High Courts09 Feb 2026
The State Of Madhya Pradesh Vs Bhagwati Raikwar & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 2982
Cr.P.C.-Section 378(1), 174IPC-Section 304-B, 34Dowry Prohibition Act, 1961-Section 3/4
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Madhya Pradesh High Court judgments
49,602 judgments · page 58 of 2,481
High Courts09 Feb 2026Allowed/ Disposed Of
Arti Devi Patel Vs Vansh Bahadur Patel
Madhya Pradesh High Court · (2026) 02 MP CK 1716
Code Of Criminal Procedure, 1973-Section 125, 482
High Courts09 Feb 2026Allowed
Keshav Sen Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1715
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20, 29Evidence Act, 1872-Section 23(2)
High Courts09 Feb 2026Disposed Of
Sukant Bhattacharya Vs Ishita Bhattacharya Chakraborty
Madhya Pradesh High Court · (2026) 02 MP CK 1714
Code Of Criminal Procedure, 1973-Section 137(3)
High Courts09 Feb 2026Allowed
Banwari Lodhi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1704
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 309(4)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
High Courts09 Feb 2026Allowed
Rubal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1703
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483n Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(2), 296(A), 324(4)
High Courts09 Feb 2026Disposed Of
Ravi Jat Vs Commissioner Revenue And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1702
Constitution Of India, 1950-Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993-Section 91
High Courts09 Feb 2026Disposed Of
Akash Alias Akku Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1701
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts06 Feb 2026Allowed
Rahul Rajput Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1683
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 115(2), 117(2), 296, 351(2)
High Courts06 Feb 2026Allowed
Sanjay Jain Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1682
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 61(2)(A), 316(5), 318(2), 336(3), 337, 338, 340(2), 344Information Technology Act, 2000-Section 65
High Courts06 Feb 2026
Bhopal Municipal Corporation And Others Vs Marlin Buildcon Pvt. Ltd. And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1681
Constitution Of India, 1950-Article 129, 215, 215AContempt Of Courts Act, 1971-Section 10
High Courts06 Feb 2026Allowed/ Disposed Of
Govindsingh @ Rahul Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1680
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439
High Courts05 Feb 2026
Govind Prasad Sharma Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 3007
Constitution of India-Article 226Fundamental Rules-Rule 53, 54-B(3) and (4)
High Courts05 Feb 2026
Suresh Yadav Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 3003
N.D.P.S. Act-Section 8/20Cr.P.C.Evidence Act
High Courts05 Feb 2026
Munsi Lal Mahore Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 3002
M.P. Civil Services (Classification, Control & Appeal) Rules, 1966-Rule 10(ix), 10, 14, 19IPC-Section 354POCSO Act-Section 7 & 8
High Courts05 Feb 2026Allowed
Au Small Finance Bank Vs Smt Ramdevi Rajpoot & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 3000
CPC-Order 7 Rule 11, 7 Rule 11 (D)Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002-Section 34, 17, 13(4), 14, 2(zb), 2(zf)Indian Stamp Act 1899-Article 6 of Schedule 1-A, 38, 43
High Courts05 Feb 2026
Managing Director Vs Anil Kumar Shivhare & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 2997
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983-Section 19, 19(2), 7-BMadhya Pradesh Madhyastham Adhikaran (Sanshodhan) Adhiniyam, 1990-Section 7CPC-Section 80
High Courts05 Feb 2026
National Ins.Comp.Ltd.Branch Office Vs Smt. Patti & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 2993
High Courts05 Feb 2026Dismissed
Munsi Lal Mahore Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 2989
M.P. Civil Services (Classification, Control & Appeal) Rules, 1966-Rule 10(ix), 10, 14, 19IPC-Section 354POCSO Act-Section 7, 8
High Courts05 Feb 2026Allowed/ Disposed Of
Vipin Kumar Janghela Vs Nidhi Janghela
Madhya Pradesh High Court · (2026) 02 MP CK 1676
Hindu Marriage Act, 1955-Section 19, 28