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Madhya Pradesh High Court judgments

49,602 judgments · page 13 of 2,481

High Courts19 Jun 2026Dismissed

Sudha Gupta Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · 2026 INSC 581

Constitution of India-Article 226, Rule 399M.P. Panchayat Adhyapak Cadre (Employment and Conditions of Service) Rules, 2008-Section 17, 95NCTE Regulations, 2009-Regulation 2, Appendix 2, Appendix 4
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High Courts18 Jun 2026

Principal Secretary & Ors. Vs Chandra Mohan Agarwal

Madhya Pradesh High Court · (2026) 06 MP CK 0894

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam, 2005-Section 2(1)M.P. Work Charged and Contingency Paid Employees Pension Rules, 1979-Rule 2(c)Madhya Pradesh Civil Services (Pension) Rules, 1979
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High Courts17 Jun 2026

Mangilal & Ors. Vs Nandkishore Sharma

Madhya Pradesh High Court · (2026) 06 MP CK 0874

Constitution of India-Article 227Code of Civil Procedure, 1908-Order 14 Rule 1, 13 Rule 4Indian Evidence Act, 1872-Section 3, 45-A, 59, 61, 62, 63, 64, 65, 65-A, 65-B, 65-B(1), 65-B(2), 65-B(2)(a) to (d), 65-B(3), 65-B(4), 65-B(4)(b), 65-B(4)(c), 65-B(4)(d), 65-B(5)
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High Courts17 Jun 2026

Royal Infraconstru Limited Vs The General Manager & Ors.

Madhya Pradesh High Court · (2026) 06 MP CK 0872

Arbitration and Conciliation Act, 1996-Section 11(6), 12, 12(5), 34(2)(a)(v), 8, 11, 11(6-A), 7, 16, 11(8), 15(3)(4)Arbitration and Conciliation (Amendment) Act-Section 12, 12(5), 31A(5)Settlement Act, 1958-Section 33
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High Courts15 Jun 2026

P.C. Verma Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 06 MP CK 0887

Constitution of India-Article 226Madhya Pradesh Civil Services RulesMadhya Pradesh Public Works Department Engineer-In-Chief and Chief Engineers Recruitment and Conditions of Service Rules, 1983-Rule 6
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High Courts15 Jun 2026

The State Of Madhya Pradesh Vs Anil Kumar Soni

Madhya Pradesh High Court · (2026) 06 MP CK 0881

Code of Criminal Procedure, 1973-Section 378, 313Indian Penal Code-Sections 457, 354, 354-A, 354(k)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(B-1)
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