Employment and Labour LawAdministrative and Public Law
Recovery of erroneous excess pay from a retired Class III employee is impermissible.
The petitioner, an Assistant Teacher, retired on 31 July 2017.
2 MIN READ→
HCMONTHLY CASE LAW ARCHIVE
Madhya Pradesh High Court Judgments in September 2026: Case Law Digest
Read 743 LawLens analyses of Madhya Pradesh High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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September 2026 Judgments
743 ARTICLES · NEWEST FIRST
Employment and Labour LawAdministrative and Public Law
A retirement-stage undertaking cannot justify recovery of decades-old excess pay from a retired employee.
The petitioner, a Principal in the School Education Department, retired on 31 January 2021.
2 MIN READ→
Transport, Maritime, and Aviation LawInsurance Law
Adult married sons may claim compensation as legal representatives, irrespective of dependency.
The appellants challenged the Motor Accident Claims Tribunal’s award dated 30 November 2019, which declined to entertain their compensation claim on the merits because the deceased’s sons were adults and exonerated th...
2 MIN READ→
Administrative and Public LawConstitutional Law
Orders rejecting transfer representations must give reasons and address relevant policy provisions.
The petitioner, who claimed to have a 40% physical disability, challenged his transfer and the rejection of his representation seeking retention at his existing posting.
2 MIN READ→
Administrative and Public LawConstitutional Law
An appellate order cannot cure a non-speaking disciplinary punishment order.
The petitioner, a Jail Prahari, was charged after two bidi bundles—alleged to be prohibited items—were found with him while he was posted as a Warder at Central Jail, Gwalior.
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Quashing jurisdiction cannot be used to assess witness credibility, particularly at an advanced trial stage.
The petitioner sought quashing under Section 528 of the BNSS/Section 482 of the CrPC of the charge-sheet and proceedings in RCT No. 12195/2024, arising from a 2024 incident involving alleged abuse and assault with a k...
2 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
MP High Court sets aside cancellation of viral Kumbh woman’s birth record, orders fresh decision after hearing her
Petitioner No. 1’s birth was registered on the basis of her parents’ application, recording her date of birth as 1 January 2008; a certificate was issued on 5 June 2025.
2 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Banks must unfreeze accounts while keeping disputed cyber-fraud amounts in fixed deposits pending judicial orders.
The petitioner sought restoration of his savings accounts maintained with ICICI Bank and Kotak Mahindra Bank, along with access to associated banking services, after the accounts were frozen in connection with a cyber...
2 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Banks must unfreeze accounts while retaining disputed sums in fixed deposits pending Magistrate orders.
The petitioner sought, among other reliefs, the unfreezing of his Canara Bank savings account, which had been frozen in connection with a disputed amount of ₹1,014. He asked that this amount be retained in a fixed dep...
2 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Banks must unfreeze accounts while preserving disputed cyber-fraud funds in fixed deposits pending magistrate orders.
The petitioner challenged the freezing of his savings bank account by Kotak Mahindra Bank and sought restoration of full account operations, disclosure of the complaints or orders underlying the freeze, and a declarat...
2 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Banks must unfreeze accounts and secure only disputed cyber-fraud amounts in fixed deposits.
The petitioner sought removal of a lien or freeze on his bank account, or alternatively that it be limited to the disputed amount of ₹3,614, with the balance released and the account restored to operation.
2 MIN READ→
Administrative and Public LawCriminal Procedure and Evidence
Cybercrime-linked accounts must be unfrozen, with disputed funds held in fixed deposits pending magistrate orders.
The petitioner sought relief under Article 226 of the Constitution, including removal of the hold or freeze on bank account No. 924010063316803
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
A consensual relationship does not by itself warrant anticipatory bail where specific allegations require investigation.
The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with an FIR registered under Section 69 of the Bharatiya Nyaya Sanhita, 2023.
2 MIN READ→
Transport, Maritime, and Aviation LawAdministrative and Public Law
Transport authority must decide temporary permit applications under Section 87(1)(c) within ten days.
The petitioner applied for a temporary stage carriage permit for an educational vehicle transporting children between their homes and Delhi Public School. The application remained undecided, and the petitioner sought...
1 MIN READ→
Transport, Maritime, and Aviation LawCivil Law
Fracture and hospitalization justified a further lump-sum award for medical expenses.
On 4 February 2010, the appellant, a 45-year-old labourer, was struck by a car while walking towards his house and sustained multiple injuries, including a radius fracture.
2 MIN READ→
Property and Real Estate LawAdministrative and Public Law
Mutation proceedings need not notify a transferor who has parted with all rights under a sale deed.
The petitioners challenged the Collector’s order dated 23 January 2024 affirming the Sub-Divisional Officer’s dismissal, on limitation grounds, of their appeal against mutation of the private respondents’ names in Pan...
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
MP High Court quashes BNS Section 69 case after parties settle, citing bleak chances of conviction
The petitioner sought to quash an FIR registered at Crime No. 58/2026 at Tukoganj Police Station, Indore, for an offence under Section 69 of the Bharatiya Nyaya Sanhita, 2023, and the consequential proceedings, relyin...
2 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Cyber-fraud account freezes must be lifted except disputed sums held in fixed deposits pending magistrate orders.
The petitioner sought relief under Article 226 of the Constitution for removal of the hold/freeze on his bank account
2 MIN READ→
Employment and Labour LawAdministrative and Public Law
Stigmatic termination of contractual teachers for misconduct requires an inquiry and a fair hearing.
The petitioners, Commerce teachers engaged through the Jan Bhagidari Samiti, challenged the order dated 15 September 2025 terminating or disengaging their services.
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Section 12 bail cannot be refused absent reasonable grounds to invoke its statutory exceptions.
The child, aged 17 at the time of the incident, was accused in a case registered under Sections 103(1), 109 and 191(3) of the Bharatiya Nyaya Sanhita, 2023, arising from an assault in which one victim died and another...
2 MIN READ→
Criminal LawCriminal Procedure and Evidence
Revision-stage compounding of NI Act offences may be allowed on reduced costs.
The petitioner was convicted under Section 138 of the Negotiable Instruments Act, 1881, for dishonour of a cheque for ₹5,00,000, and sentenced to six months’ rigorous imprisonment and compensation of ₹6,13,000, with a...
2 MIN READ→
Contract LawAdministrative and Public Law
Accepted tender rates must reflect actual deployment and cannot be retrospectively construed as lump-sum.
The Collector and District Election Officer, Balaghat invited tenders for supplying and installing projectors for Assembly Election 2013 training and counting.
2 MIN READ→
Administrative and Public LawProperty and Real Estate Law
Revenue authorities cannot restrain land dealings through record-correction proceedings contrary to a final civil decree.
The petitioners challenged an order dated 19 June 2026 by the Sub-Divisional Officer (Revenue), Nowgaon, which prohibited sale of the disputed lands and directed that a notice be entered in the Khasra records. The ord...
2 MIN READ→
Civil Procedure and EvidenceProperty and Real Estate Law
In boundary or encroachment disputes, courts must appoint a local commissioner absent an agreed map.
The plaintiff claimed ownership of land in Khasra Nos. 1044 and 1044/1103 and alleged that the appellant, defendant No. 3, had encroached on part of it by constructing a boundary wall.
3 MIN READ→
Civil Procedure and EvidenceCivil Law
Review cannot reopen issues already considered absent an error apparent on the record.
The respondents brought a civil suit seeking recovery of ₹14,87,500 and damages, alleging that the petitioner had received ₹11 lakh towards preliminary expenses for a proposed partnership business that was never formed.
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
A non-compoundable prosecution under BNS Section 69 was quashed on the parties’ verified compromise.
The prosecutrix moved to Indore with her minor children in March 2025. The applicant, a resident of her village, allegedly offered to arrange employment, proposed marriage, and promised to care for her children. They...
2 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
A bidder denied timely notice of revised dues must receive a fair chance to pay.
The petitioner participated in a re-tender issued on 14 August 2026 for shops in Group MHR-3, Maihar, for the period ending 31 March 2027; bids were due and opened on 20 August 2026.
2 MIN READ→
Administrative and Public LawEmployment and Labour Law
A borrowing department cannot initiate disciplinary proceedings after an employee’s repatriation to the parent department.
The petitioner, a Sub-Inspector in the Special Armed Force (SAF), was sent on deputation to the Special Task Force (STF) by order dated 21 August 2019 and repatriated to SAF on 13 February 2020.
2 MIN READ→
Property and Real Estate LawAdministrative and Public Law
Diversion or municipal inclusion alone does not exempt tribal Bhumiswami land from transfer restrictions, MP High Court rules
The petitioner, a member of an aboriginal tribe, entered into an agreement to sell two residential plots to a non-tribal and received earnest money.
3 MIN READ→
Property and Real Estate LawAdministrative and Public Law
Delay in seeking mutation does not, by itself, extinguish rights under the underlying instrument.
Respondent No. 1 sought mutation on the basis of a registered sale deed dated 9 February 1996.
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Non-compoundable matrimonial proceedings may be quashed under Section 482 CrPC on voluntary compromise.
The petitioners invoked Section 482 Cr.P.C./Section 528 BNSS seeking quashing of FIR Crime No. 01/2021, registered at Mahila Thana, Gwalior, for offences under Sections 498-A, 506 and 34 IPC and Section 4 of the Dowry...
2 MIN READ→
Criminal LawCriminal Procedure and Evidence
Non-compoundable criminal proceedings may be quashed where voluntary compromise makes trial futile.
The petitioner invoked Section 482 of the Code of Criminal Procedure, 1973 / Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR Crime No. 15/2026, registered at Police Station Bagchin...
2 MIN READ→
Property and Real Estate LawCivil Procedure and Evidence
Boundary or encroachment disputes require a commissioner where no agreed map exists.
The plaintiff claimed ownership of Nazul Plot No. 151 and alleged that the defendants had encroached on a portion measuring 5 ft. × 18.9 ft., seeking removal of the construction and possession
2 MIN READ→
Civil Procedure and EvidenceCivil Law
Without an agreed map, courts must commission local investigation in boundary and encroachment disputes.
The plaintiff claimed to have purchased a 25 ft. × 40 ft. plot from Thakur Prasad by registered sale deed dated 3 November 1976. He alleged that Dashrath and others later encroached on a 7 ft. × 40 ft. strip of that l...
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Cross-examination should not be denied solely for counsel’s absence on one hearing date.
The applicant challenged the Trial Court’s order dated 30 June 2026 closing his right to cross-examine the complainant in proceedings under Section 138 of the Negotiable Instruments Act, 1881.
2 MIN READ→
Transport, Maritime, and Aviation LawCivil Procedure and Evidence
A claimant need not produce tickets for accompanying family members to establish bona fide passenger status.
On 3 April 2010, the appellant was travelling with her family from Mungawali to Jhansi. While attempting to board Train No. 221 at Bina Railway Station, the train started and she fell, suffering injuries that resulted...
2 MIN READ→
Social Security and PensionsAdministrative and Public Law
Pension authorities must assess daily-wage service claims by examining the legality of the initial engagement.
The petitioner was engaged as a daily-wage Driver on 29 December 1988, regularised with effect from 5 April 1994, and retired on 30 April 2021.
2 MIN READ→
Criminal LawCriminal Procedure and Evidence
Grievous or life-threatening injury is not a prerequisite to framing an attempt-to-murder charge.
The petitioners challenged the Sessions Court’s order framing charges under Sections 115(2)/3(5), 118(2)/3(5), 109(1)/3(5), and 351(2) of the Bharatiya Nyaya Sanhita, 2023 (BNS), with their revision confined to the ch...
3 MIN READ→
Administrative and Public LawTax Law
Factual GST classification disputes must be pursued through the statutory appellate remedy, not Article 226.
The petitioner supplied animal-feed products classified under heading 2309 and claimed exemption from GST under Entry 102 of the Exemption Notification. After an investigation concerning products manufactured by Harsh...
2 MIN READ→
Criminal LawAdministrative and Public Law
Confiscation Under the M.P. Excise Act Lies With the Criminal Court, Not the Collector.
Police registered Crime No. 62/2024 under Section 34(2) of the Madhya Pradesh Excise Act, 1915, and seized the petitioner’s motorcycle.
2 MIN READ→
Administrative and Public LawProperty and Real Estate Law
Collector Must Decide Compensation Grievance After Considering the Entire Record and Hearing Petitioners
The petitioners challenged a report submitted by the Sub-Divisional Officer, Tehsil Hata, District Damoh, contending that it inaccurately described the status of the land and might prejudice their compensation claim.
2 MIN READ→
Civil Procedure and EvidenceProperty and Real Estate Law
Revenue authorities must follow court-mandated demarcation procedures or seek clarification before deviating.
In W.P. No. 3308 of 2023, the High Court had set aside an order concerning an alleged encroachment and remitted the matter to the Tahsildar, directing a five-member team—two revenue officers and three Patwaris—to reco...
2 MIN READ→
Civil Procedure and EvidenceCriminal Procedure and Evidence
MP High Court rejects bid to restore CBI probe into liquor contractor’s suicide case
The petitioner sought review of the Division Bench’s order dated 17 July 2026 allowing respondent No. 6’s writ appeal and setting aside the Single Judge’s direction to transfer the investigation into the petitioner’s...
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Limitation cannot be extended without proof that the accused absconded or concealed himself.
The petitioner was accused of taking out a motorcycle rally and using a DJ sound system without prior permission during Assembly by-elections on 15 October 2020.
2 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Cyber-fraud account freezes must be limited to the disputed amount, with remaining funds released.
The petitioner sought removal of a freeze/debit restriction on his current account, disclosure of the documents and authority underlying the restriction, and alternatively, restriction of only the disputed amount rath...
2 MIN READ→
Constitutional LawCriminal Procedure and Evidence
Disputed cybercrime funds must be held in fixed deposit pending timely Magistrate orders; remaining funds must be unfrozen.
The petitioner sought relief under Article 226 of the Constitution, challenging a hold, freeze, or lien of ₹6,18,650.36 on its bank account and seeking removal of the restriction
2 MIN READ→
Banking and Finance LawAdministrative and Public Law
A Section 14 possession order may be re-executed to restore possession after unlawful re-entry.
The petitioner, a secured creditor, obtained an order from the Chief Judicial Magistrate, Ujjain, dated 13 October 2025 under Section 14 of the SARFAESI Act for taking physical possession of the secured property.
2 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Cyber-fraud account freezes must be limited to the disputed amount, with the remaining balance released.
The petitioner sought the removal of a debit freeze on her Bank of India account, alleging that the account had been frozen in connection with a cybercrime investigation.
2 MIN READ→
Employment and Labour LawAdministrative and Public Law
Authorities must reassess reinstatement claims after termination is set aside, accounting for subsequent cadre changes.
The petitioner was engaged as a Panchayat Karmi in 1995 and was terminated by a Gram Sabha resolution dated 31 January 2003.
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Criminal Procedure and EvidenceAdministrative and Public Law
Writ petitions over police inaction should ordinarily be declined when Magistrate remedies are available.
The petitioner alleged that, at about 10:30 p.m. on 10 April 2026, Dhanya Kumar Upadhyay and Akhilesh Upadhyay attempted to enter her house and fled when she saw them.
2 MIN READ→
Employment and Labour LawAdministrative and Public Law
An Anganwadi worker cannot be terminated without the inquiry mandated by the government circular.
The petitioner was appointed as an Anganwadi Karyakarta in 2002.
2 MIN READ→
Civil Procedure and EvidenceAdministrative and Public Law
Review jurisdiction cannot reopen concluded matters absent an error apparent on the record.
The petitioner, a contractual Sub-Engineer under MNREGA, sought review of the order dated 16 September 2026 dismissing his writ petition against the non-renewal of his contract and the consequential appellate order.
2 MIN READ→
Civil Procedure and EvidenceAdministrative and Public Law
Relief granted to others does not create negative parity or establish an error apparent warranting review.
The petitioner, a contractual Sub-Engineer under the MGNREGA scheme, sought review of the High Court’s order dismissing his writ petition against the non-extension of his contractual engagement.
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Criminal proceedings arising from a private monetary dispute may be quashed after voluntary settlement, despite non-compoundable offences.
The petitioner sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of an FIR registered for offences under Sections 420, 384 and 386 of the Indian Penal Code, 1860, and Sections 3/4 of t...
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Verified compromise and co-accused acquittals, cumulatively, justified quashing proceedings against the remaining accused.
Respondent No. 1’s complaint led to registration of Crime No. 356/2022 at Police Station Lordganj, Jabalpur, for offences under Sections 420, 120-B, 467 and 468 of the IPC and Section 4-A of the Gambling Act.
2 MIN READ→
Property and Real Estate LawAdministrative and Public Law
Revenue authorities must demarcate and identify alleged encroachment before proceeding under Section 250 MPLRC.
The Tehsildar, Parasia, found that the petitioner had encroached on part of Survey No. 208/12 by erecting temporary fencing, but did not identify the precise area or location.
2 MIN READ→
Employment and Labour LawAdministrative and Public Law
A deputationist has no vested right to continue and may be repatriated at the parent department’s request.
The petitioner, substantively an Assistant Engineer in the Rural Engineering Services Department, was appointed as General Manager in the Madhya Pradesh Rural Road Development Authority on 29 September 2020.
3 MIN READ→
Civil Procedure and EvidenceCivil Law
Later revenue proceedings do not justify condoning delay in challenging a civil decree.
The respondents obtained a decree for permanent injunction against the appellants, affirmed by the First Appellate Court on 18 July 2008.
3 MIN READ→
Civil Procedure and EvidenceCivil Law
A Lok Adalat decree obtained by fraud for want of a party’s consent is a nullity.
Respondent Ravindra Kumar Shrivastava had brought a civil suit for declaration and permanent injunction, in which the petitioner’s father was originally impleaded as a defendant.
2 MIN READ→
Employment and Labour LawAdministrative and Public Law
Recruitment marks calculated under the prescribed cancelled-question formula cannot be altered absent proof of error.
The petitioner appeared in the 2013 Police Constable Recruitment Test. After Questions 3 and 36 were cancelled, his raw score of 70 was recalculated under Clause 2.16 of the Rulebook as 70 × 100/98 = 71.42 and rounded...
2 MIN READ→
Administrative and Public LawEmployment and Labour Law
Stigmatic termination requires a regular departmental inquiry and an opportunity to cross-examine witnesses.
The petitioner, a Panchayat Secretary, was suspended on 19 April 2022 and served with a charge-sheet on 9 May 2022 following a complaint concerning Gram Panchayat Tokra.
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Appellate courts should not disturb acquittals where the trial court’s view is plausible.
The State sought leave under Section 378(3) of the Code of Criminal Procedure to appeal the J.M.F.C., Churhat’s judgment dated 23 May 2019 acquitting the respondents of offences under Sections 294, 323 (alternatively,...
2 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Banks must unfreeze accounts except disputed sums, which must be held in fixed deposits.
The petitioner invoked Article 226 seeking directions concerning his bank account, including release of the account balance except for ₹3,000.
1 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Bank accounts must be unfrozen except for disputed cyber-fraud amounts held in fixed deposits pending judicial orders.
The petitioner filed a petition under Article 226 seeking removal of the hold or freeze on her bank account.
2 MIN READ→
Administrative and Public LawEmployment and Labour Law
Authorities Must Decide the Petitioner’s Fresh Representation by a Reasoned Order Within One Month
The petitioner challenged her suspension dated 19 April 2023, the rejection of her representation dated 7 May 2025, and the change of her posting following revocation of suspension.
1 MIN READ→
Criminal Procedure and EvidenceCivil Procedure and Evidence
An accused’s convenience or a pending claim proceeding alone does not justify criminal-trial transfer.
The applicant sought transfer under Section 447 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), of R.C.T. No. 35/2026, arising from a prosecution registered at Police Station Shahpura, District Dindori, and pe...
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Material witnesses may be recalled when prior statements were unavailable for effective cross-examination.
The petitioner, who had been in custody since 28 March 2025, faced trial for offences under the Bharatiya Nyaya Sanhita, 2023 and the Protection of Children from Sexual Offences Act, 2012.
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Mere beating without proximate instigation or intentional aid does not constitute abetment of suicide.
Narayan Singh was found hanging from a tree after returning home in a drunken condition, eating, and going to sleep.
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Transfer is justified where a reasonable safety apprehension and connected proceedings cumulatively favour convenience and justice.
The applicant sought transfer of Complaint Case No. 2331/2019, pending before the JMFC, Rewa, to a competent court at Satna.
2 MIN READ→
Employment and Labour LawAdministrative and Public Law
Compulsory retirement cannot rest on sanctioned leave mischaracterized as absence or uncommunicated adverse material.
The petitioner, appointed as an Office Assistant in 1974, was compulsorily retired on 24 September 2009, before reaching the age of superannuation. He challenged the retirement before the Labour Court, contending that...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
₹4.89-crore alleged cooperative society embezzlement case to proceed despite settlement, Madhya Pradesh High Court rules
Kalpataru Grih Nirman Sahakari Sanstha Maryadit’s administrator lodged a complaint alleging that, between financial years 2018–19 and 2021–22, society properties were sold at undervalued prices and sale proceeds were...
2 MIN READ→
Administrative and Public LawCriminal Law
After 20 deaths in suspected illicit-liquor incident, MP High Court disposes plea citing retired judge-led inquiry and compensation
Following an incident in the Banda and Shahgarh areas of Sagar district involving consumption of suspected poisonous or illicit liquor, 20 people died and others required medical treatment.
2 MIN READ→
Civil Procedure and EvidenceEmployment and Labour Law
Review jurisdiction cannot be used to re-examine merits absent an error apparent on the record.
The respondents had sought fixation of pay in the scale of Rs. 3,050–4,590, relying on an order dated 17 March 2003. The High Court allowed their writ petition by order dated 13 November 2025.
2 MIN READ→
Administrative and Public LawEmployment and Labour Law
Unsupported apprehension of premeditation does not justify interference with a show-cause notice.
The petitioner challenged a show-cause notice dated 31 August 2026 alleging that his initial appointment was improper because he lacked the required qualifications.
2 MIN READ→
Civil Procedure and EvidenceAdministrative and Public Law
Officers and contractors need not be impleaded in a demolition-notice challenge when the municipal corporation is already a party.
The appellant challenged a Municipal Corporation notice dated 7 April 2026 directing removal of construction from part of his shop.
2 MIN READ→
Administrative and Public LawEducation Law
Grant-in-aid cannot be stopped solely because other schools operate nearby.
The petitioners filed a writ petition under Article 226 challenging the order dated 26 May 2025, which stopped grant-in-aid to the institution in which they served.
2 MIN READ→
Civil Procedure and EvidenceEmployment and Labour Law
Review jurisdiction cannot reopen consequential-benefit directions absent an error apparent on the record.
In W.P. No. 13552/2025, the High Court set aside orders of the disciplinary, appellate and revisional authorities and remanded the matter for fresh consideration.
2 MIN READ→
Civil LawCivil Procedure and Evidence
In boundary or encroachment disputes without an agreed map, courts must appoint a local commissioner.
The plaintiffs claimed ownership of Khasra No. 676/1 and sought possession of a portion allegedly encroached upon by defendant No. 1, who maintained that his house stood on his own adjoining land, Khasra No. 676/2.
2 MIN READ→
Criminal LawCriminal Procedure and Evidence
A late-stage Section 138 compromise may be accepted with costs reduced to 1% of the cheque amount.
The petitioner was convicted under Section 138 of the Negotiable Instruments Act, 1881, for dishonour of a cheque for ₹2,00,000 and sentenced to one year’s rigorous imprisonment, with compensation of ₹2,49,800.
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Online cricket-betting allegations warrant further investigation; MP High Court refuses to quash FIR against alleged operator
The petitioner sought quashing under Section 482 CrPC of FIR No. 260/2022, registered at Police Station Omti, Jabalpur, under Sections 384, 386, 389 and 120-B IPC; investigation remained pending.
2 MIN READ→
Civil Procedure and EvidenceProperty and Real Estate Law
Courts must appoint a local commissioner to resolve disputed land boundaries absent an agreed map.
The plaintiffs claimed ownership and possession of Khasra No. 16, a 0.13-acre strip, and alleged that the M.P. Housing Board was attempting to interfere with it. The Board contended that the disputed land formed part...
2 MIN READ→
Civil Procedure and EvidenceCivil Law
Delay-condonation applications must be assessed holistically, without rejecting sufficient explanations on technicalities.
Respondent No. 1 brought a suit for declaration of title and permanent injunction, which was decreed against the appellant, Defendant No. 2, on 21 January 2013.
2 MIN READ→
Employment and Labour LawAdministrative and Public Law
Twelve years’ continuous service in the same pay scale warrants First Kramonnati consideration despite subsequent retrospective promotion.
The petitioner was appointed as Head Clerk/Accountant on 18 June 1973 and was promoted as Chief Municipal Officer (CMO), Class III (C) Category, on 29 December 1988.
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Post-conviction compromise cannot compound non-compoundable offences but may justify reducing sentence to time served.
The appellants were convicted by the Additional Sessions Judge, Gwalior, in Sessions Trial No. 71/2011 for offences under Sections 307/149 IPC (three counts), 324/149 IPC (three counts), 323/149 IPC (six counts), and...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Post-conviction compromise may reduce sentences for non-compoundable offences without setting aside convictions.
On 16 April 2010, following an altercation involving abuse by the son of Nehnaram, Kamalsingh and five others allegedly came armed with a farsa, sword and lathis and assaulted Rakesh Kushwah and Rakesh Sikarwar on the...
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Fair price shop attachment without notice and hearing under Clause 16 violates natural justice.
The petitioner-society had been allotted a fair price shop for the distribution of essential commodities under the Madhya Pradesh Public Distribution System and claimed to have been operating it in accordance with the...
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Inherent jurisdiction cannot reappreciate evidence or disturb a Section 203 dismissal absent perversity.
The complainant filed an application under Section 482 of the Code of Criminal Procedure, 1973, challenging the order dated 13 August 2018 by which the Additional Sessions Judge, Pawai, dismissed Criminal Revision No....
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Claims for absorption are barred by gross delay and laches after prolonged non-service.
The three writ appeals arose from the same factual background and were heard and disposed of by a common order. Writ Appeal No. 42/2026 challenged the order dated 11 November 2025 in W.P. No. 6260/2021; W.A. No. 3225/...
3 MIN READ→
Family LawCivil Procedure and Evidence
The Section 13-B(2) cooling-off period is discretionary and may be waived where reconciliation is futile.
The petitioner and respondent were married on 9 February 2023 at Bhopal according to Hindu rites and ceremonies. Owing to incompatible behaviour, conduct and temperament, they began living separately in 2023 and were...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Only the Registrar may adjudicate cooperative society employee disputes under Section 55 of the Act.
The appellant was appointed as Manager of Adarsh Matsya Udyog Sahkari Samiti Maryadit by the Society’s Board of Directors on 10.04.2022.
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
A Mate-training certificate cannot substitute for the required one-year MNREGA work experience.
The appellant and Respondent No. 1 applied for appointment as Gram Rojgar Sahayak in Village Panchayat Janwa, District Balaghat. The appellant initially secured 89.11 marks, while Respondent No. 1 secured 94.44 marks...
3 MIN READ→
Civil Procedure and EvidenceCivil Law
A litigant should not suffer for counsel’s lapse; proceedings may be restored subject to compensatory costs.
