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Madhya Pradesh High Court judgments

49,602 judgments · page 36 of 2,481

High Courts06 Apr 2026Allowed/ Disposed Of

Ramchandra And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0238

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 190, 191(2), 191(3), 296(B), 324(4), 331(6), 351(3)
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High Courts06 Apr 2026Allowed

Chetan Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0237

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(1)(w)(ii), 14A(2)Bharatiya Nyaya Sanhita, 2023-Section 74, 75(2), 78(2), 79Indian Penal Code, 1860-Section 294, 323, 506
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High Courts02 Apr 2026Allowed

Vijay @Gangu Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2614

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Sections 137(2), 87, 64(2)(m), 65(1)The Protection of Children from Sexual Offences (POCSO) Act, 2012-Sections 3, 4, 5l, 5j(ii), 6
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High Courts02 Apr 2026

Chief Executive Officer Vs M/S Sigma Enterprises & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2625

Constitution of India-Article 226, 227Madhya Pradesh Panchayat Rajya Adhiniyam, 1993-Section 11Madhya Pradesh Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertaking Rules, 1999-Rule 6
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High Courts02 Apr 2026Allowed/ Disposed Of

Vijay @Gangu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0233

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 65(1), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4, 5l, 5j(ii), 6
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High Courts02 Apr 2026Dismissed

Anuj Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0221

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 190, 191(2), 191(3), 296
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High Courts02 Apr 2026Allowed/ Disposed Of

Manoj Alias Gintu Gwala Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 0219

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 309(4)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
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High Courts02 Apr 2026Dismissed

Mahesh Verma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 0217

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 65(1), 75(1)(i)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4, 7, 8
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