High Courts03 Jan 2012Dismissed
Vinod Prakash Saxena Vs Union of India
Madhya Pradesh High Court · (2012) ILR (MP) 1751
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 132A, 158B(b), 158BB, 260A, 260A(4)
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,108 of 2,383
High Courts03 Jan 2012
Balbeer Singh Vs State of M.P.
Madhya Pradesh High Court · (2012) 3 Crimes 551 : (2012) ILR (MP) 1068 : (2012) 2 MPHT 50
Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(4), 361, 397, 401Penal Code, 1860 (IPC) — Section 354, 448
High Courts02 Jan 2012
Govind OD. Garg Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2012) 01 MP CK 0102
High Courts02 Jan 2012Dismissed
Indra Raj Pochate Vs State of MP and others
Madhya Pradesh High Court · (2012) 01 MP CK 0093
High Courts02 Jan 2012Dismissed
Premlal Pathak Vs State of M.P. and Ors
Madhya Pradesh High Court · (2012) 01 MP CK 0092
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 306, 34
High Courts02 Jan 2012Dismissed
Dr. Ramsiya Patel Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 01 MP CK 0088
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 12
High Courts02 Jan 2012Allowed
Aabida Begam Vs Iqbal Ahmed
Madhya Pradesh High Court · (2012) CriLJ 1517 : (2012) 3 Crimes 507 : (2012) 2 DMC 442
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 127, 482
High Courts02 Jan 2012
Raju Ganesh Kamble Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 01 MP CK 0079
High Courts02 Jan 2012Dismissed
Pradeep alias Rinku Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 01 MP CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 397, 401Penal Code, 1860 (IPC) — Section 467, 468
High Courts02 Jan 2012
Nagrik Upbhokta Margd Arshan Manch Vs State of M.P. and Another
Madhya Pradesh High Court · (2012) ILR (MP) 446 : (2012) 2 MPJR 57
Constitution of India, 1950 — Article 19(1), 21
High Courts02 Jan 2012
Omprakash Vs State of M.P.
Madhya Pradesh High Court · (2012) 5 MPHT 369
Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts20 Dec 2011Dismissed
Babita Lila and Another Vs Union of India
Madhya Pradesh High Court · (2012) ILR (MP) 649
Criminal Procedure Code, 1973 (CrPC) — Section 195, 200, 202, 482Income Tax Act, 1961 — Section 132, 136, 178Penal Code, 1860 (IPC) — Section 109, 120B, 191, 193, 196
High Courts20 Dec 2011Dismissed
Smt. Sudha Verma and others Vs Radhavallabh Sharma
Madhya Pradesh High Court · (2012) ILR (MP) 519 : (2012) 2 MPHT 155 : (2012) 1 MPJR 57
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts20 Dec 2011
Arun Mohan Vs Smt. Geeta Patel
Madhya Pradesh High Court · (2012) ILR (MP) 1802
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 170B, 210, 44, 44(1)(a), 50
High Courts20 Dec 2011Dismissed
Punit Chauhan and others Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2011) 12 MP CK 0005
Constitution of India, 1950 — Article 14Madhya Pradesh Gram Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 — Section 51(2), 53(1)Madhya Pradesh Panchayat Adhyapak Samvarg (Employment and Conditions of Service) Rules, 2008 — Rule 8
High Courts19 Dec 2011Allowed
Smt. Lalita Tripathi and others Vs M.P.K.B. and another
Madhya Pradesh High Court · (2012) 1 JLJ 322 : (2012) 2 MPHT 233
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts19 Dec 2011Allowed
Prakash Vs State of M.P.
Madhya Pradesh High Court · (2012) 2 MPHT 15
Constitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 216, 397, 401Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 2, 21, 8
High Courts19 Dec 2011
Dr. Ramesh Kumar Pandey Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2011) 12 MP CK 0002
High Courts16 Dec 2011
Nanadram Kushwah Vs State of M.P. and others
Madhya Pradesh High Court · (2012) 133 FLR 689 : (2012) 2 JLJ 20 : (2012) 2 MPHT 169
High Court of Madhya Pradesh Rules, 2008 — Rule 8(1)
High Courts16 Dec 2011Allowed
Shri Pratap Raghav Ji Bhagwan Vs Smt. Krishna and Others
Madhya Pradesh High Court · (2012) ILR (MP) 507 : (2012) 2 MPHT 462
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5(3)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1), 12(3), 13