High Courts23 Jan 2012Allowed
Deepak and Rakesh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 01 MP CK 0082
Penal Code, 1860 (IPC) — Section 10, 100, 101, 102, 103
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,103 of 2,383
High Courts23 Jan 2012Dismissed
Valmik Sakargayen Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1536
Constitution of India, 1950 — Article 13, 19
High Courts20 Jan 2012
Chhogalal Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 MPHT 32
Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 34, 498A
High Courts19 Jan 2012Allowed
Gokul Prasad Vs State Level Committee and Another
Madhya Pradesh High Court · (2012) ILR (MP) 1527 : (2012) 4 MPHT 65
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 141, 142
High Courts19 Jan 2012
Balram Sanodiya and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1926
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 304B, 306, 498A
High Courts19 Jan 2012Dismissed
Thakur Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 765
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 303
High Courts19 Jan 2012
Santosh Sullere and Another Vs Smt. Saroj Sullere
Madhya Pradesh High Court · AIR 2012 MP 96 : (2012) ILR (MP) 785 : (2012) 2 MPJR 303 : (2012) 3 MPLJ 609
Succession Act, 1925 — Section 372, 383, 384, 387
High Courts19 Jan 2012Allowed
State of Madhya Pradesh Vs Shrideen Chhatri Prasad Suryawanshi
Madhya Pradesh High Court · (2012) CriLJ 2106
Penal Code, 1860 (IPC) — Section 107, 108, 306, 498A
High Courts19 Jan 2012Allowed
Gurudayal Vs Anant Kumar
Madhya Pradesh High Court · (2012) 01 MP CK 0105
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13, 13(2)
High Courts19 Jan 2012
Chandra Pal Singh Vs Bhura Jatav
Madhya Pradesh High Court · (2012) 01 MP CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 401, 401(1), 401(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14
High Courts19 Jan 2012Allowed
Smt. Manoramabai Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 01 MP CK 0100
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 13, Order 41 Rule 3A, Order 41 Rule 3A(1)Limitation Act, 1963 — Section 5
High Courts19 Jan 2012Dismissed
Omprakash Thakur Vs Niranjanlal and Another
Madhya Pradesh High Court · AIR 2012 MP 112
Registration Act, 1908 — Section 17(1), 49Transfer of Property Act, 1882 — Section 117
High Courts19 Jan 2012Allowed
Shiv Naresh Sharma Vs Presiding Officer, Labour Court and Another
Madhya Pradesh High Court · (2012) 134 FLR 109 : (2012) LLR 480
Industrial Disputes Act, 1947 — Section 17A
High Courts19 Jan 2012
Insaf, Maqsud, Khurshid and Bablu @ Abdul Karim Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 01 MP CK 0065
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts19 Jan 2012Dismissed
Makhanlal Chaturvedi Vishwavidyalaya Adhyayan Kendra Sangh Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 716
Madhya Pradesh Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990 — Section 3, 5, 5(xxxi), 51
High Courts19 Jan 2012Allowed
Neetu Bai (Smt.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 719
Constitution of India, 1950 — Article 21, 226, 32
High Courts19 Jan 2012
Allahbelli, Bharekhan Vs Smt. Khatoon Bi, Abdul Rauf and Another
Madhya Pradesh High Court · AIR 2012 MP 119
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts19 Jan 2012Dismissed
Ganesh Mines Pvt. Ltd. Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2012) 2 EFLT 723
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts19 Jan 2012Dismissed
Ram Kushal Gautam Vs State of M.P.
Madhya Pradesh High Court · (2012) 4 MPHT 58
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 307
High Courts18 Jan 2012Allowed
Omprakash Rathi Vs Rajrajeshwari Stone Crusher and Others
Madhya Pradesh High Court · (2012) 01 MP CK 0089
Stamp Act, 1899 — Section 2(10), 2(5)