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Madhya Pradesh High Court judgments, 2026

1,519 judgments · page 7 of 76

High Courts29 Jul 2026Allowed

Jagdish Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 07 MP CK 0960

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2)Code of Criminal Procedure, 1973-Section 374(2)Indian Penal Code-Sections 366, 376(2)(n), 363
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High Courts28 Jul 2026Partly Allowed

Vikas Sharma Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0912

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(1), 14-A, 3(2)(v), 3(2)(va)BNSS-Section 250, 180, 183, 197/198Cr.P.C.-Section 227, 161, 164, 178/179
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High Courts28 Jul 2026

Sambhaji Rao Awad Vs Jayant Awad & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0908

Code of Civil Procedure, 1908-Order XX Rule 12, XX Rule 18, 20 Rule 12, 20 Rule 18, Section 151, 2(12), 7 Rules 1 and 2, 7 Rule 7Court Fees Act-Section 7(1)
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High Courts27 Jul 2026

Phool Chand Kosta Vs Central M.P. Gramin Bank & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0900

Constitution of India-Article 226, 141Madhya Pradesh Gramin Bank (Officers and Employees) Service Regulations, 2010-Regulation 39, 45, 45(1), 45(3), 39(1)(a)(v), 39(2)(b)(vi)Discipline and Appeal Regulations-Regulation 4
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High Courts24 Jul 2026Partly Allowed

Sheru Jatav Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 07 MP CK 0854

IPC-Section 364, 366, 366A, 376A, 376AB, 376(2)(i), 376(2)(j), 376(2)(m), 302, 363, 34, 294, 323, 325, 506Code of Criminal Procedure-Section 366, 175, 161, 313, Chapter VIIPOCSO Act, 2012-Section 5(m)/6, 5(i)/6, 5(n), 6, 5(i), 5(m)
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High Courts24 Jul 2026

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

Madhya Pradesh High Court · (2026) 07 MP CK 0827

Land Acquisition Act, 1894-Section 54, 18, 4(1), 4, 6, 9, 22, 23, 23(1), 23(1-A), 23(2), 23 (clauses Secondly and Fifthly), 24, 24 clause Fifthly, 24 (clauses Firstly to Eighthly), Part III
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High Courts22 Jul 2026Dismissed

Bhagwan Singh Dhurve Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0830

Constitution of India-Article 226, 14, 16, 309Madhya Pradesh Lok Swasthya Abhiyantriki (Rajpatrit) Seva Niyam, 1980-Schedule-IIMadhya Pradesh Public Health Engineering Department (Non-Gazetted) Service (Conditions of Service and Recruitment) Rules, 1976-Schedules I to IV
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