COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 22 of 2,481

High Courts06 May 2026Allowed/Disposed Of

Imran Gori @ Chikna @ Pancture Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1385

Constitution Of India, 1950-Article 226National Security Act, 1980-Section 3, 3(1), 3(2), 3(3)

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High Courts06 May 2026

Chief Executive Officer Ujjain Development Authority And Others Vs Sabi Ui Hasan

Madhya Pradesh High Court · (2026) 05 MP CK 1384

Madhya Pradesh Land Revenue Code Act, 1959-Section 248

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High Courts06 May 2026Allowed

Sandeep Nagar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1383

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 305(A), 317(2), 331(4)

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High Courts05 May 2026

Smt. Anita Devi Patel & Ors. Vs Rivigo Service Private Limited & Ors.

Madhya Pradesh High Court · (2026) 05 MP CK 2349

CPC-Order 41 Rule 14(4)Motor Vehicles Act, 1988-Section 173(1)

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High Courts05 May 2026

Quazi Ruknuddin Vs Union Of India & Ors.

Madhya Pradesh High Court · (2026) 05 MP CK 2348

Constitution of India-Article 226RTI Act

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High Courts05 May 2026

Rao Devendra Singh Vs Shri Omkareshwar Temple Public Trust & Ors.

Madhya Pradesh High Court · (2026) 05 MP CK 2347

Code of Civil Procedure, 1908-Order 43 Rule 1 (r), XXIII Rule 1, 23 Rule 1, 23 Rule 1(4), Section 151Madhya Pradesh Public Trusts Act, 1951-Section 27, 26(2), 27(3), 30M.P. High Court Rules, 2008-Chapter 2 Rule 8(8)

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High Courts05 May 2026Allowed

Vardiram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1382

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 109(1), 115(2), 118(1), 190, 191(2), 191(3), 296, 324(4), 331(6), 351(3)

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High Courts05 May 2026Disposed Of

Sumit Matel And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1381

Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 119(1), 296, 351(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va)

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High Courts05 May 2026Disposed Of

Bisrati Bai Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1380

Bharatiya Nyaya Sanhita, 2023-Section 103(1), 115Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(va)

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High Courts05 May 2026Allowed

Mohammad Sahil Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1379

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 74, 75(2), 115(2), 191(1), 296(a), 351(2)

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High Courts05 May 2026Allowed

Lokendra @ Lokesh Panchal Vs State Of Madhyapradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1378

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 137(2)

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High Courts05 May 2026Allowed

Sarjeet Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1377

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15, 29Bharatiya Nagarik Suraksha Sanhita, 2023-Section 355

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High Courts05 May 2026Allowed

Sanjay Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1376

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 87, 137(2)

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High Courts05 May 2026Disposed Of

Sanjay Vishwakarma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1375

Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4, 5(1), 6

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High Courts04 May 2026Allowed

M/s Amar India Pvt. Ltd. Vs Union Of India & Ors.

Madhya Pradesh High Court · (2026) 05 MP CK 2332

Arbitration and Conciliation Act, 1996-Section 11(6), 12(5), 31A(5), 11(4), 11(5), 11(6A), 11(8), 12(1)Companies Act, 2013

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High Courts04 May 2026

Riteshwan Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 05 MP CK 2320

Constitution of India-Article 226

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High Courts04 May 2026Allowed

Aditya Rajpoot Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 2319

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 503NDPS Act-Section 36-C read with Section 51Criminal Procedure Code-Section 451

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High Courts04 May 2026

The State Of Madhya Pradesh Vs Rishikesh Mishra & Ors.

Madhya Pradesh High Court · (2026) 05 MP CK 2316

Code of Criminal Procedure, 1973-Section 378(3), 378Indian Penal Code-Sections 457, 504, 506 (Part-II), 452, 294, 506-B/34Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(x)

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High Courts04 May 2026Dismissed

State Of Madhya Pradesh Vs Rishikesh Mishra And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1550

Code Of Criminal Procedure, 1973-Section 378, 378(3)Indian Penal Code, 1860-Section 34, 294, 452, 457, 504, 506B, 506(II)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(x)

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High Courts04 May 2026Dismissed

Kishor Chand Yadav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1374

Madhya Pradesh Lok Parisar Bedakhli Adhiniyam, 1974-Section 5, 7, 9

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