HCMONTHLY CASE LAW ARCHIVE
Read 583 LawLens analyses of Madhya Pradesh High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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The three connected writ petitions concerned the proposed acquisition of agricultural lands at Village Jhirniya, Tehsil Ghattiya, District Ujjain, for construction of a Greenfield four-lane road connecting Indore–Ujja...
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The applications were filed under Section 483(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) seeking cancellation of bail granted to respondent-accused Akbar Hussain by order dated 31 January 2025 in M.Cr...
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The petitioners, agriculturists and recorded Bhumiswamis of Village Jhirniya, Tehsil Ghattiya, District Ujjain, challenged acquisition of approximately 3.665 hectares for construction of a Greenfield four-lane road co...
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The petitioner was appointed as an Upper Division Teacher on 26 February 1996 and retired on 30 November 2019.
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The petitioners claimed possession and cultivation of portions of Government land bearing Survey No. 42/1/1 at Village Mehtakhedi, Tehsil Barwaha, District Khargone, allegedly for more than 40 years.
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The petitioners, residents of Sanwarakhedi and Jeevankhedi villages, challenged the acquisition of their lands for widening and upgrading the Ujjain Simhasth Bypass from a two-lane to a four-lane road with paved shoul...
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The petitioners were title-holders or long-standing occupants of residential properties in the 12 Kholi/Barahkholi locality at Hari Fatak, Ujjain. Some properties were held under registered sale deeds, while others ha...
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The petitioners, agriculturists and recorded Bhumiswamis in possession of land at Village Jhirniya, Tehsil Ghattiya, District Ujjain, challenged acquisition of approximately 3.665 hectares for construction of a greenf...
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The petitioner, proprietor of M/s Pramod Traders, participated in an e-tender issued by the Central Jail, Bhopal, for the annual supply of food items and other materials for 2026–27.
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The petitioner maintained Bank Account No. 20328851315 with Fino Payment Bank, IFSC Code FINO0001561.
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The petitioner approached the High Court under Article 226 of the Constitution seeking defreezing of his bank accounts and restoration of online and digital banking facilities.
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The petitioner invoked Article 226 of the Constitution challenging the debit freeze imposed on her SBI bank account bearing Account No. 20003176722 on the basis of an alleged suspicious/cyber-fraud transaction.
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The petitioner filed a petition under Article 226 of the Constitution challenging the freezing/holding of his IDFC First Bank account No. 10148528303, allegedly pursuant to communications from cyber-crime/police autho...
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An accident involving the offending vehicle on 14 December 2012 resulted in the death of the victim.
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The prosecutrix alleged that she met the petitioner at a gym in March 2025 and that, after developing a relationship, the petitioner represented that he was unmarried and would marry her.
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The petitioner sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of FIR Crime No. 252/2025 registered at Police Station Sirol, District Gwalior, for offences under Sections 308(2), 308...
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The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the proceedings in S.T. No. 193/2026 pending before the 23rd Additional Sessions Judge, Gwalior, arising from Cr...
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The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR Crime No. 51/2026 registered at Police Station Khaniyadhana, District Shivpuri, for offences under Sections 6...
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The petitioner challenged an order imposing the major penalty of reversion to the initial pay scale of Assistant Engineer following a departmental enquiry.
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The petitioners were initially appointed as daily-rated employees in the Water Resources Department and were subsequently classified as permanent employees (Sthai Karmi). They were working as Field Assistant and Copyi...
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The petitioner was initially appointed as a daily-wage employee on 14 December 1986, classified as a permanent employee in 2003 and again classified in 2016. He continuously worked as a Copyist in a Class III post.
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The petitioner filed a public interest litigation before the Madhya Pradesh High Court seeking directions to the respondent authorities, particularly the Municipal Council, Shahdol, to incorporate continuous, safe, ac...
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The petitioner, a police employee deployed to guard a prisoner admitted in a hospital, was charged departmentally with negligence and unauthorised absence after the prisoner committed suicide in the hospital toilet at...
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The petitioner sought review under Section 114 read with Order XLVII Rule 1 of the Code of Civil Procedure, 1908, of the High Court’s common judgment dated 03.04.2025 in F.A. No. 477 of 2022 and F.A. No. 428 of 2022.
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Shree Ram Mandir, Khachrod, containing idols of Shri Ram and other deities, was an ancient temple whose ownership was ultimately claimed by the deity. Mahant Gopaldas had managed the temple and its properties, and aft...
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Respondent No. 4, Smt. Manju Bala @ Manjula Chordiya, allegedly executed an agreement to sell dated 17 April 2009 concerning agricultural land bearing Survey No. 162/4, Village Biriakhedi, District Ratlam, for a consi...
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Arjun Singare was taken into police custody on 02.09.2022 in connection with two criminal cases registered at Police Station Maanpur, Indore. While in custody, he was taken to Civil Hospital, Maanpur, where he was dec...
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UCO Bank obtained an order under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (“SARFAESI Act”) from the Additional District Magistrate, Vidisha...
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The appellant was arrested on 24 March 2026 in connection with Crime No. 03/2026 registered at Police Station A.J.K. (Ajaak), District Vidisha, for offences under Sections 329(4), 331(3), 61(2), 305(A) and 324(5) of t...
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The petitioners, partners of M/s Shri Balaji Infrastructure, developed the residential colony “Swastik Vilas” at Mouza Sagda, Jabalpur, between approximately 2015 and 2019.
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The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) seeking quashing of FIR Crime No. 119/2024, registered at Police Station Itarsi, District Narmadapuram, for an offence under...
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The petitioner, a transporter engaged by the Madhya Pradesh State Civil Supply Corporation under the wheat procurement scheme for 2021–22, was entrusted with transporting 14 bundles of tare purchased by the Corporatio...
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The petitioner participated in the auction for the Navapara–Rampura Manganese Ore Block and, being the highest bidder, was issued a Letter of Intent (LoI) dated 04.10.2023 for grant of a composite licence. The LoI req...
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The appellant was selected and appointed as a Constable (General Duty) in the CISF on 15 August 2009 under the OBC category after submitting, inter alia, an OBC caste certificate. She completed basic training and was...
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking correction of an allegedly incorrect photograph appearing on his second-year Diploma in Elementary Education marksh...
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The respondents were Class III and Class IV personnel working at Sanjay Gandhi Smriti Government College, Sidhi, and claimed to have served as daily-wage employees for more than 15 years.
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The petitioner, Shree Mayur Seeds and Agritech, through its proprietor Ankit Jadoun, maintained Current Account No. 30005501070 with ICICI Bank, Ujjain.
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The petitioner, a rape survivor, approached the Madhya Pradesh High Court under Article 226 seeking constitution of a Medical Board to assess the safety and feasibility of terminating her pregnancy, consequential term...
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The petitioner approached the High Court under Article 226 of the Constitution seeking removal of the hold/freeze/lien imposed on its bank account bearing No. 925020047677939 with the respondent bank.
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The petitioner’s savings bank account maintained with IDFC First Bank was frozen pursuant to information or directions received from cyber-crime authorities concerning an alleged disputed transaction of ₹1,200, stated...
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The petitioner maintained two current accounts with Kotak Mahindra Bank, Bhanpur Vidisha Road, Bhopal Branch.
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The applicant, Girdhari Chaudhary, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. RC0082026A0013 registered by the CBI/ACB, Bhopal, for an offence u...
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The petitioner approached the High Court under Article 226 of the Constitution seeking a direction to Fino Payments Bank to remove the freeze/hold/lien on her bank account No. 20142402391.
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The applicants filed their first applications for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 379/2026 registered at Police Station Ashta, District...
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The petitioner alleged that she married respondent No. 1, Vinod Kumar Kushwaha, in 2010 according to Hindu rites and customs.
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The petitioner’s savings bank account maintained with Punjab National Bank, Manorama Ganj Branch, Indore, was frozen pursuant to information or instructions received from cyber-crime authorities in relation to an alle...
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The petitioner challenged the portion of the order dated 1 February 2017 treating the period from 21 February 2013 to 1 February 2017 as “no work, no pay,” and sought release of salary, consequential revision of retir...
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The petitioners, third-year General Surgery students, challenged notices and orders issued by the respondent authorities debarring them from appearing in their final-term examinations and preventing them from filling...
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The petitioner, Sanjana Seeds and Biotech, sought relief under Article 226 of the Constitution of India for unfreezing its current account maintained with City Union Bank Ltd., and for permission to operate the account.
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The original petitioner, a government employee, remained absent from duty due to illness from 1 June 2011 and retired on 31 August 2015. The respondents adjusted 204 days of available leave against the period of absen...
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The respondents claimed rights over land bearing Khasra No. 130/1, admeasuring 0.008 hectare, and initiated demarcation proceedings under Section 129 of the Madhya Pradesh Land Revenue Code, 1959.
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The appellant was prosecuted for allegedly entering the victim’s house on 26 November 2009, threatening and gagging her, and committing rape when she was alone. He was also alleged to have threatened her with death if...
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On 4 October 2010, the T.I. of GRP, Gadarwara, allegedly received secret information that certain persons were assembling to plan a dacoity in the Kashi Train. A police party proceeded to the spot, where the appellant...
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The petitioners were officers and employees of the Madhya Pradesh Police Fire Services, appointed under the Indian Police Act, 1861, and serving at different fire stations in Indore.
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The respondent-University initiated recruitment for Class-III and Class-IV posts through advertisements dated 27 June 2014 and 18 September 2014, pursuant to State Government directions concerning the filling of reser...
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The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR Crime No. 435/2022 registered at Police Station Kurwai, District Vidisha, for offences under Sections 363, 36...
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The petitioner was appointed as a Section Writer on 4 November 1995 after due procedure and continued to be engaged by the State Government for approximately 31 years.
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The petitioner challenged the proceedings initiated by the Employees’ Provident Fund Organisation under Section 7-A of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952.
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The respondent was appointed in 1983 as a Water Man on a temporary basis and was paid from the Work Charged and Contingency Fund.
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The petitioners participated in the recruitment process initiated by the respondent-University in 2014 for Class-III and Class-IV posts pursuant to advertisements dated 27 June 2014 and 18 September 2014. A written ex...
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The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR Crime No. 77/2026 registered at Police Station Dabra Dehat, District Gwalior, for offences under Sections 137...
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The petitioner was appointed as a Constable in the Border Security Force (BSF) in 1986 and was promoted to Head Constable. He initially remained absent after sanctioned leave, allegedly due to illness, and claimed to...
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The petitioner, a constable in the Special Armed Force, was allegedly found gambling at Radha Colony, Guna, on 17 November 2011, after having left his temporary place of attachment.
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The accused was prosecuted for abducting a girl aged approximately seven years, confining her in his house, and repeatedly assaulting her with a knife, resulting in her death.
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The appellants challenged, under Section 14A(1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, the order dated 06.08.2025 by which the Special Judge, SC/ST (POA) Act, Alirajpur, fra...
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The petitioner, an employee of the respondent electricity distribution company, retired in September 2015.
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The applicant was implicated in Crime No. 302/2025 registered at Police Station Satwas, District Dewas, for offences under Sections 318(4), 319(2), 338, 336(3) and 340(2) of the Bharatiya Nyaya Sanhita, 2023, and Sect...
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The petitioner was appointed as a Sub-Engineer on 27 January 1986 and retired from service on 31 December 2024.
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The petitioners challenged the order dated 13 June 2023 directing them and similarly situated teachers to undergo medical-board examination for verification of their disability certificates.
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The petitioner challenged the Additional Commissioner’s order dated 6 November 2018, which affirmed the Collector’s order dated 8 December 2015 and the Sub-Divisional Officer’s order dated 30 June 2014.
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The plaintiff instituted a suit for specific performance of an agreement to sell dated 12 February 2008 concerning 1.50 acres of land bearing Survey No. 11/1 at Village Garha Brahman, Bhopal.
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A judgment and decree was passed by the Civil Judge, Class I, Joura, in Civil Suit No. 19-A/2012 on 21.06.2013.
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Respondent No. 1 sought demarcation under Section 129 of the Madhya Pradesh Land Revenue Code, 1959, in respect of certain parcels of land situated at Gram Kakra, Tehsil Amarpatan, District Satna.
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On 23 November 2013, an accident involving Pickup Vehicle No. MP-50-G-0347 resulted in the death of Roopchand, aged approximately 40 years.
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The petitioners invoked Article 226 of the Constitution seeking removal of the freeze/hold/lien imposed on their bank accounts and fixed deposits by the respondent bank pursuant to intimations received from law-enforc...
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the freeze/hold placed on her HDFC Bank account bearing Account No. 50100566567488 and consequential dir...
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking restoration of access to and unfreezing of his ICICI Bank account bearing No. 094401506928, maintained at the Pandh...
