HCMONTHLY CASE LAW ARCHIVE
Read 890 LawLens analyses of Madhya Pradesh High Court judgments published in July 2026, covering key rulings, legal principles and case law.
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The petitioner was appointed as a Gram Rozgar Sahayak on a contractual basis in Village Panchayat Barma, Janpad Panchayat Bada Malehra, by order dated 1 February 2012.
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The petitioner, a retired employee, claimed that the post of Time Keeper had been re-designated as Field Assistant and that its pay scale was equivalent to the pay scale of Amin.
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The petitioner, a retired employee, sought quashing of the orders dated 29 May 2018 and 31 May 2018 denying him revised pay-scale benefits.
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The petitioner was appointed as a Time Keeper in the Work-Charged and Contingency Paid Establishment of the Water Resources Department and retired on 31 August 2013 after approximately forty years of service.
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The petitioner maintained bank account No. 1321104000075147 with IDBI Bank, Gyal Nagar, Indore Branch.
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The prosecutrix and respondent No. 2 were university alumni, became friends through a common assignment, and later worked together on a start-up project.
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The appellant, appointed as a Constable on 15 September 2014 and posted at Rakshit Kendra, Mandla, remained absent from duty from 19 March 2016 to 29 July 2016 and again from 6 August 2016 to 26 December 2016, alleged...
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The petitioner filed a petition under Article 226 of the Constitution challenging the marks awarded to him in an examination conducted by the Madhya Pradesh Public Service Commission.
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The petitioner challenged the model answer key issued by the Madhya Pradesh Public Service Commission for Set-C of the General Studies paper, specifically in relation to Questions 55, 67 and 69.
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The petitioner challenged the model answer key issued by the Madhya Pradesh Public Service Commission (MPPSC) for Questions 30, 44 and 45 of Set-D of the General Studies paper. He sought correction of the answer key,...
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The petitioner, a candidate for the post of Assistant Director, Kisan Kalyan and Agriculture Development (Kshetra Vistar), challenged the answer key and examination results issued by the Madhya Pradesh Public Service...
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The State of Madhya Pradesh filed a review petition seeking review of the order dated 15 October 2025 in W.P. No. 5523/2020, by which the respondent was directed to receive the minimum of the revised pay scale under t...
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The petitioners challenged aspects of the recruitment process for Van Rakshak, Kshetra Rakshak, Jail Prahri and other posts under the Combined Recruitment Test–2023.
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The petitioner, M/s Mahadev Trading Company, through its proprietor Yogesh Bagdi, maintained Biz Pro Plus Account No. 50200043506211 with HDFC Bank, Neemuch Branch.
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The petitioners challenged aspects of the Combined Recruitment Test–2023 for the posts of Van Rakshak, Kshetra Rakshak, Jail Prahri and other posts.
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The appellant, a journalist and editor, filed complaints before the Madhya Pradesh Lokayukta on 30 December 2024 and 17 June 2025 alleging illegalities by Respondent No. 4, a health department officer, and inaction by...
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The petitioner claimed that the respondents had taken possession of approximately 0.15 decimal of land in excess of the area covered by the sale transaction concerning land situated at Village Sarekha, District Balaghat.
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On 12 August 2018, near Maisem Cement Factory Railway Gate No. 2, Damoh, the appellants allegedly abused Bharat Patel in obscene language and assaulted him with lathis in furtherance of their common intention.
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The petitioner claimed a three-fourths undivided share in Survey No. 94, measuring 2.110 hectares, acquired through a registered sale deed; the respondents allegedly held the remaining one-fourth share.
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The appellant filed a criminal appeal under Section 14(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the order dated 15 July 2026 by which the Special Judge, SC/ST A...
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The petitioner held a licence granted on 26 September 2016 by the Deputy Chief Controller of Explosives, Bhopal, for possession and sale of fireworks from the concerned premises.
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The two petitions arose from Crime No. 776/2025 registered at Police Station Lordganj, District Jabalpur, for offences under Sections 69 and 351(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The petitioner, an officer of Central M.P. Gramin Bank, faced a Lokayukta trap case arising from an incident dated 30 November 2012.
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The petitioners were appointed as Time Keepers (Field Assistants) in the Work-Charged and Contingency Establishment of the Public Works Department, District Sidhi, and continued in service until retirement.
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The petitioner, a Mandi Inspector, was served with a charge-sheet dated 06.05.2012 alleging that, although he had deployed security guards pursuant to official directions and certified their attendance, he had failed...
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The petitioner, initially appointed as a Constable on 21 December 1982, was promoted as Head Constable and subsequently as Assistant Sub-Inspector.
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The petitioner approached the High Court under Article 226 of the Constitution seeking removal of the freeze/lien imposed on his State Bank of India account bearing No. 44263622129.
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The petitioner, widow of Late Jugdeesh Prasad Pandey, challenged an order dated 7 October 2015 directing recovery of ₹19,96,521, including interest, allegedly paid in excess due to erroneous pay fixation.
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The applicant invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) seeking quashing of FIR Crime No. 471/2018 registered at Police Station Lordganj, Jabalpur, for offences under Sections 417, 4...
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The petitioner was employed as a Salesman at a Government Fair Price Shop in Parakhasa, District Tikamgarh.
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The applicants sought review or modification of the High Court’s order dated 16 April 2026 passed in W.P. No. 14329 of 2007.
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The petitioner was appointed as a Lab Technician on an ad-hoc basis on March 19, 1985, following a selection process.
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This was a second repeat bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ("BNSS") in connection with Crime No. 1113/2023, registered at Police Station Bhanwarkua, District Indore, fo...
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The applicant (Victim X), a 20-year-old B.B.A. LL.B. student, sought the cancellation of regular bail granted to Respondent No. 1 (Ajay) by the Special Judge, Indore on 20/08/2025.
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The Union of India challenged an order/award dated 31.01.2020 passed by the Sub-Divisional Officer (SDO) and Land Acquisition Officer (LAO), Karera.
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The petitioner, initially appointed as a Constable and eventually promoted to Assistant Sub-Inspector (ASI), retired on February 28, 2025.
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The applicant entered into a works contract with the Union of India on June 3, 2019, governed by Bid Documents and General Conditions of Contract (GCC).
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The petitioner was appointed as a Nursing Sister (Senior Nursing Officer) via an order dated February 22, 2022.
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The petitioner, a government employee, challenged the transfer order dated 24.07.2026 (Serial No. 03) which relocated him from Tehsil Ashoknagar to Tehsil Mungawali.
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The petitioner, Deepak Panwar, filed a writ petition under Article 226 of the Constitution of India challenging the illegal and arbitrary freezing of his bank account (No. 1764019109873352) at Utkarsh Small Finance Ba...
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The petitioner, a contractual Auxiliary Nurse Midwife (ANM) under the National Health Mission (NHM) at CHC Palsud, District Barwani, challenged her transfer order dated 22-07-2026
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The dispute arises from a partition suit (Suit No. 63/1975) initiated in the Delhi High Court involving the heirs of Shri Datar Singh, where a compromise decree was recorded on 25.08.1993 and subsequently upheld/modif...
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The State of Madhya Pradesh filed a review petition under Order 47 Rule 1 of the CPC seeking to review an order dated February 18, 2025, passed in First Appeal No. 642/2020.
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The Petitioner, suffering from schizophrenia since 2012, was an accused in a private complaint filed in 2010 for offences under Sections 406, 420, 467, 468, 471, and 120-B of the IPC.
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The State of Madhya Pradesh filed a review petition against the order dated 13/12/2024 passed in Writ Petition No. 33398/2024
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The petitioner, Alifiya, filed a writ petition under Article 226 of the Constitution of India challenging a notice/letter (No. 449A/2023) dated 02.09.2023 issued by the State (Respondent No. 1) to HDFC Bank (Responden...
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The petitioner, a financial institution and secured creditor, obtained an order dated 10.03.2023 under Section 14 of the SARFAESI Act from the District Magistrate to take possession of a secured asset in Rau, Indore
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The petitioner, a partnership firm, filed a writ petition under Article 226 of the Constitution of India seeking a direction to Yes Bank to unfreeze and remove a lien from its bank account
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The petitioner filed a writ petition under Article 226 of the Constitution of India seeking a direction to the respondents to unfreeze his bank accounts held with IndusInd Bank (Account No. 159752137096) and Axis Bank...
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The petitioner, an Economically Weaker Section (EWS) student, qualified for NEET for the 2024-25 and 2025-26 sessions but was denied admission due to technical pretexts regarding a notification dated 02.07.2024.
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The petitioner filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) challenging an order dated 17.06.2026 passed by the XVII Additional Sessions Judge, Bhopal.
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The petitioner (wife) filed an application under Section 24 of the Civil Procedure Code (CPC) seeking the transfer of matrimonial proceedings (Case No. RCSHM 132A/25) from the Court of the III District Judge, Mahitpur...
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The petitioner, a Police Constable, was implicated in Crime No. 52/2025 at Police Station Kailaras for offences under Sections 308(7) and 3(5) of the Bharatiya Nyaya Sanhita (BNS).
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The Petitioner claimed possession of land since prior to 1970, which was settled in his favor by a revenue authority on 25.06.1994
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The petitioner and respondents are co-sharers of Survey No. 237 (0.379 hectare).
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The petitioners, claiming rights over immovable property via succession, filed a revision before the Board of Revenue, M.P.
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The deceased, Ramesh Dangi, committed suicide by consuming Sulphas poison
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The Union of India challenged an order/award dated 31.01.2020 passed by the Sub-Divisional Officer (SDO) and Land Acquisition Officer (LAO), Karera.
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The petitioner, Balaji Ajencies, filed a writ petition under Article 226 of the Constitution of India seeking a direction to the respondent bank to unfreeze its bank account.
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The marriage between Applicant No. 1 and Respondent No. 2 was solemnized on 06.03.2020.
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The State appealed against a judgment dated 19.12.2022 by the Special Judge (POCSO), Betul, which acquitted the respondents of several charges.
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The State of Madhya Pradesh appealed against the judgment of the Chief Judicial Magistrate, Seoni, dated 29.08.2022, which acquitted four respondents of animal poaching charges.
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The petitioner, a retired Forest Ranger (retired on 31.07.2011), challenged an order dated 19.11.2012 and a letter dated 28.09.2015 directing the recovery of ₹1,38,400/- for unadjusted government advances
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The petitioner (wife) and respondent (husband) married on 14.05.2015.
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The applicant, a clerk at D.A.V. Public School, was named in an FIR (Crime No. 418/2025) dated October 31, 2025, for alleged misappropriation of school funds
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The petitioners were appointed as Class-IV contingency paid employees against sanctioned posts in the respondent department of the State of Madhya Pradesh.
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The petitioner, initially appointed as an Inspector in the Commercial Tax Department in 1979 and later promoted to Commercial Tax Officer, retired from service on 31.07.2014.
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The petitioner, an employee in a work-charged establishment, sought the benefit of Kramonnati (Time Bound Promotion Scheme) and pay fixation parity with colleagues K.L. Asre and Madan Gopal Sachan
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The petitioner, Vishnu Prasad, was an employee under the Divisional Railway Manager who superannuated from service on 30.06.2024
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The petitioners, residents of Shakkar Talab Ward, Khandwa, challenged a Notice-cum-Order dated February 19, 2025, issued under Section 322 of the M.P. Municipal Corporation Act, 1956, which directed the removal of the...
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The petitioner, Sudaniya Kahar, invoked the writ jurisdiction of the High Court under Article 226 of the Constitution of India seeking a writ of mandamus directing the respondents to pay her husband the minimum of the...
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The petitioner filed a Public Interest Litigation (PIL) asserting that Lake Budhan Sagar, a public water body of approximately 500 acres, was being destroyed by illegal encroachments, unauthorized filling, and illicit...
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The appellant, a registered Co-operative Society, entered into an agreement with the respondent for the procurement and transportation of wheat during 2013-14
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The petitioner was appointed as a Peon under the ST category on November 7, 2014, on a two-year probation period.
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The petitioner challenged a partition (Batankan) order dated 30.11.2013 and subsequent appellate/revisional orders confirming it.
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The appellant, a registered Co-operative Society, entered into an agreement with the respondent for the procurement and transportation of wheat during 2011-12
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The complainant was traveling on the Punjab Mail on May 15, 2022, when three individuals forcibly snatched his trolley bag containing cash, electronics, and personal documents near the Burhanpur railway station.
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The High Court initiated a suo motu contempt petition following an order in a related writ petition where a status quo order regarding certain land had been in effect since November 2018
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The appellants (plaintiffs), sons of late Ramanuj Lal Shrivastava, challenged a trial court judgment dismissing their suit to declare a 2009 sale deed null and void
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The petitioner, a Class-IV employee (Caretaker) in the respondent department, retired on December 31, 2019
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The respondent No. 2 (plaintiff) filed a suit for partition and possession, resulting in a preliminary decree dated 05.09.2008, which declared her entitlement to a 1/4th share (later adjusted to 1/3rd following a death).
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The parties married on 19.11.2013 according to Hindu rituals; the wife has resided separately since 01.11.2015, alleging cruelty, persistent dowry demands, and ouster from the matrimonial home, while the husband conte...
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The appellant was convicted by the Special Judge, POCSO Act, Tikamgarh, for offences under Sections 342 and 323 of the IPC and Section 4 of the POCSO Act, resulting in a life sentence.
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The applicant filed a criminal revision petition challenging an order dated 15/05/2023 passed by the X Additional Sessions Judge, Ujjain, which framed charges under Sections 302, 323, 147, 148, and 149 of the IPC
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The appellants/claimants, an eight-year-old boy and his grandmother, were injured on August 15, 2005, while riding a Kinetic Zing Scooty with another minor and an adult.
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The petitioner was admitted to the GNM Course (session 2019-20) at respondent No. 2 college, submitting her correct photographs for the admission register.
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On December 11, 2012, Rameshchandra was a pillion rider on a motorcycle driven negligently by respondent Kamal @ Kachru, causing Rameshchandra to fall and sustain fatal injuries; he died on January 19, 2013
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The petitioner, Smt. Sunita Joshi, purchased a property in February 2025 at Nipania, Indore, which was originally constructed in 2014 under Gram Panchayat permissions
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On August 15, 2005, claimants Vishvendra Singh and Rajabeti were traveling on a Scooty with two others when they were allegedly hit by a Jeep (MP 02 0122) driven by respondent No. 1.
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The petitioner is the widow of a deceased Panchayat Coordinator Officer who passed away in service on November 7, 2022.
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The petitioner, a Sub-Inspector of Police, was accused by the respondent of entering into a fraudulent marriage by claiming he was single while already married
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The petitioners, claiming as successors to Gulab Nat, challenged the cancellation of a land allotment (patta) granted in 2002.
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The State filed an appeal against a February 2023 judgment from the Special Judge (POCSO), Waraseoni, which acquitted the respondent of charges involving the outraging of a minor's modesty
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On February 27, 2017, G.R.P. Outpost Anuppur received an informer’s tip regarding 7–8 masked persons armed with weapons planning a dacoity on Train No. 58220.
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The petitioner, Akash Rai, filed a writ petition under Article 226 of the Constitution of India challenging the order dated May 29, 2026, passed by Respondent No. 3.
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The petitioner, a police official, was penalized by the Superintendent of Police, Sagar, on 08.09.2010 with the withholding of increments with cumulative effect for alleged dereliction of duty regarding missing person...
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The appellant was appointed as a Panchayat Karmi by Gram Panchayat Muhali via a resolution dated 25.06.2006.
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The State of Madhya Pradesh appealed against the judgment dated February 23, 2023, passed by the Special Judge, POCSO Act, Sehore, which acquitted the respondent of charges under Sections 354(A)(1)(ii)(iv) and 506 Par...
