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Madhya Pradesh High Court judgments

49,602 judgments · page 33 of 2,481

High Courts10 Apr 2026Allowed/ Disposed Of

Simmu Mehra And Others Vs State Of Mp And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0273

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 49, 64, 64(2)(m), 65(1), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5(L), 6, 16, 17
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High Courts10 Apr 2026Allowed/ Disposed Of

Gulab Bai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0272

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 109(1), 115(2), 296(B), 351(3)
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High Courts10 Apr 2026Allowed/ Disposed Of

Vijay And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0271

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 115(2), 296, 351(3)
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High Courts09 Apr 2026

Vilas Kumar Jain Vs Rajaram

Madhya Pradesh High Court · (2026) 04 MP CK 2626

Code of Criminal Procedure, 1973-Section 378(4), 313Negotiable Instruments Act-Section 138, 118 and 139, 20, 87
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High Courts09 Apr 2026Allowed

Arun Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0269

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430(1)Protection Of Children From Sexual Offences Act, 2012-Section 7, 8Bharatiya Nyaya Sanhita, 2023-Section 126(2)
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High Courts09 Apr 2026Allowed/ Disposed Of

Sourabh Sahu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0268

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 118(2), 296, 351(2)
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High Courts09 Apr 2026Dismissed

Radha Bai Soni Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0267

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 109(1), 115(2), 117(2), 118(1), 296(a), 191(2), 324(4), 331(5), 351(3)Code Of Criminal Procedure, 1973-Section 482
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High Courts09 Apr 2026Dismissed

Rahul Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0266

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), 238
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High Courts09 Apr 2026Allowed

Saurabh Kol Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0262

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
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High Courts09 Apr 2026Allowed

Aman Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0261

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 238(b), 309(4)
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High Courts08 Apr 2026

The State Of Madhya Pradesh Vs M/s Smec International Pvt. Ltd

Madhya Pradesh High Court · (2026) 04 MP CK 2574

Arbitration and Conciliation Act, 1996-Section 2(1)(f), 2(1)(f)(ii), 4, 5, 11(6), 11(12)(a), 16, 33, 34, 34(2), 34(2)(a), 34(2)(a)(v), 34(2)(b), 34(2)(b)(ii), 34(2A), 34(3), 37, Part I, Part IIM.P. Madhyastham Adhiniyam, 1983Constitution of India-Article 227
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