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Madhya Pradesh High Court judgments

49,602 judgments · page 62 of 2,481

High Courts30 Jan 2026Allowed/ Disposed Of

Anand Dhakad Vs Manoj And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1865

Code Of Civil Procedure, 1908-Section 115, 151Bharatiya Sakshya Adhiniyam, 2023-Section 142(3)Madhya Pradesh Accommodation Control Act, 1961-Section 23A(a)
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High Courts29 Jan 2026Allowed

Ajju Kori Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1876

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(M), 96, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5L, 6
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High Courts29 Jan 2026Allowed

Bholaram Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1869

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 65(2), 115(b), 137(2), 351(2)Protection Of Children From Sexual Offences Act, 2012-Section 5(m), 6
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High Courts29 Jan 2026

Sanjay @ Sanju Vs State Of M.P

Madhya Pradesh High Court · (2026) 01 MP CK 1858

Code Of Criminal Procedure, 1973-Section 389(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430(1)Indian Penal Code, 1860-Section 308, 397
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High Courts28 Jan 2026

UCO Bank Vs M/s Asha Oil Industries & Ors.

Madhya Pradesh High Court · (2026) 01 MP CK 2843

Constitution of India-Article 226(1)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 2(l), 2(z)(f), 13, 13(2), 13(4), 13(4)(a), 13(8), 14, 14(1)(b), 14(1-A), 17(1)
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