CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2026

1,515 judgments · page 1 of 76

High Courts28 Oct 2026Allowed

Nandkishore Lilhare Vs State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 10 MP CK 4209

Indian Penal Code, 1860-Sections 34, 148, 294, 323, 324, 325, 341, 352, 380, 394, 395, 427, 452, 498-A, 504, 506, 506-B, 596Code of Criminal Procedure, 1973-Sections 107, 116(3)Constitution of India-Article 226
Read judgment
High Courts26 Oct 2026

Eshan Autocorp India LLP Through Its Partner Ramesh Nenwani Vs Shrimati Indarjeet Kaur & Anr.

Madhya Pradesh High Court · (2026) 10 MP CK 3535

Code of Civil Procedure, 1908-Order 39 Rule 1 & 2, 39 Rule 1(a), Section 151, 96, 41 Rule 5, 41 Rule 5(2), 41 Rule 22, 21 Rule 22, 21 Rule 22(2), 21 Rule 22(2) (M.P. amendment), 144, 11, Explanation IV, Explanation VII, 44A, 8 Rule 1M.P. Accommodation Control Act, 1961-Section 12(1)(a), 12(1)(f)Transfer of Property Act, 1882
Read judgment
High Courts26 Oct 2026Partly Allowed

Mohammad Aleem Vs Smt. Khatija & Anr.

Madhya Pradesh High Court · 2024 INSC 724

Cr.P.C.-Section 125Code of Civil Procedure-Order XI Rule 21Bombay Rents, Hotel and Lodging House Rates (Control) Act, 1947-Section 11(4)
Read judgment
High Courts23 Oct 2026Allowed

Ashok Kumar Vs Bhupendra Kumar Lunkad & Ors.

Madhya Pradesh High Court · 2026 INSC 92

Code of Civil Procedure, 1908-Section 115, Order 7 Rule 11, 38 and 39, 2(2)Arbitration and Conciliation Act, 1996-Section 34, 36, 36(2), 36(3), 2(1)(e), 42, 37, 47, 48M.P. Civil Courts Act
Read judgment
High Courts23 Oct 2026Dismissed

Anjana Vs M/s Sulabh Syntex

Madhya Pradesh High Court · (2026) 10 MP CK 3529

Arbitration and Conciliation Act, 1996-Sections 2(h), 2(1)(h), 3(1), 31, 31(1), 31(5), 32, 32(1), 32(2), 33, 33(1), 33(4), 34, 34(1), 34(2), 34(3), 36, 36(1), 36(2), 36(3), 39(1), 39(2)Code of Civil Procedure, 1908General Causes Act-Section 27
Read judgment
High Courts23 Oct 2026Allowed

Ashok Kumar Vs Bhupendra Kumar Lunkad & Ors.

Madhya Pradesh High Court · 2026 INSC 92

Code of Civil Procedure, 1908-Section 115, Order 7 Rule 11, 38, 39, 2(2)Arbitration and Conciliation Act, 1996-Section 2(1)(e), 34, 36, 36(2), 36(3), 37, 42, 47, 48Limitation Act, 1963-Article 136, 137
Read judgment
High Courts23 Oct 2026Dismissed

Anjana Vs M/S Sulabh Syntex

Madhya Pradesh High Court · (2026) 10 MP CK 2991

Arbitration and Conciliation Act, 1996-Section 2(1)(h), 3(1), 31, 31(1), 31(5), 32, 32(1), 32(2), 33, 33(1), 33(4), 34, 34(1), 34(2), 34(3), 36, 36(1), 36(2), 36(3), 39(1), 39(2)Code of Civil Procedure, 1908General Causes Act-Section 27
Read judgment
High Courts15 Oct 2026Dismissed

Shivkumar Sharma Vs State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 10 MP CK 1696

Constitution of India-Article 226Madhya Pradesh School Education (Teaching Cadre) Service Conditions and Recruitment Rules, 2018Madhya Pradesh State School Education Services, Academic Cadre (Service Condition and Recruitment Rules), 2018
Read judgment
High Courts15 Oct 2026Allowed

Revachand & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 10 MP CK 1781

Constitution of India-Article 21, 48A, 51A(g), 226Land Acquisition Act, 1894-Section 4, 4(1), 5-A, 6, 8, 9, 11, 11-A, 16, 17, 17(2), 17(4), 18, 24(i)(ii), 31, 31(1), 34, 36, 48, 48(1)The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 24, 24(1)(a), 24(1)(b), 24(2)
Read judgment
High Courts14 Oct 2026Allowed

Jagdish Prasad Vs Thesildar & Ors.

Madhya Pradesh High Court · 2024 INSC 1026

Registration Act, 1908-Sections 17, 17(1)(b), 17(1)(c), 17(2), 17(2)(vi)Indian Stamp Act, 1899-Section 2(14), 3, Schedule I, I-A, Article 22 of Schedule I-ALimitation Act-Section 27, Article 64, 65
Read judgment