High Courts27 Jan 2026Dismissed

Ayyaz Mohammad Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1848

Juvenile Justice (Care And Protection Of Children) Rules, 2007-Rule 12, 12(3), 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii), 12(3)(b)Code Of Criminal Procedure, 1973-Section 374(2)Indian Penal Code, 1860-Section 109, 343, 363, 366, 366A, 368, 376(C), 376(3), 376(2)(N)Z
High Courts23 Jan 2026

Vijay Kumar Sharma Vs M P M K V V Com Ltd & Ors.

Madhya Pradesh High Court · (2026) 01 MP CK 2860

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005-Section 2 (1)Prevention of Corruption Act, 1988-Section 7, 13(1) read with Section 13(2)I.P.C.-Section 120
High Courts23 Jan 2026Allowed

Tahir Kolmbowala Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1829

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61, 111, 318(4), Information Technology Act, 2000-Section 66DEvidence Act, 1872-Section 27
High Courts23 Jan 2026Allowed

Lalu Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1821

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 115(2), 117(2), 296, 351(2)