CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2026

1,519 judgments · page 70 of 76

High Courts15 Jan 2026

Kuldeep Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1755

Code Of Criminal Procedure, 1973-Section 389(1)Indian Penal Code, 1860-Section 109, 323Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(va)
Read judgment
High Courts15 Jan 2026Allowed

Surendra Singh Alias Pappu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1754

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 147, 148, 180, 224, 307, 325, 332, 336, 353Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
Read judgment
High Courts15 Jan 2026Allowed

Ajay Savita Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1753

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 127(2), 310(4), 311, 331(3)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
Read judgment
High Courts14 Jan 2026

Ravi Joshi Vs State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 01 MP CK 2804

Constitution of India-Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(2), 13(4), 14, 14(1), 14(1-A), 14(2)Security Interest (Enforcement) Rules, 2002-Rule 2(a), 8
Read judgment
High Courts14 Jan 2026

Ravi Joshi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1775

Constitution Of India, 1950-Article 226Security Interest (Enforcement) Rules, 2002-Rule 2(A), 8Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13(2), 13(4), 14, 14(1), 14(1)(1A), 14(2)
Read judgment
High Courts14 Jan 2026Allowed

Mukesh Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1751

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 394, 395, 397Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 13
Read judgment
High Courts14 Jan 2026Allowed

Rakesh Kumar Tiwari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1749

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20(B)
Read judgment