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The State appealed against the judgment dated 19.10.2022 by the Special Judge, POCSO Act, Betul, which acquitted the respondent (a School Headmaster) of charges under Sections 354 and 506 Part-II of the IPC, Sections...
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The State appealed against a judgment dated November 23, 2022, where the Special Judge (POCSO Act), Umaria, acquitted the respondent of charges involving criminal trespass, sexual harassment, and criminal intimidation...
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The appellant challenged a trial court judgment dated July 14, 2025, which convicted him under Sections 304 Part-II and 308 of the IPC following a vehicular accident
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The appellant challenged an order dated May 22, 2026, issued by the Special Judge (SC/ST Act), Chhatarpur, which denied his application for regular bail.
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The petitioner, initially appointed as a Constable, retired from the post of Sub-Inspector (SI) on January 31, 2024
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The Petitioner, an Inspector in the Madhya Pradesh Police, was issued a show-cause notice by the Inspector General (I.G.), Gwalior Range. Following the Petitioner’s reply, the disciplinary authority (Respondent No. 3)...
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The petitioner, a construction firm, challenged two administrative orders: one dated March 14, 2016, which blacklisted the company and debarred it from future tenders, and a subsequent appellate order dated June 30, 2...
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The petitioner’s mother was originally granted a patta for 4.90 acres of land at Khasra No. 120/4 Ga, Village Surajpura
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The petitioner was granted a patta for 4.90 acres of land in Village Surajpura, Chhatarpur.
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The petitioner, a State body managing industrial land, challenged an appellate order that set aside an eviction notice against Respondent No. 1
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The review petitioners (respondents in the writ petition) sought recall/review/modification of the order dated 28.11.2025 passed in W.P. No. 1731/2016 (Ranjit Singh Yadav v. M.P. Rajya Beej Avam Farm and Another), by...
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The Petitioner, a State agency, allotted an industrial plot to a third party in 1991, which was later terminated in 2010 due to lease violations
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The petitioner is the recorded tenure-holder and owner of agricultural land bearing Survey No. 797, admeasuring 0.3030 hectare, situated at Village Bilaua, Tehsil Dabra, District Gwalior.
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The Petitioner, a Gazetted Officer and Assistant Director of the Tribal Welfare Department, held the additional charge of Block Education Officer for 43 days in 2017
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The revisionist challenged an order dated 12/09/2025 passed by the IIIrd Additional Sessions Judge, Sardarpur, framing charges under Section 306 IPC / Section 108 r/w 3(5) BNS.
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Complaint Case SCNIA No. 680/2021 is pending before the JMFC, Indore, concerning dishonour of Cheque No. 313413 dated 30.12.2020 for Rs. 1 Crore, issued by petitioner No. 3 on behalf of petitioner No. 1/Company, arisi...
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The petitioner was implicated in Crime No. 170/2015 following a police search at a co-accused's residence where incriminating booklets allegedly inciting war against the State were recovered.
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The petitioner, a retired Deputy Superintendent of Police, approached the High Court seeking to quash an FIR registered under various sections of the Bharatiya Nyaya Sanhita (BNS).
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On September 30, 2025, police discovered an abandoned Fortuner vehicle stuck in mud containing 223 kg of poppy straw.
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The petitioner challenged an order dated July 8, 2026, passed by the 3rd Additional Principal Judge, Family Court, Indore, in HMC No. 788/2026.
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The petitioner, M/S Shree Kalki Group, filed a writ petition under Article 226 of the Constitution of India challenging the freezing of its Current Bank Account (No. 44993444959) by the State Bank of India, Barotha Br...
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The petitioner, Monica Jain, filed a writ petition under Article 226 of the Constitution of India challenging the total debit freeze imposed on her bank account (No. 7213264489) at Kotak Bank.
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The petitioner filed a writ petition under Article 226 of the Constitution of India seeking a direction to Respondent No. 01 (City Union Bank) to remove a hold or "freeze" placed on their bank account
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On 21.09.2025, a dead body was recovered floating in the Asan River near Jarena Bridge within the jurisdiction of Police Station Bagchini, District Morena; the body was identified as that of Rakesh Sharma, the petitio...
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The parties solemnized their marriage on 22.02.2023 at Jaiora as per Hindu rites; differences subsequently arose and they began residing separately
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Pushp Ratna Realty Pvt. Ltd. filed W.P. No. 19362/2026 under Article 226 seeking quashment of multiple pending civil suits, complaints, and proceedings against it — including matters pending before the Civil Judge, Co...
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The appellants, Smt. Arti Yadav and Smt. Butaiya Devi, were Presidents of Laxmi Swa Sahayata Samooh and Pragya Swa Sahayata Samooh respectively, Sukahar, Janpad Panchayat, Chitrangi, District Singrauli (M.P.).
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The petitioner's predecessor, Rameshwar Prasad Soni, had preferred Second Appeal No. 794/1996 before the High Court. During its pendency, he sought withdrawal of the appeal on the ground that the sole respondent, Cham...
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The petitioners, daily-wage employees of the State classified pursuant to an order dated 20.06.2011, invoked Article 226 of the Constitution seeking a writ of mandamus directing the respondents to pay them the minimum...
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The respondent-employees' gratuity (DCRG) payments were delayed by the appellant-Company.
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The petitioner, a Gwalior-based automobile businessman, purchased a property situated at Village Baraua, Pichhore, District Gwalior, from Encore Asset Reconstruction Company Pvt. Ltd. through a registered sale deed da...
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The marriage of respondent No. 2/complainant Rajshree Potphode with petitioner No. 1 Manish Dhote was solemnized on 04.05.2018 as per Hindu rites and customs; petitioners Nos. 2, 3 and 4 are the mother-in-law, sister-...
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The petitioner, a police constable, issued a character certificate in favour of one Daddu @ Raghunandan, against whom offences under Sections 147, 148, 149, 307, 323, 294 and 508 IPC were registered at Crime No. 73/2007
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The appellant preferred this jail appeal against the judgment of conviction and order of sentence dated 28.08.2024 passed by the 10th Additional Sessions Judge, Gwalior in ST No. 239/2023, whereby he was convicted und...
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Land belonging to Shri Gopalji Mandir, Kararaganj, District Chhatarpur (M.P.) was acquired in 2017 for construction of a four-lane National Highway, and the Land Acquisition Officer deposited the compensation into the...
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The three connected petitions arose out of common proceedings initiated under Section 152 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), and were decided by a common order.
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The appellant instituted a civil suit on 20.06.1995, which was decreed on 19.09.2007, granting a decree of permanent injunction and directing issuance of Patta in his favour; the decree attained finality and the suit...
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Crime No. 517/2025 was registered at Police Station Amiliya, District Sidhi, against the petitioner and other co-accused for offences under Sections 190, 191(3), 61(2), 336(G), 322(B), 324(5) and 324(6) of the Bharati...
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Three connected petitions arose out of the same proceedings initiated under Section 152 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ("BNSS"), challenging the order dated 14.03.2026 passed by the 7th Additional Ses...
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The marriage between the petitioner and the respondent was solemnized on 16.05.2003 according to Hindu rites and customs; the respondent resided with the petitioner for approximately one month before leaving the matri...
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The petitioner, a company incorporated under the Companies Act, 1956, is engaged in the manufacture and export of Indian Made Foreign Liquor (IMFL) and holds a valid bottling licence under the Madhya Pradesh Excise Ac...
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The wife of the petitioner's brother (deceased Rakesh) allegedly had an illicit relationship with one Samarjeet Yadav; aggrieved thereby, the deceased committed suicide by drowning.
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The appellant had been performing duties at Idgaah Masjid, Bhopal, for several years. Vide order dated 15.11.2012, he was directed to vacate the quarter occupied by him within the Masjid premises and to hand over the...
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The petitioner/husband challenged an order dated 16.07.2025 passed by the Family Court, Damoh, which awarded the respondent/wife ₹15,000 per month as maintenance under Section 125 of the Cr.P.C.
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The petitioner, engaged in the passenger transport business and holding a valid stage carriage permit, applied on 09.07.2025 to the State Transport Authority (respondent No. 2) for grant of a regular/permanent stage c...
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The private respondents applied to the Tehsildar under Sections 32 and 121 of the Madhya Pradesh Land Revenue Code, 1959 ("MPLRC"), seeking that the factum of their possession over the disputed property be recorded in...
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The 16-year-old minor prosecutrix (Revisionist) filed an FIR on 24/12/2025 alleging that Respondent No. 2, the driver of her school transport vehicle, groomed her over several months, abducted her, and committed rape...
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The petitioners applied for the post of High School Teacher (Biology) pursuant to an advertisement issued by the respondents.
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The petitioners participated in the Teacher Eligibility Test (TET) for the post of Uchcha Madhyamic Shikshak (High School Teacher). Initially, their candidatures were rejected based on "relevancy of subject" criteria...
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The applicant filed his second bail application following the dismissal of his first application on October 14, 2025.
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The applicant filed a third bail application regarding Crime No. 302/2025 registered at Police Station Satwas, District Dewas.
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The appellant was intercepted by police on October 11, 2019, while traveling in a vehicle (MP-43-CA-6471), leading to the recovery of 45 kg of poppy straw.
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The State of Madhya Pradesh (Petitioners) challenged the orders dated 06.06.2025 and 05.12.2025 passed by the Appellate Authority and Controlling Authority under the Payment of Gratuity Act, 1972, Shajapur
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The petitioners (defendants in the original suit) filed a petition under Article 226 of the Constitution of India challenging an order dated 19.06.2026 passed by the Trial Court in RCS (A) No. 12/2016.
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The petitioner, a proprietary firm, filed a writ petition under Article 226 of the Constitution of India seeking a direction to Respondent No. 1 (City Union Bank) to remove a freeze/hold placed on its bank account.
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The petitioner, Sharif Ahmed, filed a writ petition under Article 226 of the Constitution of India challenging the "arbitrary and illegal" freeze placed on his bank account (State Bank of India, A/c No. 38230659991).
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The State of Madhya Pradesh filed a petition under Section 482 of the Cr.P.C. (now Section 528 of the BNSS, 2023) seeking the review or recall of a final order dated 23.03.2026 passed in M.Cr.C. No. 8169/2026.
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The petitioner, Arun Pawar, filed a writ petition under Article 226 of the Constitution of India seeking a direction to Bank of India (Respondent No. 1) to remove a hold or "freeze" placed on bank account no. 88642011...
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The petitioner, a trading entity, filed a writ petition under Article 226 of the Constitution of India seeking a direction to ICICI Bank to remove a "freeze/hold" placed on its bank account (No. 346905500347)
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The petitioner, Ayush Raghuwanshi, held a bank account (No. 35470100017004) with the Bank of Baroda, Aerodrum Road Branch, Indore.
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The petitioner filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) seeking to quash FIR Crime No. 4/2025 registered at Police Station Baraso, District Bhind.
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The petitioners sought a review of an order dated 15.07.2026, which had allowed the withdrawal of a writ petition (W.P. No. 21807 of 2026) with liberty to file a representation.
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On September 13, 2017, the appellant was apprehended by police near Lal Masjid, Bhopal, after attempting to flee. A search conducted before panch witnesses led to the recovery of 250 grams of Charas.
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The respondent (landlord) obtained an eviction decree against a tenant in 2011 involving property identified by a plaint map.
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The petitioner filed a petition under Section 528 of the Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023, seeking to quash FIR Crime No. 185/2026 registered at P.S. Madhavnagar for an offence under Section 318(4) of the...
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The petitioner was appointed as an Aanganwadi Sahayaka in Village Hinotiya via an order dated 18.01.2018 after being ranked first in a merit-based selection process
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Respondent Nos. 1 and 2 filed a claim petition under Section 163-A of the Motor Vehicles Act, 1988, alleging their son died on 11.02.2011 after being hit by an i10 car (MP-28-C-4703) owned/driven by the appellant.
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The petitioner, a member of the National Educated Youth Union (NEYU), filed a habeas corpus petition seeking the release of two detenues, Radheshyam Jat and Surendra Yadav.
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The petitioners are facing trial for murder under Section 302 of the IPC in S.T.No.61/2021
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On April 26, 2024, police in Badwani intercepted the appellant’s motorcycle based on discreet information and seized 10kg of Ganja from a white plastic bag.
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The appellant, a "land loser," challenged an order (Annexure A/8) passed by the Collector, who refused to refer her matter to the Authority under Section 64 of the Right to Fair Compensation and Transparency in Land A...
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The petitioner, a financial institution, obtained an order dated 28/03/2026 from the Chief Judicial Magistrate (CJM) under Section 14 of the SARFAESI Act for the physical possession of a secured asset
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This is the second round of litigation concerning the petitioner’s caste status. In the first round (WP No. 20085/2015), the High Court set aside the State Level Caste Scrutiny Committee's decision and remitted the ma...
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The applicants challenged an order dated 30.06.2023 passed by the trial Court (Reference Court), which rejected their reference proceedings under Section 18 of the Land Acquisition Act, 1894, on the grounds of limitation
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The petitioner, Mahesh Kumar Sahu, applied to the Regional Transport Authority (Respondent No. 2) for the grant of a temporary stage carriage permit for the route Narsingpur to Mandla via Mugwani, Lakhnadon, Kahani, G...
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Applicant No. 1 and Respondent No. 2 were married on 27.11.2022. Following matrimonial discord, Respondent No. 2 left the matrimonial home on 10.10.2023
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On October 20, 2017, the complainant, Rahul Baghel, was intercepted and assaulted with a knife by the appellant, resulting in injuries to his head and eye
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The petitioner, a former Sub-Registrar, was charged with misconduct for allegedly assessing the market value of a commercial property at a lower rate (Rs. 29,000/- per sq. mtr. instead of Rs. 90,000/- per sq. mtr.), t...
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The appellants, primarily working as In-charge Branch Managers or Assistant Accountants at the District Central Cooperative Bank, Gwalior, were issued show-cause notices in December 2021 alleging misconduct, including...
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The petitioner, an Assistant Property Tax Officer at the Municipal Corporation, Gwalior, was issued show-cause notices in January and February 2016 for failing to meet property tax collection targets
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The petitioner was appointed as a Gram Rozgar Sahayak (a contractual employee) in 2013
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The appellant, Deep Singh, applied for the position of Constable and successfully cleared the written exam, physical test, and medical evaluation
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) regarding Crime No. 766/2025.
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The petitioner was appointed as an Anganwadi Karyakarta in 2016 following the termination of respondent No. 5 in 2015 due to negligence and absence.
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The petitioner filed a writ petition under Article 226 of the Constitution of India seeking a direction to the respondent bank to remove a "hold" or "freeze" placed on his bank account.
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The respondent was appointed as an Administrative Officer (Consultant) on a purely contractual basis for one year effective 16.11.2023.
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On April 18, 2012, the appellant sustained grievous injuries in a road accident involving a Jeep (MP-15-2790) driven by respondent No. 1 and insured by respondent No. 3.
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The petitioner (plaintiff) filed a civil suit (RCS A/527/2024) for partition and possession.
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The petitioner, Sachin Sharma, approached the High Court under Article 226 of the Constitution of India seeking to unfreeze his bank account (No. 63000888268) and remove a lien of ₹66,265/- marked by the State Bank of...
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The petitioner, Divyansh, filed a writ petition under Article 226 of the Constitution of India seeking a mandamus to defreeze his bank account (Account No. 4777120000066) at Canara Bank, Kesar Bagh Branch, Indore
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On September 7, 2011, during a community dinner in village Badagaon, an altercation occurred between the deceased, Pappu, and one Badu. Badu summoned Rakesh and Kailash.
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The appellant challenged an order dated 26.11.2025 passed by the Special Judge (SC/ST Act), Dindori, which framed charges against him for stalking, assault, outraging modesty, criminal intimidation, and caste-based ab...
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The appellant, a retired Section Officer who superannuated in 2017, sought retrospective pay fixation and pension revision based on a 2004 claim.
