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Madhya Pradesh High Court judgments

49,602 judgments · page 24 of 2,481

High Courts29 Apr 2026

Smt Babeeta Goyal Vs Smt Ratana Bai & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2635

Code of Civil Procedure-Order 43 Rule 1(r), 39 Rules 1 & 2, 7 Rule 11, Section 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 34, 17, 13(4)Recovery of Debts Due to Banks and Financial Institutions Act, 1993
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High Courts29 Apr 2026Disposed Of

Pinkesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1330

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 87, 137(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(ii), 3(2)(v)
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High Courts29 Apr 2026Dismissed

Keshav And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1328

Madhya Pradesh High Court Rules, 2008-Rule 48Code Of Criminal Procedure, 1973-Section 389, 397, 401Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430, 438, 442
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High Courts29 Apr 2026Dismissed

Rafikan Vs Mujaffar Ali

Madhya Pradesh High Court · (2026) 04 MP CK 1327

Madhya Pradesh High Court Rules, 2008-Rule 48Code Of Criminal Procedure, 1973-Section 389, 397, 401Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430, 438, 442
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High Courts29 Apr 2026Allowed

Brijendra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1326

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 80(2), 85Dowry Prohibition Act, 1961-Section 2, 4
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High Courts29 Apr 2026Allowed

Rohit @ Bhura Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1325

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1) (s), 3(2)(v), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Indian Penal Code, 1860-Section 34, 294, 323, 325, 506
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High Courts29 Apr 2026Allowed

Kishore Vs State Of M P And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1324

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(2), 115(2), 238(A), 296(B)
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High Courts28 Apr 2026

Jagdish & Ors. Vs Ghanshyam

Madhya Pradesh High Court · (2026) 04 MP CK 2795

Arbitration and Conciliation Act, 1996-Section 11(6), 8, 11Indian Partnership Act, 1932-Section 72, 43, 48
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High Courts28 Apr 2026Dismissed

Ramratan Rajak Vs Guddu Rajak And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1791

Code Of Criminal Procedure, 1973-Section 125, 126, 126(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144, 145(2)Family Courts Act, 1984-Section 19, 19(4)
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