High Courts07 Feb 2012Dismissed
Jaiprakash Associates Limited Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 57 VST 470
Central Sales Tax Act, 1956 — Section 8(4), 8(5)Finance Act, 2002 — Section 152
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,099 of 2,383
High Courts07 Feb 2012Dismissed
Digi Cable Network Private Ltd. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2013 MP 36
Constitution of India, 1950 — Article 14, 19(1)(g), 246, 265Finance Act, 1994 — Section 65(105)Madhya Pradesh Vilasita, Manoranjan, Amod Evam Vigyapan Kar Adhiniyam, 2011 — Section 10, 2(1)(a), 2(1)(e), 3, 4
High Courts07 Feb 2012
Mahesh Mishra Vs Munish Gupta and Others
Madhya Pradesh High Court · (2012) ILR (MP) 833 : (2012) 2 MPHT 270
Criminal Procedure Code, 1973 (CrPC) — Section 200, 242, 243, 244, 245Trade Marks Act, 1999 — Section 103
High Courts07 Feb 2012Dismissed
Subhashchandra Joshi Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 JLJ 313
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Evidence Act, 1872 — Section 114, 133Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 20, 7
High Courts07 Feb 2012Allowed
Ramanand Pandey Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 02 MP CK 0108
Constitution of India, 1950 — Article 14, 16
High Courts07 Feb 2012
Narayan Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) ILR (MP) 796 : (2012) 2 MPHT 274 : (2012) 1 MPJR 81
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 302
High Courts07 Feb 2012Allowed
Dhirendra Singh Pawar and another Vs Dharmendra Singh Sikarwar and another
Madhya Pradesh High Court · (2012) 02 MP CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 397, 401, 482Penal Code, 1860 (IPC) — Section 307, 394
High Courts07 Feb 2012Dismissed
Surijbal Soni Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 2 MPHT 472
Madhya Pradesh Financial Code — Rule 84, 85
High Courts07 Feb 2012
Gyan Chand Jain Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 02 MP CK 0062
High Courts07 Feb 2012Allowed
Smt. Bhagwati Gupta Vs State of MP and others
Madhya Pradesh High Court · (2012) 02 MP CK 0049
Constitution of India, 1950 — Article 227
High Courts07 Feb 2012
Smt. Vidyawati Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 02 MP CK 0048
Constitution of India, 1950 — Article 226
High Courts07 Feb 2012Allowed
Rajesh Asnani and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 883 : (2012) 5 MPHT 396
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 293, 299, 299A
High Courts07 Feb 2012Allowed
Devkaran Vs Smt. Sanjana Bai
Madhya Pradesh High Court · (2012) 4 MPHT 104
Criminal Procedure Code, 1973 (CrPC) — Section 125Protection of Women From Domestic Violence Act, 2005 — Section 37, 9
High Courts07 Feb 2012Allowed
Arun Kumar Gupta Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 4 MPHT 345 : (2012) 4 MPLJ 319 : (2013) 3 SCT 333
Constitution of India, 1950 — Article 311
High Courts06 Feb 2012Allowed
Shankar Vs Motilal
Madhya Pradesh High Court · (2012) 3 MPJR 47
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Succession Act, 1956 — Section 8Madhya Pradesh Land Revenue Code, 1959 — Section 164, 165
High Courts03 Feb 2012
Mukesh Vs State of M.P
Madhya Pradesh High Court · (2012) ILR (MP) 1014
Penal Code, 1860 (IPC) — Section 294, 302, 304, 307, 323
High Courts03 Feb 2012
Rukhamani Bai Patidar Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 02 MP CK 0092
High Courts03 Feb 2012
Kalu Singh (decd.) through LRs Dariyao Singh and Others Vs State of M.P. and others
Madhya Pradesh High Court · AIR 2012 MP 175
High Courts02 Feb 2012Allowed
Rajiv Kumar Jain Vs Elected Representative, Veerendra Narain Mishra and Others
Madhya Pradesh High Court · (2012) 2 MPHT 352
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 96Madhya Pradesh Co-operative Societies Act, 1960 — Section 18, 50A, 50A(2), 78, 95
High Courts02 Feb 2012Allowed
Preetam Sahu Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1560
Constitution of India, 1950 — Article 21, 226Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 14, 6(c), 9Public Gambling Act, 1867 — Section 3, 4