High Courts02 Feb 2012Allowed
Lalit Kumar Tiwari Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1943
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,100 of 2,383
High Courts02 Feb 2012
Deepak Sahu and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1441 : (2012) 3 MPLJ 534
Criminal Procedure Code, 1973 (CrPC) — Section 397High Court of Madhya Pradesh Rules, 2008 — Rule 48
High Courts02 Feb 2012
Praveen Kumar Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1327 : (2012) 3 MPHT 36
Penal Code, 1860 (IPC) — Section 302
High Courts02 Feb 2012Dismissed
Vipin More Vs Smt. Preeti More
Madhya Pradesh High Court · AIR 2013 MP 40
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1), 13(1A), 13(1B)
High Courts02 Feb 2012
Paras Pharmaceuticals Ltd. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2012) 48 VST 550
Madhya Pradesh Commercial Tax Act, 1994 — Entry 41, Entry 49
High Courts02 Feb 2012Allowed
Rajesh Shukla and others Vs State of M.P. and another
Madhya Pradesh High Court · (2012) 02 MP CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Penal Code, 1860 (IPC) — Section 392
High Courts02 Feb 2012
Pratap Wahini Samaj Kalyan Sansthan,Gwalior and Another Vs Jay Narayan Chouksey and Others
Madhya Pradesh High Court · (2012) 02 MP CK 0089
High Courts02 Feb 2012Allowed
Hanumat Singh Raghuvanshi Vs State of MP and others
Madhya Pradesh High Court · (2012) 02 MP CK 0078
Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 73, 95Madhya Pradesh Panchayat Services (Discipline and Appeal) Rules, 1999 — Rule 4, 5, 6, 7, 8
High Courts02 Feb 2012Dismissed
Raj Kumar Mandnani Vs Pradeep Khilvani and Another
Madhya Pradesh High Court · (2012) 2 BC 452
Criminal Procedure Code, 1973 (CrPC) — Section 362, 372, 377, 378, 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Feb 2012
Popular Sales (M/s) Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 733 : (2012) 3 MPLJ 584
Madhya Pradesh Commercial Tax Act, 1994 — Entry 11, Entry 41
High Courts02 Feb 2012
Smt. Rajni Tiwari Vs Smt. Bhagyawati Bai
Madhya Pradesh High Court · (2012) 2 MPHT 203 : (2012) 4 MPJR 21 : (2012) 2 MPLJ 536
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 120
High Courts02 Feb 2012Dismissed
Pheraniya and Another Vs Mauji Lal and Others
Madhya Pradesh High Court · (2012) ILR (MP) 968 : (2012) 2 MPHT 389 : (2012) 2 MPJR 49
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Specific Relief Act, 1963 — Section 34
High Courts02 Feb 2012Allowed
State of M.P. and Another Vs Shri Govind Gaushala Datia and Another
Madhya Pradesh High Court · (2012) ILR (MP) 1125 : (2012) 2 MPJR 357
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts02 Feb 2012
Shankarlal Vs Savitribai and Another
Madhya Pradesh High Court · (2012) CriLJ 2688
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts02 Feb 2012Dismissed
Monotech Systems Ltd. and Others Vs Jai Badri Vishal Graphics
Madhya Pradesh High Court · (2012) 5 MPHT 144
Companies Act, 1956 — Section 2(24), 5Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 40, 43, 61, 62
High Courts01 Feb 2012Allowed
Gurunanak Prathmik Upbhokta Bhandar Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1555
High Courts01 Feb 2012Allowed
Shobha Y. Ingole (Smt.) Vs Hindustan Petroleum Corporation Ltd. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1827
Petroleum Act, 1934 — Section 2, 20
High Courts01 Feb 2012Dismissed
State of Madhya Pradesh Vs Dulichandra and Another
Madhya Pradesh High Court · (2012) 1 DMC 780
Penal Code, 1860 (IPC) — Section 107, 108, 306, 498A
High Courts01 Feb 2012Dismissed
Smt. Sheela Bhagel Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 02 MP CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 397, 401
High Courts01 Feb 2012Dismissed
Ravish Vaidh Vs Mathew Pulkin
Madhya Pradesh High Court · (2012) 02 MP CK 0075
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13(1)