High Courts12 Mar 2026Dismissed
Muneshwar Singh Tomar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0820
Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code, 1959-Section 32, 250
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 45 of 2,481
High Courts12 Mar 2026Allowed
Arvind Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0819
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 115(2), 296(B), 351(2)Arms Act, 1959-Section 25, 27
High Courts11 Mar 2026
Yogesh Kumar Kushwah Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 2718
Constitution of India-Article 226
High Courts11 Mar 2026
Texmaco Rail And Engineering Limited Vs M.P. Power Generating Company Ltd.
Madhya Pradesh High Court · (2026) 03 MP CK 2007
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983-Section 19Limitation Act, 1963
High Courts11 Mar 2026
Ram Swaroop & Ors. Vs Harimohan Singh & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 2014
CPC-Order XXXIX Rule 2A
High Courts11 Mar 2026
The State Of M.P. & Ors. Vs Din Dayal Agrawal
Madhya Pradesh High Court · (2026) 03 MP CK 1992
Adhiniyam-Section 7
High Courts11 Mar 2026Allowed
Varun Pratap Singh Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 1990
BNSS, 2023-Section 528, 183BNS, 2023-Section 351(2), 69IPC-Section 375, 376, 376(2)(n), 415, 506, 90
High Courts11 Mar 2026
Aditya Kulshreshtha Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 1986
Constitution of India-Article 226, 14
High Courts11 Mar 2026
Vishnukumar Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 1985
Constitution of India-Article 226Companies Act, 1956CRPC-Section 178
High Courts11 Mar 2026
Lokendra Singh Rathore & Ors. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 03 MP CK 1982
Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528Code of Criminal Procedure, 1973-Section 482Bharatiya Nyaya Sanhita, 2023-Sections 85, 115(2), 296, 351(2), 3(5), 86
High Courts11 Mar 2026Dismissed
Texmaco Rail And Engineering Limited Vs M.P. Power Generating Company Ltd
Madhya Pradesh High Court · (2026) 03 MP CK 0832
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983-Section 19
High Courts11 Mar 2026Allowed
Varun Pratap Singh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0830
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 528Bharatiya Nyaya Sanhita, 2023-Section 69, 351(2)Indian Penal Code, 1860-Section 90, 375, 376, 376(2)(n), 415, 506
High Courts11 Mar 2026Allowed
Lokendra Singh Rathore And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0829
Constitution Of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482
High Courts11 Mar 2026Dismissed
State Of M.P. & Ors Vs Din Dayal Agrawal
Madhya Pradesh High Court · (2026) 03 MP CK 0828
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983-Section 7, 19
High Courts11 Mar 2026Disposed Of
Ram Swaroop And Others Vs Harimohan Singh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0827
Code Of Civil Procedure, 1908- Order 39 Rule 2A
High Courts11 Mar 2026Disposed Of
Aditya Kulshreshtha Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0826
Constitution Of India, 1950-Article 14, 226
High Courts11 Mar 2026Disposed Of
Azad Patel Vs Mukesh Soni
Madhya Pradesh High Court · (2026) 03 MP CK 0812
Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(4)Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)
High Courts11 Mar 2026Disposed Of
Manoj Lilhore Vs Shraddha Rathore
Madhya Pradesh High Court · (2026) 03 MP CK 0811
Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(4)Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)
High Courts11 Mar 2026Allowed
Matin Ahmed Gani Ahmed Qureshi And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0810
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(2), 480(3), 482Bharatiya Nyaya Sanhita, 2023-Section 316(2), 316(5), 318(4)Indian Penal Code, 1860-Section 406, 420
High Courts11 Mar 2026Allowed
Raj Kapoor Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0809
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61, 23(2), 103(1), 249