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Madhya Pradesh High Court judgments

49,602 judgments · page 15 of 2,481

High Courts10 Jun 2026Allowed/ Disposed Of

Arbi Bai @Harbi Bai And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0542

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 115(2), 117(2), 118(1), 296, 351(3)
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High Courts10 Jun 2026Allowed

Kedar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0541

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
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High Courts10 Jun 2026Disposed Of

Rahul Rawat Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0540

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v), 14(A)(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), 109, 126(2), 296
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High Courts10 Jun 2026Dismissed

Jitendra Dahiya Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0539

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(V), 14A(1)Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 190, 191(2)Arms Act, 1959-Section 25, 27
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High Courts10 Jun 2026Allowed/ Disposed Of

Apasiya @ Nanuram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0536

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)Madhya Pradesh Excise Act, 1915-Section 34(2)
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High Courts08 Jun 2026Disposed Of

Vinod Agrawal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0355

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(1), 118(2), 126(2), 296(a), 351(2)
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High Courts08 Jun 2026Allowed

Abbu @ Abhishek Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0354

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 119(1), 296(A), 351(3)Arms Act, 1959-Section 25(1B)B
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