High Courts22 Jul 2026Dismissed
S.K. Mihani Vs Ajeem Uddin
Madhya Pradesh High Court · 2025 INSC 1
Code of Criminal Procedure, 1973-Section 378(4)Negotiable Instruments Act, 1881-Section 138, 139, 142
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Madhya Pradesh High Court judgments
49,602 judgments · page 8 of 2,481
High Courts21 Jul 2026
Rahul @ Rinku Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 07 MP CK 0867
Cr.P.C-Section 374, 174, 164, 313, 315IPC-Section 302, 364, 120B, 302/34Madhya Pradesh Dacoity Evam Vypharan Prabhavit Kshetra Adhiniyam, 1981-Section 11/13
High Courts21 Jul 2026Allowed
Nitesh Kahar Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0834
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-AIndian Penal Code-Section 354D, 506CrPC-Section 164
High Courts21 Jul 2026Dismissed
Radheshyam Ahirwar & Ors. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0832
Constitution of India-Article 226, 309, 14 and 16M.P. Commercial Tax Department Subordinate Taxation Service (Class-III Executive) Recruitment Rules, 2007-Schedule-III, Schedule-V, Clause 5 of Schedule-V, Sub-clause (2) of Clause 5 of Schedule-VVAT Act, 2002-Section 72
High Courts21 Jul 2026
DhaniraM @ Kallu Ahirwar Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 07 MP CK 0831
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Bharatiya Nyaya Sanhita, 2023-Section 117(2), 296, 115(2), 119(1), 351(3)
High Courts20 Jul 2026
Late Mohammad Israil Through Its Lrs Smt. Halima Bi & Ors. Vs Ashfaq & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0864
M.P. Accommodation Control Act, 1961-Section 12(1)(a) and (o)CPC-Order 22 Rule 4, 14 Rule 5, 18 Rule 17, 1 Rule 10, 22 Rule 4 Sub-Rule II
High Courts20 Jul 2026
Oyster Building India Private Limited Through Mr Arun Agrwal Vs Mr Hari Narayan Patidar (Kulmi) S/O Shri Ramkishan Patidar (Kulmi) Deceased Through Legal Lrs Mr. Su & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0863
Arbitration and Conciliation Act, 1996-Section 11, 7Code of Criminal Procedure-Section 156(3)Indian Contract Act, 1872-Section 31
High Courts20 Jul 2026
Jamnalal Dhakad Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0862
Constitution of India-Article 226, 22, 22(4)(a), 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3, 3(1), 3(3), 9, 10, 8/15, 29I.P.C.
High Courts20 Jul 2026
Union Of India Vs Bhanwar & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0884
Land Acquisition Act, 1894-Section 54, 18, 4(1), 23
High Courts20 Jul 2026
Narendra Kumar Vs Devilal & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0926
Registration Act, 1908-Section 17, 49Transfer of Property Act, 1882-Section 54A.P. Land Reforms (Ceiling on Agricultural Holdings) Act, 1973-Section 10(5)
High Courts20 Jul 2026
J.M.F.C. Joura Vs Shyam Singh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0918
Code of Criminal Procedure, 1973-Section 386, 386(b), 173(8), 300Constitution of India-Article 20(2), 226IPC-Sections 409, 120B
High Courts20 Jul 2026
The State Of Madhya Pradesh & Ors. Vs Sasan Power Limited
Madhya Pradesh High Court · (2026) 07 MP CK 0957
Constitution of India-Article 227Indian Stamp Act, 1899-Section 2(17), 4, 9-A, 40(b), 56(4), Article 38, 38(c) of Schedule 1-A, Schedule 1-ATransfer of Property Act, 1882-Chapter 4, Section 58
High Courts20 Jul 2026
Hariom Parashar & Ors. Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0945
Constitution of India-Article 226, 14Madhya Pradesh Class-III (Ministerial and Non-Ministerial) Jail Services Recruitment Rules, 1974Madhya Pradesh Public Health and Family Welfare Department (Directorate of Health Services) Class-III, Nurses Service Recruitment Rules, 1989
High Courts20 Jul 2026
M/S Mohanlal Shukla Vs S.P. Singh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0944
Code of Civil Procedure, 1908-Order XLIII Rule 1(c), XXXIX Rule 2-A, IX Rule 9Limitation Act-Section 5
High Courts20 Jul 2026
Ramanpreet Singh @ Vinni Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0941
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(2), 18, 3(1)(r), 3(1)(s), 3(2)(va)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482BNS, 2023-Sections 333, 119(1), 296(b), 351(2)/3(5)
High Courts20 Jul 2026
Anil Kumar Sahu Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0940
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(1), 9(1), 14A(1), 3(1)(r), 3(1)(s), 3(1)(w)(i), 3(2)(va)Bharatiya Nyaya Sanhita, 2023-Section 78(1)(i), 296, 351(3), 332(c), 74, 75(1)(i)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995-Rule 7
High Courts20 Jul 2026
Savita Vs National Highways Authority Of India Ministry Of Road Transport Highways Government Of India
Madhya Pradesh High Court · (2026) 07 MP CK 0838
Arbitration and Conciliation Act, 1996-Section 34, 37National Highways Act, 1956-Section 3(A), 3(D), 3(G)(7)
High Courts17 Jul 2026
New Education Society Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0876
Constitution of India-Article 226Societies Registration Act, 1860-Section 6Transfer of Property Act-Section 105, 108
High Courts17 Jul 2026
Brijesh Kumar Shah @ Vindesh Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2026) 07 MP CK 0835
Madhya Pradesh Rajya Suraksha Adhiniyam, 1990-Section 3, 4, 5, 5(b), 6, 8 (1), 9, 13CrPC-Section 110BNS-Section 126, 296, 127 (1), 351 (2), 3 (5)
High Courts17 Jul 2026
Chanclesh Singare Vs Smt. Rashmi Singare
Madhya Pradesh High Court · (2026) 07 MP CK 0825
Code of Criminal Procedure-Section 125, 125(1), 125(1)(a), 125(3), 125(4), 127, Chapter IXHindu Marriage Act, 1955-Section 9, 13, 24Constitution of India-Article 15(3), 39