CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 29 of 2,481

High Courts18 Apr 2026Disposed Of

Rehan Khan Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1261

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 332(C), 351(3)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4
Read judgment
High Courts18 Apr 2026Allowed

Nitesh Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1260

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34A, 49A
Read judgment
High Courts17 Apr 2026Dismissed

Sonu Malviya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1278

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 69, 115(2), 296(B), 351(2), 351(3)
Read judgment
High Courts17 Apr 2026Allowed

Rishi @ Rajnish S/O Raju Yadav Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2026) 04 MP CK 1277

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(ii), 3(2)(v), 14A(2), 18, 18ABharatiya Nagarik Suraksha Sanhita, 2023-Section 180, 183, 480(3), 482Bharatiya Nyaya Sanhita, 2023-Section 64, 64(2)(H), 64 (2)(M), 69, 115 (2), 351(3)
Read judgment
High Courts17 Apr 2026Allowed

Shivnandan And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1276

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14A(2)Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(2), 127(2), 191(2), 191(3), 296, 351(3)Code Of Criminal Procedure, 1973-Section 437(3)
Read judgment
High Courts17 Apr 2026Allowed/ Disposed Of

Sitaram Jadhon Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1275

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Indian Penal Code, 1860-Section 120B, 419, 420, 468, 471Madhya Pradesh Recognized Examinations Act, 1937-Section 3(D), 4
Read judgment
High Courts16 Apr 2026Dismissed

Charanjeet Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 2572

Indian Penal Code-Section 302, 304 Part IICode of Criminal Procedure, 1973-Section 374, 174, 311, 313, 315, 293Code of Criminal Procedure, 1898-Section 342
Read judgment