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Madhya Pradesh High Court judgments

49,602 judgments · page 63 of 2,481

High Courts28 Jan 2026Allowed

Rohit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1860

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Madhya Pradesh Excise Act, 1915-Section 34(1)(A), 34(2)
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High Courts28 Jan 2026Allowed

Aniket Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1859

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 80, 85Dowry Prohibition Act, 1961-Section 3, 4
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High Courts28 Jan 2026Dismissed

M.P. Bricks Company And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1881

Constitution Of India, 1950-Article 299Madhya Pradesh Minor Mineral Rules, 1996-Rule 10(3), 17,27, 27(c), 29(3), 30, 30(5), 30(6), 30(7), 30(8), 30(9), 30(10), 45, 57Mines And Minerals (Development And Regulation) Act, 1957-Section 9, 9(1), 9A, 15, 15(1), 15(3)
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High Courts28 Jan 2026Allowed/ Disposed Of

UCO Bank Vs M/S Asha Oil Industries And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1879

Constitution Of India, 1950-Article 226(1)Security Interest (Enforcement) Rules, 2002-Rule 8, 8(1), 8(2), 8(4), 9Code Of Civil Procedure, 1908- Order 40 Rule 1
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High Courts27 Jan 2026

Ayyaz Mohammad Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 2829

Indian Penal Code-Section 343, 363, 366, 366-A, 368, 376(C), 376(2)(n), 376(3), 109Protection of Children from Sexual Offences Act, 2012-Section 3(k) read with Section 4, 5(L) read with Section 6, 4/6, 3(A) read with Section 4, 19(1) read with Section 21(1)Cr.P.C.-Section 374(2)
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High Courts27 Jan 2026

Lalpati & Ors. Vs Omprakash

Madhya Pradesh High Court · (2026) 01 MP CK 2824

CPC-Section 100, 11, Order 6 Rule 17Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) ActIPC-Section 376
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High Courts27 Jan 2026

Zuber Maulana Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1854

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 430(1)Code Of Criminal Procedure, 1973-Section 389(1)Indian Penal Code, 1860-Section 34, 342, 354, 354A
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High Courts27 Jan 2026Allowed

Shivam Alias Gulli Tomar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1853

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 125, 296, 309(4)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
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