High Courts16 Apr 2026
Sushil Vs Mohan Singh Yadav & Anr.
Madhya Pradesh High Court · (2026) 04 MP CK 2566
Cr.P.C.-Section 482, 197IPC-Section 166, 507, 506-IIBNSS-Section 218
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 30 of 2,481
High Courts16 Apr 2026
Arun Kumar Shendye (Died) Through LRs Ravi Shendye & Ors. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2564
Constitution of India-Article 226, 227, 367, 323A, 166(1), 166M.P. Public Trust Act, 1951-Section 36(2), 4, 25(3), 30CPC-Order 9 Rule 7, Section 114
High Courts16 Apr 2026
Smt. Dr. Sushila Vs The State Of Madhya Pradesh & Anr.
Madhya Pradesh High Court · (2026) 04 MP CK 2562
IPC-Section 420, 406, 120BCr.P.C.-Section 200, 156(3)
High Courts16 Apr 2026
The State Of Madhya Pradesh Vs Hiralal & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2553
Code of Criminal Procedure, 1973-Section 378(III), 173, 313Indian Penal Code-Sections 323/34, 325/34, 506-B, 323, 294, 325, 34, 506
High Courts16 Apr 2026
Hindustan Copper Limited Vs The Additional Commissioner & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2624
Constitution of India-Article 226M.P. Sthaniya Kshetra Me Mal Ke Pravesh Per Kar Adhiniyam, 1976-Section 17(3), 4M.P. General Sales Tax Act, 1958-Section 2(hh), 2(l)
High Courts16 Apr 2026
Akeela Verma Vs Santosh Verma & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2623
Code of Criminal Procedure, 1973-Section 372, 378IPC-Section 456, 354, 506 Part-II
High Courts16 Apr 2026
The State Of Madhya Pradesh Vs Ashok & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2621
Code of Criminal Procedure, 1973-Section 378(III), 313, 378
High Courts16 Apr 2026
Smt. Dr. Sushila Vs The State Of Madhya Pradesh & Anr.
Madhya Pradesh High Court · (2026) 04 MP CK 2649
IPC-Sections 420, 406, 120BCr.P.C.-Section 156(3), 200
High Courts16 Apr 2026Dismissed
State Of Madhya Pradesh Vs Hiralal ( In Compliance Of C.O. Dt. 01-04-26 Name Of A-1 Is Deleted As He Has Expired). And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1267
Code Of Criminal Procedure, 1973-Section 173, 313, 378(III)Indian Penal Code, 1860-Section 34, 294, 323, 325, 506, 506B
High Courts16 Apr 2026Dismissed
Charanjeet Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1266
Code Of Criminal Procedure, 1973-Section 174, 293, 311, 313, 315, 374Indian Penal Code, 1860-Section 302, 304IIEvidence Act, 1872-Section 32, 32(1), 106
High Courts16 Apr 2026Dismissed
Sushil Vs Mohan Singh Yadav And Anr.
Madhya Pradesh High Court · (2026) 04 MP CK 1245
Code Of Criminal Procedure, 1973-Section 197, 482Indian Penal Code, 1860-Section 166, 506II, 507Bharatiya Nagarik Suraksha Sanhita, 2023-Section 218
High Courts16 Apr 2026Allowed
Dr. Sushila And Others Vs State Of Madhya Pradesh And Anr
Madhya Pradesh High Court · (2026) 04 MP CK 1244
Indian Penal Code, 1860-Section 120B, 406, 420Code Of Criminal Procedure, 1973-Section 156(3)
High Courts16 Apr 2026Allowed/ Disposed Of
Vishnu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1243
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Indian Penal Code, 1860-Section 399, 402
High Courts16 Apr 2026Allowed
Ravi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1242
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430(1)Indian Penal Code, 1860-Section 34, 307, 506II
High Courts16 Apr 2026Allowed
Aakash Ahirwar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1241
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 65(1), 64(2)(M), 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5, 6
High Courts16 Apr 2026Allowed
Vikku @ Bikku Kumar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1240
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 318(4), 480(3), 483Information Technology Act, 2000-Section 66(D)
High Courts16 Apr 2026Allowed
Akash Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1239
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2), 49
High Courts16 Apr 2026Disposed Of
Akbar Ahmad Khan And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1238
Motor Vehicles Act, 1988-Section 72, 74, 76, 79, 80, 87, 87(1)(c)
High Courts16 Apr 2026Allowed
Krishna Kunwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1237
Medical Termination Of Pregnancy Act, 1971-Section 3, 3(2), 4, 5(1)
High Courts16 Apr 2026
1008 Parasnath Digamber Jain Mandir Through Its Authorized Signatory Alok Kumar Jain Vs Collector And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1236
Madhya Pradesh Public Trusts Act, 1951-Section 5, 8