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Madhya Pradesh High Court judgments

49,602 judgments · page 55 of 2,481

High Courts13 Feb 2026Dismissed

Seema Namdev Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1743

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 89, 85, 115(2), 351(3)
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High Courts12 Feb 2026

Aditya Bhatnagar & Ors. Vs Bank Of Baroda & Ors.

Madhya Pradesh High Court · (2026) 02 MP CK 2995

Insolvency and Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process of Personal Guarantors to Corporate Debtors) Rules, 2019-Rule 7(1), 7SARFAESI Act-Section 13(3-A)Insolvency Bankruptcy Code, 2016-Section 7, 95
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High Courts12 Feb 2026Disposed Of

Nitin Insgh Vs Punjab National Bank

Madhya Pradesh High Court · (2026) 02 MP CK 1737

Constitution Of India, 1950-Article 226Code Of Civil Procedure, 1908- Order 7 Rule 11Madhya Pradesh Nagar Palika Niravachan Niyam, 1994- Rule 4, 5, 6, 6(5), 9A, 21
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High Courts12 Feb 2026Allowed

Neeraj @ Makdi Vanskar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1736

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 119(1), 126(2), 308(2), 308(5), 351(2), 351(3)
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High Courts12 Feb 2026Allowed

Prajwal Mehar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1734

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 182, 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 126(2), 296, 309(9)
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