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Madhya Pradesh High Court judgments

49,602 judgments · page 47 of 2,481

High Courts06 Mar 2026Dismissed

Commissioner Of Income Tax TDS And Others Vs Project Director National Highwasys Authoriy Of India Piu Narsinghpur Shri Ramdas Bhawan And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0787

Income Tax Rules, 1962-Rule 28AA(2)Income Tax Act, 1961-Section 139, 153(3)(ii), 192, 192(1A), 193, 194, 194A, 194C, 194D, 194G, 194H, 194I, 194J, 194K, 194LA, 194LBA, 194LBB, 194LBC, 194M, 194O, 194Q, 195, 197, 197(1), 200(3), 201, 201(1), 201(1A), 206, 221, 260A
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High Courts06 Mar 2026Dismissed

Lokesh Patil Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0784

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 115(2), 118(1), 296, 324(2), 351(3)Arms Act, 1959-Section 25
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High Courts06 Mar 2026

Avinash Kumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 03 MP CK 0782

Criminal Courts And Court-Martial (Adjustment Of Jurisdiction) Rules, 1978-Rule 3, 3(a), 3(b), 4, 4(a), 4(b), 4(c), 4(d), 5Army Rules, 1954-Rule 22Code Of Criminal Procedure, 1973-Section 192, 209, 240, 246(1), 252(1), 255(2), 256(1), 257, 475, 475(1)
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High Courts06 Mar 2026Allowed/ Disposed Of

Shivnarayan Jaiswal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0780

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 Mar 2026Allowed

Rohit Khan And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0778

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(da), 3(1)(dha), 3(2)(v,a), 14A(2), 15ABharatiya Nagarik Suraksha Sanhita, 2023-Section 346, 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 296
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High Courts06 Mar 2026Allowed

Rahul Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 03 MP CK 0776

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 65, 115(2), 34(2)(M), 127(2), 351(3)
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High Courts05 Mar 2026Allowed/ Disposed Of

Child In Conflict With Law Vs State Of MP

Madhya Pradesh High Court · (2026) 03 MP CK 0797

Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 12, 101, 102Bharatiya Nagarik Suraksha Sanhita, 2023-Section 3(5), 103(1), 115(2), 296Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 115(2), 296
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