High Courts07 May 2026
Vasudev Dehalwar Vs Union Of India & Ors.
Madhya Pradesh High Court · (2026) 05 MP CK 2339
Constitution of India-Article 311, 14NIT Act, 2007NIT Statutes, 2007
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 21 of 2,481
High Courts07 May 2026
The State Of Madhya Pradesh Vs Ataulhaq
Madhya Pradesh High Court · (2026) 05 MP CK 2336
Cr.P.C.-Section 378(III), 378, 174IPC-Section 304-A
High Courts07 May 2026Dismissed
Rakesh Rathore Vs Ratanlal Rathore
Madhya Pradesh High Court · (2026) 05 MP CK 1397
Constitution Of India, 1950-Article 21Indian Penal Code, 1860-Section 323, 384, 385, 504, 506Negotiable Instruments Act, 1881-Section 138, 139
High Courts07 May 2026Dismissed
Sonali Mati Vs Union Of India
Madhya Pradesh High Court · (2026) 05 MP CK 1396
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 19, 21C, 24, 27Am 37(1)(b)
High Courts07 May 2026Allowed/Disposed Of
Ghanshyam Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1395
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15(c)
High Courts07 May 2026Allowed
Golu @ Santosh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1394
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 480(3), 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 87, 137(2)
High Courts07 May 2026Allowed/Disposed Of
Rakeshdas Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1393
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Madhya Pradesh Excise Act, 1915-Section 34(2)Code Of Criminal Procedure, 1973-Section 437(3)
High Courts07 May 2026Allowed
Vicky Gurjar @ Vivek Gurjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1392
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 115(2), 296, 351(3)
High Courts07 May 2026Disposed Of
Deepak Saket Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1391
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Arms Act, 1959-Section 2, 25Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
High Courts07 May 2026Disposed Of
Prosecutrix X Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1390
Constitution Of India, 1950-Article 21, 32, 226Medical Termination Of Pregnancy Act, 1971-Section 3, 3(2), 4, 5(1)
High Courts06 May 2026Allowed
Dr. (Smt.) Jyoti Ethoba Bawne Vs State Of M.P. & Ors.
Madhya Pradesh High Court · (2026) 05 MP CK 2354
Constitution of India-Article 226
High Courts06 May 2026
The State Of Madhya Pradesh Vs O.P. Dubey
Madhya Pradesh High Court · (2026) 05 MP CK 2344
Code of Criminal Procedure, 1973-Section 378IPC-Sections 269, 270Municipal Act
High Courts06 May 2026
Imran Gori @ Chikna @ Pancture Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 05 MP CK 2343
Constitution of India-Article 226National Security Act, 1980-Section 3, sub-sections (2), (3), (4), (5)Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980 (7 of 1980)-Section 3(1)
High Courts06 May 2026
Cartel Health Care Pvt. Ltd. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 05 MP CK 2342
BNS, 2023-Section 326(f), 3(5)
High Courts06 May 2026
M/s Betul Town Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 05 MP CK 2341
Constitution of India-Article 226, 227, 265, 300AIndian Stamp Act, 1899-Section 45(2), 35, 40, 48, 50Limitation Act, 1963-Section 5, 29(2)
High Courts06 May 2026
Nisha Pandey Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 05 MP CK 2340
M.P. Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 14MP Technical Education Polytechnic College (Teaching Cadre) Service Recruitment Rules, 2004-Entry 67All India Council for Technical Education Regulations on Pay Scales, Service Conditions and Minimum Qualifications for Appointment of Teachers and Other Academic Staff in Technical Institutions and Measures for the Maintenance of Standards in Technical Education (Diploma) Regulation, 2019-Rule 4.7, Clause 2.26
High Courts06 May 2026
National Insurance Company Ltd. Vs Rawansh Choudhary & Ors.
Madhya Pradesh High Court · (2026) 05 MP CK 2337
Motor Vehicles Act, 1988-Section 173(1)
High Courts06 May 2026Allowed
Deepak Mandrele Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1388
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(2), , 480(3), 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 69, 296(b), 351(3)
High Courts06 May 2026Allowed/Disposed Of
Kamlesh Bhai @ Kamesh @ Komlesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 05 MP CK 1387
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 65(1), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5L, 6
High Courts06 May 2026Disposed Of
Capri Global Capital Ltd Vs Gaya Prasag Chandravanshi Farmer And Others
Madhya Pradesh High Court · (2026) 05 MP CK 1386
Constitution Of India, 1950-Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 14, 14(1)