High Courts01 Apr 2026
Smt. Urmila Devi Tiwri Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2638
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 37 of 2,481
High Courts01 Apr 2026
Sunil Kumar Shrivastava Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2633
Constitution of India-Article 226Indian Penal Code-Sections 294, 323, 506, 34Railways Act
High Courts01 Apr 2026
Ikramuddin Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 04 MP CK 2631
Constitution of India-Article 226Transfer of Property Act, 1882-Section 111(a), 116, 106
High Courts01 Apr 2026Dismissed
Ikramuddin Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0236
Constitution Of India, 1950-Article 226Transfer Of Property Act, 1882-Section 106, 111(a), 116
High Courts01 Apr 2026Allowed
Sunil Kumar Shrivastava And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0235
Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 34, 294, 323, 506Code Of Criminal Procedure, 1973-Section 197
High Courts01 Apr 2026Disposed Of
Urmila Devi Tiwri Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0234
High Courts01 Apr 2026Disposed Of
Rahul Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0230
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 120B, 201, 302Code Of Criminal Procedure, 1973-Section 437(3)
High Courts01 Apr 2026Dismissed
Krishnapal @ Kanha Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0229
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 105, 185, 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 70(1), 103(1), 311
High Courts01 Apr 2026Allowed
Gaurav @ Anish Sonkar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 04 MP CK 0228
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 119(1), 119(2), 296A, 351(3)
High Courts01 Apr 2026Allowed
Ayush Sahu Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0227
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(i)(m), 87, 137(2), 332(b)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4, 5(1), 6
High Courts01 Apr 2026Allowed
Rahul Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0226
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 118(1), 119(1), 296B, 351(3)
High Courts01 Apr 2026Disposed Of
M/S Shivaji Udyog Gwalior Through Brij Lal Banwani Vs Employees Provident Fund Organisation And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0225
Constitution Of India, 1950-Article 226Employees' Provident Funds And Miscellaneous Provisions Act, 1952-Section 7A(1)(a), 7A(3A)Code Of Civil Procedure, 1908-Section 32
High Courts01 Apr 2026
Vijay Vs Hemendra Singh
Madhya Pradesh High Court · (2026) 04 MP CK 0224
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438(1)Negotiable Instruments Act, 1881-Section 138
High Courts01 Apr 2026Disposed Of
Daljeet Singh Saggu Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 04 MP CK 0215
Mines And Minerals (Development And Regulation) Act, 1957-Section 10A, 10A(1)
High Courts31 Mar 2026
Rajat S/O Nemichand Maru Through Constituted General Power Of Attorney Shri Nemichand Maru & Ors. Vs Kapil & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 2710
Code of Civil Procedure-Order 1 Rule 10, 5 Rule 15, 5 Rule 16, 5 Rule 17, 5 Rule 18, 6 Rule 17, 9 Rule 13, Section 96Transfer of Property Act-Section 52The Specific Relief Act, 1963-Section 16, 17, 32, 34
High Courts31 Mar 2026
Shashi Vikasit Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 2717
Constitution of India-Article 226M.P. Society Registrikaran Adhiniyam, 1973-Section 43(1)Madhya Pradesh Technical Education Polytechnic College (Teaching Cadre) Service Recruitment Rules, 2004-Rule 2(b), 4, 4(a), 13, 13(2), 13(4), 13(10), 14
High Courts31 Mar 2026
Prateek @ Rahul Kushwaha Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 1993
Criminal Procedure Code, 1973-Section 231(2), 242(3), 309(1)BNSS, 2023-Section 254(3)Bharatiya Nyaya Sanhita, 2023-Section 64(1), 103, 331(8), 115(2), 351(3)
High Courts31 Mar 2026Allowed
Anand Kumar Pandey Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 1979
Code of Criminal Procedure, 1973-Section 319, 197Registration Act, 1908-Section 21(4)Indian Stamp Act, 1899
High Courts31 Mar 2026
Ku. Rajnandni Mishra Vs Neetesh Jain & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 1976
Code of Criminal Procedure, 1973-Section 482, 156(3), 200, 197Indian Penal Code-Sections 166, 167, 182, 193, 197, 198, 199, 200, 208, 209, 218, 219, 420, 467, 468, 471, 120-B, 34M.P. Land Revenue Code, 1959-Section 129, 250
High Courts31 Mar 2026
Anand Bihari Gupta Vs State Of M.P. & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 1970
Constitution of India-Article 226, 14, 16