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The petitioner maintained Savings Bank Account No. 100220198348 with IndusInd Bank and was engaged in lawful retailer/business correspondent activities.
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The petitioner maintained Account No. 63000169616 with the State Bank of India, Indore Bank Colony Branch.
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The petitioner approached the High Court under Article 226 of the Constitution seeking removal of the cybercrime-related debit freeze imposed on his SBI account bearing No. 3469095669, or alternatively, release of the...
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The petitioner challenged the freezing of his HDFC Bank account maintained at the Manasa Branch, District Neemuch, and sought release of the undisputed balance and permission to operate the account.
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The petitioner invoked Article 226 of the Constitution seeking defreezing of bank account No. 0227104000240147 maintained with IDBI Bank.
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The petitioner challenged the freezing of his bank account maintained with Jana Small Finance Bank, Account No. 4557010061978383, allegedly pursuant to an intimation from a police/cyber-crime agency concerning a dispu...
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On 20 April 2015, respondent No. 1, Chhotu Kushwah, was travelling as a pillion rider on a motorcycle when a loading auto bearing registration No. UP 93 AT 3915 allegedly came from the wrong side and collided with the...
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The minor petitioner, identified as Victim X, sought permission for termination of her pregnancy.
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The marriage between petitioner No.1/husband and respondent No.2 was solemnized on 12 May 2022.
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The petitioner alleged that private respondents Nos. 4 to 15 entered his house, assaulted him, and threatened to kill him. He contacted the emergency helpline 112 and submitted a complaint at Police Station Dhanoura o...
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The petitioner, a police constable appointed on 30 June 1998, was promoted to Head Constable and subsequently to Assistant Sub-Inspector.
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The petitioner was appointed as an Assistant Surgeon in 1981 and retired as a Medical Officer on 31 August 2019.
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The applicants, Sanjay @ Sanju and Someshwar, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 302/2025 registered at Police Station Satwas, District...
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The petitioner, a Class III employee initially appointed as Assistant Grade III, was granted a second time scale of pay under the Government circular dated 24.01.2008.
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The petitioner, Dr Chandra Deep Yadav, was selected by the Madhya Pradesh Public Service Commission as Assistant Professor (Criminology) and joined Government Madhav Arts and Commerce College, Ujjain, pursuant to the...
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The petitioner, initially appointed as a Constable and subsequently promoted as Head Constable, was posted at Police Station Bahodapur, District Gwalior.
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The appellant was appointed as a daily-wage employee in the Revenue Department of the Municipal Corporation, Katni, on 26 June 1995 and allegedly worked continuously until his termination on 2 August 1999. He claimed...
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The appellant was appointed as a daily-wage employee in the Revenue Department of the Municipal Corporation, Katni, on 26 June 1995 and allegedly worked continuously for more than 240 days.
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The petitioners instituted RCS No. 30-A/2016 before the First Civil Judge, Class-II, Badnawar, seeking declaration and permanent injunction concerning Survey No. 420, admeasuring 0.089 hectare, situated at Village Kod...
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The petitioner, a Sub-Inspector in the Police Department and therefore a Class III employee, retired on 30 June 2021.
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The petitioner was appointed as an Anganwadi Worker on 5 October 2007 and served for approximately ten years.
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The petitioner was appointed as a Compounder in 1980 and retired from service on 31 January 2016 from a Class III post.
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The original petitioner, a government employee, was served with a charge-sheet on 3 November 1998. After considering his reply, the disciplinary authority appointed the SDO, Sujalpur, as Enquiry Officer. The Enquiry O...
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The appellant/prosecutrix, a widow residing in Shajapur, alleged that respondent No. 2, Madanlal, with whom she had worked since 2020, induced her to engage in sexual intercourse on the false promise of marriage.
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Respondent No.1 sustained injuries in a road accident dated 26.02.2020 involving car No. MP-33-C-5893, allegedly driven by respondent No.2 and owned by respondent No.3. He filed a claim under Section 166 of the Motor...
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The petitioner joined the police service as a Sub-Inspector on 1 June 1983, was promoted as Inspector on 17 February 2006, and subsequently as Deputy Superintendent of Police on 9 January 2015.
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The petitioner, formerly employed as a Lineman with the respondent department, was implicated in a corruption case registered by the Lokayukt, Indore, along with other officials. He was suspended and subsequently supe...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023/Section 439 of the Code of Criminal Procedure, 1973, in connection with Crime No. 545/2022 registered at Police Stati...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 265/2026 registered at Police Station Majhauli, District Jabalpur, for offences un...
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The applicant filed his first application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail in Crime No. 493/2025 registered at Police Station Omti, Jabalpur, for offences under S...
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The applicant, Suneel Prajapati, was employed as a Computer Operator at the concerned Samiti. Following an inspection on 7 July 2025, an alleged shortage and misappropriation of 459.5 quintals of Moong, valued at appr...
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Rajeev Pandre, a Head Constable and former In-charge of the Malkhana at Police Station Kotwali, Balaghat, was accused of embezzling cash deposits and jewellery kept in the Malkhana.
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking directions to Punjab National Bank and the concerned authorities to defreeze his bank account and permit its operat...
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The petitioner invoked the inherent jurisdiction of the High Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR Crime No. 444/2025, registered on 7 December 2025 at Police...
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The petitioner filed an application under Sections 44–49 of the Arbitration and Conciliation Act, 1996 (“1996 Act”) seeking enforcement of a foreign award dated 26 August 2022 rendered by sole arbitrator J. Hawkins in...
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The respondent-plaintiff instituted a suit for specific performance of an agreement to sell dated 10 December 2019, alleging that the petitioner-defendant had agreed to sell the suit land for ₹1,60,000, had received ₹...
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The petitioners invoked Section 528 of the BNSS seeking quashing of FIR Crime No. 82/2026 registered at Police Station Lahar, District Bhind, for offences under Sections 109(1) and 3(5) of the BNS, along with conseque...
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The applicant, an advocate practising before the District Court, Ujjain, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 191/2026 registered at...
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The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) seeking quashing of FIR Crime No. 481/2025 registered at Police Station Kotwali, Morena, for offences under Sections 336(3),...
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The petitioner claimed ownership and possession of land bearing Khasra Nos. 35/1/1 and 37/1-2, admeasuring 0.820 hectare at Village Bicholi Mardana, District Indore. He relied on a sanctioned layout and demarcation or...
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The petitioner, a contractor and regular vendor of the respondent authorities, participated in Tender No. SEC/IND/WS/TS-26/1928 after depositing the tender fee and earnest money deposit.
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The petitioner, married to respondent No. 5 on 06.02.2022, alleged that matrimonial disputes led to registration of FIR No. 305/2025 under Section 85 of the Bharatiya Nyaya Sanhita, 2023 and Section 4 of the Dowry Pro...
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The petitioner approached the High Court under Article 226 of the Constitution seeking removal of the hold/freeze/lien placed on his bank account maintained with the State Bank of India, bearing Account No. 4120989737...
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Crime No. 06/2013 was registered at Police Station Garhwa, District Singrauli, against the petitioner for offences under Section 376 of the Indian Penal Code and Sections 3(1)(xii) and 3(2)(v) of the Scheduled Castes...
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The petitioner invoked Article 226 of the Constitution seeking removal of the hold/freeze placed on his bank account by the respondent Bank pursuant to communications from crime/police agencies.
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The petitioner, a sole proprietorship firm, maintained current account No. 956630150000005 with Bank of India.
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The petitioner filed a writ petition under Article 226 of the Constitution seeking de-freezing of his bank account bearing No. 201005051893.
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The applicant sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 376/2022 registered at Police Station Barod, Agar Malwa, for offences under Sections 376, 376(2)(h), 450 and 50...
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The petitioner’s Savings Bank Account No. 996618210002679 maintained with Bank of India, Jeetpur Kala Branch, Rajgarh, Madhya Pradesh, was subjected to a debit freeze/lien in respect of ₹9,031 on the instructions of c...
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The petitioner filed a writ petition under Article 226 of the Constitution seeking directions to freeze only the suspicious amount of ₹4,800 in her bank accounts and to remove the hold or freeze on the remaining balance.
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The petitioner invoked Article 226 of the Constitution seeking removal of the freeze/hold imposed on his Indian Bank account, Account No. 8207171189, on the ground that the account had been frozen without lawful autho...
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The petitioners filed a petition under Article 227 of the Constitution challenging the Tahsildar’s order dated 15 July 2014 in Annexure P/1.
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The petitioner filed an application under Section 146 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) before the Family Court, Bhind, seeking alteration of maintenance earlier granted to the respondent by ord...
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The petitioner, appointed as an Assistant Surgeon on 24 October 1970, claimed approximately 27 years and one month of qualifying service.
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The petitioner, Defendant No. 6 in a suit for declaration and recovery of possession, challenged the Trial Court’s order dated 14.02.2026 rejecting his application under the procedural law governing amendment of plead...
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The applicant, Smt. Bhawna Rai, a Chief Booking Supervisor with the Railways, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 53/2026 registered...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 315/2026 registered at Police Station Waraseoni, District Balaghat, for offences under Sections 10...
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The petitioner, a police constable, was posted at Police Station Dabra City.
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 149/2024 registered at Police Station Bamhori Kala, District Tikamgarh, for offenc...
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The petitioner was promoted as Zonal Officer on 29 April 1998 in the pay scale of Rs. 1,640–2,900, although the applicable pay scale for the post was stated to be Rs. 8,000–13,500.
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The petitioner, a retired Professor who superannuated on 30 November 2005, was initially sanctioned pension of ₹8,859 per month plus dearness allowance of ₹5,227, totalling ₹14,086 per month, with effect from 1 Decemb...
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The petitioner, a Patwari, was subjected to disciplinary proceedings pursuant to a charge-sheet dated 28.03.2014 alleging dereliction of duty in failing to conduct a survey and assess crop loss caused by hailstorm pur...
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The respondent, a government employee, was issued notices concerning unauthorised absence and alleged violations of the M.P. Civil Services (Conduct) Rules, 1965 and the applicable Leave Rules. He was suspended on 30...
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The applicant filed his first application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail in Crime No. 234/2025 registered at Police Station Chandameta, District Chhindwara, for...
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The petitioner was awarded a contract for providing and fixing mosquito-net doors in B-Type and Miners-Type quarters at the Kakri Project for a contract value of ₹1,77,98,937.34, pursuant to the respondents’ Letter of...
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The petitioner was appointed as a Constable in 1981 and subsequently retired as a Sub-Inspector on 31 January 2023.
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On 27.04.2021, the appellant, travelling as a pillion rider, alleged that a tractor driven rashly and negligently by respondent No.1 collided with the motorcycle near village Ganj Tal, causing injuries to his chest, r...
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The petitioners were substantive Professors in Government colleges, including the legal representative of a deceased Professor.
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The petitioner obtained a United Bharat Laghu Udyam Suraksha Policy from the respondent-insurer covering its factory premises at Dewas for a total sum insured of ₹31.70 crores. A major fire occurred at the premises on...
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The applicant, a Child in Conflict with Law (‘Y’), was implicated in Crime No. 199/2026 registered under Section 140(3) of the Bharatiya Nyaya Sanhita after Manish, aged 22 years, was reported missing following a quar...
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The petitioner held a mining lease for ordinary stone over Survey Nos. 39, 43 and 45, admeasuring 4.00 hectares at Village Khadela, Tehsil Pichhore, District Shivpuri, for the period from 25 January 2019 to 24 January...
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The petitioner challenged the order dated 08.04.2015 passed by the Commissioner, Municipal Corporation, Katni, whereby the petitioner’s shop lease was cancelled and he was declared an encroacher.
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The petitioner was posted as Estate Officer, Morena, in the M.P. Housing Board. On 4 March 1999, he issued an order distributing work between the Estate Manager, Mr. V.K. Sharma, and UDC/Assistant Estate Manager-II, M...
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The petitioner approached the High Court of Madhya Pradesh under Article 226 of the Constitution seeking directions to unfreeze Bank Account No. 60581145822 and for other appropriate reliefs.
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The petitioner-wife and respondent-husband were married on 22 February 2023 and had been living separately since 26 April 2024 due to matrimonial differences and incompatibility. No child was born from the marriage, a...
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The plaintiff/respondent No. 1 instituted a suit for declaration and permanent injunction concerning the suit land.
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The petitioner and respondent were married on 23.03.2023 at Shivpuri according to Hindu rites. They began living separately on 26.06.2023 due to serious differences and incompatibility, and stated that reconciliation...
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The appellant, a Junior Engineer employed by the MP Madhya Kshetra Vidyut Vitaran Company Ltd., was prosecuted under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988. During th...
