CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 54 of 2,481

High Courts17 Feb 2026Allowed

Anuj Rajawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1760

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 132Arms Act, 1959-Section 25, 27
Read judgment
High Courts17 Feb 2026Allowed

Chandan Majhi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1757

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 318(4), 319(2), 336(3), 338, 340Information Technology Act, 2000-Section 66C, 66D
Read judgment
High Courts17 Feb 2026Allowed

Pawan Paradkar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1756

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 74, 75(1)(i), 78(1)(i), 332(b)Protection Of Children From Sexual Offences Act, 2012-Section 7, 8, 9(L), 10
Read judgment
High Courts17 Feb 2026Allowed

Kamlesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1755

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5(L), 6
Read judgment
High Courts17 Feb 2026Allowed

Sumit Upadhyay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1754

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 64, 70(1), 137(2), 351(2)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4, 5g, 5(j)(ii), 6, 16, 17
Read judgment
High Courts16 Feb 2026Partly Allowed

Munnalal And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1773

Code Of Criminal Procedure, 1973-Section 313, 374, 378(4)Indian Penal Code, 1860-Section 34, 148, 149, 294, 307, 323, 324, 506IIArms Act, 1959-Section 25, 25(1B)(B)
Read judgment
High Courts16 Feb 2026Partly Allowed

Mukesh Sharma And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1772

Code Of Criminal Procedure, 1973-Section 313, 357(1)Indian Penal Code, 1860-Section 34, 63, 64, 65, 66, 67, 68, 69, 70, 409, 420Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000-Section 6
Read judgment
High Courts13 Feb 2026Allowed

Narayan Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1748

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 346, 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 109(1), 115(2), 117(2), 296(b), 351(3)Code Of Criminal Procedure, 1973-Section 309
Read judgment
High Courts13 Feb 2026Dismissed

Sanjay Banskaar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1753

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430Code Of Criminal Procedure, 1973-Section 389Narcotic Drugs And Psychotropic Substances Act, 1985-Section 27(A)
Read judgment