High Courts19 Jan 2026Disposed Of
Mohd. Aijaz Vs Reserve Bank Of India And Others
Madhya Pradesh High Court · (2026) 01 MP CK 1796
Constitution Of India, 1950-Article 226Code Of Criminal Procedure, 1973-Section 102
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 68 of 2,481
High Courts19 Jan 2026Disposed Of
Anil Uikey And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1795
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts19 Jan 2026Disposed Of
Devendra Kumar Wakde Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 01 MP CK 1794
Representation Of Peoples Act, 1950-Section 13CC
High Courts19 Jan 2026Allowed
Mohd Mubin Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1793
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts19 Jan 2026Allowed/Disposed Of
Kaladevi Alias Kalli Ahirwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1792
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 156(3), 438Indian Penal Code, 1860-Section 34, 302
High Courts19 Jan 2026Allowed
Lal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1791
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 302Code Of Criminal Procedure, 1973-Section 156(3)
High Courts19 Jan 2026Allowed
Durg Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1790
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 419, 420, 467, 468, 471
High Courts19 Jan 2026Allowed
Satish Verma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1789
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(1), 119(1), 296, 351Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
High Courts19 Jan 2026Allowed
Shrikant Puri Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1788
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 109(1), 296, 296(A)Arms Act, 1959-Section 25, 27
High Courts19 Jan 2026Dismissed
M/S Socrus Pharmaceuticals Limited Vs Punjab National Bank
Madhya Pradesh High Court · (2026) 01 MP CK 1787
Constitution Of India, 1950-Article 226Recovery Of Debts And Bankruptcy Act, 1993-Section 30A
High Courts16 Jan 2026
Five Star Business Finance Ltd Through Amit Shrivastava Vs Manju Bai & Ors.
Madhya Pradesh High Court · (2026) 01 MP CK 2852
Arbitration and Conciliation Act, 1996-Section 37, 36, 12(5), 34, 35, 12, 11(6), 11(12)(a), 36(1)Code of Civil Procedure, 1908-Order XXI Rule 11Companies Act, 1956
High Courts16 Jan 2026
Sachiv Madhya Pradesh Adim Jati Kalyan Vibhag & Ors. Vs Shankarlal Sharma
Madhya Pradesh High Court · (2026) 01 MP CK 2851
High Court and Supreme Court Judges (Salaries and Conditions of Service) Amendment Act, 2009High Court and Supreme Court Judges (Salaries and Conditions of Service) Act, 1954
High Courts16 Jan 2026Allowed/Disposed Of
Shailendra Pawar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 01 MP CK 1768
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Madhya Pradesh Rajya Suraksha Adhiniyam,1990-Section 5, 5(b), 5(b)(i), 8(1), 9Indian Penal Code, 1860-Section 506, 509
High Courts16 Jan 2026Dismissed
Nikita Sugandhi Vs Nandkishor
Madhya Pradesh High Court · (2026) 01 MP CK 1767
Code Of Civil Procedure, 1908-Section 24Hindu Marriage Act, 1955-Section 13
High Courts16 Jan 2026Allowed
Rajendra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1766
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts16 Jan 2026
Ramesh Kumar@Chhote Moda Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1765
Code Of Criminal Procedure, 1973-Section 389(1)
High Courts16 Jan 2026Allowed
Gabbar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1764
Code Of Criminal Procedure, 1973-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 127, 309(4), 332(b)
High Courts16 Jan 2026Allowed
Holi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1763
Code Of Criminal Procedure, 1973-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 127, 309(4), 332(b)
High Courts15 Jan 2026
The State Of Madhya Pradesh Vs Nisar Mohd & Ors.
Madhya Pradesh High Court · (2026) 01 MP CK 3089
Code of Criminal Procedure-Section 378, 174, 313, 125IPC-Section 306, 107
High Courts15 Jan 2026Allowed
Dayaram @ Dayla Deceased Through LRS Anter Singh & Ors. Vs Smt. Raju Bai & Ors.
Madhya Pradesh High Court · (2026) 01 MP CK 2858
CPC-Order 41 Rule 21Hindu Succession Act, 1956M.P. Land Revenue Code, 1959