High Courts05 Feb 2026Disposed Of
Siddhi Richhariya Vs Reserve Bank Of India Through Regional Director And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1670
Constitution Of India, 1950-Article 226Code Of Criminal Procedure, 1973-Section 102
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 59 of 2,481
High Courts05 Feb 2026Dismissed
Munsi Lal Mahore Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1796
Constitution Of India, 1950-Article 32, 136, 142, 226Madhya Pradesh Civil Services (Classification, Control and Appeal), Rules 1966-Rule 10, 10(v), 10(vi), 10(vii), 10(viii), 10(ix), 14, 19Protection Of Children From Sexual Offences Act, 2012-Section 7, 8
High Courts05 Feb 2026Disposed Of
Govind Prasad Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1795
Constitution Of India, 1950-Article 21
High Courts05 Feb 2026Dismissed
National Ins.Comp.Ltd.Branch Office And Others Vs Sheela And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1707
High Courts05 Feb 2026Dismissed
Managing Director Vs Anil Kumar Shivhare And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1678
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983-Section 7, 7B, 19, 19(2)Code Of Civil Procedure, 1908-Section 80Limitation Act, 1963-Section 9
High Courts05 Feb 2026Allowed/ Dismissed
Suresh Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1677
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20
High Courts04 Feb 2026
Aniruddha Nagar Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 3004
Constitution of India-Article 226Madhya Pradesh Municipalities Act, 1961-Section 323(2), 323, 94(3)Prevention of Corruption Act, 1988-Sections 7, 13(1)(b), 13(2), 19(1), 19(3)
High Courts04 Feb 2026
Late Surendra Pratap Shiksha Samiti & Ors. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 2956
Constitution of India-Article 226National Council for Teacher Education Act, 1993-Section 2(d), 14, 14(3)(a), 14(3)(b), 15, 15(3)(a), 15(3)(b), 16, 17, 17(1), 20IPC-Section 420, 467, 468, 471, 120-B
High Courts04 Feb 2026Dismissed
Late Surendra Pratap Shiksha Samiti And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1684
Constitution Of India, 1950-Article 226National Council for Teacher Education (Recognition Norms and Procedure) Regulations, 2014- Regulation 7, 7(2), 7(3), 8National Council For Teacher Education (NCTE) Act, 1993-Section 2(d), 14, 14(3)(a), 14(3)(b), 15, 15(3)(a), 15(3)(b), 16, 17, 17(1), 20
High Courts04 Feb 2026Allowed
Aayush Dixit Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1675
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 69, 351(2)
High Courts04 Feb 2026Disposed Of
Ram Prasad And Others Vs Hazari And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1674
Code Of Civil Procedure, 1908- Section 96, Order 9 Rule 2, Order 9 Rule 4, Order 41 Rule 5Madhya Pradesh Land Revenue Code Act, 1959-Section 178
High Courts04 Feb 2026Allowed
Rahul Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1673
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 64(2)(i)(m), 65(1), 87, 127(4), 137(2)
High Courts04 Feb 2026Allowed
Vishal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1672
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 87, 64(2)(m), 137(2)
High Courts04 Feb 2026Disposed Of
Satyam Tiwari Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1671
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 126(2), 296(a)Arms Act, 1959-Section 25, 27
High Courts04 Feb 2026Dismissed
Nirmala Chouhan Vs HIGH COURT OF M.P. AND OTHERS
Madhya Pradesh High Court · (2026) 02 MP CK 1685
Constitution Of India, 1950-Article 15(3), 16(1), 16(4)
High Courts04 Feb 2026Allowed
Aniruddha Nagar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 02 MP CK 1679
Constitution Of India, 1950-Article 226Madhya Pradesh Municipal Employees (Recruitment And Conditions Of Service) Rules, 1968-Rule 49, 51Madhya Pradesh Municipalities Act, 1961-Section 94(3), 323, 323(2)
High Courts03 Feb 2026
Ramashankar Mathur Vs State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 2968
Constitution of India-Article 226M.P. Civil Services (Classification, Control and Appeal) Rules, 1966-Section 14, Rule 9, 10, 12, 24Madhya Pradesh Panchayat Services (Recruitment and General Conditions of Services) Rules, 1999-Part III
High Courts03 Feb 2026
Smt. Chanda Kacher & Ors. Vs Kamlesh Kacher
Madhya Pradesh High Court · (2026) 02 MP CK 2961
Code of Civil Procedure-Order 22 Rule 4, 22 Rule 9, 22 Rule 10ALimitation Act-Section 5Madhya Pradesh Civil Court Rules 1961-Rule 292, 293, 294, 295, 296, 319, 340, 372
High Courts03 Feb 2026
Branch Manager The Oriental Insurance Co. Ltd Vs Nirmal & Ors.
Madhya Pradesh High Court · (2026) 02 MP CK 2955
Motor Vehicles Act, 1988-Section 173, 166, 66, 158, Chapter X, Chapter XIRTI Act
High Courts03 Feb 2026Dismissed
Harshad @ Harsh @ Harshpal @ Piyush Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 02 MP CK 1695
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 346, 483Code Of Criminal Procedure, 1973-Section 309