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Madhya Pradesh High Court judgments, 2026

1,519 judgments · page 9 of 76

High Courts17 Jul 2026Partly Allowed

Ankit Alias Rahul Saryam Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 07 MP CK 0931

Code of Criminal Procedure, 1973-Section 374(2), 161, 164, 428IPC-Section 363, 366, 375, 376(1), 376(3), 354-DProtection of Children from Sexual Offences Act 2012-Section 4, 5, 5(l), 6, 8, 12

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High Courts17 Jul 2026Allowed

Rishabh Shrivastava Vs Smt. Ritu Shrivastava @ Pinki Shrivastava & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0963

Cr.P.C.-Section 125

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High Courts17 Jul 2026Allowed

Smt Bhagwati Singh Tekam Vs Sadanlal Jaat

Madhya Pradesh High Court · (2026) 07 MP CK 0962

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144Code of Criminal Procedure, 1973-Section 125Code of Civil Procedure, 1908-Order VII Rule 11, Section 151

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High Courts16 Jul 2026

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

Madhya Pradesh High Court · (2026) 07 MP CK 0856

BNSS-Section 438/442Indian Penal Code-Sections 294, 323, 323/34, 34, 307, 307/34, 506, 506-II, 325Code of Criminal Procedure, 1973-Sections 161, 227, 228

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High Courts16 Jul 2026

Dabbu @ Dev Sonkhare Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 07 MP CK 0942

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 415

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High Courts16 Jul 2026

Prabhulal & Ors. Vs The State Of M.P.

Madhya Pradesh High Court · 2025 INSC 1246

Code of Criminal Procedure, 1973-Section 374Indian Penal Code, 1860-Sections 302/34, 302Evidence Act, 1872-Section 8

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High Courts16 Jul 2026

Smt. Namrata Chauhan Vs Union Of India & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0932

Code of Civil Procedure, 1908-Order II Rule 2, II Rule 3

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High Courts16 Jul 2026

Sheku @ Shekhar Kol Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 07 MP CK 0840

IPC-Sections 302, 201

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High Courts16 Jul 2026

Madan Mohan Shukla Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0824

Constitution of India-Article 226

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High Courts15 Jul 2026

Union Of India & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · 2024 INSC 314

Constitution of India-Article 226/227, 14Indian Electricity Act-Section 47M.P. Electricity Supply and Consumption, Regulation Order, 1996-Clause 9, 11, 12(2)

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High Courts14 Jul 2026

Deepak Manulal Garg Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0859

Constitution of India-Article 226Indian Penal Code-Section 420, 467, 468, 471Code of Criminal Procedure, 1973-Section 173(8), 173(2), 190(1)(b), 156(3)

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High Courts14 Jul 2026

Raj Kumar Shukla Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0887

Constitution of India-Article 226, 300-A, 31, 19(1)(f), 32

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High Courts14 Jul 2026

Ashok Narwani Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0889

Cr.P.C., 1973-Section 372Indian Penal Code-Sections 342, 367, 325, 34

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High Courts14 Jul 2026

Indra Singh Vs Udaichandra Shah

Madhya Pradesh High Court · (2026) 07 MP CK 0923

Code of Criminal Procedure-Section 378(4)Negotiable Instruments Act, 1881-Section 138, 139

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High Courts14 Jul 2026

Dayalu @ Mukesh Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 07 MP CK 0910

Indian Penal Code, 1860-Section 302

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High Courts14 Jul 2026

Smt Leelabai Vs Madhya Pradesh Vidyut Vitran Co. Ltd & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0909

Constitution of India-Article 226Madhya Pradesh Civil Services (Pension) Rules, 1976

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High Courts13 Jul 2026

M/s Nyra Chocolates Pvt Ltd Vs M/s Suncrest Food Makers Partnership Firm & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0860

CPC-Order 43 Rule 1, Section 104, 39 Rule 3, 39 Rule 3ACommercial Courts Act, 2015-Section 13Trade Marks Act, 1999-Sections 102, 103, 134

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High Courts13 Jul 2026

Dr Trilok Sahu Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0891

Constitution of India-Article 226Madhya Pradesh Autonomous Medical College Medical Services Model Rules, 2018-Rule 7(3)Teachers Eligibility Qualification Regulation, 2022

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High Courts13 Jul 2026

Jagannath Soni Vs Smt. Munnibai @ Aruna Kumari Soni

Madhya Pradesh High Court · (2026) 07 MP CK 0877

Cr.P.C.-Section 125, 127CPC-Order 9 Rule 13

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High Courts13 Jul 2026

Arvind Kumar Sharma Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 07 MP CK 0836

Constitution of India-Article 226State Urban Engineering Services (Recruitment and Condition of Service) Rules, 2015M.P. Municipal Corporation Act, 1956-Section 58, 58(3), 58(5)

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