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The petitioner, a convict whose criminal appeals were dismissed up to the Supreme Court, filed a Writ Petition under Article 226 of the Constitution of India.
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The appellant was accused in Crime No. 37/2013 registered at Police Station Kotwali, Damoh
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The appellant was convicted by the Additional Sessions Judge/Special Judge, Sagar, in Sessions Trial No. 87/2021 for the attempted murder of one Surendra Singh by firing a shot from a country-made pistol that struck t...
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The petitioner (husband) challenged an interim maintenance order dated 17-04-2025 passed by the Principal Judge, Family Court, Morena, which directed him to pay Rs. 6,000 per month to the respondent (wife).
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The petitioner was appointed to the post of "Guruji" under the Education Guarantee Scheme (EGS) on October 21, 1999, by the Gram Panchayat Verasiya.
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The petitioner, a Designated Professor in the Department of Orthopedics at Gajra Raja Medical College, Gwalior, challenged the order dated 04.05.2026 issued by the Head of Department (Respondent No. 5).
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The Petitioner was appointed as a Treasury Account Clerk on a compassionate basis in 2012
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The petitioners, classified as permanent employees on 23.02.2011, sought a writ of mandamus directing the State to pay them the minimum of the pay scale (Rs. 5200 – 20200 + Grade Pay Rs. 1900) from the date of their c...
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The respondent/plaintiff filed a suit (RCS-A No. 84/2022) against the petitioner for the specific performance of an agreement to sell dated 04.03.2020.
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The petitioner filed a Public Interest Litigation (PIL) under Article 226 of the Constitution, alleging that a 55-year-old bridge on NH-719 connecting Bhind (M.P.) and Etawah (U.P.) is in a dangerous, dilapidated cond...
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The respondent, Mirza Rizvaanur Rehmaan, was recorded as Bhumiswami of certain land via a Tahsildar’s order dated 20.12.1989 on the basis of an oral Hiba (gift).
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On October 21, 2022, the appellant allegedly used obscene language against the complainant, Deepak Yadav, in Railway Colony, Satna, and assaulted him on the head with an axe.
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The petitioners purchased a residential plot in District Raisen via a registered sale deed.
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The Appellants (Electricity Department) issued a final assessment order dated 20.11.2024 against the Respondent, raising a demand of Rs. 6,76,809/-.
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On March 29, 2024, the police acting on secret information intercepted the appellant and recovered 6.400 kg of ganja (cannabis) from his possession.
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The petitioner, who served as a Constable and eventually retired as an Assistant Sub-Inspector (ASI) on December 31, 2025, challenged an order dated March 11, 2026 (Annexure P-1).
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The petitioner filed a review petition seeking to recall an order dated June 18, 2026, passed in W.P. No. 18447/2017.
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The petitioner was appointed as an Anganwadi Worker on 22-01-2011 and was stationed at Centre Chabra, District Shivpuri
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The petitioner filed a criminal complaint alleging that on February 14, 2011, several family members assaulted her, used obscene language, and issued death threats following a property dispute.
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The petitioner, Neha Das, challenged the orders dated 15.06.2026 and 13.07.2026 passed by respondent No. 2.
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The petitioner, Arun Kumar Mangal, challenged an order dated 25.06.2018 passed by the State of Madhya Pradesh (Respondent No. 1).
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On the night of March 23, 2025, a police tent at a bus stand mosque in Chhatarpur was set on fire.
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The appellant was accused of an incident occurring in September 2013, leading to the registration of FIR Crime No. 169/2013 at Police Station Bhaisdehi, District Betul
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The appellant was convicted by the Special Judge, POCSO Act, Katni, for stalking and harassing a 14-year-old girl
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The petitioner challenged a series of orders: the initial order by the Sub-Divisional Officer (SDO) dated 19.03.2012, the Additional Commissioner’s order dated 04.10.2017, and the Board of Revenue’s revision order dat...
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The respondent/plaintiff filed a civil suit (RCSA No. 8/2025) for a permanent injunction against the petitioners regarding land in Survey No. 1050/2
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The petitioner was appointed as a daily wage employee in March 1990.
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The petitioner, Nitin Shrivastava, filed a writ petition under Article 226 of the Constitution of India challenging the "debit freeze/hold" placed on his Savings Bank Account (No. 53032048147) at the State Bank of Ind...
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The petitioner (plaintiff) filed a suit for declaration and partition against his father (defendant no. 1) and siblings (defendants no. 3-5).
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The petitioners (defendants) are successors of late Smt. Agya Kaur, the registered owner of the suit properties. Following a 2010 family settlement, Kaur executed a registered Will in 2010 bequeathing her properties t...
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The petitioner was recruited as a Constable in the Border Security Force (BSF) in 2011 after being declared medically fit
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The petitioners, both aged 20 years, filed a writ petition seeking police protection for their life and liberty.
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The petitioner, Limra Plastics, filed a writ petition under Article 226 of the Constitution of India seeking a direction to the respondents to unfreeze its bank account (State Bank of India, Account No. 38230659991).
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The petitioner, Narendra Kumar, filed a writ petition under Article 226 of the Constitution of India challenging the illegal freezing/holding of his HDFC Bank account (A/c No. 50100460485699)
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The petitioner, Chetan Kushwah, filed a writ petition under Article 226 of the Constitution of India challenging the "illegal and arbitrary" freezing of his bank account (Account No. 60539106270) held with the Bank of...
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The petitioner, Dashrath Atut, filed a writ petition under Article 226 of the Constitution of India challenging a "temp hold/freeze" placed on his savings account (No. 929010065137426) at Axis Bank, Indore.
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The petitioner (employer) challenged a Labour Court award dated 21.06.2019.
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The appellant was convicted by the Additional Sessions Judge, Chhindwara, in SC No.34/2021 for an incident occurring on February 15, 2018.
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The petitioner, Bhole and Company, filed a writ petition under Article 226 of the Constitution of India seeking a direction to ICICI Bank to remove a freeze/hold placed on its bank account (No. 346905500251).
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A theft occurred in 1978 involving gold and silver ornaments belonging to the respondent’s family.
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The appellant challenged an order dated 06.12.2023 passed by a learned Single Judge dismissing his writ petition
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The petitioner, an Office Assistant Grade-III at the M.P. Electricity Board, was denied promotion in 1986 and 1987 due to adverse entries in his Annual Confidential Reports (ACRs) stemming from a punishment of "censure"
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The petitioner, who has worked uninterruptedly for a government department since 1997, sought regularization and a regular pay scale.
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The petitioners, appointed between 1996 and 1998, sought regularization and regular pay scales after completing 10 years of service
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The petitioners, who have been working uninterruptedly since their appointments between 1996 and 1998, filed a writ petition seeking to quash the order dated 01.06.2016
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The petitioners moved the High Court under Section 528 of the BNSS (equating to Section 482 of the Cr.P.C.) seeking the quashment of an FIR registered for offenses involving assault and criminal intimidation
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The petitioner challenged an order dated 18.11.2025 passed by the Adjudicating Officer (Respondent No. 3), which found him guilty under Sections 51 and 58 of the Food Safety and Standards Act, 2006, and imposed a pena...
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The petitioner’s husband, Late Dr. Pradeep Kumar Khare, served as a Medical Officer and was later promoted to Specialist (Orthopedics).
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The petitioner was appointed as a Lower Division Clerk (LDC) Grade-III in 1994.
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The petitioner, Vinod Kapse, filed a representation seeking the benefit of the 24-year higher time pay scale
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The petitioner, a licensed trading firm, was allotted a plot by the Krishi Upaj Mandi Samiti, Ganj Basoda, via a registered lease deed dated 12.11.2009.
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The petitioner, a licensed trading firm, was allotted a plot by the respondent Mandi Samiti under a registered lease deed dated 27.01.1995, upon which it constructed a shop-cum-godown at its own expense.
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The petitioner, a trading firm, was allotted a plot by the respondent Mandi Samiti under a registered lease deed dated 19.04.1995, upon which it constructed a shop-cum-godown at its own expense
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The petitioner, a final-year LL.B. student, challenged the action of Respondent No. 3 (HDFC Bank) in placing a hold/lien on ₹45,000 in his savings account following an email notification dated 03.12.2025.
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The Petitioner, a homemaker, maintained a Public Provident Fund (PPF) account with the State Bank of India.
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The petitioner filed a writ petition (W.P. No. 27338/2025) seeking correction of revenue entries.
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The applicant Insurance Company challenged an award passed by the Motor Accidents Claims Tribunal, which granted compensation of Rs. 73,572/- to the claimant/respondent.
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The petitioner, a Constable in the 26th Battalion, Special Armed Force, Guna, was placed under suspension on 13.01.2026 following the registration of FIR No. 1100/2025.
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The appellants were arrested on 17.12.2024 and 27.11.2024 in connection with Crime No. 279/2024 at P.S. Fatehrarh, Guna, involving various sections of the Bharatiya Nyaya Sanhita (BNS) and the SC/ST Act.
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The appellant was arrested on April 8, 2026, following a complaint filed by his wife, Sangeeta Ahirwar.
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The petitioner, appointed as a Police Constable in 1997, was charged with unauthorized absence from duty for 98 days (24.07.2010 to 29.10.2010)
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The petitioner, while serving as Sub Divisional Officer (Police) in Rewa, was issued a show-cause notice on 27.01.2014 alleging dereliction of duty.
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The applicant filed a private complaint under Sections 200 and 202 Cr.P.C. alleging that Respondent No. 1 (his tax consultant) obtained signatures on blank papers to forge an agreement to sell.
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The petitioner was engaged as a daily-rated employee on Collector Rate since June 5, 2014
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The petitioner was appointed as a Constable on January 21, 1985.
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The applicant (wife) sought the transfer of two matrimonial cases—one for restitution of conjugal rights filed in 2021 and another for divorce filed in 2025—from the Trial and Family Courts in Satna to Datia.
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The petitioner, an Anganwadi Worker appointed on January 15, 2000, with 25 years of service, was terminated via an order dated November 24, 2025
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The appellants, Mukesh and Raju Balmik, were accused of being part of an unlawful assembly that waylaid the complainant party on 29.05.2014 in Datia, MP.
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The petitioners challenged an order dated 19/12/2025 by the CJM, Bhind, framing charges under Sections 296 and 118(2) of the Bharatiya Nyaya Sanhita (BNS), 2023
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The respondent/plaintiff filed a civil suit (No. 68A/2024) seeking a declaration of her status as the daughter of Late Shri Jagdish Sharanlal Sinha and claiming an equal share in parental properties
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The matter originated from Writ Petition No. 28456/2025 filed by Ashutosh Dixit alleging illegal mining by companies owned by the contemnor, Sanjay Satyendra Pathak.
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The petitioner, an Inspector of Police, was issued a show-cause notice by the Inspector General of Police (I.G.), Gwalior Range.
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Respondent No. 1 (plaintiff) filed a suit (Civil Suit No. 68A/2024) seeking a declaration of her status as the daughter of Late Shri Jagdish Sharanlal Sinha and a claim for an equal share in parental properties
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The petitioner was appointed as an Assistant Medical Officer on August 11, 1986
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On May 29, 2023, the police at Sanjeevani Nagar, Jabalpur, apprehended the petitioner for allegedly decanting LPG from filled domestic cylinders into empty ones using a nozzle pipe in a loading auto.
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The petitioners challenged an FIR and subsequent framing of charges involving alleged double-selling of residential property.
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The appellant was charged under Crime No. 186/2021 at Police Station Pathrota after being found in possession of 5.294 kg of Ganja
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The petitioner, ITC Limited, challenged an order dated 26.06.2023 issued by Respondent No. 2, which forfeited the security deposit submitted for a specific tender.
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The petitioner, Shubham Patidar, filed a writ petition under Article 226 of the Constitution of India seeking to unfreeze his Savings Bank Account (No. 10227442846) maintained with IDFC First Bank, Vijay Nagar Branch.
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The petitioner filed a writ petition under Article 226 of the Constitution of India seeking a direction to the State Bank of India (SBI) to remove a freeze/hold placed on his bank account
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The petitioner filed a writ petition under Article 226 of the Constitution of India seeking a direction to Axis Bank (Respondent No. 1) to unfreeze and remove a lien from their savings bank account.
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The applicant (wife) and respondent (husband), both divorcees, married in 2024. Following disputes in 2025, five cases were instituted: a divorce petition under Section 13 HMA and a dowry harassment FIR at Katni, and...
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The petitioner, formerly an employee of a society, sought a writ of mandamus for absorption into the respondent company with all consequential benefits, including equivalent salary, seniority, and promotion
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The petitioners, recognized municipal shopkeepers for several decades, challenged a series of notices and resolutions (dated June and July 2026) issued by the respondent Municipality regarding the demolition of their...
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The State filed a petition under Section 378 (III) of the CrPC challenging a Trial Court judgment dated 22.08.2017, which acquitted the respondents of charges under Section 306 of the IPC.
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On January 24, 2012, three masked individuals allegedly looted ₹1,50,941 from a petrol pump at gunpoint.
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The applicants, descendants of late Shri R.B. Jatta Shanker Trivedi, sought the appointment of an arbitrator under Section 11 of the Arbitration and Conciliation Act, 1996
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On August 30, 2016, the complainant Sugna Bai (PW-1) and her daughter Savita (PW-2) were allegedly accosted by the respondents armed with a knife, who robbed a gold chain (6 gm) and a mobile phone.
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The appellant, a wholesale coal trader under a National Coalfields Limited (NCL) scheme, filed a civil suit in 1996 for specific performance due to alleged breach of contract.
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The petitioner, a Class III employee, had his pay fixed by the department over several decades under various pay revision rules
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On November 14, 2021, acting on secret information, police apprehended the appellant, Prahlad Patel, at Nohta Bridge, Damoh. Upon searching him, police recovered 4.800 kilograms of Ganja from his possession.
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The petitioner filed a writ petition under Article 226 of the Constitution of India seeking a mandamus to compel police authorities (Respondents No. 2 to 4) to investigate alleged fraud committed by private respondent...
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The petitioners were engaged as daily-wage employees in 2010 and 2013 on Collector rates.
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The National Highway Authority of India (NHAI) filed an appeal challenging an order passed by the Commercial Court under Section 34 of the Arbitration and Conciliation Act, 1996, which had upheld an arbitral award dat...
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The Appellant (NHAI) filed an application under Section 34 of the Arbitration and Conciliation Act to challenge an award. This application was dismissed by the First Additional District Judge, Narsinghpur, on 07.03.20...
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The National Highway Authority of India (NHAI) filed an application under Section 34 of the Arbitration and Conciliation Act before the Commercial Court.
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The petitioner qualified for the post of Police Constable in the 2013 recruitment process
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The appellant challenged an arbitral award dated 12.08.2013 passed by the M.P. Micro and Small Enterprises Certification Council.
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On April 5, 2026, police intercepted a motorcycle carrying three individuals—Munna Barve, Mikendra Dev, and Dileep Suna—near Balaji Temple on Lingmara–Kinhi Road.
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The petitioners (wife and minor daughter) challenged an order dated 27/5/2022 passed by the Additional Principal Judge, Family Court, Bhopal in MJCR No. 1222/2018.
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The petitioner (husband) challenged an order dated 14/07/2025 passed by the Family Court, Sehore, in an application under Section 127 of the Cr.P.C.
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The petitioner, Sukhdev Singh Yadav, challenged an order dated 28-10-2025 [Annexure P/1] passed by the competent authority, which rejected his representation against an adverse Annual Confidential Report (ACR) for the...
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The petitioner, a Scheduled Caste employee and Peon at Central Bank of India since 1998, was subjected to disciplinary action for unauthorized absence totaling 586 days between 2019 and 2021.
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The petitioner was appointed as a Scientific Assistant (Biology) in 1976 and later promoted to Senior Scientific Officer (Biology) in 1984.
