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Madhya Pradesh High Court judgments

49,602 judgments · page 20 of 2,481

High Courts11 May 2026Dismissed

Mohanlal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1404

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 406, 409Bharatiya Sakshya Adhiniyam, 2023-Section 23
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High Courts11 May 2026Allowed

Rahul Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1403

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
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High Courts11 May 2026Allowed

Lakhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1402

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 111(1), 305, 331(4)
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High Courts11 May 2026

Bherulal Vs Raju

Madhya Pradesh High Court · (2026) 05 MP CK 1401

Bharatiya Nyaya Sanhita, 2023-Section 439Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 437(3)
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High Courts11 May 2026Allowed

Ajay Pal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1400

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Madhya Pradesh Excise Act, 1915-Section 34(2)Code Of Criminal Procedure, 1973-Section 480(2)
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High Courts08 May 2026Dismissed

Ranjeet Vs Anil & Ors.

Madhya Pradesh High Court · (2026) 05 MP CK 2356

Constitution of India-Article 227CPC-Order VI Rule 16, VII Rule 11Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13, 13(7), 34
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High Courts08 May 2026

The State Of Madhya Pradesh Vs Rohit

Madhya Pradesh High Court · (2026) 05 MP CK 2335

Code of Criminal Procedure, 1973-Section 378, 313, 164Indian Penal Code-Section 354, 457Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(w)(I), 3(II)(Va)
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High Courts08 May 2026

Moshers Vs Shri Mittal Agritech Pvt. Ltd.

Madhya Pradesh High Court · (2026) 05 MP CK 2323

Arbitration and Conciliation Act, 1996-Sections 2(1)(e)(ii), 11, 34, 36, 44 to 49, 46, 46 to 49, 47, 47 to 49, 48, 48(1)(e), 48(2) Explanation 1(iii), 48(2)(b), 49Companies ActCompanies Act, 1956-Sections 433(e), 434(1)(a)
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High Courts08 May 2026Dismissed

Ranjeet Vs Anil And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1399

Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section, Order 6 Rule 16, Order 7 Rule 11Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13, 13(7), 34
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High Courts08 May 2026Allowed

Deepak Nayak Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1389

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(I)(w)(II), 3(2)(V), 323, 342 376(2)(n)Indian Penal Code, 1860-Section 375, 376, 376(2)(n)
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