CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 18 of 2,481

High Courts14 May 2026Allowed/ Disposed Of

Shravan Shukla Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1426

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20, 21, 22, 25, 25(a)Drugs (Control) Act, 1950-Section 5, 13
Read judgment
High Courts14 May 2026Allowed/ Disposed Of

Nirbhay Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1425

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15
Read judgment
High Courts14 May 2026Allowed

Shubham Choudhari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1422

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(D), 3(1)(dh), 3(2)(va), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 126(2), 296, 308, 351(3)
Read judgment
High Courts13 May 2026

Sumer Singh Vs Smt. Renu Garg & Ors.

Madhya Pradesh High Court · (2026) 05 MP CK 2419

Code of Civil Procedure, 1908-Section 115, 47, 36 to 74, Order VII Rule 11, 21 Rule 2M.P. Municipalities Act, 1961-Section 19, 19(1)(a), 20, 20(2)(b)(iii), 20(3), 20(3)(i), 20(3)(ii), 21(2), 22, 26(2), 36, 36(1), 36(4), 43, 43(1), 45, 55, 55(1)M.P. Municipalities (Amendment) Act, 2024
Read judgment
High Courts13 May 2026

Rakesh Kashyap Vs Smt Ragini Yadav

Madhya Pradesh High Court · (2026) 05 MP CK 2350

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 438, 442Family Courts Act-Section 19 (4)Code of Criminal Procedure, 1973-Sections 397, 401, 125, 125(2)
Read judgment
High Courts13 May 2026Dismissed

Mohhamad Shafi @ Shefu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1411

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(ii), 3(2)(v), 3(2)(va), 14A(2)Bharatiya Nyaya Sanhita, 2023-Section 64(1), 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183
Read judgment