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Madhya Pradesh High Court judgments

49,602 judgments · page 26 of 2,481

High Courts24 Apr 2026

Nutan Prasad Tiwari Vs The State Of Mp & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2581

Constitution of India-Article 226M.P. General Provident Fund Rules, 1955-Rule 32(3)(iii), 37(2), 14(7)MP Civil Services (Pension) Rules, 1976-Rule 65, 43, 44, 44(2), 2(q), 55, 3

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High Courts24 Apr 2026

Rajendra Prasad Sharma Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2609

Constitution of India-Article 226Code of Civil ProcedureGwalior Act

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High Courts24 Apr 2026

Ashwani Pratap Singh (A P Singh) Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2608

Constitution of India-Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966-Rule 9, 10, 14, 15(1), 15(2), 15(3), 16, 19, 27, 27(1), 27(2), 27(2)(c)(ii)Central Civil Services (Classification, Control and Appeal) Rules, 1957

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High Courts24 Apr 2026

M/S Pandey Construction Company Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2607

Constitution of India-Article 226Indian Contract Act, 1872-Section 4

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High Courts24 Apr 2026

Smt. Lata Gogiya & Ors. Vs M/s Jeevan Motors & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2604

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High Courts24 Apr 2026Allowed

Nikhil Kol Vs Union Bank Of India And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1308

Constitution Of India, 1950-Article 14, 16, 226

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High Courts24 Apr 2026Disposed Of

Shashikala Uikey Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1307

Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 250(8)

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High Courts24 Apr 2026Disposed Of

Kalka Prasad Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1306

Negotiable Instruments Act, 1881-Section 138

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High Courts24 Apr 2026Disposed Of

Deen Dayal Patel Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1305

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High Courts24 Apr 2026Disposed Of

Tekchand Patel Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1304

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High Courts24 Apr 2026Allowed

Haider Ali @ Sabir Hussian @Haider Mamu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1303

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 318(4)

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High Courts24 Apr 2026Allowed

Jahid @ Jawa Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1302

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20(b)(ii)(B)

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High Courts23 Apr 2026

Madhu Yadav Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 2580

Indian Penal Code-Sections 120-B, 147, 364 read with 149, 302 read with 149Code of Criminal Procedure, 1973-Section 161

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High Courts23 Apr 2026

Syed Abdul Kalam Azad Alavi Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 2620

BNSS, 2023-Section 528, 503CrPC, 1973-Section 482Wild Life (Protection) Act, 1972-Section 2, 18, 19 to 25, 39, 39(1)(d), 40, 44, 49, 50, 51, 52, 66

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High Courts23 Apr 2026

The State Of Madhya Pradesh Vs Deelip Kumar & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2646

Code of Criminal Procedure, 1973-Section 378(III), 313, 378IPC-Sections 306 and 294

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High Courts23 Apr 2026

Mohan Gadari & Ors. Vs The South Eastern Coal Field Limited & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2644

The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation Act Resettlement Act, 2013Constitution of India-Article 300-A, 21, 226, 12, 14

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High Courts23 Apr 2026

The State Of Madhya Pradesh Vs Aniruddh Mukherjee

Madhya Pradesh High Court · (2026) 04 MP CK 2643

Limitation Act-Section 5Code of Criminal Procedure, 1973-Section 378(III), 378Indian Penal Code-Sections 333, 427, 353, 332

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High Courts23 Apr 2026

Rameshwar Prasad Chaturvedi (Dead) Through L.Rs. Narayan Prasad Chaturvedi & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2642

Constitution of India-Article 226Land Acquisition Act, 1894-Section 4(1), 17(1), 16, 11, 31, 31(1), 34, 4Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act 2013-Section 24(2), 24(1)(b), 24

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High Courts23 Apr 2026Disposed Of

Mohan Gadari And Others Vs South Eastern Coal Field Limited And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1309

Constitution Of India, 1950-Article 12, 14, 21, 226, 300A

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High Courts23 Apr 2026Disposed Of

Dr. Mustaq Mansoori Vs Surekha Parmar And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1301

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(4)Indian Penal Code, 1860-Section 34, 147, 323, 504, 506(II)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)

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