High Courts05 Mar 2026Dismissed
Ayub Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0796
Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 18, 22, 29, 37
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 48 of 2,481
High Courts05 Mar 2026Allowed
Shokat Khan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0795
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v), 3(2)(va), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 115(2), 140(3), 351(3)
High Courts05 Mar 2026Allowed
Anjani Kumar Dubey Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0794
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 305(A), 331(4)
High Courts05 Mar 2026Allowed
Mansharam Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0793
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(2)(v), 3(2)(va), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 64(2)(m), 69, 70(1), 87, 142, 351(3)
High Courts05 Mar 2026Dismissed
M/S Shankar Marketing People Vs Yes Bank Limited And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0792
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 14, 17
High Courts05 Mar 2026Allowed
Sunil Singh Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 03 MP CK 0791
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 115(2), 125, 190, 191(2), 191(3), 296, 351(2)
High Courts05 Mar 2026Dismissed
Pankaj Saraf Vs Shailendra Kumar Patel And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0790
Code Of Civil Procedure, 1908-Section 80, Order 7 Rule 11
High Courts05 Mar 2026Allowed
Jeeshan Khan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 03 MP CK 0775
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(V)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 296Indian Penal Code, 1860-Section 366
High Courts27 Feb 2026
Atul Bajapei Vs Mr. V. N. Ambade
Madhya Pradesh High Court · 2025 INSC 1477
U.P. Industrial Disputes Act, 1947-Section 6(6)
High Courts27 Feb 2026
Mohammad Nasir Qureshi Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 2952
Code of Criminal Procedure-Section 319, 319(1), 169Madhya Pradesh Go Vansh Pratishedh Adhiniyam, 2004-Section 9Motor Vehicle Act-Section 66 read with Section 192
High Courts27 Feb 2026
Durga Singh Chandel Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 2950
Constitution of India-Article 226, 311, 311(2), 311(2)(a), 311(2)(a)(3), 311(3)IPC-Section 498-ADowry Prohibition Act-Section 4
High Courts27 Feb 2026
Shri Bhola Prasad Patel Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 2948
The Notaries Act, 1952-Section 8, 10(d)The Notaries Rules, 1956-Rule 13Negotiable Instruments Act, 1881
High Courts27 Feb 2026Dismissed
Atul Bajapei Vs V. N. Ambade
Madhya Pradesh High Court · (2026) 02 MP CK 1839
Uttar Pradesh Industrial Disputes Act, 1947-Section 6(6)
High Courts27 Feb 2026Allowed/ Disposed Of
Mohammad Nasir Qureshi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1838
Code Of Criminal Procedure, 1973-Section 169, 319, 319(1)Madhya Pradesh Go Vansh Pratishedh Adhiniyam, 2004-Section 9Motor Vehicles Act, 1988-Section 66, 192
High Courts27 Feb 2026Dismissed
Sankalp Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1837
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64, 108 238(3), 238(5)
High Courts27 Feb 2026Allowed
Sheru Singhad ( Adivasi) Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1836
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 305(A), 331(4)
High Courts27 Feb 2026Allowed
Roop Singh Gurjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1835
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 115(2), 117(2), 296(b), 351(3)
High Courts27 Feb 2026Allowed
Nirbhe @ Nirbhay Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1834
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 87, 137(2)
High Courts27 Feb 2026Allowed
Ramkunwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1833
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 319, 480(2), 480(3)
High Courts26 Feb 2026
Veer Singh & Ors. Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 3286
Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8, 20(b)(ii-C), 25, 25-A, 29, 35, 41, 42, 43, 50, 52, 52-A, 53, 57, 76Indian Evidence Act, 1872-Section 27Code of Criminal Procedure, 1973-Section 100, 313