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The petitioner purchased property in Survey No. 1862, Morar, in 2007. Encroachment proceedings under Section 248 of the M.P. Land Revenue Code (MPLRC), 1959, were dropped in 2012 after the Tehsildar found the land to...
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The petitioner, a financial institution under the SARFAESI Act, 2002, sanctioned a loan to a borrower against a mortgaged asset in Sehore, M.P. Following a default and NPA classification, the petitioner obtained a pos...
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The petitioner company manufactures railway sleepers and employs approximately 55 workmen and 18 staff members
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The respondent, Premnarayan Sharma, was regularized as a 'Khalasi' in 1996. After a protracted legal battle (W.P. No. 24537/2003 and W.A. No. 558/2012), the High Court directed his reinstatement with consequential ben...
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The petitioners challenged two orders dated 31/03/2009 and 05/02/2015, which directed the allotment of land at Village Kajarwara to the Law and Legislative Department for government quarters.
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The petitioner, a Deputy General Manager (Current Charge) at the S.T.C. Division, Morena, was issued a show-cause notice on 09.08.2024 alleging misconduct.
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The petitioner, a partnership firm represented by its partner Rizwan, filed a writ petition under Article 226 of the Constitution of India challenging the sudden freezing of its bank account (No. 200002937638 at Equit...
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The petitioner, Rahul Thakur, maintained a bank account with Kotak Mahindra Bank (Respondent No. 1). Following instructions from law enforcement/cyber crime agencies regarding alleged cyber fraud, the bank froze the e...
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The petitioner, Rahul Pushpad, approached the High Court under Article 226 of the Constitution of India challenging the freezing of his Savings Bank Account (No. 2848984047) by Kotak Mahindra Bank.
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The Appellant (Insurance Company) challenged an award passed by the Motor Accident Claims Tribunal in favor of Respondent No. 1 (the claimant).
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The appellant was charged under FIR Crime No. 127/24 at Police Station Station Road, Pipariya, for causing grievous hurt.
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The petitioner, Anil Ojha, filed a writ petition under Article 226 of the Constitution of India seeking a mandamus to direct the State Bank of India (Respondent No. 1) to defreeze his bank account (No. 53043134656).
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The petitioner, Prashant Jain, filed a writ petition under Article 226 of the Constitution of India seeking a direction to unblock and de-freeze his Savings Bank Account (No. 20284079501).
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The petitioner filed a writ petition under Article 226 of the Constitution of India challenging Notice No. IMC/Zone-19/Ward-76/2026/3006/4 dated 07.07.2026 issued by the Building Officer, Indore Municipal Corporation
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The Appellants/State filed this Second Appeal under Section 100 of the CPC on 18.06.2007, challenging a judgment and decree dated 02.12.2003 passed by the District Judge, Datia.
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On April 5, 2026, police intercepted a motorcycle carrying three individuals—Munna Barve, Mikendra @ Mukesh Dev, and Dileep Suna—near Village Medhaki.
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On April 5, 2026, police intercepted a motorcycle carrying three individuals—Munna Barve, Mikendra @ Mukesh Dev, and Dileep Suna—and seized 21 kilograms of Ganja.
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The petitioners, residents of Madhya Pradesh and directors of a private limited company, challenged the freezing of their ICICI Bank account located in Bhopal.
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The appellants owned agricultural land in Anuppur, which was acquired by the State under the Land Acquisition Act, 1894, for a District Hospital
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The petitioner was granted a Patta (land allotment) for agricultural land (Survey No. 1654/Min/1, Village Mohana) on 11.01.1985.
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The appellant challenged an order passed by a Single Bench of the Madhya Pradesh High Court in a miscellaneous petition.
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The appellant was convicted by the trial court for matrimonial offenses involving cruelty and illegal demands, receiving sentences of up to three years of rigorous imprisonment
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The respondents were appointed as daily wagers between 1985 and 1986 and were regularized by the Municipal Corporation Jabalpur on December 25, 2003.
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The petitioners were employed as Secretaries on a contractual basis with a fixed honorarium of Rs. 3,500/- under the Integrated Watershed Management Programme
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The petitioner, a Gram Rojgar Sahayak appointed in 2015 at Gram Panchayat Masoori, challenged an order dated 08.07.2026 passed by the Chief Executive Officer, Zila Panchayat, Bhind.
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The appellant entered into a drilling contract with the respondent on 13/08/2008 for work at Makodia, Barrari, and Kesari Barrages
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On September 3, 2015, police encountered six individuals who had blocked a road with stones. The accused attacked the police with firearms, bakas, stones, and slingshots, damaging a government vehicle before fleeing.
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The petitioners were contractual employees working as Secretaries under the Integrated Watershed Management Programme on a fixed honorarium
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The petitioner, a Laboratory Technician in the Veterinary Services at Chhindwara, suffered a heart attack and was admitted to a local hospital.
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The applicant, Pramod Mudgal, filed a third bail application under Section 483 of the BNSS following the dismissal of two earlier applications in January and February 2026
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The appellant, a Panchayat Secretary in Gram Panchayat Barah, challenged an order dated 15.07.2025 passed by the CEO, Zila Panchayat, Rewa.
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The Appellant (NHAI) challenged an order dated 22.01.2018 passed by the First Additional District Judge, Narsinghpur, which dismissed their Section 34 application under the Arbitration and Conciliation Act for non-pay...
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The petitioner filed a suit for specific performance regarding land in Village Dagrai, which was dismissed by the trial court in 2012.
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The applicants (originally Defendants 1–5) filed an application under Order 22 Rule 9 CPC to set aside the abatement of Second Appeal No. 376/2015.
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The petitioner’s father died in service on January 1, 1998, when the petitioner was approximately eight years old.
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The petitioners were appointed as Patwaris following a 2012 advertisement. The Collector, District Sheopur, issued an appointment order on 23.08.2013, followed by a posting order on 31.08.2013.
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The appellant was convicted by the Trial Court for the rape of his seven-year-old biological daughter under Section 376 IPC and Section 4 of the POCSO Act, 2012.
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The petitioner was appointed as a Police Constable in the District Force, Ashoknagar, on June 8, 2014
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The petitioner (husband) and respondent (wife) married on 01.05.2014.
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The petitioner, substantively appointed as a Revenue Sub-Inspector under the Madhya Pradesh Municipal Employees (Recruitment and Conditions of Service) Rules, 1968, was serving as the In-charge Chief Municipal Officer...
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The petitioners were appointed as Data Entry Operators (DEOs) in upgraded Government High Schools and Higher Secondary Schools through an outsourcing agency, M/s Sainath Sales and Services, Morena (Respondent No. 5).
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On February 28, 2018, the claimant, Anil, was hit by a rashly driven car (MP 39 C 2577) while returning home on his motorcycle.
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The respondent-plaintiff, Ramkali Kori, filed a suit seeking a declaration of title over a 1/4 share of her maternal joint family property based on a Will and sale deed executed by her mother, Nanhibai Kori.
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The State of Madhya Pradesh (Petitioners) filed a review petition against an order dated July 14, 2022, passed in W.P. No. 13380/2011.
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On November 8, 2024, the victim, Vikram Chaudhary (PW-1), was assaulted near Rani Talab, Rewa.
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The State of Madhya Pradesh filed a second appeal against a judgment and decree passed by the Appellate Court on 22.12.2007
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The petitioner, Ankit Shukla, filed a writ petition under Article 226 of the Constitution of India seeking a Mandamus to unfreeze his bank account (No. 159977935646) held at IndusInd Bank, Indore
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The petitioner, Irfan, approached the High Court under Article 226 of the Constitution of India seeking a direction to Axis Bank (Respondent Nos. 1 and 2) to remove a debit freeze/hold placed on his bank account
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The petitioner, a business entity named Cyber Solution, challenged the freezing of its current bank account (Account No. 178502000000778) by the respondent bank following instructions from cyber crime investigation ag...
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The petitioner originally obtained a court direction in 2011 for the payment of the minimum of a regular pay scale.
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The appellants were appointed as Primary Teachers under the visual disability category based on disability certificates supposedly issued by the Medical Board
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The petitioner (Sandhya) challenged the order dated 09.05.2023 passed by the First Additional Sessions Judge, Panna, which affirmed the Sub-Divisional Magistrate’s (SDM) order dated 05.04.2023 holding Respondent No. 1...
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The Municipal Corporation Gwalior (the appellant) challenged an order dated January 16, 2025, passed by a Single Judge in W.P. No. 1287/2015.
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The Petitioner, a driver of an offending vehicle, was held jointly and severally liable along with the vehicle owner for a motor accident claim award of ₹14,70,344/- plus interest
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The applicant, Ekta Jain, is the owner and Managing Director of Sarvodaya Shree Warehouse
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The petitioner, a Surveyor, retired from service on February 28, 2014
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The petitioner, a government servant, challenged an impugned order dated 06.08.2020 issued by the Commissioner, Chambal Division, Morena, which imposed a punishment of withholding two annual increments without cumulat...
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The appellants were appointed as Primary Teachers under the visual disability category based on disability certificates issued by the Medical Board
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The respondent, Hari Mohan Sharma, was removed from service on 15.12.1981 following a departmental inquiry where he was found guilty.
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On February 19, 2012, police allegedly seized a country-made firearm (katta), 12 live cartridges, and manufacturing tools (drilling machine, cutter, semi-finished firearms) from the respondent.
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The petitioner’s husband, Late Havildar Rajesh Chauhan, was enrolled in the Indian Army in 1988.
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The respondents were engaged as temporary/contractual Class-IV employees (Chowkidars, Gardeners, and Peons) in various District Consumer Disputes Redressal Commissions between 2003 and 2008.
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The respondent, Brij Bhushan Singh Dangi, filed a writ petition (WP No. 1618/2017) challenging adverse remarks made in his service book by the Joint Director, Treasury Accounts and Pension.
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The Petitioner, a practicing Advocate and LL.M. student, filed three Writ Petitions in the nature of Public Interest Litigation (PIL) challenging the appointments of officials within the Madhya Pradesh Private Univers...
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The Petitioner, a practicing Advocate and LL.M. student, filed three writ petitions in the nature of Public Interest Litigation (PIL) against the Madhya Pradesh Private University Regulatory Commission.
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The petitioner, a former Branch Manager at Central Madhya Pradesh Gramin Bank, was dismissed from service following a departmental enquiry into allegations of misconduct, including procedural deficiencies in loan sanc...
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The respondents No. 1 and 2 (plaintiffs) filed a suit for declaration and permanent injunction, claiming ownership of land at Survey No. 797 through a 1970 sale deed executed by one Dalchandra to their father, Rambharose
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The petitioner was engaged as a daily wager by the respondent Board on February 22, 1991.
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The petitioners (defendants) challenged an order dated 18.06.2026 passed by the Trial Court, which rejected their application for amendment of the written statement filed under Order 6 Rule 17 r/w Section 151 of the CPC
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The petitioner, M/S Zenotask (OPC) Pvt. Ltd., filed a writ petition under Article 226 of the Constitution of India seeking an order to remove the hold/freeze imposed on its bank account (No. 50200108374710)
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The petitioner, Mrs. Manisha Gudsariya, filed a writ petition under Article 226 of the Constitution of India seeking a Mandamus to unfreeze her bank account (No. 20376578910) held with Fino Payments Bank Ltd., Indore.
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The parties were married on April 26, 2024, but the applicant (wife) alleges she was evicted from the matrimonial home following dowry-related harassment in July 2024.
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The petitioner, Dharmendra Sharma, filed a writ petition under Article 226 of the Constitution of India seeking a direction to the respondent bank to unfreeze his bank account.
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The petitioner was allotted Plot No. 73 in the Industrial Area Readymade Garment Park, Gwalior, in 2015, with a formal lease deed registered in 2018.
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The petitioner was allotted Plot No. 72 in the Industrial Area Readymade Garment Park, Gwalior, on June 10, 2015, with a registered lease deed executed in August 2018
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The petitioner, a former Constable in the Madhya Pradesh Police, was removed from service following a departmental inquiry into the escape of an undertrial prisoner under his watch on April 26, 1999.
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The petitioners (daughters of late Bahadur Singh) challenged an order passed by the Additional Commissioner, Sagar, which set aside a previous order of the Sub-Divisional Officer (SDO).
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The petitioner participated in the Qualifying Examination 2023 and the subsequent selection test for the post of Primary Teacher (Sports) under the School Education and Tribal Welfare Department
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The appellant was appointed as a Primary Teacher under the visual disability category based on a certificate assessing his disability at 45%.
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The petitioner, a senior-most Professor in the Department of Ophthalmology at Gajra Raja Medical College, Gwalior, with 35 years of service, challenged the rejection of his claim for appointment as Head of Department...
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The appellant, a high-ranking official with an unblemished service record, challenged a Single Judge's order directing the CBI to register an FIR and investigate her for alleged abetment of suicide.
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The petitioner, Mrs. Pushplata Negi, filed a writ petition under Article 226 of the Constitution of India seeking a Mandamus to unfreeze her bank account (No. 3569631427) held with the Central Bank of India, Indore.
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The petitioner, Soni Artificial Shop, represented by Deepanshu, filed a writ petition under Article 226 of the Constitution of India challenging the "debit freeze" or "hold" placed on its bank account (Account No. 604...
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The petitioner, Sanjay Kumar Vishwakarma, filed a writ petition under Article 226 of the Constitution of India seeking a direction to defreeze his bank account (No. 50100310837690) held with HDFC Bank
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The petitioner, Shraddha Gupta, filed a writ petition under Article 226 of the Constitution of India challenging a debit freeze/restriction placed on her Savings Bank Account (No. 42076451363) by Respondent No. 1 (Sta...
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The petitioner, Harsh Yadav, filed a writ petition under Article 226 of the Constitution of India challenging a debit restriction/freeze imposed on his Savings Bank Account (No. 880418210011080) maintained with the Ba...
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The petitioner, Deepak Manghani, filed a writ petition under Article 226 of the Constitution of India challenging the action of the Respondent Bank in freezing his bank account (No. 43939190733).
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The petitioner, Atul Sharma, operates a Savings Bank Account and Retailer ID with Airtel Payment Bank Limited
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The petitioner, M/S Hotel World Vipin, filed a writ petition under Article 226 of the Constitution of India challenging the freezing of their HDFC Bank Current Account (No. 50200023971700) by respondents
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The petitioner filed a writ petition under Article 226 of the Constitution of India challenging the freezing of his bank account by the respondent bank.
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The petitioner, an enterprise represented by its proprietor, filed a writ petition under Article 226 of the Constitution of India challenging the arbitrary freezing of its bank account (No. 0346102000021021) by IDBI B...
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The petitioner, Ajay Thakur, filed a writ petition under Article 226 of the Constitution of India seeking an order to unfreeze his bank account held with State Bank of India.
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On August 27, 2008, forest officials intercepted an auto-rickshaw driven by Rehman, carrying 28 teak logs allegedly without a valid transit pass.
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The petitioners, both of whom are legal adults (aged 19 and 23 respectively), entered into a voluntary inter-caste marriage on March 6, 2026.
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The appellant/claimant was injured on July 27, 2013, when an auto-rickshaw, driven rashly and negligently, struck him from behind near Dr. Sukhdev Hospital
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The petitioners (husband and his relatives) sought the quashing of a charge-sheet and criminal proceedings involving allegations of cruelty and dowry demands
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The appellant was accused of assaulting the complainant on August 14, 2022.
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The petitioner society owned land in Khasra Nos. 185/1, 185/5, 185/6, and 185/7
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The petitioner, a Constable Bugler in the Central Reserve Police Force (CRPF), challenged orders of removal from service passed by the disciplinary authority (02.09.2022), the appellate authority (20.12.2022), and the...
