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High Courts12 May 2026Allowed/ Disposed Of

Raja Gupta And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1420

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35, 482Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 75, 78, 115(2), 126(2), 296, 351(3)
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High Courts12 May 2026Disposed Of

Jagdish Prasad Vs Ramesh Kumar And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1419

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(4)Indian Penal Code, 1860-Section 34, 323, 506IIBharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419(4)
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High Courts12 May 2026Disposed Of

Rani Agarwal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 05 MP CK 1417

Constitution Of India, 1950-Article 226Madhya Pradesh Municipal Corporation (Accounts And Finance) Rules, 2018-Rule 251Madhya Pradesh Municipal Corporation (The Conduct Of Business Of The Mayor- In-Council/ President -In-Council And The Powers And Functions Of The Authorities ) Rules 1998-Rule 13
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High Courts12 May 2026Allowed

Ajay Rajput Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1416

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Indian Penal Code, 1860-Section 34, 420
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High Courts12 May 2026Allowed

Pradhansingh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 05 MP CK 1415

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 109(1), 115(2), 118(1), 118(2), 126(2), 190, 191(2), 191(3), 296
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High Courts12 May 2026Disposed Of

Subash Mohapatra Vs State Of Odisha

Orissa High Court · (2026) 05 OHC CK 1263

Contempt Of Courts Act, 1971-Section 2(c)(ii), 2(c)(iii), 18Bharatiya Nyaya Sanhita, 2023-Section 318(4), 319(2), 336(2), 338, 340(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3)
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