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Madhya Pradesh High Court judgments

49,602 judgments · page 51 of 2,481

High Courts23 Feb 2026Dismissed

Pritam Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1818

Constitution Of India, 1950-Article 21Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts23 Feb 2026Allowed

Mangilal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1817

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(2)(v), 14(A)(2)Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 87, 64, 64(2)(m), 127(4), 351(3)
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High Courts23 Feb 2026Allowed

Aman Gupta Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1814

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 119(1), 296, 351(3)
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High Courts23 Feb 2026Allowed

Sanjay Baghel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1812

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 108, 194, 528Code Of Criminal Procedure, 1973-Section 482Indian Penal Code, 1860-Section 306
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High Courts23 Feb 2026Disposed Of

Nirmal Singh Chauhan Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1805

Madhya Pradesh Civil Services (Classification Control And Appeal), Rules 1966- Rule 2(d), 10, 10(i), 10(ii), 10(iii), 10(iv), 10(v), 10(vi), 10(vii), 10(viii), 10(ix), 12, 12(1), 12(2), 12(2)(a), 13, 13(2), 14, 14(21)
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High Courts23 Feb 2026Disposed Of

Ramashankar Shah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1804

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 309(4), 351(3), 480, 480(6)Code Of Criminal Procedure, 1973-Section 437(6)Indian Penal Code, 1860-Section 392, 506
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High Courts20 Feb 2026Allowed

Neeraj Kumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1801

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Indian Penal Code, 1860-Section 120B, 409, 420, 467, 468, 471Prevention of Corruption Act, 1988-Section 7
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High Courts20 Feb 2026Allowed

Harsh Wankhede Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1800

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Indian Penal Code, 1860-Section 120B, 409, 420, 467, 468, 471Prevention of Corruption Act, 1988-Section 7
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High Courts20 Feb 2026Allowed

Rajpal Singh Thakur Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1799

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Indian Penal Code, 1860-Section 120B, 409, 420, 467, 468, 471Prevention of Corruption Act, 1988-Section 7
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High Courts20 Feb 2026Allowed

Ganesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1798

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 316(2), 351(2)
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High Courts19 Feb 2026

Khushbu Bisen Vs Aasu & Ors.

Madhya Pradesh High Court · (2026) 02 MP CK 3267

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993-Section 122Madhya Pradesh Panchayat Nirvachan Niyam, 1995-Rule 40-A(2), 31(A)
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