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The petitioner, appointed as a police constable on 03.05.2012, was alleged to have remained unauthorisedly absent from duty on multiple occasions: for 106 days between 27.02.2017 and 12.06.2017, for approximately 164–...
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The respondent claimed that he worked as a daily-wage peon with UCO Bank from 9 November 1988 to 9 May 1997, including service at the Bank’s Divisional Office, Habibganj Branch and Arera Colony Branch, and that his se...
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The respondent was awarded a contract by the Union of India for widening and maintenance of the link taxi track at Air Force Station Maharajpura, Gwalior, under an agreement dated 19 May 2009, for ₹1,87,99,462, to be...
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The petitioners, who were judgment-debtors, invoked Article 227 of the Constitution challenging the Executing Court’s order dated 18.04.2026 issuing a warrant of possession against them.
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The petitioner purchased approximately 1.293 hectares of land at Village Tejpur Gadbadi, Indore, from Prem Chouhan and Pawan Shrimal through registered sale deeds dated 10 and 11 December 2015.
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Shri Ramdayal Hardiya, husband of Petitioner No. 1 and father of Petitioner No. 2, was serving as a Guard in the respondent department and died in service on 25 May 2018.
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The petitioner, Richa Sharma, sister-in-law of respondent No. 2/complainant, invoked Section 482 Cr.P.C. seeking quashing of the criminal proceedings in RCT No. 2952/2024 pending before the JMFC, Bhopal.
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The petitioner, a government school employee, claimed entitlement to encashment of 240 days of earned leave under Rule 27 of the M.P. Civil Services (Leave) Rules, 1977.
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The petitioner was appointed as a Cleaner in the Agriculture Engineering Department on 27 April 1974 and was promoted as a Driver in 1990.
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Mahesh died in a road accident on 5 December 2015 at approximately 21:15 hours after falling from his motorcycle following a collision involving motorcycle No. MP-40-MM-1742, allegedly driven by Surendra in a rash and...
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The appellant, a Patwari, joined Patwari Halka Rohania, District Panna, on 20.02.2003.
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The petitioner claimed ownership and possession of land bearing Survey No. 157/2/1 at Village Jhalariya, Tehsil Kanadia, District Indore.
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The petitioner challenged recovery orders passed by the Sub-Divisional Officer (Revenue), Bhikangaon, directing recovery of ₹3,16,143.50 and ₹11,38,136.25 in connection with shortages detected in the stock of fair pri...
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The petitioner-husband married respondent No. 1 on 30 January 2013, and their minor son, respondent No. 2, was born on 10 April 2017.
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The appellants participated in a recruitment process for the post of Guard in a bank after their names were forwarded by the concerned bank to the Rajya Sainik Board.
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The petitioner sought relief under Article 226 of the Constitution for defreezing its bank accounts identified in Annexure P/4, contending that the accounts had been frozen pursuant to communications from cyber-crime...
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The petitioner approached the High Court under Article 226 of the Constitution seeking a writ directing AU Small Finance Bank to defreeze its bank account bearing No. 8327760313110693, maintained at the bank’s Bhubane...
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The petitioner invoked Article 226 of the Constitution seeking removal of the freeze/hold on his Bank of Baroda account bearing Account No. 38870100002687, contending that the account had been frozen without lawful au...
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking de-freezing of his Bank of India account maintained at the Rambagh Branch, Indore, bearing Account No. 880410110010...
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The petitioner maintained a bank account with Union Bank of India, Sindhi Colony Branch, Indore, bearing Account No. 422102010079075.
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The petitioner invoked Article 226 of the Constitution seeking removal of the freeze/hold placed on his ICICI Bank account, Account No. 657001700960, contending that it had been frozen without lawful authority or judi...
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold/freeze on his ICICI Bank savings account bearing No. 091601510690, permission to operate the ac...
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The petitioner invoked Article 226 of the Constitution seeking removal of the hold/freeze imposed on Current Account No. 178501000009732 maintained with Indian Overseas Bank in his name.
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution challenging Axis Bank’s freezing/placing of a lien on its bank account bearing No. 25010059588732.
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The petitioner invoked Article 226 of the Constitution seeking removal of the hold/freeze imposed on Bank Account No. 50200096675513 by the respondents.
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The State of Madhya Pradesh and its officers filed an intra-court appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, challenging the order dated 15 October 20...
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the freeze/lien/hold on his bank account bearing No. 178501000008413, maintained with Indian Overseas Ba...
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The petitioner filed a petition under Article 226 of the Constitution seeking release and defreezing of his bank account bearing No. 36181388544, while permitting the bank to retain a lien over the allegedly suspiciou...
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The respondent-plaintiff, a tenant in two godowns owned by the petitioner-defendant, paid ₹2,34,558 to the Indore Municipal Corporation towards property tax allegedly payable by the defendant, after the godowns had be...
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The appellant, a company providing housekeeping, security and manpower services, participated in a tender floated by the Chief Medical and Health Officer, Tikamgarh, pursuant to the outsourcing policy dated 27 June 20...
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The appellant instituted a writ petition in the nature of quo warranto challenging the appointment of respondent No. 5 as Assistant Professor (Community Medicine) at Shrimant Vijaya Raje Scindia Medical College, Shivp...
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The State of Madhya Pradesh and others filed an intra-court writ appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, challenging the order dated 28 January 202...
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On 9 November 2012, Uday Singh and members of his family and group went to a temple for worship. The prosecution alleged that Vijay Singh Chauhan and the other accused objected to their presence, claimed ownership ove...
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On 9 November 2012 at approximately 3:30 p.m., Uday Singh and members of his family and group went to a temple for worship. The prosecution alleged that Vijay Singh Chauhan and the other accused objected to their pres...
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On 9 November 2012, Uday Singh and members of his family went to a temple for worship. The convicted appellants allegedly objected, claiming ownership of the temple, and opened fire.
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On 9 November 2012, Uday Singh, accompanied by Hariom Singh, Lokendra Singh, Mahesh Chauhan and others, went to a temple for worship. The prosecution alleged that Vijay Singh Chauhan and the other accused, armed with...
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On 9 November 2012, Uday Singh and several members of his party went to a temple to perform worship. The accused allegedly objected, claiming ownership of the temple, and opened indiscriminate fire. Vijay Singh allege...
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On 11 December 2024, a dispute arose at the complainant Mahendra’s farm concerning repair of a broken irrigation water line.
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Renuka married respondent Yashwant on 27 February 2015 according to Hindu customs.
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The petitioner was appointed as a Head Constable in 1965 and retired as a Sub-Inspector on 31 August 2006. During preparation and scrutiny of his pension papers, the authorities allegedly found that his pay had been w...
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The connected writ petitions arose from mutation and partition proceedings concerning agricultural land, allegedly concluded by an order dated 17.09.1983 and Namantran Panji No. 62 dated 06.08.1993.
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The applicant was awarded Contract No. 511687784746189 by West Central Railway under a Letter of Acceptance dated 25 August 2023 for mechanized cleaning of coaches at Coaching Depot, Jabalpur.
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The petitioner, a retired Government servant, challenged the recovery of ₹1,50,000/- under a recovery certificate dated 03.04.2013 and ₹1,32,722/- under Voucher No. 16 dated 22.12.1994, both relating to advances alleg...
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The petitioner was appointed by South Eastern Coalfields Limited (SECL) on 5 February 1984 and was serving as a Cable Puller at Govinda Colliery, Jamuna-Kotma Area.
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The petitioner, substantively employed as a Sahayak Shikshak, was assigned the responsibility of Booth Level Officer (B.L.O.) by order dated 07.03.2017. He expressed his inability to perform the assignment through an...
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Applicant No. 1 and respondent No. 2 were married on 28 November 2021.
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Preetam Singh instituted a civil suit seeking declaration and permanent injunction concerning the suit property, claiming to be a joint/co-owner.
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The petitioners claimed through Basheer Khan, who was allegedly a joint owner, along with Nasir Khan, of lands bearing Survey Nos. 787, 807 and 812 at Village Nihalpur Mundi, District Indore.
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The petitioner and Manish Kumar Sharma were proceeded against through a common departmental process arising from a joint charge-sheet, followed by a joint departmental inquiry and a common punishment order dated 28 No...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 240/2025 registered at Police Station Lalbarra, District Balaghat, for offences under S...
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The petitioner challenged the punishment order dated 28 November 2022, the subsequent order dated 9 January 2023, and the consequential charge-sheet issued by the departmental authorities.
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The petitioner, posted as Chief Safety Officer/Executive Engineer, Workshop and Garage, Sanjay Gandhi Thermal Power Station, Birsinghpur, was proceeded against for alleged negligence in maintaining records relating to...
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The petitioner had earlier filed W.P. No. 708 of 2025 seeking defreezing of Bank Account No. 60501297427, which had been frozen because certain amounts deposited in it were allegedly connected with a criminal investig...
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Respondents 4–9 claimed that their predecessor, Basheer Khan, was the original owner of land bearing Survey No. 812, measuring 4.78 acres, and that the name of Gopikishan was erroneously entered in the revenue records...
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Respondent No. 2 alleged that his cheque leaves had been lost or stolen and that, despite informing the State Bank of India on 23 March 2020, the cheques were later misused by co-accused Harish @ Vicky Manani.
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The petitioner approached the High Court under Article 226 of the Constitution seeking directions for a fair, impartial, and expeditious investigation in FIR No. 214/2026, registered at Police Station Juni, Indore, un...
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The petitioner invoked Article 226 of the Constitution seeking defreezing of his State Bank of India account, Account No. 31459396668, maintained at the Indore Branch.
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The petitioner’s savings bank account No. 1014016360 maintained with Kotak Mahindra Bank, Greater Kailash Road Branch, Indore, was frozen pursuant to communications from cyber-crime/police authorities concerning suspe...
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The petitioner sought quashing of FIR Crime No. 48/2022, registered at Police Station Baheria, District Sagar, for offences under Sections 419, 420, 467 and 468 of the IPC under the inherent jurisdiction of the High C...
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The respondent’s land was acquired for construction of the Mahoba–Khajuraho section of the Lalitpur–Singrauli Railway Line Project. The Collector, by award dated 04.11.2019, assessed compensation at ₹17,70,620. On ref...
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Meena Pal, aged approximately 20 years and carrying pregnancy, was admitted to Paramhansay Hospital, Budhar, on 3 June 2015 for delivery. A Caesarean operation was performed by the petitioners and the child was delive...
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On 11 June 2015, Railway Protection Force officials conducted a raid at the petitioner’s scrap shop at Bargawan Road, Katni, and allegedly recovered railway materials, including Pandrol Clips, Panel Seat pieces, CST-9...
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Rakesh Rajput advanced a loan to Smt. Sudesh Chawla, resulting in an arbitral award dated 30 October 2014 directing recovery of ₹56,00,000 with interest and creating a charge over six properties situated in Madhya Pra...
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The appellants challenged the Claims Tribunal’s award dated 15 May 2024 and filed the miscellaneous appeal with an application for condonation of approximately 716 days’ delay.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in Crime No. 272/2026 registered at Police Station Waraseoni, District Balaghat, for offences under Sections...
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution challenging the freeze imposed on his Bank of India account maintained with the Bhojpuriya Pachore Branch, Account No. 9963...
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Respondent No. 1, Vishwanath Singh, claimed rights over land comprised in old Khasra No. 386/new Khasra Nos. 630 and 631, measuring approximately 1.19 acres.
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Respondent No. 2 awarded a sub-contract for road construction to the petitioner and co-accused Purushottam Madani and allegedly paid an advance of ₹50 lakh. The prosecution alleged that the petitioner and co-accused n...
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Respondent No. 2’s company, M/s Aryavrat, obtained a road-construction contract from the Madhya Pradesh Road Development Corporation for approximately 43 kilometres and entered into a sub-contract with the petitioner’...
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The plaintiffs, being the children of Anita, a predeceased daughter of Mathurabai, claimed an interest in the suit lands and sought declaration of their share, partition, separate possession, and permanent injunction.
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The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR Crime No. 367/2017 registered at Police Station Porsa, District Morena, for offences under Sections 365, 323...
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Respondent No. 2 married applicant No. 1, Purshottam Singh, on 12 February 2023. She alleged that, after approximately one-and-a-half years of marriage, applicant Nos. 1–4—her husband, mother-in-law, brother-in-law an...
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The applicant sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 254/2026 registered at Police Station Cantt, District Guna, for offences under Sections 80(2) a...
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The petitioner, a Head Clerk, was served with a charge-sheet dated 9 February 2017 and denied the allegations. An Inquiry Officer and Presenting Officer were appointed, following which the Inquiry Officer submitted hi...
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The petitioner, a Patwari substantively posted at Tehsil Gramin, Morena, Halka Piparkheda, was additionally assigned charge of Halka Bindwakuwari.
