High Courts06 Aug 2026

Raja Ram Dangi Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4337

Constitution of India-Article 226Indian Penal Code, 1860-Sections 366, 376(2)(n), 506, 201, 218, 304Code of Criminal Procedure, 1973-Section 176(1-A), 176, 174(3)(i), 174(3)(ii), 174(1), 176(1A)
High Courts06 Aug 2026

Deputy Chief Engineer Vs Shauntala Chaturvedi & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4347

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 2, 2(b), 2(e)(v), 3, 3(e), 3(e)(i), 3(e)(v), 3(p), 4, 11, 19, 26, 26(1), 26(2), 27, 28, 29, 30, 30(2), 64, 74Indian Stamp Act, 1899National Highways Act, 1956-Section 3A, 3C
High Courts06 Aug 2026Partly Allowed

Banesingh & Ors. Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 08 MP CK 4342

BNSS-Section 430Code of Criminal Procedure, 1973-Section 389, 374, 173(2)Indian Penal Code, 1860-Sections 294, 299, 300, 302, 302/34, 304 Part-I, 304 Part-II, 307, 97, 99, 100, 101
High Courts04 Aug 2026

Rajkumar Singh Vs Election Commission Of India & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4322

Constitution of India-Article 226, 329(b), 141, 327, 328Representation of the People Act, 1951-Section 33, 33-A, 36, 66, 80, 81, 81(1), 86, 100(1)(d)(i), 101, 125-ASocieties Registration Act, 1860
High Courts31 Jul 2026

Tanmay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 07 MP CK 0958

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 480(3)Bharatiya Nyaya Sanhita, 2023-Section 109(1), 115(2), 111(1), 3(5), 111Arms Act-Section 25, 27
High Courts31 Jul 2026

Sachin Thakur Vs State Of Madhya Pradesh & Anr.

Madhya Pradesh High Court · (2026) 07 MP CK 0965

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483(3), 483, 482, 482(1), 480(3), 528, 438Indian Penal Code-Section 294, 323, 324, 326, 506 (Part-II), 34Code of Criminal Procedure, 1973-Section 439(2), 439, 438, 482, 397, 397(2), 397(3)