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Madhya Pradesh High Court judgments, 2026

1,519 judgments · page 11 of 76

High Courts06 Jul 2026Dismissed

Mukesh Balmik Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 07 MP CK 0846

Indian Penal Code-Sections 141, 142, 143, 147, 148, 149, 201, 294, 302, 302 read with Section 149, 307, 307/149, 323, 323/149, 364, 376, 377Cr.P.C.-Sections 161, 164, 174, 374(2)Arms Act-Sections 25, 25(1B)(a), 27
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High Courts06 Jul 2026Dismissed

Mukesh Balmik Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 07 MP CK 0845

Indian Penal Code-Section 141, 142, 143, 147, 148, 149, 201, 294, 302, 307, 323, 364, 376, 377Arms Act-Section 25(1B)(a), 25(1-b), 27Cr.P.C.-Section 161, 164, 174, 374(2)
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High Courts06 Jul 2026Dismissed

Union Of India & Ors. Vs Alok Malviya

Madhya Pradesh High Court · (2026) 07 MP CK 0921

Constitution of India-Article 227Indian Penal Code-Sections 376-D, 328, 323Railway Servants (Discipline and Appeal) Rules, 1968-Rule 14(ii)
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High Courts06 Jul 2026

Union Of India & Ors. Vs Alok Malviya

Madhya Pradesh High Court · (2026) 07 MP CK 0913

Constitution of India-Article 227Indian Penal Code-Sections 376-D, 328, 323Railway Servants (Discipline and Appeal) Rules, 1968-Rule 14(ii)
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High Courts06 Jul 2026

Dharma Bai Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0904

Constitution of India-Article 226, 309M.P Government servants (Temporary and Quashi- Permanent Service) Rules, 1960-Rule 12, 3Madhya Pradesh (Work Charged and Contingency Paid Employees) Pension Rules, 1979-Rule 2(c), 6, 6(2), 6(3)
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High Courts06 Jul 2026

Pannalal Ahirwar Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0947

Constitution of India-Article 226Madhya Pradesh Panchayat Service (Gram Panchayat Secretary Recruitment and Conditions of Service) Rules, 2011-Rule 7(4), 8Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993-Section 91, 95
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High Courts03 Jul 2026

Dilip Singh Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0844

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 9Right to Information Act
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High Courts03 Jul 2026Dismissed

Arun Kumar Pandey Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0901

Constitution of India-Article 226, 50Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 10(9), 14(18)Indian Forest Act, 1927-Section 52, 52-A, 52-B, 52-C, 52(4), 52(4)(a)
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High Courts03 Jul 2026

The State Of Madhya Pradesh Vs Ganesh Parte

Madhya Pradesh High Court · (2026) 07 MP CK 0898

Code of Criminal Procedure, 1973-Section 378(III), 378Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(B)/20(a)(1), 57, 8(b) read with Section 20(a)(ii), 18(c)
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