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Madhya Pradesh High Court judgments

49,602 judgments · page 61 of 2,481

High Courts02 Feb 2026Allowed

Shiva Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1687

Constitution Of India, 1950-Article 20(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430Code Of Criminal Procedure, 1973-Section 376(2)(i)(m), 374
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High Courts02 Feb 2026Dismissed

Shubham @ Monu Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1657

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 21, 22Madhya Pradesh Drugs (Control) Act, 1949-Section 5, 13
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High Courts02 Feb 2026Allowed

Sanjay Rawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1655

Bharatiya Nyaya Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 115(2), 296(B)Arms Act, 1959-Section 25, 27
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High Courts02 Feb 2026Allowed

Vinod Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1653

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 119(1), 126(2), 296(b), 351(2)
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High Courts02 Feb 2026Allowed

Sumit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 02 MP CK 1651

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 64(2)(f), 64(2)(M), 65(1), 89, 137(2), 351(3)
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High Courts30 Jan 2026

Suresh Vs Sanjay

Madhya Pradesh High Court · (2026) 01 MP CK 2785

Cr.P.C.-Section 378 (4), 313Negotiable Instruments Act-Section 138
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