Second Appeal No. 660 of 2006 was dismissed for want of prosecution on 5 February 2025 because the appellant’s arguing counsel was engaged before another Bench.
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Appellate courts may reject belated Section 91 applications seeking irrelevant bank statements.
The respondent-complainant instituted a complaint under Section 138 of the Negotiable Instruments Act, 1881, alleging that he had advanced a loan of ₹2.35 lakh to the petitioner-accused and that, towards repayment, sh...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Anticipatory bail was denied amid serious allegations of sexual relations induced by a promise to marry.
The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 76/2026 registered at Police Station Mahila Thana, District Waidhan, for an offenc...
3 MIN READ→
Family LawCriminal Procedure and Evidence
Maintenance order remanded for fresh determination where award lacked justification against established income and wife’s entitlement.
The petitioner-wife challenged the order dated 26 November 2022 passed by the First Additional Principal Judge, Family Court, Jabalpur, in MJCR No. 80/2021, whereby her application under Section 125 of the Code of Cri...
3 MIN READ→
Civil Procedure and EvidenceAdministrative and Public Law
Order VI Rule 17 permits amending a Section 5 application to incorporate grounds showing sufficient cause.
The respondents were defendants in a civil suit in which an ex parte judgment and decree was passed on 27 September 2022. They instituted a first appeal on 10 April 2023, accompanied by an application under Section 5...
4 MIN READ→
Family LawCriminal Procedure and Evidence
Dowry-related cruelty constitutes sufficient cause for a wife’s separate residence and entitlement to Section 125 CrPC maintenance.
The petitioner-husband and respondent-wife married on 30 November 2007 and had two sons, who were residing with the petitioner.
3 MIN READ→
Administrative and Public LawCriminal Law
MP High Court finds mala fide in Som Distilleries licence rejection, orders renewal but upholds liquor tender awards
The petitioners were companies engaged in the manufacture, bottling and supply of liquor in Madhya Pradesh under various licences, including D-1, F.L.-9, B-3, C.S.-1 and C.S.-1B licences.
5 MIN READ→
Administrative and Public LawProperty and Real Estate Law
Transmission licensees need not obtain landowner consent; affected owners’ remedy is statutory compensation.
The appellant claimed ownership of agricultural land bearing Survey No. 54/1 at Village Gehukhedi, District Rajgarh, and stated that she had obtained Gram Panchayat permission on 12.02.2024 to construct a residential...
4 MIN READ→
Administrative and Public LawEmployment and Labour Law
Stigmatic removal of an Anganwadi Worker without departmental inquiry violates natural justice.
The petitioner was appointed as an Anganwadi Worker on 15.06.1994 and served at Anganwadi Centre, Village Bakan, Tehsil Aron, District Guna, for approximately 30 years.
3 MIN READ→
Family LawCivil Procedure and Evidence
Article 227 cannot be invoked to quash pending Section 9 Hindu Marriage Act proceedings.
The petitioner-husband invoked Article 227 of the Constitution seeking quashing of the respondent-wife’s proceedings under Section 9 of the Hindu Marriage Act, 1955 (“HMA”), pending before the Family Court, Gwalior, i...
3 MIN READ→
Administrative and Public LawConstitutional Law
A prejudicial administrative order is invalid if it ignores the reply and gives no reasons.
The petitioner approached the Madhya Pradesh High Court under Article 226 challenging the order dated 13.11.2007, by which he was directed to deposit ₹50,000 sanctioned for construction of a school building at Village...
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Appellate authorities must pass speaking, reasoned orders when deciding disciplinary appeals.
The petitioner, a prison employee, was subjected to a major penalty of withholding three annual increments with cumulative effect by order dated 28 April 2001.
2 MIN READ→
Administrative and Public LawEmployment and Labour Law
Joint disciplinary proceedings without Rule 18 authorization are vitiated when employees hold different ranks.
The petitioner challenged the punishment order dated 2 May 2015, by which two annual increments were withheld with cumulative effect, along with consequential recovery and service-related effects.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Recovery of excess salary from a retired employee is impermissible, regardless of classification.
The petitioner was appointed as an Upper Division Teacher on 14 September 1982 and subsequently retired as a Principal on 31 January 2019.
3 MIN READ→
Civil Procedure and EvidenceAdministrative and Public Law
Administrative delay, without cogent sufficient cause, does not justify condonation of limitation for the State.
The State filed a writ appeal under Section 2(1) of the M.P. Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, challenging the order dated 31 July 2024 passed by the Single Judge in W.P. No. 1797 of 2017.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Non-execution of a service bond does not defeat accepted minimum-service obligations or liability for premature resignation.
The petitioner was selected pursuant to an advertisement dated 28 November 2024 and appointed as Assistant Professor, Department of Anaesthesia, at Government Medical College, Datia, by order dated 2 April 2025, carry...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Quashing is unwarranted where the charge-sheet discloses prima facie involvement and disputed defenses require trial.
The petitioner, Ajay Saxena, an Assistant Grade-III at Janpad Panchayat Moman Badodiya, sought quashing of FIR dated 19.03.2022, registered as Crime No. 82/2022 for offences under Sections 420 read with 34 IPC, and th...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Repeated violations of a peace bond justify detention, though the detention period may be reduced.
Proceedings were initiated against the petitioner by Police Station Tukoganj, Indore, under Section 141(1)(B) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”). By order dated 14.12.2024, the Assistant Commissi...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Rape proceedings cannot be quashed under inherent jurisdiction solely on the basis of compromise.
The petitioner invoked the inherent jurisdiction of the Madhya Pradesh High Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), seeking quashing of FIR Crime No. 536/2026 registered at Po...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
High Court may quash non-compoundable matrimonial offences under Section 482 CrPC upon genuine settlement.
The petitioners invoked the inherent jurisdiction of the High Court under Section 482 of the Code of Criminal Procedure, 1973 (“CrPC”), seeking quashing of the order dated 6 February 2018 by which the Additional Sessi...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Cognizance of Section 188 IPC beyond limitation is barred absent proven absconding or concealment.
The petitioner, alleged to be a political worker, was accused of entering and using a Government guest house at village Barbaspur for political activities on 15 October 2020, during the State Legislative Assembly by-e...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Serious rape offences cannot be quashed under inherent jurisdiction solely on the basis of compromise.
The complainant alleged that the petitioner, whom she had met through Facebook, forcibly subjected her to sexual intercourse on two occasions—first at a hotel on 24 November 2022 and again in his car on 1 December 202...
3 MIN READ→
Environmental LawCriminal Procedure and Evidence
Individual liability under Section 17(2) requires specific allegations of consent, connivance, or neglect.
The M.P. State Mining Corporation Limited held a quarry lease for rock-phosphate mining at Survey No. 1259, Village Tigora, District Sagar.
4 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate’s orders.
The petitioner’s savings bank account No. 50100389125177 maintained with HDFC Bank, Rajgarh, Madhya Pradesh, was frozen pursuant to communications from police/cyber-crime authorities alleging that the account was conn...
3 MIN READ→
Civil Procedure and EvidenceAdministrative and Public Law
Delayed written statements may be accepted as a final opportunity under Order VIII Rule 1, subject to costs.
The petitioners invoked Article 227 of the Constitution challenging the trial court’s orders dated 22 June 2026 and 13 July 2026, by which their right to file a written statement was closed.
3 MIN READ→
Administrative and Public LawProperty and Real Estate Law
Compensation challenges under the National Highways Act must be pursued through statutory arbitration remedies, not writ jurisdiction.
The petitioners filed a writ petition under Article 226 of the Constitution challenging the order dated 10 June 2015 passed by the Arbitrator-cum-Collector, Rewa, concerning compensation for land acquired under the Na...
3 MIN READ→
Property and Real Estate LawAdministrative and Public Law
Disputes over acquired area and compensation must be pursued through statutory remedies, not writ jurisdiction.
The petitioner claimed ownership of land bearing Khasra No. 362/1/8/2, admeasuring 0.028 hectares, situated at Village Kudri, Tehsil Suhagpur, District Shahdol.
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
A subsequent recruitment circular operates prospectively and cannot invalidate an appointment completed under prior rules.
Pursuant to an advertisement dated 22.07.2007 for appointment as Panchayat Karmi in Gram Panchayat Dharharkala, nine candidates, including the appellant and Respondent No. 6, applied.
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Candidates cannot reopen recruitment by correcting false bonus-mark declarations after repeated correction opportunities.
The Madhya Pradesh Employees Selection Board conducted recruitment for Primary Teachers, including posts reserved for candidates possessing a Rehabilitation Council of India (RCI)-recognised Special D.El.Ed. qualifica...
4 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Anticipatory bail cannot be cancelled absent cogent evidence of misuse or supervening circumstances.
The applicant, complainant Jitendra Tiwari, sought cancellation under Section 483(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) of the anticipatory bail granted to Respondents 1 and 2 by the First Additi...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Candidates cannot seek post-result correction after false eligibility declarations despite repeated correction opportunities.
The Madhya Pradesh Employees Selection Board conducted recruitment for 13,089 Primary Teacher posts, including 3,200 posts reserved for candidates holding an RCI-recognised Special D.El.Ed. qualification.
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Writ courts may substitute reinstatement for disproportionate removal arising from settled matrimonial misconduct.
The respondent, a Constable in the Madhya Pradesh Police Department, faced disciplinary proceedings following an FIR registered by his wife under Sections 498-A, 323, 294 and 506 IPC, arising from a matrimonial alterc...
4 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Anticipatory bail cannot be cancelled absent supervening circumstances or misuse of liberty.
The applicant sought cancellation under Section 483(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) of the anticipatory bail granted to Respondent Nos. 1 and 2 by the Ist Additional Sessions Judge, Jabalpu...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Parity is not automatic in commercial-quantity NDPS cases; each accused’s individual role must be independently assessed.
On 23 October 2024, police received information that a white Ertiga car bearing registration no. MP-54-ZA-1674 was transporting ganja from Manendragarh towards Anuppur.
2 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Cybercrime-related bank accounts must be unfrozen while disputed amounts remain in fixed deposits pending magistrate orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking unfreezing of his State Bank of India account bearing No. 34596038975 and other appropriate reliefs.
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
High Court cannot quash criminal proceedings under Section 482 by evaluating disputed evidence or conducting a mini-trial.
The petitioner invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR Crime No. 98/2014 registered at Police Station Ratibad, Bhopal, for offences under Sections 420, 409, 467, 468, 471 a...
3 MIN READ→
Administrative and Public LawCriminal Procedure and Evidence
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate’s orders.
The petitioner approached the High Court under Article 226 of the Constitution seeking directions to Kotak Mahindra Bank to unfreeze his bank account, Account No. 5846337938, while permitting the disputed amount of ₹8...
2 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Banks must unfreeze accounts while securing only disputed cyber-fraud amounts in fixed deposits pending Magistrate’s orders.
The petitioner challenged the debit freeze imposed on his HDFC Bank account No. 50100377729098 pursuant to communications from cyber-crime authorities.
3 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
A bank account shall be unfrozen while disputed cyber-fraud funds remain secured in fixed deposit pending Magistrate’s orders.
The petitioner’s savings bank account maintained with the State Bank of India, MIG Branch, Indore, was subjected to a debit freeze/lien in connection with an alleged cyber-crime transaction involving ₹50,000.
3 MIN READ→
Banking and Finance LawConstitutional Law
Bank accounts may be unfrozen while disputed cyber-fraud amounts remain in fixed deposits pending Magistrate’s orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the freeze/hold imposed on his State Bank of India account bearing No. 35817097494, allegedly without la...
2 MIN READ→
Contract LawAdministrative and Public Law
Writ jurisdiction is unavailable for disputed contractual payment claims; parties must pursue contractual remedies.
The Collector granted administrative approval for construction works in four villages, including a PDS Godown at Bheempura, District Damoh, with the Rural Engineering Department as the construction agency.
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Bail denied under Section 37 NDPS Act where commercial-quantity recovery lacks reasonable grounds of innocence.
The applicant sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime/FIR No. 187/2025 registered at Police Station Semariya, District Sidhi, for offences under Sections...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Substantive imprisonment reduced to period undergone considering prolonged trial, first-offender status, and satisfactory conduct.
On 20 June 2004, acting on a tip-off recorded in Rojnamcha Sanha No. 1373, ASI Yadav and a police team raided a location at Dabra, Gwalior. The appellant, Arvind Singh Jat, allegedly attempted to flee and was apprehen...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Revisional courts cannot reassess evidence or conduct a mini-trial while reviewing charges.
The petitioner, Veer Singh Jadon, challenged under Sections 397 and 401 of the Code of Criminal Procedure, 1973, the order dated 12 April 2023 by which the Special Court rejected his application for discharge under Se...
4 MIN READ→
Administrative and Public LawEmployment and Labour Law
Stigmatic contractual termination cannot stand without considering the employee’s reply and procedural safeguards.
The petitioner was engaged as an Additional Programme Officer on a contractual basis under the “Ek Bagiya Maa Ke Naam” scheme and allied MGNREGS works.
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Compromise in a non-compoundable offence may justify reducing imprisonment to the period already undergone.
The appellants were convicted by the Seventh Additional Sessions Judge, Bhopal, in S.T. No. 409/2023 for offences under Sections 148, 326/149 and 323/149 of the IPC.
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Anticipatory bail granted despite criminal history where no flight risk was established.
The applicant filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 72/2023 registered at Police Station Behat, District Gwalior, for an offenc...
3 MIN READ→
Criminal Procedure and EvidenceAdministrative and Public Law
High Courts should ordinarily decline writ petitions for non-registration of FIRs where statutory Magistrate remedies remain available.
The petitioner claimed ownership over land comprised in Khasra Nos. 73, 72/2/2, 67/2 and other parcels at Village Gureya.
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Section 482 petitions seeking FIR registration should not be entertained when efficacious Magistrate remedies remain available.
The petitioner invoked Section 482 of the Code of Criminal Procedure, 1973, seeking directions to the authorities to decide her representations and to register an FIR against Respondents 5 to 9 for offences under Sect...
3 MIN READ→
Criminal LawFamily Law
Restitution of conjugal rights proceedings do not warrant quashing criminal proceedings based on specific cruelty allegations.
Petitioner No. 1, Mohammad Kaleem, was married to respondent No. 2, Afsana Bi, on 06.12.2020, and they had one child.
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Anticipatory bail granted despite allegations under the SC/ST (Prevention of Atrocities) Act.
The appellants filed an appeal under Section 14(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the order dated 17 September 2026 of the Special Judge, SC/ST Act, Guna...
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Writ petitions seeking electrocution compensation are not maintainable where disputed facts require adjudication.
The petitioner’s husband, Sanjay, died from electrocution on 2 October 2020 after coming into contact with a stay wire near an electric pole in a field.
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Anticipatory bail granted in SC/ST Act prosecution due to prolonged trial, subject to stringent conditions.
The appellant challenged the order dated 3 August 2026 passed by the Special Judge, SC/ST Act, Gwalior, dismissing his application for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 202...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Specific allegations disclosing a prima facie offence cannot be quashed under Section 482.
Respondent No. 2, Smt. Sanjana @ Sanju Dubey, married Ramji Dwivedi on 21 February 2025. The petitioners were her sister-in-law (jethani) and brother-in-law (jeth), allegedly residing separately with their children in...
3 MIN READ→
Arbitration and MediationCivil Procedure and Evidence
Arbitral business-loss awards cannot be reviewed on merits under Section 34 absent public-policy violations.
The appellants, Union of India and others, challenged the order dated 15 March 2016 passed by the Fifth Additional District Judge, Jabalpur, in M.J.C. No. 05/2008, whereby their application under Section 34 of the Arb...
3 MIN READ→
Employment and Labour LawCivil Procedure and Evidence
Procedural deviation in executing a Section 33-C(1) recovery certificate does not invalidate substantive orders absent prejudice.
The State preferred a writ appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005, challenging the order dated 15.05.2025 by which the learned Writ Court declined...
3 MIN READ→
Administrative and Public LawProperty and Real Estate Law
Writ jurisdiction cannot decide disputed demarcation issues where an efficacious statutory appellate remedy is available.
The petitioners challenged the order dated 24.08.2026 passed by the Sub-Divisional Officer (Revenue), Mahagaon, in Case No. 0002/A-74/2026-27 concerning demarcation of Survey No. 23 at Village Khokhipura, Tehsil Gormi...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Recovery of excess salary from retired employees is impermissible, irrespective of service classification.
The petitioner, initially appointed as a teacher in 1973, retired as a Lecturer on 31 January 2016.
3 MIN READ→
Property and Real Estate LawAdministrative and Public Law
Land acquisition proceedings lapse where possession is not taken and compensation remains unpaid.
The petitioners claimed ownership and possession of agricultural land situated at Village Kumerdi, Tehsil Sanwer, District Indore, acquired for Indore Development Authority’s Town Development Scheme No. 139. The IDA i...
5 MIN READ→
Criminal Procedure and EvidenceFamily Law
Territorial jurisdiction objections not raised before the Family Court cannot be raised for the first time in revision.
The petitioner/husband challenged the order dated 03.01.2020 passed by the Principal Judge, Family Court, Mandla in MJCR No. 78/2018, whereby the respondent/wife was awarded monthly maintenance of ₹3,000 under Section...
3 MIN READ→
Administrative and Public LawContract Law
Blacklisting cannot stand where authorities ignore the contractor’s reply and pass a non-speaking order.
The respondents invited tenders for execution of the Pithampur Town Sewerage Project under the AMRUT 2.0 Scheme. The petitioners were declared the lowest bidders, their bids were accepted, and agreements were executed.
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Separate FIRs for alleged sexual assaults on different minors can proceed, says MP High Court, rejecting double-jeopardy plea
An FIR, Crime No. 372/2020, was registered at Police Station Shahpura, Bhopal, against the petitioner and others for alleged sexual exploitation of five children during 11–12 July 2020. After investigation, a charge-s...
4 MIN READ→
Administrative and Public LawEmployment and Labour Law
Appellate authorities must consider every material ground and issue reasoned, speaking orders.
The petitioner, a police personnel, was subjected to departmental proceedings concerning alleged fraudulent transactions involving the sale and mortgaging of a house and the obtaining of loans, allegedly in violation...
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Quasi-judicial appellate orders affecting service rights must be reasoned, speaking, and based on relevant considerations.
The petitioner, Constable No. 326, was undergoing police training during 2015–2016.
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Section 319 CrPC requires strong, cogent evidence beyond a prima facie case for summoning.
The petitioner filed a petition under Section 482 of the Code of Criminal Procedure, 1973 (“Cr.P.C.”), challenging the Trial Court’s order dated 26.07.2025, by which his application under Section 319 Cr.P.C. for summo...
3 MIN READ→
Property and Real Estate LawAdministrative and Public Law
An expired and cancelled lease confers no right to retain possession despite a pending mitigation or compounding application.
The petitioner claimed rights over Plot No. 53, Mahakal Road Awasiya Yojna, Ujjain, pursuant to a registered lease deed executed by the Ujjain Development Authority. The petitioner asserted that he had deposited advan...
4 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate’s order.
The petitioner filed a petition under Article 226 of the Constitution seeking directions to Federal Bank to unfreeze his bank account.
3 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate’s orders.
The petitioner filed a writ petition under Article 226 of the Constitution seeking removal of the hold/lien and defreezing of his current bank account bearing No. 746902010006786.
3 MIN READ→
Criminal Procedure and EvidenceConstitutional Law
High Courts should not entertain FIR-registration petitions where efficacious Magistrate remedies remain available.
The petitioners executed registered sale deeds in favour of respondent Nos. 4 and 5 concerning certain land.
3 MIN READ→
Criminal Procedure and EvidenceFamily Law
Clerical errors in summons do not constitute good cause to set aside an ex parte maintenance order after personal service.
The respondent-wife, along with her son, instituted proceedings under Section 125 Cr.P.C. seeking maintenance. The Family Court allowed the application ex parte on 6 September 2022 and directed the petitioner-husband...
3 MIN READ→
Civil Procedure and EvidenceProperty and Real Estate Law
A judgment rendered without impleading legal representatives of a deceased contesting respondent is a nullity.
The review petitioner sought review and recall under Order XLVII Rule 1 read with Section 114 of the Code of Civil Procedure, 1908, of the judgment dated 01.04.2024 in First Appeal No. 172 of 2008, by which the High C...
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Non-supply of the inquiry report before punishment violates natural justice and invalidates the disciplinary order.
The petitioner was appointed as a Samvida Shaala Shikshak Grade-I on 12 October 2006 and was subsequently merged as a Teacher in the Tribal Welfare Department on 23 August 2018.
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Regulation 270 revision cancelling a penalty requires prior hearing before directing fresh departmental proceedings.
The petitioners, serving as an Assistant Sub-Inspector and Constable in the Madhya Pradesh Police, were posted at Mauganj.
3 MIN READ→
Criminal Procedure and EvidenceConstitutional Law
Writ jurisdiction should ordinarily not be invoked for non-registration of FIRs when statutory remedies exist.
The petitioner claimed ancestral ownership over Khasra No. 159/2, admeasuring 0.324 hectares, situated at Village Sagouni Khurd. A dispute concerning widening of a pathway over the relevant land had proceeded before t...
3 MIN READ→
Administrative and Public LawCriminal Procedure and Evidence
High Courts should ordinarily decline writ petitions alleging police inaction where Magistrate remedies are available.
The petitioner claimed that a civil suit concerning land had been decreed in his favour and that he had obtained possession of the property.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
MP High Court upholds direction to reframe policy for long-serving daily-wage employees
Respondents Rajesh Nagar and Juspendra Singh Yadav filed a writ petition challenging the inaction of the Registrar, Maharaja Chhatrasal Bundelkhand Vishwavidyalaya, Chhatarpur, in not regularising their services despi...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Recovery of excess pay from retired Class III employees is impermissible absent a voluntary undertaking.
The petitioner was appointed as a Peon with effect from 13 January 1982 and was later promoted as Assistant Grade-III on 20 March 2013. He retired on 30 September 2017.
3 MIN READ→
Civil Procedure and EvidenceConstitutional Law
Review jurisdiction cannot reargue issues already considered absent an error apparent on the record.
The petitioner sought review of the judgment/order dated 11.05.2026 passed in connected proceedings arising from W.P. No. 29965 of 2024 and W.A. No. 423 of 2026.
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Alleged encroachments on public land require revenue verification, demarcation, hearing, and a reasoned decision by competent authorities.
The petitioner, a resident of Village Ridauli, Tehsil Ater, District Bhind, approached the High Court under Article 226 of the Constitution alleging encroachment upon Government land and obstruction of a public draina...
3 MIN READ→
Administrative and Public LawProperty and Real Estate Law
Writ court directed the revenue authority to decide the encroachment grievance without adjudicating disputed facts.
The petitioners approached the High Court under Article 226 of the Constitution seeking protection of Government land bearing Survey No. 11, Village Shyopura, Tehsil Karera, District Shivpuri, measuring approximately...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Subsequent hostility of material witnesses justified bail despite earlier dismissal of bail appeals.
The appellant was arrested on 15 April 2025 in Crime No. 152/2025 registered at Police Station Civil Line, Morena, for offences under Sections 103(1), 109, 351(2), 191(2), 191(3) and 190 of the Bharatiya Nyaya Sanhita...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Hostile material witnesses and prolonged trial constituted changed circumstances warranting bail under the SC/ST Act.
The appellant was arrested on 2 May 2025 in connection with Crime No. 152/2025 registered at Police Station Civil Line, District Morena, for offences under Sections 103(1), 109, 351(2), 191(2), 191(3) and 190 of the B...
3 MIN READ→
Civil Procedure and EvidenceProperty and Real Estate Law
A relevant amendment raising subsequent alternative accommodation cannot be rejected solely for delay.
The petitioner-defendant challenged, under Article 227 of the Constitution, the order dated 03.07.2026 by which the First Civil Judge, Junior Division, Morena rejected his application under Order VI Rule 17 read with...
3 MIN READ→
Employment and Labour LawEducation Law
Teachers appointed under special tribal provisions cannot be denied Adhyapak cadre benefits solely for not passing TET.
The petitioners invoked Article 226 of the Constitution seeking permission to resume/discharge their duties, extension of the benefit of the Adhyapak Samvarg under the Madhya Pradesh Panchayat Adhyapak Samvarg Rules,...
2 MIN READ→
Education LawAdministrative and Public Law
Teachers appointed under special tribal provisions cannot be denied cadre absorption for failing the Teacher Eligibility Test.
The petitioners, contractual language teachers appointed under the Madhya Pradesh Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005, sought permission to resume duties and extension...
4 MIN READ→
Tax LawAdministrative and Public Law
Appeal dismissed for non-prosecution without proper notice must be restored for decision on merits.
The petitioner challenged an order dated 5 March 2026 passed by the Joint Commissioner of State Tax (Appellate Authority), Indore Division-I, dismissing its statutory appeal for non-prosecution/non-appearance.
3 MIN READ→
Education LawEmployment and Labour Law
Teachers appointed under special tribal provisions need not pass TET for cadre absorption.
The petitioners, who were appointed as Samvida Shala Shikshaks (Language), Grade III under the Madhya Pradesh Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005, sought permission to...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Teachers appointed under Rule 7 are exempt from TET and entitled to Adhyapak cadre benefits.
The petitioners, who were appointed as Samvida Shala Shikshak (Language), Grade III, under the Madhya Pradesh Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005, sought permission to...
4 MIN READ→
Employment and Labour LawAdministrative and Public Law
An unexplained, prolonged delay defeats compassionate appointment absent proof of a prompt claim.
The appellant’s father, Late Shri Shivnarayan Sharma, died in harness on 02.11.2010. She claimed compassionate appointment.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Recovery of excess pay is impermissible from retired Class III employees absent fraud or misrepresentation.
The petitioner was appointed as an Assistant Teacher in 1978 and retired as an Upper Division Teacher (UDT), a Class III post, on 29 February 2024.
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Prolonged suspension without periodic review requires a reasoned decision on its continuation or revocation.
The petitioner, a Clerk with the Indore Municipal Corporation, was allegedly caught accepting a bribe in a trap conducted by the Special Police Establishment, Lokayukt, Indore, on 4 August 2021.
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Section 59-A(i) bars courts from entertaining anticipatory bail applications for Section 34(2) offences involving over 50 bulk litres.
On 18 June 2026, the police, acting on secret information, found an unattended white Hyundai Accent car near Vihan Factory, Jarapur Road, within the jurisdiction of Police Station Budhni, District Sehore.
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Failure to furnish written grounds of arrest violates Article 22(1) but does not automatically warrant bail.
The applicant sought his first bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in Crime No. 47/2026, registered for offences under Sections 296(b), 109(1), 103(1) and 3(5) of the Bharati...
4 MIN READ→
Employment and Labour LawAdministrative and Public Law
Court directs competent authority to decide pay-scale claim under relevant precedents without adjudicating its merits.
The petitioner, a retired Time Keeper of the respondent department, sought the benefit of the pay scale of ₹3050–4590 with effect from 24 January 1989, subsequent revised pay scales, re-fixation of pension, and conseq...
3 MIN READ→
Arbitration and MediationCivil Procedure and Evidence
An arbitral award cannot be set aside under Section 34 absent a statutory ground; merits review is impermissible.
The respondent-contractor was awarded a Railway contract for constructing 24 houses at Jabalpur, originally scheduled for completion within 11 months.
