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Madhya Pradesh High Court judgments

49,602 judgments · page 1 of 2,481

High Courts08 Oct 2026Dismissed

Apurwa Sharma Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 10 MP CK 0413

Madhya Pradesh School Education Service (Teaching Cadre) Service Conditions and Recruitment Rules, 2018-Schedule IIIMadhya Pradesh Tribes and Scheduled Castes Teaching Cadre (Service and Recruitment) Rules, 2018Right to Free and Compulsory Education Act, 2009-Section 23(1), 23(2)
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High Courts07 Oct 2026Allowed

Sunil Vs The State Of Madhya Pradesh & Anr.

Madhya Pradesh High Court · 2026 INSC 120

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 207, 193(9)Code of Criminal Procedure, 1973-Section 482, 173(8), 242, 161, 164, 156(3), 173(2), 173(6)IPC-Section 376, 506
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High Courts06 Oct 2026Dismissed

Rajendra Jain Vs Jitendra Kurmi & Ors.

Madhya Pradesh High Court · (2026) 10 MP CK 0426

Code of Civil Procedure, 1908-Section 115, 9, Order VII Rule 11, 7 Rule 11(d)The Madhya Pradesh Land Revenue Code, 1959-Section 115, 250, 250 (2), 257, 257(f), 257(x)Specific Relief Act-Section 9
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High Courts29 Sept 2026Dismissed

The State Of Madhya Pradesh Vs Iqbal

Madhya Pradesh High Court · (2026) 09 MP CK 5302

Scheduled Castes and Scheduled Tribes Act (Prevention of Atrocities), Act, 1989-Section 14-A(1), 3(ii-v), 3(2)(v)Indian Penal Code, 1860-Section 363Protection of Children from Sexual Offences Act, 2012-Section 7/8
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High Courts29 Sept 2026Dismissed

Santosh Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · 2025 INSC 1080

Constitution of India-Article 226, 227Code of Civil Procedure, 1908-Section 114, 151, 206 and 623, Order 47 Rule 1Code of Civil Procedure (Amendment) Act, 1976
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High Courts24 Sept 2026Allowed

Ujjian Development Authority Vs Rekhchand & Ors.

Madhya Pradesh High Court · (2026) 09 MP CK 5024

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Land Acquisition Act, 1894-Section 4, 17(1), 6, 17, 11, 9(1), 18, 54Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
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High Courts24 Sept 2026Allowed

Santosh Vs Water Resource Department & Ors.

Madhya Pradesh High Court · (2026) 09 MP CK 5017

Land Acquisition Act, 1894-Section 54, 4(1), 6, 9(3), 18, 23, 28M.P. Preparation and Revision of Market Value Guideline Rules, 2000-Rule 4, 6Indian Stamp Act, 1899-Section 47-A, 75
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High Courts24 Sept 2026Disposed Of

Narendra Singh & Ors. Vs Durgesh & Ors.

Madhya Pradesh High Court · (2026) 09 MP CK 5254

Motor Vehicles Act, 1988-Section 173(1), 166, 167(5)Indian Succession Act, 1925-Section 372Code of Civil Procedure-Section 2(11), Order XXII Rule 5
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High Courts23 Sept 2026Dismissed

Devashish Yadav Vs Gunjan Yadav

Madhya Pradesh High Court · 2025 INSC 606

Constitution of India-Article 226, 227Hindu Marriage Act, 1955-Section 9, 28Family Courts Act, 1984-Section 10
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High Courts19 Sept 2026Dismissed

The State Of M.P. Vs Munnalal

Madhya Pradesh High Court · 2026 INSC 221

Code of Criminal Procedure, 1973-Section 378(1) & (3), 378, 386Prevention of Corruption Act, 1988-Section 7, 13(i)(d) read with Section 13(ii), 13(1)(d), 13(2), 13(1)(a) and (b), 13(1)(d)(i) and (ii), 20Prevention of Corruption Act, 1947-Section 5(1)(d) read with Section 5(2), 5(1)(a) and (b), 5(1)(c), (d) and (e), 4(1)
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