High Courts07 Apr 2026
Akash Tiwari Vs Union Of India & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2602
Constitution of India-Article 226, 14, 15
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 35 of 2,481
High Courts07 Apr 2026
Sadhna Education And Research Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2601
Constitution of India-Article 226, 227Companies ActM.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973-Section 23-A(1), 19(4), 13, 15(1), 18, 85(1)
High Courts07 Apr 2026
M.P. Madhya Kshetra Vidyut Vitran Co.Ltd. Vs Kanhaiyalal, Tarachand
Madhya Pradesh High Court · (2026) 04 MP CK 2599
Electricity Act, 2003-Section 156, 135 (1)(b)(c)(d)(e)Cr.P.C.-Section 378(1)
High Courts07 Apr 2026
Darshan Singh Vs Yudhishtir Singh
Madhya Pradesh High Court · (2026) 04 MP CK 2573
CPC-Section 96Cr.P.C-Section 156(3)Limitation Act-Section 3, Article 75, 74
High Courts07 Apr 2026
Nidhi Gopal Vs Manoj Kumar Kushwaha
Madhya Pradesh High Court · (2026) 04 MP CK 2568
Code of Criminal Procedure, 1973-Section 378(4)Negotiable Instruments Act, 1881-Section 138, 118 and 139, 118(a)Government Servants' Conduct Rules
High Courts07 Apr 2026Allowed
Umashankar Pal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0248
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(2), 480(3), 482Bharatiya Nyaya Sanhita, 2023-Section 318(4)
High Courts07 Apr 2026Partly Allowed
Ravi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0247
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15, 29Bharatiya Nyaya Sanhita, 2023-Section 318(4), 347(1)
High Courts07 Apr 2026Disposed Of
Sachin Pratap Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0246
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180, 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 119(1), 296, 351(3)
High Courts07 Apr 2026Allowed
Anand Singh Thakur Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0245
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 103(1), 238(A)
High Courts07 Apr 2026Disposed Of
Rajkumari Adiwasi Vs Shakuntala And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0244
Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(4)Indian Penal Code, 1860-Section 34, 294, 325Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)
High Courts07 Apr 2026Disposed Of
Jitendra And Others Vs UCO Bank And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0243
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 14
High Courts06 Apr 2026
Neetu Parmar Vs Varshagadekar & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2798
Code of Civil Procedure, 1908-Section 115, Order XLI Rule 10, XLI Rule 22, XLV Rule 7Madhya Pradesh Municipalities Act, 1961-Section 20, 20(4), 23, 26, 26(2), 28, 32-A, 37(2), 43, 70, 71, 71(3), 355(1), 355(2)(i)Madhya Pradesh Municipalities (Election Petition) Rules, 1962-Rule 19(2)
High Courts06 Apr 2026
Sanjay Jatav Vs The State Of Madhya Pradesh Through The Police Station Berasiya & Anr.
Madhya Pradesh High Court · (2026) 04 MP CK 2868
Bharatiya Nagarik Suraksha Sanhita, 2023-Sections 438/442, 250, 251, 249, 232Bharatiya Nyaya Sanhita, 2023-Sections 351(3), 351(1)Code of Criminal Procedure, 1973-Sections 227, 228, 173, 161
High Courts06 Apr 2026
Mohit Goud Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2618
Constitution of India-Article 226Hindu Adoptions and Maintenance Act, 1956-Sections 5, 6, 7, 10, 11, 12, 16Registration Act-Section 17, 17(1), 17(3)
High Courts06 Apr 2026
Madhya Pradesh Real Estate Regulatory Authority Vs Siddhartha Domicile Creation Pvt. Ltd
Madhya Pradesh High Court · (2026) 04 MP CK 2587
Real Estate (Regulation and Development) Act, 2016-Section 58, 2(zg), 2(o), 2(i), 88, 31, 44, 43Companies Act, 2013Indian Partnership Act, 1932
High Courts06 Apr 2026
Union Of India & Ors. Vs Sultanul Haq & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2579
Constitution of India-Article 226Land Acquisition Act, 1894-Section 23(1-A), 23(1A), 4, 4(1)
High Courts06 Apr 2026Allowed
Bhagchandra Bose Vs State Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0242
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 69
High Courts06 Apr 2026Allowed
Ashish Badgujar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0241
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts06 Apr 2026Allowed
Ajay Tripathi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0240
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C)
High Courts06 Apr 2026Allowed
Bablu Jaiswal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0239
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 190, 191(2), 191(3), 296(B), 324(4), 331(6), 351(3)