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Madhya Pradesh High Court judgments

49,602 judgments · page 46 of 2,481

High Courts11 Mar 2026Dismissed

Surendra @ Bihari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0808

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 141(1)(b)
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High Courts11 Mar 2026

Anokhilal Vs Prop. Manish

Madhya Pradesh High Court · (2026) 03 MP CK 0807

Limitation Act, 1963-Section 5Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438Negotiable Instruments Act, 1881-Section 138
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High Courts11 Mar 2026Allowed

Suraj Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0806

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v), 3(2)(va), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 318(4), 351(3)
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High Courts11 Mar 2026Disposed Of

Gulab Singh Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0805

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 140(2), 2328Arms Act, 1959-Section 25, 27
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High Courts11 Mar 2026Allowed

Parth Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0802

Bharatiya Nyaya Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 115(2), 118(1), 296, 351(2)Code Of Criminal Procedure, 1973-Section 437(3)
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High Courts11 Mar 2026Disposed Of

Chandresh Parte Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0801

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2), 483Code Of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Section 34, 406, 409, 420, 467, 468, 470
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High Courts06 Mar 2026Disposed Of

Hemant Yogi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0833

Madhya Pradesh Home Guards Rules, 2016-Rule 23, 23(F), 24, 24(A)(5), 25, 26, 27, 27(2)(F)Central Civil Services (Classification, Control And Appeal) Rules, 1965-Rule 19, 19(1)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 85, 296, 351(3)
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