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Madhya Pradesh High Court judgments, 2026

1,519 judgments · page 3 of 76

High Courts11 Sept 2026Disposed Of

Smt. Rekha Devi & Ors. Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 09 MP CK 1732

Code of Criminal Procedure, 1973-Section 378(III), 372, 200, 378, 2(wa), sub-section (4) of Section 378IPC-Sections 294, 427 and 506-IIBharatiya Nagarik Suraksha Sanhita, 2023-proviso to Section 413, sub-Section 4 of Section 419
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High Courts10 Sept 2026Dismissed

Umesh Kantilal Patel Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 09 MP CK 1524

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438/442, 187(3), 187, Chapter XXXVM.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000-Section 6Indian Penal Code, 1860-Section 420, 34, 409, 406, 120-B, 307, 326, 302, 320, 395, 323, 188, 397, 447, 279, 304A, 337, 427, 304 Part II, 304, 304 Part I, 467, 468
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High Courts09 Sept 2026Allowed

Ramlakhan Mishra Vs Ankit Gupta & Ors.

Madhya Pradesh High Court · 2025 INSC 741

Motor Vehicles Act, 1988-Section 173(1), 166, 165, Chapter XII, 166(1), 163A, 158(6), 166(4), 149(2), 168, 169, 168(2)Code of Civil Procedure, 1908-Order 32, 32 Rule 3(Ka), 32 Rule 3, First Schedule, V Rules 9 to 13 and 15 to 20, IX, XVIII Rules 3 to 10, XVI Rules 2 to 21, XVII, XXI, XXIII Rules 1 to 3, Rule 3A, 3A of Order 32, sub-rule (1) of Rule (3) of Order 32, sub-rule 3 of Rule (1) of Order 32, XXXII Rule 3Madhya Pradesh Motor Vehicles Rules, 1994-Rule 240, 238
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High Courts08 Sept 2026Partly Allowed

Smt. Priyanshu Mishra Vs Vinay Mishra

Madhya Pradesh High Court · (2026) 09 MP CK 1516

Code of Criminal Procedure, 1973-Section 125, 125(2), 340The Protection of Women from Domestic Violence Act, 2005-Section 12Constitution of India-Article 136, 142, 141, 32, 226
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High Courts02 Sept 2026Disposed Of

Jaipaldas Rajdev Vs Varsha Agarwal & Ors.

Madhya Pradesh High Court · (2026) 09 MP CK 1520

Arbitration and Conciliation Act, 1996-Section 37, 8, 7, clause (e) of Section 2, 42Code of Civil Procedure-Order XXI Rule 11, Rule 1 of Order 8
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High Courts25 Aug 2026Dismissed

Aditya Kumar Dixit & Ors. Vs Abhishek Kumar Dixit & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4324

Code of Civil Procedure-Section 115, Order 7 Rule 11Prohibition of Benami Property Transactions Act, 1988-Section 2(9), 2(9)(A)(iii), 2(9)(A)(b)(ii), 2(9)(A)(b)(iii), 3, 3(2), 3(2)(a), 4, 4(3)Benami Transactions (Prohibition) Amendment Act, 2016
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High Courts25 Aug 2026

Satya Narayan Soni Vs State Of M.P. & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4372

Civil Services (Conduct) Rules, 1965Constitution of India-Article 226, 14Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 15, 15(2)
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High Courts25 Aug 2026Dismissed

Smt. Nayaju Pote Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 08 MP CK 4368

Constitution of India-Article 226, 246, 254, Entries 56 and 57 of List II of the Seventh Schedule, Entry 35 of List III of the Seventh ScheduleMadhya Pradesh Motoryan Karadhan Adhiniyam, 1991-Section 3, 13(2), 13(2)(a), 16(1) to (5), 16(3), 16(4), 16(6), 16(7), 16(8), 20-A, 20-B, 20-CMadhya Pradesh Motoryan Karadhan (Sanshodhan) Adhiniyam, 2025
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