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Madhya Pradesh High Court judgments

49,602 judgments · page 25 of 2,481

High Courts28 Apr 2026Allowed/Disposed Of

Arun Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1322

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 64(1), 137(2)
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High Courts28 Apr 2026Allowed

Rajesh Mahavar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1321

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 80(2)
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High Courts28 Apr 2026Allowed

Mahaveer Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1319

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 212, 310(4), 310(5)
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High Courts28 Apr 2026Allowed/Disposed Of

Akku Singh Rajawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1318

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 109, 483Bharatiya Nyaya Sanhita, 2023-Section 115(2), 125, 190, 191(2), 191(3), 296, 351(2)Arms Act, 1959-Section 30
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High Courts28 Apr 2026Allowed/Disposed Of

Prakash Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1317

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Sakshya Adhiniyam, 2023-Section 23(2)
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High Courts27 Apr 2026

Ravi Singh Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2600

Code of Criminal Procedure, 1973-Section 482, 319, 197Public Distribution System (Control) Order, 2001-Clause 6(4), Section 11M.P. Public Distribution System (Control) Order, 2009-Clause 7(2), (7)(9), Section 11
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High Courts27 Apr 2026

Amir Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1315

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3) 483Bharatiya Nyaya Sanhita, 2023-Section 303(2), 317(2)
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High Courts27 Apr 2026Allowed

Ravishram Gaud Vs State Of M P

Madhya Pradesh High Court · (2026) 04 MP CK 1313

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Indian Penal Code, 1860-Section 406, 420, 467, 468
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High Courts27 Apr 2026Allowed/Disposed Of

Piyush Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1312

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 109(1), 238, 249(1)(b)
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High Courts27 Apr 2026Allowed/Disposed Of

Dalveer @ Ballu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1311

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Arms Act, 1959-Section 25(1), 25(1A), 25(1AA), 35Indian Penal Code, 1860-Section 120B, 212, 216
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High Courts27 Apr 2026Allowed

Kripal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1310

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 115(2), 117(2), 117(3), 118(2), 189(2), 189(4), 190, 191(3), 296, 351(3)
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