High Courts25 Feb 2026Disposed Of
Bhartiya Parivahan Karmchari Mahasangh Bhopal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1829
Constitution Of India, 1950-Article 226Payment Of Bonus Act, 1965-Section 10, 12
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 50 of 2,481
High Courts25 Feb 2026Disposed Of
Meharban Singh Alias Banti Kaurav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1828
Code Of Criminal Procedure, 1973-Section 41, 173(1), 482
High Courts25 Feb 2026Allowed
Keshav Mudiya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1827
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(2), 480(3), 482Bharatiya Nyaya Sanhita, 2023-Section 303(2)
High Courts24 Feb 2026
Ravi Verma Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 3264
M.P. Rajya Suraksha Adhiniyam, 1990-Sections 3, 5, 5(b), 8(1)BNS-Sections 296, 115(2), 351(3)Penal Code, 1860-Sections 34, 294, 323, 325, 354, 354A, 379, 506, 509
High Courts24 Feb 2026
Rambeer Singh Yadav Vs State Of M.P. & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 3277
Constitution of India-Article 226
High Courts24 Feb 2026
Shridhar Lal Ateria Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 3278
Constitution of India-Article 226
High Courts24 Feb 2026
Smt. Karuna Bajpai Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 3279
Constitution of India-Article 226
High Courts24 Feb 2026
Smt. Chhoti Devi Tomar Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 3006
Indian Penal Code-Section 307, 294, 341 & 34; Section 302 read with Section 34M.P. Civil Services (Classification, Control & Appeal) Rules, 1966-Rule 9(2)(a), 9(2)Fundamental Rules-Rule 54-B(3), sub-rule (8) of Rule 54-B
High Courts24 Feb 2026
Lale @ Lallu Ravat Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 3001
Indian Penal Code-Section 450, 376, 456Protection of Children from Sexual Offences Act, 2012-Section 3, 4Cr.P.C.-Section 374(2)
High Courts24 Feb 2026
M/s Shri Krishnadas Tikaram A Partnership Firm Represented Thr Its Parten Shri Ashwani Gautam Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 2999
Constitution of India-Article 226Mines and Minerals (Development and Regulation) Amendment Act, 2015-Section 8-AMMDR Act, 1957-Section 8-A, 8-A(6), 8(9) (first proviso), 8
High Courts24 Feb 2026
Rakesh Shrivastava Vs The State Of Mp & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 2996
Constitution of India-Article 226
High Courts24 Feb 2026Allowed
Sailu Alias Shelendra Gurjar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1811
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(da)(dha), 3(2)(v)(a), 14A(2), 15ABharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 115(2), 125, 109(1), 190, 191(2), 191(3), 296
High Courts24 Feb 2026Allowed
Sanju @ Sanjay Shrivas Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1810
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 109(1)Arms Act, 1959-Section 25, 27
High Courts24 Feb 2026Allowed
Ankit Sahu @ Mohit Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1809
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 87, 95, 137(2), 480(3), 483Protection Of Children From Sexual Offences Act, 2012-Section 11, 12Code Of Criminal Procedure, 1973-Section 439
High Courts24 Feb 2026Disposed Of
Sandeep Arora Vs Vinod Bisen And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1808
Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 2(wa), 200, 256, 372, 378, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 417, 419, 419(4)
High Courts24 Feb 2026Dismissed
Lokesh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1807
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(ii), 3(2)(v), 3(2)(va), 4, 14A(2), 14(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 225, 332B, 351(3)
High Courts24 Feb 2026Allowed
Rahul Rajak Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1806
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 80(2), 85Indian Penal Code, 1860-Section 107
High Courts24 Feb 2026Dismissed
Lale @ Lallu Ravat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1803
Code Of Criminal Procedure, 1973-Section 374(2)Indian Penal Code, 1860-Section 376, 456Protection Of Children From Sexual Offences Act, 2012-Section 3, 4
High Courts23 Feb 2026
Narendra Kumar Samadhiya Vs State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 3266
Constitution of India-Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 14, 15(1)
High Courts23 Feb 2026
Nirmal Singh Chauhan Vs State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 3008
M.P. Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 14, 12, 12(1), 12(2), 12(2)(a), 10, 10(i) to (iv), 10(v) to (ix), 2(d), 13, 13(2), 14(21)