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The petitioner was accused of house trespass and theft, with property seized from him subsequently identified by the complainant
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On April 14, 2011, the complainant alleged that the respondents assaulted him with sticks and fists due to an old dispute, resulting in grievous injuries.
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The dispute involves the partition of agricultural lands across multiple survey numbers in Village Kakakhedi, Ashoknagar. Partition proceedings originally concluded via an order dated 31.12.2012.
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The Petitioner was awarded a contract for collecting advertisement fees (hoardings/unipoles) by the Municipal Corporation, Morena, for the period 06.03.2024 to 05.03.2025.
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The petitioner, a Gram Panchayat Secretary, challenged an enquiry report dated 21.06.2023 and a consequential FIR (No. 116/2024).
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The petitioners challenged an order dated September 30, 2024, issued by the Additional Collector, District Sheopur, which cancelled land allotments (pattas) originally granted to Geeta Bai and Savitri Devi on the grou...
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The petitioners purchased residential plots from the Municipal Corporation, Sagar, following a tender invitation notice dated March 3, 2022.
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Respondent No. 1, a Member of the Income Tax Appellate Tribunal (ITAT), was posted in Mumbai and allotted government residential accommodation.
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On November 30, 2011, the appellant sustained grievous injuries, including the amputation of his right leg below the knee, after being hit by a motorcycle driven negligently by respondent No. 2
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The petitioner challenged an order dated 08-06-2023 passed by the Sub-Divisional Officer regarding "Batankan" by filing an appeal before the Additional Collector, Bhopal.
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The complainant, Naushad Ali, alleged that on December 27, 2018, he was accosted by three individuals at Devki Nagar square who threatened him with a knife and robbed him of ₹5,000.
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On August 2, 2019, Sub-Inspector Santosh Kumar Tiwari, acting on informant data, conducted a search and seizure operation in the presence of witnesses.
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The petitioner, a Head Master (Middle School), was deputed as a Returning Officer for a cooperative society election on December 26, 2012.
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The applicant, Director of M/s Ira Heights Pvt. Ltd., sought regular bail under Section 483 of the BNSS, 2023.
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The petitioner, a former Deputy Registrar of Co-operative Societies, was accused of irregularities in confirming auction sales of land belonging to defaulting farmers between 2006 and 2009.
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The appellants (Sarpanch/members of a Gram Panchayat) challenged a recovery order dated 03.01.2025 for ₹4,00,940/- issued under Section 89 of the M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993.
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The petitioner’s father, a Forest Department employee, died in harness on May 13, 1991
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The appellants’ land was acquired by the National Highway Authority of India (NHAI) for the construction of NH-69A via an order dated 14.02.2012, awarding compensation of ₹3,74,380/-
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The appellant’s land was acquired by the Competent Authority, Amarwada, for the widening of National Highway No. 69A under the National Highways Act, 1956
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The petitioner, a retired government employee, challenged the recovery of Rs. 3,16,430/- (comprising a principal amount of Rs. 1,62,349/- and 12% compound interest of Rs. 1,54,081/-).
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The petitioner, initially appointed as a Lower Division Clerk in 1990, received successive promotions to Assistant Accountant/UDC (2006), Head Clerk/Assistant Grade-I (2007), and Office Superintendent (2014).
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The appellant was convicted by the IVth Additional Sessions Judge, Sagar, in Sessions Trial No.163/2023 for committing fraud and forgery.
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The petitioner, serving as a Gram Panchayat Secretary at Ratikirar, was suspended on 17.01.2023 following a show-cause notice regarding financial irregularities.
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The appellant was arrested on June 25, 2025, in connection with Crime No. 340/2025 at Police Station Picchore, District Shivpuri. The prosecution alleged that the appellant, along with co-accused persons, committed "m...
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The State of Madhya Pradesh filed a Writ Appeal (W.A. No.3425/2025) which was dismissed on February 27, 2026, for non-compliance with a common conditional order regarding the curing of defaults.
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On May 29, 2014, the complainant party (Vinod, Ajay, Badal, and others) was waylaid by the accused party near the house of Maithili in Datia
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The petitioner, an employee of the Border Security Force (BSF), was dismissed from service via an order dated 10-12-2003
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The appellant, a Person with Disability (PwD) suffering from Obsessive Compulsive Disorder (OCD) with more than 40% disability, appeared for the JEE Mains and JEE Advanced 2025 examinations.
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The petitioner, who secured 132.77 marks in the Patwari recruitment examination conducted by Vyapam, was initially bypassed but later sent for training and appointed as a Patwari in District Morena following previous...
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The parties were married on 14/06/2021 according to Islamic customs.
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The Petitioner company was declared Bhumiswami of 5.225 hectares of land in Village Mahalgaon via an order dated 25.11.2010 passed by an In-charge Tehsildar.
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The applicants sought the restoration of Writ Appeal No. 3142/2025, which had been dismissed for want of prosecution by a coordinate Division Bench on February 25, 2026
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The petitioner was appointed as a Time Keeper in the Public Works Department in 1972 and retired on 30.04.2010 from the Work Charged and Contingency establishment.
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The petitioners, initially appointed as Upper Division Teachers (UDT) between 1981 and 1986, received their first Krammonati (financial upgradation) after 12 years of service.
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The petitioner, Mrs. Kavita Patel, held a bank account (No. 40729114286) with the State Bank of India, Pithampur Branch, which was frozen by the bank following instructions from cyber-crime investigating agencies rega...
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The petitioner, Shubham Karode, challenged the freezing of his bank account (State Bank of India Account No. 38230659991) by bank authorities
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The petitioner, Nikita Patel, filed a writ petition under Article 226 of the Constitution of India challenging the freezing of her bank accounts.
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The petitioner, a proprietary firm, approached the High Court under Article 226 of the Constitution of India challenging the freezing/holding of its bank account (Account No. 21077610000082) by HDFC Bank
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The petitioner, Navnit Namdev, filed a writ petition under Article 226 of the Constitution of India seeking a direction to IDFC Bank (Respondent No. 1) to unfreeze his saving bank account (No. 1007807811).
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The petitioner, an Anganwadi Karyakarta, was discharged from her post via an order dated 21.10.2019.
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The petitioner, Raj Kumar Shukla, owns land (Survey Nos. 56 and 57) in Village Sohagpur, Dhana, which is adjacent to a Forest Department depot.
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On January 25, 2023, the appellant, Arun Vishwakarma, and a juvenile allegedly assaulted Om Prakash Lovanshi with a knife and an iron rod near SS Convent, Bhopal.
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The appellant, Kedar Patel, along with co-accused persons, was implicated in an incident where they allegedly abused and threatened to kill the complainant.
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The petitioner, Dilip Yadav, filed a writ petition under Article 226 of the Constitution of India seeking to unfreeze his Savings Bank Account maintained with Punjab National Bank, Indore Branch.
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The appellant, a Senior Sericulture Inspector at the Khamtara Silk Centre, was issued a show-cause notice on 19.07.1999 following a Comptroller and Auditor General (CAG) audit report alleging a loss of ₹1,00,994/- due...
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The appellant, a member of the Police Department, was allotted Government Quarter No. G-03 in Rewa.
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The applicant, Jaganath, filed a private complaint under Section 200 Cr.P.C. against his brother (Respondent No. 1), his nephew (Respondent No. 2), and a Revenue Inspector (Respondent No. 3).
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The petitioners were appointed as Time Keepers in the Water Resources Department of Madhya Pradesh (specifically in 1971 for the lead petitioner).
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The complainant married respondent No. 1 in 2009 according to Hindu customs. The prosecution alleged that following the Gauna ceremony, the respondents subjected the complainant to mental and physical torture demandin...
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The petitioner, a construction firm, was investigated in 2020 for allegedly passing irregular input tax credit without actual supply.
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The petitioners (applicants) challenged an order dated 25.04.2024 passed by the Family Court in a maintenance proceeding under Section 125 of the CrPC.
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On June 2, 2026, an objectionable and derogatory WhatsApp message regarding Jain saint Muni Shri Sudhasagar Ji Maharaj was posted in a group titled "Jagruk Jain Samaj Bharat".
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The petitioners sought the quashing of FIR Crime No. 446/2025 registered at Police Station Kolaras for an offence under Section 108 of the Bharatiya Nyaya Sanhita, 2023 (BNS).
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The respondents (plaintiffs) filed a civil suit (RCS No. 229-A of 2023) regarding property that the petitioner purportedly purchased during the pendency of the litigation.
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The parties married on April 20, 2022. On July 17, 2023, the applicant/husband filed a divorce petition (RCSHM No. 53/2023) under Section 13 of the Hindu Marriage Act (HMA) at the District Court, Lavkushnagar.
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The petitioner was accused of attempting to steal a sack of wheat (approx. 45kg) and a diesel extraction pipe from the complainant’s threshing floor on the night of April 6, 2007
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The petitioner, a Manager at Bhander, District Datia, was issued a charge-sheet alleging negligence and misconduct while in service. Following an inquiry, the Disciplinary Authority issued a punishment order on 03.07....
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The petitioner, Ramcharan Kushwah, was subjected to a departmental inquiry resulting in an order dated 31.08.2016, which imposed a punishment of withholding one annual increment with cumulative effect.
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The petitioner, a retired Bank Manager of M.P. Gramin Bank, was convicted on November 30, 2018, by a Special Judge under Sections 7, 13(1)(d), and 13(2) of the Prevention of Corruption Act.
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The Petitioner, a company providing airport services at DABH Airport, Indore, challenged an order dated 25.03.2025 passed by the Airport Authority of India (AAI).
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The petitioner was initially an Assistant Librarian on a contractual/ad-hoc basis at the respondent University; however, his services were terminated on May 13, 2008, following allegations of irregularities
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The petitioner was appointed as a Gram Rojgar Sahayak in 2011.
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The petitioner, a 51% shareholder and director in M/s Hard Rock Pvt. Ltd., was accused by the respondent/complainant (a 49% shareholder) of forging signatures on two board resolutions in early 2023.
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The petitioners’ land was acquired by the Shivpuri Development Authority in 1995 for a development scheme under the M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
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The petitioners were appointed as Time Keepers in the Water Resources Department of Madhya Pradesh (e.g., Siyaraghulal appointed in 1971).
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The petitioner, Chirag Jain, filed a writ petition under Article 226 of the Constitution of India seeking to unfreeze his savings account (No. 1936000100513867) and release a lien marked on the funds.
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The petitioner, Parvati Devi, filed a writ petition under Article 226 of the Constitution of India seeking a mandamus to unfreeze her savings bank account (No. 42718100000156) maintained with the Bank of Baroda at Ind...
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The petitioner, Yash Verma, approached the High Court under Article 226 of the Constitution of India challenging the freezing/lien imposed on his Savings Bank Account (No. 20274629662) by the State Bank of India.
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The petitioner, Amit Panchal, approached the High Court under Article 226 of the Constitution of India seeking to unfreeze his bank account (Account No. 880618210022231) held with the Bank of India.
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The petitioner, Samriddhi International Pvt Ltd, filed a writ petition under Article 226 of the Constitution of India seeking to unfreeze its State Bank of India account (A/c No. 38899171017).
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The petitioner, Jitendra, filed a writ petition under Article 226 of the Constitution of India seeking a direction to the respondents to unfreeze Bank Account No. 50100701960353
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The petitioner filed a writ petition under Article 226 of the Constitution of India seeking a direction to the respondents to remove a debit freeze/hold placed on his bank account (No. 1586019009765213) maintained wit...
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The petitioner, an Assistant Teacher at Government Primary School, Harawadi, was suspended on January 6, 2012, due to alleged irregularities in the Mid-Day Meal Scheme
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The petitioner, a Constable in the Madhya Pradesh Police, was caught during a raid by the Crime Branch on June 30, 2010, for allegedly participating in gambling near Durga Mandir, Bhopal.
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The petitioner, Nandani Senani, filed a writ petition under Article 226 of the Constitution of India seeking a Mandamus to unfreeze her bank account (No. 50100618912045) held at HDFC Bank Ltd., Indore.
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The petitioner approached the High Court under Article 226 of the Constitution of India seeking a writ to unfreeze his bank account held with HDFC Bank.
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The petitioner, working as a Manager at M/s Tiwari Indane Gas Agency, was subjected to an inspection on 05.01.2011, during which 410 LPG cylinders were seized due to alleged irregularities in stock maintenance.
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The applicant, a Class-III/IV employee, was issued a charge-sheet and subjected to a departmental enquiry under the orders of the Collector. Following the enquiry, the Collector passed an order of major penalty (termi...
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The petitioner, Raksha Gawande, filed a writ petition under Article 226 of the Constitution of India challenging the freezing of her bank account by R.B.L. Bank.
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The Petitioner, Aman, filed a writ petition under Article 226 of the Constitution of India challenging the action of HDFC Bank (Respondent No. 1) in freezing his Savings Bank Account No. 33179948887.
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The applicant, Mamta Pathak, sought anticipatory bail regarding Crime No. 404/2025 involving alleged financial embezzlement of over ₹7 crores from Shree Jee Infrastructure India Private Limited
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The applicant, Nisha Pathak, sought anticipatory bail regarding Crime No. 404/2025 involving allegations of a large-scale economic fraud amounting to approximately ₹7.11 crores
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The applicant sought anticipatory bail regarding Crime No. 33/2026 registered at Police Station Cyber Crime Branch, Bhopal, for offences under Section 318(4) of the Bharatiya Nyaya Sanhita (BNS).
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The applicant sought anticipatory bail regarding charges of cheating and criminal conspiracy under the Bharatiya Nyaya Sanhita (BNS).
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The respondent No. 2, a Salesman at a Krishak Seva Sahakari Samiti, was investigated for possessing disproportionate assets (DA) following an FIR (Crime No. 35/2021) alleging a 905.55% disparity
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The petitioner, an In-charge of the Student Branch at Gajra Raja Medical College, was a witness in the "Vyapam Scam" investigation
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The petitioner, an Assistant Manager, challenged two orders: a disciplinary order dated 28.12.2023 [Annexure P-2] and an appellate order dated 27.10.2025 [Annexure P-1].
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The petitioners were initially appointed as Shikshak Karmi and later sought the benefits of the Sahayak Adhyapak post
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The petitioners were named in an FIR (Crime No. 171/2020) at Police Station Sendri for forming an unlawful assembly and murdering Sunil Tiwari with deadly weapons
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The petitioners’ father, Rohini Prasad, and one Jagdeesh Prasad jointly purchased land (Khasra No. 298/1).
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The applicants challenged an executing court order dated 24.07.2006, which closed an execution proceeding by permitting the decree-holder (respondent) to acquire title over the attached property because auction attemp...
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The applicant Insurance Company challenged an award passed by the Claims Tribunal, which granted compensation of ₹19,650/- to the respondent
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The applicants, Smt. Seema Dhakad and Umrav Singh Dhakad, are government school teachers in District Raisen who are accused of involvement in a financial misappropriation case relating to a 2014 government scheme for...
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The petitioner, a police constable (Constable No. 417) posted at Indergarh, Datia, was subjected to a departmental inquiry and subsequent punishment order dated 23.04.2025.
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On November 27, 2019, Dharmendra Lodhi died following a motor accident where a motorcycle (MP-15-ND-6333) hit him from behind due to rash and negligent driving.
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The plaintiff (Respondent No. 1) filed a suit for title declaration, easementary rights, and mandatory injunction regarding an encroachment. On 24/07/2018, the Trial Court decreed the suit in favor of the plaintiff.
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The petitioner was appointed as an Insurance Medical Officer on an ad-hoc basis on 02.03.1981 following a prescribed selection process via advertisement.
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The State of Madhya Pradesh (Appellants) challenged an order dated 16.06.2025 passed by a learned Single Judge in M.P. No. 5275/2022, which had dismissed the State's petition solely on the ground of delay.
