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Madhya Pradesh High Court judgments, 2026

1,519 judgments · page 74 of 76

High Courts07 Jan 2026Partly Allowed

Shubham Mangal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1783

Constitution Of India, 1950-Article 14Code Of Criminal Procedure, 1973-Section 125, 155(2), 156(1), 438, 482Indian Penal Code, 1860-Section 294, 323, 375, 375(a), 375(b), 375(c), 376, 376(2)(n), 377, 498A
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High Courts07 Jan 2026Allowed/Disposed Of

Vinod Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1698

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 303(2)
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High Courts07 Jan 2026Allowed/Disposed Of

Mayur Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1697

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 64(1), 64(2)(m), 65(1), 96, 137(2)
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High Courts07 Jan 2026Allowed/Disposed Of

Rehan Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1695

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 Courts07 Jan 2026Allowed

Atul Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1694

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 108
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High Courts07 Jan 2026Allowed/Disposed Of

Akash Vs Arti

Madhya Pradesh High Court · (2026) 01 MP CK 1689

Code Of Criminal Procedure, 1973-Section 357(3), 397, 401Negotiable Instruments Act, 1881-Section 138
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High Courts07 Jan 2026Allowed

Anil Kumar Mishra Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1679

Constitution Of India, 1950-Article 14, 21, 22, 22(1), 22(5), 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35, 35A, 35(3), 35(4), 35(5), 35(6), 47, 48, 126, 135, 141, 163, 168, 169, 170, 196(1)(a), 196(1)(b), 223(b), 353(1)(c), 353(2), 480Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(u), 3(1)(v)
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High Courts06 Jan 2026Allowed

Atul Kumar Pathak & Ors. Vs Ramsakhi Devi & Ors.

Madhya Pradesh High Court · (2026) 01 MP CK 2813

Code of Civil Procedure, 1908-Order 7 Rule 11, Section 9Coal Bearing Areas Acquisition and Development Act, 1957-Section 4, 7(1), 9, 10, 14, 17(2), 20, 26Limitation Act-Article 58, 59
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