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Madhya Pradesh High Court judgments

49,602 judgments · page 2 of 2,481

High Courts17 Sept 2026

Atmaram & Ors. Vs Tricon Project India Limited & Ors.

Madhya Pradesh High Court · (2026) 09 MP CK 2401

Code of Civil Procedure, 1908-Section 21, 96, 96(2), 99, 151, Order I Rule 10, V Rule 20, VI Rule 14, VI Rule 17, IX Rule 13Specific Relief Act, 1963-Section 10, 11(2), 14, 16, 16(1)(c), 16(c), 19, 19(b)Specific Relief Act, 1877-Section 3, 27, Chapter II
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High Courts17 Sept 2026

Associated Alcohols And Breweries Limited Vs Union Of India & Ors.

Madhya Pradesh High Court · (2026) 09 MP CK 2424

Constitution of India-Article 226, 151(2), 246, 47, 39(b), Entries 8 & 51 of List II (State List) of the Seventh Schedule, Entry 52 of List I, Entry 21 of List III (Concurrent List) of the Seventh Schedule, Entry 97 of List I of the Seventh ScheduleCompetition Act, 2002-Section 2(h), 2(i), 2(u), 2(x), 3, 3(1), 3(3), 4, 8, 9, 10, 11, 12, 13, 14, 15, 16, 18, 19, 19(1), 19(3), 21, 21A, 26, 26(1), 26(2), 26(8), 27, 28, 29, 26 to 28, 45 and 46, 53A, 53BMadhya Pradesh Excise Act, 1915-Section 13, 14, 16, 17, 62, Chapter-IV
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High Courts16 Sept 2026Dismissed

Praveen Qureshi Vs Faizullah

Madhya Pradesh High Court · (2026) 09 MP CK 2760

M.P. Accommodation Control Act, 1961-Section 23-A, 23-D, 23-E, 23-J, 28, 31, 32, Chapter III-ACivil Procedure Code-Section 115Limitation Act-Section 5
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High Courts16 Sept 2026Allowed

M/S Kailash Singh Jitendra Singh Bhilware Through Its Propretor Mr Kailash Singh Bhilware & Ors. Vs Pegasus Assets Reconstruction Prrivate Limited Through Authorised Officer & Ors.

Madhya Pradesh High Court · (2026) 09 MP CK 2447

Uchcha Nyayalaya Khandpith Ko Appeal Adhiniyam, 2005-Section 2(i)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(4), 14, 17, 17(1), 17(5), 17(6), 18Constitution of India-Article 226
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High Courts16 Sept 2026Allowed

Vandana Shah Vs Jamuna Prasad Shah

Madhya Pradesh High Court · (2026) 09 MP CK 2444

Code of Criminal Procedure-Section 125, 125(2), 125(3)Code of Civil ProcedureProtection of Women From Domestic Violence Act-Section 12
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