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Madhya Pradesh High Court judgments

49,602 judgments · page 65 of 2,481

High Courts22 Jan 2026

Smt. Rekha Jain Vs General Public

Madhya Pradesh High Court · (2026) 01 MP CK 2834

Guardians and Wards Act, 1890-Section 8, 29, 4A, 31(2), (3), (4), 47Hindu Minority and Guardianship Act, 1956-Section 8(1), 8(2), 8(3), 8(5), 8(6)High Court of Madhya Pradesh Rules, 2008-Chapter 2 Rule 9 sub rule (5)
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High Courts22 Jan 2026

Smt. Priyanka Dhurve Vs State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2026) 01 MP CK 2790

Constitution of India-Article 226, 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993-Section 21, 21(1)(2)(3), 21(3), 21(4), 28(3), 35(3)Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice-President Ke Virudh Avishwas Prastav) Niyam, 1994-Rule 3, 3(1), 3(3)
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High Courts22 Jan 2026Dismissed

Atul Nihale Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 2788

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415, 407, 351, 329BNS, 2023-Section 87, 65(2), 64(2)(l), 64(2)(m), 66, 103, 238(a)Protection of Children from Sexual Offences Act, 2012-Section 5(m)/6, 5(j)(i)/6, 5(1)/6, 5(j)(iv)/6
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High Courts22 Jan 2026Dismissed

Atul Nihale Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 01 MP CK 1837

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 329, 351, 407, 415Bharatiya Sakshya Adhiniyam, 2023-Section 23
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High Courts21 Jan 2026Dismissed

Jyoti Kumar Vs M/S Zydus Healthcare Ltd & Ors.

Madhya Pradesh High Court · (2026) 01 MP CK 2847

Industrial Disputes Act, 1947-Section 2(s), 9(a), 10, 25(f), 33, 33ASales Promotion Employees (Conditions of Service) Act, 1976-Section 2(d), 6Companies Act
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High Courts21 Jan 2026Allowed

Jitendra Shrivastava Vs Union Of India And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1840

Constitution Of India, 1950- Article 226Indian Railway Establishment Manual, Volume-1 (Revised Edition 1989) -Rule 601, 924(i)(d), 1303(iii), 1313, 1315Administrative Tribunal Act, 1985-Section 21
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High Courts21 Jan 2026Dismissed

Jyoti Kumar Vs M/S Zydus Healthcare Ltd And Others

Madhya Pradesh High Court · (2026) 01 MP CK 1839

Constitution Of India, 1950- Article 142Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005-Section 1Industrial Disputes Act, 1947-Section 2(s), 2(s)(4), 9(a), 25(f), 33, 33A & Sales Promotion Employees (Conditions Of Service) Act, 1976-Section 2(d), 6
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