High Courts15 Apr 2026Dismissed
Dilshad Mansoori Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1250
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 341, 376, 376(2)(N), 506
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 32 of 2,481
High Courts15 Apr 2026Disposed Of
Yogesh Thakur And Others Vs Employees State Insurance Corporation Through Regional Director And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1249
Constitution Of India, 1950-Article 226Employees' State Insurance Act, 1948-Section 75Social Security Code, 2026-Section 164
High Courts15 Apr 2026Allowed
Harshit @ Harsh Namdev Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1248
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts15 Apr 2026Disposed Of
Prosecutrix X Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1246
Medical Termination Of Pregnancy Act, 1971-Section 3, 3(2)
High Courts13 Apr 2026Dismissed
Mohd. Salim Vs Collector And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1224
Constitution Of India, 1950-Article 226Madhya Pradesh Society Registrikaran Adhiniyam, 1973-Section 32
High Courts10 Apr 2026Allowed
Sandeep Das Gupta & Ors. Vs Mukul Khampariya
Madhya Pradesh High Court · (2026) 04 MP CK 2617
Code of Criminal Procedure-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 142
High Courts10 Apr 2026
The State Of Madhya Pradesh Vs Kushal Singh Gond
Madhya Pradesh High Court · (2026) 04 MP CK 2613
Cr.P.C.-Section 378 (1)IPC-Sections 451, 354A(2), 323, 294, 190, 506 Part-IIProtection of Children From Sexual Offence Act, 2012-Section 8
High Courts10 Apr 2026Allowed
Sandeep Das Gupta & Ors. Vs Mukul Khampariya
Madhya Pradesh High Court · (2026) 04 MP CK 2612
Code of Criminal Procedure-Section 482Negotiable Instruments Act, 1881-Section 138, 141, 142
High Courts10 Apr 2026Disposed Of
Additonal General Manager & Executive Engineer (Vig) Vs M/s Craft Industries & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2611
Constitution of India-Article 227, 226Electricity Act-Section 126, 126(5), 127, 176The Appeal to the Appellate Authority Rules, 2004-Section 3
High Courts10 Apr 2026
Zaheer Khan & Ors. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2576
Constitution of India-Article 227, Section 21MPLRC-Section 243, 244The Land Acquisition, Rehabilitation and Resettlement Act, 2013
High Courts10 Apr 2026Disposed Of
Additional General Manager & Executive Engineer (Vig) Vs M/S Craft Industries & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2593
Constitution of India-Article 226, 227Electricity Act-Section 126, 126(5), 127, 176The Appeal to the Appellate Authority Rules, 2004-Section 3, 127, 176
High Courts10 Apr 2026
Atharva Singh Chauhan & Ors. Vs Dr. Dipendra Kumar Pandey & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2589
Motor Vehicles Act, 1988-Section 173(1), 163-A, Second Schedule
High Courts10 Apr 2026Dismissed
Deepak@Sonusharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1233
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 308(2)
High Courts10 Apr 2026Allowed
Ajay Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1232
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430(1)Protection Of Children From Sexual Offences Act, 2012-Section 9M, 10Indian Penal Code, 1860-Section 354
High Courts10 Apr 2026Dismissed
Shubham Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1231
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3, 3(1)(r), 3(2)(va), 14A(2), 18Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 296, 351(2)Code Of Criminal Procedure, 1973-Section 41, 41A, 41(1), 438
High Courts10 Apr 2026Allowed/ Disposed Of
Rupesh Kahar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1230
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 61(2), 103, 190, 191(3)
High Courts10 Apr 2026Disposed Of
Sunil Jain Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1229
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 22, 29Code Of Criminal Procedure, 1973-Section 437(3)
High Courts10 Apr 2026
Praveen Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1228
Indian Penal Code, 1860-Section 304Motor Vehicles Act, 1988-Section 39, 146, 192, 196
High Courts10 Apr 2026Allowed/ Disposed Of
Bittu @ Sobran @ Shobran Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 1227
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 64, 64(2)(D), 87, 137(2), 142, 332(B)Protection Of Children From Sexual Offences Act, 2012-Section 5L, 6
High Courts10 Apr 2026Allowed
Abhishek Vishwakarma @ Badde Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 1226
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 109, 296, 190, 191(2), 191(3)