High Courts16 Jan 2012
Sanjay Sen Vs Ram Singh Patel and Others
Madhya Pradesh High Court · (2013) 1 ACC 897 : (2012) ACJ 2491 : (2012) 2 TAC 762
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,105 of 2,383
High Courts13 Jan 2012
Ravindra Shobhawat and Others Vs Secretary, Krishi Upaj Mandi Samiti
Madhya Pradesh High Court · (2012) 133 FLR 686 : (2012) ILR (MP) 2342 : (2012) 2 MPHT 429
Industrial Disputes Act, 1947 — Section 10, 25F
High Courts13 Jan 2012Dismissed
M/s. Emerald Industries Vs Neeraj Pratibha "JV" and Others
Madhya Pradesh High Court · (2012) 2 MPHT 423
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts13 Jan 2012Allowed
St. Aloysius Senior Secondary School, Jabalpur and Another Vs Cantonment Board, Jabalpur
Madhya Pradesh High Court · (2012) 1 RCR(Rent) 533
Cantonments Act, 2006 — Section 111(2)(b), 70, 76, 93Constitution of India, 1950 — Article 111(2)(b), 226
High Courts13 Jan 2012
Smt. Sadhna Soni and Others Vs Dinesh Singh Bhadoria and Others
Madhya Pradesh High Court · (2013) 2 ACC 78 : (2012) ACJ 2306 : (2012) 2 TAC 776
High Courts13 Jan 2012Dismissed
State of M.P. Vs Than Singh and Others
Madhya Pradesh High Court · (2012) JLJ 81
Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 379, 386, 417Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts13 Jan 2012Allowed
Fun Multiplex Pvt. Ltd. Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 1 MPHT 449
Municipal Corporation Act, 1956 — Section 132(1), 132(6), 132(9), 73
High Courts13 Jan 2012Allowed
Uttam Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 01 MP CK 0071
Penal Code, 1860 (IPC) — Section 363, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(11)
High Courts13 Jan 2012Allowed
Smt. Ranjeet Kaur Vs Surendra Singh Gill
Madhya Pradesh High Court · AIR 2012 MP 74 : (2012) 2 JLJ 254
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 23 Rule 1, Order 41 Rule 33Constitution of India, 1950 — Article 136, 142Hindu Marriage Act, 1955 — Section 10, 13, 13(1)(ia), 13(r)(ia), 13A
High Courts13 Jan 2012Allowed
Venture Micron Vs M/s Earawat Steel Private Ltd. and another
Madhya Pradesh High Court · (2012) 4 MPHT 248 : (2012) 2 MPHT 4
Negotiable Instruments Act, 1881 (NI) — Section 138 , 142
High Courts13 Jan 2012Allowed
Devashish Dutta Vs Nepa Limited Nepanagar
Madhya Pradesh High Court · (2012) 4 MPHT 72
Conduct, Discipline and Appeal Rules, 1979 — Rule 25(2)
High Courts13 Jan 2012
Pappu alias Bharat Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 MPHT 325
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 326, 425, 452Scheduled Castes And Scheduled Tribes Orders (Amendment) Act, 2002 — Section 3(2)(v)
High Courts12 Jan 2012Dismissed
Sukhiya Lodhi Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 462
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 10, 17, 17(4)
High Courts12 Jan 2012Dismissed
Baliraj Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 01 MP CK 0069
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts12 Jan 2012Dismissed
Shankar Prasad Gupta Vs State of MP and Another
Madhya Pradesh High Court · (2012) ILR (MP) 876
Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42, 42(1)(B), 56, 56(2A)
High Courts12 Jan 2012Dismissed
Pichada Avam Dalit Warg Sangh (M.P.) Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) ILR (MP) 458 : (2012) 2 MPJR 84
Constitution of India, 1950 — Article 30Madhya Pradesh Lok Sewa (Anusuchit Jatiyon Anusuchit Jan Jatiyon Aur Any Pichhde Vargon Ke Liye Arakshan) Adhiniyam, 1994 — Section 2, 3, 4
High Courts12 Jan 2012
Sobhagmal Jain Vs M.P. Financial Corporation, Indore and Others
Madhya Pradesh High Court · (2012) 2 MPLJ 603
High Courts12 Jan 2012Dismissed
Madhav Institute of Technology and Science Gwalior and another Vs Prof. Y.P. Singh and others
Madhya Pradesh High Court · (2012) 2 MPHT 149 : (2012) 2 MPLJ 538
All India Council for Technical Education Act, 1987 — Section 10, 23Madhya Pradesh Ashaskiya Shikshan Sanstha Anudan Niyam, 2008 — Rule 11, 3, 4, 4(8), 9Madhya Pradesh Ashaskiya Shikshan Sansthan (Anudan Ka Praday) Adhiniyam, 1978 — Section 10
High Courts12 Jan 2012Dismissed
Misriya (Since Dead) Through LRs and Others Vs Kishandas(Since Dead) and Others
Madhya Pradesh High Court · (2012) ILR (MP) 744 : (2012) 2 MPJR 296
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 9, 151Limitation Act, 1963 — Section 5
High Courts12 Jan 2012
Ajay Vs Smt. Radhabai
Madhya Pradesh High Court · (2012) 4 MPHT 102
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142