3 MIN READ→
Education LawAdministrative and Public Law
Revaluation cannot modify examination results unless marks vary by more than ten percent.
The petitioner, an LL.M. student, appeared in the LL.M. Second Semester examination conducted in June 2024 and obtained 147 out of 300 marks, resulting in an ATKT status.
3 MIN READ→
Constitutional LawCriminal Procedure and Evidence
Banks must unfreeze accounts except disputed cybercrime amounts, which must remain in fixed deposits pending Magistrate’s orders.
The petitioner invoked Article 226 of the Constitution seeking removal of the freeze/hold/lien over his current bank account bearing No. 9755380329.
2 MIN READ→
Health and Medical LawHuman Rights Law
Termination of a rape survivor’s pregnancy is permitted upon the Medical Board’s finding of fitness.
The suo motu writ petition concerned the pregnancy of a victim of sexual assault.
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Regular bail granted absent criminal antecedents, flight risk, or likelihood of evidence tampering.
The applicant, Bhanu Singh Shakyawar, was arrested on 18 August 2026 in Crime No. 535/2026 registered at Police Station Garha, Jabalpur, for alleged offences under Sections 316, 318(4) and 61(2) of the Bharatiya Nyaya...
3 MIN READ→
Administrative and Public LawCriminal Procedure and Evidence
Accounts must be unfrozen, while disputed cyber-fraud sums remain in fixed deposits pending Magistrate’s orders.
The petitioner, Shyam Fashions, through its proprietor Yogesh Sharma, maintained Current Account No. 20100028376823 with Bandhan Bank Ltd.
2 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Cybercrime-related bank freezes must be limited to disputed amounts; remaining funds must be unfrozen pending Magistrate’s order.
The petitioner filed a writ petition under Article 226 of the Constitution seeking removal of the freeze/hold imposed on his Kotak Mahindra Bank account, Account No. 6248344111, allegedly without lawful authority or j...
2 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Banks must unfreeze accounts while securing disputed cybercrime amounts in fixed deposits pending magistrate orders.
The petitioner invoked Article 226 of the Constitution seeking removal of the hold/freeze imposed on his current bank account maintained with SBM Bank.
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Only disputed cybercrime-linked funds may remain secured; banks must unfreeze the remaining account balance.
The petitioner approached the High Court under Article 226 of the Constitution seeking removal of the hold/freeze imposed on four bank accounts maintained in his name with the State Bank of India.
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
High Courts must ordinarily decline non-registration FIR petitions where efficacious Magistrate remedies remain available.
The petitioner claimed ownership of Khasra No. 924 at Village Partala, District Jabalpur, on which approximately 50 old and valuable trees were allegedly standing. Respondent No. 5 allegedly cut and removed the trees...
3 MIN READ→
Property and Real Estate LawAdministrative and Public Law
Acquisition authorities must decide allotment representations after examining partition mutations and relevant revenue records.
The petitioner filed a petition under Article 226 of the Constitution, along with four connected petitions, challenging the approval/allotment action taken pursuant to land-acquisition proceedings initiated by notific...
2 MIN READ→
Property and Real Estate LawAdministrative and Public Law
Authorities must decide partition-based land-allotment representations while maintaining status quo until such decision.
The petitioner filed a writ petition under Article 226 of the Constitution along with four connected petitions concerning land acquisition proceedings initiated pursuant to notification dated 26 July 2024.
3 MIN READ→
Constitutional LawBanking and Finance Law
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate orders.
The petitioner invoked Article 226 of the Constitution seeking a direction to Kotak Mahindra Bank to defreeze bank account No. 1046718744 and also sought costs and other appropriate reliefs.
2 MIN READ→
Criminal Procedure and EvidenceConstitutional Law
Bank accounts must be unfrozen while disputed sums remain in fixed deposits pending Magistrate’s orders.
The petitioner filed a writ petition under Article 226 of the Constitution seeking removal of the hold/freeze placed on his bank account No. 926010006925488 and directions to the respondents to permit operation of the...
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Bank accounts frozen over cybercrime claims must be unfrozen, with disputed sums retained in fixed deposits pending Magistrate’s orders.
The petitioner’s bank account No. 63038825250 maintained with the State Bank of India was frozen pursuant to communications from cyber-crime/police authorities concerning alleged disputed transactions of ₹21,000 and ₹...
2 MIN READ→
Criminal Procedure and EvidenceAdministrative and Public Law
Writ petitions for non-registration of FIRs are ordinarily barred where statutory remedies remain available.
The petitioner invoked the jurisdiction of the High Court under Article 226 of the Constitution, alleging harassment and pressure by respondents Nos. 4 to 8 in connection with a family property dispute and an alleged...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Non-compoundable criminal proceedings may be quashed on compromise where the dispute is private and conviction is remote.
The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) seeking quashing of FIR Crime No. 489/2025 registered at Police Station Kalapipal, District Shajapur, for offences under Sec...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Non-compoundable Section 69 BNS proceedings may be quashed on genuine compromise where conviction is remote.
The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) seeking quashing of FIR No. 142/2026 registered at Police Station Mahila Thana, Indore, for offences under Sections 115(2),...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Regular bail granted after investigation concluded, given prolonged trial and absence of criminal antecedents.
The applicant, aged approximately 57 years, was the Managing Director of Karnataka Antibiotics & Pharmaceuticals Limited (KAPL).
4 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Initiation of confiscation proceedings under Section 15-C bars the Magistrate from granting interim custody.
The petitioner, claiming to be the registered owner of Hyundai i-20 bearing registration No. MP-40-ZD-6443, sought interim custody (supurdginama) of the vehicle.
4 MIN READ→
Criminal LawCriminal Procedure and Evidence
Inherent jurisdiction may quash rape and SC/ST Act proceedings after verified settlement where the relationship was consensual.
The applicant sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) of FIR Crime No. 81/2020 registered at Police Station Ghansor, District Seoni, for offences under Sections 376 a...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Duly selected Collector-Rate employees qualify for Sthayi Karmi benefits under Clause 1.8.
The petitioners were selected by the School Management and Development Committees for appointment to vacant posts of Peon after consideration of the reservation roster and applicable rules. Pursuant to the Committees’...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Isolated procedural lapses absent mens rea do not constitute misconduct warranting disciplinary punishment.
The petitioner, an Inspector in the Backward Classes and Minority Welfare Department, applied directly to the Indian Institute of Information Technology and Management, Gwalior, for the post of Assistant Registrar wit...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Medical absence cannot be treated as leave without pay without departmental enquiry and natural justice.
The petitioner challenged the respondents’ decision to treat his medically supported absence from 30 May 2009 to 8 September 2009 as leave without pay.
2 MIN READ→
Criminal Procedure and EvidenceConstitutional Law
Writ jurisdiction should ordinarily not be invoked for FIR non-registration where Section 156(3) CrPC remedy exists.
The petitioner alleged that her husband’s elder brother had executed a sale deed by misrepresenting it as a mortgage deed.
3 MIN READ→
Civil Procedure and EvidenceAdministrative and Public Law
Prolonged inaction and inadequate explanation do not constitute sufficient cause for condoning inordinate delay.
The appellant filed a writ appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, challenging the order dated 30 November 2017 passed by the learned Single Judge...
3 MIN READ→
Property and Real Estate LawCivil Procedure and Evidence
Mutation proceedings remain subject to the final adjudication of pending civil title disputes.
The petitioner and the respondents claimed competing rights over agricultural land situated at Village Bujurg, Tehsil Dabra, District Gwalior.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Even minor penalties require a departmental inquiry when factual charges are denied by the employee.
The petitioner, a Sub Auditor in the Cooperative Department and a person appointed under the disability category, was alleged to have failed to complete the audit of 122 cooperative societies within the prescribed per...
4 MIN READ→
Administrative and Public LawContract Law
Blacklisting requires prior hearing and cannot be imposed for an indefinite period.
The petitioner, Sewa Sahkari Samiti Sitlaha, challenged the order dated 25 January 2024 passed by Respondent No. 3, the Collector, District Rewa, whereby the petitioner-Samiti was blacklisted.
3 MIN READ→
Civil LawTransport, Maritime, and Aviation Law
Prolonged treatment and multiple surgeries justified enhancement of compensation as the original award was inadequate.
The appellant/claimant sustained injuries in a motor accident dated 27 December 2012.
2 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Bank accounts must be unfrozen after disputed cyber-fraud funds are secured in fixed deposits.
The petitioner filed a writ petition under Article 226 of the Constitution seeking revocation of the freeze imposed on Bank Account No. 24550100009458 maintained with Bank of Baroda, Ravishankar Shukla Nagar Branch, I...
2 MIN READ→
Property and Real Estate LawCivil Procedure and Evidence
A registered sale deed carries strong presumptive validity; fraud requires specific pleadings and cogent proof.
The plaintiff claimed to have purchased the southern half portion of a residential house from defendant No. 3 through registered sale deed dated 20 May 1993 (Exhibit P-1), allegedly with possession delivered to him.
4 MIN READ→
Employment and Labour LawAdministrative and Public Law
Stigmatic termination of an Anganwadi worker without regular departmental enquiry is invalid.
The petitioner, an Anganwadi Worker, was appointed at an Anganwadi Centre in Village Bamaur Khurd, District Shivpuri, on 7 July 1998.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
A stigmatic termination of an Anganwadi worker requires a regular departmental inquiry.
The petitioner was appointed as an Anganwadi Worker at Mini Anganwadi Centre, Khangwaripura, District Guna.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Dies non is a major penalty requiring regular departmental enquiry before imposition.
The petitioner, who retired from service on 30 November 2012, filed a writ petition under Article 226 seeking payment of outstanding retiral dues, including house rent allowance (“HRA”) for 1 March 2010 to 30 November...
4 MIN READ→
Criminal Procedure and EvidenceContract Law
Only the vehicle owner or owner’s agent may claim interim custody of an NDPS-seized vehicle.
On 24 April 2025, Police Station Neemuch City intercepted Swift car No. RJ-27-CK-7132 pursuant to information that Dhanraj Singh was transporting opium.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Departmental Promotion Committees may independently assess candidates and are not mechanically bound by ACR gradings.
The three writ petitions under Article 226 of the Constitution concerned the convening of a Departmental Promotion Committee (DPC) for promotion to the post of Professor in the Department of Prosthodontics. The petiti...
4 MIN READ→
Administrative and Public LawProperty and Real Estate Law
State Government must modify a town-development scheme for land excluded from acquisition under Section 5-A.
The petitioner claimed ownership of land at Village Hukmakhedi, Indore, comprising Survey Nos. 73/2, 74/1 and 72/1, measuring approximately 1.243 hectares.
4 MIN READ→
Family LawConstitutional Law
Family Courts must reconsider Section 13B(2) waiver applications, recognizing the six-month cooling-off period as directory.
The petitioner and respondent jointly instituted proceedings under Section 13B of the Hindu Marriage Act, 1955, seeking divorce by mutual consent. They also jointly sought waiver of the statutory six-month cooling-off...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Filing of a chargesheet does not preclude anticipatory bail where arrest apprehension remains reasonable.
The applicant filed his first application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), apprehending arrest in Crime No. 40/2019 registered at Police Station SPE, Lokayukt, Indore, for offe...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Filing a chargesheet does not preclude anticipatory bail where a serious non-bailable offence creates apprehension of arrest.
The applicant, Ashok, aged 67 years, apprehended arrest in Crime No. 41/2019 registered at Police Station Lokayukt, Indore, for offences under Sections 409 and 120-B of the IPC and Sections 13(1)(d) and 13(2) of the P...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Anticipatory bail remains available after chargesheet where serious offences create a reasonable apprehension of arrest.
The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 42/2019 registered by the Special Police Establishment, Lokayukt, Indore, for...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Issuance of summons or bailable warrant does not bar anticipatory bail where reasonable arrest apprehension exists.
The applicant, Subhash Chandra, aged 71 years, apprehended arrest in Crime No. 41/2019 registered by the Special Police Establishment, Lokayukt, Indore, for offences under Sections 409 and 120-B of the IPC and Section...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Anticipatory bail may be granted where serious non-bailable charges create reasonable apprehension despite summons or bailable warrant.
The applicant, Baburam Hindoliya, aged about 70 years, apprehended arrest in Crime No. 41/2019 registered at Police Station SPE, Lokayukt, Indore, for offences under Sections 409 and 120-B of the IPC and Sections 13(1...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Anticipatory bail remains maintainable after chargesheet where serious non-bailable offences create a reasonable apprehension of arrest.
The applicant, Subhash Chandra, aged 71 years, apprehended arrest in Crime No. 40/2019 registered at Police Station SPE, Lokayukt, Indore, for offences under Sections 409 and 120-B of the IPC and Sections 7(b), 7(c),...
3 MIN READ→
Administrative and Public LawCriminal Procedure and Evidence
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate’s order.
The petitioner approached the High Court under Article 226 of the Constitution seeking unfreezing of her bank account maintained with the State Bank of India
2 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Bank accounts must be unfrozen, while disputed cybercrime amounts remain in FDs pending Magistrate orders.
The petitioner, R K Motors, through its sole proprietor, challenged the freezing of bank account No. 50200103403830 maintained with HDFC Bank and sought its defreezing under Article 226 of the Constitution.
3 MIN READ→
Property and Real Estate LawAdministrative and Public Law
Adverse revenue entries cannot be deleted without hearing; subsequent proceedings cannot cure natural justice violations.
The petitioners claimed to be recorded bhumiswami and possession-holders of agricultural land bearing Survey Nos. 177, 178, 179 and 180 situated at Village Sedai, Tehsil Joura, District Morena.
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Petitioner directed to pursue statutory appeal, with protection against coercive action only until its filing.
The petitioner, a cooperative society operating a Fair Price Shop under the M.P. PDS Control Order, 2015, challenged the order dated 18 June 2026 cancelling its allotment.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Suspension representation must be decided by a speaking order in light of *Ajay Kumar Chaudhary*.
The petitioner invoked Article 226 of the Constitution challenging the order dated 5 May 2025 and sought quashing of that order along with reinstatement in service.
3 MIN READ→
Employment and Labour LawCivil Procedure and Evidence
Illegal retrenchment of temporary employees cannot be sustained without statutory compliance, irrespective of appointment status.
The respondents were appointed as a Peon and Lower Division Clerk in the personal establishment of the Chairman/Members of the Madhya Pradesh Minority Commission pursuant to an advertised selection process and intervi...
4 MIN READ→
Employment and Labour LawAdministrative and Public Law
Departmental Promotion Committees may independently assess candidates and are not mechanically bound by ACR gradings.
The three writ petitions under Article 226 of the Constitution concerned the convening of a Departmental Promotion Committee (DPC) for promotion to the post of Professor in the Department of Prosthodontics. The petiti...
4 MIN READ→
Criminal LawCriminal Procedure and Evidence
MP High Court flags CBN’s failure to produce a single witness for over two years, says undertrial detention without trial amounts to punishment
The applicant, Gurmit Singh, was arrested on 29 January 2024 in connection with Crime No. 04 of 2024 registered at Police Station CBN, Neemuch, for an offence under Section 8 read with Section 15(c) of the Narcotic Dr...
4 MIN READ→
Criminal LawCriminal Procedure and Evidence
Subsequent bail is denied absent changed circumstances where identification and DNA support serious POCSO charges.
The appellant filed his first criminal appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, seeking bail in connection with Crime No. 422/2024 registered at Poli...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Multi-state investment fraud accused denied bail; Madhya Pradesh High Court says he must first comply with ₹95 lakh repayment proposal
The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 439 of the Code of Criminal Procedure, 1973, in Crime No. 150 of 2025 registered at Crime B...
3 MIN READ→
Wills, Inheritance, and TrustsCivil Procedure and Evidence
Failure to record produced attesting witnesses’ evidence warrants remand for an effective opportunity.
The appellant filed an application under Section 276 of the Indian Succession Act, 1925, seeking probate of a Will dated 23.12.2003 concerning Khasra No. 119/1, measuring 0.809 hectare.
3 MIN READ→
Civil Procedure and EvidenceCivil Law
Prompt recall of an ex parte order warrants an effective opportunity to contest the case on merits.
The respondent/plaintiff instituted Civil Suit No. 08-A/2003 seeking specific performance of an agreement dated 08.10.1998.
3 MIN READ→
Constitutional LawCriminal Procedure and Evidence
Bank accounts frozen over cybercrime allegations must be unfrozen, with disputed sums secured in fixed deposits pending Magistrate’s orders.
The petitioner challenged the freezing of his bank account bearing No. 10164128248 with IDFC First Bank, Vijaynagar Branch, Indore, and sought restoration of its full operation under Article 226 of the Constitution.
2 MIN READ→
Administrative and Public LawCriminal Procedure and Evidence
Pending criminal proceedings do not bar passport renewal upon judicial NOC.
The petitioner was facing trial for offences under Sections 341, 363, 392 and 365 of the Indian Penal Code in Crime No. 414/2023 registered at Police Station Pawai, District Panna.
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Banks must unfreeze accounts while securing disputed cyber-fraud amounts in fixed deposits pending magistrate’s orders.
The petitioner maintained Savings Bank Account No. 21132041001678 with Punjab National Bank, Goyal Nagar, Indore, and was engaged in providing retailer/business correspondent services.
3 MIN READ→
Civil Procedure and EvidenceCriminal Procedure and Evidence
Routine bureaucratic file movement does not constitute sufficient cause for condoning the State’s delayed appeal.
The respondent was acquitted by the Special Judge, Prevention of Corruption Act, Sidhi, in Special Case No. 02/2014, by judgment dated 31 December 2016, of offences under Sections 7 and 13(1)(d) read with Section 13(2...
3 MIN READ→
Criminal Procedure and EvidenceAdministrative and Public Law
Bureaucratic lethargy without a specific bona fide impediment does not constitute sufficient cause for condonation.
The respondent was acquitted by the Special Judge, Prevention of Corruption Act, Singrauli, in Special Case No. 06/2014 by judgment dated 21 November 2015 of offences under Sections 7 and 13(1)(d) read with Section 13...
3 MIN READ→
Civil Procedure and EvidenceCriminal Procedure and Evidence
Governmental bureaucratic delay, absent demonstrated diligence, does not constitute sufficient cause for condonation.
The Special Police Establishment, Lokayukta, Madhya Pradesh, sought leave to appeal against the judgment dated 13 October 2022 by which the respondent was acquitted of offences under Sections 7 and 13(1)(d) read with...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Absent a statutory minimum, courts may substitute imprisonment with till-rising-of-court sentence and enhanced fine.
The complainant, Uttam Singh, alleged that on 28 October 2009, near Kalindi, while removing his stone blocks from a road undergoing RCC construction, his brother Mulayam alias Mulu abused and assaulted him with a luha...
3 MIN READ→
Civil Procedure and EvidenceAdministrative and Public Law
Review jurisdiction cannot reopen concluded issues absent a patent error apparent on the face of the record.
The State of Madhya Pradesh filed a review petition seeking recall of the final order dated 27 January 2026 passed in W.P. No. 649/2017.
4 MIN READ→
Administrative and Public LawContract Law
Collector’s supervisory role does not confer jurisdiction to adjudicate a MARKFED transporter’s contractual liability.
The petitioner was engaged by the Madhya Pradesh State Cooperative Marketing Federation Ltd. (“MARKFED”) as a transporter for paddy procured during Kharif Marketing Season 2021–22.
4 MIN READ→
Criminal Procedure and EvidenceAdministrative and Public Law
Section 5 of the Limitation Act must be construed liberally to prevent meritorious appeals being rejected on technicalities.
Crime No. 633/2021 was registered at Police Station Station Road, Morena, under Sections 3, 7 and 8 of the Essential Commodities Act, 1955, after a tractor-trolley allegedly carrying 405 litres of kerosene in two drum...
3 MIN READ→
Property and Real Estate LawCivil Procedure and Evidence
Concurrent revenue findings on customary access will not be disturbed in writ jurisdiction absent patent error.
The petitioner challenged the order dated 15 June 2023 passed by the Collector, Datia, dismissing his revision and affirming the order dated 1 October 2022 of the Sub-Divisional Officer, Seondha, which had upheld the...
3 MIN READ→
Civil Procedure and EvidenceProperty and Real Estate Law
Where the right to sue survives to surviving co-plaintiffs alone, substitution under Rule 3 is unnecessary.
Appellants Nos. 5 and 6 and Lalji Shah were co-plaintiffs in Civil Suit No. 202-A/2015, seeking declaration of title, cancellation of sale deeds dated 10 May 1964 and 29 June 1977, and permanent injunction.
4 MIN READ→
Employment and Labour LawConstitutional Law
Similarly situated employees are entitled to retrospective regularization and consequential benefits from the parity date.
The petitioner, a Jail Warder, claimed that he had initially been appointed on 1 January 1993 for 89 days and thereafter continuously worked through repeated extensions involving artificial one-day breaks. His service...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Competent authority must decide the pay-scale claim in light of applicable precedents, without the Court determining merits.
The petitioner, a retired Time Keeper of the respondent department, sought the benefit of higher pay scales—₹515–800, revised to ₹950–1530 and thereafter ₹3050–4590—from the relevant dates, along with consequential ar...
3 MIN READ→
Civil Procedure and EvidenceAdministrative and Public Law
Review jurisdiction cannot reopen concluded proceedings absent an error apparent on the record.
The petitioner, who was respondent No. 4 in W.P. No. 18028 of 2026, sought review/recall of the order dated 24 July 2026.
3 MIN READ→
Health and Medical LawConstitutional Law
Rape survivor permitted to terminate pregnancy after medical board found procedure feasible, Madhya Pradesh High Court directs DNA preservation
The matter arose as a suo motu writ petition concerning the termination of the pregnancy of a victim of sexual assault.
2 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Only disputed cybercrime proceeds may remain secured; banks must unfreeze the account’s remaining funds.
The petitioner filed a writ petition under Article 226 of the Constitution seeking defreezing of his savings bank account bearing No. 63007385199 maintained with respondent No. 2 bank and permission to operate it.
2 MIN READ→
Criminal Procedure and EvidenceAdministrative and Public Law
Only the disputed cyber-fraud amount may remain frozen; the bank must unfreeze the remainder.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking defreezing of bank account No. 50100750367254 maintained with HDFC Bank and consequential reliefs.
2 MIN READ→
Administrative and Public LawBanking and Finance Law
Bank accounts frozen over cybercrime allegations must be unfrozen except for disputed amounts secured in fixed deposits.
The petitioner invoked Article 226 of the Constitution seeking removal of the hold/freeze placed on his bank account maintained with Fino Payments Bank.
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Only the disputed cyber-fraud amount may remain secured; the remaining bank balance must be unfrozen.
The petitioner filed a writ petition under Article 226 of the Constitution seeking removal of the hold/freeze imposed on five bank accounts maintained in her name with SVC Co-operative Bank Ltd.
3 MIN READ→
Administrative and Public LawCriminal Procedure and Evidence
Banks must unfreeze accounts, retaining only disputed cyber-fraud amounts in fixed deposits pending Magistrate orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the freeze on his State Bank of India account, Account No. 42741791892, maintained at the Betma Branch,...
2 MIN READ→
Constitutional LawCriminal Procedure and Evidence
Only the disputed amount may remain frozen pending a Magistrate’s order; remaining bank funds must be defreezed.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold/freeze placed on his bank account and release of the amount therein.
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Cyber-fraud account freezes must be limited to disputed amounts pending Magistrate’s orders.
The petitioner filed a writ petition under Article 226 of the Constitution seeking removal of the hold/freeze imposed on her current bank account No. 60585582110 maintained with the Bank of Maharashtra in the name of...
2 MIN READ→
Administrative and Public LawEducation Law
Grant-in-aid cannot be stopped under Rule 16(A) on non-statutory grounds without proper hearing.
The petitioners challenged the order dated 26.05.2025 passed by the competent authority, seeking its quashing under Article 226 of the Constitution.
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Grant-in-aid cannot be stopped under Rule 16(A) on grounds outside prescribed rule violations.
The petitioners challenged the Collector’s order dated 26.05.2025, by which the grant-in-aid to the educational institution in which they were employed was stopped. They sought quashing of the order, restoration of th...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Familial relationship and alleged presence alone cannot establish criminal liability without foundational material linking the accused to the offence.
On 25.04.2024, an explosion occurred at the scrap-yard known as Raza Metal Industries/ShamimKabada at Village Chanti, Jabalpur, resulting in the deaths of Bholaram Bhumiya and Mohd. Khalil and injuries to two persons.
4 MIN READ→
Criminal Procedure and EvidenceCivil Procedure and Evidence
A pending civil dispute does not bar Section 133 proceedings where public nuisance is alleged.
Respondent No. 1, the applicant’s uncle and neighbour, initiated proceedings under Section 133 Cr.P.C., alleging that the applicant and her father were keeping approximately 15–20 dogs in a residential locality in con...
3 MIN READ→
Administrative and Public LawBanking and Finance Law
Bank accounts may be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate orders.
The petitioner invoked Article 226 of the Constitution seeking defreezing of bank account No. 60552230325 maintained with respondent No. 2 and consequential reliefs.
2 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate’s orders.
The petitioner, P.G. Industries, through its proprietor Vikas Parihar, maintained Current Account No. 724905000097 with ICICI Bank. A lien/hold of ₹5,98,808 was marked on the account pursuant to a cyber-crime complain...
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate orders.
The petitioner approached the High Court under Article 226 of the Constitution seeking removal of the hold/lien or freeze imposed on his State Bank of India account bearing No. 32422731659.
2 MIN READ→
Civil Procedure and EvidenceCivil Law
Suits cannot be consolidated where their causes of action, issues, and reliefs materially differ.
The applicant challenged the order dated 31 July 2026 passed by the Principal District Judge, Gwalior, in MJC No. 149/2026, rejecting an application under Section 24 of the Code of Civil Procedure, 1908, seeking conso...
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Prior event permission acted upon with substantial expenditure warrants judicial non-interference.
The petitioner-society filed a writ petition under Article 226 of the Constitution challenging the order dated 22.07.2026 issued by the Deputy Commissioner of Police (Intelligence and Security), Bhopal, granting permi...
2 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Recovery under Section 92 requires consideration of the reply and a reasoned, speaking order.
The petitioner, Ramadhar Singh, was the Sarpanch of Gram Panchayat Hinauti, Janpad Panchayat Rampur Baghelan, and was associated with construction works undertaken under the National Rural Employment Guarantee Scheme...
3 MIN READ→
Transport, Maritime, and Aviation LawInsurance Law
Delayed FIR or vehicle seizure does not defeat a motor accident claim supported by reliable evidence.
On 16 June 2011, Pundalik Rao, aged 51, was travelling in an Indica car with his son when the car collided with a truck bearing registration no. MP-09-GF-1949, which had allegedly been stopped negligently on the road....
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Perjury prosecution under Section 340 CrPC requires deliberate, material falsehood supported by a reasonable foundation.
Arjun Prasad Tripathi submitted a complaint to the Lokayukt alleging that Kunjan Lal Raikwar, an employee of the MPEB, demanded ₹200 as illegal gratification for processing his leave, travelling allowance and leave-en...
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Conflicting official records on eligibility and comparative merit warrant fresh adjudication of the selection process.
An advertisement dated 22 October 2016 was issued for appointment as Anganwadi Karyakarta at New Anganwadi Centre, Matatola, District Chhindwara.
