High Courts11 Jan 2012Allowed
Chandrashekhar Vs State of M.P.
Madhya Pradesh High Court · (2012) JLJ 38
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 157, 6Penal Code, 1860 (IPC) — Section 302, 304
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,106 of 2,383
High Courts11 Jan 2012Dismissed
Laxman Gurjar Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 806
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts11 Jan 2012Allowed
Union of India Vs Registrar General, High Court of M.P. and another
Madhya Pradesh High Court · AIR 2013 MP 98 : (2012) ILR (MP) 837 : (2012) 1 JLJ 145 : (2012) 1 MPHT 382
Constitution of India, 1950 — Article 227, 227(2), 323A
High Courts11 Jan 2012Dismissed
Shivram Vs State of M.P
Madhya Pradesh High Court · (2012) ILR (MP) 1009
Criminal Procedure Code, 1973 (CrPC) — Section 302, 304, 313, 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts11 Jan 2012
Shalini and Others Vs Harbhajan and Others
Madhya Pradesh High Court · (2013) 1 ACC 550 : (2012) ACJ 2569 : (2012) 2 TAC 767
Motor Vehicles Act, 1988 — Section 166
High Courts11 Jan 2012Dismissed
Shaheed Khan Vs Jaleel Khan
Madhya Pradesh High Court · (2012) ILR (MP) 809
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
High Courts10 Jan 2012Allowed
Sunderlal and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1313
Penal Code, 1860 (IPC) — Section 147, 149, 304, 323
High Courts10 Jan 2012Allowed
Pillu Alias Pyarelal Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 1309
Penal Code, 1860 (IPC) — Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts10 Jan 2012
Roopa @ Ramroop Vs State of M.P.
Madhya Pradesh High Court · (2012) ILR (MP) 657 : (2012) 2 MPHT 46
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 294, 302, 307, 323, 324
High Courts10 Jan 2012Allowed
Choithram Hospital and Research Centre, Indore Vs Assistant Provident Fund Commissioner, Employees Provident Fund Organization, Indore and Another
Madhya Pradesh High Court · (2012) 132 FLR 1097 : (2012) 3 LLJ 510 : (2012) LLR 320
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7B, 7C
High Courts10 Jan 2012
Daylibai and another Vs Chhabu @ Chhatar Singh and Others
Madhya Pradesh High Court · (2012) 2 MPLJ 596
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 226
High Courts10 Jan 2012Allowed
Amit Dubey Vs Arvind Dubey
Madhya Pradesh High Court · (2012) 2 MPHT 437
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(a), 3, 72
High Courts09 Jan 2012Dismissed
Girish Sharma Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2012) 135 FLR 152
High Courts09 Jan 2012Dismissed
Ramesh Kumar Patel Vs Managing Director and Others
Madhya Pradesh High Court · (2012) ILR (MP) 710
Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 10
High Courts09 Jan 2012
Ram Sahai Verma Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 2 MPHT 37
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 157(2), 164, 82, 84
High Courts09 Jan 2012Allowed
Dinesh Chand Agrawal and Another Vs The State of M.P. and Others
Madhya Pradesh High Court · (2012) 01 MP CK 0097
High Courts09 Jan 2012
Jujhar Singh Vs State of M.P
Madhya Pradesh High Court · (2012) ILR (MP) 998
Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3), 366Penal Code, 1860 (IPC) — Section 302, 304
High Courts09 Jan 2012
Smt. Priya Agrawal @ Shubhlata Agrawal and Others Vs State of M.P.
Madhya Pradesh High Court · (2012) 2 MPHT 179
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts06 Jan 2012Dismissed
Dinesh Vaishnav (Bairagi) Vs Kishor Kumar Gupta
Madhya Pradesh High Court · (2013) 1 BC 352 : (2012) ILR (MP) 654 : (2012) 2 MPHT 78 : (2012) 2 MPJR 54 : (2012) 2 MPLJ 516
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 145
High Courts06 Jan 2012Dismissed
Sapan Kumar Sontakey Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 01 MP CK 0068
Madhya Pradesh Value Added Tax Act, 2002 — Section 14