COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 39 of 2,481

High Courts26 Mar 2026Dismissed

M/S Radhakrishna Oil Product Through Its Partner Subhashchandra Jaiswal And Others Vs Union Bank Of India And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0899

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 14

High Courts26 Mar 2026Allowed

Pradeep Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0898

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Railway Property (Unlawful Possession) Act, 1966-Section 3Railways Act, 1989-Section 150

High Courts26 Mar 2026Allowed

Harsh Kushwaha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0897

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1)

High Courts26 Mar 2026Allowed/ Disposed Of

Radheshyam Bhalot Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0896

Madhya Pradesh Land Revenue Code, 1959-Section 178

High Courts26 Mar 2026Allowed

Satyam Kewat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0895

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 109, 190, 191(2), 191(3), 296

High Courts26 Mar 2026Allowed

Ramnivas Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0894

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Forest Act, 1927-Section 26, 41Wildlife Protection Act, 1972-Section 27, 29, 50, 51

High Courts26 Mar 2026Disposed Of

Yusuf Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0893

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

High Courts25 Mar 2026

Smt. Rekha Jain & Ors. Vs Central Madhya Pradesh Gramin Bank & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 2013

Constitution of India-Article 226

High Courts25 Mar 2026

Rohit Gami Vs Union Of India & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 2012

Constitution of India-Article 226, 14, 16

High Courts25 Mar 2026

Ritika Chouksey & Ors. Vs The Coal India Limited & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 2009

Constitution of India-Article 226

High Courts25 Mar 2026

Mittal Appliances Ltd. Thr. Its Managing Director Dinesh Chand Mittal Vs India Government Mint & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 2008

Arbitration and Conciliation Act, 1996-Section 11(6), 11(12)(b), 2(1)(e), 11, 11(8), 12(1), Sixth ScheduleIndian Arbitration Act, 1940Indian Companies Act

High Courts25 Mar 2026

The Central Investment Pvt Ltd. Vs M/s Navlakha Hosieries Co. Ltd.

Madhya Pradesh High Court · (2026) 03 MP CK 2002

Companies Act, 1956-Section 439, 433(e), 456(2), 446Indore Companies Act (Act No.VII of 1940)Companies (Court) Rules, 1959-Rule 273

High Courts25 Mar 2026Allowed

Dhananjay Jadhav Vs Jitendra Singh Vaishya & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 1999

Constitution of India-Article 227Civil Procedure Code-Order 1 Rule 10, 1 Rule 10(2), XXII Rule 10Transfer of Property Act, 1882-Section 52

High Courts25 Mar 2026

Ganesh Prasad Sahu Vs State Information Commissioner & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 1998

Right to Information Act, 2005-Section 2, Clause (j); Section 6; Section 7(1); Section 20Constitution of India-Article 226

High Courts25 Mar 2026

State Of M.P. Thru Collector & Ors. Vs Smt. Premwati Jatav

Madhya Pradesh High Court · (2026) 03 MP CK 1980

Motor Vehicles Act, 1988-Section 173, 163-A, 166Motor Vehicles Act, 1939-Chapter VIII, Chapter VII-A, Section 92-A, 110-AFatal Accidents Act

High Courts25 Mar 2026Allowed

Vinay Patidar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0892

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 126, 130, 135(3), 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 75(1), 95, 109(1), 115(2), 126(2), 135(3), 296(a), 304(2), 324(4)

High Courts25 Mar 2026Disposed Of

Arun And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0891

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 115(2), 296(B), 351(3)

High Courts25 Mar 2026Disposed Of

Makhansingh Parmar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0890

Land Acquisition Act, 1894-Section 48(1)

High Courts25 Mar 2026Allowed/ Disposed Of

Khaleel Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0889

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Indian Penal Code, 1860-Section 409, 420

High Courts25 Mar 2026

Ghanshyam Patel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0888

Evidence Act, 1872-Section 64(c)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 49, 61(2), 232(1), 248(b), 296B, 351(3)