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The plaintiff claimed ownership of Khasra No. 494, area 0.186 hectare, purchased through a registered sale deed dated 04.03.2002, subsequently subdivided as Khasra No. 494/1. The defendants allegedly encroached upon t...
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The petitioner sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita of FIR No. 83/2024 registered at Police Station Awadhpuri, Bhopal, for offences under Sections 294, 323, 324, 307, 336, 506 re...
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The petitioner, who belongs to a Scheduled Caste, alleged that Respondents 6 and 7 abused and assaulted him despite being aware of his caste status.
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The petitioner claimed ownership and possession of land bearing Survey No. 584 situated at Village Morawan, District Sheopur, acquired through a registered sale deed after verification of the title and revenue records...
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The petitioner and respondent Naresh Singh were real brothers and sons of late Jagroop Singh. The petitioner claimed that their father had executed a Will in his favour concerning land bearing Survey No. 1630 at Ambah.
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Respondent No. 1 initiated proceedings under Section 250 of the Madhya Pradesh Land Revenue Code, 1959 before the Tehsildar, Bairad, seeking possession of land bearing Survey No. 1289, admeasuring 0.04 hectares, situa...
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The applicant filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 454/2025 registered at Police Station Chachoda, District Guna, for offences...
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The petitioners challenged communications dated 17.02.2026 issued by the Chief Executive Officer, Zila Panchayat, Morena, and 11.03.2026 issued by the Collector, Morena, concerning a complaint against them under Artic...
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The applicant was arrested on 08 November 2024 in Crime No. 450/2019 registered at Police Station University, District Gwalior, for offences under Sections 420, 467 and 468 of the IPC. The prosecution alleged that he...
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The petitioner’s arms licence was suspended/cancelled by the Collector, District Datia, by order dated 13 April 2026, primarily on the basis of criminal cases registered against him and an apprehension of possible mis...
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The respondent, Mumtaz Khan, was employed as a Chaukidar with the Life Insurance Corporation of India (LIC) and was assigned night-duty at its Divisional Office, Jabalpur.
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The petitioner, a Revenue Inspector posted at Behrol, Tahsil Banda, District Sagar, was suspended on 17 March 2008 and reinstated on 18 July 2008.
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The petitioner, an employee of Western Coal Fields Ltd., was appointed as a General Mazdoor on 10 November 1980 and was due to retire on 30 November 2017.
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The petitioner had obtained an eviction decree against the respondent on 22 December 2023.
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The petitioner, a police official, was subjected to departmental proceedings and, by order dated 25 January 2020, was awarded the major punishment of withholding two annual increments with cumulative effect.
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The plaintiff/appellant claimed ownership of Khasra Nos. 89 and 90, situated at Gram Kachnariya, Tehsil Berasia, District Bhopal.
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The Madhya Pradesh Government initiated recruitment in 1998 for 207 Shikshak Karmi Grade-III posts in Sanwer Janpad Panchayat. Out of 2,539 applications, 1,796 candidates were interviewed, following which a final meri...
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The Madhya Pradesh Government initiated recruitment for 207 Shikshak Karmi Grade-III posts in Sanwer Janpad Panchayat in 1998. Against 2,539 applications, 1,796 candidates appeared for interviews, following which a fi...
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The petitioner, a Junior Supply Officer posted in the Office of the Collector (Food), Gwalior, was served with a departmental charge-sheet dated 14 October 2025.
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The petitioner was appointed as an Assistant Teacher in 1995 and retired from the post, a Class III position, on 31 August 2023.
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The petitioner, operator of Government Fair Price Shop Code No. 3206051, challenged the suspension order dated 27 February 2026 passed by the Sub-Divisional Magistrate, Narsinghgarh, and the appellate order dated 6 Ju...
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold/freeze on Federal Bank Account No. 16130100029617, permission to operate the account and contin...
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution challenging the freeze/hold imposed on his Axis Bank account, Account No. 924020029761064, and seeking removal of restricti...
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The petitioner, a Director of M/s Eris Bionxt Private Limited, a pharmaceutical manufacturing unit at Mandideep Industrial Area, Raisen, challenged proceedings arising from the death of Pavan Pal, a worker engaged thr...
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The petitioner–defendant challenged the order dated 3 August 2026 passed by the 5th Civil Judge, Senior Division, Ratlam, in Civil Suit No. 201-A/2023. The suit concerned eviction from tenanted premises.
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The petitioner invoked Article 226 of the Constitution seeking de-freezing and restoration of operation of Bank Account No. 10055743506 maintained with Respondent No. 2 Bank. In the alternative, the petitioner sought...
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking defreezing of his savings bank account maintained with Chhawani Main Branch, Indore, and removal of a lien of ₹10,0...
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The Insurance Company filed a revision under Section 115 of the Code of Civil Procedure challenging an award of the Claims Tribunal granting compensation of ₹33,783 to respondent No. 1.
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Respondent No. 2 alleged that the petitioner, with whom she was acquainted, established physical relations with her on the assurance that he would marry her, but subsequently refused to marry her. A Zero FIR was initi...
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The petitioner, a retired employee, filed a writ petition under Article 226 of the Constitution seeking settlement of retiral dues with interest, inclusion of the period during which he rendered contractual service an...
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The applicants, accused in Sessions Trial No. 50/2022 arising from Crime No. 89/2020 registered at Police Station Tala, District Satna, for offences under Sections 294, 323, 506, 34 and 326 of the IPC, challenged the...
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The petitioner sought payment of the minimum of the pay scale of ₹5,200–20,200 with grade pay of ₹1,900 from the date of his classification, stated to be 20 June 2011, together with arrears and consequential benefits,...
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On 12 October 2011, respondent No. 4/claimant suffered injuries when an auto-rickshaw bearing registration No. MP-07-R-0858, allegedly driven rashly and negligently by respondent No. 3, Tillu Khan, collided with his m...
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The petitioner-wife lodged a Zero FIR at Mahila Thana, Bhopal, against her husband Rajesh Khandelwal and other in-laws for offences under Sections 498-A, 406 and 34 of the IPC.
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The petitioner, appointed in the respondent department in 1997, retired on 31 May 2022 from the post of Ward Boy at Civil Hospital, Murar, Gwalior, a Class IV post.
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The petitioner, initially appointed as an Assistant Teacher in 1995 and promoted as a Physical Training Instructor in 2005, was assigned additional charge of Assistant Director (Sports/Physical Education) in the offic...
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The petitioner filed a petition under Article 226 of the Constitution seeking directions to the concerned authorities and One Mobikwik Systems Limited to defreeze or remove the hold on his bank account, along with con...
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The petitioner challenged the appointment of respondent No. 6 as Anganwadi Worker at the concerned Anganwadi Centre in Ward No. 12, Bhind Bhander Road, Lahar, District Bhind.
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The petitioner challenged the order dated 09.02.2022 passed by the Special Judge, Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, Rewa, in Case No. 451/2022, whereby the Court accepted the police c...
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The High Court registered the matter suo motu under Article 226 of the Constitution in the course of hearing W.P. No. 26269 of 2026, a habeas corpus petition alleging the illegal detention of the petitioner’s wife.
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The petitioner was appointed as a Constable on 22 June 1984 and subsequently served as an Assistant Sub-Inspector. He retired on attaining the age of superannuation on 31 May 2025.
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The applicant had been granted bail on 13.07.2020 in Crime No. 201/2020 registered at Police Station Rau, Indore, for offences under Sections 376(2)(n), 323, 294, 506, 450, 452 and 34 of the IPC.
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The appellant challenged, under Section 14-A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 2015, the order dated 02.07.2026 by which the Special Judge under the SC/ST Atrocities A...
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The appellant, an Office Assistant Grade-II, was entrusted with official documents, including service books and ACRs, while travelling from Gwalior to Jabalpur on official duty. During the journey, his briefcase conta...
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The marriage between the revisionist and respondent No. 1 was solemnized on 14 February 2020, and respondent No. 2 was born on 31 January 2021.
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The petitioner, initially appointed as an Assistant Teacher on 7 April 1984, retired from service on 31 October 2023 as a Class-III employee. Following his retirement, Respondent No. 4 recovered ₹3,60,647 from his ret...
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The Insurance Company filed a revision under Section 115 of the Code of Civil Procedure, 1908, challenging an award of the Claims Tribunal granting compensation of ₹77,932 to the claimant-respondent.
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The petitioner challenged the debit freeze imposed on HDFC Bank Account No. 50100252413982 following information from cyber-crime authorities regarding an allegedly suspicious transaction.
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The petitioner, Sagar Trading, a proprietorship firm represented by its proprietor, challenged the freezing of its bank account maintained with IDFC Bank. It sought a direction for defreezing the account and other con...
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The applicant sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023/Section 439 of the Code of Criminal Procedure, 1973, in connection with Crime No. 302/2025 registered at Police Station Satwa...
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The applicant was arrested on 2 September 2025 in connection with Crime No. 302/2025 registered at Police Station Satwas, District Dewas, for offences under Sections 318(4), 319(2), 338, 336(3) and 340(2) of the Bhara...
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The petitioner’s Savings Bank Account No. 1549162501 maintained with Kotak Mahindra Bank, LIG Branch, Indore, was frozen pursuant to a communication/request from the police or cyber-crime authorities in connection wit...
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The petitioner approached the High Court under Article 226 of the Constitution seeking removal of the hold/freeze placed on his bank account by the respondent authorities.
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold/freeze imposed on Bank Account No. 176400000000014 maintained with Utkarsh Small Finance Bank.
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The petitioner filed a writ petition under Article 226 of the Constitution seeking removal of the hold/freeze imposed on his Bank of Maharashtra account maintained at the Kanadia Road Branch, Account No. 60537653146.
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The respondent’s land bearing Survey No. 1008, admeasuring 3.060 hectares in Village Khamahariya, Tehsil Chitrangi, District Singrauli, was acquired in part for the Sidhi–Singrauli Railway Line, forming part of the La...
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The petitioners invoked Section 528 of the BNSS, corresponding to Section 482 of the CrPC, seeking quashing of FIR dated 03.05.2019, registered as Crime No. 117/2019 at Police Station Shyamla Hills, Bhopal, for offenc...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 19/2023 registered at Police Station Kotwali, District Chhatarpur, for offences under S...
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The petitioner claimed ownership of a property at Ward No. 7, House No. 92, Maidan Gali No. 1, Chanderi, Ashoknagar, which had devolved upon her by inheritance and stood mutated in her name.
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The petitioner and her sister-in-law purchased 0.150 hectare of land in Survey No. 1180/2, Village Naipari, Tehsil Kailaras, District Morena, through a registered sale deed.
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The petitioner, a registered Fisheries Cooperative Society under the M.P. Societies Registration Act, 1973, claimed to be engaged in fisheries activities in District Shivpuri and to have Gram Panchayat Budhada within...
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The applicant sought his third bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023/Section 439 of the Code of Criminal Procedure, 1973, in connection with Crime No. 302/2025 registered a...
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The petitioner challenged the hold/freeze placed on his bank account maintained with Utkarsh Small Finance Bank, Account No. 1764017400906989, and sought its removal under Article 226 of the Constitution
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The petitioner approached the High Court under Article 226 of the Constitution seeking removal of the hold/freeze on her bank account maintained with the State Bank of India.
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The petitioner maintained Savings Bank Account No. 881010110013705 with Bank of India, Vijay Nagar Branch, Indore.
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The petitioner maintained bank account No. 60554345415 with the Bank of Maharashtra, Kanchan Sagar Branch, Indore. An amount of ₹10,000 was placed on hold and the account was allegedly frozen pursuant to information o...
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking directions to Bandhan Bank to immediately unfreeze his bank account, Account No. 50170017682402, or permit debit tr...
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The petitioner, Firdos Fashion through its proprietor, challenged the freezing of its current account bearing No. 0295010100002408 maintained with Jammu and Kashmir Bank, Indore/New Palasia Branch.
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The petitioner, Indian Poultry Products, through its proprietor Fardeen Khan, maintained Current Account No. 0295010100002404 with Jammu and Kashmir Bank at its Indore/New Palasia Branch. The account had been frozen p...
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The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) seeking quashing of FIR Crime No. 19/2026, registered on 29 April 2026 at Mahila Police Thana, Balaghat, for offences under...
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Malkhan Singh instituted a civil suit in 1976. After his death, his legal representatives were substituted, and the suit was partly decreed ex parte on 24 June 1988 against Shivratan and the State of Madhya Pradesh. T...
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The petitioners, stated to be majors, solemnized their marriage on 17 July 2026 and produced a marriage certificate issued by Shri Shiv Sahrda Mandir, Jabalpur, along with Aadhaar Cards evidencing their ages. Petition...
