High Courts17 Aug 2026
Tejbhan Singh Gaud Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 08 MP CK 4374
Indian Penal Code, 1860-Section 302, 302/34, 304 Part-II/34, 300 (fourth exception), 304 Part-II, 34
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Madhya Pradesh High Court judgments
49,602 judgments · page 5 of 2,481
High Courts14 Aug 2026
M/S Hindustan Steelwork Constructin Ltd Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4344
Constitution of India-Article 227Arbitration Act, 1940Arbitration and Conciliation Act, 1996-Section 11(6), 11, 16, 16(2), 16(3), 34, 37, 37(1)(a)
High Courts14 Aug 2026
Sonal Gadpal Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4341
High Courts13 Aug 2026Allowed
Suresh Kumar Vs Smt. Aneeta
Madhya Pradesh High Court · 2026 INSC 778
Indian Evidence Act, 1872-Section 7, 8, 122, 63, 65-A, 65-BCr.P.C.-Section 125, 125(4)Hindu Marriage Act-Section 13
High Courts13 Aug 2026Dismissed
Jaidev Pathak & Ors. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4334
Constitution of India-Article 226, 14, 16, 16(1), 16(4), 309Recruitment Rules & Instructions for Recruitment Examination-2025 dated 27.10.2025-Rule 10, 10(iii), 10(xiii), 10(xiv), 10(xvi), 10(xvi)(i), 18, 18(i), 18(iii), 18(iv), Appendix-3Madhya Pradesh Executive (Non-Gazetted) Service Recruitment Rules, 1997-Rule 6(8)(ii)
High Courts13 Aug 2026Allowed
Rameshchanda Borwal Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 08 MP CK 4333
Code of Criminal Procedure, 1973-Section 374(2), 211Prevention of Corruption Act, 1988-Section 13(1)(d), 13(2), 13(1)(a), 13(1)(b), 7, 11, 20, 19Indian Penal Code, 1860-Section 109
High Courts13 Aug 2026Allowed
Ashok Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 08 MP CK 4351
Indian Penal Code-Section 302, 306, 498-ACr.P.C-Section 161SC/ST Act
High Courts13 Aug 2026Dismissed
Jaidev Pathak & Ors. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4348
Constitution of India-Article 14, 16, 16(1), 16(4), 226, 309Recruitment Rules & Instructions dated 27.10.2025-Rule 10, 10(iii), 10(xiii), 10(xiv), 10(xvi), 10(xvi)(i), 18, 18(i), 18(iii), 18(iv), Appendix-3Madhya Pradesh Police Executive (Non-Gazette) Service Recruitment Rules, 1997-Rule 6(8)(ii)
High Courts13 Aug 2026Allowed
Ashok Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 08 MP CK 4346
I.P.C-Section 302, 306, 498-ACr.P.C-Section 161SC/ST Act
High Courts12 Aug 2026Allowed
Shel Bai & Ors. Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 08 MP CK 4353
Code of Criminal Procedure, 1973-Section 374Indian Penal Code-Sections 450, 452, 302, 302/34
High Courts12 Aug 2026Revision is dismissed.
Icici Lombard General Insurance Co. Limited Vs Mohammad Salman And Others
Madhya Pradesh High Court
CPC-Section 115Motor Vehicles Act, 1988-Section 149, Section 150, Section 149(4), Section 173, Section 173(2)Constitution of India-Article 227
High Courts12 Aug 2026Criminal Appeal stands allowed.
Shel Bai And Others Vs The State Of Madhya Pradesh
Madhya Pradesh High Court
Code of Criminal Procedure, 1973-Section 374Indian Penal Code-Sections 450 & 302/34, 452 & 302
High Courts12 Aug 2026Revision disposed of
Kalyan Singh And Others Vs The State Of Madhya Pradesh
Madhya Pradesh High Court
Code of Criminal Procedure, 1973-Section 397/401IPC-Section 325/149 and 148, Sections 147, 148, 149, 323, 341, 294, 506-B, Section 325, sections 148, 294, 341, 325/149 and 506 Part II, Section 325/149, Sections 325 /149 and 148Cr.P.C.-Section 357
High Courts11 Aug 2026
Rohit Dahayat Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4359
Constitution of India-Article 226, 14Land Revenue CodeLimitation Act 1963-Article 113, 137
High Courts11 Aug 2026
Kallu @ Dragpal Singh Rathore Vs The State Of M.P & Ors. and Lakhan Chadar Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 08 MP CK 4358
IPC-Section 376, 366/34, 363/34POCSO Act-Section 3 r/w 4SC/ST (Prevention of Atrocities) Act-Section 3(2)(5)
High Courts11 Aug 2026
Sakshi Tamrakar Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4356
Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Constitution of India-Articles 14, 16
High Courts10 Aug 2026
Sheetal Ladiya Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4320
Constitution of India-Article 226, 14 and 16
High Courts10 Aug 2026
Shri Jankiraman Maharaj Vs National Highway Authority Of India & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4366
Arbitration and Conciliation Act, 1996-Section 37, 34, 43, 2(4)Commercial Courts Act-Section 13(1-A)Limitation Act, 1963-Article 116, 117, 137, 119, Section 14, 5, 4, 29(2), Part I of Schedule I
High Courts10 Aug 2026
Oriental Insurance Company Limited Vs Jagdish & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4364
Motor Vehicles Act-Section 173(1), 166IPC-Section 279, 337, 304-A
High Courts07 Aug 2026
Smt. Vijaya Rizbud Vs Deepak Kumar Mishra & Ors.
Madhya Pradesh High Court · (2026) 08 MP CK 4336
M.P. Accommodation Control Act, 1961-Section 2(e), 12(1)(a), 12(1)(e), 12(1)(f)Hindu Succession Act, 1956-Section 3(j), 6, 7, 8 to 13, 15(1), 15(1)(a), 15(1)(b), 15(2), 16, 30Buildings (Lease and Rent Control) Act, 1960-Section 2, 2(6-A)