High Courts15 Feb 2012Allowed
Indian Oil Corporation Ltd. and others Vs M/s Swantika and others
Madhya Pradesh High Court · (2012) 2 MPJR 24
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,097 of 2,383
High Courts15 Feb 2012
Bureau Chief, Sahara India T.V. Network Vs Deep Narayan Singh
Madhya Pradesh High Court · (2012) LLR 397
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes Act, 1947 — Section 10, 17B
High Courts14 Feb 2012Allowed
Ashok Pateria Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1142
High Courts14 Feb 2012Allowed
Buddhu Pal and Another Vs State of M.P.
Madhya Pradesh High Court · (2013) CriLJ 1693 : (2012) ILR (MP) 774 : (2012) 4 MPJR 1
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Feb 2012
Shammi Sharma and others Vs Municipal Corporation and Others
Madhya Pradesh High Court · (2012) 02 MP CK 0106
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 30
High Courts14 Feb 2012Dismissed
Girraj Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 02 MP CK 0104
Arms Act, 1959 — Section 25(1B), 27, 39Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 149, 302, 34
High Courts14 Feb 2012Allowed
Dinesh and Another Vs Tej Singh and Another
Madhya Pradesh High Court · (2012) 02 MP CK 0074
Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, Order 6 Rule 17Madhya Pradesh Accommodation Control (Amendment) Act, 1992 — Section 12(1), 27(1)
High Courts14 Feb 2012Dismissed
Suresh Prasad Vs Urmila Devi and 5 Others
Madhya Pradesh High Court · (2013) ALLMR(Cri) 13 : (2012) 1 DMC 806
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts14 Feb 2012Allowed
Dilip Singh Patel and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 02 MP CK 0056
Constitution of India, 1950 — Article 226
High Courts14 Feb 2012Dismissed
Raju @ Rajan and Another. Vs State of Madhya Pradesh.
Madhya Pradesh High Court · (2012) 02 MP CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406, 420, 467, 468
High Courts14 Feb 2012Allowed
Dal Chand Ahirwar Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 902
High Courts14 Feb 2012
Pawan Shukla Vs State of M.P
Madhya Pradesh High Court · (2012) ILR (MP) 1019 : (2012) 2 MPHT 322
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 304
High Courts14 Feb 2012Allowed
S.C. Goyal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2013) 2 SCT 508
Madhya Pradesh Griha Nirman Mandal Adhiniyam, 1972 — Section 103, 103(3)
High Courts13 Feb 2012Allowed
Sanjay Nagayach Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2012) 02 MP CK 0097
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 53, 53(1), 78
High Courts13 Feb 2012Allowed
Haluka Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 02 MP CK 0091
High Courts13 Feb 2012
Mohanlal and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) 3 MPHT 315
Copyright Act, 1957 — Section 63, 63BCriminal Procedure Code, 1973 (CrPC) — Section 320, 320(2), 428, 482Penal Code, 1860 (IPC) — Section 34, 419, 42, 420, 465
High Courts12 Feb 2012
Oriental Insurance Co. Ltd. Vs Kailash Prasad Patel and Another
Madhya Pradesh High Court · (2013) 137 FLR 747
Workmens Compensation Act, 1923 — Section 30
High Courts10 Feb 2012
Praveen Saxena Vs The Managing Director/Appellate Authority, LIC of India and Others
Madhya Pradesh High Court · (2012) 2 MPHT 419
High Courts10 Feb 2012
Pradeep Kumar Chouksey Vs Cotton Corporation of India and others
Madhya Pradesh High Court · (2012) 02 MP CK 0110
Constitution of India, 1950 — Article 226Cotton Corporation of India Limited Employees Conduct, Discipline and Appeal Rules, 1975 — Rule 25, 25(2)
High Courts10 Feb 2012Allowed
Union of India and others Vs Rajendra Singh Kushwah
Madhya Pradesh High Court · (2012) 02 MP CK 0102
Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)