CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 19 of 2,481

High Courts13 May 2026Allowed

Ajay Pal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1410

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Madhya Pradesh Excise Act, 1915-Section 34(2)Code Of Criminal Procedure, 1973-Section 480(2)
Read judgment
High Courts13 May 2026Allowed/ Disposed Of

Lucky @ Monty Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1409

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 342, 376, 376(2)(k), 376(3), 405, 506Protection Of Children From Sexual Offences Act, 2012-Section 3, 4
Read judgment
High Courts13 May 2026Allowed

Mukesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1408

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 127(3), 137(2)
Read judgment
High Courts12 May 2026

Ranveer Singh Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 2439

IPC-Section 120-B, 467 r/w Section 120-B, 468 r/w Section 120-B, 471 r/w Section 120-B, 419 r/w Section 120-B, 420 r/w Section 120-B, 419, 420, 467, 468, 471/511, 302, 34Madhya Pradesh Recognized Examinations Act, 1937-Section 3-B, 3-D (1)(2) r/w Section 4, 3/4, 3B, 3D(1)(2) r/w Section 4Code of Criminal Procedure, 1898-Section 313, 311-A, 162, 173(8), 73
Read judgment
High Courts12 May 2026

Central Madhya Pradesh Gramin Bank Vs Smt. Babita Mor

Madhya Pradesh High Court · (2026) 05 MP CK 2440

Payment of Gratuity Act, 1972-Section 4, 4(6), 4(6)(a), 4(6)(b), 4(6)(b)(ii), 14Central Madhya Pradesh Gramin Bank (Officers and Employees) Service Regulations, 2010-Clause 72, 72(1), 72(2), 72(2)(e), 72(e)Working Journalists Act, 1955-Section 5
Read judgment
High Courts12 May 2026Allowed/ Disposed Of

Raja Gupta And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1420

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35, 482Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 75, 78, 115(2), 126(2), 296, 351(3)
Read judgment
High Courts12 May 2026Disposed Of

Jagdish Prasad Vs Ramesh Kumar And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1419

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(4)Indian Penal Code, 1860-Section 34, 323, 506IIBharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)
Read judgment
High Courts12 May 2026Disposed Of

Rani Agarwal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1417

Constitution Of India, 1950-Article 226Madhya Pradesh Municipal Corporation (Accounts And Finance) Rules, 2018-Rule 251Madhya Pradesh Municipal Corporation (The Conduct Of Business Of The Mayor- In-Council/ President -In-Council And The Powers And Functions Of The Authorities ) Rules 1998-Rule 13
Read judgment
High Courts12 May 2026Allowed

Ajay Rajput Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1416

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Indian Penal Code, 1860-Section 34, 420
Read judgment
High Courts12 May 2026Allowed

Pradhansingh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1415

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 109(1), 115(2), 118(1), 118(2), 126(2), 190, 191(2), 191(3), 296
Read judgment