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Madhya Pradesh High Court judgments

49,602 judgments · page 44 of 2,481

High Courts16 Mar 2026Allowed

Jitendra Thakur Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0836

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 528Bharatiya Nyaya Sanhita, 2023-Section 69, 115 (2), 296, 351(3)Indian Penal Code, 1860-Section 90

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High Courts16 Mar 2026Dismissed

M/S Sukhdeo Prasad Goenka Through Proprietor Anand Goenka Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0835

Constitution Of India, 1950-Article 226Minerals Concession Rules 2016-Section 35

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High Courts13 Mar 2026

Nilesh Pathak Vs Union Of India & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 1971

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High Courts13 Mar 2026Allowed

Hanumant Sugar Private Limited Vs S.B.I. General Insurance Company Limited & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 1967

Code of Civil Procedure, 1908-Order VI Rule 17, XVIII Rule 4Commercial Courts Act, 2015-Section 16IRDAI (Protection of Policyholders' Interests) Regulations, 2017

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High Courts13 Mar 2026Allowed/ Disposed Of

Child In Conflict Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0818

Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 12, 102Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 351(3)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4

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High Courts13 Mar 2026Disposed Of

Sanju Singh Narwariya Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0817

Code Of Criminal Procedure, 1973-Section 320, 482Indian Penal Code, 1860-Section 363, 366, 376, 506Protection Of Children From Sexual Offences Act, 2012-Section 3, 4, 5, 6

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High Courts13 Mar 2026Dismissed

Rajkumar Maurya @ Nickt Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0816

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 74, 79, 296, 351(2)Protection Of Children From Sexual Offences Act, 2012-Section 9m, 10

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High Courts13 Mar 2026Allowed

Victim X Ballu Rajak Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0815

Constitution Of India, 1950-Article 21, 226Medical Termination Of Pregnancy Rules, 2003-Rule 3BMedical Termination of Pregnancy Act, 1971-Section 3(2), 3(2)(b), 3(3), 5

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High Courts13 Mar 2026Allowed

Parth Patel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0814

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 528Bharatiya Nyaya Sanhita, 2023-Section 69, 351(2)Indian Penal Code, 1860-Section 90, 376

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High Courts13 Mar 2026Allowed

Parmanand Baghel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0813

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(1), 118(2), 351(2)

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High Courts12 Mar 2026

Rakesh Kushwaha Vs Union Of India & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 1984

Constitution of India-Articles 14, 16, 21RFCTLARR Act, 2013-Second Schedule, Serial No. 4

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High Courts12 Mar 2026Dismissed

Nimar Bus Owners Association Through Its President Vaibhav Singh Tomar Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 1983

M.P. Motor Vehicles Rules, 1994-Rule 77, Sub-Rule 1(A), clause IIIMotor Vehicles Act, 1988-Section 41, 59, 64, 65, 72, 96, 211

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High Courts12 Mar 2026

Ganesh Prasad & Anr. Vs Smt. Kaushalya & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 1977

Code of Civil Procedure-Section 96Specific Relief Act, 1963-Section 19, 20Specific Relief Act, 1877-Section 27

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High Courts12 Mar 2026

M/S Indrapasth Uniforms Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 1975

Constitution of India-Article 226, 265Madhya Pradesh Value Added Tax Act, 2002-Section 55, 55(3)(a), 55(3)(b), 55(6)(c), 55A, 55A(a), 55A(b), 55A(c), 20Entry Tax Act-Section 13

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High Courts12 Mar 2026

Sarvesh Dhingra Vs State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 03 MP CK 1972

Constitution of India-Article 226Madhya Pradesh Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000

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High Courts12 Mar 2026Dismissed

Nimar Bus Owners Association Through Its President Vaibhav Singh Tomar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0825

Madhya Pradesh Motor Vehicles Rules, 1994-Rule 77(1A)Motor Vehicles Act, 1988-Section 41, 41(7), 59, 64, 64(d)(a), 65, 72, 96, 211

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High Courts12 Mar 2026Dismissed

M/S Indraprasth Uniforms Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0824

Constitution Of India, 1950-Article 226, 265Madhya Pradesh Value Added Tax Act, 2002-Section 20, 55, 55(3)(a), 55A, 55A(a), 55A(b), 55A(c)Income Tax Act, 1961-Section 240

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High Courts12 Mar 2026Allowed

Shivram Rawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0823

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 307Arms Act, 1959-Section 25, 27

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High Courts12 Mar 2026Allowed

Roopkishor Alias Roopesh Gupta Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0822

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Madhya Pradesh Excise Act, 1915-Section 34(2)Bharatiya Nyaya Sanhita, 2023-Section 49

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High Courts12 Mar 2026Allowed

Bhola Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0821

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 327, 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13

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