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Madhya Pradesh High Court judgments, 2026

1,519 judgments · page 69 of 76

High Courts15 Jan 2026

Basantibai Bewa & Ors. Vs Radheshyam

Madhya Pradesh High Court · (2026) 01 MP CK 2828

Civil Procedure Code, 1908-Section 96, 100, 100(5), 101, 103, 109Code of Civil Procedure (Amendment) Act, 1976Constitution of India-Article 133(1)(a)
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High Courts15 Jan 2026

The State Of Madhya Pradesh & Ors. Vs Santosh & Ors.

Madhya Pradesh High Court · (2026) 01 MP CK 2846

Madhya Pradesh Uchha Nyayalaya (Khand Nyaypith ko Appeal) Adhiniyam 2005-Section 2(1)Madhya Pradesh Panchayat Services (Recruitment and General Condition of Service) Rules, 1999Constitution of India-Article 309, 14, 243 (d), 243B, 243G, 243 I, Chapter 9
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High Courts15 Jan 2026Dismissed

Pradeep Chaudhary Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 2795

Code of Criminal Procedure, 1973-Section 482, 227, 203Prevention of Corruption Act, 1988-Section 13(1)(e), 13(2), 19, 19(1), 19(1)(c), 19(3)(a), 19(4), 7, 11, 13, 15, 17-AIndian Penal Code-Section 120-B
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High Courts15 Jan 2026

Basantibai Bewa & Ors. Vs Radheshyam

Madhya Pradesh High Court · (2026) 01 MP CK 2794

Code of Civil Procedure, 1908-Section 100, 101, 103, 96, Sub-section (5) of Section 100, 109Code of Civil Procedure (Amendment) Act, 1976Court Fees Act, 1870-Section 7(iv)(d)
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High Courts15 Jan 2026Dismissed

Basantibai Bewa And Others Vs Radheshyam

Madhya Pradesh High Court · (2026) 01 MP CK 1772

Constitution Of India, 1950-Article 133(1)Code Of Civil Procedure, 1908-Section 96, 100, 100(5), 101, 103, 109Court-Fees Act, 1870-Section 7(iv)(d)
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High Courts15 Jan 2026Allowed

Akhtar Khan Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1760

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(M), 137(2), 351(3)Protection Of Children From Sexual Offences Act, 2012-Section 5L, 6
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High Courts15 Jan 2026Allowed

Nitin Kushwah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1759

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(6), 115(2), 296, 304(2), 324(4)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
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High Courts15 Jan 2026Allowed/Disposed Of

Banti @Ravindra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1758

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15
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High Courts15 Jan 2026Allowed

Hemant Jha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1756

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(2), 126(2), 181, 296, 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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