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Madhya Pradesh High Court judgments

49,602 judgments · page 53 of 2,481

High Courts18 Feb 2026Allowed

Arunendra Vishwakarma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1790

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 21, 22Madhya Pradesh Drugs (Control) Act, 1949-Section 5, 13
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High Courts18 Feb 2026Dismissed

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

Madhya Pradesh High Court · (2026) 02 MP CK 1774

Constitution Of India, 1950-Article 309Madhya Pradesh Civil Services (General Conditions Of Services) Rules, 1961- Rule 8, 8(1), 8(4), 8(5), 8(6), 12, 12(1)(F)Madhya Pradesh Educational Service (Collegiate Branch) Recruitment Rules, 1990-Rule 8, 22, 22(B), 22C, 24
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High Courts18 Feb 2026Disposed Of

Manglesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1794

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1)Arms Act, 1959-Section 25
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High Courts18 Feb 2026Allowed

Shyam Koli Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1793

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(2)(v), 14A(2)Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 118(2), 191(2), 191(3), 296, 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3)
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High Courts18 Feb 2026Allowed

Sonu @ Nilesh Verma And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1791

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(2)(v), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3)Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 118(2), 191(2), 191(3), 296, 351(3)
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High Courts18 Feb 2026Disposed Of

Urmila Sondhiya Vs Shiv Lal And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1788

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(3), 378(4),Indian Penal Code, 1860-Section 34, 294, 323Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)
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High Courts18 Feb 2026Allowed

Hajeem Kha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1786

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 175(3), 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103, 137(2), 140(1), 238
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High Courts17 Feb 2026

Dr. Girja Shankar Gupta Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 02 MP CK 3280

Right to Information Act, 2005Madhya Pradesh Super Specialty Hospital Chikitsa Shikshak Seva Niyam, 2018-Rule 2.1, 3.5, 4.1, 4.3, 11.4, Schedule-I, Schedule-IIMadhya Pradesh Swashasi Chikitsa Mahavidyalaya Chikitskiya Seva Adarsh Niyam, 2018-Rule 2.1, 3(छ), 13.4, Schedule-I Section-A, Schedule-III Section-A
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High Courts17 Feb 2026Partly Allowed/Disposed Of

Dr. Girja Shankar Gupta Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1759

Constitution Of India, 1950-Article 311(2)Madhya Pradesh Super Specialty Hospital Chikitsa Shikshak Seva Niyam, 2018-Rule 2.1, 3.5, 4.1, 4.3Madhya Pradesh Swashasi Chikitsa Mahavidyalaya Chikitskiya Seva Adarsh Niyam, 2018-Rule 3(?), 11.4, 13.4
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High Courts17 Feb 2026Disposed Of

State Of Madhya Pradesh Vs Sanbar Beg And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1767

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(3), 378(4)Indian Penal Code, 1860-Section 34, 294, 323, 325, 506IIBharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)
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High Courts17 Feb 2026Allowed

Govind Batham Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1764

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), 483Indian Penal Code, 1860-Section 34, 294, 323, 325, 336, 451, 506
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High Courts17 Feb 2026Allowed

Rajnish Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1763

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Code Of Criminal Procedure, 1973-Section 439Madhya Pradesh Excise Act, 1915-Section 34(2), 45
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