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Madhya Pradesh High Court judgments

49,602 judgments · page 31 of 2,481

High Courts15 Apr 2026Allowed

Armaan Hussain Vs Union Of India

Madhya Pradesh High Court · 2023 INSC 723

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438/442, 187(2), 187(3)(ii), 187, 480(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 42, 8(c)/20(b)(ii)(B), 28, 29, 35, 54, 36A(c), (d), 18(c), 36-A(4), 8(b)/20(a)(i)Criminal Procedure Code-Section 167(2)(a)(ii), 167(2), 167, 167(2)(a)(i), 167(2A), 167(1), 309, 56, 57, 437, 437(3), 437(6)
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High Courts15 Apr 2026

Dewas Transport Pvt Ltd Vs State Of M.P. & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2588

Arbitration and Conciliation Act, 1996-Section 33, 34, 34(3), 37Commercial Courts Act, 2015-Section 3, 3(1), 3(1-A), 3(2), 3(3), 15Code of Civil Procedure, 1908-Order II Rule 2, V Rule 1, VII Rule 10, VII Rule 10-A, VII Rule 11, XV-A, Section 148
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High Courts15 Apr 2026

Ashok Kumar Jain & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2584

Constitution of India-Article 226/227, 226, 252 (1)Urban Land (Ceiling and Regulation) Act, 1976-Section 1(2), 2, 2(i), 2 clause (n), 3, 3(2), 6, 6(1), 6(3), 6(4), 9, 10, 10(1), 10(3), 10(5), 10(6), 33, 42, 45Urban Land (Ceiling and Regulation) Repeal Act, 1999-Section 3, 4
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High Courts15 Apr 2026

Ashok Kumar Jain & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2582

Constitution of India-Article 226, 227, 252Urban Land (Ceiling and Regulation) Act, 1976-Section 2(i), 3, 3(2), 6, 9, 10, 10(1), 10(3), 10(5), 10(5) & (6), 33, 42, 45Urban Land (Ceiling and Regulation) Repeal Act, 1999-Section 3, 4
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High Courts15 Apr 2026

Ashok Kumar Jain & Ors. Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2641

Constitution of India-Article 226, 227; Article 226; Article 252(1)Urban Land (Ceiling and Regulation) Act, 1976-Section 1(2); Section 2(i); Section 3; Section 3(2); Section 6; Section 9; Section 10; Section 10(1); Section 10(3); Section 10(5); Section 10(6); Section 33; Section 42; Section 45Urban Land (Ceiling and Regulation) Repeal Act, 1999-Section 3; Section 4
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High Courts15 Apr 2026Allowed/ Disposed Of

Sachin Pandey Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1269

Constitution Of India, 1950-Article 14, 16Madhya Pradesh Civil Services (Classification, Control and Appeal), Rules 1966- Rule 14Prevention Of Corruption Act, 1988-Section 7, 13(1)(b), 13(2)
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High Courts15 Apr 2026Allowed/ Disposed Of

Dewas Transport Pvt Ltd Vs State Of M.P. And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1268

Code Of Civil Procedure, 1908-Section 148, Order 2 Rule 2, Order 5 Rule 1(1), Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 11Arbitration And Conciliation Act, 1996-Section 15, 33, 34, 34(3), 37Commercial Courts Act, 2015-Section 3, 3(1), 3(1A), 3(2), 3(3), 15
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High Courts15 Apr 2026Dismissed

Chakrapani Patra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1255

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20Motor Vehicles Act, 1988-Section 130, 132, 177(1), 177(3)
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High Courts15 Apr 2026Dismissed

Ravindra Vs Veerendra And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1254

Code Of Civil Procedure, 1908-Section 100Indian Penal Code, 1860-Section 294, 353, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(x)
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High Courts15 Apr 2026Allowed

Arvind Kumri And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1252

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 480(3), 482, 482(2)Madhya Pradesh Medical Homes And Menopause Establishments (Registration And Licensing) Act, 1973-Section 3, 4, 8Drugs And Cosmetics Act, 1940-Section 18C
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High Courts15 Apr 2026Disposed Of

Arpit Sharda Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1251

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3, 3(2)(va), 14A(2), 18Bharatiya Nyaya Sanhita, 2023-Section 61(2), 318(4)Code Of Criminal Procedure, 1973-Section 41, 41A, 41(1), 438
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