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Madhya Pradesh High Court judgments, 2026

1,519 judgments · page 76 of 76

High Courts05 Jan 2026Allowed

Suresh Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1672

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 409, 420Code Of Criminal Procedure, 1973-Section 437(3)
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High Courts05 Jan 2026Allowed

Saddam Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1671

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 22, 29Code Of Criminal Procedure, 1973-Section 437(3)
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High Courts02 Jan 2026Allowed

Radha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1660

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2),Bharatiya Nyaya Sanhita, 2023-Section 3(5), 80, 85Dowry Prohibition Act, 1961-Section 3, 4
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High Courts02 Jan 2026Allowed

Devendra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1666

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Immoral Traffic (Prevention) Act, 1956-Section 3, 4, 5, 6, 7
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High Courts02 Jan 2026Allowed/ Disposed Of

Kanku Bai @ Mankunwar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1665

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Immoral Traffic (Prevention) Act, 1956-Section 3, 4, 5, 6, 7Code Of Criminal Procedure, 1973-Section 41A, 438(2)
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