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Madhya Pradesh High Court judgments, 2026

1,519 judgments · page 75 of 76

High Courts06 Jan 2026Dismissed

Cement Corporation Of India Vs Shankar Das Bairagi And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1701

Constitution Of India, 1950-Article 19(1)(F), 19(5), 31(1), 32, 300APayment Of Gratuity Central Rules 1972-Rule 7, 7(1), 7(2), 7(3), 7(5)Payment Of Gratuity Act, 1972-Section 4, 4(1), 4(6), 7, 7(1), 7(2), 7(3), 7(3)(A), 7(7)
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High Courts06 Jan 2026Allowed

Atul Kumar Pathak And Others Vs Ramsakhi Devi And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1700

Limitation Act, 1963- Article 58, 59Code Of Civil Procedure, 1908-Section 9, Order 7 Rule 11Coal Bearing Areas (Acquisition And Development) Act, 1957-Section 4(1), 7, 9, 10, 14, 14(1), 14(2), 14(5), 14(8), 17, 17(2), 26
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High Courts06 Jan 2026Allowed

Ramesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1686

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Madhya Pradesh Excise Act, 1915-Section 34(2), 36
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High Courts06 Jan 2026Allowed

Himanshu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1685

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(2)Madhya Pradesh Excise Act, 1915-Section 34(2)
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High Courts06 Jan 2026

Deepak @ Deppu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1684

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103Code Of Criminal Procedure, 1973-Section 437(3)
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High Courts06 Jan 2026Allowed/Disposed Of

Suresh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1683

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Madhya Pradesh Excise Act, 1915-Section 34(2), 36
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High Courts06 Jan 2026Allowed

Raghuveer Singh Alias Gabddu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1682

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1) (Da), 3(1)(Dha), 3(2)(va), 14A(2), 15ABharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(1), 126(2), 296(b), 351(3)
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High Courts06 Jan 2026Allowed

Ramkumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1681

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 108Code Of Criminal Procedure, 1973-Section 161
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