High Courts31 Mar 2026Allowed
Digamber Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 1963
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528CRPC-Section 482, 227IPC-Section 420, 467, 468, 471, 120, 120-B
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Madhya Pradesh High Court judgments
49,602 judgments · page 38 of 2,481
High Courts31 Mar 2026Allowed
Allahabad Bank Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 1962
Code of Criminal Procedure, 1973-Section 482Indian Penal Code-Sections 409, 420, 467, 468, 471Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 17, 14
High Courts31 Mar 2026Disposed Of
Pradip Kumar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0912
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 120B, 419, 420, 468, 471Madhya Pradesh Recognised Examinations Act, 1937-Section 3(D), 4
High Courts31 Mar 2026Allowed
Ravi Kishor Akhande Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0911
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 126(1), 132, 308(5)
High Courts31 Mar 2026Disposed Of
Jagdish And Others Vs Ramjilal And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0910
Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code, 1959-Section 44(3), 44(3)(a)
High Courts31 Mar 2026Allowed
Rohit Bandewar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0909
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(1), 119(1), 126(2), 296(b), 351(2),
High Courts31 Mar 2026Dismissed
Tej Singh Bhee Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0908
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 61, 61(1), 111, 238, 241, 316(4), 318(2), 318(4), 319(2), 336(4), 338, 339, 340(2)Information Technology Act, 2000-Section 43, 66,66C, 66D
High Courts31 Mar 2026Dismissed
Shree Ramlala Sarkar Trade Name Dharmendra Singh Parmar Legal Name Vs Union Of India And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0907
Central Goods And Services Tax Act, 2017-Section 107
High Courts31 Mar 2026Allowed/ Disposed Of
Nandkishore Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0906
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 120B, 409, 420Code Of Criminal Procedure, 1973-Section 438, 438(2)
High Courts31 Mar 2026Disposed Of
Kusum Kali Gupta And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0905
Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 44
High Courts31 Mar 2026Disposed Of
In Reference (Suo Moto) Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0904
Constitution Of India, 1950-Article 21, 226Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 127(3), 351(3)Madhya Pradesh Freedom Of Religion Act, 2021-Section 3, 3(2), 4, 5
High Courts26 Mar 2026
Gopal Singh Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 2714
Constitution of India-Article 226IPC-Sections 294, 353, 323, 34 and 506-II
High Courts26 Mar 2026
Hasan Khan & Anr. Vs The State Of Madhya Pradesh & Anr.
Madhya Pradesh High Court · (2026) 03 MP CK 2712
Constitution of India-Article 226Recruitment Rules, 1989-Rule 8, 14, 2(b)
High Courts26 Mar 2026
Smt. Bhagwati Yadav & Ors. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 1996
Constitution of India-Article 227Ceiling on Agricultural Holdings Act, 1960-Section 4, 4(1), 4(4), 5, 7, 7(1)Madhya Pradesh Ceiling on Agricultural Holdings (Amendment) Act, 1974-Section 8
High Courts26 Mar 2026
Dr. Kshamasheel Mishra Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 1994
Constitution of India-Article 226Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973-Section 4(xx), 11, 19
High Courts26 Mar 2026Partly Allowed
Kailash @ Mangesh Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 1989
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415, 430(1)Indian Penal Code-Section 302, 299, 300, 304, 304 Part II, 174Evidence Act-Section 65-B
High Courts26 Mar 2026Partly Allowed
Kailash @ Mangesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0903
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415, 430(1)Indian Penal Code, 1860-Section 174, 299, 299(b), 299(c), 300, 300(2), 300(3), 300(4), 302, 304, 304IIEvidence Act, 1872-Section 65B
High Courts26 Mar 2026Disposed Of
Krishna Sakh Sahkari Sanstha Maryadit Kalakhet Mandsaur Through Adhyaksh Mahesh Junwal Vs Kanwarlal Chouhan
Madhya Pradesh High Court · (2026) 03 MP CK 0902
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419, 419(4)Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(4)Negotiable Instruments Act, 1881-Section 138
High Courts26 Mar 2026Allowed/ Disposed Of
Late Shri Smt. Navlibai W/O Shri Shri Bhagwanlajji Mehta Deceased Through Her Legal Reprentatives And Others Vs Motilal Khatri
Madhya Pradesh High Court · (2026) 03 MP CK 0901
Arbitration And Conciliation Act, 1996-Section 31(5), 34, 34(3), 37
High Courts26 Mar 2026Dismissed
Devansh Nagar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0900
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(2)(v), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 69, 351(3)