High Courts24 Mar 2026Disposed Of
Santosh Namdeo Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0874
Motor Vehicles Act, 1988-Section 72, 74, 76, 79, 87(1)(c)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 41 of 2,481
High Courts24 Mar 2026Disposed Of
Bhupendra Singh Ghosi Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0873
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(1), 296, 351(2)
High Courts23 Mar 2026
Maha Mineral Mining And Beneficiation Private Limited Vs Madhya Pradesh Power Generating Company Limited & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 1988
High Courts23 Mar 2026
BVG India Limited Through Its Authorised Signatory Mr Nikhil Rajkumar Dhok Vs Police Telecommunication Headquaters & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 1987
Constitution of India-Article 226
High Courts23 Mar 2026
Gourav Pawar Vs M/s Pawar Exclusive Through Proprietor Piysuh Pawar & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 1981
Constitution of India-Article 227, 226Code of Civil Procedure, 1908-Order VII Rule 11, 43, Section 115, 151Commercial Courts Act, 2015-Section 8, 13, 13(1)(A), 16(2), 16(3)
High Courts23 Mar 2026
Pradeep Kumar Shrivastava Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 1978
Code of Criminal Procedure-Section 482, 216Prevention of Corruption Act, 1988-Section 7(a), 7(b), 13(1)(b), 13(2)Foreign Exchange Regulation Act, 1947-Sections 4(1), 5(1), 9, 23-D(1) and proviso, 23(3)
High Courts23 Mar 2026
M/S Amarjot Developers And Finance Pvt. Ltd. Vs M/S MPM Homes Development LLP & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 1974
Arbitration and Conciliation Act, 1996-Section 11(6), 8, 11, 9, 37, 17, 7, 7(4)(c), 7(4)(b), 7(5), 34, 11(8), 12(1)Companies Act, 1956Limited Liability Partnership Act, 2008
High Courts23 Mar 2026Allowed
Asif Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0872
Indian Penal Code, 1860-Section 34, 323, 341Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(B)(1), 3(2)(Va)Code Of Criminal Procedure, 1973-Section 389(1)
High Courts23 Mar 2026Disposed Of
Julfikar Mohammad Vs Shishupal Yadav And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0871
Constitution Of India, 1950-Article 226Code Of Civil Procedure, 1908-Order 1 Rule 10Madhya Pradesh Land Revenue Code Act, 1959-Section 178
High Courts23 Mar 2026Dismissed
Phoolsingh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0870
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Rules, 1995 -Rule 11Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r)(s), 3(2)(va), 14A(2)Bharatiya Nyaya Sanhita, 2023-Section 115(2), 117(2), 118(1), 118(2), 191(2), 191(3), 296, 351(3)
High Courts23 Mar 2026Allowed
Navab Singh Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0869
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 109(1), 115(2), 117(2)Arms Act, 1959-Section 25(2), 25BBharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts23 Mar 2026Dismissed
Jagdish Meena Vs Urmila Malviya And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0868
Bharatiya Sakshya Adhiniyam, 2023-Section 39Indian Contract Act, 1872-Section 45
High Courts23 Mar 2026Allowed
Victim X Through Natural Guardian Father Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0867
Medical Termination Of Pregnancy Act, 1971-Section 3, 3(2), 4, 5(1)
High Courts23 Mar 2026
M/S Amarjot Developers And Finance Pvt. Ltd. Vs M/S Mpm Homes Development Llp And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0866
Arbitration and Conciliation Act, 1996-Section 7, 7(4)(b), 7(4)(c), 7(5), 8, 9, 11, 11(6), 11(8), 12(1), 17, 34, 37Electricity Act, 2003-Section 86
High Courts20 Mar 2026
Krishna Pati Tripathi Vs Abhay Kumar Mishra
Madhya Pradesh High Court · (2026) 03 MP CK 2005
Constitution of India-Article 19(1)(a)Representation of People Act, 1951-Sections 15(2), 33, 80, 80-A, 81, 82, 83, 83(1)(a), 83(i)(a), 86, 87, 100(1)(d)(i), 100(1)(d)(iv), 117, 125-A(i)R.P. Act, 1959-Section 9(a)
High Courts20 Mar 2026Partly Allowed
Aakash Pansoriya Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 1997
Code of Criminal Procedure-Section 374, 313, 222, 386(b)Indian Penal Code-Section 420, 467, 468, 471, 463, 464, 465, 470, 511, 29, 30, 26Indian Evidence Act-Section 27
High Courts20 Mar 2026
Manager, New India Insurance Co Vs Mehmood Ahmad
Madhya Pradesh High Court · (2026) 03 MP CK 1995
Code of Civil Procedure, 1908-Section 96, 9Motor Vehicles Act, 1988-Section 175, 2(28), 165, 166, 168, 166-BThe 1986 Act-Section 2(1)(c), 2(1)(o)
High Courts20 Mar 2026
Munesh Kumar Gautam Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 1991
Civil Services (Pension) Rules, 1976-Rule 3(p), 3(q), 12, 12(2), 13, 13(1), 25(2), 26Electricity (Supply) Act, 1948-Section 5, 5(1), 5(2), 15, 79(c)Constitution of India-Article 226
High Courts20 Mar 2026Allowed
Munesh Kumar Gautam Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0865
Constitution Of India, 1950-Article 226Madhya Pradesh Civil Services (Pension) Rules, 1976-Rule 3(p), 12, 12(2), 13(1), 25(2), 26Electricity (Supply) Act, 1948-Section 5, 5(1), 5(2), 15, 79(c)
High Courts20 Mar 2026Allowed
Vikram And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0864
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430(1)Indian Penal Code, 1860-Section 379Electricity Act, 2003-Section 140