High Courts27 Jan 2012Dismissed
Tarun Malkapurkar Vs Jitendra Agrawal and Others
Madhya Pradesh High Court · AIR 2012 MP 118
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,102 of 2,383
High Courts27 Jan 2012
Krishnabai Jaiswal Vs Sanjay and Others
Madhya Pradesh High Court · (2012) 3 MPLJ 626
High Courts27 Jan 2012Allowed
General Manager (R and R), Narmada Hydroelectric Development Corporation Vs Lakhan Lal and Others
Madhya Pradesh High Court · (2012) 4 MPHT 55
Constitution of India, 1950 — Article 227
High Courts25 Jan 2012
Sughar Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 2 JLJ 436 : (2012) 2 MPHT 506
Criminal Procedure Code, 1973 (CrPC) — Section 374Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113A, 113B
High Courts25 Jan 2012Dismissed
R.B. Shrivastava Vs Special Police Establishment Lokayukt, Gwalior
Madhya Pradesh High Court · (2012) CriLJ 2189
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 157, 197, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts25 Jan 2012Allowed
M.P. Medical and Sales Representative Association and another Vs Senior General Manager, Camlin Ltd.
Madhya Pradesh High Court · (2012) 133 FLR 139 : (2012) ILR (MP) 1812 : (2012) 3 LLJ 857 : (2012) 2 MPJR 188
Industrial Disputes Act, 1947 — Section 10, 10(1), 18, 2
High Courts25 Jan 2012
State of MP and Another Vs Sambhoo Singh
Madhya Pradesh High Court · (2012) 01 MP CK 0064
Constitution of India, 1950 — Article 141, 21, 48A, 51Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Forest Act, 1927 — Section 4, 41, 52, 52(4), 52A
High Courts25 Jan 2012
State of MP and Another Vs Tulsi Ram
Madhya Pradesh High Court · (2012) 01 MP CK 0063
Constitution of India, 1950 — Article 141, 21, 48A, 51Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Forest Act, 1927 — Section 4, 41, 52, 52(4), 52A
High Courts25 Jan 2012Dismissed
Smt Laxmi Bai Malik Vs State of M.P.
Madhya Pradesh High Court · (2012) 1 Crimes 709
Explosives Act, 1884 — Section 3, 5Penal Code, 1860 (IPC) — Section 120B, 147, 148, 294, 307
High Courts25 Jan 2012Dismissed
Ramjilal Burman Vs Union of India and Others
Madhya Pradesh High Court · (2012) 133 FLR 894 : (2012) ILR (MP) 1538
Constitution of India, 1950 — Article 226, 227
High Courts24 Jan 2012Allowed
Steel Authority of India Ltd. Vs Additional Commissioner, Commercial Tax, Jabalpur and Others
Madhya Pradesh High Court · (2012) 56 VST 84
Madhya Pradesh Commercial Tax Act, 1994 — Section 21
High Courts24 Jan 2012Allowed
Sunderlal Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1935
Criminal Procedure Code, 1973 (CrPC) — Section 222(1), 374(2)Penal Code, 1860 (IPC) — Section 294, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)(x), 4, 9
High Courts24 Jan 2012
State of M.P. and Another Vs Puranlal Nahir
Madhya Pradesh High Court · (2012) ILR (MP) 691 : (2012) 2 MPJR 330
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9
High Courts24 Jan 2012
State of M.P. and another Vs Puranlal Nahir and Dhruv Bhargava Dhruv Bhargava Vs State of M.P. and another
Madhya Pradesh High Court · (2012) 1 JLJ 179 : (2013) LabIC 2177 : (2012) 1 MPHT 375
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9(4), 9(4)(a), 9(4)(b), 9(4)(c)
High Courts24 Jan 2012
Raj Kumar Dubey @ Raju Vs Smt. Rekha Dubey @ Gothal Bai
Madhya Pradesh High Court · (2012) ILR (MP) 794 : (2012) 4 MPJR 10
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 125(5), 127, 127(2)Hindu Marriage Act, 1955 — Section 13(1)
High Courts24 Jan 2012Allowed
Bhupendra Singh Tomar Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1119 : (2012) 2 MPHT 394 : (2012) 1 MPJR 28
Constitution of India, 1950 — Article 226
High Courts24 Jan 2012Allowed
Ramesh Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 2179 : (2012) 4 MPHT 394
Penal Code, 1860 (IPC) — Section 294, 323, 334, 34, 451Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts23 Jan 2012Dismissed
Kewin B. Ajit Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 661 : (2012) 2 MPJR 62
Criminal Procedure Code, 1973 (CrPC) — Section 120Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2(1), 29, 3, 30Penal Code, 1860 (IPC) — Section 120
High Courts23 Jan 2012
Prithvi Raj Sarin and Others Vs Ramesh Kumar Sachdeva and Others
Madhya Pradesh High Court · (2012) 1 MPJR 49
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 2, Order 40 Rule 3, Order 40 Rule 4, Order 43 Rule 1
High Courts23 Jan 2012Dismissed
Gaurav Shrivastava Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 01 MP CK 0086