COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 28 of 2,481

High Courts21 Apr 2026Dismissed

Sanjay Sinha & Ors. Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 2565

Code of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994-Section 3B, 19(1), 23

Read judgment

High Courts21 Apr 2026

Municipal Corporation Jabalpur Vs Chotelal Khurasiya

Madhya Pradesh High Court · (2026) 04 MP CK 2561

Industrial Relations Act, 1960-Section 108, 62, 61, 31M.P. Industrial Relations Rules, 1961-Rule 48-A, 48Code of Criminal Procedure, 1973-Section 421

Read judgment

High Courts21 Apr 2026

M/S National Agencies Vs SBI General Insurance Co. Ltd & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2557

Constitution of India-Article 226IPC-Sections 457 and 380

Read judgment

High Courts21 Apr 2026

Harsh Malviya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1285

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430(1)Indian Penal Code, 1860-Section 34, 324Arms Act, 1959-Section 25(1B)

Read judgment

High Courts21 Apr 2026Allowed

Raghunath@Rugnath Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1284

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 2(xvii)(a), 8, 18, 18(c), 37

Read judgment

High Courts21 Apr 2026Allowed/Disposed Of

Jagat Singh @ Jagga Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1283

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Arms Act, 1959-Section 25, 25 25(1)(AA)Bharatiya Nyaya Sanhita, 2023-Section 111(1)

Read judgment

High Courts21 Apr 2026Dismissed

Mohan Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1282

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 3(5), 103(1), 115(2), 118(1), 296, 351(3)

Read judgment

High Courts21 Apr 2026Allowed

Krishnagopal @ Gabba Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1281

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 109(1), 115(20), 118(1), 190, 191(2), 191(3), 296(a)

Read judgment

High Courts21 Apr 2026Disposed Of

M/S Surendra Kumar Jain Through Its Proprietor Mr. Subhash Cahnd Jain And Others Vs Axis Bank Limited And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1280

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 14

Read judgment

High Courts20 Apr 2026

Ankur Joshi Vs State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2592

Constitution of India-Article 226Hindu Minority and Guardianship Act, 1956-Section 6(a)

Read judgment

High Courts20 Apr 2026

Sandeep Kumar Upadhyay Vs Atal Bihari Bajpai Indian Institute Of Information Technology And Management & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2591

Indian Institutes of Information Technology Act, 2014-Section 4(1), 13(1), 15, 24, 24(4), 24(7), 32, 33, 34The First Statutes of the Atal Bihari Vajpayee- Indian Institute of Information Technology & Management, Gwalior-Rule 2(b), 9, 9(1), 9(5), 9(10)

Read judgment

High Courts20 Apr 2026