High Courts12 Feb 2026Allowed
Santosh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1729
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Indian Penal Code, 1860- Section 34, 406, 420, 467, 468, 471
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 56 of 2,481
High Courts12 Feb 2026Disposed Of
Rajabeti Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1728
Constitution Of India, 1950-Article 226Hindu Marriage Act, 1955-Section 9
High Courts12 Feb 2026Disposed Of
State Of Madhya Pradesh Vs Jugal Kishore And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1727
Wild Animal Protection Act, 1972-Section 27, 29, 35 (6), 44, 48(A)Code Of Criminal Procedure, 1973-Section 378(4)
High Courts12 Feb 2026Allowed
Sharif Khan And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1724
Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(2), 296, 351(2)
High Courts12 Feb 2026Allowed
Pushkar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1717
Code Of Criminal Procedure, 1973-Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15, 25, 29
High Courts11 Feb 2026
Manish Soni & Ors. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 2958
Constitution of India-Article 226, 14 and 16Madhya Pradesh Civil Services (Leave) Rules, 1977Payment of Gratuity Act, 1972
High Courts11 Feb 2026
The State Of Madhya Pradesh & Ors. Vs Aditya Tiwari & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 2957
Constitution of India-Article 15(3), 16(1), 16(4)Reservation RulesRecruitment Rules-Clause 1.11
High Courts11 Feb 2026Allowed
Vijay Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1712
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Essential Commodities Act, 1955 3, 7
High Courts11 Feb 2026Allowed
State Of Madhya Pradesh And Others Vs Aditya Tiwari And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1747
Constitution Of India, 1950-Article 15(3), 16(1), 16(4)
High Courts11 Feb 2026Dismissed
Maya Devi Vs Sugan Sharma And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1746
Code Of Civil Procedure, 1908-Section 11, 115, 151, Order 7 Rule 11
High Courts11 Feb 2026Allowed
Arun And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1726
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 305(A), 331(4)
High Courts11 Feb 2026Allowed/ Disposed Of
Abhay Urmaliya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1725
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts11 Feb 2026Allowed
Hakim Singh And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1723
Indian Penal Code, 1860-Section 34, 323, 452
High Courts11 Feb 2026Allowed
Rajan Alias Rajendra Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1722
Code Of Criminal Procedure, 1973-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 64(2)(M), 87, 137(2)
High Courts11 Feb 2026Dismissed
Amita Singh Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1721
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 120B, 409, 420, 467, 468Prevention Of Corruption Act, 1988-Section 13
High Courts11 Feb 2026Allowed
Narendra Prajapati Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1720
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts11 Feb 2026Disposed Of
Sushil Kumar Sonkar Vs State Of Madhya Pradesh And Another
Madhya Pradesh High Court · (2026) 02 MP CK 1719
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012-Section 5, 6
High Courts11 Feb 2026
Nawab Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1718
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 117(2), 125, 296Arms Act, 1959-Section 25, 27
High Courts11 Feb 2026Disposed Of
Ms Ram Company Through Partner Harish Bulchandani Vs Icici Bank And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1711
Constitution Of India, 1950-Article 226Code Of Criminal Procedure, 1973-Section 102
High Courts11 Feb 2026Disposed Of
Pankaj Gehlod Vs Bank Of Maharsthra
Madhya Pradesh High Court · (2026) 02 MP CK 1710
Constitution Of India, 1950-Article 226Code Of Criminal Procedure, 1973-Section 102