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Madhya Pradesh High Court judgments

49,602 judgments · page 57 of 2,481

High Courts10 Feb 2026

Ravi Valmik Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 3265

CrPC-Section 372(2), 174Indian Penal Code-Section 302, 307, 34, 300, Exception 4 to Section 300, 304 Part I, 304 Part IIIndian Evidence Act, 1872-Section 32
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High Courts10 Feb 2026

The State Of Madhya Pradesh & Ors. Vs Aanand Babele

Madhya Pradesh High Court · (2026) 02 MP CK 3329

The Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2 (1)Mahatma Gandhi National Rural Employment Guarantee Act, 2005-Section 22Constitution of India
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High Courts10 Feb 2026

Fakirchand & Ors. Vs Ramchandra & Ors.

Madhya Pradesh High Court · (2026) 02 MP CK 2973

Constitution of India-Article 226, 227Code of Civil Procedure, 1908-Section 115, Order IX Rule 9, XXII Rule 3, XXII Rules 3 & 9, XXII Rule 5, XXII Rule 10, XLIII Rule 1(k), XLVIII Rule 1Limitation Act-Section 5
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High Courts10 Feb 2026Dismissed

Fakirchand S/O Late Dhurji Nai Deceased Thru. Lrs Smt. Sundrbai And Others Vs Ramchandra S/O Late Nathaji Nai Deceased Thru. Lrs Smt. Sampatbai And Others

Madhya Pradesh High Court · (2026) 02 MP CK 1706

Constitution Of India, 1950-Article 226, 227Code Of Civil Procedure, 1908- Section 115, Order 9 Rule 9, Order 22 Rules 3, Order 22 Rule 5, Order 22 Rule 9, Order 22 Rule 10, Order 43 Rule 1, Order 43 Rule 1(k), Limitation Act, 1963-Section 5, Evidence Act, 1872-Section 68Indian Succession Act, 1925-Section 63
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High Courts10 Feb 2026Allowed

Khemaji Vs Rukhdu Bhayat

Madhya Pradesh High Court · (2026) 02 MP CK 1700

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(2),Indian Penal Code, 1860-Section 120B, 420, 467, 468, 471
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High Courts10 Feb 2026Allowed

Sharavan Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1698

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 108
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High Courts10 Feb 2026Dismissed

Rohit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1697

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 309(4)
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High Courts10 Feb 2026Allowed

Shanu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1696

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 120, 176, 213, 302, 307
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High Courts09 Feb 2026

Brajesh Singh Vs Ram Prasad Deharia & Ors.

Madhya Pradesh High Court · (2026) 02 MP CK 2984

M.P. Panchayat Nirvachan Niyam, 1995-Rule 18, 31, 31(1), 40A, 40A(1), 40A(2), 40A(3)Panchayat and Gram Swaraj Act, 1993-Section 14(2)M.P. Panchayat (Election Petition, Corrupt Practices and Disqualification from Membership) Rules, 1995-Rule 21(1)(a), 23(1)(b)
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