COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 4 of 2,481

High Courts24 Aug 2026

Kashi Ram Raikwar & Ors. Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 08 MP CK 4327

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482Prevention of Corruption Act, 1988-Section 13(1)(e), 13(2), 19(1)(c), 19

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High Courts24 Aug 2026

Ms Jakeriya Brothers Through Owner Mohamad Jikar Bhai Decead Through Lrs Sherbanu & Ors. Vs Suresh Kumar & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4371

Madhya Pradesh Accommodation Control Act, 1961-Section 12(1)(a), 12(1)(b), 12(1)(f)CPC-Section 96

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High Courts21 Aug 2026

Moshers Vs Shri Mittal Agritech Pvt. Ltd.

Madhya Pradesh High Court · (2026) 08 MP CK 4339

Arbitration and Conciliation Act, 1996-Section 2(1)(e)(ii), 44 to 49, 46 to 49, 47, 48, 49Code of Civil Procedure, 1908-Section 13, 38, 39(1)(d), 39(2), 44A, Order XXIArbitration Act, 1940

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High Courts21 Aug 2026

Kapil Fouzdar & Ors. Vs Shri Rohit Fouzdar & Ors.

Madhya Pradesh High Court · 2023 INSC 1066

Arbitration and Conciliation Act, 1996-Section 8, 9, 11, 11(4), 11(6), 11(6A), 11(6-A), 11(8), 15(3)(4)Indian Partnership Act, 1932-Section 43, 69, 69(1), 69(3)Indian Arbitration Act-Section 8, 8(2)

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High Courts21 Aug 2026Allowed

Brajesh Singh & Ors. Vs State Of M.P. & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4373

Code of Civil Procedure, 1908-Section 115, 96, 100Limitation Act, 1963-Section 5Constitution of India

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High Courts20 Aug 2026

Shankhpal Namdeo Vs State Of M.P. & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 5458

Constitution of India-Article 226

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High Courts20 Aug 2026

Harendra & Ors. Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 08 MP CK 4330

IPC-Sections 34, 120-B, 147, 148, 149, 302, 307, 376, 395, 396, 404MPDVPK Act-Sections 11, 13Arms Act-Sections 25(1B)(a), 25(1-B)(a), 27

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High Courts20 Aug 2026

Anil Madhav Chincholkar Vs The Central Bank Of India & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4329

Constitution of India-Article 226Right to Information ActCentral Bank of India Employees' Pension Regulations, 1995-Regulation 33, 33(1), 33(2)

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High Courts20 Aug 2026Disposed Of

Madhya Pradesh Madhya Kshetra Vidhyut Vitran Co Ltd & Ors. Vs Om Prakash Likhar

Madhya Pradesh High Court · (2026) 08 MP CK 4355

Madhya Pradesh Uchcha Nayayalay (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005-Section 2(1)

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High Courts20 Aug 2026

Shankhpal Namdeo Vs State Of M.P. & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4352

Constitution of India-Article 226

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High Courts20 Aug 2026

Pooja Gupta Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4345

Constitution of India-Article 226Civil Services (CCA) Rules

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High Courts20 Aug 2026

Sitaram Ahirwar & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4343

Constitution of India-Article 226M.P. Industrial Employment (Standing Orders) Act, 1961-Section 21

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High Courts19 Aug 2026

M.P. State Mining Corporation Ltd. Vs United India Insurance Co. Ltd. & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4323

Motor Vehicles Act, 1988-Section 166, 173(1), 147, 95, 95(2)

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High Courts19 Aug 2026

Shailendra Kumar Mishra & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4321

Constitution of India-Article 226, 227All India Services Act, 1951Indian Police Service (Fixation of Seniority) Rules, 1954

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High Courts19 Aug 2026

M.P. State Mining Corporation Ltd. Vs United India Insurance Co. Ltd. & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4367

Motor Vehicles Act, 1988-Section 166, 173(1), 147

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High Courts18 Aug 2026

Dr. Anil Kumar Bajpai & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4332

Constitution of India-Article 226, 14, 16, 39(d), 166, 166(3), 167-C, 154 and 166, 154UGC Regulations, 2010M.P. Educational Service (Collegiate Branch) Recruitment Rules, 1990

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High Courts18 Aug 2026

Smt. Sanayana Alias Sunaina Singh Vs Scindia Devasthan Trust Through Rana Karan Singh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4365

Code of Civil Procedure-Order VII Rule 11, Section 92Bombay Public Trusts Act, 1950-Section 50, 51M.P. Accommodation Control Act, 1961-Section 3(2)

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High Courts18 Aug 2026

Vrindavan Ahirwar Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4363

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Evidence Act-Section 115

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High Courts17 Aug 2026Allowed

Prakash @ Munna Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 08 MP CK 4340

Indian Penal Code-302, 364, 302/34, 120-B, 201Criminal Procedure Code, 1973-374(2), 174, 313, 315Indian Evidence Act-27, 65-B

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High Courts17 Aug 2026

Lajja Shankar Mishra Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4375

Constitution of India-Article 226Madhya Pradesh Police Regulations-Regulation 214(ii), 214 to 217, 214 to 247, 221, 228, 270, 270(1), 270(2)M.P. Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 12(2), 18(1)

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