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Madhya Pradesh High Court judgments

49,602 judgments · page 17 of 2,481

High Courts01 Jun 2026Allowed

Nagesh Dholpuriya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0297

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20
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High Courts01 Jun 2026Allowed

Rajkumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0296

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Code Of Criminal Procedure, 1973-Section 439Public Gambling Act, 1976-Section 3, 4
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High Courts01 Jun 2026Allowed

Akshat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0295

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 112(2), 318(4)
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High Courts01 Jun 2026Allowed

Lal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 06 MP CK 0294

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 115(2), 296(b), 351(2)
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High Courts01 Jun 2026Allowed

Child In Conflict Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 06 MP CK 0293

Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 12, 102Bharatiya Nyaya Sanhita, 2023-Section 69, 89Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v)
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High Courts22 May 2026

Aurionpro Solutions Ltd. A Public Listed Company Incorporated Under The Provisions Of The Companies Vs Madhya Pardesh Micro And Small Enterprises Facilitation Council Bhopal & Ors.

Madhya Pradesh High Court · (2026) 05 MP CK 2321

Micro, Small and Medium Enterprises (Development) Act, 2006-Section 15, 16, 17, 18, 18(1), 18(2), 18(3), 18(4), 18(5), 19, 24, 15 to 23, Chapter VArbitration and Conciliation Act, 1996-Section 7, 20, 23, 24 and 25, 34, 65 to 81, 67, 76, 77Constitution of India-Article 226, 227
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High Courts22 May 2026Allowed

Suresh Pradsad Khare Vs The High Court Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 2318

Code of Criminal Procedure, 1973-Section 227, 482, 340, 340(1), 195, 195(1), 200Indian Penal Code-Section 420/34, 417, 199 and 200, 172 to 188, 193 to 196, 205 to 211, 228, 463, 471, 475, 476Advocates Act, 1961-Section 35
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High Courts22 May 2026Allowed/ Disposed Of

Brij Bihari Rajput Vs State Of Madhya Pradesh And Other

Madhya Pradesh High Court · (2026) 05 MP CK 1433

Constitution Of India, 1950-Article 163(1), 163(2), 226, 234, 309, 311, 311(2)(c), 320(3)(c)Madhya Pradesh Civil Services (Pension) Rules, 1976-Rule 9Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966-Rule 23, 24(1)(i)(b) , 32, 43(5), 64(2)
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High Courts18 May 2026

Vinod Patel Vs Ajay Singh & Ors.

Madhya Pradesh High Court · (2026) 05 MP CK 2327

Code of Criminal Procedure-Section 161, 162Indian Evidence Act, 1872-Section 106, 145, 32(1), 27IPC-Sections 279, 337, 338
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High Courts15 May 2026Dismissed

Dr Sajan Kurien Mathew Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1435

Constitution Of India, 1950-Article 14, 15, 19(1)(g), 21, 32, 141, 226Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966-Rule 14, 14(2), 15Madhya Pradesh Civil Services (Conduct) Rules, 1965-Rule 22, 22(3)
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High Courts15 May 2026Partly Allowed

IDA And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1428

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442Code Of Criminal Procedure, 1973-Section 313, 397, 401Indian Penal Code, 1860-Section 34, 323, 324
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