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Madhya Pradesh High Court judgments, 2026

1,519 judgments · page 71 of 76

High Courts14 Jan 2026Allowed

Kushaal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1735

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 22, 29
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High Courts14 Jan 2026Allowed

Navalsingh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1734

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004-Section 4, 6, 9
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High Courts14 Jan 2026Allowed

Pappu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1733

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20
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High Courts13 Jan 2026

Anil Kumar Kushwah Vs Anil Kumar Gupta

Madhya Pradesh High Court · (2026) 01 MP CK 2823

CPC-Section 100, 100(5), 96, Order 44 Rule 2, 10, 11 Rule 14, 40 Rule 1, 21 Rule 11, 151, 47, 21, Rule 98 of Order 21, 35-A, 60M.P. Accommodation Control Act, 1961-Section 12(1)(c), 12(1)(a), 12(1)(e), 12(1)(3), 13, 13(1), 13(2), 13(5), 12Bombay Shops and Establishments Act, 1948-Section 2(4)
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High Courts13 Jan 2026

M.P. Bricks Company Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 01 MP CK 2803

Mines and Minerals (Development and Regulation) Act, 1957-Section 9, 9(3), 9A, 15(1), 15(3), 25Madhya Pradesh Minor Mineral Rules, 1996-Section 57, sub-rule (3) of Rule 10, Rule 17, 29(3), 30, sub-rule (7) of Rule 30, sub-rules (5) to (10) of Rule 30Mineral Concession Rules, 1960-Rules 27 and 45
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High Courts13 Jan 2026Allowed

Mohar Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1741

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 109, 115(2), 118(1), 190, 191(2), 191(3), 296, 351(3)
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High Courts13 Jan 2026Allowed

Anil Kumar Kushwah Vs Anil Kumar Gupta

Madhya Pradesh High Court · (2026) 01 MP CK 1739

Code Of Civil Procedure, 1908-Section 47, 60, 96, 100, 100(5), 151, Order 11 Rule 14, Order 21, Order 21 Rule 11, Order 21 Rule 98(2), Order 40 Rule 1, Order 44 Rule 2Madhya Pradesh Accommodation Control Act, 1961-Section 12, 12(1)(a), 12(1)(c), 12(1)(e), 12(1)(3), 13, 13(1), 13(2), 13(5)Bombay Shops And Establishments Act, 1948-Section 2(4)
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High Courts13 Jan 2026Allowed

Rohit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1736

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Madhya Pradesh Excise Act, 1915-Section 34(2)Code Of Criminal Procedure, 1973-Section 437(3)
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