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The appellant filed a miscellaneous appeal against an award dated 30 August 2022 after a delay of approximately 1,334 days, stated in the order as three years and eight months.
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The petitioner was appointed as a Sub-Engineer in the Municipal Council, Umariya, on 1 November 1995 and was promoted as an Assistant Engineer on 22 January 2016. He claimed that, under Schedule IV of the Madhya Prade...
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The petitioner challenged an order dated 30 June 2026 transferring him from his existing place of posting and a subsequent order dated 27 July 2026 rejecting his representation against the transfer.
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The petitioner, a Class XII student, filed a writ petition under Article 226 of the Constitution seeking re-evaluation of his answer scripts in English and Mathematics, contending that he was meritorious and had recei...
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The petitioner, a student who claimed to have secured distinction in all subjects in the High School Certificate Examination, 2016 (Class X), alleged that she had been awarded fewer marks than deserved in Science and...
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The petitioner, an employee of M.P. Madhya Kshetra Vidyut Vitran Co. Ltd., was issued a show-cause notice concerning certain alleged irregularities. After receiving his reply dated 22 May 2024, the Disciplinary Author...
3 MIN READ→
The appellant filed a first criminal appeal under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the order dated 31 July 2026 by which the Special Judge...
3 MIN READ→
The petitioner, a Sub-Inspector of Police posted at Kotwali, Vidisha, investigated Crime No. 458/2016 registered under Sections 363, 366 and 376(2)(N) of the IPC and Sections 3/4 and 5/6 of the POCSO Act.
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 547/2025 registered at Police Station Neelganga, Ujjain, for offences under Sectio...
3 MIN READ→
The petitioner, Neha Gupta, alleged that her husband, Lucky Vijayvargiya, had committed cognizable offences involving cyber fraud, cheating, criminal breach of trust, forgery and identity theft.
3 MIN READ→
The petitioner approached the High Court under Article 226 of the Constitution seeking removal of the freeze/hold placed on his Axis Bank account No. 914010043660347, maintained with IFSC Code UTIB0002267, contending...
2 MIN READ→
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the freeze/hold imposed on his State Bank of India account bearing No. 0000037457986215 and IFSC Code SB...
2 MIN READ→
The petitioner filed a petition under Article 226 of the Constitution seeking directions for unfreezing Bank of India account no. 882920110000888 and for consideration of his representation dated 15 June 2026.
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A report from the Special Judge, POCSO Court, Sardarpur, District Dhar, indicated that the victim was a minor, aged approximately 16 years and 3 months.
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The petitioner, aged about 66 years, sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of FIR dated 12 October 2025 registered as Crime No. 757/2025 at Police Station Gorakhpur, Jabalp...
4 MIN READ→
The applicant sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) of FIR Crime No. 444/2024 registered at Police Station Adhartal, Jabalpur, for offences under Sections 363, 366,...
3 MIN READ→
Crime No. 34/2021 was registered at Police Station Niwari for offences under Sections 376 and 506 IPC based on an FIR dated 29 October 2021 concerning an alleged incident of 11 October 2021.
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Crime No. 202/2019 was registered against the applicant under the Narcotic Drugs and Psychotropic Substances Act, 1985, and the matter proceeded as S.C. NDPS No. 69/2019 before the Special Judge, NDPS Act, Jabalpur.
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The petitioner-firm challenged the classification and reporting of its bank account as “fraud” on the RBI Central Fraud Registry and sought deletion of the fraud flag, restoration of banking facilities, and consequent...
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On 26 June 2019, the petitioner lodged a complaint alleging that respondent No. 2 had threatened him and his wife, demanded ₹1,00,000, threatened to defame and kill them, and sent obscene WhatsApp messages from differ...
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The petitioners were serving as Ucch Pad Prabhar (Madhyamik Shikshak) pursuant to posting orders issued in 2024. They were subsequently deputed as Janshikshaks against vacant posts under the District Education Centre,...
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The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of criminal proceedings arising from Crime No. 703/2024 registered at Police Station Bahari, District Sidhi, for of...
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On 17 September 2010, at approximately 6:30 p.m., the respondent allegedly abused complainant Raju Sahu and assaulted him and his brother-in-law, Bablesh, with a wooden stick while they were returning from Amarpur. Ra...
3 MIN READ→
The petitioner invoked Article 226 of the Constitution seeking removal of the freeze/hold imposed on its Bandhan Bank Account No. 50220026057872, alleging that the account had been frozen without lawful authority or o...
2 MIN READ→
The applicant, a retired Branch Manager of the State Bank of India, Barwaha Branch, was alleged to have facilitated 57 unauthorised electronic transfers from customers’ accounts to the account of co-accused Anil Mahav...
3 MIN READ→
The petitioner instituted a complaint case before the Judicial Magistrate First Class, Kesli, District Sagar, registered as Complaint Case/UNCR No. 04/2023.
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The applicants invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of Criminal Case No. UNCR 0000070/2019 pending before the J.M.F.C., Jabalpur, arising from proceedings concerning Sukhsagar...
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On 23 April 2022, the police raided an alleged illegal IPL betting operation pursuant to secret information and registered FIR No. 170/2022 at Police Station Madan Mahal, Jabalpur, initially for an offence under Secti...
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FIR No. 16/2016 was registered at Police Station Shahpura, District Jabalpur, against Applicant No. 1 for offences under Sections 354 and 323 of the Indian Penal Code. Following investigation, a charge-sheet was filed...
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On 28 May 2022, Police Station Omti, Jabalpur, allegedly received secret information that co-accused Indrajeet Singh was concealing proceeds of illegal betting. A raid resulted in the alleged recovery of ₹47,50,000 fr...
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The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, corresponding to Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of FIR No. 271/2022 registered at Police Stati...
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On 23.05.2022, Police Station Omti, Jabalpur, allegedly received secret information regarding an organised betting syndicate. A raid resulted in the alleged recovery of ₹23,02,990/- and two mobile phones from co-accus...
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The petitioner was appointed as a Guest Teacher in Government Schools during the academic sessions 2018–19, 2019–20 and 2020–21, rendering 163, 153 and 22 days of service respectively, totalling 338 days.
4 MIN READ→
The petitioner challenged certain resolutions of the Cantonment Board, Jabalpur, passed between April 2013 and June 2015, particularly the resolution dated 28 May 2015, alleging unauthorised expenditure of public fund...
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The appellants challenged the common order dated 17 February 2026 by which the learned Single Judge dismissed their writ petitions against the order/award dated 30 May 2023 passed by the Madhya Pradesh Micro Small Fac...
3 MIN READ→
The appellant, claiming ownership of Khasra No. 783/3, Barela, Jabalpur under a registered sale deed dated 12 September 2012, instituted proceedings under Section 250 of the Madhya Pradesh Land Revenue Code, 1959, see...
4 MIN READ→
The appellant challenged the order dated 22 July 2026 of the Special Judge (Atrocities), Sheopur, rejecting his bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”). The appeal w...
3 MIN READ→
The appellant preferred a first criminal appeal under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the order dated 22 July 2026 by which the Special Ju...
3 MIN READ→
The petitioner, associated with the Diocese of Satna and serving as Manager of Lissu Anand School, was also an ex-officio member of the Board of Directors of Mother Teresa Hospital, Panna.
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The respondent instituted a complaint under Section 138 of the Negotiable Instruments Act, 1881, alleging dishonour of a cheque issued by the petitioner.
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Respondent No. 2, Smt. Mansi Patel, married Avdhesh Patel on 22 June 2022, and a daughter was born from the marriage on 25 August 2023. On 7 February 2025, she lodged an FIR at Police Station Mahila Thana, Jabalpur, a...
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The respondent-plaintiff instituted a suit seeking declaration of title, cancellation of sale deeds executed by defendant No.1 in favour of defendants Nos.2–5, and permanent injunction concerning the suit property.
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The petitioner, working as a Matron at District Hospital, Bhind, was suspended on 17 February 2024 following a complaint and was served with a charge-sheet dated 28 March 2024.
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The applicant had instituted a complaint under Section 138 of the Negotiable Instruments Act, alleging that the respondent had borrowed ₹3,00,000 and issued Cheque No. 006329 towards repayment, which was dishonoured w...
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The Gwalior Development Authority issued an online notice inviting bids for various plots. Respondent No. 1 bid for Plot No. J-143, measuring 181.5 sq. metres. Against the reserve price of Rs.29,94,750/-, she submitte...
3 MIN READ→
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of debit-freeze restrictions on his Savings Bank Account No. 33953177695 and Individual Current Account No....
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The petitioners were selected for appointment as Assistant Teachers pursuant to the 1980 recruitment process, having undergone the written examination, interview and medical examination.
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The parties married on 9 May 1987 and had four children.
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The petitioner applied for the post of Manager (MIS and ME), City Mission Management Unit, pursuant to a recruitment advertisement prescribing a minimum qualification of a two-year full-time postgraduate diploma/maste...
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The petitioner, a police constable appointed on 16.08.2014, was posted at Police Station Dehat, District Bhind.
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The appellants were arrayed as respondent Nos. 5 and 7 in a writ petition concerning a complaint allegedly made against them in relation to a dispute involving construction of the “Golden Aura Hotel.”
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The petitioner, the prosecutrix/victim, sought transfer under Section 447 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) of Sessions Trial No. 22/2024, arising from Crime No. 103/2023 registered at Police Stat...
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The petitioner, appointed as a daily-wage watchman on 1 February 1988, sought correction of his date of birth in the service records from 1 August 1964 to 10 August 1974.
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The petitioner challenged the Tehsildar, Prithvipur’s order dated 03.03.2022 in Case No. 47/A-68/2021-22, directing removal of his alleged encroachment from Government land bearing Khasra No. 2236/18 at Village Jer, i...
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The original petitioner, an Additional Executive Engineer, was charge-sheeted in departmental proceedings and suspended on 19 August 1999. An Enquiry Officer was appointed, and the petitioner remained under suspension...
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The petitioner, a police Inspector and Station House Officer, was initially appointed as a Sub-Inspector in 1983 and promoted as Inspector in 2009.
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The petitioners, police personnel serving in the 17th Battalion, SAF, had been promoted from the rank of Constable to Head Constable/Assistant Sub-Inspector and Sub-Inspector, and were discharging duties as Quarter Ma...
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The petitioner was appointed on compassionate grounds as Assistant Grade-III by order dated 16 September 2014.
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The applicants—applicant No. 1, the widow of the deceased son, and applicant No. 2, her minor son—sought a succession certificate in respect of deposits belonging to the deceased parents-in-law of applicant No. 1, who...
3 MIN READ→
The respondent-husband instituted proceedings before the Family Court seeking a declaration of divorce on the basis of a Fatwa issued by the Darul-Ifta Masajid Committee, Bhopal.
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The appellants, claimants and allegedly dependants of deceased workman Nitesh, filed an appeal under Section 30 of the Employees’ Compensation Act, 1923, challenging the award dated 22 March 2025 passed by the Commiss...
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The petitioners, defendants in a suit for eviction and recovery of rent under the Madhya Pradesh Accommodation Control Act, 1961, challenged orders passed by the Civil Judge, Junior Division, Gwalior.
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The appellant-dealer, whose dealership was granted by Indian Oil Corporation Limited in 2022, challenged proceedings initiated by the Corporation proposing termination of the dealership on the basis of alleged irregul...
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Respondent No. 1, Phool Singh Valre, was shown as the petitioner in W.P. No. 1646 of 2005, in which the appellant, Mahendra Singh Thakur, was impleaded as Respondent No. 4.
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The petitioner was appointed as Assistant Grade-III on compassionate grounds on 29 August 1989, subject to passing the Hindi Typing Examination within one and a half years.
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The petitioner was appointed as a Conductor in the respondent-Corporation on 6 November 1984 and was subsequently directed to work as a Booking Clerk by order dated 8 March 1987.
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The appellants were prosecuted in Crime No. 156/2000 for offences under Sections 307 and 34 of the Indian Penal Code.
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The respondent, a licensed manufacturer of foreign liquor, suffered destruction of 20,993.22 proof litres of liquor in a fire caused by an electrical short circuit at its bottling plant on 13.06.2007.
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The respondent, a licensed manufacturer and exporter of bottled country liquor, dispatched 30,77,011.57 proof litres of country liquor from Madhya Pradesh to importing units in Chhattisgarh under permits.
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The respondent, a licensed liquor manufacturer, transported consignments of beer and foreign liquor from its manufacturing unit to the Government Foreign Liquor Warehouse, Jabalpur, under transit permits.
4 MIN READ→
The plaintiffs instituted a suit in June 2013 seeking declaration that a registered sale deed dated 19 January 1935 and a relinquishment/conveyance deed dated 24 March 1948 were null and void, along with consequential...
