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Madhya Pradesh High Court judgments

49,602 judgments · page 34 of 2,481

High Courts08 Apr 2026

Manish Chandra Sinha Vs Union Of India & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2636

Constitution of India-Article 226Coal Mines (Nationalisation) Act, 1973-Section 2(b), 2(h), 3, Sub-section (2) of Section 3, 4, 8Coal Mines (Taking Over of Management) Act, 1973-Section 3, Sub-sections (3) and (5) of Section 3, 5
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High Courts08 Apr 2026Allowed/ Disposed Of

Akash @ Akku Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0258

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 64(2), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4, 5L, 6
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High Courts08 Apr 2026Allowed/ Disposed Of

Om @ Tomy Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0257

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 64(2), 87, 96, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4, 5L, 6
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High Courts08 Apr 2026Allowed

Aman Sonkar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0251

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 119(1), 119(2), 296A, 351(3)
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High Courts08 Apr 2026Allowed

Yash Sukhwani Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0250

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w), 3(i), 3(2)(v), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 54, 69, 115(2), 352, 351(2)
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High Courts07 Apr 2026

Shivram Singh Tomar Vs State Of M.P. & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2793

Constitution of India-Article 226Madhya Pradesh Ashaskiya Shikshan Sanstha (Adhyapakon Tatha Anya Karmchariyon Ke Padachyut Karne/Seva Se Hatane Sambandhi Prakriya) Niyam, 1983-Section 3, 7, 7(1)(c), 9, 12, 12(3)(a), Rule 5, 7(e), 9, 12(3)Madhya Pradesh Ashaskiya Shikshan Sanstha (Adhyapakon Tatha Anya Karchariyon Ke Vetano Ka Sandaya) Adhiniyam 1978-Section 6
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High Courts07 Apr 2026Partly Allowed

Rajkumar @ Dau Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2605

Indian Penal Code-Section 342, 376(2)(i), 376(2)(n), 506(Part-II)POCSO Act-3/4Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(2)(v), 3(1)(12), 3, 8
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