High Courts18 Jan 2012Dismissed
M.P. Police Housing Corporation Vs Sher Singh and another
Madhya Pradesh High Court · (2012) 133 FLR 66 : (2012) 4 LLJ 146 : (2013) 1 SCT 78
Industrial Disputes Act, 1947 — Section 2, 25, 25B, 25F
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,104 of 2,383
High Courts18 Jan 2012Dismissed
M.P. Road Transport Corporation and another Vs Mqhammed Rafiq Khan and another
Madhya Pradesh High Court · (2012) 133 FLR 69
High Courts18 Jan 2012
Jafar Khan Vs Hasan Khan and Another
Madhya Pradesh High Court · (2013) 1 ACC 376 : (2012) ACJ 2336 : (2012) 2 TAC 753
Motor Vehicles Act, 1988 — Section 166, 173
High Courts18 Jan 2012
Sharad Tiwari Vs Mukesh Raikwar and Another
Madhya Pradesh High Court · (2012) ACJ 2320 : (2012) 2 TAC 784
Motor Vehicles Act, 1988 — Section 166, 173
High Courts17 Jan 2012Allowed
Qutubuddin Vs M.P. Paschim Kshetra Vidyut Vitran Co. Ltd. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 2317 : (2012) 2 MPHT 249 : (2012) 2 MPLJ 518
Electricity Act, 2003 — Section 126, 126(1), 126(2), 126(3), 127Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts17 Jan 2012
Aziz Khan Vs Akram Hussain and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1391 : (2012) 5 MPHT 251
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Madhya Pradesh Municipalities Act, 1961 — Section 22(a), 22(d)(i), 26
High Courts17 Jan 2012Allowed
Balwant Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 01 MP CK 0094
Penal Code, 1860 (IPC) — Section 294, 435, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts17 Jan 2012Allowed
Smt. Saguni Bai and Others Vs Union of India
Madhya Pradesh High Court · (2012) 2 TAC 744
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3Railway Claims Tribunal Act, 1987 — Section 16
High Courts17 Jan 2012Dismissed
Steel Tubes of India Ltd., Dewas Vs Asstt. Provident Fund Commissioner (C), Indore
Madhya Pradesh High Court · (2012) 132 FLR 1057 : (2012) 3 LLJ 603 : (2012) LLR 319
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts17 Jan 2012
Sanjay Kumar and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 759
Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts17 Jan 2012Allowed
Rishab Jain and Another Vs Union of India
Madhya Pradesh High Court · (2012) ACJ 2344 : (2012) 2 TAC 796
Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3Railway Claims Tribunal Act, 1987 — Section 16
High Courts17 Jan 2012
P.K. Plastics Vs Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2012) ILR (MP) 1112 : (2012) 55 VST 278
Madhya Pradesh Value Added Tax Act, 2002 — Entry 6, 20A, 70
High Courts17 Jan 2012Allowed
Sudhir Satpathi Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 3 MPHT 449
Criminal Procedure Code, 1973 (CrPC) — Section 482Standards of Weights and Measures (Enforcement) Act, 1985 — Section 39, 40, 41, 42, 44
High Courts17 Jan 2012Dismissed
Inderprakash Bhargava Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 4 MPHT 442
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482, 483, 91Evidence Act, 1872 — Section 102, 63, 65, 65(B), 65(C)
High Courts16 Jan 2012Disposed Off
Narmada Prasad Choure and Others Vs Nanakram Pavar and Others
Madhya Pradesh High Court · (2013) ACJ 2008
Motor Vehicles Act, 1988 — Section 166, 173
High Courts16 Jan 2012
In Reference
Madhya Pradesh High Court · (2012) ILR (MP) 613 : (2012) 2 MPHT 182
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 366(1)Evidence Act, 1872 — Section 27, 6Penal Code, 1860 (IPC) — Section 120
High Courts16 Jan 2012
Ramesh Chand Jain Vs State of M.P.
Madhya Pradesh High Court · (2012) 01 MP CK 0101
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Jan 2012
Satyaprakash Vs Rajaram
Madhya Pradesh High Court · (2012) 01 MP CK 0087
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Jan 2012
Dalchand Raikwar Vs Principal, Government Boys Higher Secondary School, Vidisha and another
Madhya Pradesh High Court · (2012) 133 FLR 149
Industrial Disputes Act, 1947 — Section 10, 25B, 25F
High Courts16 Jan 2012Dismissed
Parsad Ahrirwar Vs Chinta Kushwaha and 4 Others
Madhya Pradesh High Court · (2012) 01 MP CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 372Penal Code, 1860 (IPC) — Section 294, 323, 323(5), 34, 34(5)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)