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The petitioner, a Surveyor in the Agriculture Department, was suspended on 29.06.1996 and served a charge-sheet on 07.08.1996 alleging unauthorized construction of a harvesting tank and negligence leading to its damag...
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The petitioner, the recorded bhumiswami of the subject land, sought correction of the revenue map (Aks Shajra) to align with Khasra and Khatoni entries.
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The petitioner filed an application under Order 6 Rule 17 of the Code of Civil Procedure (CPC) for amendment of the plaint in Case No. 10-A/2016.
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The petitioner challenged the appointment of Respondent No. 6 as an Anganwadi Worker at Mini Anganwadi Kendra Khairaha, District Sidhi
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The petitioner was terminated from service on March 1, 2016, following his conviction under Sections 323 and 435 of the Indian Penal Code.
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The petitioner’s father, Shri Hemraj Singh Patel, died in harness on February 2, 1999, while serving as a Sahayak Vikas Vistar Adhikari.
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The petitioner, a retired Class-III employee (Health Visitor/TB Treatment Organizer), superannuated on August 31, 2022.
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The petitioners, retired Class-III employees of the State of Madhya Pradesh, challenged the recovery of alleged excess payments of Dearness Allowance deducted from their gratuity after retirement.
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The respondent, a retired employee, filed a writ petition (W.P. No. 13544/2023) challenging a recovery of ₹1,45,737/- deducted from his retiral dues
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The applicant sought the quashing of FIR Crime No. 268/2024 (P.S. Jabera) and the subsequent trial (Case No. SC/33/2025) involving charges of kidnapping and sexual assault
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The petitioner, Ashok Kumar Dongre, was an employee of the State of Madhya Pradesh who superannuated from service on 30.06.2026.
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The respondent (wife) filed an application under Section 125 Cr.P.C. for maintenance, which the Family Court, Katni, allowed on 31.03.2018, awarding ₹10,000 per month.
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The Petitioner, a Patwari in Garoth, District Mandsaur, was accused of demanding bribes from villagers in 2003
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The petitioner secured the first rank in the merit list for the post of Gram Rojgar Sahayak under the MGNREGA scheme but was initially denied an appointment
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The petitioner was appointed as a Lower Division Teacher on August 27, 1966.
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The respondent (plaintiff) filed a suit for eviction against the appellants (defendants/tenants) in 2009 based on a rent note dated 29.09.2006.
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The Petitioner No. 1 is a society registered in 2002 under the M.P. Society Registrikaran Adhiniyam, 1973.
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The petitioners, Bahadar Singh and Nandkishore, were charged under Section 108(1) read with Section 3(5) of the Bharatiya Nyaya Sanhita, 2023 (BNS), for allegedly abetting the suicide of Bhagwan Singh.
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The petitioner, a retired Joint Collector, was served a charge-sheet on March 30, 2013—one day prior to his superannuation—alleging irregularities in granting government leases while serving as a Tahsildar in 2001-02
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The petitioner was appointed as a Daftary (a Class IV post) on daily wages in 1985 through the Employment Exchange.
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The petitioner applied for the post of Constable (Driver) through the M.P. Professional Examination Board and was selected after clearing written and physical tests
3 MIN READ→
The appellant was convicted by the Special Judge, NDPS Act, Narsinghpur, for being in possession of 6 kg of contraband (Ganja).
2 MIN READ→
The petitioner, an advocate, held an arms licence (No. 112/97) issued under the Arms Act, 1959.
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The petitioner, a Ph.D. student of English Literature, initially enrolled in 2014 but failed to complete the course within four years. She re-registered on January 17, 2019, under Ordinance No. 11, which required comp...
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The petitioner, a financial institution, obtained an order dated 22.02.2024 from the Chief Judicial Magistrate (CJM) under Section 14 of the SARFAESI Act to take possession of a secured asset
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The State of Madhya Pradesh filed an appeal against a Single Judge’s order dated March 6, 2024, which had vitiated a departmental enquiry against the respondent
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The appellant, a police official, challenged an order dated 23/01/2025 passed by a learned Single Judge in Criminal Appeal (CRA) No. 13186/2024.
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The applicant, a Farm Manager for D.S. Green Agri Estates Pvt. Ltd., was charged under Sections 420, 467, 468, and 120-B of the IPC.
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The petitioner sought to abate ceiling proceedings regarding land in Village Garha, Jabalpur, claiming the land was agricultural and not "vacant land" under the Urban Land (Ceiling & Regulation) Act, 1976 ("Act of 1976")
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The petitioner (State Bank of India) initiated recovery proceedings under the SARFAESI Act, 2002, against respondents No. 3-5 (borrowers/mortgagors) after their loan account became an NPA.
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On December 20, 2021, the appellant assaulted his wife, Leela Kori (PW-10), with a sharp-edged weapon (gandasa), causing injuries to her head and right palm.
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Following a trial in the Court of Special Judge (NDPS Act), Raisen (SC NDPS No. 05/2024), the appellant was convicted on September 24, 2025.
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The petitioner, who operates a small kiosk shop, approached the High Court under Article 226 of the Constitution of India challenging the freezing of his savings bank account by Canara Bank.
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The appellant was employed as an Assistant Trainer at the State Men Hockey Academy on a fixed-term contractual basis under the 2017 Recruitment Rules.
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The petitioner was appointed as an Assistant Teacher in 1995 and retired from service on July 31, 2022.
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The petitioner was appointed as a Ward Boy (Class-IV post) in 1989 and retired from government service on August 31, 2022.
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The petitioners, licensed cable operators in Pichhore, challenged a Revenue Recovery Certificate (RRC) dated 23.06.2006 issued by the Additional Tehsildar (Excise), seeking recovery of Rs. 4,71,811/- as entertainment...
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The petitioner, a cooperative society, challenged an order dated 22.03.2017 issued by the Shop Allotment Authority (Respondent No. 3), which directed the attachment of the petitioner’s fair price shop to another society
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The petitioner, an Assistant Grade-III employee in the Office of the District Education Officer, Gwalior, was admitted to a Ph.D. program in Sociology at Maharani Laxmi Bai Government College of Excellence
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The petitioner, a financial institution, obtained an order under Section 14 of the SARFAESI Act from the Additional District Magistrate, Vidisha, to take possession of a mortgaged property following a loan default.
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The petitioner holds a valid 12-bore arms license (valid until 31.12.2027).
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The appellant, a physically handicapped candidate, applied for the post of Chowkidar under an advertisement dated 08.07.2024
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The respondent-wife filed an application for maintenance under Section 125 of the Cr.P.C.
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The petitioner, initially appointed as a daily wager, was classified as a "permanent employee" by the respondent department effective 27.11.2004
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The petitioner, Sonam Bai, filed a writ petition under Article 226 of the Constitution of India seeking a direction to the respondent bank to defreeze her current bank account (bearing no. 094501004530 at Rajwada bran...
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The petitioner was appointed as a Daily Wager on December 14, 1989
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The petitioner was appointed as a Rural Agriculture Extension Officer (RAEO) on February 5, 1983
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The applicant (MSP) and the respondent (MPRDCL) entered into a concession agreement on April 4, 2002, for road works.
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The petitioner was appointed as a Rural Agriculture Extension Officer (RAEO) on June 11, 1981
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Respondent No. 1, a Sub-Engineer, had his services terminated by the Municipal Corporation after the State found several appointments irregular.
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The State filed a review petition under Order XLVII Rule 1 of the CPC against an order dated May 13, 2025.
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The State of Madhya Pradesh preferred a Writ Appeal against an order dated 16.12.2022.
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The petitioner’s savings account (No. 156261567455) at the YN Road Branch, Indore, was subjected to an illegal debit freeze on January 1, 2026
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The petitioner, Vipendra Baghel, filed a writ petition under Article 226 of the Constitution of India seeking a Mandamus to compel the Central Bank of India to unfreeze his bank account (Account No. 5230496768) at the...
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The petitioner, Sachin Kushwaha, filed a writ petition under Article 226 of the Constitution of India seeking a Mandamus to compel the State Bank of India to unfreeze his bank account (No. 39143083317) at the Indore B...
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The petitioner, Sachin Kushwah, filed a writ petition under Article 226 of the Constitution of India seeking a Mandamus to defreeze his bank account (No. 1713699475) held with Kotak Mahindra Bank, Indore Branch
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The petitioner, Suraj Jariya, filed a writ petition under Article 226 of the Constitution of India challenging the complete debit freeze imposed on his Indian Bank account (No. 7958147717)
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The petitioner, Gaurav Choudhary, filed a writ petition under Article 226 of the Constitution of India seeking a direction to Ujjivan Small Finance Bank to unfreeze his bank account (No. 2285110080051248)
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The petitioner filed a Public Interest Litigation (PIL) challenging Notification S.O 134(1) dated 07.01.2025, which constituted the State Environment Impact Assessment Authority (SEIAA) and the State Expert Appraisal...
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The dispute concerns the lawful General Secretary of the Rashtriya Colliery Shramik Sangh. The Respondent No. 1 (writ petitioner) claimed a tenure resulting from a 05.10.2021 election.
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The appellant was convicted by the Sessions Judge, Chhindwara, in ST No. 80/2024 for an incident arising from an altercation over a debt repayment.
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The petitioner, a private investment company, filed a writ petition under Article 226 of the Constitution of India seeking a mandamus to unfreeze its bank account (No. 074905001161) at the Malappuram Branch
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The petitioner, Ankit, filed a writ petition under Article 226 of the Constitution of India seeking a mandamus to unfreeze his Savings Bank Account (No. 9992505073317601) maintained at Karnataka Bank, Indore.
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The petitioner, Chetan Patel, maintained a bank account with IDFC First Bank, Vijay Nagar Branch, Indore.
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The petitioner, Mohammad Aijaz, held a Savings Bank Account (No. 10168874532) at IDFC First Bank, Navlakha Road Branch, Indore.
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The petitioner, an owner of a mineral water business, filed a writ petition under Article 226 of the Constitution of India seeking a direction to unfreeze their bank account maintained with HDFC Bank.
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The petitioner, originally an Assistant Teacher, was granted a promotion to the post of Upper Division Teacher in the pay scale of Rs. 9300-34800 via an order dated 01.07.2016.
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The petitioner (father) challenged an interim order dated 13.08.2024 passed by the Family Court, Satna, which awarded ₹2,000 per month as maintenance pendente lite to Respondent No. 2, his major unmarried daughter.
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The Appellant/Plaintiff filed a suit for declaration and permanent injunction to declare a registered sale deed dated 06.04.2022 null and void.
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The petitioner filed a review petition seeking to reopen Contempt Case No. 1812 of 2024, which had been disposed of on May 5, 2025.
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On December 14, 2016, police acted on confidential information and seized two cannabis (ganja) plants weighing 6.395 kg from land allegedly in front of the respondent’s house.
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The incident occurred on December 10, 2025, where two unknown persons allegedly abducted the complainant's minor niece and son on a motorcycle
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The petitioners were appointed as Ayurved Chikitsa Adhikari and retired from the same post
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The petitioner was convicted by the Judicial Magistrate, Jaora, on 30.01.2026 under Section 138 of the Negotiable Instruments (N.I.) Act for a cheque dishonor of Rs. 1,40,000/-.
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The applicant, Yasir Arafat, while serving as the In-charge Secretary of the Musajid Committee, Bhopal, was accused of financial irregularities amounting to approximately ₹1.42 crores.
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The petitioner was allotted a residential plot (30x30 ft) in 1996-97 under the Gramin Awas Yojana (Rural Housing Scheme).
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The appellant’s land (0.56 hectare in Village Panagar, Jabalpur) was acquired by the Sub-Divisional Officer under Section 3A of the National Highways Act, 1954, for the purpose of widening National Highway No. 7
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On October 14, 2012, police conducted a raid on a maize field in Village Dhauria based on secret information that the respondent was cultivating cannabis.
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The appellant (complainant) alleged that on January 8, 2018, the respondents assaulted him and his wife, Prabha, with kicks and fists and used caste-based slurs after they removed a bamboo fence obstructing a public p...
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The petitioner, a Constable, was issued a charge sheet on 11.04.2007 following a preliminary enquiry into a complaint by one Ramkrishna Tiwari.
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The applicant, a Branch Manager for the M.P. Warehousing and Logistics Corporation, sought anticipatory bail regarding allegations of missing stock involving 1,760 bags of green gram (moong) from a joint venture wareh...
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On 29.06.2013, the complainant (Sevak Ram) was weeding his field when Appellant No. 1 (Harikishor) arrived, abused him, and struck him on the head with an axe
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On August 21, 2013, the appellants (Ramji, Ram Singh, and Mangal Jhariya) intercepted the complainant Rajkumar and others due to previous enmity. The appellants assaulted the victims with an axe, sword, and spear, cau...
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The petitioner, a 79-year-old individual appearing in person, filed a writ petition under Article 226 of the Constitution of India challenging the conduct and orders of the District Consumer Dispute Redressal Forum, I...
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The petitioner, Priyanshu Suryavanshi, filed a writ petition under Article 226 of the Constitution of India challenging the freezing of his savings account (No. 3047300904) with Kotak Mahindra Bank (Respondent No. 3).
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The petitioner, a civil contractor, was awarded a contract by the M.P. Rural Road Development Authority (MPRRDA) in December 2022 for the maintenance of a rural road in District Rewa.
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On January 1, 2020, the deceased was struck by an offending vehicle (MP-21L-1508) driven rashly by Respondent No. 7, leading to his death during treatment.
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The petitioner, a Constable in the Madhya Pradesh Police, was sanctioned 15 days of leave for domestic issues. He failed to rejoin on time, citing illness, and eventually reported for duty on 15.05.1994
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The petitioner, appointed as a Constable in the CRPF on 22.02.2006, was suspended on 12.06.2015 following allegations of unauthorized absence from camp, alcohol consumption during duty, and misbehavior with seniors.
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The petitioner, Anil, filed a writ petition under Article 226 of the Constitution of India challenging the "illegal and arbitrary" hold/freeze placed on his Jio Payments Bank account (No. 001221711313268).
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The petitioner, Karan Saini, filed a writ petition under Article 226 of the Constitution of India seeking to de-freeze his bank account (No. 001921712460623) maintained with Jio Payments Bank, Indore.
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The petitioner is a co-owner of several survey numbers in Village Ummedgad Bansi, District Morena. Following a partition order dated 22.11.2024 by the Naib Tehsildar, which was affirmed on appeal on 25.06.2025, the pe...
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The State filed an appeal against the judgment dated August 27, 2022, passed by the Judicial Magistrate First Class, Bina, which acquitted the respondents of offences under Sections 7-A, 88 r/w Rule 108, 92, and 102 o...
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Respondent No. 5 (original petitioner) was subjected to a departmental inquiry and punished with the stoppage of one increment with cumulative effect.
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The petitioner, a mining lease holder granted permission under the Madhya Pradesh Land Revenue Code to store overburden material, challenged a communication dated May 14, 2026, issued by the Collector, Balaghat.
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The petitioner filed a petition under Section 528 of the Bhartiya Nagarik Suraksha Sanhita (BNSS) to quash an FIR and subsequent proceedings involving allegations under Sections 137(2) and 70(2) of the BNS, as well as...
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The petitioner, a private limited company, filed a writ petition under Article 226 of the Constitution of India challenging the unilateral freezing of its bank account (ICICI Bank Account No. 50200081945160).
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The appellant filed a first criminal appeal under Section 14(A)(2) of the SC/ST Act challenging an order dated 11/06/2026 passed by the Special Judge (Atrocities), Sheopur, which denied his bail application filed unde...
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The petitioner, Anuj Verma, approached the High Court under Article 226 of the Constitution of India seeking the unfreezing of his credit card (No. 9326) and access to linked funds
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The petitioner operates a bank account with Axis Bank (Respondent No. 1) which was frozen by the bank following intimations from cyber crime agencies regarding a suspicious transaction/cyber fraud involving a specific...
