COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 40 of 2,481

High Courts25 Mar 2026Allowed/ Disposed Of

Piyush Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0887

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000-Section 6(1)

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High Courts25 Mar 2026Allowed

Ayaan @ Golu@ Barik Khan Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0886

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(va), 14A(2)Bharatiya Nyaya Sanhita, 2023-Section 87, 137(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3)

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High Courts25 Mar 2026Disposed Of

Amir Mohammad And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0885

Motor Vehicles Act, 1988-Section 87(1) (c)

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High Courts25 Mar 2026Dismissed

Dr Ankit Tripathi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0884

Prevention Of Corruption Act, 1988-Section 7, 7(a), 7(b)

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High Courts25 Mar 2026Disposed Of

Ajay Jaiswal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0883

Motor Vehicles Act, 1988-Section 87(1)(c)

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High Courts25 Mar 2026Allowed/ Disposed Of

Shubham Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0882

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 318(4), 316(5)Protection Of Interests Of Depositors (In Financial Establishments) Act, 2018-Section 6(1)

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High Courts24 Mar 2026Allowed

Anand Kumar Bohare Vs State Of M.P. & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 2643

Constitution of India-Article 226, 162, 309, 14Madhya Pradesh Pay Revision Rules, 2009-Rule 1, 2, 14, 15Pay Revision Rules, 2017

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High Courts24 Mar 2026Allowed

Alok Raghuvanshi & Ors. Vs Ghanshyam Chaubey (Deleted) Through Lrs (A) Sharda Choubey & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 2023

Code of Civil Procedure-Order 22 Rule 3, 22 Rule 5, 22 Rule 11, Section 151, 2(11)

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High Courts24 Mar 2026

Lokman & Ors. Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 2022

Indian Penal Code-Section 302, 302/34, 307, 323, 341, 307/34, 323/34, 34, 304 Part II, 120BScheduled Casts and Scheduled Tribes (Prevention of Atrocities) Act-Section 3(2)(5)Code of Criminal Procedure, 1973-Section 313, 315

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High Courts24 Mar 2026Allowed

Dr. Priti Saket Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 2020

Constitution of India-Article 227, 38, 39, 39AMaternity Benefit Act, 1961-Section 2(1), 5, 5(1), 5(2)SC and ST (Prevention of Atrocities) Act, 1989-Section 3(1)

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High Courts24 Mar 2026

Ram Das Yadav & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 2018

Constitution of India-Article 226Madhya Pradesh Ashaskiya Shikshan Sanstha (Anudan Ka Pradaya) Adhiniyam, 1978Madhya Pradesh Non-Trading Corporation Act, 1962

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High Courts24 Mar 2026

Shrawan Kumar Singh Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 1966

Indian Penal Code-Section 302, 498-A, 304-B, 174, 120, 300 (Exception 4), 304 Part I, 304 Part IICrPC-Section 313, 161

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High Courts24 Mar 2026

LCC Projects Pvt Ltd Vs Madhya Pradesh Jal Nigam Maryadit & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 1964

Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983-Section 7-B(1), 7-B(1)(a) & (b), 7(2-A), 7-A(1), 7-A(3)Companies Act

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High Courts24 Mar 2026Allowed

Amit Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0881

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(1), 296, 351(3)

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High Courts24 Mar 2026Dismissed

Shivnath Salve Urf Gulam Vs Madhya Pradesh State

Madhya Pradesh High Court · (2026) 03 MP CK 0880

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 115(2), 127(2), 351(2)Indian Penal Code, 1860-Section 109, 343, 354, 363, 366A, 376(3), 376(DA)

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High Courts24 Mar 2026Dismissed

Moh. Shafi @ Shefu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0879

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(ii), 3(2)(v), 3(2)(va), 14A(2)Bharatiya Nyaya Sanhita, 2023-Section 64(1), 351(3)

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High Courts24 Mar 2026Dismissed

Manohar Kewat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0878

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(va), 14A(2), 14(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 103(1), 238

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High Courts24 Mar 2026Dismissed

Neeraj Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0877

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C), 29Bharatiya Sakshya Adhiniyam, 2023-Section 23(2)

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High Courts24 Mar 2026Allowed/ Disposed Of

Toshika Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0876

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 61(2), 103(1), 238

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High Courts24 Mar 2026Dismissed

Sarla Singhania Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0875

Constitution Of India, 1950-Article 226Madhya Pradesh Municipalities Act, 1961-Section 221, 307

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