 2012Allowed
Ram Pal Vs Babu Lal and Others
Madhya Pradesh High Court · (2013) 2 MPLJ 147
Constitution of India, 1950 — Article 227
High Courts27 Feb 2012Allowed
Vijay Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 5 MPHT 39
Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 11, 11A, 17, 17(1), 17(4)
High Courts27 Feb 2012Dismissed
Jageshwar Prasad Raidas and Others Vs M.P. State Electricity Board and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1150 : (2012) 2 MPHT 477
Constitution of India, 1950 — Article 226
High Courts27 Feb 2012Allowed
Vinay Sharma Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 02 MP CK 0116
Constitution of India, 1950 — Article 20(2), 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 18Madhya Pradesh Police Regulations — Regulation 270(4)
High Courts27 Feb 2012Dismissed
Arvind Vs Amar Singh Mangilal Joonwal and Others
Madhya Pradesh High Court · (2012) 4 MPLJ 659
Specific Relief Act, 1963 — Section 28, 28(2)
High Courts24 Feb 2012Allowed
Rewaram and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) 02 MP CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 147, 294, 323, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts24 Feb 2012Allowed
Shrimati Madhu Gupta Vs Veer K. Shrivastava and others
Madhya Pradesh High Court · (2012) ILR (MP) 1097
Criminal Procedure Code, 1973 (CrPC) — Section 482, 87Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Feb 2012
Smt. Sunita and Another Vs Kailash Awaya
Madhya Pradesh High Court · (2012) 02 MP CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Feb 2012
Samarjeet Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2203
Penal Code, 1860 (IPC) — Section 149, 302, 364A
High Courts23 Feb 2012Dismissed
Meenabai Vs State of M.P
Madhya Pradesh High Court · (2012) ILR (MP) 1025
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 84
High Courts23 Feb 2012Allowed
Jagdish Prasad Dandotiya Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 02 MP CK 0117
High Courts23 Feb 2012Dismissed
Tjinder Jit Pal Singh Chahal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 02 MP CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrankshan Adhiniyam, 2000 — Section 3, 3(1), 3(2), 3(4), 6Penal Code, 1860 (IPC) — Section 420, 468
High Courts23 Feb 2012Dismissed
Manjinder Singh Nayloi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 02 MP CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrankshan Adhiniyam, 2000 — Section 3, 3(1), 3(2), 3(4), 6Penal Code, 1860 (IPC) — Section 420, 468
High Courts23 Feb 2012Dismissed
Kawaljit Singh Gill Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 02 MP CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrankshan Adhiniyam, 2000 — Section 3, 3(1), 3(2), 3(4)Penal Code, 1860 (IPC) — Section 420, 468
High Courts23 Feb 2012Dismissed
Afsana Vs Firoj
Madhya Pradesh High Court · (2012) 02 MP CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts23 Feb 2012Dismissed
M/s Engipress Industries Ltd. Vs Kontey Securities and Others
Madhya Pradesh High Court · (2012) 02 MP CK 0094
Arbitration and Conciliation Act, 1996 — Section 2, 34, 37, 9Contract Act, 1872 — Section 28
High Courts23 Feb 2012Allowed
Vijay Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 02 MP CK 0064
Penal Code, 1860 (IPC) — Section 306, 307, 323, 324, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts23 Feb 2012Allowed
Dharmendra Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 02 MP CK 0057
Penal Code, 1860 (IPC) — Section 307, 34
High Courts23 Feb 2012Allowed
NTPC Ltd., Sidhi Vs The Commissioner, Municipal Corporation and Another
Madhya Pradesh High Court · AIR 2012 MP 172 : (2012) ILR (MP) 1567
Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 245, 246, 269, 269(1), 286Madhya Pradesh Municipal Corporation Act, 1956 — Section 127, 129, 132, 132(6)(n), 132(6)(n)(o)