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Madhya Pradesh High Court judgments

49,602 judgments · page 27 of 2,481

High Courts23 Apr 2026Disposed Of

Yash Sukhwani And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1300

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 54, 69, 115(2), 351(2), 352Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(2)(v)

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High Courts23 Apr 2026Disposed Of

Yamna Patel Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1299

Constitution Of India, 1950-Article 226National Security Act, 1980-Section 3(2), 3(3)

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High Courts23 Apr 2026Allowed

Ravindra Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1298

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Madhya Pradesh Excise Act, 1915-Section 34(2)

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High Courts23 Apr 2026Allowed

Injeel Ahemad Ansari Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1297

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 69

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High Courts23 Apr 2026Disposed Of

Pradeep Kushwah Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1296

Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 248, 248(2A)

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High Courts23 Apr 2026Disposed Of

Mohammad Sahil Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1295

Constitution Of India, 1950-Article 226Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 115(2), 119(1), 296(b), 351(3)

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High Courts22 Apr 2026

M/s Ssangyong Engineering and Construction Company Ltd Vs M/s S.B. Engineering Associates A Partnership Firm

Madhya Pradesh High Court · (2026) 04 MP CK 2571

Arbitration and Conciliation Act, 1996-Section 2(1)(e), 2(1)(f), 2(1)(f)(ii), 2(2), 2(7), 4, 9, 10, 11, 11(2), 11(3), 11(4), 11(5), 11(6), 11(7), 11(9), 11(10), 11(11), 11(12), 12, 13, 16, 19, 20, 21, 22, 24, 25, 26, 29, 33, 34, 34(2)(a)(v), 37, 42Electricity Act-Section 86CPC-Section 151

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High Courts22 Apr 2026

M/s Ssangyong Engineering And Construction Company Ltd Vs M/s S.B. Engineering Associates A Partnership Firm

Madhya Pradesh High Court · (2026) 04 MP CK 2567

Arbitration and Conciliation Act, 1996-Section 2(1)(e), 2(1)(f), 2(1)(f)(ii), 2(2), 2(7), 4, 9, 10, 11(2), 11(3), 11(4), 11(5), 11(6), 11(7), 11(8), 11(9), 11(10), 11(11), 11(12), 12, 13, 16, 19, 20, 21, 22, 24, 25, 26, 29, 33, 34, 34(2)(a)(v), 37, 42CPC-Section 151Electricity Act-Section 86

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High Courts22 Apr 2026

Shivaji Patel & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2632

Constitution of India-Article 226M.P.L.R.C.-Section 240Indian Forest Act, 1927-Section 27

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High Courts22 Apr 2026

Arpit Chourey Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 2627

BNSS, 2023-Section 483BNS, 2023-Sections 64(1), 331(4), 332(B), 127(2), 75(1)(i), 351(3), 331(2)Code of Criminal Procedure-Section 36, 482

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High Courts22 Apr 2026

Harsh Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2622

Constitution of India-Section 226, Article 226

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High Courts22 Apr 2026Allowed

Subhash Kuchbandiya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1294

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430Code Of Criminal Procedure, 1973-Section 389(1)Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20(b)(ii)(b)

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High Courts22 Apr 2026Allowed

Hitesh Rathore Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1293

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(2), 482, 528Bharatiya Nyaya Sanhita, 2023-Section 69Indian Penal Code, 1860-Section 90, 376

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High Courts22 Apr 2026Disposed Of

Shubham @ Bhussu Tiwari Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1292

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 323, 342, 363, 376(3), 376(2)(N), 379Protection Of Children From Sexual Offences Act, 2012-Section 3, 4, 5, 6

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High Courts22 Apr 2026Allowed

Narendra @ Bhura Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1291

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

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High Courts22 Apr 2026Allowed

Anuj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1290

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Madhya Pradesh Excise Act, 1915-Section 34(2)

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High Courts22 Apr 2026Allowed

Anil@Rama Rao Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1289

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(v), 14A(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(2), 296(a), 351(3)Code Of Criminal Procedure, 1973-Section 437(3)

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High Courts22 Apr 2026Dismissed

Arpit Chourey Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1287

Constitution Of India, 1950-Article 136Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 75(1)(i), 127(2), 331(2), 331(4), 332(B), 351(3)

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High Courts22 Apr 2026

Harsh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1286

Constitution Of India, 1950-Article 226

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High Courts22 Apr 2026Dismissed

Balram Sahu Vs Ashok Singh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1279

Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005-Section 2(1)Madhya Pradesh Samaj Ke Kamjor Vargo Ke Krishi Bhumi Dharko Ka Udhar Dene Valo Ke Bhumi Hadapne Sambandhi Bhoo Chakron Se Paritran Tatha Mukti Adhiniyam, 1976-Section 5

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