High Courts13 Jul 2026
Manoj Tyagi Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0833
Civil Procedure Code, 1908-Order VI Rule 4, Section 151Contract Act, 1872-Section 17Constitution of India-Article 141, 136
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Madhya Pradesh High Court judgments
49,602 judgments · page 10 of 2,481
High Courts10 Jul 2026
Dalchand Ahir Vs Principal Secretary State Of M.P. & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0848
Constitution of India-Article 226, 14, 15, 16
High Courts10 Jul 2026
The State Of Madhya Pradesh & Ors. Vs Rakesh Singh Yadav
Madhya Pradesh High Court · (2026) 07 MP CK 0907
Limitation Act-Section 5Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth ko Appeal) Adhiniyam, 2005-Section 2 (1)CRPF Act, 1949-Section 18
High Courts10 Jul 2026
Santosh Solanki Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0906
Constitution of India-Article 226Indian Penal Code-Sections 147, 148, 149, 294, 323, 332, 333, 341, 353, 380, 452, 506-B, 509Eve-Teasing Act-Section 4
High Courts10 Jul 2026
Sitaram Dwivedi Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0950
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Panchayat Sewa Rules, 2011-Rule 6(12)
High Courts10 Jul 2026
Shri Ganga Singh (Handicapped) Vs Smt. Devi Singh & Anr.
Madhya Pradesh High Court · (2026) 07 MP CK 0948
Code of Criminal Procedure, 1973-Section 125Hindu Adoption and Maintenance Act, 1956-Section 20(3), 20Family Courts Act, 1984
High Courts10 Jul 2026
Madhya Pradesh Poorv Kshetra Vidyut Vitran Company Ltd. (MPPKVVCL) & Ors. Vs Arunendra Prasad Maurya
Madhya Pradesh High Court · (2026) 07 MP CK 0936
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966Code of Criminal Procedure, 1898-Section 10(1), 10(2)
High Courts10 Jul 2026
Madhya Pradesh Poorv Kshetra Vidyut Vitran Company Ltd. (MPPKVVCL) & Ors. Vs Arunendra Prasad Maurya
Madhya Pradesh High Court · (2026) 07 MP CK 0842
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966Code of Criminal Procedure, 1898-Section 10(1), 10(2)
High Courts10 Jul 2026
The State Of Madhya Pradesh Vs Manish Vyas & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0839
Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Limitation Act-Section 5Constitution of India-Article 226, 14 and 16
High Courts10 Jul 2026
Sanjay Borkar Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0837
Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Constitution of India-Articles 14 and 16
High Courts09 Jul 2026Dismissed
Shriram Mandir Panchkuiya Dharmik Trust Through Its Trustee Ashok Kumar Vs Shri Mahant Ramgopaldas Guru Laxmandas & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0850
Code of Civil Procedure, 1908-Section 115, 3, 151, Order VII Rule 11Public Trusts Act, 1951-Section 2(1), 8, 9, 26, 27, 28, 29
High Courts09 Jul 2026
Ali Yavar Jung National Institute of Speeech and Hearing Disabilities Divyanganj & Ors. Vs Shrikant Gupta
Madhya Pradesh High Court · (2026) 07 MP CK 0922
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Central Civil Services (Conduct) Rules, 1964Central Civil Services (Classification, Control and Appeal) Rules, 1965
High Courts09 Jul 2026
MSP Infrastructures Limited Vs Madhya Pradesh Road Development Corporation Ltd
Madhya Pradesh High Court · (2026) 07 MP CK 0920
Arbitration and Conciliation Act, 1996-6A, 9, 11, 11(6), 11(6-A), 11(8), 15(3)(4), 16, 21, 34M.P. Madhyastham Adhiniyam, 1983-2(i)Indian Evidence Act, 1872-115
High Courts09 Jul 2026
Ravindra Pratap Sondhiya Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0919
Madhya Pradesh Uchcha Nyayalaya (Khand NyayPeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Indian Penal Code-Sections 307, 324, 294, 506, 34Arms Act-Section 25(1-B)
High Courts09 Jul 2026
30997 OFFR CADCT (GC) Rishikesh Singh Vs Union Of India & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0915
Constitution of India-Article 226Juvenile Justice (Care and Protection of Children) Act, 2015-Section 24, 24(1), 24(2), 74, 74(2), 99Indian Penal Code-Sections 294, 323, 34, 506, 324, 352, 504, 302, 307, 147, 148, 149, 201
High Courts08 Jul 2026
Survendra Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · 2024 INSC 2
Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Rule Book-Clause 7.7
High Courts08 Jul 2026
Kalyan Singh Pawar Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0878
Constitution of India-Article 226Nagar Evam Gramin Niyojan (Chaturth Shreni) Seva Bharti Niyam, 1978-ScheduleRevision of Pay Rules, 1987
High Courts08 Jul 2026
The State Of Madhya Pradesh & Ors. Vs Smt. Poornima Saxena
Madhya Pradesh High Court · (2026) 07 MP CK 0886
Constitution of India-Article 320, 133, 136Code of Civil Procedure, 1908-Section 96, Order 41, 47 Rule 1, 47 Rule 1(1), XLVII Rule 1, XLVII Rule 4, Rule 8 of Order XLVII
High Courts07 Jul 2026
The State Of Madhya Pradesh & Ors. Vs Sunita Shirpukar
Madhya Pradesh High Court · (2026) 07 MP CK 0894
Madhya Pradesh Uchha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Constitution of India-Article 341, 342, 226, 136States Reorganisation Act, 1956
High Courts07 Jul 2026
The State Of Madhya Pradesh Vs Mulayam Singh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0875
Indian Penal Code-Section 304Motor Vehicles Act