2 MIN READ→
The appellant filed a first criminal appeal under Section 14(A)(2) of the SC/ST Act challenging the order dated 19/06/2026 passed by the Special Judge (Atrocities), Vidisha, which denied his bail application.
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The petitioner, a proprietorship firm, filed a writ petition under Article 226 of the Constitution of India seeking to unfreeze/defreeze its current bank account (bearing No. 45074719559) and remove the lien placed up...
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The Petitioner, a public listed textile manufacturing company, challenged multiple show-cause notices issued in Form GSTR-3A under Section 46 of the CGST Act, 2017, and a subsequent order dated 24.04.2024 which cancel...
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The petitioner, Sandeep Choudhary, held a bank account (A/c No. 25030339485) with the Bank of Maharashtra which was placed under an illegal hold/freeze
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Respondent No. 2 (wife) lodged an FIR on 03.10.2023 at P.S. Rehli, District Sagar, alleging cruelty, harassment, and dowry demands under Sections 498-A, 323 IPC, and Sections 3 and 4 of the Dowry Prohibition Act.
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The petitioner company entered into lease agreements on July 1, 1942, and May 1, 1943, for land measuring 391.5 and 104 acres at Gwalior Sewage Farm. Clause 5 of the lease deeds stipulated that upon expiration, any st...
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The appellant/claimant filed a claim petition under Section 166 of the Motor Vehicles Act, 1988, following an accident on 24.09.2013.
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The petitioner, Awdesh Kumar Chauhan, maintained a savings bank account with HDFC Bank (Respondent No. 3) in Ahmedabad
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The petitioner challenged two orders/awards dated 15.04.2005 and 01.02.2005/07.12.2005 passed by the Labour Court, Gwalior
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The petitioner society purchased 0.30 hectares of land in Survey No. 237 via a registered sale deed in 2001
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The applicant, Sumit, was arrested on October 9, 2024, in connection with Crime No. 234/2024 for the murder of Raju Yadav, who was found with a gunshot injury on October 7, 2024.
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The petitioner, a resident of Village Alapur, District Morena, sought the removal of an illegal encroachment (a wall and toilet) on a public pathway (Survey No. 1531) that provides access to his agricultural land
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The petitioner, acting as the natural guardian of his minor son, filed a writ petition under Article 226 of the Constitution of India seeking the rectification of birth records.
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The petitioner’s father, a Safai Karmchari in the Municipal Corporation, Gwalior, died in harness on February 14, 2005
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The petitioner, a Patwari, was issued a charge-sheet on 06.02.2023 following allegations related to crop damage assessment
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The petitioner, a Patwari, was charged with financial irregularities regarding crop damage assessments following a 2020 hailstorm
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The petitioners are legal heirs of late Smt. Bhagwati Devi, who claimed ownership of a residential property in Shivpuri through registered sale deeds from 1940 and 1950
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The petitioner filed a writ petition under Article 226/227 of the Constitution of India challenging orders passed by the Tehsildar (dated 23.11.2002), the Additional Commissioner (dated 10.12.2003), and the Board of R...
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The petitioner is the wife of a deceased government employee who retired from the post of Steno-typist
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The petitioner, an Inspector who retired from service, challenged the order dated 20-01-2021 and a recovery chart attached to his Pension Payment Order (PPO) directing the recovery of Rs. 4,36,931/-.
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The petitioner responded to a 1991 advertisement by the Town Improvement Trust, Damoh, for a lottery-based plot allotment under the Rashtriya Awas Bank Yojana.
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In 1991, the Town Improvement Trust, Damoh, issued an advertisement for the allotment of MIG Plot No. 29 under the Rashtriya Awas Bank Yojana.
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In 1991, the Town Improvement Trust, Damoh, issued an advertisement for the allotment of plots under the Rashtriya Awas Bank Yojana.
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In 1991, the Town Improvement Trust, Damoh, issued an advertisement for the allotment of plots under the Rashtriya Awas Bank Yojana.
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Following an advertisement dated 15.12.2006, the petitioner applied for the post of Panchayat Karmi (Secretary)
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The appellants were convicted by the Additional Sessions Judge, Badnagar, for offences under Sections 148, 323/149, 307/149, and 506(2) of the IPC, receiving a maximum sentence of ten years’ rigorous imprisonment.
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The appellant was convicted by the Additional Sessions Judge, Badnagar, for offences under Sections 148, 323/149, 307/149, and 506(2) of the IPC, and Section 25(1-B)(b) of the Arms Act, 1959.
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The petitioner, Akash Solanki, filed a writ petition under Article 226 of the Constitution of India challenging the freezing of his bank account (Account No. 2157001500029354) held with Punjab National Bank.
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The petitioner, Rakesh Maida, challenged the action of Respondent No. 1 (Bank of Baroda) in freezing his savings bank account (No. 05740100020516).
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The petitioner, a Common Service Center, challenged the action of the State Bank of India (Respondent No. 1) in freezing its current bank account (No. 43326991106).
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The petitioner, a business firm, filed a writ petition under Article 226 of the Constitution of India challenging the "freeze/hold" placed on its bank account (No. 923020070115392) maintained with Axis Bank.
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The petitioner was appointed as a Driver on a contingency basis in 1996 and was regularized on 06.11.1996.
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The applicant, a clerk in the Salary Section of the 35th Battalion, Special Armed Force, was accused of embezzling approximately ₹46,84,561/- by misappropriating GPF, NPS, and pay arrears.
2 MIN READ→
The petitioner, engaged in crypto and virtual currency trading, challenged the sudden freezing of his ICICI Bank account (No. 346901503653).
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The petitioner, engaged in the trading of crypto and virtual currency, filed a writ petition under Article 226 of the Constitution of India challenging the complete freezing of his bank account (No. 20289368198) with...
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The respondent, Piyush Sharma, applied for the post of Sub-Inspector (District Force). His candidature was rejected by the competent authority on 15/08/2018 because he had been tried for offenses including Section 327...
3 MIN READ→
The State filed an application under Section 378(3) of the Cr.P.C. seeking leave to appeal against the judgment dated 22.10.2016 passed by the JMFC, Nasrullaganj
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The applicant sought his first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) following his arrest on May 28, 2025, in connection with Crime No. 565/2025.
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The petitioners (husband, mother-in-law, and married sister-in-law) sought the quashing of FIR No. 748/2023 registered at P.S. Gorakhpur, Jabalpur, for offences under Sections 294, 323, 506, and 34 of the IPC.
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The Appellant is a Joint Venture (JV) company of the Unitech Group, developing residential and commercial projects in Bhopal.
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The petitioner challenged an order dated July 8, 2015, which blacklisted and debarred them for three years from maintenance operations at an EHV Sub Station due to alleged non-compliance with a 2014 work order.
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The petitioner, Ajay Tiwari, challenged the order dated 06.04.2015 [Annexure P-1] whereby the work of Mid Day Meal distribution was assigned to respondent Nos. 7 & 8.
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The applicant, a Field Officer at the State Bank of India (SBI), Sidhi Branch, was arrested on October 12, 2025, for allegedly demanding illegal gratification to facilitate a loan for the complainant.
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The petitioner (Defendant No. 4) challenged an order dated 12.12.2023 passed by the trial court, which rejected his application for rejection of the plaint under Order 7 Rule 11 of the CPC, as well as a subsequent rev...
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The S.B.I. General Insurance Co. Ltd. (Petitioner) filed a civil revision under Section 115 of the CPC challenging an award of ₹96,161/- passed by the Claims Tribunal.
2 MIN READ→
The petitioner Insurance Company filed a revision petition under Section 115 of the CPC challenging an award of ₹32,796/- passed by the Motor Accident Claims Tribunal.
2 MIN READ→
The petitioners, residents and farmers of Gram Panchayat Bamana, District Sagar, filed a Public Interest Litigation (PIL) seeking a mandamus to compel the State to provide basic civic amenities (roads, drainage, toile...
2 MIN READ→
The applicant, an agent/director of Shrishti Ware Industries Ltd., was accused of inducing investors to deposit funds with the promise of doubling their money within five years, which the company subsequently failed t...
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The dispute involves agricultural land in Village Kasal, Tehsil Lahar, District Bhind, originally owned by late Shri Pratap Singh
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Respondent Nos. 1 and 2 initiated Batankan (mutation/partition) proceedings for Survey Nos. 579/Min-3 and 580/Min-3 in Tehsil Bhander, Datia, impleading only State authorities despite the existence of multiple co-shar...
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The petitioner, Bedseena Kunnel Benny, filed a writ petition through a Power of Attorney holder challenging the freezing of two bank accounts held with the State Bank of India (SBI), Indore.
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On February 9, 2018, the 15-year-old prosecutrix alleged that while she was moving idols into her house, the accused (Rajesh and Babulal) arrived on a motorcycle and caught hold of her hand with "bad intentions".
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The appellant/complainant alleged that on the night of the incident, respondents No. 2 and 3 set fire to 42 bundles of pigeon peas (arhar) stored in front of her house due to a long-standing land dispute
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On May 25, 2014, a Junior Engineer of the MP Electricity Board reported the theft of 2.5 quintals of aluminum conductor wire (valued at Rs. 2,00,000/-) from a transmission line
2 MIN READ→
The petitioner was declared elected as Sarpanch of Gram Panchayat Kheriyasindh in 2022 by a margin of two votes
2 MIN READ→
On March 31, 2016, a collision occurred between a car (MP-09 CL 3477) and a truck (MP N 5996) near Ambada Junction on a highway, resulting in the car catching fire and the death of four occupants.
2 MIN READ→
The petitioner filed a habeas corpus petition seeking the recovery of his 14-year-old son, who went missing on October 11, 2025.
2 MIN READ→
The petitioner filed a Public Interest Litigation (PIL) after a specific batch of Human Albumin 20% Solution (Alburel-OS), prescribed to a patient in Jabalpur, allegedly tested reactive for HIV in private laboratory t...
2 MIN READ→
The petitioner, a teacher at Government High School Semari in District Shivpuri, challenged a transfer order dated June 30, 2026, which relocated him to District Teekamgarh, approximately 200 kilometers away
2 MIN READ→
The applicant filed a Criminal Revision under Section 438 read with Sections 442 and 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), challenging an order dated 06.05.2026 passed by the Special Judge (OAW)...
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The applicant (husband) and non-applicant No. 1 (wife) were legally wedded and had two children.
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The petitioner was appointed as a Lab Technician on a contractual basis on 31.01.2023
2 MIN READ→
The petitioners filed a suit for declaration and permanent injunction regarding 11 Bighas of land in Gwalior, claiming title via an oral agreement to sell from 2006 and, alternatively, adverse possession
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The petitioner, declared the highest bidder (H1) for a tender involving the operation and maintenance of a swimming pool in Shujalpur, challenged an order dated 07.05.2026 which canceled their bid.
2 MIN READ→
The petitioner, Shabina Bee, filed a writ petition under Article 226 of the Constitution of India challenging the action of the Respondent Bank in freezing her bank account (No. 21430100016421).
2 MIN READ→
The petitioner, a proprietary firm engaged in the sale of fertilizers, challenged the order dated 21.08.2025 passed by respondent No. 4, which canceled the petitioner’s fertilizer authorization letter.
2 MIN READ→
The petitioner, an entity represented by Sukhdev Ahirwar, filed a writ petition under Article 226 of the Constitution of India seeking to unfreeze its bank account (A/c No. 42674308460) maintained with the State Bank...
2 MIN READ→
The petitioner, Darshan Nigam, filed a writ petition under Article 226 of the Constitution of India challenging the "illegal and arbitrary" freezing/hold placed on his State Bank of India (SBI) account (A/c No. 405258...
2 MIN READ→
The petitioners, who were engaged in trading crypto and virtual currency, approached the High Court under Article 226 of the Constitution of India challenging the "illegal and arbitrary" freezing of their bank account...
2 MIN READ→
The petitioner, a proprietary firm authorized to sell fertilizer under the Fertiliser (Control) Order, 1985, challenged the cancellation of its authorization letter by Respondent No. 4
2 MIN READ→
The State appealed a trial court judgment dated February 24, 2022, which acquitted the respondent of charges under the Narcotic Drugs and Psychotropic Substances (NDPS) Act.
2 MIN READ→
The petitioner was appointed as an Auxiliary Nurse Midwife (ANM) on December 31, 1989, and retired upon superannuation on June 30, 2022.
2 MIN READ→
The petitioner, Dharam Chand Birla, approached the High Court under Article 226 of the Constitution of India seeking a direction to IDFC First Bank to remove a hold/freeze/lien placed on his bank account (Account No....
2 MIN READ→
The petitioner, Hemant Bairagi, challenged the freezing of his HDFC bank account (No. 50100202634510) and associated e-services
2 MIN READ→
The applicant, Ramsajeevan Pal, filed an application under Section 482 of the Cr.P.C. seeking directions for the police to register an FIR regarding the death of his son, Ramprasad Pal
2 MIN READ→
The applicants, Monika Baruah (Applicant No. 1) and her husband Kulranjan Baruah (Applicant No. 2), sought anticipatory bail regarding Crime No. 12/2025 registered at Police Station Crime Branch, Gwalior.
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The dispute concerns 1.500 hectares of land at Survey No. 60/2 in Village Sasan, Gwalior. Originally classified as communal grazing land (charnoi), it was allotted to late Ram Singh in 1981 by the Tahsildar, after whi...
2 MIN READ→
The applicant, Dilip Mehta, filed a petition under Section 439(2) of the Cr.P.C. seeking the cancellation of bail granted to respondent No. 2, Virendra Patel, by the Sessions Court on February 9, 2024.
2 MIN READ→
The appellant, a colonizer, registered a residential project "Swarnika Homes" with the Real Estate Regulatory Authority (RERA) on 01.05.2017
2 MIN READ→
The petitioners challenged two orders dated 10.09.2025 issued by the Collector, Gwalior, which suspended their firearm licenses until the completion of a pending criminal trial.
2 MIN READ→
Respondent No. 1, a Yoga Instructor at the Laxmi Bai National Institute of Physical Education (LNIPE), alleged sexual harassment by the Vice-Chancellor (Respondent No. 7). Despite multiple complaints to the police bet...
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The petitioners are government employees residing in allotted government quarters.
2 MIN READ→
The petitioner, an advocate, challenged the appointment of Respondent No. 3 as Additional Public Prosecutor (APP) / Additional Government Advocate (AGA) vide order dated 21-09-2023.
2 MIN READ→
The petitioner, Neha, filed a writ petition under Article 226 of the Constitution of India seeking a direction to the respondent (IndusInd Bank) to unfreeze her bank account.
2 MIN READ→
The petitioner, Nikunj Jain, filed a writ petition under Article 226 of the Constitution of India challenging the freezing of his Jio Payment Bank account (A/c No. 001921731013858).
2 MIN READ→
The petitioner, a registered public trust, filed an application under Section 115 of the Madhya Pradesh Land Revenue Code (MPLRC) seeking a correction of revenue entries to substitute the temple's name with the Trust'...
2 MIN READ→
The petitioner, a private limited company, challenged the freezing of its bank account (No. 60109308262) maintained with the State Bank of India.
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The petitioner, Suresh Solanki, filed a writ petition under Article 226 of the Constitution of India seeking a direction to Axis Bank Ltd. to defreeze his bank account (No. 924010055510352).
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The petitioner, Shivraj, approached the High Court under Article 226 of the Constitution of India seeking a writ to direct IDFC First Bank Ltd. to defreeze or remove the lien/hold on his bank account (No. 10021742070).
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The petitioner, an Assistant District Prosecution Officer (ADPO) formerly posted at Bhind, was served a show-cause notice following a complaint.
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The appellant, Kallu Banjara, was arrested on January 20, 2025, in connection with Crime No. 279/2024 at Police Station Fatehgarh, District Guna.