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Conflicting eligibility records require fresh adjudication of selection disputes based on the original record.
An advertisement dated 22 October 2016 invited applications for appointment as Anganwadi Karyakarta at New Anganwadi Centre, Matatola, District Chhindwara.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Retirement based on a disputed date of birth requires prior determination under Implementation Instruction No. 76.
The petitioner was appointed as a General Labourer on 19.05.1980. His statutory Form-B, medical records, identity card, Form PS-3 and other service documents recorded his date of birth as 01.01.1959.
3 MIN READ→
Civil Procedure and EvidenceCivil Law
Failure to show sufficient cause for non-appearance bars setting aside an ex parte decree.
The respondent–plaintiff executed a sale deed in favour of the appellants in 2008 for a consideration of ₹9,37,125, against which only ₹6,40,000 was paid. He consequently instituted a suit for recovery of the balance...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Acquittal and reinstatement do not automatically entitle an employee to full salary for the suspension period.
The petitioner, a Peon employed with the respondent Municipal Corporation, was arrested in connection with an FIR alleging offences under Sections 399 and 402 IPC, Section 13 of the M.P. Dacoity Act, and Section 25(1)...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
A stigmatic termination of a contractual employee requires a prior regular departmental inquiry.
The petitioner was initially appointed on a contractual basis as Manager/Additional Programme Manager on 21 November 2006 and was subsequently assigned charge as Additional Programme Officer, Janpad Panchayat Mehgaon....
4 MIN READ→
Administrative and Public LawEmployment and Labour Law
Disciplinary and appellate authorities must issue reasoned orders; non-speaking orders are liable to be quashed.
The petitioner, a Primary School Teacher posted at Government Primary School, Surjanpur Ka Pura, District Morena, was assigned invigilation duty during the 2018 Madhya Pradesh Board Examination. During an inspection,...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Revisional courts cannot compel graver charges by weighing competing evidence at the charge stage.
On 24 October 2024, the complainant, Satendra Pachouri, alleged that respondents Ashok, Shivam and Devesh Pachouri, accompanied by a juvenile co-accused, assaulted him and other intervening persons due to prior enmity.
4 MIN READ→
Criminal LawCriminal Procedure and Evidence
Recovery of tainted money cannot sustain conviction absent proof of demand and conscious acceptance.
Munnalal, a Patwari posted at Patwari Halka No. 31, Khurai, was accused of demanding ₹450/₹500 from Veer Singh for issuing a duplicate Bhu-Adhikar Evam Rin Pustika.
4 MIN READ→
Civil Procedure and EvidenceFamily Law
DNA testing is unwarranted where paternity is incidental and other evidence can establish relationships.
The petitioner/plaintiff instituted a suit for declaration and permanent injunction, including a prayer to declare the sale deed dated 22 June 1973 null and void.
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
A non-speaking appellate order in disciplinary proceedings is unsustainable and must be quashed.
The petitioner, Police Constable No. 124 Mukesh Kumar, was subjected to a departmental enquiry, pursuant to which the Disciplinary Authority imposed the punishment of withholding one annual increment with cumulative e...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Employment as a contractual Samvida Shala Shikshak does not bar compassionate appointment.
The petitioner was granted compassionate appointment by order dated 11.01.2012.
3 MIN READ→
Employment and Labour LawCivil Procedure and Evidence
Disciplinary authorities must consider the delinquent employee’s defence before imposing punishment.
The review petitioners sought recall of the final order dated 03 July 2026 passed in W.P. No. 5938 of 2023, restoration of the writ petition, and rehearing on merits.
3 MIN READ→
Administrative and Public LawProperty and Real Estate Law
Article 226 cannot reopen belated revenue challenges involving disputed facts absent jurisdictional error.
The petitioner challenged, under Article 226 of the Constitution, the order dated 13.08.2021 passed by the Additional Commissioner, Bhopal Division, affirming the Sub-Divisional Officer’s order dated 16.03.2012 dismis...
3 MIN READ→
Administrative and Public LawProperty and Real Estate Law
Verified PMAY construction warranted withdrawal of recovery and account-freezing proceedings, subject to repayment undertaking.
The petitioner applied for reconstruction of her house under the Pradhan Mantri Awas Yojana (PMAY), pursuant to which the Municipal Corporation sanctioned and paid ₹2,50,000 to her.
3 MIN READ→
Administrative and Public LawCriminal Procedure and Evidence
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate’s orders.
The petitioner invoked Article 226 of the Constitution seeking removal of the hold/freeze imposed on his State Bank of India account bearing Account No. 33499204977 and consequential permission to operate the account.
2 MIN READ→
Banking and Finance LawConstitutional Law
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate’s orders.
The petitioner invoked Article 226 of the Constitution seeking removal of the hold/freeze imposed on State Bank of India Account No. 33499204977, maintained with IFSC Code SBIN0030085.
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Entire bank accounts cannot remain frozen; disputed cyber-fraud amounts must be secured in fixed deposits.
The petitioner challenged the notice dated 8 July 2025 issued by IndusInd Bank freezing her bank account No. 100047483782, allegedly pursuant to instructions from the Delhi Cyber Police in connection with a cyber-crim...
3 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate’s orders.
The petitioner invoked Article 226 of the Constitution seeking removal of the hold/freeze imposed on his IDBI Bank account maintained for carrying on his lawful retailer/business correspondent services.
2 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking unfreezing of his HDFC Bank account bearing No. 50200060302347, or permission to undertake debit transactions.
2 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Bank accounts may be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate orders.
The petitioner approached the High Court under Article 226 of the Constitution seeking removal of the hold/freeze on his HDFC Bank account bearing No. 50100532785577.
2 MIN READ→
Constitutional LawCriminal Procedure and Evidence
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate’s orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the freeze/hold imposed on his bank account, alleging that the account had been frozen without lawful au...
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate’s orders.
The petitioner maintained bank account No. 89993188886 with respondent IDFC First Bank.
2 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Cybercrime-related bank freezes must be limited to disputed amounts, with the balance released.
The petitioner invoked Article 226 of the Constitution seeking, inter alia, a direction to Axis Bank to unfreeze its current account bearing No. 924020052166867 and permit its operation.
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
A subsequent circular cannot retrospectively validate disciplinary penalties imposed by an incompetent current-charge authority.
The appellants, Madhya Pradesh Madhya Kshetra Vidyut Vitran Company Limited and its officers, challenged the order dated 04.05.2026 passed by the learned Single Judge in W.P. No. 29673/2022.
3 MIN READ→
Transport, Maritime, and Aviation LawInsurance Law
Delayed FIR does not defeat a motor accident claim where evidence establishes vehicle involvement.
On 11 January 2019 at approximately 8:00 p.m., Dharam Chand Burman alleged that he was returning from a temple with his friend when a motorcycle bearing registration No. MP-20-NJ-3734, driven rashly and negligently by...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Authority must decide claims for time-scale benefits and delayed gratuity interest through a reasoned order.
The petitioner, a Principal of a Higher Secondary School, retired on attaining the age of superannuation in May 2024 pursuant to the order dated 28 December 2022.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
An undertaking cannot justify recovery of excess pay from Class III employees after five years.
The petitioner was appointed as a Lower Division Clerk on compassionate grounds pursuant to the death-in-harness of his mother.
4 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Anticipatory bail is denied where the accused absconds, evades investigation, and custodial interrogation is imperative.
The applicant, Rajesh Namdev, apprehended arrest in Crime No. 345/2015 registered at Police Station Morwa, District Singrauli, for offences under Sections 419, 420, 467, 468 and 471 of the IPC. He sought anticipatory...
3 MIN READ→
Civil Procedure and EvidenceProperty and Real Estate Law
A compromise may be recorded despite non-appearance of parties lacking any subsisting title or claim.
The appellant challenged the judgment and decree passed in Civil Suit No. 53A/1995 concerning ownership, title and possession of the disputed property.
2 MIN READ→
Criminal LawCriminal Procedure and Evidence
Vague omnibus allegations against in-laws warrant quashing, while specific dowry-cruelty claims against the husband proceed.
Respondent No. 2, Priyanka Vyas, married petitioner Kartik Tiwari on 01.06.2023. She alleged cruelty, dowry demands and harassment against her husband, father-in-law Ashok Tiwari and mother-in-law Kiran Tiwari. An FIR...
4 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
MP High Court recalls dismissal for fresh hearing over purported eviction order allegedly used to dispossess woman
The petitioner sought review of the judgment dated 23.08.2026 dismissing Writ Petition No. 35228 of 2026.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Administrative delay cannot defeat a retired employee’s entitlement to interest on lawful retiral dues.
The petitioner, an Assistant Engineer in the Water Resources Department, retired on 30 June 2017.
4 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Sanction for review under Section 51 requires prior hearing of all concerned parties.
The petitioner challenged the Collector, Mandla’s order dated 29 September 2015, by which sanction was granted under Section 51 of the Madhya Pradesh Land Revenue Code, 1959, for initiation of review proceedings.
2 MIN READ→
Administrative and Public LawTransport, Maritime, and Aviation Law
Transport authorities must decide pending temporary permit applications under Section 87(1)(c) within ten days.
The petitioners applied for temporary stage carriage permits for the routes Shahpur–Narsinghpur, Raipura–Katni, Bhajipani–Seoni, Chhindwara–Seoni, and Katni–Raipura and back.
2 MIN READ→
Criminal Procedure and EvidenceFamily Law
High Courts may quash non-compoundable matrimonial offences under Section 482 CrPC following genuine settlement.
Respondent No. 2, Jagriti Agarwal, married Petitioner No. 1, Ankit Agarwal, on 05.02.2017; Petitioners Nos. 2 and 3 were her father-in-law and mother-in-law, respectively. She alleged harassment and cruelty in connect...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
A joint disciplinary inquiry against employees of different ranks requires prior authorization under Rule 18.
The petitioner challenged the punishment order dated 02.05.2015, by which the same punishment imposed upon similarly situated employees was imposed on him, and sought restoration of increments, salary and allowances f...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Sudden, unpremeditated assault causing death attracts Section 304 Part II, not Section 302 IPC.
On 21 April 2017, during a sudden altercation concerning liquor, the appellant Somnath allegedly struck Dayal Singh on the head with a piece of stone flooring and thereafter assaulted him with a wooden stick.
3 MIN READ→
Property and Real Estate LawAdministrative and Public Law
Revenue authorities cannot adjudicate disputed title or declare land Government property without hearing affected claimants.
The petitioners challenged the order dated 08.07.2009 passed by the Tahsildar, Pargana Ashoknagar, in Revenue Case No. 32-A-6/2008-2009, by which land including Survey No. 593/600 was treated and recorded as Governmen...
4 MIN READ→
Employment and Labour LawAdministrative and Public Law
A stigmatic contractual termination without departmental enquiry is invalid and requires reinstatement.
The petitioner was appointed as a Gram Rojgar Sahayak on a contractual basis on 1 November 2012, with successive extensions of his contract.
4 MIN READ→
Family LawCivil Procedure and Evidence
The Section 13-B(2) cooling-off period is discretionary and may be waived where reconciliation is futile.
The petitioner and respondent were married on 21.04.2015 at Gwalior according to Hindu rites and ceremonies. They had been residing separately since 02.07.2020 due to serious matrimonial differences and incompatibility.
2 MIN READ→
Employment and Labour LawAdministrative and Public Law
Expiry of a contractual term creates no enforceable right to renewal or reinstatement.
The petitioner was appointed as a Sub-Engineer (Zila Level) on a contractual basis on 04.10.2012 and was subsequently transferred from Tikamgarh to Bhind on 22.09.2018.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Stigmatic termination of a contractual employee without departmental inquiry is legally unsustainable.
The petitioner was appointed as an Accountant on a contractual basis on 26 February 2008 and his contractual engagement was extended periodically.
3 MIN READ→
Administrative and Public LawConstitutional Law
Transfer representations must be decided independently when mala fides are alleged against the issuing officer.
The petitioner, after being promoted and posted to the office of the Regional Director, Health Services, Gwalior, joined there on 4 August 2026.
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
PIL challenging fair-price-shop allotments is not maintainable where the Control Order provides statutory remedies.
The petitioner filed a Public Interest Litigation challenging the alleged arbitrary allotment of fair price shops in Madhya Pradesh under the Madhya Pradesh Public Distribution System (Control) Order, 2015.
2 MIN READ→
Criminal LawCriminal Procedure and Evidence
Acquittal must stand where prosecution evidence fails to establish the accused’s involvement beyond reasonable doubt.
On 13 May 2016, Guddu Shakya, Ranjit Harijan and R. Prabhakaran were travelling on motorcycle No. MP-37 NC-7397. At approximately 8:00 p.m., near Chandangoda, a dumper bearing registration No. MP-05 GA-2654 allegedly...
3 MIN READ→
Employment and Labour LawConstitutional Law
A child of a second marriage cannot be denied compassionate appointment solely on grounds of legitimacy or descent.
The petitioner’s father, Bindulal Singhad, an Assistant Teacher, died in service on 19 July 2019. He had two wives: Janibai, his first wife, and Rajubai, whom he married during the subsistence of the first marriage. T...
3 MIN READ→
Criminal Procedure and EvidenceAdministrative and Public Law
Bank accounts cannot remain blanket-frozen; only disputed amounts may be retained pending Magistrate’s orders.
The petitioner invoked Article 226 of the Constitution challenging the blanket debit freeze imposed on Bank Account No. 29798100020363 maintained with the Bank of Baroda, Diversion Road Branch, Khargone.
2 MIN READ→
Constitutional LawCriminal Procedure and Evidence
Bank accounts may be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending magistrate’s orders.
The petitioner’s India Post Payments Bank account No. 028410192805 was subjected to a hold/debit freeze pursuant to information or directions received from cyber-crime authorities, allegedly in connection with a cyber...
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Bank accounts must be unfrozen while disputed amounts remain secured in fixed deposits pending Magistrate orders.
The petitioner approached the High Court under Article 226 of the Constitution challenging the imposition and continuation of a lien/debit freeze over his HDFC Bank account, contending that the freeze restricted opera...
3 MIN READ→
Contract LawAdministrative and Public Law
Authorities must decide the petitioner’s representation regarding unlifted government stock within 30 days.
The petitioner entered into an agreement with the Madhya Pradesh Warehousing and Logistic Corporation for the procurement season 2023–24 on 21 April 2023.
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Banks must defreeze undisputed account funds while retaining disputed cyber-fraud amounts in fixed deposits pending Magistrate’s orders.
The petitioner filed a petition under Article 226 of the Constitution seeking directions to HDFC Bank to defreeze bank account No. 50100734417618.
2 MIN READ→
Banking and Finance LawConstitutional Law
Banks must defreeze accounts except disputed cyber-fraud amounts secured in fixed deposits pending Magistrate’s orders.
The petitioner, S.R. Trading, through its proprietor Ravindra Rajput, maintained Current Account No. 0088102000039899 with IDBI Bank, Excel Tower, Ujjain.
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Only the disputed cybercrime-linked amount may remain frozen; the remaining bank balance must be defreezed.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking directions to HDFC Bank to defreeze his bank account bearing No. 50100551062968.
2 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Banks must defreeze accounts while preserving disputed cyber-fraud amounts in fixed deposits pending magistrate orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking directions to Kotak Mahindra Bank to unfreeze Account No. 1949946718 maintained at its Palda Branch, along with con...
3 MIN READ→
Constitutional LawCriminal Procedure and Evidence
Bank accounts may be unfrozen except for disputed amounts preserved in fixed deposits pending Magistrate’s orders.
The petitioner filed a writ petition under Article 226 of the Constitution seeking defreezing of Account No. 520702010018543 maintained with Union Bank of India, Indore (IDA) Branch.
3 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Only the disputed cyber-fraud amount may remain frozen; remaining account funds must be defreezed.
The petitioner maintained Account No. 2181100100001610 with Punjab National Bank, Venkatesh Nagar Branch, Indore.
3 MIN READ→
Banking and Finance LawAdministrative and Public Law
Banks must unfreeze accounts while securing disputed cyber-fraud amounts in fixed deposits pending magistrate orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking defreezing of his bank account bearing No. 6049313859 maintained with Kotak Mahindra Bank, Indore MG Road Branch.
2 MIN READ→
Civil Procedure and EvidenceProperty and Real Estate Law
Article 227 jurisdiction cannot disturb concurrent, non-perverse findings refusing temporary injunction.
The petitioner challenged, under Article 227 of the Constitution, the rejection of his application under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908, and the dismissal of his appeal under Order XLII...
4 MIN READ→
Criminal LawCriminal Procedure and Evidence
A compromise cannot justify quashing prosecution for abetment of suicide under inherent jurisdiction.
The petitioner invoked Section 528 of the BNSS seeking quashing of FIR Crime No. 163/2025 registered at Police Station Banmore, District Morena, for offences under Sections 108 and 3(5) of the BNS, along with conseque...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Criminal proceedings for abetment of suicide cannot be quashed merely on the basis of compromise.
The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking quashing of FIR Crime No. 163/2025 registered at Police Station Banmore, District Morena, for offences under Sections...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Proceedings for abetment of suicide cannot ordinarily be quashed solely on the basis of compromise.
The petitioners invoked Section 528 of the BNSS, corresponding to Section 482 of the CrPC, seeking quashing of FIR Crime No. 163/2025 registered at Police Station Banmore, District Morena, for offences under Sections...
3 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Banks must unfreeze accounts while securing disputed cyber-fraud amounts in fixed deposits pending Magistrate’s orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking unfreezing and restoration of access to his Yes Bank account bearing No. 068261900000385, Shujalpur Branch, Distric...
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Bail cannot be cancelled absent cogent proof of misuse, intimidation, or changed circumstances.
The applicant filed a second application under Section 483(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking cancellation of the bail granted to respondent No. 1 by order dated 17 May 2024 in connection with...
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Authorities must consider rectification of bona fide name errors in mining permissions after hearing the applicant.
The petitioner-firm applied for provisional permission (siddhantik anumati) for mining activities under the name “Shree Sawariya Stone Crusher.” However, owing to an inadvertent data-entry error in the online applicat...
2 MIN READ→
Civil Procedure and EvidenceAdministrative and Public Law
Counsel’s bona fide mistake constitutes sufficient cause for setting aside an ex parte order.
Ranjeet Narayan Haksar filed MJC No. 08/2009 under Section 307(5) of the Madhya Pradesh Municipal Corporation Act, 1956, seeking removal of alleged construction raised contrary to the sanctioned plan and municipal bye...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Uncommunicated adverse ACRs cannot justify withdrawal of granted time-scale pay benefits.
The petitioner, an Ayurved Chikitsa Adhikari who had retired from service, was granted the benefit of the second higher time scale of pay under Annexure P/2.
3 MIN READ→
Property and Real Estate LawConstitutional Law
Limited time granted to vacate after lease expiry does not constitute lease renewal.
The petitioner operated a Sanchi Milk Parlour booth in the premises of G.R. Medical College, Gwalior, under agreements executed between the Medical College and Gwalior Co-operative Milk Union Ltd.
3 MIN READ→
Property and Real Estate LawCivil Procedure and Evidence
A co-sharer cannot obtain injunction over a specific portion of unpartitioned property.
The suit property was a dwelling house originally owned by Hiralal and inherited by his three sons—Bhogiram, Mohanlal and Rajaram. Rajaram died unmarried and issueless. Motilal, predecessor of the present appellants,...
3 MIN READ→
Civil Procedure and EvidenceProperty and Real Estate Law
Restoration is justified where the plaintiff satisfactorily establishes sufficient cause for absence from proceedings.
The respondent-plaintiff had executed a sale deed concerning Survey No. 439/2 in favour of respondent No. 2, who subsequently sold the property to the petitioner-Society by registered sale deed dated 10 January 2008.
3 MIN READ→
Transport, Maritime, and Aviation LawCriminal Law
Criminal acquittal does not negate independently established negligence in motor accident claims.
On 14 December 2017, Manoj was travelling in an Alto car allegedly driven by Bhagwan Singh when the vehicle met with an accident on the Mungaoli–Bahadurpur Road. Manoj died in the accident. An FIR was registered, and...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Stigmatic termination without departmental inquiry is invalid, requiring reinstatement without back wages.
The petitioner, a contractual employee under the MGNREGA establishment, challenged the termination order dated 16 July 2025 and the appellate order dated 21 April 2026, seeking quashing of both orders, reinstatement,...
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Recovery of excess pay after retirement is impermissible where the undertaking was not proven voluntary.
The petitioner was appointed as a constable on 15 December 1984 and retired as an Assistant Sub-Inspector on 31 December 2024.
3 MIN READ→
Transport, Maritime, and Aviation LawCriminal Law
Criminal acquittal does not negate independently established negligence in motor accident claims.
On 14 December 2017, Manoj was travelling in an Alto car allegedly driven by Bhagwan Singh when the vehicle met with an accident on the Mungaoli–Bahadurpur Road. Manoj died in the accident. An FIR was registered, and...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Stigmatic termination of a contractual employee without departmental inquiry violates natural justice and is unsustainable.
The petitioner challenged the termination order dated 15 October 2025 and the appellate order dated 7 April 2026, seeking quashing of both orders, reinstatement with consequential benefits and back wages.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Stigmatic termination of a contractual employee without departmental inquiry is unsustainable.
The petitioner challenged the order dated 15 October 2025 terminating his contractual service and the appellate order dated 17 March 2026 rejecting his challenge to the termination.
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Statutory review cannot reopen concluded revenue proceedings after unexplained and inordinate delay.
The petitioner challenged the Board of Revenue’s order dated 23.09.2021, which allowed the revision filed by Respondents Nos. 1 and 2 and set aside the orders dated 30.11.2010 of the Sub-Divisional Officer, Pichhore,...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Regular bail granted where minor victim supported the relationship and confirmed continued residence with the accused.
The applicant filed his sixth application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking regular bail in Crime No. 295/2025 registered at Police Station Saleha, District Panna, for o...
3 MIN READ→
Property and Real Estate LawAdministrative and Public Law
A concluded land allotment cannot be annulled after delay absent fraud, jurisdictional defect, or patent illegality.
The petitioners challenged, under Article 227 of the Constitution, the order dated 17.11.2004 passed by the Sub-Divisional Officer, Morena, in Case No. 127/2002-23, cancelling the agricultural-land allotment made in t...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
A contractual employee has no vested right to renewal after expiry of the contract.
The petitioner had worked as an Additional Programme Officer (APO), MGNREGA, at Janpad Panchayat Ater, District Bhind, since 13 December 2006.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Contractual termination after an opportunity to explain does not violate natural justice absent decision-making illegality.
The petitioner was appointed as an Additional Programme Officer on contract basis on 19 April 2017 and was subsequently entrusted with additional responsibilities and promoted as Assistant Programme Officer by order d...
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Unexplained decade-long delay and laches bar a stale challenge to recovery orders.
The petitioner challenged an order dated 29 November 2013 withdrawing a regular pay-scale benefit earlier granted from the date of his initial appointment and directing recovery of ₹1,15,328 from his salary. Recovery...
3 MIN READ→
Employment and Labour LawConstitutional Law
Similarly situated employees are entitled to retrospective regularization and consequential benefits on parity grounds.
The petitioner invoked Article 226 seeking regularisation of his services with effect from 4 July 2003, revision of terminal and consequential benefits, payment of arrears with interest, and consideration of his repre...
3 MIN READ→
Competition LawAdministrative and Public Law
Madhya Pradesh High Court upholds CCI jurisdiction to probe alleged cartelisation in country-liquor tenders despite State excise regulation
The petitioners were distilleries and bottling units manufacturing and supplying country liquor in Madhya Pradesh under licences and tenders issued by the State Excise Department.
5 MIN READ→
Civil Procedure and EvidenceProperty and Real Estate Law
A subsequent declaratory suit exceeding liberty limited to mere injunction is barred by res judicata.
The plaintiff filed a suit under Section 96 CPC challenging the trial court’s order dated 24 January 2018, by which the plaint was rejected under Order VII Rule 11(d) CPC as barred by res judicata under Section 11 CPC.
4 MIN READ→
Civil Procedure and EvidenceProperty and Real Estate Law
Appellate courts must admit material additional evidence necessary for a just and satisfactory adjudication.
The plaintiff, Madhav Rao Borse, instituted a suit for eviction against Kasturi Bai, claiming ownership of a house at Sakopant Ka Bagh, Gwalior, and alleging that Kasturi Bai had been inducted as a tenant in part of t...
3 MIN READ→
Transport, Maritime, and Aviation LawCivil Law
Permanent physical disability percentage alone does not establish functional loss of earning capacity.
The appellant, Sanjubai, was allegedly hit by a Honda scooter on 4 November 2014 while standing near St. Teresa School, Dhar. She sustained injuries, including a fracture of the right tibia, and underwent treatment at...
2 MIN READ→
Employment and Labour LawAdministrative and Public Law
Procedural defects in appointments to sanctioned posts render them irregular, not illegal, barring belated termination.
The petitioner was appointed as a Lower Division Clerk in 1990 on a substitute/temporary basis against the post of an employee deputed elsewhere, and was subsequently reappointed in 1991 against the post of another em...
4 MIN READ→
Election LawCivil Procedure and Evidence
A razor-thin margin and numerous rejected ballots justify recounting to verify election results.
The petitioner was declared elected as Sarpanch of Gram Panchayat Sodpur after the 2022 election, winning by one vote.
4 MIN READ→
Banking and Finance LawAdministrative and Public Law
High Courts cannot direct expeditious disposal of Section 17(1) applications bypassing the Section 17(6) remedy.
The appellants were borrowers who had availed a loan facility originally granted by RBL Bank Limited, subsequently assigned to Pegasus Assets Reconstruction Private Limited (“Pegasus”).
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Non-dangerous injuries do not negate a Section 307 IPC charge at the framing stage.
The petitioners filed a criminal revision under Section 438 read with Section 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Sections 397 and 401 of the Code of Criminal Procedure, 1973, challen...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Subsequent acquittal on an identical criminal charge warrants reconsideration of disproportionate departmental removal.
The petitioner, a Constable appointed in the 6th Battalion, Special Armed Force, Jabalpur, was charge-sheeted in December 2018 for three incidents involving alleged misbehaviour with colleagues and superior officers,...
4 MIN READ→
Employment and Labour LawConstitutional Law
Similarly situated temporary employees are entitled to retrospective regularization; delay does not bar relief for a continuing wrong.
The petitioner was initially engaged as a temporary Jail Warder for 89 days from 29 March 1996. His engagement was thereafter continuously extended by imposing artificial one-day breaks. Pursuant to an earlier directi...
4 MIN READ→
Criminal LawAdministrative and Public Law
Mere pendency of a criminal case cannot justify arms-licence suspension absent statutory satisfaction.
The petitioner challenged orders dated 24 July 2026 passed by the Collector/District Magistrate, Datia, suspending his arms licence until the decision in the criminal case registered against him.
3 MIN READ→
Banking and Finance LawConstitutional Law
Cybercrime-linked bank accounts must be defrozen except for disputed amounts secured in fixed deposits pending Magistrate orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the freeze/hold imposed on his ICICI Bank account No. 657205602005, allegedly without lawful authority o...
3 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Bank accounts must be unfrozen except disputed cybercrime amounts secured in fixed deposits pending Magistrate’s orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold/freeze on his Bandhan Bank account bearing No. 50220034938332 and consequential reliefs.
