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Madhya Pradesh High Court judgments

49,602 judgments · page 52 of 2,481

High Courts19 Feb 2026Allowed

Vepuri Issac Vs Vepuri Vijay & Ors.

Madhya Pradesh High Court · (2026) 02 MP CK 2964

CPC-Order 7 Rule 11, 7 Rule 11(a), 7 Rule 11(d), 41 Rule 27, 39 Rule 1 and 2, 6 Rule 17, 10, Section 10Indian Trust Act, 1882-Section 5Society Registrikaran Adhiniyam, 1973-Section 2, 3, 3(e), 5, 27
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High Courts19 Feb 2026Allowed

Balram Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1784

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(va), 14A(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 109(1), 480(3)
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High Courts19 Feb 2026

Ashiq @ Asif Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1783

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v, 14ABharatiya Nyaya Sanhita, 2023-Section 69Madhya Pradesh Freedom Of Religion Ordinance, 2020-3, 5
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High Courts19 Feb 2026

Ramprasad Vaishya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1779

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2),Essential Commodities Act, 1955-Section 3, 7Bharatiya Nyaya Sanhita, 2023-Section 316(5)
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High Courts19 Feb 2026Allowed/ Disposed Of

Child In Conflict With Law Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1776

Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 12, 75, 102Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 127(2), 133, 137(2), 193, 196(2), 296(a), 351(3)Protection Of Children From Sexual Offences Act, 2012-Section 11, 12
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High Courts18 Feb 2026

Dr. Gulab Singh Jatav Vs State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 02 MP CK 2985

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2 (1)Civil Services (General Conditions of Services) Rules, 1961-Rule 8, 12Fundamental Rules-Fundamental Rule 22-C, Fundamental Rule 24, Fundamental Rule 9(28), Fundamental Rule 9(31)(a), Fundamental Rule 22(b), Rule 9(21)(a)(iii)
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