HCHIGH COURT REPORT
Recent LawLens analyses from the Madhya Pradesh High Court and its benches.
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The appellant was arrested in connection with a case alleging that, during a rally, he and others abused members of a Scheduled Caste community and fired shots, causing the death of Sanjay Jatav and injuries to Ranu J...
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The petitioner invoked Article 226 of the Constitution seeking removal of the freeze/hold on his Kotak Mahindra Bank account.
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The petitioner sought relief under Article 226 of the Constitution, asking the Court to direct Bandhan Bank to remove the hold or freeze on his bank account.
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The petitioner’s bank account was frozen following a notice from Mandawar Police, Uttar Pradesh.
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The petitioner sought a direction for expeditious disposal of Execution Case No. 39/2018, arising from a Land Acquisition Act award dated 5 April 2016.
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The petitioner invoked Article 226 of the Constitution seeking directions to unfreeze her bank account.
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The petitioners were tenants of six shops in premises owned by respondent No. 5.
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The petitioner, a Gram Rojgar Sahayak, challenged the CEO, Zila Panchayat, Morena’s order dated 30 September 2026 restraining her from performing her duties and reducing her honorarium to 50%.
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The petitioner challenged a memorandum dated 22 September 2026 initiating departmental inquiry proceedings, which she said relied on earlier proceedings arising from her sexual-harassment complaint and a report attrib...
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The petitioner challenged an order dated 8 October 2026 in revenue proceedings and a further order dated 12 October 2026, seeking, among other reliefs, the impleadment of all joint holders/bhumiswamis.
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The petitioner sought quashing of FIR No. 760/2024, registered at Police Station Jhabua for offences under Sections 332, 64 and 351(2) of the Bharatiya Nyaya Sanhita (BNS), and the consequential proceedings.
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The petitioners sought review under Order 47 Rule 1 read with Section 151 of the Code of Civil Procedure, 1908 (CPC), of an order dismissing their Article 227 petition against concurrent refusals by the Trial Court an...
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The appellant, appointed as a Gram Rojgar Sahayak in 2014, was removed from his duties and paid 50% remuneration after a criminal case was registered against him.
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The petitioner college, which offered nursing courses, was found unsuitable for the 2024–25 academic year following an inspection referring to a CBI report.
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M/s USM Health Care operated a hospital in premises leased from the M.P. Red Cross Society.
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Maniram died on 26 September 2008 after allegedly falling from the Chhattisgarh Express while travelling from Dabra to Gwalior.
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Karan Gurjar alleged that the petitioner, an Assistant Sub-Inspector investigating a separate complaint, demanded a bribe from him. The investigating agency recorded conversations, registered an FIR under Section 7 of...
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The appellants challenged the Special Judge, SC/ST Act, Guna’s order dismissing their application for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).
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The District Bar Association filed a petition under Article 226 seeking, among other reliefs, a suitable space and basic facilities for advocates practising before the Tehsil and Circle Courts at Ashoknagar, following...
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