3 MIN READ→
Contract LawCivil Procedure and Evidence
A pendente lite transferee must join the vendor in conveying title under a specific-performance decree.
The plaintiff, Tricone Project India Limited, entered into an agreement dated 17 February 2021 with defendants 1–3 to purchase approximately 4.95 acres of land situated at Village Datoda, District Indore, for a total...
6 MIN READ→
Administrative and Public LawEmployment and Labour Law
Compassionate appointment cannot override the prescribed minimum age for the post.
The respondent’s father died in 2012, when the respondent was approximately nine years old. After attaining majority on 15 January 2021, the respondent was granted compassionate appointment as a Laboratory Teacher on...
3 MIN READ→
Constitutional LawCriminal Procedure and Evidence
Only the disputed cyber-fraud amount may remain frozen; remaining account funds must be released.
The petitioner maintained Bank Account No. 50100075402716 with HDFC Bank, Khategaon, District Dewas.
3 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Cybercrime-related bank freezes must be confined to disputed amounts; undisputed funds must be released.
The petitioner maintained Bank Account No. 33220100007927 with the Bank of Baroda.
2 MIN READ→
Transport, Maritime, and Aviation LawCivil Procedure and Evidence
Motor accident claims fail where the claimant cannot reliably establish the offending vehicle’s involvement.
The appellants challenged the award dated 28 October 2006 passed by the Motor Accidents Claims Tribunal, District Seoni, in Claim Case No. 22/2004, whereby their claim was dismissed.
3 MIN READ→
Civil Procedure and EvidenceCriminal Law
Unexplained prolonged delay cannot be condoned merely because counsel failed to communicate the confiscation order.
The applicant’s Tata Sumo vehicle, bearing registration No. MP-15-A-3806, was seized in connection with Crime No. 317/2007 registered under Sections 34(1) and 34(2) of the Madhya Pradesh Excise Act.
4 MIN READ→
Constitutional LawCivil Procedure and Evidence
A Governor continues in office beyond the five-year term until the successor assumes office.
The petitioner, a retired Professor of Jawaharlal Nehru Krishi Vishwa Vidyalaya, Jabalpur, filed a writ petition in the nature of pro bono publico seeking directions to the respondents to appoint a new Governor of Mad...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Section 59-A(i) of the M.P. Excise Act bars anticipatory bail for Section 34(2) offences.
The applicant filed his first application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking anticipatory bail in Crime No. 145/2026 registered at Police Station Orchha, District Chhatarpur, fo...
2 MIN READ→
Criminal LawCriminal Procedure and Evidence
Anticipatory bail cannot be entertained for Section 34(2) offences involving over fifty bulk litres of liquor.
The applicant filed his first application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking anticipatory bail in Crime No. 262/2026 registered at Police Station Dehat, District Narmadapuram, f...
2 MIN READ→
Employment and Labour LawAdministrative and Public Law
A minor penalty cannot be imposed without inquiry when factual charges are denied.
The petitioner, substantively appointed as an Anganwadi Supervisor and working as In-charge Project Officer, Women and Child Development, Vijaypur-1, District Sheopur, was served a show-cause notice dated 18 December...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Bail granted in SC/ST Act prosecution owing to anticipated trial delay, subject to stringent conditions.
The appellant was arrested on 3 September 2026 in connection with Crime No. 356/2026 registered at Police Station Bhitarwar, District Gwalior, for offences under Sections 125, 296(B) and 351(2) of the Bharatiya Nyaya...
3 MIN READ→
Employment and Labour LawConstitutional Law
An extant benefit granted to a similarly situated employee cannot be denied merely as erroneous.
The petitioner was initially appointed as a Compressor Operator on daily wages on 11 February 1978 and was subsequently treated as a work-charged employee in 1996 in the pay scale of ₹950–1530.
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
A quasi-judicial recovery order must give reasons; appellate reasoning cannot cure its deficiency.
The petitioner, a Gram Rozgar Sahayak at Gram Panchayat Tonga, Janpad Panchayat Sabalgarh, District Morena, was associated with development works undertaken under MGNREGA, the 15th Finance Scheme and other governmenta...
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Competent authority must decide disputed salary deductions and TA claims through a reasoned order.
The petitioner, an Assistant Project Engineer in the Public Works Department, alleged that respondents Nos. 3 and 4 had pressured him to prepare false bills and make irregular payments to a contractor.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Compassionate appointment granted beyond the prescribed policy period without relaxation confers no enforceable right.
The petitioner’s father, who was employed as a Mali in the Municipal Corporation, Burhanpur, died in harness on 30 August 2003.
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Banks must place disputed cyber-fraud amounts in fixed deposits while defreezing the remaining account funds.
The petitioner, Fastestspeed Fintech Pvt. Ltd., sought relief under Article 226 of the Constitution against the debit freeze and restrictions imposed on its corporate current account maintained with State Bank of Indi...
3 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Cybercrime-disputed amounts must be placed in fixed deposits while remaining bank balances are defrozen.
The petitioner maintained a Savings Bank Account No. 33953177695 and an Individual Current Account No. 44939322991 with the State Bank of India, Khatiwala Tank Branch, Indore.
3 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Accounts must be unfrozen, while disputed cyber-fraud amounts remain in fixed deposits pending magistrate orders.
The petitioner maintained Bank Account No. 915010025855210 with Axis Bank.
2 MIN READ→
Constitutional LawBanking and Finance Law
Banks must unfreeze cybercrime-linked accounts except disputed sums preserved pending Magistrate’s orders.
The petitioner filed a petition under Article 226 of the Constitution seeking a direction to Union Bank of India to remove the hold/freeze imposed on his bank account.
2 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Only disputed cyber-fraud amounts may remain secured; undisputed bank funds must be released pending Magistrate’s order.
The petitioner invoked Article 226 of the Constitution challenging the freezing/holding of his Indian Bank Account No. 8009079790 and State Bank of India Account No. 44556352306, contending that the accounts had been...
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Cancellation of a decades-old patta without notice violates natural justice and is unsustainable.
The petitioner was granted a patta/lease over the disputed property by the competent authority on 10.04.1981, following which his name was entered in the revenue records.
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
A rival dealer cannot invalidate a retail outlet NOC through writ proceedings based on disputed factual claims.
The petitioner, a proprietorship firm operating a Hindustan Petroleum Corporation Limited retail outlet, established its outlet on the Badora–Pichhor PMGSY-2 Road after obtaining the requisite approvals and NOCs.
5 MIN READ→
Civil Procedure and EvidenceProperty and Real Estate Law
Temple devotees may be impleaded as proper parties where their presence enables complete adjudication and prevents multiplicity of litigation.
The petitioner invoked Article 227 of the Constitution challenging the trial court’s order dated 13 July 2026 in Civil Suit No. RCSA-176/2022-A, whereby an application under Order I Rule 10 CPC was allowed and Respond...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Serious firearm-based attempt-to-murder offences cannot be quashed merely on the basis of compromise.
The petitioners invoked Section 528 of the BNSS seeking quashing of FIR Crime No. 64/2013 registered at Police Station Hazira, District Gwalior, for offences under Sections 307, 323 and 34 of the IPC and Sections 25 a...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Non-compoundable criminal proceedings may be quashed on voluntary compromise where continuation serves no useful purpose.
The petitioners invoked Section 528 of the BNSS seeking quashing of FIR Crime No. 150/2026 registered at Police Station Kotwali, District Datia, for offences under Sections 296(b), 115(2), 324(4), 140(3), 3(5) and 351...
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
PM Poshan arrangements cannot be terminated without complying with the policy-mandated 30-day notice.
The petitioner, a women’s Self-Help Group, had been engaged in supplying mid-day meals/PM Poshan to students of Government Primary and Middle School, Toda, including the local Anganwadi Centre.
3 MIN READ→
Administrative and Public LawConstitutional Law
Grant-in-aid cannot be stopped under Rule 16(A) for grounds unrelated to violations of prescribed rules.
The petitioners were teachers employed by respondent No. 5, Sant Ravidas Shiksha Prasar Samiti, which operated Sant Ravidas Prathmik Vidyalaya, Lahar. They had been appointed in 1993, and their appointments were state...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Individual murder conviction sustained despite failure to prove unlawful assembly or common object.
On 27 August 2008, members of the complainant party were travelling in a tractor towards Chirula Police Station after meeting the Superintendent of Police regarding a political dispute and a no-confidence motion again...
4 MIN READ→
Criminal LawCriminal Procedure and Evidence
Recovery from one accused cannot substitute for independent proof of demand against a co-accused.
The complainant, Shailendra Agarwal, a compulsorily retired Sub-Engineer, had a pending pension and gratuity claim before the District Treasury, Indore.
4 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Long-term abscondence justifies denying bail despite prolonged post-arrest custody.
The appellant filed a second bail application under Section 439 of the Code of Criminal Procedure, presented as an appeal under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Omnibus allegations against distant relatives cannot sustain criminal charges without specific instances of involvement.
The revisionists—Asha Sah (mother-in-law), Bhup Narayan (father-in-law), and Ashish Anand (husband)—challenged the order dated 19 February 2026 by which the Vth Civil Judge, Senior Division, Ratlam framed charges agai...
4 MIN READ→
Employment and Labour LawAdministrative and Public Law
A stigmatic termination of a daily-rated employee requires departmental inquiry and natural justice.
The petitioner had been working as an Assistant Cook/daily-rated employee at Anand Dham Old Age Home, Morena, since 8 July 2011.
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Disciplinary and appellate authorities must pass reasoned orders; appellate reasons cannot cure an unreasoned punishment order.
The petitioner, an Assistant Grade III, was subjected to departmental proceedings after a charge-sheet was issued against him. He denied the charges. An Enquiry Officer and Presenting Officer were appointed, and the E...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Recovery of excess pay from retired Class III employees is impermissible absent a voluntary undertaking.
The petitioner was appointed as a Constable in 1976, promoted as Head Constable in 1986, Assistant Sub-Inspector (Radio) in 2003, Sub-Inspector (Radio) in 2010, and Inspector (Radio) in 2015. He retired on 30 Septembe...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Rash and negligent driving without knowledge of likely death attracts Section 304A, not Section 304 Part II IPC.
On 7 February 2023, at approximately 7:30 p.m., Dhapubai, Ikleshbai and Palak were sitting by the roadside outside their residence at Suthliya, District Rajgarh, when a white Indica car, allegedly driven by the appell...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Recovery of excess pay from Class III employees is impermissible absent a voluntary undertaking.
The petitioner’s husband, an Ophthalmic Assistant and Class III employee, died in service on 16 May 2021.
3 MIN READ→
Administrative and Public LawProperty and Real Estate Law
Eviction based on a behind-the-back inquiry requires fresh inquiry and hearing of the allottee.
The petitioner, a Government Primary School teacher, was allotted Government Quarter No. G-28, Rajghat Colony, Datia, by order dated 24.09.2025, after the previous occupant’s superannuation, at a monthly rent and wate...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Uncommunicated ACR entries cannot lawfully be considered by the DPC for promotion.
The petitioner, Rameshwar Kumar, sought consideration for promotion from the post of Deputy Director of Prosecution to Joint Director, Prosecution, asserting that his juniors had been promoted while his case had not b...
3 MIN READ→
Education LawAdministrative and Public Law
Schools lacking renewed recognition cannot admit students or demand examination affiliation.
The petitioner-school, run by a society registered under the Madhya Pradesh Society Registration Act, 1973, claimed to have been affiliated and recognised from the academic session 1992–93 through 2025–26.
3 MIN READ→
Education LawAdministrative and Public Law
A school cannot admit students without valid recognition, and courts will not protect such unauthorized admissions.
The petitioner-school was run by Bans Pai Shiksha Avam Swasthya Samiti, registered under the Madhya Pradesh Society Registration Act, 1973, and claimed continuous affiliation from Session 2007–08 to 2025–26.
3 MIN READ→
Education LawAdministrative and Public Law
Schools cannot admit students without renewed recognition and must refund fees collected.
The petitioner-school, operated by a society registered under the Madhya Pradesh Society Registration Act, 1973, had been affiliated/recognised from the 2014–15 session through 2025–26.
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Fair-price-shop salesmen have no vested right to challenge the society’s surrender of the shop.
The petitioners were salesmen engaged by Gram Van Samiti Manikheda, which operated various fair price shops, including those at Singhpur, Dhoraj, Nibourakala and Sakatpur.
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Adverse disability-related findings require a prior hearing; below-cutoff candidates remain ineligible for appointment.
The petitioner challenged the order dated 04.12.2023 cancelling his candidature for the State Service Examination, 2019 on the ground that he had furnished incorrect information regarding his disability.
2 MIN READ→
Constitutional LawCivil Law
Writ jurisdiction declined where alleged State encroachment involves disputed civil claims remediable before the Civil Court.
The petitioner claimed ownership and possession of freehold land comprised in Khasra Nos. 8/2 and 8/3, Village Madhotal, Jabalpur.
3 MIN READ→
Contract LawCivil Procedure and Evidence
Interim injunction was limited to four months, with expeditious disposal of the specific-performance suit.
The appellant-defendant and his mother entered into a written agreement to sell Survey No. 14, admeasuring 0.809 hectare at Village Dudhiya, Indore, in favour of the respondent-plaintiff on 27 May 2021.
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Related witnesses’ testimony remains reliable when corroborated by medical and forensic evidence.
The appellant, Reshma, was convicted by the II Additional Sessions Judge, Alirajpur, for offences under Sections 302, 352 and 506 Part-II of the Indian Penal Code, 1860, and sentenced to life imprisonment, three month...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Regular bail granted where investigation is complete, custodial interrogation is unnecessary, and the applicant has no criminal antecedents.
The applicant filed his first application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail in Crime No. 179/2023 registered at Police Station Mohgaon, District Mandla, for offenc...
3 MIN READ→
Administrative and Public LawBanking and Finance Law
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate’s orders.
The petitioner invoked Article 226 of the Constitution seeking removal of the hold/freeze placed on his Kotak Mahindra Bank savings account, restoration of his ability to operate the account, and permission to continu...
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate’s orders.
The petitioner maintained Savings Bank Account No. 38474587359 with the State Bank of India, Indore Laxmi Bai Nagar Branch. An amount of ₹4,656 was placed on hold in the account pursuant to information or instructions...
3 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
A cyber-fraud freeze cannot continue indefinitely; disputed sums must remain in fixed deposits pending Magistrate orders.
The petitioner, Veer and Biotech through its proprietor, maintained Current Account No. 910920110000464 with the Bank of India, Ujjain.
3 MIN READ→
Criminal Procedure and EvidenceConstitutional Law
Cybercrime-linked bank accounts must be unfrozen; disputed sums remain in fixed deposits pending Magistrate orders within three months.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold/freeze imposed on her Bank of Maharashtra account bearing Account No. 60586283131.
2 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
An unexplained delay of over two decades defeats discretionary writ relief under Article 226.
The petitioner, who retired from service on 30 November 2003, alleged that ₹20,859 was recovered from his retiral dues on 6 May 2004 without issuance of notice or grant of an opportunity of hearing.
3 MIN READ→
Administrative and Public LawElection Law
Candidate qualification and election validity must be challenged through the statutory election petition, not writ jurisdiction.
The petitioner and respondent No. 9 contested the election for Councillor from Ward No. 65 of the Municipal Corporation, a seat reserved for an OBC candidate. Respondent No. 9 declared himself to be of the “Lohar” OBC...
4 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Writ jurisdiction should not ordinarily be invoked against pending show-cause proceedings absent exceptional circumstances.
The petitioner operated iron-ore mines under subsisting mining leases at Village Tikariya and Village Pratappur, District Jabalpur. The State constituted an Investigation Committee on 23 April 2025 to examine allegati...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
A subsequent affidavit alone does not justify recalling a child witness under POCSO.
The petitioner challenged the order dated 25 July 2025 passed by the II Additional Sessions Judge, Link Court, Unchehara, District Satna, in S.C. No. 05/2024, rejecting his application under Section 311 of the CrPC/Se...
3 MIN READ→
Civil Procedure and EvidenceFamily Law
The written-statement deadline in matrimonial proceedings is directory, not mandatory.
The petitioner-husband challenged the order dated 16 June 2026 by which the Additional Judge, District and Additional Sessions Court, Tarana, District Ujjain, closed his right to file a written statement in RCS HM No....
3 MIN READ→
Education LawAdministrative and Public Law
Unexplained delay by affiliation authorities in deciding applications warrants personal costs against responsible members.
The petitioners were private B.Ed. colleges situated within the territorial jurisdiction of respondent No. 3-University and recognized by the National Council for Teacher Education (NCTE).
3 MIN READ→
Criminal Procedure and EvidenceAdministrative and Public Law
Prior adversarial hearing is not required before directing FIR registration for investigation.
The connected writ petitions arose from alleged irregularities in the functioning and transactions of Krishi Upaj Mandi, Shahgarh, District Sagar, particularly during June 2019 under the Jai Kisan Samraddhi Yojna, 2019.
3 MIN READ→
Criminal Procedure and EvidenceAdministrative and Public Law
A direction to register an FIR is not a guilt determination warranting pre-investigation writ interference.
The connected writ petitions were filed by traders/proprietors and employees associated with Krishi Upaj Mandi, Shahgarh, District Sagar, challenging communications/orders dated 25.06.2020, 26.06.2020 and 06.07.2020.
3 MIN READ→
Criminal LawContract Law
Criminal proceedings cannot continue where contractual allegations lack foundational ingredients of criminal offences.
The Madhya Pradesh State Mining Corporation issued a tender for sand-extraction projects in Narmadapuram, Sehore and Bhind. The petitioner, Mapaex Minerals/respondent No. 2 and M/s Anshika Builders entered into a Memo...
5 MIN READ→
Criminal Procedure and EvidenceHealth and Medical Law
Police barred from investigating PCPNDT Act offence as principal agency; BNS probe allowed to continue, Madhya Pradesh High Court rules
A joint inspection was conducted on 27 July 2026 at R.K. Digital X-Ray and Sonography Centre, Malviya Chowk, and Saral Sonography Centre, Adhartal, Jabalpur, pursuant to allegations of illegal prenatal sex determination.
4 MIN READ→
Criminal Procedure and EvidenceConstitutional Law
A writ challenging a preliminary police enquiry becomes infructuous once the enquiry is closed.
The petitioner claimed ownership and possession of land at Village Maharajpur, Jabalpur, and alleged that a property-boundary dispute arose after he executed a registered sale deed for part of the land in favour of re...
3 MIN READ→
Civil Procedure and EvidenceCriminal Procedure and Evidence
Delay caused by a bona fide counsel lapse may be condoned to secure adjudication on merits.
The petitioner filed a complaint under Section 138 of the Negotiable Instruments Act, 1881. The Judicial Magistrate First Class, Tikamgarh, dismissed the complaint by order dated 18.05.2018 for non-payment of process...
3 MIN READ→
Criminal LawAdministrative and Public Law
Alleged proxy teaching, without dishonest inducement or property delivery, does not constitute cheating under Section 318(4) BNS.
The petitioner, Roop Singh Chadar, was a teacher posted in District Sagar.
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Regular bail granted after investigation, with no criminal antecedents and trial likely to be protracted.
The applicant, Sitaram Pal, was arrested on 16 June 2026 in connection with Crime No. 158/2026 registered at Police Station Silwani, District Raisen, for alleged offences under Sections 316(2), 316(3), 316(5), 318(3),...
4 MIN READ→
Civil Procedure and EvidenceAdministrative and Public Law
Inordinate delay cannot be condoned where institutional inaction is blamed on counsel without sufficient cause.
The Madhya Pradesh Housing Board challenged, under Section 100 CPC, the judgment and decree dated 24 December 2004 affirming a decree in favour of Dr. Ramesh Babu Gupta.
3 MIN READ→
Contract LawArbitration and Mediation
Mandatory contractual amicable negotiations must precede pursuit of contractual remedies.
The petitioner was appointed as an insurance broker to provide insurance-broking and consultancy services to the Madhya Pradesh Warehousing and Logistics Corporation (“MPWLC”) under an agreement dated 24 March 2025. M...
3 MIN READ→
Administrative and Public LawConstitutional Law
Gaushala management termination must follow prescribed policy and natural justice before competent authority.
The petitioner-Society was entrusted with the management and operation of a Gaushala situated at Gram Panchayat Mada pursuant to a Gram Panchayat resolution dated 14 February 2025 and an agreement dated 6 May 2025 for...
3 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Only the disputed cyber-fraud amount may remain secured; remaining bank funds must be released.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold/freeze on his bank account bearing Account No. 55550107484592 and the connected FDR/IFSC details.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Where family pension is payable to multiple widows, it must be paid in equal shares.
The petitioner sought family pension following the death of her husband, a government employee, who died in service on 25 September 2010.
2 MIN READ→
Criminal LawCriminal Procedure and Evidence
Anticipatory bail denied where forged educational records require further investigation and custodial interrogation.
The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 340/2026 registered at Police Station Kotwali, District Morena, for offences under...
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Recovery of pecuniary loss cannot be enforced without a concluded disciplinary finding and proper hearing.
The State preferred an appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, against the order dated 11 February 2025 in W.P. No. 137/2020, whereby the Single J...
3 MIN READ→
Property and Real Estate LawArbitration and Mediation
Collector’s circle rates must be considered when determining compensation for land acquired under the National Highways Act.
The appellant’s agricultural land situated at Village Uda, Tehsil and District Harda, was acquired for the maintenance, management and operation of National Highway No. 47.
4 MIN READ→
Property and Real Estate LawArbitration and Mediation
Applicable Collector Guidelines must be considered when determining compensation for land acquired under the National Highways Act.
The appellants were agriculturists whose lands situated in Village Uda/Badus, District Harda, were acquired for the maintenance, management and operation of National Highway No. 47.
4 MIN READ→
Employment and Labour LawConstitutional Law
Arbitrary cutoff dates cannot deny senior Medical Officers advance increments granted to their juniors.
The petitioners, serving Medical Officers, challenged the cut-off date of 1 January 2014 contained in the State’s Circular dated 23 April 2015.
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Criminal proceedings against matrimonial relatives cannot rest on vague, omnibus allegations alone.
Respondent No. 2 alleged that she married Mayur Jain on 23 April 2024 with the consent of both families and that, after the marriage, her matrimonial family demanded ₹15,00,000 in cash and a four-wheeler as dowry.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Disciplinary penalties require reasoned consideration of the employee’s reply; non-speaking orders are unsustainable.
The petitions were heard analogously because they involved substantially similar issues
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
A disciplinary penalty order must give reasons and conduct an enquiry when charges are factually denied.
The petitioners were employees of the respondent Department. During the intervening night of 23–24 August 2012, ₹99,756 was allegedly stolen from the locker at the Distribution Centre, Simariya, following which an FIR...
3 MIN READ→
Administrative and Public LawConstitutional Law
Children’s right to nutritious mid-day meals outweighs a Self-Help Group’s claim to continued entrustment.
The petitioner-Self Help Group had been entrusted with the distribution of mid-day meals at a school.
3 MIN READ→
Administrative and Public LawHuman Rights Law
Children’s right to nutritious mid-day meals outweighs a Self-Help Group’s interest in continuing the arrangement.
The petitioner, a Self-Help Group, had been entrusted with distributing mid-day meals to school children.
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Article 226 interference is unwarranted where disputed meal-scheme irregularities implicate children’s nutritional welfare.
The petitioner, a Self-Help Group, had been entrusted with the distribution of mid-day meals to school-going children.
3 MIN READ→
Administrative and Public LawEducation Law
Writ jurisdiction should not reassess disputed facts where children’s nutritional welfare is paramount.
The petitioner, a Self-Help Group, had been entrusted with distributing mid-day meals in certain government schools in District Shivpuri.
4 MIN READ→
Constitutional LawAdministrative and Public Law
Public interest in nutritious mid-day meals outweighs a Self-Help Group’s claim to continued distribution work.
The petitioner, a Self-Help Group, had been entrusted with the distribution of mid-day meals at a school in District Shivpuri.
3 MIN READ→
Criminal Procedure and EvidenceTechnology, Cybercrime, and Data Privacy
Non-compoundable criminal proceedings may be quashed on voluntary compromise where continuation serves no purpose.
The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR Crime No. 98/2021 registered at Police Station Cyber Cell and High-Tech Crime, District Gwalior, for offences...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
A departmental enquiry is unnecessary under Rule 16 when the employee does not dispute the underlying loss.
The appellant, Chandrapal Singh, was working as Assistant Prikriya Prabhari/In-charge of the Processing Centre, Sagar, and retired on 26.02.2021.
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Prolonged prosecution and mitigating circumstances justify reducing imprisonment to period undergone while enhancing fine.
The appellant was prosecuted for an incident dated 31 March 2007, during which he allegedly abused the complainant’s husband over payment for labour work and struck him with an iron rod on the head, shoulder and legs,...
3 MIN READ→
Property and Real Estate LawCivil Procedure and Evidence
Mere pendency of a civil suit does not stay execution of Section 250 MPLRC orders.
The appeals arose from a common order dated 23 February 2026 dismissing W.P. Nos. 47288 of 2025 and 41064 of 2025. The dispute concerned implementation of an order dated 30 April 2016 passed under Section 250 of the M...
4 MIN READ→
Criminal Procedure and EvidenceCriminal Law
High Courts cannot consolidate FIRs under Article 226 where transactions and accused are distinct.
The appellant challenged the dismissal of his writ petition seeking clubbing or consolidation of several FIRs registered against him and other office-bearers of Arth Nidhi Private Limited in different districts of Mad...
4 MIN READ→
Civil Procedure and EvidenceAdministrative and Public Law
Inordinate unexplained delay warrants dismissal where the appellant’s presence establishes knowledge of the order.
The appellant challenged the order dated 3 December 2024 by which the learned Single Judge dismissed Writ Petition No. 34010/2024.
2 MIN READ→
Employment and Labour LawCriminal Procedure and Evidence
Departmental and criminal proceedings may proceed simultaneously absent demonstrated prejudice or complex factual and legal issues.
The petitioner, appointed as Assistant Grade-III in 2017 after competitive selection, was transferred to the Arms Section of the Collectorate, Bhind, in July 2024.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Hindi typing test cannot be treated as an increment condition where rules grant preference and appointment order is silent.
The appellant was appointed as a Lower Division Clerk on 31 December 1987 in the Water Resources Department.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Non-supply of the enquiry report vitiates punishment, requiring remand from the post-enquiry stage.
The respondent, an Assistant Grade-III in the Social Justice and Disabled Welfare Department, was charge-sheeted on 29 May 2015 for allegedly obtaining leave illegally.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Withholding increments with cumulative effect is a major penalty requiring a regular departmental inquiry.
The petitioner, a Class-III employee, was subjected to the penalty of withholding two annual increments with cumulative effect by order dated 30 June 2018 issued by the Collector, Gwalior.
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Writ courts will not reappraise disciplinary findings absent perversity, no evidence, or procedural violation.
The petitioner, Rajendra Singh, was appointed as Booth Level Officer for Booth No. 158, Magarda, District Harda, pursuant to an election-duty order dated 10 December 2013.
3 MIN READ→
Employment and Labour LawConstitutional Law
Veterinary surgeons cannot be denied career-progression benefits granted to similarly placed medical and dental surgeons.