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The petitioners were salespersons of fair price shops under the Madhya Pradesh Public Distribution System.
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Omega Hospital & Blood Bank, Jabalpur was constituted as a partnership firm in 2008 and reconstituted on 1 July 2018.
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The petitioner, an Upper Division Teacher in the School Education Department, retired on superannuation on 31 December 2000 and was sanctioned pension under a valid Pension Payment Order. His pension was regularly cre...
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The appellant, District Election Officer, Rewa, filed a miscellaneous appeal challenging an award after a delay of approximately 1,737 days.
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The petitioner, a regular MBBS student, appeared in the First Professional Examination conducted by the Madhya Pradesh Medical Science University.
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The petitioner, an Agriculture Extension Officer and Class III employee, retired from service on 31 March 2025. During scrutiny of his service book and pension papers, the respondents concluded that his pay had been e...
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The appellant was engaged on 13.01.2002 by Gram Panchayat Bamori as a Computer Operator/Assistant Grade-III on daily-wage basis, against Collector-rate remuneration. He claimed uninterrupted service, requisite qualifi...
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The petitioner-cooperative society was registered on 10 September 1984 and was granted leases of ponds, including Chhanna Sagar Talab, for fisheries and Singhada cultivation, which constituted the livelihood of its me...
3 MIN READ→
The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR/Crime No. 128/2026 registered at Police Station Mauganj, District Mauganj, for offences under Sections 420 a...
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The petitioner sought quashing under Section 528 of the BNSS of FIR Crime No. 125/2026 registered at Police Station City Kotwali, District Bhind, for offences under Sections 137(2), 87 and 64(2)(m) of the BNS and Sect...
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The petitioner challenged the order dated 16 July 2026 by which her application for Child Care Leave (“CCL”) was rejected on the ground that the State Government’s circular dated 22 July 2023 did not provide CCL to co...
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The appellant, Mubeen Shah, a 43-year-old property broker, was arrested on 22.05.2026 in connection with Crime No. 03/2026 registered at Police Station Ajaak, District Chhindwara, for offences under Sections 296(b), 1...
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On 12 March 2013 at approximately 2:45 p.m., Avdhesh Sharma, accompanied by his cousin Shailendra Sharma (PW7) and Vipin Sharma (PW9), was returning to village Birkhadi after travelling by tractor. According to the ey...
4 MIN READ→
The petitioner, a Headmaster in a Government Secondary School, Block Bamori, District Guna, retired on 30 November 2006.
4 MIN READ→
The petitioner, while serving as Principal of Government Model Higher Secondary School, Churhat, District Sidhi, faced allegations of financial irregularities based on a complaint dated 17 November 2014.
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The petitioner, initially appointed as an Upper Division Teacher, performed duties connected with the 1991 Census and received a Certificate of Honour from the Government of India and a Bronze Medal from the President...
3 MIN READ→
The appellant challenged the judgment dated 18.08.2017 of the Additional Sessions Judge, Seondha, District Datia, in S.T. No. 66/2016, by which he was convicted under Sections 376(2)(f) and 506 Part II of the Indian P...
4 MIN READ→
The applicants invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashment of the final report arising from FIR Crime No. 20/2024 registered at Police Station Banganga, Indore, for offences under Se...
3 MIN READ→
Sobran Singh instituted a suit for declaration of title and permanent injunction, which was dismissed by the Trial Court on 22 August 2012.
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The applicants/plaintiffs had instituted a civil suit, which was pending since 2016. The matter was fixed for plaintiff’s evidence on 22 February 2018, and one plaintiff’s witness was examined on 16 August 2018. The n...
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The respondent, an excise contractor, participated in the 2015–16 auction of liquor shops in Shajapur district and allegedly had an outstanding liability of ₹30,00,000.
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The petitioner joined government service in 1985 and retired on 31 July 2024 as an Acting Assistant Sub-Inspector, a Class III post.
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Respondents Nos. 2 and 3 alleged that the applicants, pursuant to a criminal conspiracy, forged documents concerning jointly owned land at Gram Hukumkhedi, Survey No. 7/3/7, and instituted a false civil suit to unlawf...
3 MIN READ→
The applicant and respondent entered into a Memorandum of Understanding dated 10 March 2004 for publishing and circulating the Pioneer newspaper at Bhopal. Under the arrangement, the applicant acted as the respondent’...
1 MIN READ→
The petitioner was prosecuted pursuant to an FIR lodged by his wife alleging that, during pending matrimonial proceedings at Vijaypur, he abused and assaulted her within the court premises, causing injuries and damage...
3 MIN READ→
The petitioners faced prosecution under Sections 323, 294, 324, 427 and 509 read with Section 34 of the IPC, based on a complaint by petitioner No. 1’s wife alleging that the petitioners abused and assaulted her withi...
3 MIN READ→
Respondent No. 1 was appointed as a Forest Guard on 2 September 1989 and promoted as Deputy Ranger on 15 July 2009. A departmental proceeding was initiated after certain revenue collected by him was not deposited in t...
3 MIN READ→
The applicant, Narayan Singh Bundela, Deputy Chief Engineer, Construction Base, Central Railway, was accused of demanding ₹1,00,000 as illegal gratification from complainant Abhishek Pyasi for processing and facilitat...
3 MIN READ→
The appellants filed a miscellaneous appeal with a delay of approximately 550 days and moved I.A. No. 16462/2026 seeking condonation of delay.
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The petitioner, Constable No. 476, had been serving in the Police Department since 19 October 1993.
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The petitioner was appointed as a Data Entry Operator on collector-rate terms at the District Hospital, Narsinghpur, and joined service on 23 December 2010.
3 MIN READ→
The petitioner-Bank obtained an order dated 26 September 2022 from the District Magistrate, Gwalior under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Ac...
3 MIN READ→
The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (corresponding to Section 439 of the Code of Criminal Procedure) in Crime No. 528/2025 registered at Police Station K...
3 MIN READ→
The petitioners challenged the Tehsildar, Sheopur’s order dated 10.02.2025 in Case No. No./Prava/Teh/2025/945, directing the Halka Patwari to implement the Additional Commissioner’s order dated 06.10.1982 by correctin...
3 MIN READ→
The petitioner held firearm licence No. 638/2021. Following registration of a criminal case against him, the Collector/District Magistrate, Gwalior, by order dated 16 December 2025, suspended the licence until the dec...
3 MIN READ→
The plaintiff claimed ownership of Khasra No. 905/1-Kha/4, measuring 0.046 hectare, purchased from Radha Krishna Bagri through a registered sale deed dated 25 August 1984. The land had allegedly been mutated in his na...
4 MIN READ→
The petitioner, an Assistant Grade-II working in the office of the Tehsildar (Urban), District Morena, was absent on leave due to urgent personal work when directions were issued for registration of biometric online a...
3 MIN READ→
Respondent No. 8 was providing Mid Day Meal services at Government High School, Rahi, District Shivpuri (Middle Section). Its contract was terminated on 22 December 2025.
3 MIN READ→
The petitioner challenged the Gram Panchayat’s resolution dated 22 February 2014 appointing respondent No. 7 as Panchayat Karmi.
3 MIN READ→
The petitioner, an Assistant Sub-Inspector (Ministerial), was appointed in the respondent department on 15 January 1985 and posted to the 5th Battalion, Morena, on 15 June 1993.
3 MIN READ→
The petitioner, a police employee in the Special Armed Force, joined as a Constable on 18 September 1971, was promoted as Head Constable on 6 June 1981, and was promoted as A.S.I./A.P.C. with effect from 15 July 2008....
3 MIN READ→
The petitioner, a postgraduate medical student at Respondent No. 3 College, sought quashing of the order dated 11 September 2015 and payment of stipend for 209 days, with interest.
3 MIN READ→
On 5 July 2016, an altercation occurred between the deceased, Samandarsingh, and the appellants at Kalyanpura, District Ujjain, allegedly concerning an accusation involving Kanta, the daughter-in-law of appellant Bane...
4 MIN READ→
The petitioner, employed as a Blacksmith in the respondent’s assembly department since 1997, was involved in an incident dated 25.03.2015 in which he allegedly used filthy and abusive language against his supervisor a...
3 MIN READ→
Bheru, a convicted prisoner lodged in District Jail, Dhar, was allegedly assaulted by jail staff during a search operation on 27.02.2023 after tobacco was recovered from another inmate. His condition deteriorated, and...
4 MIN READ→
Bheru, a convicted prisoner lodged at District Jail, Dhar, was allegedly assaulted by jail personnel during a search operation on 27.02.2023 after tobacco was recovered from another inmate. His condition deteriorated,...
4 MIN READ→
The respondents/plaintiffs instituted a suit seeking eviction, arrears of rent and mesne profits concerning House No. 1983, Bhoi Mohalla, Mhow. They initially alleged that Heeralal, husband and father of the appellant...
5 MIN READ→
The petitioner, Dinesh Chandra Mudiya, challenged the punishment order dated 2 May 2015 imposing withholding of two annual increments with cumulative effect, along with the consequential appellate order affirming the...
3 MIN READ→
Respondent No. 1/plaintiff instituted a suit for declaration and permanent injunction, in which the petitioner was impleaded as defendant No. 3.
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The petitioners purchased an 842 sq. ft. plot bearing Nazul Sheet No. 20, Plot No. 225/1, situated at Bajariya Ward No. 5, Hoshangabad/Narmadapuram, through a registered sale deed dated 30 December 2020, and subsequen...
2 MIN READ→
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the freeze/hold imposed on its AU Small Finance Bank account No. 2121231431539867, contending that the a...
3 MIN READ→
On 03 June 2022, following a dispute in which mud splashed on accused Ramesh, Ramesh, Ram Babu and Rahul allegedly went to the complainant’s house and assaulted her and her family members with a sword and wooden stick...
2 MIN READ→
The petitioner/plaintiff instituted a suit for declaration and permanent injunction before the Third Civil Judge, Junior Division, Vidisha.
2 MIN READ→
The petitioner participated in the 2019 recruitment process for Higher Secondary Teachers and was appointed as a Higher Secondary Teacher (Sanskrit) under the visually impaired (VH) disability category on 6 October 20...
3 MIN READ→
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking directions to the respondents to unfreeze his bank account.
2 MIN READ→
The petitioner approached the High Court under Article 226 of the Constitution seeking directions to unfreeze his bank account maintained with Bank of Baroda.
2 MIN READ→
The petitioner filed a petition under Article 226 of the Constitution seeking directions to unfreeze his bank account.
2 MIN READ→
The petitioners invoked Article 226 of the Constitution seeking directions to stop alleged illegal construction on land bearing Survey Nos. 691, 692, 693, 695 and 696, measuring 0.722 hectares, situated at Mouja Hajip...
3 MIN READ→
The petitioner filed a writ petition under Article 226 of the Constitution challenging the lien placed on his Union Bank of India savings account.
3 MIN READ→
The appellant filed a third criminal appeal under Section 14-A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the order dated 30 July 2026 by which the Special Se...
3 MIN READ→
The petitioner approached the High Court under Article 226 of the Constitution seeking directions to the respondents to unfreeze his bank account maintained with Punjab National Bank.
2 MIN READ→
The petitioner filed a writ petition under Article 226 of the Constitution seeking directions to unfreeze his bank account maintained with IDFC Bank, Agar Malwa
2 MIN READ→
The petitioner’s State Bank of India account No. 20185743172, maintained at the Siyaganj Branch, Indore, was subjected to holds/freezes pursuant to communications from the cyber-crime authorities of Police Station Zir...
2 MIN READ→
The petitioner, M/s Saksham Traders, challenged the freezing of its current account maintained with Bandhan Bank, Ujjain, and sought a direction permitting operation of the account under Article 226 of the Constitution
3 MIN READ→
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the freeze on his savings bank account maintained with Union Bank of India, Rajgarh Branch, and restorat...
3 MIN READ→
The petitioner-plaintiff sought temporary injunction restraining the respondent Trust from creating third-party rights in respect of ten shops proposed to be constructed on the terrace of the Trust’s building. He reli...
3 MIN READ→
The petitioner, Veer and Biotech, through its proprietor, challenged the freezing of three bank accounts maintained with the Central Bank of India, Union Bank of India, and IDBI Bank.
2 MIN READ→
The petitioner, Shree Mayur Seeds and Agritech, filed a petition under Article 226 of the Constitution seeking directions to unfreeze its current account bearing No. 0088102000039260 maintained with IDBI Bank, Ujjain,...
3 MIN READ→
The petitioner sought directions under Article 226 of the Constitution for unfreezing and permitting operation of its bank accounts maintained with Bandhan Bank, ICICI Bank, Kotak Mahindra Bank, and IDBI Bank.
