High Courts21 Jan 2026Allowed
M/S Trishul Construction A Partnership Frim Vs Union Of India And Others
Madhya Pradesh High Court · (2026) 01 MP CK 1838
Constitution Of India, 1950-Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 66 of 2,481
High Courts21 Jan 2026Allowed
Shishupal Singh Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1819
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 147, 148, 149, 294, 323, 364A, 365, 379, 452Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
High Courts21 Jan 2026Allowed/Disposed Of
Hajrat Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1818
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts21 Jan 2026Disposed Of
Sanjay Kumar Patel Vs Ankit Tiwari
Madhya Pradesh High Court · (2026) 01 MP CK 1816
Code Of Criminal Procedure, 1973-Section 482
High Courts21 Jan 2026Allowed
Anmol Sonker Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1815
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts21 Jan 2026Allowed
Lalu Prasad Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1814
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 126(2), 309(6)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
High Courts21 Jan 2026Allowed/Disposed Of
Jakir @ Saddam Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1813
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20
High Courts21 Jan 2026Allowed/Disposed Of
Rajesh Alias Raja Bhadouriya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1812
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 147, 148, 149, 294, 302, 307, 323, 324Arms Act, 1959-Section 25, 25(B), 27
High Courts21 Jan 2026Allowed/Disposed Of
Kanhaiya @ Laxman Das Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1811
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15, 29Code Of Criminal Procedure, 1973-Section 437(3)
High Courts21 Jan 2026Dismissed
Divisional Manager Oriental Insurance Co.Ltd Vs Sarita @ Juli And 5 Ors. And Others
Madhya Pradesh High Court · (2026) 01 MP CK 1809
Motor Vehicles Rules, 1994-Rule 97, 97(7)Motor Vehicles Act, 1988-Section 145, 147, 147, 147(1)(i), 147(1)(ii), 147(1)(i)(a), 147(1)(i)(b), 147(1)(i)(c), 147(1)(b), 166, 173(1)Motor Vehicles Act, 1939-Section 94, 95, 96
High Courts21 Jan 2026Disposed Of
Dhanesh Gujrati Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1808
Code Of Criminal Procedure, 1973-Section 161, 313, 374(2)Indian Penal Code, 1860-Section 34, 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v), 3(2)(5)
High Courts21 Jan 2026
Ramkaran Alias Kalli Gurjar And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1807
Code Of Criminal Procedure, 1973-Section 389(1)
High Courts21 Jan 2026Allowed
Kanchan Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1802
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 80, 85Dowry Prohibition Act, 1961-Section 3, 4
High Courts20 Jan 2026
Kamla Patel Vs Govind Bahadur
Madhya Pradesh High Court · (2026) 01 MP CK 3072
Indian Evidence Act, 1872-Section 112, 114, 114(h), Illustration (h) of Section 114, 122Hindu Marriage Act, 1955-Section 13, 13(1)(ii), 13-BBSA 2023
High Courts20 Jan 2026Dismissed
M/s. Maverick Developer And Colonizers Pvt. Ltd. Vs Project Officer
Madhya Pradesh High Court · (2026) 01 MP CK 2842
Arbitration and Conciliation Act, 1996-Section 11(6), 11(5), 2(d)MP Madhyastham Adhikaran Adhiniyam, 1983-Section 2(d), 2(g), 2(i), 2(1)(g), 2(1)(i)Municipal Corporation Act, 1956-Section 4, 5(1), 9(1)(c), 10(1), 14(2), 17(3), 17-A, 19-B, 21(2), 25(2)(a), 48A(7), 54(1), 58(1), 60(6), 65, 68, 84, 98, 102, 105, 114, 122, 125, 126, 127, 130-A, 132, 132A, 133-A, 133-A(1), 133-B, 415, 417, 417-A, 418, 418-A, 419, 420, 421, 422, 423, 425, 425-A, 426, 426-A
High Courts20 Jan 2026
Kanhaiya Lal Aswani Vs Deepak Manohar Lal Chawala & Ors.
Madhya Pradesh High Court · (2026) 01 MP CK 2839
Code of Civil Procedure, 1908-Order 7 Rule 11Commercial Courts Act, 2015-Section 2, 2(1)(c), 2(1)(c)(vii), 2(1)(i), 2(c), 2(c)(vii), 12M.P. Accommodation Control Act, 1961-Section 12(1), 12(1)(a)(b)(h)(o)
High Courts20 Jan 2026
Neha Jain Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 01 MP CK 2810
M.P. Municipalities Act, 1961-Section 41-A, 43-A, 41, 70, 37, 51, 47M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005-Rule 13Constitution of India-Article 226, 243-O, 21, Parts IX and IX-A
High Courts20 Jan 2026
Mohd Sohraab Vs Mohd Nafees & Ors.
Madhya Pradesh High Court · (2026) 01 MP CK 2807
M.P. Municipalities Act 1961-Section 26(2), 24, 24(2)(b)CPC-Section 151Representation of People Act 1951-Section 101, 53
High Courts20 Jan 2026
The State Of Madhya Pradesh Vs Umesh Chaudhary
Madhya Pradesh High Court · (2026) 01 MP CK 2801
Code of Criminal Procedure, 1973-Section 378(III)Indian Penal Code-Sections 354-ka(1)(i)
High Courts20 Jan 2026
Ganga Infratech Through Its Partner Mr. Palash Rajani & Ors. Vs M/s Johari Land And Finance Through Its Partner Rajendra Soni & Ors.
Madhya Pradesh High Court · (2026) 01 MP CK 2797
Arbitration and Conciliation Act, 1996-Section 8, 16