COURT ARCHIVE

Madhya Pradesh High Court judgments

49,602 judgments · page 60 of 2,481

High Courts03 Feb 2026Allowed/ Disposed Of

Virendra And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1694

Code Of Criminal Procedure, 1973-Section 320(2), 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 126(2), 296(b), 351(2)

High Courts03 Feb 2026Allowed/ Disposed Of

Vinod @ Virendra And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1693

Code Of Criminal Procedure, 1973-Section 320(2), 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 74, 76, 115(2), 117(2), 296, 351(2)

High Courts03 Feb 2026Allowed/ Disposed Of

Ramashankar Mathur Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1686

Constitution Of India, 1950-Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 9, 9(1), 10, 10(i), 10(iv), 12(2), 24Madhya Pradesh Panchayat Raj Adhiniyam, 1993-Section 52(1)

High Courts03 Feb 2026Disposed Of

Branch Manager The Oriental Insurance Co. Ltd Vs Nirmal And 2 Ors And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1668

Motor Vehicles Act, 1988-Section 26, 66, 158, 166, 173

High Courts03 Feb 2026Disposed Of

Jagdish Prasad Trivedi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1666

Constitution Of India, 1950-Article 226Madhya Pradesh Civil Services (Pension) Rules, 1976-Rule 64(1)(a)

High Courts03 Feb 2026Disposed Of

Neeraj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1665

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)

High Courts03 Feb 2026Disposed Of

Vipin Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1664

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)

High Courts03 Feb 2026Disposed Of

Dashrath S/O Shri Valaji Thorugh Power Of Attorney Holder Ankit Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1663

Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 248

High Courts03 Feb 2026Disposed Of

Bhagirath Ware House Bhadoni Proprietorship Concern Through Proprietor Rameshwar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1662

Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 146

High Courts03 Feb 2026Disposed Of

Chunnilal Onkarnal Company Limited Through Authorised Signatory Arvind Agarwal Vs Ujjain Muncipal Corporation Through Commissioner Ujjain M P And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1661

Constitution Of India, 1950-Article 226Madhya Pradesh Municipal Corporation Act, 1956-Section 310

High Courts03 Feb 2026Disposed Of

Navneet Farakya Vs Branch Manager Axis Bank Private Limited And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1660

Constitution Of India, 1950-Article 226Code Of Criminal Procedure, 1973-Section 102

High Courts03 Feb 2026Disposed Of

M/S Binni Agro Trader And Retailer Through Proprietor Binni Jaiwal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1659

Constitution Of India, 1950-Article 226Code Of Criminal Procedure, 1973-Section 102

High Courts03 Feb 2026Disposed Of

Madhav Lal Gurjar Vs Kotak Mahindra Bank Ltd And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1658

Constitution Of India, 1950-Article 226Code Of Criminal Procedure, 1973-Section 102

High Courts02 Feb 2026Allowed

Ganesh Prasad Garg & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 02 MP CK 2971

B.N.N.S., 2023-Section 213, 210Cr.P.C.-Section 193, 319, 169IPC-Sections 147, 148, 149, 323, 342, 352, 307, 302, 308

High Courts02 Feb 2026Partly Allowed

Shiva Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · 2025 INSC 892

Bharatiya Nagarik Suraksha Sanhita-Section 430Code of Criminal Procedure, 1973-Section 374Indian Penal Code-Sections 363, 366, 376(2)(i)(m)

High Courts02 Feb 2026Allowed/ Disposed Of

Chironji Lal And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1692

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 132, 221, 296, 324(3), 351(3)Prevention Of Damage To Public Property Act, 1984-Section 3(1)

High Courts02 Feb 2026Allowed

Suraj Silodiya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1691

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 346, 483Madhya Pradesh Excise Act, 1915-Section 34(2)Code Of Criminal Procedure, 1973-Section 309

High Courts02 Feb 2026Allowed

Rahul @ Vijay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1690

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15, 29, 37(1)(b)Code Of Criminal Procedure, 1973-Section 309Bharatiya Nagarik Suraksha Sanhita, 2023-Section 346

High Courts02 Feb 2026Allowed

Pinni @ Amninath Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1689

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 346, 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 64(1), 137(2), 249(b)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4, 5J(ii), 6, 5L

High Courts02 Feb 2026Allowed

Amrendra Kumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1688

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 318(4), 319(2), 336(3), 338, 340(1), 340(2), 506Madhya Pradesh Recognized Examinations Act, 1937-Section 3, 4