3 MIN READ→
The petitioner, Bombay Tyre Services, challenged the debit freeze and banking restrictions imposed on its current account maintained with Jana Small Finance Bank Ltd.
3 MIN READ→
The petitioner, Harshita Seeds Pvt. Ltd., approached the High Court under Article 226 of the Constitution seeking directions to unfreeze and permit operation of three current bank accounts maintained with AU Small Fin...
3 MIN READ→
The petitioner approached the High Court under Article 226 of the Constitution seeking directions to the State Bank of India to unfreeze its bank account. The account had been frozen pursuant to information or directi...
3 MIN READ→
The petitioner, Harshita Seeds, through its proprietor, challenged the freezing of three current bank accounts maintained with IDBI Bank, ICICI Bank, and City Union Bank, and sought directions permitting operation of...
3 MIN READ→
The petitioner invoked Article 226 of the Constitution seeking removal of the freeze/hold imposed on his Bank of Maharashtra account bearing No. 60563099171, contending that it had been frozen without lawful authority...
3 MIN READ→
The petitioner invoked Article 226 of the Constitution seeking removal of the freeze/hold imposed on her Canara Bank account No. 110013259084, allegedly without lawful authority or an order of a competent court.
3 MIN READ→
The petitioner, S R Trading, through its proprietor Ravindra Rajput, filed a petition under Article 226 of the Constitution seeking directions to unfreeze its current account bearing No. 030005007219 maintained with I...
2 MIN READ→
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking directions to unfreeze its current accounts maintained with Bandhan Bank, IDBI Bank and Kotak Mahindra Bank, and to...
3 MIN READ→
The petitioner sustained grievous injuries in a motor accident on 4 October 2023 and subsequently filed a claim petition before the Motor Accident Claims Tribunal, Datia.
3 MIN READ→
Nitin Enterprises, a proprietorship firm and registered PWD contractor, was awarded a cement-concrete roadwork contract by the Indore Municipal Corporation on 23 March 2020.
5 MIN READ→
The petitioner was working as an Anganwadi Worker at Anganwadi Centre, Sarasdoli, District Mandla. Her services were terminated by the Project Officer on 2 September 2016 for allegedly facilitating benefits under the...
3 MIN READ→
The petitioner sought admission to Class I at Kendriya Vidyalaya, Sunwaha, District Tikamgarh, claiming preference available to children of State Government employees under the applicable KVS admission guidelines.
2 MIN READ→
The petitioner, an employee of South Eastern Coal Fields Limited, challenged the order dated 18 January 2017 by which he was superannuated with immediate effect, treating his date of birth as 5 July 1955, as recorded...
4 MIN READ→
The petitioner invoked Article 226 of the Constitution seeking a direction to the concerned respondents to defreeze its current bank account and permit its operation.
2 MIN READ→
The petitioners sought a writ of mandamus directing the respondents to grant them the minimum of the pay scales of Rs. 5,200–20,200 with Grade Pay of Rs. 1,900 and Rs. 4,440 with Grade Pay of Rs. 1,300, allegedly from...
4 MIN READ→
The petitioner filed a writ petition under Article 226 of the Constitution seeking removal of the hold, freeze, or lien imposed on his bank account maintained with Punjab National Bank
2 MIN READ→
The petitioner filed a petition under Article 226 of the Constitution seeking directions to unfreeze his current accounts maintained with ICICI Bank, Ujjain, and Union Bank of India, Ujjain, and to permit their operat...
2 MIN READ→
The petitioner, Harshita Seeds Pvt. Ltd., through its Director, challenged the freezing of its current account no. 030005006042 maintained with ICICI Bank, Ujjain, and sought a writ of mandamus directing the bank to p...
3 MIN READ→
The petitioner, M/s Govind Traders through its proprietor Shri Govind Goyal, maintained Current Account No. 10173601578 with IDFC First Bank.
2 MIN READ→
The petitioner challenged the freezing/lien placed by IDBI Bank on its account bearing No. 0529 1020000242 13 and sought its defreezing under Article 226 of the Constitution.
3 MIN READ→
The petitioner, a Primary Teacher in the School Education Department, was also holding additional charge as In-charge Principal.
3 MIN READ→
The applicant, Abhyank Sharma, a Manager in the Central Bank of India, was accused of demanding and accepting illegal gratification in connection with the proposed Kiosk Banking Service.
4 MIN READ→
The petitioner, M/s Shree Balaji Trading, through its proprietor Pawan Ratnawat, maintained Account No. 39985077338 with the State Bank of India, Fazalpura, Ujjain Branch.
3 MIN READ→
The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the hold/freeze imposed on his bank account maintained with respondent No. 3 bank, Account No. 924010063...
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The petitioner invoked Article 226 of the Constitution challenging the freezing of Savings Bank Account No. 42829243327 maintained with the respondent bank.
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the lien/freeze on his Axis Bank Account No. 92201000871301. The account had been frozen pursuant to NCR...
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Raja Beti, the deceased, left her parental home on 27 June 2015 to attend college and did not return. On 28 June 2015, her father, Kishunpal, was informed that an unidentified girl’s body was hanging from a Neem tree...
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On 19 March 2013, the appellants allegedly entered the victims’ house at night, assaulted the victims, their parents and relatives with weapons, and subjected two victims, “A” and “B”, to gang rape.
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The petitioners initiated partition proceedings under Section 178 of the Madhya Pradesh Land Revenue Code, 1959, concerning several jointly held agricultural lands at Village Alapur, Tehsil Jaura, District Morena.
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The petitioner, a businessman and permanent resident of Seoni, sought a No Objection Certificate (NOC) for obtaining a passport under Notification G.S.R. 570(E) dated 20 August 1993, issued in the context of Section 6...
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The petitioners, including police officer Vijay Singh Thakur, sought quashing of FIR Crime No. 411/2016 registered at Police Station Amarpatan, District Satna, under Sections 294, 323, 506 and 34 of the IPC.
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An FIR dated 12 May 2020 was registered at Police Station Mandi, District Sehore, as Crime No. 112/2020, for offences under Sections 420, 384, 327 and 34 of the Indian Penal Code.
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Proceedings under Section 152 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) were pending before the S.D.M., Sohagpur, District Shahdol. On 07.08.2024, the S.D.M. passed an interim order restraining interfer...
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A complaint alleged that, on 16 September 2023, four unknown persons entered Flat No. E-105, M.K. City, Gwalior, impersonated Crime Branch officials, threatened the complainants with criminal prosecution, took their m...
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The petitioner sought quashing of the FIR dated 8 January 2016, the consequential charge-sheet, and the order dated 11 January 2016 by which the JMFC, Jabalpur, took cognizance in RCT No. 425/2016 for offences under S...
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The petitioner, a Sub-Inspector appointed on 15.05.2015 and posted at Police Station University, Gwalior, proceeded on medical leave from 10.01.2025 to 14.01.2025. During this period, a police raid was conducted at a...
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The petitioners/plaintiffs instituted a suit seeking declaration of title to the suit land, contending that respondent no. 1, Bhagatram, was not part of their genealogical tree and therefore had no right in the property.
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The appellants, being the owner and driver of the offending vehicle, challenged the award dated 15 September 2022 passed by the Motor Accidents Claims Tribunal in Case No. 1392/2019 (MACC).
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The petitioner, a liquor contractor, was the highest bidder for the Foreign Liquor Shop at New Kabadkhana, Bhopal, for the excise year 2009–2010, with a bid of ₹1,67,99,999. The licence was granted for 1 April 2009 to...
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The petitioners, retired employees, filed a petition under Article 226 seeking arrears, consequential benefits, and directions to the respondents to decide their representations for parity with similarly situated empl...
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The petitioner, a Constable (Driver) appointed in 2015, faced departmental proceedings arising primarily from allegations that he and others assaulted and abducted Surendra Singh, corresponding to Crime No. 200/2015 u...
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The petitioner, a real-estate developer, obtained planning approval, municipal development permissions, Consent to Establish from the Madhya Pradesh Pollution Control Board, and a final building permission dated 22.06...
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The appellants were prosecuted before the 3rd Additional Sessions Judge, Bhopal, in Sessions Trial No. 317/2009 for an offence under Sections 307/34 of the Indian Penal Code, 1860 (IPC).
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The appellant was prosecuted in connection with an FIR registered at Police Station Habibganj, Bhopal, for an offence under Sections 307/34 of the Indian Penal Code.
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The petitioner sought quashing of FIR Crime No. 189/2025 registered at Police Station Basai, District Datia, under Sections 127(2), 351(3) and 70(1) of the Bharatiya Nyaya Sanhita, 2023, and all consequential proceedi...
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The petitioner, Inspector Rakesh Sharma, was subjected to departmental proceedings and, by order dated 23.04.2025, was punished with withholding of one annual increment with cumulative effect.
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The applicant filed his first application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking anticipatory bail in Crime No. 179 of 2025 registered at Police Station Girwai, District Gwalior, fo...
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The petitioner’s father died while in service of the respondent electricity company.
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The petitions arose from a common private complaint filed by respondent No. 2 against four police officials involved in the investigation of Crime No. 787/2023 registered at Police Station Thatipur, Gwalior, concernin...
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On 3 August 2008, complainant Santosh Mishra, a police constable on Chetak Mobile duty, reached North Karaudia, Sidhi, with soldier Kailash Prasad after receiving information regarding vandalism and assault.
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The Madhya Pradesh Housing and Infrastructure Development Board acquired lands situated at Village Padra, Tehsil Hujur, District Rewa, for implementation of a housing scheme.
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The petitioner had preferred Second Appeal No. 1157 of 2007 before the Madhya Pradesh High Court and had also filed an application under Order XLI Rule 27 of the Code of Civil Procedure, 1908 (“CPC”), seeking to produ...
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The Madhya Pradesh Government acquired lands situated at Village Padra, Tehsil Hujur, District Rewa, for implementation of a housing scheme by the Madhya Pradesh Housing and Infrastructure Board.
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The Madhya Pradesh Housing and Infrastructure Board acquired land situated at Village Panda, District Rewa, for implementing a housing scheme.
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The petitioner had been employed by the respondent organisation as a part-time sweeper since 1987.
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The State of Madhya Pradesh filed appeals under Section 74 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“2013 Act”) against awards of the Reference...
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The State of Madhya Pradesh filed a batch of appeals under Section 74 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“the 2013 Act”), challenging awa...
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The petitioner, a Sub-Inspector posted at Police Station Hazira, was alleged to have apprehended three persons gambling near Resham Mill/Almari Karkhana on 21 October 2017, brought them to the police station, and rele...
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The petitioner, a police constable posted in District Guna, was allegedly depicted in a newspaper photograph receiving an article or money from a person seated in an overloaded truck and permitting the truck to enter...
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The plaintiff instituted a suit for specific performance of an alleged agreement dated 30 May 1980, executed by Bahadur K. Marfatia and his mother, Smt. Gulbano, for sale of “Roxy Talkies” and its fixtures for ₹10 lakh.
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The petitioner/complainant reported that her son, Jai Namdev, had been missing since 28 September 2023.
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The plaintiff instituted a suit under Section 96 CPC challenging the dismissal of her suit for declaration of title, recovery of possession, demolition of alleged encroachments, and permanent injunction concerning Sur...
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The disputes arose from the matrimonial relationship between Respondent No. 2 and Dr. Sachin Dubey, who married on 09.12.2023.
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Land measuring 209.80 hectares at Village Kalothra, Tehsil Karera, District Shivpuri, was acquired for a public purpose under the Land Acquisition Act, 1894.
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The petitioners comprised a company engaged in the textile business and its two directors.
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The applicants invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of Crime No. 184/2025 registered at Police Station Tejaji Nagar, Indore, initially for an offence under Section 105...
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The petitioner approached the High Court under Article 226 of the Constitution seeking, inter alia, registration of an FIR on the basis of his complaint dated 11.07.2026, departmental proceedings against respondent No...
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The respondents in Writ Appeal Nos. 616/2024, 1317/2024 and 1449/2024 were employees of the appellant Electricity Distribution Companies against whom charge-sheets were issued proposing departmental enquiries.
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The respondents in Writ Appeals Nos. 616/2024, 1317/2024 and 1449/2024 were employees of the appellant Electricity Distribution Companies against whom charge-sheets proposing departmental enquiries were issued for all...
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On 27 October 2020, Pushpendra was travelling by motorcycle from Sitamau towards Mandsaur when, near Bajkhedi, his motorcycle was allegedly hit by motorcycle No. MP-14-MZ-0178, driven rashly and negligently by Suresh.
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The petitioners invoked Article 226 of the Constitution challenging the model answer sheets issued for the Madhya Pradesh State Services Examination, 2012.