The respondents, working as Veterinary Assistant Surgeons/Veterinary Surgeons in the Animal Husbandry and Dairy Department of Madhya Pradesh, sought the benefit of time-scale pay/Assured Career Progression (Kramonnati...
3 MIN READ→
Administrative and Public LawCriminal Law
Examining authority must decide post-acquittal representations against disqualification through a reasoned, speaking order.
The petitioner participated in the M.P. State Civil Services Examination, 2012 conducted by the Madhya Pradesh Public Service Commission (“MPPSC”), cleared the Preliminary and Main Examinations, and secured Merit Posi...
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
A quasi-judicial recovery order must give reasons; appellate reasoning cannot cure its absence.
The petitioner was serving as Gram Rozgar Sahayak in Gram Panchayat Tonga, Janpad Panchayat Sabalgarh, District Morena, during the execution of development works under MGNREGA, the Fifteenth Finance Scheme and other g...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Where only a warning is issued, the suspension period must count as duty with salary and increments.
The petitioner, a Secretary at Gram Panchayat Vishanpur, Janpad Panchayat Kurwai, was issued a departmental charge-sheet on 25 August 2022.
3 MIN READ→
Employment and Labour LawCivil Procedure and Evidence
Retiral benefits for service beyond prescribed superannuation age remain subject to pending parity adjudication.
The respondent, a doctor in the Department of Ayush, claimed parity with doctors employed in the Public Health and Medical Education Department, where the age of superannuation was 65 years, whereas Ayush doctors were...
4 MIN READ→
Administrative and Public LawEmployment and Labour Law
A delinquent who knowingly declines to participate cannot later allege denial of natural justice.
The petitioner was appointed as a Constable/Driver on 20 April 2012. A charge-sheet containing four charges was issued to him on 4 August 2023, to which he replied on 14 August 2023.
3 MIN READ→
Environmental LawAdministrative and Public Law
A PIL challenging forest-land leases fails when beneficiaries are not impleaded and statutory violations remain unspecified.
The petitioners, including the Sarpanch of Gram Panchayat Semarwar and a social worker, filed a writ petition styled as a Public Interest Litigation challenging the grant of rights, title and interest over 40.711 hect...
3 MIN READ→
Constitutional LawCriminal Procedure and Evidence
Banks must unfreeze accounts while disputed cyber-fraud amounts remain secured pending Magistrate’s orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold/freeze/lien imposed on his HDFC Bank account and any other appropriate relief.
2 MIN READ→
Administrative and Public LawCriminal Procedure and Evidence
Bank shall unfreeze accounts while disputed cyber-fraud amounts remain in fixed deposits pending Magistrate orders.
The petitioner, Sonu Traders, maintained Account No. 10124658705 with IDFC First Bank, Ujjain Branch.
3 MIN READ→
Civil Procedure and EvidenceConstitutional Law
Courts must adopt a liberal approach when restoring suits dismissed for want of prosecution.
The plaintiff instituted a suit on 15 October 2018 for recovery of more than ₹30 lakhs.
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Bail is denied where a minor prosecutrix’s statement specifically implicates the accused in sexual assault.
The applicant filed a second application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail in Crime No. 99/2024 registered at Police Station Madan Mahal, District Jabalpur, for of...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Acquittal cannot be disturbed absent perverse, illegal, or wholly unsustainable findings.
The petitioner challenged the judgment dated 14 October 2017 passed by the Judicial Magistrate First Class, Katni, in Criminal Complaint Case No. 1453/2011, whereby respondents Nos. 2–5 were acquitted of offences unde...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Acceptance of outsourced compassionate engagement bars a subsequent enforceable claim to regular appointment.
The petitioner’s father, a government employee, died in harness on 24 April 2021.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Dependents of deceased Sthai Karmi employees must be considered for compassionate appointment.
The petitioner filed a writ petition under Article 226 of the Constitution challenging the order dated 18 August 2026 passed by Respondent No. 5, whereby his claim for compassionate appointment was rejected.
2 MIN READ→
Employment and Labour LawAdministrative and Public Law
Correction of date of birth cannot be claimed at the fag end of service.
The petitioner, an Anganwadi Assistant at Anganwadi Centre, Kathkona, challenged the order dated 05.02.2026 passed by respondent No. 3 directing her to be relieved/retired on attaining 62 years of age.
3 MIN READ→
Employment and Labour LawCivil Procedure and Evidence
A Sales Manager remains a workman absent proof of managerial or supervisory control over employees.
The connected petitions arose from identical awards dated 6 February 2025 passed by the Central Government Industrial Tribunal-cum-Labour Court (“CGIT”), concerning the termination of Manish Kumar Shrivastava and Shai...
4 MIN READ→
Civil Procedure and EvidenceCivil Law
No separate pecuniary-jurisdiction issue is required where the existing valuation and court-fee issue adequately addresses it.
The respondents, as plaintiffs, instituted Civil Suit No. RCS A-11/2025 before the Civil Judge, Junior Division, Maheshwar, seeking declaration that registered Sale Deed No. 227 dated 10 August 2004 was null and void,...
3 MIN READ→
Insurance LawCivil Procedure and Evidence
Failure to prove the accident and insured vehicle’s involvement warrants dismissal of the compensation claim.
The appeals arose from the award dated 07.07.2007 passed by the III Additional Motor Accidents Claims Tribunal, Bhopal, in MCC No. 1750 of 2006.
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Criminal Procedure and EvidenceCriminal Law
Section 94 permits summoning documents during cross-examination when necessary for effective questioning.
The respondent-complainant instituted proceedings under Section 138 of the Negotiable Instruments Act against the petitioner-accused.
3 MIN READ→
Administrative and Public LawConstitutional Law
Cancellation of a caste certificate was upheld following findings of non-residence and alleged submission of forged documents.
The petitioner challenged, under Article 226 of the Constitution, the order/letter dated 10 March 2025 by which his caste certificate dated 1 August 2022, bearing Registration No. RS/451/0104/61882/2022, was cancelled...
2 MIN READ→
Criminal Procedure and EvidenceConstitutional Law
Incorrect criminal-case records and rushed one-day processing vitiated NSA detention, MP High Court rules
The petitioners challenged the District Magistrate, Jabalpur’s orders dated 6 January 2026 directing their preventive detention for three months under Section 3(2) of the National Security Act, 1980.
3 MIN READ→
Transport, Maritime, and Aviation LawCivil Procedure and Evidence
A Claims Tribunal cannot dismiss a motor accident claim solely for defects in minor representation.
The appellant/claimant filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, seeking compensation of ₹3,15,000 for injuries sustained in a motorcycle accident dated 5 July 2018.
4 MIN READ→
Administrative and Public LawEmployment and Labour Law
A stigmatic termination of contractual service without departmental inquiry violates natural justice.
The petitioner was appointed on a contractual basis as a Feeding Demonstrator. The Chief Medical and Health Officer, Ashok Nagar, terminated her services by order dated 3 January 2019, alleging unauthorised absence fr...
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Criminal Procedure and EvidenceCivil Procedure and Evidence
Civil courts can direct police to register forgery cases committed outside court, Madhya Pradesh High Court rules
The petitioners and Respondents Nos. 2 and 3 were siblings involved in a civil dispute concerning title to agricultural land.
4 MIN READ→
Employment and Labour LawAdministrative and Public Law
Recovery of excess pay is impermissible from retired Class III employees for decades-old fixation errors.
The petitioner was appointed as a Constable on 1 January 1984 and retired as an Assistant Sub-Inspector (“ASI”), a Class III post, on 31 March 2025.
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Insurance LawCivil Procedure and Evidence
Revision against sub-₹1 lakh motor accident awards is impermissible absent exceptional jurisdictional or irreparable injustice.
The Insurance Company filed a revision under Section 115 of the Code of Civil Procedure challenging an award of the Claims Tribunal granting compensation of ₹6,000 to the claimant.
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Criminal Procedure and EvidenceCriminal Law
Prolonged custody and delayed trial justified bail absent flight, recidivism, or evidence-tampering risks.
The applicant, Chandrakala Mahore, an Assistant Grade II working in the Office of the Land Acquisition Officer, Bargi, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connecti...
3 MIN READ→
Administrative and Public LawConstitutional Law
A stranger to service matters lacks locus standi to challenge an employee’s suspension or reinstatement.
The petitioner alleged that she had married respondent No. 6, a Sub-Engineer, on 16 April 2019 and that he contracted a second marriage without obtaining a divorce from her.
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Employment and Labour LawConstitutional Law
Similarly situated employees are entitled to retrospective regularization; delay does not bar relief for a continuing wrong.
The petitioner was engaged as a Jail Warder/Temporary Prahari for 89 days from 14 July 1997 and was thereafter continued through repeated short-term extensions involving artificial one-day breaks.
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Transport, Maritime, and Aviation LawCivil Law
Pending 2005 accident claim gets ₹2.5 lakh no-fault compensation despite failure to prove driver’s negligence under Section 166, MP High Court rules
Manoj Kumar filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, alleging that he sustained serious spinal injuries on 29.03.2005 while travelling as a pillion rider on motorcycle No. MP-05-AF-251...
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Employment and Labour LawAdministrative and Public Law
Similarly situated employees are entitled to retrospective regularization parity; delay does not bar claims involving continuing wrongs.
The petitioner was engaged as a temporary Jail Warder for 89 days from 24 June 1997, and his engagement was thereafter repeatedly extended by imposing artificial one-day breaks.
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Employment and Labour LawAdministrative and Public Law
Stigmatic termination of a contractual employee without departmental inquiry violates natural justice.
The petitioner was appointed as a contractual Accountant (Janpad Level) on 12 December 2007 and was subsequently transferred from Gwalior to Gohad.
3 MIN READ→
Criminal Procedure and EvidenceFamily Law
Vague, omnibus allegations against in-laws warrant quashing; specific allegations against the husband may proceed.
The petitioners invoked the inherent jurisdiction of the High Court under Section 482 of the Code of Criminal Procedure/Section 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of the FIR, charge-sheet...
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Criminal Procedure and EvidenceCriminal Law
Bail granted where material prosecution witnesses turned hostile, direct evidence was absent, and trial would be prolonged.
The appellant challenged the order dated 10 August 2026 of the Special Judge, Shivpuri, rejecting her bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”). The appeal was filed u...
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Criminal Procedure and EvidenceBanking and Finance Law
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution challenging the freezing of his Bank of Baroda account bearing No. 08260100016476.
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Banking and Finance LawCriminal Procedure and Evidence
Banks must unfreeze accounts while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold or freeze imposed on his IDBI Bank account No. 2040104000072195 and permission to operate the a...
2 MIN READ→
Administrative and Public LawBanking and Finance Law
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits.
The petitioner invoked Article 226 of the Constitution seeking removal of the hold/freeze on her Bank of Maharashtra account bearing Account No. 60587870489.
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Banking and Finance LawCriminal Procedure and Evidence
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate’s orders.
The petitioner filed a petition under Article 226 of the Constitution seeking removal of the hold/freeze/lien on his bank account maintained with Punjab National Bank.
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Administrative and Public LawContract Law
CUF shortfall alone cannot justify termination of hydel project lease without examining water supply, rules Madhya Pradesh High Court
The petitioner operated and maintained the Chambal Mini Hydel Project, Morena, comprising three 600 kW generating units, under a 30-year Lease Agreement dated 24.03.2014 executed pursuant to the tender process and Let...
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Insurance LawTransport, Maritime, and Aviation Law
Motor Accident Tribunals Cannot Impose Penal Interest on Compensation Awards Without Statutory Authority.
On 11 October 2004, Ram Lakhan Shukla died in a motor accident involving Jeep No. M.P.-17-A-5096.
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Insurance LawTransport, Maritime, and Aviation Law
Heirs of a deceased owner-driver cannot claim under Section 163-A, but contractual owner-driver coverage remains payable.
Mohan Kurmi was the registered owner of Tractor No. M.P.-15-AA-436 and was driving it on 23 March 2008 when it overturned due to his rash and negligent driving, resulting in his death.
3 MIN READ→
Insurance LawTransport, Maritime, and Aviation Law
Permit overloading does not defeat the insurer’s liability for a passenger covered by the policy.
On 11 October 2004, Mathura Prasad died in a motor accident involving Jeep No. M.P.-17-A-5096, driven by respondent No. 2, owned by respondent No. 1, and insured with the appellant-Insurance Company.
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Criminal Procedure and EvidenceCriminal Law
Quashing is unwarranted where the FIR discloses prima facie offences and involves disputed factual defences.
The prosecutrix, a private teacher, lodged a written report on 20 March 2023 alleging that, while she was proceeding to school at approximately 8:00 a.m., the petitioners attempted to outrage her modesty and abused he...
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Banking and Finance LawAdministrative and Public Law
A surviving joint account holder is entitled to operate the account despite an “all account holders and survivor” mandate.
The petitioner and her late husband, Ashok Kumar Roy, jointly maintained Account No. 32757675329 with the State Bank of India under the operating mandate “either or survivor”.
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Property and Real Estate LawConstitutional Law
Delay and laches cannot defeat compensation for private land used without lawful acquisition.
The petitioner claimed ownership of Khasra No. 296/2, measuring 0.206 hectares, situated at Village Badroan, Tehsil Huzur, District Rewa.
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Property and Real Estate LawCivil Procedure and Evidence
Failure to implement a housing scheme entitles applicants only to refund with interest, not allotment as of right.
The petitioners applied to the Madhya Pradesh Housing and Infrastructure Development Board for allotment of LIG houses under the relevant housing scheme.
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Administrative and Public LawEmployment and Labour Law
Departmental review does not revive a stale cause of action defeated by delay and laches.
The petitioner, a Police Department employee appointed on compassionate grounds, was subjected to a departmental enquiry concerning unauthorized absence from duty.
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Employment and Labour LawAdministrative and Public Law
Post-retirement recovery of excess salary paid for over five years is impermissible absent a voluntary undertaking.
The petitioner was appointed as an Upper Division Teacher in 1981 and retired on 31 March 2018 as a Lecturer, a Class-II post.
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Criminal Procedure and EvidenceCriminal Law
Bail cannot be cancelled absent cogent, overwhelming circumstances or supervening misuse of liberty.
The applicant/complainant sought cancellation of the bail granted to respondent No. 2/accused by the Trial Court on 24 April 2026 in Bail Application No. 372/2026.
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Civil Procedure and EvidenceCivil Law
A litigant may receive one final opportunity to prove a Will-based substitution claim, subject to costs.
Late Shri Ram Swaroop Soni had instituted proceedings seeking setting aside of a compromise decree. During their pendency, he died on 12.10.2014. Respondent Nos. 1–4, claiming to be his children, sought substitution u...
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Criminal LawCriminal Procedure and Evidence
A society-management dispute cannot constitute cheating absent deception and dishonest inducement at the transaction’s inception.
The petitioners and respondent No. 2 were members/office-bearers of Shri Mahesh Singh Memorial Shiksha Evam Samaj Kalyan Samiti, a society registered under the Madhya Pradesh Societies Registration Act, 1973. Responde...
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Criminal Procedure and EvidenceAdministrative and Public Law
Under Section 175(3) BNSS, Magistrate must consider the police status report before directing investigation.
The petitioner/complainant filed a complaint before Police Station University, Gwalior, alleging that the respondents and other persons had committed cognizable offences, including threats, abuse, intimidation, conspi...
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Criminal Procedure and EvidenceCriminal Law
Acquittal upheld where contradictory evidence and non-examination of independent witnesses created reasonable doubt.
The prosecution alleged that on 7 March 2012 at approximately 10:15 p.m., the respondents abused the complainant, threatened to kill him, and assaulted the complainant and other persons with sticks, causing injuries t...
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Employment and Labour LawAdministrative and Public Law
Suppression of a dependent sibling’s government employment disentitles a candidate to compassionate appointment.
The petitioner’s father died in harness on 18 February 2016.
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Administrative and Public LawCivil Procedure and Evidence
Reliance on an undisclosed adverse report violates natural justice and vitiates the penalty order.
The petitioner, a road-construction contractor engaged by the Madhya Pradesh Road Development Corporation (MPRDC), challenged the Collector, Shivpuri’s order dated 18 December 2025 imposing a penalty of ₹8,53,50,000,...
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Administrative and Public LawEmployment and Labour Law
A stigmatic termination of an Anganwadi Worker requires a regular departmental enquiry.
The petitioner was appointed as an Anganwadi Worker on 25 March 1999 and was serving at Anganwadi Centre, Khurrka, Tahsil Vijaypur, District Sheopur.
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Family LawCriminal Procedure and Evidence
Maintenance under Section 125 CrPC does not bar additional maintenance under the DV Act.
The petitioner-husband challenged the judgment dated 23 June 2026 of the 25th Additional Sessions Judge, Bhopal, which reversed the JMFC’s order dated 25 November 2025 in proceedings under the Protection of Women from...
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Criminal Procedure and EvidenceCriminal Law
Cognizance without hearing the accused under Section 223(1) BNSS is void ab initio.
Respondent No. 2 filed a private complaint alleging that, during the by-election at Polling Station, Andhupura, on 13 November 2024, the appellants formed an unlawful assembly, committed electoral malpractice, physica...
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Criminal Procedure and EvidenceFamily Law
Failure to enforce Rajnesh disclosure requirements vitiates maintenance determination and warrants fresh adjudication.
The petitioner-wife challenged the order dated 27.06.2026 passed by the Principal Judge, Family Court, Katni, in MJCR No. 167/2021, whereby her application under Section 125 CrPC was allowed and monthly maintenance of...
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Employment and Labour LawAdministrative and Public Law
Stigmatic termination of an Anganwadi worker without departmental inquiry violates natural justice and is unsustainable.
The petitioner was appointed as an Anganwadi Worker on 23 March 2017 and was serving at Anganwadi Centre No. 9D, Kolaras, District Shivpuri.
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Criminal Procedure and EvidenceCriminal Law
Criminal proceedings for rape may be quashed after the accused and victim marry and amicably settle.
The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR/charge-sheet in Crime No. 1745 of 2023, registered at Police Station Lasudiya, District Indore, for offences...
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Criminal LawCriminal Procedure and Evidence
Compromise in a non-compoundable offence may justify reducing imprisonment to undergone while maintaining conviction.
The appellant was convicted by the Additional Sessions Court, Bareli, District Raisen, in S.T. No. 183/2022 for an offence punishable under Sections 329/34 of the Indian Penal Code and sentenced to five years’ rigorou...
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Administrative and Public LawCivil Procedure and Evidence
High Courts cannot reappreciate administrative findings or compare dealership candidates under Article 226 absent patent arbitrariness.
The petitioner, Anita Verma, applied for allotment of a Hindustan Petroleum Corporation Limited (“HPCL”) retail dealership at Location No. 58, Nasurullahganj–Ladkui, District Sehore, pursuant to an advertisement issue...
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Property and Real Estate LawCivil Procedure and Evidence
Failure to implement a housing scheme entitles applicants only to refund with interest, not allotment as of right.
The petitioners applied to the Madhya Pradesh Housing and Infrastructure Development Board for allotment of LIG houses under the relevant housing scheme.
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Trial court directed to take the Section 311 recall application on record and decide it according to law.
The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), corresponding to Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.), seeking a direction to the A.S.J. and Special...
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Criminal Procedure and EvidenceCivil Procedure and Evidence
Orders under Sections 145/147 CrPC require effective notice and meaningful hearing before adverse directions.
The applicants challenged, under Section 482 of the Code of Criminal Procedure, 1973, the order dated 24.11.2014 passed by the Sub-Divisional Magistrate, Niwari, in Case No. 286/J.N.114.
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Employment and Labour LawAdministrative and Public Law
Recovery of excess payments made over five years earlier from retired Class III employees is impermissible.
The petitioner was appointed as a Head Master, subsequently promoted as a Lecturer, and later retired upon attaining the age of superannuation.
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Administrative and Public LawCivil Procedure and Evidence
Unchallenged administrative rejection orders attaining finality cannot be reopened under Article 226.
The petitioner was appointed as a “Guruji” at an E.G.S. Centre in District Anuppur under the Shiksha Guarantee Scheme in 1997. He claimed that he subsequently qualified in the Samvida Shala Shikshak Grade-III Eligibil...
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Civil Procedure and EvidenceAdministrative and Public Law
Extraordinary delay cannot be condoned without a satisfactory explanation covering the entire period of delay.
The dispute concerned mutation of agricultural land at Village Navlihaar, Tehsil Ater, District Bhind, comprising several survey numbers under Khatas Nos. 38–43.
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Employment and Labour LawAdministrative and Public Law
Similarly situated employees are entitled to retrospective regularization and consequential benefits from the parity date.
The petitioner was initially engaged as a temporary Jail Warder for 89 days from 1 January 1993 and was thereafter continuously continued in service through artificial one-day breaks. His services were eventually regu...
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Civil Procedure and EvidenceAdministrative and Public Law
A second writ petition for previously claimed back wages is not maintainable without liberty to re-agitate the claim.
The petitioner was appointed on compassionate grounds under the 1993 policy. Pursuant to departmental guidelines, she underwent age verification before a Medical Board on 29 September 2009, which assessed her age as b...
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Education LawAdministrative and Public Law
Non-submission of a registered rent agreement is a curable defect in recognition proceedings.
The petitioner-society sought renewal/recognition for Classes IX–XII for the academic session 2026–2027.
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Banking and Finance LawConstitutional Law
Banks cannot indefinitely freeze entire accounts; disputed amounts must be segregated and remaining balances released.
The petitioner maintained Savings Bank Account No. 03240100014106 with UCO Bank, Birla Nagar Branch, Gwalior.
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Employment and Labour LawAdministrative and Public Law
High Courts cannot reappreciate evidence or substitute disciplinary authorities’ findings absent perversity or procedural illegality.
The petitioner, appointed as an Officer Scale-I in 1984 and later promoted as a Scale-II Manager, was posted as Branch Manager at Narsinghkhedi Branch, Sehore.
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Civil Procedure and EvidenceCriminal Procedure and Evidence
Bureaucratic delay without demonstrated diligence is not sufficient cause for condoning the State’s late appeal.
The Special Police Establishment, Lokayukta, challenged the judgment dated 17 March 2017 of the Special Judge, Prevention of Corruption Act, Chhatarpur, acquitting Gulab Singh of offences under Sections 7 and 13(1)(d)...
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Employment and Labour LawAdministrative and Public Law
Writ courts cannot reappreciate departmental evidence absent perversity or violation of natural justice.
The petitioner, appointed as a Peon in 1985 and later promoted to Clerk and Head Cashier, was suspended on 20.12.2013 and subsequently proceeded against in a departmental enquiry concerning alleged cash irregularities...
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Administrative and Public LawCivil Procedure and Evidence
Long service, service records, or regularisation cannot validate an appointment lacking lawful foundational recruitment records.
The petitioner claimed that he was appointed as a Pump Driver on 24.04.1993, had continuously worked, and was granted the benefit of the Government’s Viniymatikaran policy dated 07.10.2016 by order dated 18.08.2017.
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Administrative and Public LawReligious and Personal Law
MP High Court upholds Ujjain mosque’s partial demolition for 15-metre road widening ahead of Simhastha 2028
The petitioners claimed an interest in and administered the Shahi Masjid at Municipal No. 524, Khasra No. 2072, Chatri Chowk, Ujjain, which was stated to be a registered Waqf property and an ancient religious structure.
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Banking and Finance LawCriminal Procedure and Evidence
Bank must unfreeze the account while securing disputed funds in fixed deposit pending Magistrate’s orders.
The petitioner, Silkiara Style Pvt. Ltd., maintained Current Account No. 057211990000001 with Unity Small Finance Bank. The account was frozen pursuant to communications from cyber-crime/police authorities concerning...
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Administrative and Public LawReligious and Personal Law
Road widening: MP High Court upholds removal of obstructing portion of Ujjain Shahi Masjid
The petitioners claimed an interest in and administration of Shahi Masjid, Ujjain, a registered Waqf property situated at Municipal No. 524, Khasra No. 2072, Chatri Chowk.
4 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate’s orders.
The petitioner invoked Article 226 of the Constitution seeking directions to the respondents to defreeze his bank account bearing No. 431100050600576 maintained with respondent No. 2, along with costs and other approp...
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Administrative and Public LawEmployment and Labour Law
Transfer representations must be decided through reasoned, speaking orders addressing the employee’s substantive grounds.
The petitioner, a Middle Teacher at Government Middle School, Matmur, Block Rajpur, was transferred by order dated 15.06.2026 to Government Middle School, Kanjakua, Block Barwani, approximately 100 km from his existin...
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Administrative and Public LawEmployment and Labour Law
Candidate’s permanent residence must be determined as of the application deadline for Anganwadi appointment.
The petitioner challenged the appointment of respondent No. 8, Smt. Anjana Soni, as an Anganwadi worker at the Anganwadi Centre, Semrakhurd, District Guna.
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Property and Real Estate LawAdministrative and Public Law
Sale certificates issued by Recovery Officers are not compulsorily registrable; filing under Section 89(4) suffices.
The petitioner was the successful auction purchaser of House Nos. 10 and 11, Khasra No. 1416/2 (part), Triveni Avenue, Indore, auctioned by Recovery Officer-I, Debts Recovery Tribunal, Jabalpur, in proceedings concern...
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Banks must unfreeze accounts while securing disputed cyber-fraud amounts in fixed deposits pending Magistrate orders.
The petitioner, Silkiara Style Pvt. Ltd., filed a petition under Article 226 of the Constitution seeking directions to IndusInd Bank to unfreeze Current Account No. 201036356918, or alternatively to restrict the lien...
3 MIN READ→
Administrative and Public LawBanking and Finance Law
Cybercrime-linked bank accounts must be unfrozen while disputed amounts remain secured in fixed deposits pending Magistrate orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking unfreezing and activation of its ICICI Bank current account, production of the cyber-complaint or order forming the...
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Family LawConstitutional Law
The six-month cooling-off period under Section 13B(2) is directory and waivable.
The petitioner and respondent jointly filed a petition for divorce by mutual consent under Section 13B of the Hindu Marriage Act, 1955.
3 MIN READ→
Banking and Finance LawConstitutional Law
Banks must unfreeze accounts while disputed sums remain secured in fixed deposits pending Magistrate orders.
The petitioner maintained Current Account No. 0088102000039534 with IDBI Bank, Ujjain.
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Family LawCivil Procedure and Evidence
Section 21-A HMA encompasses Section 9 proceedings, permitting connected divorce proceedings to be transferred to the same court.
The parties married at Chhindwara on 15 February 2021 and cohabited at Bhopal until matrimonial differences arose in 2022.
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Bail denied for grave weapon assault, prima facie evidence, witness intimidation risk, and no changed circumstances.
The applicant was arrested on 20 July 2025 in connection with Crime No. 283/2025 registered at Police Station Khaniyadhana, District Shivpuri, for offences under Sections 296, 115(2), 118(1), 351(5), 3(5) and 109 of t...
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
State-cadre Polytechnic lecturers cannot be transferred absent a permissible statutory contingency or demonstrated administrative exigency.
The appellants were lecturers working in different Government Polytechnic Colleges. They were transferred to other Polytechnic Colleges through separate transfer orders.
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Administrative and Public LawEducation Law
Delayed challenge to a closed recognition portal denied where reopening would disrupt completed bed allocation.
The petitioner, K.L. Sharma College of Nursing, sought provisional reopening of the online recognition portal for Academic Session 2026–27 so that it could upload infrastructural documents and complete its recognition...
