High Courts01 Jul 2026
Bhaiyalal Rawat & Ors. Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 07 MP CK 0861
I.P.C-Sections 302/34, 201Cr.P.C-Section 174
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Madhya Pradesh High Court judgments
49,602 judgments · page 12 of 2,481
High Courts01 Jul 2026
Pratul Choudhary Vs The State Of M.P.
Madhya Pradesh High Court · (2026) 07 MP CK 0858
IPC-Sections 354, 354APOCSO Act-Sections 7/8, 11/12Bharatiya Nagarik Suraksha Sanhita, 2023-Section 348
High Courts01 Jul 2026
Golu @ Karan Ahirwar Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0847
B.N.S.S.-Section 528Cr.P.C.-Section 311
High Courts01 Jul 2026
Babloo Alias Arvind Dubey Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 07 MP CK 0843
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 187, 187(3), 193Indian Penal Code, 1860-Sections 147, 148, 149 and 307Arms Act, 1959-Sections 25/27
High Courts01 Jul 2026
Bachchha Raj Agrawal Vs State Of M.P. & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0902
Constitution of India-Article 226, 14 and 15AICTE ActMadhya Pradesh Technical Education Polytechnic College (Teaching Cadre) Service (Recruitment) Rules, 2004
High Courts01 Jul 2026
M.P. Real Estate Regalaratory Authority Vs Shankar Ji Maharaj Trust
Madhya Pradesh High Court · (2026) 07 MP CK 0949
Real Estate (Regulation and Development) Act, 2016-Sections 4, 5, 4(2)(l)(A), 58, 58(1)M.P. Real Estate (Regulation and Development) Rules, 2017-Rule 6(1)(a)Code of Civil Procedure, 1908-Section 100
High Courts01 Jul 2026
Shah Jafar Anari Vs Raju Soni
Madhya Pradesh High Court · (2026) 07 MP CK 0841
Code of Criminal Procedure, 1973-Section 378BNS, 2023-Section 419Negotiable Instruments Act, 1881-Section 138, 142
High Courts30 Jun 2026
Ramphal Ahirwar Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 06 MP CK 0890
Constitution of India-Article 226IPC-Section 294, 323, 506, 506BArms Act-Section 25-B
High Courts29 Jun 2026
The State Of Madhya Pradesh & Ors. Vs Badshah Rawat & Ors.
Madhya Pradesh High Court · (2026) 06 MP CK 0893
High Courts29 Jun 2026
State Of Madhya Pradesh Vs Kalyan Raikwar
Madhya Pradesh High Court · (2026) 06 MP CK 0892
Code of Criminal Procedure, 1973-Section 318, 313, 313(5), Chapter XXVIPC-Section 449, 376(AB), 506, 506 (Part I), 376(2), 376(2)(i), 376(2)(l)Protection of Child from Sexual Offences Act, 2012-Section 6, 5(m) read with Section 6, 5(k) read with Section 6
High Courts29 Jun 2026
Gulab Chand Ivnati & Ors. Vs Director Of Indian Systems Of Medicines And Homeopathy & Ors.
Madhya Pradesh High Court · (2026) 06 MP CK 0891
Constitution of India-Article 226, 14, 14 and 16
High Courts25 Jun 2026
Bhairam Vs Suresh & Ors.
Madhya Pradesh High Court · (2026) 06 MP CK 0898
Motor Vehicles Act, 1988-Section 173(1), 166, 149(1), 149(2), 149(5), 149(7), 66General Clauses Act, 1897-Section 27
High Courts25 Jun 2026
M/s G.H. Vijapura Infrastructure Pvt. Ltd. Vs Executive Engineer Government Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 06 MP CK 0897
Arbitration and Conciliation Act, 1996-Section 11(3), 34, 34(2)(a)(iv), 34(2)(b)(ii), 37Companies ActIndian Contract Act
High Courts24 Jun 2026
Vijendra Singh Rawat Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 06 MP CK 0875
Constitution of India-Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 14
High Courts24 Jun 2026
M/S SBEIPL HP (JV) Vs Madhya Pradesh Jal Nigam & Ors.
Madhya Pradesh High Court · (2026) 06 MP CK 0870
Constitution of India-Article 226, 14, 19(1)(g)Indian Companies Act
High Courts24 Jun 2026
Chhatar Singh & Ors. Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 06 MP CK 0869
IPC-Section 302 read with 34, 506 part II, 307, 506Cr.P.C-Section 313
High Courts23 Jun 2026
M/s Nanz Med Science Pharma Pvt. Ltd. Vs Madhya Pradesh Public Health Service Corporation Ltd & Ors.
Madhya Pradesh High Court · (2026) 06 MP CK 0873
Arbitration and Conciliation Act, 1996-Section 2(1)(h), 7, 7(4)(b), 8, 11(6), 11(8), 15(3)(4), 45Arbitration Center (Domestic and International) Rule, 2019
High Courts23 Jun 2026
The State Of Madhya Pradesh & Ors. Vs M.P. Buland Awaz Nari Shakti Aanganwadi Karyakarta/Sahayika Sangathan Bhopal
Madhya Pradesh High Court · (2026) 06 MP CK 0871
Madhya Pradesh Uchcha Nyayalaya (Khand NyayaPeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Limitation Act-Section 5
High Courts22 Jun 2026Dismissed
ICICI Lombard Gen. Ins. Co. Ltd. Vs Ruksana & Ors.
Madhya Pradesh High Court · (2026) 06 MP CK 0880
Constitution of India-Article 227Code of Civil Procedure, 1908-Order VI Rule 17, 6 Rule 17Motor Vehicles Act, 1988-Section 163-A, 164, 166, 169, Second Schedule
High Courts22 Jun 2026
Suresh Thakkar Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 06 MP CK 0878
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)M.P. Land Revenue Code, 1959-Section 248, 44(1)