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The appellant challenged the order dated 2 July 2026 by which the Special Judge, SC/ST (Prevention of Atrocities) Act, Anuppur, rejected his bail application in Crime No. 123/2026 registered at Police Station Karanpat...
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The appellant challenged the order dated 27 July 2026 by which the Special Judge, SC/ST (Prevention of Atrocities) Act, Betul, rejected his bail application.
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The petitioner challenged the order dated 16 December 2025 passed by the Collector/District Magistrate, Gwalior, suspending her firearm licence bearing No. 746/2021 until the decision of the criminal case registered a...
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The applicant, a former employee of the Madhya Pradesh Transport Department, was prosecuted in connection with allegations of possessing assets disproportionate to his known sources of income.
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The applicant filed his first application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail in Crime/FIR No. 30/2026 registered at Police Station Bag Sevaniya, District Bhopal, fo...
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The applicant filed her first application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail in connection with Crime No. 30/2026 registered at Police Station Bag Sevaniya, Distric...
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The petitioner challenged the order dated 29 June 2026 passed by the First Additional Principal Judge, Family Court, Indore, in HMA No. 1110/2026, concerning the parties’ application for waiver of the statutory coolin...
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The petitioner’s father, an employee of the work-charged contingency establishment, died in harness on 15 July 2012.
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The petitioner approached the Madhya Pradesh High Court under Article 226 of the Constitution seeking removal of the freeze/hold imposed on his Kotak Mahindra Bank Account No. 8847202441 and Airtel Payments Bank Accou...
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The petitioner invoked Article 227 of the Constitution challenging the order dated 11 June 2026 passed by the 34th District Judge, Indore, in RCA No. 65/2026, whereby he was directed to deposit arrears of rent during...
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The appellants were prosecuted for an incident dated 22.03.2008 in which they allegedly assaulted Girdhari Sahu in his house with a ballam and lathis, and caused simple injuries to Shivprasad and Ramprasad.
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The petitioner, Dr. S.C. Paliwal, was subjected to departmental disciplinary proceedings, culminating in an order dated 4 August 2011 imposing the punishment of withholding two annual increments with cumulative effect.
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The petitioner was appointed as Assistant Grade-III in the Public Health Engineering Department, Jabalpur, on compassionate grounds by order dated 12 August 2021.
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The petitioner, a Patwari, was suspended by order dated 6 August 2025. A charge-sheet dated 19 September 2025 containing two charges was subsequently issued. After considering the petitioner’s reply and obtaining the...
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The State of Madhya Pradesh filed a review petition seeking recall, review, or modification of the order dated 12 September 2025 passed in W.P. No. 5767/2014, by which the respondent’s writ petition had been allowed.
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The petitioner claimed title over land situated at Village Padra, Tehsil Huzur, District Rewa, recorded in Khasra Nos. 469/1 and 470/1, measuring approximately 0.035 hectare and 0.099 hectare respectively.
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On 13 December 2020, the appellant/claimant was riding his motorcycle from Lingoda to Agar when a Maruti car bearing registration No. MP-09-WF-4326, allegedly driven rashly and negligently, struck him near Tanodiya. H...
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The petitioner alleged that, on 05.04.2026, respondent Nos. 6 to 8 forcibly entered her house and committed gang rape, thereafter threatening her and her family. She claimed that Police Station Dharampuri, District Pa...
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The State of Madhya Pradesh filed a review petition challenging the order dated 02.04.2019 passed in W.P. No. 6400/2019. The petition was filed with an admitted delay of approximately 304 days.
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The petitioner invoked Article 226 of the Constitution seeking directions to the Madhya Pradesh Public Service Commission (“MPPSC”) to exclude Questions 8 and 32 from evaluation, include Question 9 in the answer key,...
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The petitioner sought quashing of FIR Crime No. 327/2012 registered at Police Station Padav, District Gwalior, for offences under Sections 147, 148, 149, 452, 323, 327, 427, 506, 336 and 329 of the IPC, along with con...
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The petitioner sought quashing of FIR Crime No. 13/2022 registered at Police Station Gola Ka Mandir, Gwalior, initially for offences under Sections 376, 506 and 34 of the IPC, along with consequential proceedings in S...
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The complainant, Smt. Anusuya Jadon, alleged that in 2012 she sold approximately 0.356 hectares of land to a real-estate company represented by the petitioner, Suresh Chandra Jain, against payment through several cheq...
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 39/2023 registered at Police Station Ashoka Garden, Bhopal, for offences under Sections 363, 366-A, 376...
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The petitioner was appointed as a Time Keeper, a Work-Charged and Contingency Paid Employee in the Water Resources Department, on 22 December 1971 and served continuously for approximately 38 years and 7 months before...
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The petitioner challenged orders dated 08.04.2026 and 13.07.2026 passed by the Judicial Magistrate First Class, Bhopal, in RCT No. 9481/2019, rejecting his application to have the disputed cheque examined by a handwri...
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M/s Kabra Agro Industries’ factory premises and property were auctioned by the Commercial Tax Department in recovery proceedings for outstanding dues. The auction was held on 20.12.2002, in which M/s Arjunlal Palia wa...
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Respondent No. 2 was granted bail by the Second Additional Sessions Judge, Pipariya, on 6 March 2025 in Crime No. 188/2024, registered for offences under Sections 294, 323, 324, 326 and 506 (Part II) read with Section...
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Respondent No. 2 owned land measuring 1.368 hectares in Survey No. 36/1, Village Kumedi. The Joint Director, Town and Country Planning sanctioned a layout for industrial use on 26 September 2005.
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The plaintiffs sought a declaration of title and permanent injunction concerning Survey No. 1372, admeasuring 0.121 hectare, situated at Mouja Aswar, District Bhind.
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Seven Gram Panchayats—Dabhora, Acauriya, Magdaura, Gedurha, Kota, Panwar and Latiyar—were merged and converted into Nagar Parishad Dabhora under Section 7 of the Madhya Pradesh Municipalities Act, 1967.
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The Municipal Corporation, Jabalpur filed review petitions under Section 114 read with Order 47 Rule 1 of the Code of Civil Procedure, 1908, seeking review of common orders dated 14 August 2024 passed in Writ Appeal N...
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The petitioner approached the High Court under Article 226 of the Constitution seeking defreezing of his Axis Bank account, No. 924010036846681, maintained at the Kannod Branch, District Dewas
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The petitioner’s bank account No. 50100502686594 maintained with HDFC Bank, Manasa Branch, District Neemuch, was frozen pursuant to communications from crime/cyber-crime agencies concerning allegedly suspicious or cyb...
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The petitioner challenged the freezing of his bank account maintained with Utkarsh Small Finance Bank, Indore, Account No. 1764019179535566, pursuant to communications from cyber-crime/police authorities alleging that...
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The petitioner approached the High Court under Article 226 of the Constitution seeking, inter alia, quashing of the respondents’ action and defreezing of bank account No. 100186214960 maintained with IndusInd Bank.
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The petitioner approached the High Court under Article 226 of the Constitution seeking directions to unfreeze his bank account maintained with the respondent, Bank of Baroda
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The petitioner sought cancellation of the anticipatory bail granted to respondent No. 2, Deepti Shrivastava, by the High Court on 28 October 2025 in connection with Crime No. 319/2025 registered at Police Station Mada...
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The applicant, Suryachand Dubey, filed his first application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking anticipatory bail in Crime No. 06/2026 registered at Mahila Police Station...
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The petitioner invoked Article 226 of the Constitution seeking removal of the hold/freeze placed on his bank account maintained with Utkarsh Small Finance Bank, New Palasia Branch, Account No. 1764019721667650.
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The petitioner approached the High Court under Article 226 of the Constitution challenging the freeze/hold placed on his Bandhan Bank account No. 50220026057872, IFSC BDBL0001371, allegedly without lawful authority or...
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The petitioner approached the High Court under Article 226 of the Constitution seeking removal of the hold/freeze imposed on Bank Account No. 1764018871796041 maintained with the respondent bank.
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The petitioners were engaged as daily-wage employees, including as Computer Operators, by the concerned Municipal Council and had worked continuously for several years.
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The petitioners were daily-wage or temporary employees of Municipal Councils, including the petitioner in W.P. No. 12242/2023, who had been appointed as a Computer Operator in 2017 and had served continuously without...
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The petitioner sought quashing of FIR Crime No. 298/2024 registered at Police Station Aishbagh, Bhopal, for offences under Sections 354 and 506 IPC and Sections 7 and 8 of the POCSO Act.
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The petitioner sought quashing of FIR Crime No. 538/2024 registered at Police Station Aishbagh, Bhopal, under Sections 296, 115(2) and 351(2) of the Bharatiya Nyaya Sanhita, 2023, and the consequential criminal procee...
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The prosecution alleged that on the night of 25 April 2015, the approximately 16-year-old prosecutrix went missing while sleeping with her mother in the courtyard of their house.
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The appellant-plaintiff instituted a suit for specific performance concerning 1.142 hectares of land in Survey No. 402, Village Fanda Kalan, Bhopal, under an agreement to sell dated 20.02.2012 for ₹1,66,38,000.
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The petitioner, appointed as Village Servant/Kotwar of Village Kajrai on 9 April 1990, claimed that service land comprising Khasra Nos. 70/2 and 166/1 had been allotted to him under Section 183 of the Madhya Pradesh L...
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The appellant was prosecuted on the allegation that he had abducted the prosecutrix pursuant to an FIR lodged by her father.
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The petitioner, an elected Sarpanch of Gram Panchayat Devri for the 2022–2027 tenure, challenged the order dated 17.07.2026 by which the Commissioner, Gwalior Division, rejected his application for interim protection...
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The dispute concerned Survey No. 351, measuring 1.240 hectares, situated at Village Machakhurd, Tehsil Pohari, District Shivpuri.
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On the intervening night of 24–25 May 2021, complainant Shivkumar, a GRP constable, was allegedly surrounded by five persons near the old bridge at Khandwa, who forcibly took his wallet, cash and mobile phone; one ass...
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The petitioner, a Sub-Inspector posted in the District Police Force, Ashoknagar, took two days’ casual leave from 25 April 2016 but did not resume duty after 27 April 2016 because of illness.
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The appellant/plaintiff instituted a representative suit concerning 0.699 hectares of land bearing Survey No. 1713 at Village Mohna, Gwalior, seeking a declaration that the land was Government land reserved for public...
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The petitioner, a police Inspector, was subjected to departmental proceedings in which three charges were found proved.
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The petitioner, a police constable, was subjected to the punishment of withholding one annual increment with cumulative effect by the Superintendent of Police, Morena, through order dated 20 November 2024.
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The appellants challenged, under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, the order dated 17 June 2026 by which the Special Judge, SC/ST Act, Guna, dismissed t...
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The appellant challenged the order dated 8 July 2026 by which the Special Sessions Judge, SC/ST, Sheopur dismissed his bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”). The a...
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On 8 June 2015, the prosecutrix alleged that while returning from Chiklod Market to her village, the respondent caught her hand, attempted to drag her towards a pit, outraged her modesty, and threatened to kill her if...
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The appellants challenged the trial court’s order dated 24 November 2014, by which their plaint seeking a declaration of rescission of an agreement to sell was rejected under Order VII Rule 11 CPC for non-payment of t...
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The appellant was arrested on 4 May 2026 in Crime No. 06/2026 registered at Police Station Chilwani, District Sheopur, for offences under Sections 132, 121(1), 118(1), 296(A), 351(3), 121(2) and 3(5) of the Bharatiya...
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The petitioner owned land bearing Khasra Nos. 231/1, 519/1, 519/6 and 520/1. Khasra No. 518, measuring 0.202 hectare, was recorded as government land, on which a nala was shown in the revenue records.
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The petitioner was initially engaged as a daily-wage employee in 1981 for 89 days.
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The petitioners claimed that petitioner No. 2 had purchased Tendu leaves from the Madhya Pradesh State Minor Forest Produce (Trade & Development) Cooperative Federation and transported them in petitioner No. 1’s truck...
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Gopal Print Pack, a partnership firm, executed a lease deed on 20 October 2020 for industrial land at Smart Industrial Park, Indore, after paying the applicable stamp duty.
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The petitioner was appointed as an Anganwadi Worker on 05.12.2007 and was posted at Anganwadi Centre, Baans Kheda, Tehsil Badarwas, District Shivpuri.
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The appellants’ agricultural lands situated in Village Ringnod, Tehsil Sardarpur, District Dhar, Madhya Pradesh, were acquired for construction of the Hanuman Kheda Pond.
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The petitioner was appointed as an Anganwadi Worker in 1995.
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The original petitioner’s husband was appointed as a Lab Keeper in 1979 and retired as a Lab Technician, a Class III post, on 28 February 2021.
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