COURT ARCHIVE

Madhya Pradesh High Court judgments, 2026

1,519 judgments · page 73 of 76

High Courts09 Jan 2026Allowed/Disposed Of

Raman Singh Tomar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1713

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 119(1), 126(2), 296, 324(4), 351(2)

Read judgment

High Courts09 Jan 2026Allowed/Disposed Of

Ajay Lodhi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1712

Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 309(4)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13

Read judgment

High Courts09 Jan 2026Allowed

Omaram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1711

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483

Read judgment

High Courts09 Jan 2026Disposed Of

Vikash Kumar Dohare Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1710

Constitution Of India, 1950-Article 226Code Of Criminal Procedure, 1973-Section 102

Read judgment

High Courts08 Jan 2026

Dhamsu Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 2827

IPC-Section 302, 307, 304 Part-I, 299, 300, 304, 326, 34

Read judgment

High Courts08 Jan 2026Dismissed

Anshul Chawla Vs Taskus India Pvt. Ltd. & Ors.

Madhya Pradesh High Court · (2026) 01 MP CK 2826

Arbitration and Conciliation Act, 1996-Section 11, 11(6)Indian Arbitration & Conciliation Act, 1996

Read judgment

High Courts08 Jan 2026

Deepak Bhandari Vs Official Liquidator

Madhya Pradesh High Court · (2026) 01 MP CK 2863

Companies Act, 1956-Section 439Companies (Court) Rules, 1959-Rule 151, 163, 154 and 156, Section 156 and 179

Read judgment

High Courts08 Jan 2026

Bifaiya Baiga Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 2822

Code of Criminal Procedure-Section 374 (2)Indian Penal Code-Section 302Indian Evidence Act, 1872-Section 134

Read judgment

High Courts08 Jan 2026Dismissed

Bifaiya Baiga Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1782

Code Of Criminal Procedure, 1973-Section 374(2)Indian Penal Code, 1860-Section 302Evidence Act, 1872-Section 134

Read judgment

High Courts08 Jan 2026Dismissed

Dhamsu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1781

Indian Penal Code, 1860-Section 34, 299, 300, 302, 304, 304I, 307, 326

Read judgment

High Courts08 Jan 2026Dismissed

Deepak Bhandari S/O Shri Virendrasingh Bhandari As Legal Heir Of Late Shri Virendrasingh Bhandari And Others Vs Official Liquidator And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1780

Companies (Court) Rules, 1959-Rule 151, 154, 156, 163, 179Companies Act, 1956-Section 439

Read judgment

High Courts08 Jan 2026Dismissed

Anshul Chawla And Others Vs Taskus India Pvt. Ltd. And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1779

Mumbai Center For International Arbitration) Arbitration Rules, 2025-Rule 3, 10, 14, 15, 30Arbitration And Conciliation Act, 1996-Section 11, 11(6)

Read judgment

High Courts08 Jan 2026Allowed

Goutam Sonkar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1708

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), 109(1), 189(4), 190, 296

Read judgment

High Courts08 Jan 2026Allowed

Gaurav Kurmi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1707

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 64(1)

Read judgment

High Courts08 Jan 2026Allowed

Bhavna Kanjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1706

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Madhya Pradesh Excise Act, 1915-Section 34(1)(A), 49(A)

Read judgment

High Courts08 Jan 2026Allowed

Sheela Kanjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1705

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Madhya Pradesh Excise Act, 1915-Section 34(1)(A), 49(A)

Read judgment

High Courts08 Jan 2026Allowed/Disposed Of

Arpit Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1704

Constitution Of India, 1950-Article 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 316(5), 318(4)

Read judgment

High Courts07 Jan 2026Partly Allowed

Shubham Mangal Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · 2023 INSC 683

Indian Penal Code, 1860-Section 498A, 376(2)(n), 377, 323, 294, 375, 375(a), 375(b), 375(c), 376Cr.P.C.-Section 482, 438, 125, 156(1), 155(2)Criminal Law (Amendment) Act, 2013

Read judgment

High Courts07 Jan 2026

Raghunandan Choludhary Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 01 MP CK 2791

Constitution of India-Article 226The Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966IPC-Section 420, 467, 120-B

Read judgment

High Courts07 Jan 2026

Smt. Geeta Devi & Ors. Vs Ramjan Khan & Ors.

Madhya Pradesh High Court · (2026) 01 MP CK 2789

Motor Vehicles Act, 1988-Section 173(1), 166CPC-Order 41 Rule 22, 41 Rule 1

Read judgment