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Madhya Pradesh High Court judgments

49,602 judgments · page 43 of 2,481

High Courts17 Mar 2026

Sanjay Vs Ramesh & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 2025

Code of Civil Procedure, 1908-Order XXXI Rule (1) and (2), Section 151, XXXIX Rule 1 and 2, XXXIX Rule 2 Sub-rule (2) and proviso clauses (a) to (e), XXXIX Rule 1(c), 7 Rule 7Specific Relief Act, 1963-Sections 38 and 41Madhya Pradesh Land Revenue Code-Section 165
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High Courts17 Mar 2026Disposed Of

Devendra Lakhedra Vs For Amar Creative Hub

Madhya Pradesh High Court · (2026) 03 MP CK 0847

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(4)Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)
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High Courts17 Mar 2026Disposed Of

Suraj Shivaliya Vs Tarendra Prakash Parte

Madhya Pradesh High Court · (2026) 03 MP CK 0846

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378(4)Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)
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High Courts16 Mar 2026Dismissed

Kamal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0845

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 296
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High Courts16 Mar 2026Dismissed

Tosif Sheikh And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0840

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3, 3(1)(d), 3(2)(v), 14A(2), 18Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115, 296, 351(2)Code Of Criminal Procedure, 1973-Section 41, 41(1), 438
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