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Madhya Pradesh High Court judgments

49,602 judgments · page 49 of 2,481

High Courts26 Feb 2026Dismissed

Bhima Sonwani Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1826

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 49, 64(2)(m), 65(1), 137(2), 351(3)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4(2), 5(1), 6, 16(3), 17
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High Courts26 Feb 2026Partly Allowed/ Disposed Of

Vimal Patel And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1825

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 118(1), 190, 191(2), 191(3), 296(d), 324(4), 351(2)
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High Courts26 Feb 2026Allowed

Vijay Prakash Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1823

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(d), 3(2)(5)(a), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 35, 115(2), 118(1), 296, 351(3)
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High Courts26 Feb 2026Allowed

Shivram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1820

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 120B, 147, 148, 149, 194, 302Arms Act, 1959-Section 25, 27
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High Courts25 Feb 2026Dismissed

Kaleem Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 2972

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 430(1)Code of Criminal Procedure-Section 374(2), 174, 311, 233, 233(3), 164Indian Penal Code-Section 294, 307, 302
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