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Administrative and Public LawCivil Procedure and Evidence
A prior conscious decision on contractual status renders reconsideration under Uma Devi an empty formality.
The respondents had been engaged on a contractual basis for the preservation and conservation of archaeological sites situated in areas likely to be submerged under the Narmada Valley Project.
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Civil Procedure and EvidenceCriminal Procedure and Evidence
Bureaucratic red-tapism without demonstrated diligence does not constitute sufficient cause for condoning State delay.
The Special Police Establishment, State of Madhya Pradesh, sought leave to appeal against the judgment dated 31 August 2017 by which the Special Judge, Prevention of Corruption Act, Damoh, acquitted Sudhir Upadhyay of...
3 MIN READ→
Criminal Procedure and EvidenceAdministrative and Public Law
Bureaucratic delay without demonstrated diligence does not constitute sufficient cause for condonation.
The Special Police Establishment, Lokayukta, State of Madhya Pradesh, sought leave to appeal against the judgment dated 31 January 2017 of the Special Judge, Prevention of Corruption Act, Rewa, acquitting the responde...
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Administrative and Public LawProperty and Real Estate Law
A mutation notice does not revive a stale challenge to lease cancellation absent a subsisting lease.
The appellants, landless persons, were allotted one hectare of Government land comprised in Khasra No. 5/1, Village Simri, pursuant to Gram Panchayat proceedings and subsequent revenue proceedings.
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Banking and Finance LawAdministrative and Public Law
District Administration Must Execute Section 14 SARFAESI Possession Orders Within One Month, Subject to Legal Impediments.
The petitioner-bank had advanced loan facilities to Madan Pal and Neeru Pal against a secured immovable property. Following default, the loan account was classified as a non-performing asset and proceedings were initi...
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Administrative and Public LawCommercial and Corporate Law
Pending MSME subsidy applications must be considered under the policy, including its September 2023 amendments.
The petitioner, an edible mustard-oil expeller unit, claimed to have established its industrial undertaking after making substantial investment in plant and machinery and obtaining the requisite statutory registration...
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Civil Procedure and EvidenceCriminal Procedure and Evidence
Pendency of a civil suit does not bar BNSS proceedings absent interim protection or possession adjudication.
The petitioners and private respondents belonged to branches of the same family and disputed possession and revenue entries concerning the subject property.
3 MIN READ→
Criminal LawAdministrative and Public Law
Compensation under the SC/ST Act requires proof of an offence; quashing negates entitlement.
The appellant filed a writ petition seeking release of ₹8,50,000 as compensation under Rule 12 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules, 1995.
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Belated correction of date of birth at service’s fag end is impermissible absent exceptional justification.
The petitioner was appointed as a Fitter/Helper on 01.09.1975. His date of birth was recorded in the respondents’ service records as 01.07.1956. He claimed that his correct date of birth was 10.05.1960, relying princi...
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Administrative and Public LawEmployment and Labour Law
Termination upheld where show-cause notice, enquiry, and opportunity to explain satisfied natural justice.
The petitioner was appointed as an Anganwadi Worker on 01.03.2003 and served until 2024. She was issued a show-cause notice dated 26.12.2024 alleging that she had demanded and accepted ₹150 from Tanu Yadav/Aman Yadav...
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Property and Real Estate LawAdministrative and Public Law
Only the Bhumiswami may initiate lifetime partition; all legal heirs must be heard.
The petitioner, Rupaji, was recorded as the Bhumiswami of the agricultural lands.
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Property and Real Estate LawCivil Procedure and Evidence
Applying for renewal and accepting rent do not automatically renew a lease absent a registered renewal deed.
The plaintiff-firm obtained a lease of land situated at Blocks 1–4, Agra–Bombay Road, Shivpuri, under a lease deed dated 23 July 1960 for 25 years, for establishing a motor service station and workshop.
4 MIN READ→
Employment and Labour LawConstitutional Law
Madhya Pradesh High Court strikes down 70%-80%-90% probationary pay scheme, orders full salaries for affected government employees
The petitioners were government employees appointed through direct recruitment under various Madhya Pradesh service and recruitment rules.
4 MIN READ→
Property and Real Estate LawAdministrative and Public Law
Development permission cannot be rejected solely on untraceable historical records absent proof of government ownership.
The petitioner purchased land through registered sale deeds executed during 2023–2026 for development of a residential colony known as “Luminous Corridor-II” and obtained mutation, diversion of land use, and layout/pl...
4 MIN READ→
Employment and Labour LawAdministrative and Public Law
Long-serving contractual employees’ regularisation claims must be reconsidered under applicable policy and Supreme Court precedent.
The petitioner was appointed in 2003 as a Data Entry Operator on a contractual basis and claimed to have continuously served the respondent department for approximately 23 years.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Recovery of excess salary payments is impermissible when made after retirement for over five years without voluntary undertaking.
The petitioner was initially appointed as a Compounder in 1983 and subsequently retired as an Ayurved Chikitsa Adhikari on 31 March 2017.
3 MIN READ→
Civil LawCivil Procedure and Evidence
Electricity distributors bear strict liability for electrocution caused by fallen live wires, irrespective of negligence.
Mangilal died by electrocution on 25 November 2009 at approximately 8:00 a.m. in an agricultural field near his residence after a live wire fell from an 11 KV electric pole.
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Administrative and Public LawEmployment and Labour Law
Uncommunicated adverse ACRs cannot justify denial or withdrawal of time-scale pay benefits.
The petitioner, an Ayurved Chikitsa Adhikari, was initially granted the first Kramonnati benefit after completing 12 years of service.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Long-serving daily-wage employees have no enforceable right to continuation without a sanctioned post.
The petitioner claimed to have been engaged as a daily-wage Chowkidar from 16 June 1981 at Government Sanjay Nikunj, Dehalwada, District Vidisha. He alleged continuous service, non-payment of wages from January 2009 t...
4 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Expiry of a select list cannot defeat a timely claim when the selected appointment is cancelled for fraud.
An advertisement was issued for appointment to the contractual post of Gram Rojgar Sahayak at Gram Panchayat Bhaurana, Janpad Panchayat Pohari, District Shivpuri. The petitioner applied on 22 June 2012 and was placed...
4 MIN READ→
Employment and Labour LawAdministrative and Public Law
Recovery of excess pay is impermissible from retired Class III employees absent a specific voluntary undertaking.
The petitioner was initially appointed as a Teacher/Upper Division Teacher in 1987 and subsequently served as a Lecturer at Government Higher Secondary School, Gorkhi, Gwalior. He retired in January 2023. At the time...
4 MIN READ→
Civil Procedure and EvidenceProperty and Real Estate Law
Belated defence documents may be admitted under Order VIII Rule 1(3) to support existing pleadings.
The petitioner-plaintiff instituted a suit seeking declaration of sole ownership over the suit land, a declaration that the order dated 3 June 2000 passed by the Assistant Settlement Officer was null and ineffective a...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Recovery of excess payments from retired employees is impermissible under settled law.
The petitioner, an Agriculture Development Officer (Cadre-III), retired from service on 31 October 2005.
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Administrative and Public LawEmployment and Labour Law
Enhancement of punishment by a revising authority requires personal hearing; written reply alone is insufficient.
The respondent, a police employee, was issued a show-cause notice on 9 March 2011, followed by a departmental enquiry.
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Proceedings under Section 69 BNS may be quashed on compromise after the parties marry.
The prosecutrix/respondent no. 2 was residing in Indore and came into contact with the petitioner through Instagram. The petitioner proposed marriage and suggested that they live together to understand each other bett...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
High Courts cannot quash prosecution by adjudicating alibi and evidentiary disputes under Section 528 BNSS.
The petitioners—Jagannath Baghel, the deceased’s father-in-law, and Deepak Baghel and Vikram Baghel, her brothers-in-law—sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of FIR Crime...
4 MIN READ→
Property and Real Estate LawAdministrative and Public Law
Ceiling proceedings initiated against a deceased person are void ab initio and cannot be sustained.
The petitioner claimed rights in approximately 1,501 bighas of land situated at Village Banediya, including Banediya Tank, and challenged ceiling proceedings initiated under the Madhya Pradesh Ceiling on Agricultural...
4 MIN READ→
Banking and Finance LawProperty and Real Estate Law
Financial institution must issue NOC upon receipt of agreed OTS amount and refrain from coercive action meanwhile.
The petitioners, comprising M/s SR Creations and four borrowers, approached the Madhya Pradesh High Court under Article 226 challenging a demand notice dated 30 October 2025 issued under Section 13(2) of the SARFAESI...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Bail denied where raid circumstances, witness statements, and recovered articles prima facie supported organized prostitution activities.
The applicant filed a second application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail in Crime No. 638/2026 registered at Police Station Kotwali, District Damoh, for offences...
4 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Acquittal of co-accused and prolonged delay do not automatically entitle an applicant to anticipatory bail.
The applicant filed his first application for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in relation to Crime/FIR No. 146/2010 registered at Police Station Jawa, District Rewa...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Bail denied where accused was found with a woman amid evidence of organized prostitution activities.
The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 638/2026 registered at Police Station Kotwali, District Damoh, for offences under Secti...
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Bail denied where accused’s presence with a woman was corroborated by raid circumstances and recovered articles.
The applicant filed a second application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail in Crime No. 638/2026 registered at Police Station Kotwali, District Damoh, for offences...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Compassionate appointment cannot be granted after prolonged delay once the purpose of immediate financial relief is frustrated.
The respondent’s father died in harness on 8 December 2005.
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Property and Real Estate LawAdministrative and Public Law
No fresh notice is required where counsel represents parties when partition proceedings recommence.
Respondents 1–7 filed proceedings under Section 178 of the Madhya Pradesh Land Revenue Code, 1959, seeking partition of joint agricultural land comprising several survey numbers.
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Unauthorized withdrawal of Panchayat funds, absent deception or dishonest inducement, does not constitute cheating under Section 420 IPC.
The petitioner, a Sahayak Sachiv of Gram Panchayat Samaspur, challenged under Section 482 of the Code of Criminal Procedure, 1973, FIR Crime No. 160/2017 registered at Police Station Malthon, District Sagar, for an of...
3 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Cyber-fraud account freezes require Magistrate authorization within three months; disputed sums may remain in fixed deposits.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the debit freeze/lien imposed on Savings Bank Account No. 919010090816091 maintained with Axis Bank, Ana...
2 MIN READ→
Health and Medical LawHuman Rights Law
At 27 weeks and 6 days, Madhya Pradesh High Court permits termination of rape survivor’s pregnancy, directs preservation of fetal DNA evidence
The petitioner, Victim X, represented through her legal guardian, sought permission for termination of a pregnancy resulting from sexual assault.
3 MIN READ→
Banking and Finance LawConstitutional Law
Cybercrime-related bank accounts must be unfrozen, while disputed amounts remain in fixed deposits pending judicial authorization.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the freeze/hold imposed on his Axis Bank account bearing No. 924030050687969.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Financial constraints cannot justify withholding undisputed retiral dues owed by public authorities.
The petitioner, formerly Chief Municipal Officer of Municipal Council, Satwas, District Dewas, retired on superannuation with effect from 31 March 2023.
2 MIN READ→
Administrative and Public LawProperty and Real Estate Law
Writ jurisdiction ordinarily will not interfere with remand orders absent exceptional illegality or procedural injustice.
The petitioners challenged the order dated 05.12.2025 passed by the Commissioner, Bhopal Division, in Case No. 534/Appeal/2024-25.
3 MIN READ→
Administrative and Public LawTransport, Maritime, and Aviation Law
Authorities must decide pending countersignature applications expeditiously, with conditional liberty to ply within the State.
The petitioner operated a stage carriage vehicle on the inter-State route from Nimbaheda to Arnod, consisting of two single trips daily, under Permit No. 4620/96. He submitted an application, along with the requisite...
3 MIN READ→
Civil Procedure and EvidenceAdministrative and Public Law
Bona fide non-appearance warrants recall of dismissal and restoration of an admitted writ petition.
The petitioner sought review and recall of the order dated 6 August 2026 passed in W.P. No. 1480 of 2008, whereby the writ petition had been dismissed as infructuous.
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Administrative and Public LawContract Law
Article 226 jurisdiction cannot resolve disputed technical compliance issues arising from contractual debarment.
The petitioner, a medical-equipment supplier, participated in NIT No. T-551 dated 22 February 2024 issued by the Madhya Pradesh Public Health Service Corporation for supply and installation of physiology-department eq...
3 MIN READ→
Arbitration and MediationCivil Procedure and Evidence
Section 19 MSMED Act requires 75% pre-deposit of the award amount, including interest accrued until deposit.
Bharat Heavy Electricals Limited (BHEL) awarded electrical package works for the Bina Refinery Project to M/s Control Systems under a Letter of Award dated 29 February 2008 and an agreement dated 8 September 2008.
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Lawful departmental action, without intentional instigation or aid, does not constitute abetment of suicide.
Shivraj Singh and his wife, Nirmala Singh, allegedly committed suicide by hanging at their residence on 1 March 2024.
3 MIN READ→
Criminal LawCriminal Procedure and Evidence
Section 59-A(i) of the M.P. Excise Act bars anticipatory bail for Section 34(2) offences involving over 50 bulk litres.
The applicant filed his first application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking anticipatory bail in connection with Crime No. 415/2026 registered at Police Station Shahpura, Distr...
2 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Anticipatory bail may be denied where serious bottle assault requires investigation and custodial interrogation.
The applicant filed his first application for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 223/2026 registered at Police Station M.P. Nagar, Bhopal,...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Sale agreement alone does not justify anticipatory bail when contraband is recovered from the registered owner’s vehicle.
The applicant filed his first application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking anticipatory bail in connection with FIR/Crime No. 453/2025 registered at Police Station Chorhata, D...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Bail granted under the SC/ST Act where investigation was complete and trial was likely to be prolonged.
The appellant, Nitesh Dubey, was arrested on 24 March 2026 in connection with Crime No. 03/2026 registered at Police Station A.J.K. (Ajaak), Vidisha, for offences under Sections 329(4), 331(3) and 305(A) of the Bharat...
3 MIN READ→
Arbitration and MediationAdministrative and Public Law
Solid-waste management contract is not a “works contract” under MP law, says Madhya Pradesh High Court; appoints arbitrator under Arbitration Act
Bhopal Municipal Corporation issued an RFP in 2024 for remediation, biomining, processing and disposal of legacy and fresh municipal waste at Adampur Chawni, Bhopal. Susajja JV Anand LLP was declared the successful bi...
3 MIN READ→
Civil Procedure and EvidenceCivil Law
Courts must liberally condone delay absent negligence, inaction, or mala fides to advance substantial justice.
Rajendra Kumar Gaur instituted a suit for declaration of title and permanent injunction concerning certain land, a dilapidated house and a *chabutra* against Surendra Kumar Gaur and the present applicants, who were Su...
4 MIN READ→
Employment and Labour LawAdministrative and Public Law
Stigmatic termination without a regular departmental inquiry violates natural justice and is unsustainable.
The petitioner was appointed as a Gram Rojgar Sahayak at Gram Panchayat Pachpediya in 2012, governed by the M.P. Rojgar Karmi Evam Rojgar Yojana, 2012.
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Employment and Labour LawAdministrative and Public Law
Prolonged family survival extinguishes the immediacy required for compassionate appointment.
The petitioner’s father was employed as a Driver with the Gramin Vidyut Sahakari Samiti Maryadit, Nowgaon, and died in harness on 21 September 2009.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Recovery of excess higher-pay-scale payments is impermissible absent employee misrepresentation, fraud, or contributory fault.
The petitioner was appointed as Office Assistant Grade-III on 6 May 1980 and was promoted to Office Assistant Grade-II on 15 May 1998.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Parity requires extending retrospective regularization and consequential benefits to similarly situated employees.
The petitioner was appointed on a contractual basis as an Assistant Homeopathy Medical Officer on 14 January 1999 pursuant to a recruitment drive initiated in 1999.
2 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Bank accounts must be unfrozen except disputed cyber-fraud amounts preserved in fixed deposits pending Magistrate’s orders.
The petitioner’s HDFC Bank account, Account No. 50109350159181, maintained at the Indrapuri Branch, Bhopal, was frozen pursuant to information or directions allegedly received from cyber-crime authorities in connectio...
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Cyber-fraud account freezes cannot continue indefinitely; disputed sums require Magistrate orders within three months.
The petitioner challenged the alleged illegal and arbitrary hold/freeze placed on his bank account bearing No. 301140300004200, maintained with SVC Cooperative Bank Ltd.
2 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Only the disputed cyber-fraud amount may remain frozen; the remaining account funds must be unfrozen.
The petitioner, Aarti Enterprises, challenged the freezing/holding of its Axis Bank account, Account No. 923020050083127, alleging that the account had been frozen without lawful authority or a judicial order.
2 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Banks must unfreeze accounts, securing only disputed cyber-fraud amounts in fixed deposits pending Magistrate’s orders.
The petitioner approached the High Court under Article 226 of the Constitution seeking removal of the hold placed on his State Bank of India account No. 31583275710, permission to operate the account, protection again...
2 MIN READ→
Property and Real Estate LawCivil Procedure and Evidence
Mutation following a court-directed sale deed is not barred by an interim status quo order.
The petitioner challenged the order dated 23 February 2026 passed by the Additional Commissioner, Bhopal Division, which upheld the Additional Tehsildar’s order dated 6 December 2024 mutating the property in favour of...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Madhya Pradesh High Court orders DSP-level independent probe into alleged suicide video naming wife and relatives
The petitioner, the 66-year-old mother of deceased Pawan, invoked Article 226 seeking a fair and proper investigation into Merg/Inquest Intimation No. 06/2025 registered at Police Station Kotwali, Burhanpur, after Paw...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Prior failure to prove evidence at trial alone cannot justify rejecting a Section 391 Cr.P.C. application.
A complaint was lodged alleging that the petitioner, while serving as President of Amarnath Grih Nirman Sahakari Sanstha, fraudulently re-allotted/resold Plot No. 38, Khasra No. 17/1/2, Gram Damkheda, Bhopal, to Sunit...
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Court may grant one final cross-examination opportunity to secure fair trial, subject to costs.
The applicant/accused was facing proceedings under Section 138 of the Negotiable Instruments Act, 1881, in SCNIA No. 516/2020 before the JMFC, Rewa.
3 MIN READ→
Civil Procedure and EvidenceAdministrative and Public Law
Administrative and procedural delays do not constitute sufficient cause for condoning the State’s limitation delay.
The State filed a writ appeal under Section 2(1) of the M.P. Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, challenging the order dated 28 August 2025 passed by the learned Single Judge in W.P. No. 863...
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Only the disputed cyber-fraud amount may remain secured; banks must defreeze the remaining account funds.
The petitioner maintained Savings Bank Account No. 50100315767000 with HDFC Bank and was engaged in lawful retail business correspondent services.
2 MIN READ→
Administrative and Public LawProperty and Real Estate Law
Authority must decide hailstorm crop-compensation claims after hearing competing title claimants.
The petitioners, claiming to be agriculturists in possession of land comprised in Survey Nos. 197, 246/2 and 247, admeasuring 1.78 hectares, and Aaraji Survey Nos. 201, 248 and 207, admeasuring 3.49 hectares, sought c...
2 MIN READ→
Education LawConstitutional Law
Exclusion of B.Pharm graduates from MBA eligibility was upheld as a rational university policy decision.
The petitioner, a Bachelor of Pharmacy (B.Pharm) graduate, challenged the DAVV Information Brochure for the academic year 2025–26, which excluded B.Pharm graduates from eligibility for admission to the MBA (Public Hea...
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Liquor-shop relocation challenge left undecided on merits; State directed to file its reply within seven days.
The appellant, a liquor-shop licensee, challenged the order dated 13 August 2026 in W.P. No. 32760/2026, by which the writ Court declined interim relief against the proposed shifting of her liquor shop.
2 MIN READ→
Election LawAdministrative and Public Law
Election recount order set aside for breach of natural justice and remanded for fresh hearing.
The petitioner, a practising advocate, contested the election for President of the District Advocates Association, Sagar. Although 1,350 votes were stated to have been cast, 1,355 ballot papers were allegedly found du...
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Election LawCivil Procedure and Evidence
Security deposit under Rule 7 must accompany an election petition; subsequent deposit cannot cure non-compliance.
The election for Sarpanch of Gram Panchayat Pathariya Vaman, District Sagar, was held on 01.07.2022. Respondent No. 4 was initially declared elected by one vote.
3 MIN READ→
Property and Real Estate LawCivil Procedure and Evidence
A post-award agreement accepting compensation without protest bars the landowner’s right to seek a Section 18 reference.
The appeals arose from land acquisition for NTPC’s 2 × 600 MW power project at Village Barethi, District Chhatarpur.
5 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Fair price shop authorization cannot be cancelled without notice and hearing under Clause 16.
The petitioners were societies operating fair price shops under allotment orders issued by the competent authorities.
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Compassionate appointment is not a vested right and cannot be claimed after undue delay.
Late Shri Ramdas, an employee of South Eastern Coalfields Limited, died in harness on 17 September 2007. Petitioner No.1, Smt. Geeta Bai, claimed to be his legally wedded wife, asserting that she had married him after...
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Fair price shop authorization cannot be cancelled without notice and hearing under Clause 16.
The petitioners were societies operating fair price shops under allotment orders issued by the competent authorities.
3 MIN READ→
Criminal Procedure and EvidenceAdministrative and Public Law
Bank accounts frozen over alleged cyber fraud must be unfrozen, while disputed sums remain secured in fixed deposits.
The petitioner invoked Article 226 of the Constitution seeking removal of the hold/freeze placed on his bank account and consequential relief.
2 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Cybercrime-linked bank accounts must be unfrozen while disputed amounts remain secured in fixed deposits pending Magistrate orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold on his Bandhan Bank account bearing Account No. 50180028063385.
2 MIN READ→
Constitutional LawCriminal Procedure and Evidence
Police must obtain Magistrate’s orders within three months to sustain disputed bank-account freezes.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold/freeze on her bank account bearing No. 4375417350 and consequential reliefs.
2 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Cybercrime-linked bank accounts must be unfrozen, while disputed sums remain secured in fixed deposits.
The petitioner invoked Article 226 of the Constitution seeking removal of the hold on Axis Bank Account No. 920010074565421 and consequential relief.
3 MIN READ→
Constitutional LawBanking and Finance Law
Banks must unfreeze accounts while retaining disputed cybercrime amounts in fixed deposits pending Magistrate’s orders.
The petitioner invoked Article 226 of the Constitution seeking removal of the hold on her Bandhan Bank account bearing No. 20200118000622 and consequential reliefs.
2 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Bank accounts must be unfrozen while disputed amounts remain secured in fixed deposits pending Magistrate’s orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold/freeze placed on his bank account bearing No. 115422010003500 and consequential reliefs.
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Inordinate delay defeats compassionate appointment claims; subsequent representations cannot revive a stale cause of action.
The petitioner claimed to be the grandson and dependent/legal heir of late Govind Prasad Dwivedi, a Teacher in the School Education Department who died in harness on 1 August 2003.
3 MIN READ→
Administrative and Public LawEmployment and Labour Law
Natural death outside specified policy contingencies does not confer entitlement to compassionate appointment.
The petitioner’s father was appointed in the respondent department in May 1989 and died while in service on 26 March 2010.
2 MIN READ→
Administrative and Public LawEmployment and Labour Law
State may reverse employee absorption under Section 331(2) after statutory notice and hearing; no departmental enquiry is required.
The respondents were employees of erstwhile Gram Panchayat Bangawan, District Anuppur, which was converted into Nagar Parishad Bangawan by Gazette Notification dated 26.09.2016.
3 MIN READ→
Employment and Labour LawConstitutional Law
Teachers prematurely retired at 62 are entitled to full intervening salary; no-work-no-pay does not apply.
The petitioner approached the Madhya Pradesh High Court under Article 226 seeking payment of salary for the period from November 2017 to November 2018, after adjustment of the pension received during that period, toge...
3 MIN READ→
Transport, Maritime, and Aviation LawCivil Procedure and Evidence
Delayed FIR cannot defeat a motor accident claim when vehicle involvement is otherwise established.
On 10 August 2019, Narendra Singh Solanki was travelling on a motorcycle when Tractor No. MP-30-AB-2144, allegedly driven rashly and negligently by Upendra Singh Sikarwar, collided with him. He sustained serious injur...
4 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Regular bail granted on parity to sale-deed witness after completion of investigation and likely prolonged trial.
The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 439 of the Code of Criminal Procedure, 1973, in connection with Crime No. 378/2023 register...
3 MIN READ→
Transport, Maritime, and Aviation LawCivil Procedure and Evidence
Delayed FIR cannot defeat a motor accident claim when vehicle involvement is otherwise established.
On 10 August 2019, Narendra Singh Solanki was travelling on a motorcycle when Tractor No. MP-30-AB-2144, allegedly driven rashly and negligently by Upendra Singh Sikarwar, collided with him. He sustained serious injur...
4 MIN READ→
Employment and Labour LawAdministrative and Public Law
Punitive service action causing civil consequences requires disciplinary proceedings and adherence to natural justice.
The petitioner was initially engaged as a daily-wage employee in the Indore Municipal Corporation and was subsequently granted the status of Sthai Karmi/permanent employee under the Government policy dated 7 October 2...
3 MIN READ→
Civil Procedure and EvidenceProperty and Real Estate Law
Amendment adding a declaration that a decree is ineffective against a non-party does not change the suit’s nature.
The petitioner/plaintiff instituted a suit seeking a declaration that she was the owner in possession of a one-fourth share in the suit property and that a sale deed dated 6 September 1990, executed by Buddharam in fa...
3 MIN READ→
Civil Procedure and EvidenceCivil Law
Delay alone cannot justify rejecting a necessary amendment to written pleadings.
The petitioner/defendant challenged, under Article 227 of the Constitution, the order dated 04.08.2026 passed by the Tenth Civil Judge, Junior Division, Gwalior, in RCS-A/393/2022, rejecting his application under Orde...
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Bank accounts shall be unfrozen while disputed cyber-fraud amounts remain secured in fixed deposits pending Magistrate orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking unfreezing of his SBI bank account, quashing of the notice dated 8 April 2024, and consequential reliefs.
3 MIN READ→
Administrative and Public LawConstitutional Law
Candidates cannot alter declared recruitment categories after the correction period merely because the error was bona fide.
The petitioners participated in the Madhya Pradesh Police Constable Recruitment Test, 2023 conducted by the Madhya Pradesh Employees Selection Board.
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Cybercrime-linked bank accounts must be unfrozen while disputed amounts remain in fixed deposits pending Magistrate orders.
The petitioner challenged the restriction placed on his State Bank of India account maintained at the City Center Branch, Gwalior, bearing Account No. 43862831672.
3 MIN READ→
Banking and Finance LawConstitutional Law
Bank accounts must be unfrozen while disputed sums remain in fixed deposits pending Magistrate orders within three months.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution alleging that his bank account had been placed on hold/frozen and seeking disclosure of the documents and reasons underlyin...
3 MIN READ→
Administrative and Public LawProperty and Real Estate Law
Collector must decide the pending second appeal and compensation claim within two months.
