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Madhya Pradesh High Court judgments

49,602 judgments · page 23 of 2,481

High Courts04 May 2026Disposed Of

Harshit Pandey Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1373

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 115(2), 117(2), 296(B), 351(3),
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High Courts04 May 2026Allowed/ Disposed Of

Kailash Patidar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1370

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15, 25Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004-Section 4, 6, 9
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High Courts04 May 2026Allowed/ Disposed Of

Brajesh Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1368

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 316(5), 318(4), 336(2), 336(3), 338, 340(2)
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High Courts30 Apr 2026

The Chairman Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2640

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2 (1)Constitution of India-Article 226, 30, 30(1), 30 (1), 19(1)(f)Kerala Literacy, Scientific and Charitable Societies Registration Act, 1955-Section 57 (3)
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High Courts30 Apr 2026

Harsh Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 2651

Cr.P.C.-Section 482, 300(1), 300, 221, 220, 258, 188I.P.C.-Section 420, 467, 468, 120(B), 419Constitution of India-Article 20, 20(1), 20(2)
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High Courts30 Apr 2026Allowed

Harsh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1785

Constitution Of India, 1950-Article 20, 20(1), 20(2)Code Of Criminal Procedure, 1973-Section 188, 220(1), 221(1), 258, 300, 300(1), 482General Clauses Act, 1897-Section 26
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High Courts30 Apr 2026Allowed

Malal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1784

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 108, 115(2), 296, 351(2)
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High Courts30 Apr 2026Dismissed

Vijay Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1782

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 8a, 21, 22, 25, 25a, 27b, 29Drugs (Control) Act, 1950-Section 5, 13
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