The petitioner claimed ownership as Bhumiswami of agricultural land bearing Survey No. 715, Village Sajai, Tehsil Rannod, District Shivpuri. He alleged that Rajua Nai, whose adjoining land was Survey No. 717, had encr...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Teachers appointed after 16 June 1993 are ineligible for advance increments despite prior B.T.I. qualification.
The petitioner acquired the B.T.I. qualification on 30.12.1994, before his appointment as Assistant Teacher on 26.12.1995. He claimed two advance increments under the Departmental Circular dated 21.09.1974, contending...
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Cyber-fraud-linked bank accounts must be unfrozen, with disputed sums secured in fixed deposits pending Magistrate orders.
The petitioner, Kredit Point, through its proprietor Mohit Vishal, filed a petition under Article 226 of the Constitution seeking removal of the freeze/hold imposed on its Axis Bank account No. 923020043381377.
2 MIN READ→
Administrative and Public LawCriminal Procedure and Evidence
Bank accounts subject to cyber-fraud holds must be unfrozen, while disputed sums remain in fixed deposits pending Magistrate’s orders.
The petitioner filed a writ petition under Article 226 of the Constitution seeking removal of the freeze/hold imposed on his bank account, alleging that the account had been frozen without lawful authority or order.
2 MIN READ→
Administrative and Public LawEmployment and Labour Law
A non-speaking rejection of an ACR representation is unsustainable and requires reasoned reconsideration.
The petitioner, appointed as a Junior Engineer in April 1999, had received the first and second time-bound upgradations after completing 9 and 18 years of service and was working as Assistant Engineer (In-charge).
4 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Delay was condoned to enable merits-based scrutiny of an allegedly unlawful appointment.
The petitioner challenged the order dated 17 September 2024 by which the Collector, Sheopur dismissed Appeal No. 17/Appeal/2020-21 as time-barred.
3 MIN READ→
Administrative and Public LawCivil Procedure and Evidence
Writ petitions ordinarily will not be entertained where an efficacious statutory appellate remedy is available.
The petitioner, a contractual employee appointed as Sub-Engineer on 12 October 2006 and subsequently entrusted with the charge of Assistant Engineer, challenged the order dated 1 January 2026 by which his works were t...
3 MIN READ→
Administrative and Public LawCriminal Law
Competent authority must reconsider appointment representation after subsequent acquittal, without prejudging its merits.
The petitioner, serving as a Patwari, appeared in the 2018 Limited Departmental Examination/Recruitment Test conducted for direct recruitment to the post of Nayab Tehsildar.
3 MIN READ→
Property and Real Estate LawAdministrative and Public Law
Railway land acquisitions attract the Central Government’s rural multiplier of 2.0 under the LARR Act.
The Railways filed an appeal under Section 74 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“LARR Act”) against the Reference Court’s award dated 21...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
After prolonged service, procedural irregularities cannot retrospectively render an appointment void ab initio absent fraud.
The petitioner was appointed as a Computer Operator-cum-Data Entry Operator in the District Rural Development Authority, Mandsaur, on 15.10.1990 and was regularised as Assistant Grade-III on 31.10.1994.
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Cybercrime-linked bank accounts must be unfrozen, while disputed sums remain in fixed deposits pending Magistrate’s orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking directions to the respondents to unlock and release his SBI bank account bearing No. 35072021289, maintained at the...
3 MIN READ→
Administrative and Public LawEducation Law
Eligible Scheduled Caste students cannot be denied scholarship applications due to unresolved institutional fee fixation.
The petitioners, Scheduled Caste students, qualified in the Diploma in Animal Husbandry and Dairy Technology entrance examination conducted by the Professional Examination Board and were allotted seats through online...
3 MIN READ→
Administrative and Public LawContract Law
Authorities cannot deny payment for requisitioned buses merely because funds are unavailable.
The petitioner, President of the Bus Operator Union, District Bhind, supplied buses pursuant to requisitions made by the district authorities for transporting farmers to an Agriculture Fair held on 10–11 December 2016...
2 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Frozen accounts may be operated after disputed funds are secured in fixed deposits pending the Magistrate’s Section 102 CrPC order.
The petitioner, Shubh Aagman Hotels LLP, engaged in the hospitality business, challenged the freezing of its Axis Bank current account at the instance of Balihongal Police Station, Karnataka, as communicated by the Bank.
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
Formal arrest is unwarranted after charge-sheet filing where the accused was never arrested during investigation and only summons were issued.
The applicant, Anil Mahavi, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023/Section 438 of the Code of Criminal Procedure, 1973, apprehending arrest in Crime No. RCO0082025A0...
3 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Banks must segregate disputed cyber-fraud amounts in fixed deposits and defreeze the undisputed balance.
The petitioner’s bank account maintained with HDFC Bank, Branch Manasa, District Neemuch, was frozen pursuant to communications from crime/cyber-crime agencies allegedly linking certain transactions to cyber fraud.
3 MIN READ→
Criminal Procedure and EvidenceBanking and Finance Law
Cyber-fraud account freezes must be limited to disputed amounts; remaining funds must be defrozen.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold/freeze imposed on her DCB Bank account bearing No. 16314700000897.
3 MIN READ→
Banking and Finance LawCriminal Procedure and Evidence
Banks must unfreeze accounts except disputed cyber-fraud amounts preserved in fixed deposits pending magistrate orders.
The petitioner invoked Article 226 of the Constitution seeking removal of the hold/lien and defreezing of his IDFC First Bank account bearing No. 10129738277.
2 MIN READ→
Civil Procedure and EvidenceConstitutional Law
A short, satisfactorily explained delay in appealing an ex parte decree warrants condonation absent mala fides.
The appellant-defendant challenged the judgment and decree dated 11.07.2024 of the lower appellate court, which rejected her application under Section 5 of the Limitation Act for condonation of a 31-day delay in filin...
3 MIN READ→
Employment and Labour LawAdministrative and Public Law
Promotion may entail transfer, but medical hardship warrants posting at a location with adequate treatment facilities.
The respondent, an Assistant Manager (Finance), was promoted to Manager (Finance) in 2022 but declined the promotion because the proposed posting was at Delhi; consequently, she was debarred from promotion for two years.
3 MIN READ→
Civil Procedure and EvidenceProfessional Negligence and Discipline
Courts must liberally condone bona fide delay caused by illness and counsel’s failure.
The appellant-defendant challenged the dismissal of his first appeal as time-barred after the lower Appellate Court rejected his application under Section 5 of the Limitation Act for condonation of delay.
3 MIN READ→
Criminal Procedure and EvidenceCriminal Law
High Court may quash non-compoundable private offences following a verified bona fide compromise.
The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR/Crime No. 512/2025 registered at Police Station Dindori, District Dindori, for alleged offences under Section...
2 MIN READ→
Banking and Finance LawCivil Procedure and Evidence
Review jurisdiction cannot reargue issues already decided absent an error apparent on the record.
The petitioner sought review of the Division Bench’s order dated 21 August 2024 in W.P. No. 26481 of 2023, concerning the Bank’s proceedings under Sections 13 and 14 of the Securitisation and Reconstruction of Financi...
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Employment and Labour LawAdministrative and Public Law
Long-serving contractual workers are entitled to classification and minimum pay-scale benefits under the 2016 policy.
The petitioner was engaged by the respondent-department on a contractual basis on 1 June 1998, and his engagement was repeatedly continued for more than 23 years. He sought regularisation/classification and payment of...
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Employment and Labour LawConstitutional Law
MP High Court extends minimum pay-scale benefits to long-serving contract, outsourced and part-time State workers
The petitioner was engaged as a “Swachhak” on contract basis by order dated 26 September 2002 and his engagement was repeatedly extended by the State Government. He continued to work for approximately 20 years.
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Employment and Labour LawConstitutional Law
Long-serving contract workers are entitled to classification and minimum pay-scale wages under the 2016 policy.
The petitioner was engaged by the respondent-State department on a contractual basis pursuant to an appointment order dated 26 September 2002 and an engagement order dated 27 September 2002.
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Criminal Procedure and EvidenceCriminal Law
Section 61’s complaint requirement does not bar prosecution for illicit transport without a valid permit.
The petitioner sought quashing of FIR Crime No. 631/2023, registered at Police Station MIG Colony, Indore, for an offence under Section 34(2) of the M.P. Excise Act, 1915, invoking Section 528 of the Bharatiya Nagarik...
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Administrative and Public LawEmployment and Labour Law
Validity of a select list does not extend the joining period; non-joining permits appointment cancellation.
The petitioner was selected in the Madhya Pradesh State Service Examination, 2019, for appointment as Deputy Superintendent of Police (General Duty).
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Administrative and Public LawEmployment and Labour Law
Administrative orders affecting service rights must record reasons addressing the employee’s specific defence.
The petitioner, an Assistant Engineer (Civil), challenged the order dated 13 July 2007 by which he and 33 other Assistant Engineers were reverted to the post of Sub-Engineer (Civil).
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Tax LawProperty and Real Estate Law
Stamp duty on development agreements cannot be assessed using land’s market value absent statutory guidelines.
The petitioner entered into a registered Development Agreement dated 26 February 2014 for development of four hectares of land at Jabalpur. Stamp duty was paid at 1% of the estimated development cost of ₹1.50 crores,...
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Employment and Labour LawAdministrative and Public Law
Stigmatic termination of a contractual Gram Rojgar Sahayak requires natural justice and prescribed disciplinary procedure.
The petitioner was appointed as a Gram Rojgar Sahayak in Gram Panchayat Temrubahar, District Harda, on 21.09.2012.
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Administrative and Public LawCivil Procedure and Evidence
Termination based on an unserved notice violates natural justice and cannot be sustained.
The petitioner was appointed as a Contractual/Samvida Shala Shikshak Grade-III pursuant to the final selection list dated 27.03.2010 and joined service on 01.04.2010 after passing the M.P. Contractual School Teacher G...
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Employment and Labour LawAdministrative and Public Law
Stigmatic termination based on disputed allegations without departmental enquiry violates natural justice.
The petitioner was serving as an Anganwadi Karyakarta.
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Criminal Procedure and EvidenceFamily Law
Courts may admit additional documents in connected matrimonial proceedings to advance substantial justice despite interlocutory-order bars.
The petitioner/complainant initiated criminal proceedings at Mahila Police Thana, Gwalior, alleging matrimonial cruelty, harassment, and mental and physical torture against the respondents under Sections 498-A, 294, 5...
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Administrative and Public LawCivil Procedure and Evidence
Service benefits must be released to the operative nominee, subject to competing heirs’ civil-court rights.
Late Narendra Kumar Patel, Principal of Government Girls Higher Secondary School, Manawar, died in service on 27 June 2023. The petitioner claimed that the deceased had nominated him to receive the deceased’s service...
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Banking and Finance LawAdministrative and Public Law
A writ petition is not maintainable where SARFAESI provides an efficacious DRT remedy.
The petitioners invoked Article 226 of the Constitution challenging the order dated 7 August 2026 passed by the Chief Judicial Magistrate, Indore, in Case No. 2742/2026, and the consequential notice/order dated 18 Aug...
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Criminal LawCriminal Procedure and Evidence
A partner’s joint dominion over firm property does not attract aggravated criminal breach of trust.
The petitioner, the complainant, and co-accused Nishikant were partners in M/s MACH RECON, which maintained a bank account with Axis Bank.
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Criminal Procedure and EvidenceCriminal Law
A specific dying declaration establishing proximate harassment and suicide justifies denying bail.
The appellants preferred an appeal under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the order dated 17.07.2026 by which the Special Court, Dewas, dism...
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Employment and Labour LawAdministrative and Public Law
Stigmatic termination without a regular departmental enquiry violates natural justice and is unsustainable.
The petitioner was appointed as Gram Rojgar Sahayak at Village Panchayat Pipra on 5 April 2019.
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Banking and Finance LawConstitutional Law
Cybercrime-linked bank accounts must be unfrozen, while disputed sums remain in fixed deposits pending Magistrate orders.
The petitioner approached the High Court under Article 226 of the Constitution seeking defreezing of his Savings Account No. 3523499220 maintained with the Central Bank of India, Jayendraganj, Lashkar Branch, Gwalior.
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Employment and Labour LawAdministrative and Public Law
Interest under Section 7Q of the EPF Act is mandatory and cannot be waived.
The petitioner, a Government of India undertaking operating the Burhanpur Tapti Mill, challenged a demand dated 8 September 2025 for ₹61,93,023 towards interest under Section 7Q of the Employees’ Provident Funds and M...
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Administrative and Public LawEmployment and Labour Law
A minor penalty cannot be imposed on denied factual charges without a regular departmental inquiry.
The petitioner, an Assistant Teacher, was issued a show-cause notice dated 1 June 2016 alleging misconduct in connection with duties assigned under the “School Chalen Hum–2016” campaign.
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Administrative and Public LawCivil Procedure and Evidence
Even minor penalties require departmental enquiry when factual charges are denied by the delinquent employee.
The petitioner, while posted as Medical Officer, Kailaras, in 2008, was responsible in connection with a vehicle engaged as a “Janani Express” by the Rogi Kalyan Samiti.
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Civil Procedure and EvidenceProperty and Real Estate Law
Mere appearance of a Government Advocate does not establish effective service or authorized representation.
The appeals arose from land acquisition proceedings concerning land at Gram Nishatpura, Bhopal, acquired for establishment of a new Krishi Upaj Mandi.
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Employment and Labour LawAdministrative and Public Law
Compassionate appointment cannot be cancelled without objectively determining a sibling’s separate residence and financial dependency.
The petitioner’s father, an Upper Division Teacher, died in harness on 7 November 2022. The petitioner applied for compassionate appointment under the State Government policy dated 29 September 2014 and was appointed...
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Administrative and Public LawCivil Procedure and Evidence
Registrar may suo motu initiate Section 32 inquiries without prior material or recorded satisfaction.
The petitioner-society challenged the order dated 7 May 2025 passed by the Assistant Registrar initiating an enquiry under Section 32 of the Madhya Pradesh Society Registrikaran Adhiniyam, 1973, concerning the society...
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Administrative and Public LawCivil Procedure and Evidence
Writ jurisdiction is unavailable where an efficacious statutory appeal exists and natural justice has been observed.
The petitioner claimed possession of the disputed property under a lease/rent agreement dated 14 April 2026 executed by the predecessor-in-interest. A civil suit concerning the property was pending, and an interim ord...
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Technology, Cybercrime, and Data PrivacyConstitutional Law
Bank accounts subject to cyber-fraud holds must be unfrozen while disputed amounts remain in fixed deposits pending Magistrate’s orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking defreezing of his HDFC Bank account No. 50100421525654, maintained at the South Tukoganj Branch, Indore, and releas...
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Banking and Finance LawAdministrative and Public Law
Challenges to SARFAESI measures must be pursued before the DRT under Section 17.
The petitioner challenged a notice dated 12 August 2026 issued by Respondent No. 4 and sought protection against coercive action, including attachment of her residential house at Navratan Bagh Colony, Indore.
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Criminal Procedure and EvidenceCriminal Law
A material witness’s cross-examination should not be closed absent deliberate or persistent abuse.
The petitioner/accused, facing trial in Case No. SC/12/2026 before the Special Judge (POCSO Act), Betul, arising from FIR No. 1093/2025 registered at Police Station Kotwali, Betul, challenged the order dated 24 June 2...
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Civil Procedure and EvidenceAdministrative and Public Law
After restoration of a writ petition, parties must pursue objections within it, not through a separate MCC.
The petitioner, Amil Turakhia, filed the present Miscellaneous Civil Case under Section 151 of the Code of Civil Procedure, 1908, seeking correction or modification of the order dated 14 August 2026 passed in Review P...
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Administrative and Public LawProperty and Real Estate Law
Suo motu revision under Section 50 must be exercised within 180 days of knowledge.
Shankar Mishra was recorded as the Bhumiswami of 0.805 hectares comprised in Khasra No. 906/18, Village Kailod Kartal, Indore.
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Administrative and Public LawCivil Procedure and Evidence
Adverse remarks and directions for disciplinary action against officials require a prior opportunity of hearing.
The petitioners invoked Article 226 of the Constitution challenging adverse observations and a direction issued by the Claims Tribunal in an accident-claim case.
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Employment and Labour LawAdministrative and Public Law
Recovery of excess pay from a Class III employee at retirement is impermissible absent fraud or misrepresentation.
The petitioner, a Class-III Radiographer appointed on 2 March 1982, challenged the order dated 18 January 2016 directing recovery of ₹33,040 for alleged excess payment arising from erroneous fixation of pay under the...
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Employment and Labour LawAdministrative and Public Law
Recovery for alleged negligence cannot be imposed without notice and effective opportunity of hearing.
The petitioner was appointed as a Daily Rated Seasonal Labour and, after completing five years of service, was placed in the category of Time Scale Labour by order dated 9 December 1983. He was posted as a Chowkidar a...
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Administrative and Public LawCivil Procedure and Evidence
Courts may refuse writ relief against supersession challenged after decades due to inordinate delay and laches.
The appellant and respondent No. 9 were appointed as Office Assistant Grade III trainees on the same date. In the 1990 seniority list, the appellant was placed at Serial No. 181, while respondent No. 9 was placed at S...
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Employment and Labour LawAdministrative and Public Law
Recovery of excess pay is impermissible from Class IV employees for payments made over five years earlier.
The petitioner, a Ward Boy serving at District Hospital, Morar, Gwalior, was subjected to recovery of ₹2,20,920 by order dated 09.06.2023 on the ground that his pay had been wrongly fixed.
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Administrative and Public LawEmployment and Labour Law
Non-speaking disciplinary orders imposing punishment are unsustainable and cannot be cured by appellate reasoning.
The petitioner, a government servant, was initially proceeded against departmentally on charges which he denied. After completion of the departmental enquiry, the Enquiry Officer submitted its report to the Disciplina...
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Employment and Labour LawAdministrative and Public Law
Punishment must reflect each co-delinquent’s role; identical penalties for materially different misconduct violate Article 14.
The petitioner, an Assistant Sub-Inspector in the Madhya Pradesh Police, was suspended along with two other officials following a newspaper report alleging that Sub-Inspector Kripa Shankar Awasthi had illegally checke...
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Employment and Labour LawAdministrative and Public Law
Recovery of excess pay is impermissible from retired Class III employees without notice and hearing.
The petitioner was appointed as a Rural Agriculture Extension Officer in 1983 and retired as an Agriculture Development Officer on 31.08.2024.
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Employment and Labour LawAdministrative and Public Law
Stigmatic termination of a contractual employee without departmental inquiry violates natural justice and is unsustainable.
The petitioner was appointed as a Gram Rojgar Sahayak in 2012.
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Criminal LawCriminal Procedure and Evidence
Failure of a consensual relationship to culminate in marriage does not constitute rape based on a false promise.
The prosecutrix, a divorced adult woman residing in Indore, alleged that she became acquainted with Shubham Dharwa through Instagram, after which they exchanged telephone numbers and developed a relationship.
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Criminal Procedure and EvidenceCriminal Law
Revisional courts cannot reassess factual defenses when charges disclose a prima facie case.
On 26 January 2017, acting on secret information regarding gambling, the police searched premises where Monu @ Mohan, Deepak Katariya, Mahesh Jethwani and Prahlad Rupani were present and allegedly watching a cricket-m...
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Criminal LawCriminal Procedure and Evidence
Dismissal of an SLP extinguishes interim protection, rendering consequential bail orders ineffective.
The prosecutrix alleged that the applicant developed a relationship with her, repeatedly had sexual intercourse with her on the promise of marriage, provided her accommodation, and thereafter refused to marry her and...
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Banking and Finance LawCriminal Procedure and Evidence
Banks must unfreeze accounts, retaining only disputed amounts in fixed deposits pending Magistrate orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold/freeze imposed on her IndusInd Bank account bearing No. 100225811242, IFSC INDB0001806, and con...
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Criminal LawCriminal Procedure and Evidence
Regular bail granted where investigation is substantially complete and further custodial interrogation is unnecessary.
The applicant, Kanhaiya Lal Rathore, a Senior Auditor in the Accounts Office, Central Proof Establishment, Itarsi, was prosecuted in Crime No. RC0082026A0014 registered by the CBI/ACB, Bhopal, for an offence under Sec...
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Employment and Labour LawAdministrative and Public Law
A subsequent appointee to a termination-created vacancy must yield upon the original employee’s reinstatement.
The petitioner was appointed as an Anganwadi Assistant at Anganwadi Centre, Pargaspura, District Sagar, on 8 September 2016, after securing first position in a duly conducted selection process.
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Employment and Labour LawAdministrative and Public Law
Long-serving daily-rated employee’s regularisation claim must be reconsidered under applicable policy and Supreme Court principles.
The petitioner was appointed as a washerwoman on a daily-rated basis in the Public Works Department, Jabalpur, in February 1982 and was subsequently granted fixed pay under the work-charge paid fund by order dated 10...
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Administrative and Public LawProperty and Real Estate Law
Section 164 powers override Rule 3(a)’s prior-consent requirement for transmission lines.
The petitions arose from the project for second-circuit stringing of the 132 KV DCSS Mandideep–Nahar Transmission Line.
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Banking and Finance LawCriminal Procedure and Evidence
Banks must unfreeze accounts except disputed cyber-fraud amounts, which must remain in fixed deposits pending Magistrate’s orders.
The petitioner invoked Article 226 of the Constitution seeking directions to HDFC Bank and Kotak Mahindra Bank to remove the holds or freezes placed on three bank accounts.
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Criminal Procedure and EvidenceConstitutional Law
Bank accounts must be unfrozen, while disputed cyber-fraud amounts remain in fixed deposits pending Magistrate orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution challenging the freezing of his savings bank account bearing No. 1021000296106 and seeking restoration of its operation, a...
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Employment and Labour LawAdministrative and Public Law
Post-retirement recovery of excess salary paid for over five years is impermissible absent a voluntary undertaking.
The petitioner was appointed as an Upper Division Teacher in 1988 and subsequently retired as a Lecturer on 30 November 2023.
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Civil Procedure and EvidenceConstitutional Law
Article 227 jurisdiction does not warrant interference with reasoned refusal to restore repeatedly forfeited cross-examination rights.
The petitioners invoked Article 227 of the Constitution challenging the Family Court’s order dated 24 July 2026, which rejected their application under Section 151 of the Code of Civil Procedure, 1908 (“CPC”) seeking...
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Constitutional LawCriminal Procedure and Evidence
Bank accounts must be unfrozen while disputed cyber-fraud amounts remain in fixed deposits pending Magistrate’s orders.
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold, freeze, or lien imposed on his Indian Bank account bearing Account No. 50408485286 pursuant to...
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Tax LawEducation Law
Property-tax exemption under Section 136(c) is unavailable where educational premises are rented.
The petitioner was running a school in residential premises taken on rent/lease from the owner.
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Administrative and Public LawBanking and Finance Law
Cyber-fraud-linked bank accounts must be unfrozen while disputed amounts remain in fixed deposits pending Magistrate’s orders.
The petitioner approached the High Court under Article 226 of the Constitution seeking removal of the hold/freeze imposed on her savings bank account No. 16314700001120 maintained with DCB Bank.
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Criminal Procedure and EvidenceCriminal Law
Pendency of conviction revision does not bar conditional release of deposited compensation.
The petitioner challenged the Trial Court’s order dated 24 November 2025 refusing relief concerning 20% of the compensation awarded in proceedings arising from a complaint under Section 138 of the Negotiable Instrumen...
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Criminal Procedure and EvidenceCriminal Law
Bail cannot be cancelled absent cogent, overwhelming circumstances or supervening events.
The petitioner/complainant sought cancellation of bail under Section 439(2) of the CrPC, corresponding to Section 483(3) of the BNSS, granted to respondent No. 2 by the Sessions Judge, Shivpuri, through order dated 29...
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Election LawAdministrative and Public Law
Non-disclosure of a pending criminal case renders nomination acceptance improper and the election void.
The appellant’s nomination for a local panchayat election was scrutinized and accepted by the Returning Officer without objection from Respondent No. 3 or any other candidate. The appellant was declared elected after...
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Administrative and Public LawCivil Procedure and Evidence
Subsequent allocation to the School Education Department rendered the original posting challenge infructuous.
The petitioner participated in the selection process for the post of Ucch Madhyamik Shikshak (History) and secured Rank 800. He was initially allocated to a school under the Tribal Welfare Department, whereas a lower-...
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Criminal LawCriminal Procedure and Evidence
Omnibus matrimonial allegations without specific overt acts cannot sustain prosecution of relatives.
The petition was filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR dated 06.02.2026 registered at Police Station Kevlari, District Seoni, as Crime No. 29/2026, for offenc...
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Criminal Procedure and EvidenceNegotiable Instruments Law
Relevant Bank Records May Justify Witness Recall Under Section 348 BNSS Despite Earlier Omission
The original complainant, Smt. Usha Nagpal, alleged that she had advanced ₹12,00,000 to the respondent in March 2014 through two cheques of ₹8,00,000 and ₹4,00,000. The respondent allegedly issued two cheques dated 21...
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Civil Procedure and EvidenceAdministrative and Public Law
Repeated non-appearance without sufficient cause bars restoration of a suit dismissed for want of prosecution.
The Cantonment Board instituted Suit No. 195-A/1995 seeking to restrain Mohammad Mustaque from raising unauthorised construction on the disputed land.
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Property and Real Estate LawCivil Procedure and Evidence
Without Section 12(2) notice, Section 18 limitation runs from the claimant’s knowledge of the award.
The State appealed under Section 96 of the Code of Civil Procedure read with Section 74 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, against the aw...
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Property and Real Estate LawCivil Procedure and Evidence
Land acquisition compensation must reflect development potential, with 60% or 50% deductions based on parcel size.
The appeals arose from acquisition of lands situated at Village Padra, Tehsil Hujur, District Rewa, for execution of a housing scheme by the Madhya Pradesh Housing and Infrastructure Board. The acquisition was initiat...
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Criminal Procedure and EvidenceBanking and Finance Law
Banks must release debit-frozen accounts after five months absent a competent authority’s order.
The petitioners—wife and children of late Shri Rajesh Kumar Singh Tomar, a former State Bank of India employee—sought removal of the debit freeze/hold on their bank accounts identified by CIF Nos. 80412831953, 8634297...
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Banking and Finance LawAdministrative and Public Law
Authorities must execute SARFAESI Section 14 possession orders within a time-bound period; unjustified delay attracts costs.
Indian Bank filed a petition under Article 226 of the Constitution seeking a direction to the respondents to obtain physical possession of the secured immovable property under Section 14 of the Securitisation and Reco...
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Banking and Finance LawAdministrative and Public Law
Authorities must execute Section 14 SARFAESI possession orders within prescribed timelines; unjustified delay warrants costs and contempt.
Indian Bank initiated proceedings under Sections 13 and 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (“SARFAESI Act”) for taking possession of two secu...
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Administrative and Public LawEmployment and Labour Law
Under Rule 15(2), disciplinary authorities cannot overturn exoneration without sufficient evidence on record.
The petitioner, a Forest Guard posted at Bori Beat, Asir Range, Burhanpur Forest Division from 23 September 1994 to 30 December 2002, was suspended and charge-sheeted on two counts: failure to prevent or report an all...
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Employment and Labour LawAdministrative and Public Law
Major penalty for accidental weapon discharge causing no harm is shockingly disproportionate.
The petitioner, a CISF Constable appointed on 5 April 1991, was on night duty at the BHEL Unit, Bhopal, on 15/16 November 2010.
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