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The appellant filed a criminal appeal under Section 14-A(2) of the SC/ST Act challenging the Gwalior Special Judge's order dated 23.06.2026, which denied his bail application under Section 483 of the BNSS.
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The petitioner, an employee at the District Education Officer (DEO) Bhind, challenged a transfer order dated 30.06.2026 (Annexure P-1) directing his move to Govt. HSS Asawar, Block Lahar
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The petitioner, a teacher at Govt. Middle School Prithvipura, challenged a transfer order dated 30.06.2026, which moved her to Govt. Middle School Jakhmoli, approximately 40 KM away
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The State of Madhya Pradesh appealed against the judgment dated December 16, 2022, passed by the JMFC, Umaria, which acquitted the respondent of charges under Sections 9 and 39 r/w 51 of the Wild Life Protection Act,...
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On November 12, 2017, victims Shivam and his grandmother Radha Bai were struck by a Bolero (MP 35 CA 1708) while traveling on a motorcycle.
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The State appealed against the acquittal of the respondent, Mahesh Nagle, by the XVIII Additional Sessions Judge/Special Judge (POCSO), Bhopal.
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The State appealed against the judgment dated March 16, 2023, passed by the Special Judge (POCSO), Sehore, which acquitted the respondent of charges under Sections 363, 354, 506 Part-II of the IPC and Section 7/8 of t...
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The petitioner was a daily wager who worked for the respondent organization from August 1, 1996, to June 12, 2000 (approximately four years).
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The petitioner was awarded arrears of back wages by a Labour Court award dated 26.03.2012
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The petitioner was appointed as a Sub Engineer on a contractual basis, with his last attachment at the Zila Panchayat, Shivpuri
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The petitioner, Akshya Sewani (through a Power of Attorney holder), filed a writ petition under Article 226 of the Constitution of India challenging the "illegal and arbitrary" freezing of his bank account (SBI Accoun...
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The petitioner, a proprietary concern, challenged the action of Respondent No. 1 (UCO Bank) in freezing/holding its bank account (No. 19110210003220) based on intimations from law enforcement agencies regarding allege...
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The petitioner, a private limited company represented by its Director, approached the High Court under Article 226 of the Constitution of India challenging the freezing of its bank account (No. 19110210003244) maintai...
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The appellant, a police constable, was dismissed from service on March 29, 2004, following a departmental inquiry that found him guilty of unauthorized absence for 197 days.
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The appellant, a teacher substantively appointed as Uchcha Madhyamik Shikshak, was assigned election duty as a Presiding Officer during the Lok Sabha Elections.
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The petitioner, a Constable in the Madhya Pradesh Police, was suspended and subsequently removed from service on 11.09.2023 following a departmental inquiry initiated due to an FIR registered against him by one Pinky...
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The appellants, Rahul Kumar and Krishna Dhakad, were implicated in FIR No. 240/2025 at Police Station Betul Bazar for various offences under the Bharatiya Nyaya Sanhita (BNS), 2023, and the SC/ST (Prevention of Atroci...
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The appellant was engaged as a daily wage security guard in the Forest Department from 1988 until his services were terminated in 1995.
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The applicant filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, concerning charges of murder and tampering with evidence.
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The applicant, Gulchand Bisen, filed his first anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
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The applicant, a procurement centre in-charge, was accused of conspiring with society managers and a computer operator to procure 56.97 quintals of substandard paddy during the 2025–26 kharif season at the Mehkevar ce...
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The applicant, a Society Manager, filed a second application for regular bail under Section 483 of the BNSS
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The applicant, a contractual computer operator, filed a second application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS). He was arrested on February 13, 2026, in connection with...
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The petitioner, Akash Singhal, filed a writ petition under Article 226 of the Constitution of India seeking to defreeze his bank account (No. 10078818783) held with IDFC First Bank
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The petitioner, Aabid Sheikh, filed a writ petition under Article 226 of the Constitution of India seeking a direction to IndusInd Bank to defreeze his bank account (No. 158839862190)
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The petitioners, M/S Trads With Algo and another, filed a writ petition under Article 226 of the Constitution of India challenging the freezing of their bank accounts held with HDFC Bank (Account No. 50200105354995) a...
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The Petitioner, a firm engaged in business, challenged the freezing of its firm bank account (No. 50200105354956) and the proprietor's individual account (No. 50100787569721) by HDFC Bank.
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The petitioner, a former cashier at a respondent bank, was issued a charge-sheet on March 18, 2011, alleging ten instances where he received customer funds but failed to deposit them into their accounts.
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The appellant, a Specialist (Obstetrics and Gynaecology) under Employees State Insurance Services, was transferred from Bhopal to Dewas on 30.06.1992.
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The petitioner, a judicial officer (V Civil Judge, Senior Division, Indore), challenged a charge-sheet dated 19.12.2025 issued under Rule 14 of the M.P. Civil Services (CCA) Rules, 1966
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The petitioner filed a private complaint against 18 respondents alleging illegal allotment of government land through fabricated revenue records.
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The petitioner/wife filed an application for maintenance under Section 125 of the Cr.P.C., alleging she married the respondent in 2002 and was later deserted due to infertility.
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The petitioner (wife) challenged an order dated 25.06.2019 passed by the Link Family Court, Umaria, which partially allowed an application under Section 125 Cr.P.C.
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The Petitioner, M/S AWL Agri Business Limited, acquired Satya Sai Agroils Pvt. Ltd. (SSA), which had previously received stamp duty incentives under the Industrial Promotion Policy, 2004.
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The appellant’s father, a government employee, died in 2023. Initially, respondent No. 1 (the elder son, Rakesh) was granted compassionate appointment on 28.02.2025
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The respondent, a registered organization representing Anganwadi Workers/Helpers, challenged a State Government order dated 27.06.2019.
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Recruitment for the post of Aanganwadi Worker was conducted at village Sahaba, District Vidisha. In the merit list, Respondent No. 5 was ranked first and the Appellant second.
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Two victims from Tamil Nadu, Sinthil Kumar and Karunanidhi, were enticed to Gwalior by one Vijay Tomar under the pretext of a business deal. Upon arrival, they were abducted, taken to a hilly area, and held at gunpoin...
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The appellant, Pancham Jatav, filed a first criminal appeal under Section 14-A(2) of the SC/ST Act challenging the denial of bail by the Special Judge (Atrocities), Gwalior, on 12/06/2026
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The appellant, Vijay Ahirwar, was arrested on July 11, 2025, in connection with the murder of one Subhash (Crime No. 241/2025).
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The petitioner, a retired Sub-Inspector, challenged an order dated 04-10-2024 and a recovery chart attached to his Pension Payment Order (PPO) directing the recovery of ₹29,77,413/-.
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The petitioner, who retired as an Assistant Sub-Inspector (ASI), challenged an order dated 25-04-2023 issued by respondent no. 3.
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The petitioner’s husband retired from the post of Hand-pump Technician (Class III/IV equivalent).
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The appellants were convicted by the Third Additional Sessions Judge, Guna, in S.T. No. 266/2014 for causing grievous injuries to Savitri Bai with an axe following a dispute over erecting a boundary.
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The petitioner was appointed as a Lower Division Clerk (LDC) on February 4, 1966. He was promoted to Upper Division Clerk (UDC) on May 9, 1977, receiving a higher pay scale.
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The petitioner, an employee at the Forest Circle Pohari, Shivpuri, challenged a transfer order dated 16.06.2026 [Annexure P-3] which moved her to the Research Circle, Jabalpur.
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The petitioner, an employee of the State, was subjected to a departmental inquiry resulting in an order dated 27.04.2022, which imposed a punishment of stoppage of one increment with cumulative effect
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The petitioner (plaintiff) filed a suit for declaration and permanent injunction regarding land, placing reliance on an Ikrarnama (agreement) dated March 4, 1999.
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The petitioners, residents and business owners near the Maihar temple, challenged a land acquisition award dated 19.03.2012 passed under Section 11 of the Land Acquisition Act, 1894.
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The petitioners, residents and business owners near the Maihar temple, challenged a land acquisition notification dated 12.07.2010 issued under Section 4(2) and the subsequent final Award dated 19.3.2012 passed under...
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The petitioner, a student, holds a bank account with HDFC Bank (Respondent No. 1) used for scholarships and personal savings.
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The petitioners, engaged in the trading of crypto and virtual currencies, found their bank accounts at Kotak Mahindra Bank, State Bank of India, and ICICI Bank frozen without prior notice.
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The respondent/plaintiff filed a recovery suit under Order 37 of the CPC against the petitioner for ₹1,30,000/- plus interest, following the dishonor of cheques allegedly issued for a loan
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The appellant, a registered Co-operative Society, entered into an agreement with the respondent for the procurement and transportation of wheat during the 2015-16 season.
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The petitioner, a member of the Scheduled Caste community, was a minor when she was sexually assaulted by one Ranjeet Lodhi.
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The appellants (six daughters of the deceased, Sunderlal Patel) challenged a judgment dated 01-03-2013, which dismissed their suit for a declaration that a registered will dated 17-05-1995 was forged and void.
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The petitioner is the President of Jankalayan Upbhokta Sahakari Bhandar No. 2, Suhagi, which operates a fair price shop.
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The petitioners (defendants) challenged a trial court order dated 07.03.2025, which rejected their application under Order 7 Rule 11 of the CPC for the rejection of the plaint.
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The appellant sustained a shoulder fracture and other injuries in April 2012 when hit by a motorcycle driven negligently by respondent No. 2
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Late Shyam Sunder Sharma died bachelor without Class-I heirs on 11.05.2016.
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The petitioner, a retired Sub-Inspector, challenged an order dated 11/09/2025 and an attached recovery chart issued by Respondent No. 3.
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The petitioner, a retired Sub-Inspector, challenged an order dated 28-05-2025 issued by Respondent No. 3 seeking to recover an excess payment of Rs. 2,76,425/- from his retiral dues
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The petitioner, an industrial entity, approached the High Court under Article 226 of the Constitution of India seeking a writ to unfreeze its bank account (SBI A/c No. 43461032664).
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The petitioner filed a writ petition under Article 226 of the Constitution of India seeking to unfreeze his bank account (No. 1321104000079064 at Goyal Nagar Branch) and remove a lien of Rs. 14,328.71/-.
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The State appealed the acquittal of the respondent, Hemraj Vishwakarma, previously charged under Sections 354, 342, and 324 of the IPC and Sections 7/8 of the POCSO Act
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On January 13, 2013, the informant (Sahil) and the victim (Saurabh) were returning from a nursery when some mud accidentally fell near the respondent’s house. It is alleged that the respondent abused Sahil, assaulted...
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The State filed an application for leave to appeal under Section 378(3) of the CrPC against an order of acquittal dated August 24, 2017.
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The petitioner’s predecessor, Late Kunwar Devi, obtained a mutation order for agricultural land on 30.12.2015, which was affirmed by the Additional Collector on 28.07.2017
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The Petitioner, representing a Dargah, challenged an order dated 16/06/2026 passed by the Sub Divisional Officer, Indore, which rejected the Petitioner's application under Order 7 Rule 11 of the Code of Civil Procedur...
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The petitioner, an elected ward representative of the Jaitahari Municipal Council, filed a Public Interest Litigation (PIL) alleging systemic corruption and the misappropriation of approximately Rs. 50 crores in publi...
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The applicant sought the quashing of FIR Crime No. 176/2025 and subsequent proceedings in Case No. SC/01/2026 pending before the Additional Sessions Judge, Rajendragram
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The Petitioner, a leaseholder of commercial property at the Electronics Complex, Indore for over 8 years, challenged an eviction order dated 04/06/2026 issued by Respondent No. 1
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The petitioner, President of Nagar Parishad Gurh (Rewa), challenged a Collector's order dated 15/06/2026 [Annexure P/6] which forwarded a proposal for her recall to the State Government.
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The State of Madhya Pradesh appealed against the judgment dated 19.11.2016 passed by the JMFC, Sagar, which acquitted the respondents of charges under Sections 294, 323/34, 325/34, and 506 Part II of the IPC
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The appellant/complainant alleged that on September 16, 2015, the respondent entered his mobile shop, used filthy language, assaulted him, and looted approximately ₹1,000–₹1,100.
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The State of Madhya Pradesh (appellant) filed a first appeal on 29.01.2009 challenging a judgment and decree dated 16.10.2008 passed by the Civil Judge, Class-I, Guna
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The petitioner, a duly appointed Pujari of the Ram Janki Temple, alleged that influential locals attempted to seize temple property.
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The petitioner applied for a post under the State of Madhya Pradesh. In his application, he inadvertently claimed possession of an NCC ‘C’ Certificate, which resulted in the award of an additional 4.04 marks.
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The petitioners filed a review petition against the order dated 27.04.2026 passed in Contempt Petition No. 1607/2025.
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The petitioner, an educational institution, challenged orders passed by the Controlling Authority and the Appellate Authority under the Payment of Gratuity Act, which directed the release of retirement benefits to the...
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The respondent filed a complaint under Section 138 of the Negotiable Instruments Act, 1881, alleging the applicant failed to repay a loan of Rs. 2,00,000/- after a cheque issued for the same was dishonored
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The petitioner (defendant) challenged two orders of the Trial Court: first, the acceptance of a plaint without ensuring compliance with Section 80 of the Code of Civil Procedure (CPC); and second, the rejection of an...
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On September 26, 2024, the complainant’s nine-year-old daughter was allegedly enticed into a car by the petitioner and taken away under the pretext of dropping her at her uncle’s house
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The petitioner, Janki Kaoshal, filed a writ petition under Article 226 of the Constitution of India seeking a direction to the respondents to unfreeze her bank account (No. 1764010000000046) at Utkarsh Small Finance B...
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The petitioner, Rajkumar, filed a writ petition under Article 226 of the Constitution of India seeking a direction to the respondents to unfreeze his bank account (No. 1764018827358241).
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The petitioner, Karan Kori, filed a writ petition under Article 226 of the Constitution of India seeking a direction to Kotak Mahindra Bank to unfreeze his bank account.
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The petitioner, Mukesh Vishvakarma, approached the High Court under Article 226 of the Constitution of India seeking a direction to the respondents to unfreeze his bank account (No. 885610110000020) held with the Bank...
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The petitioner is a Co-operative Society registered in 1996.
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The petitioner’s father, an Assistant Sub-Inspector in the Madhya Pradesh Police, died in harness on October 23, 2022
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The petitioner, a Patwari, was issued a charge-sheet on June 2, 2023, regarding alleged irregularities in assessing crop damage.
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The petitioner, identifying as a journalist and social worker, filed a Public Interest Litigation (PIL) alleging corruption and procedural irregularities in the implementation of the Pradhan Mantri Awas Yojana by the...
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The respondent filed a suit for declaration, permanent injunction, and partition against the petitioners.
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The petitioner, who retired from the post of Head Constable, challenged an order dated 24-03-2025 and a recovery chart issued by respondent no. 3.
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The petitioner, a retired Sub-Inspector, challenged an order dated 21-05-2025 and an associated recovery chart issued by Respondent No. 3.
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The petitioner, a Junior Engineer, was accused of causing financial loss to the respondent company by unauthorizedly using a password to extend credit benefits to consumers
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The petitioners filed a civil suit seeking a declaration of ownership and a permanent injunction, asserting they were declared bhoomiswami in 1993-94.
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The petitioner retired from the post of Sub-Inspector.
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The petitioner, an Assistant Sub Inspector, retired from service
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The petitioner, a retired Head Constable, challenged an order passed by respondent no. 3 seeking to recover an excess amount of ₹76,514/- paid due to the erroneous re-fixation of his salary.
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The petitioners filed a Public Interest Litigation (PIL) seeking a court direction for authorities to act on an enquiry memorandum and order concerning alleged financial irregularities.
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The petitioner, Sakshi Dangi, challenged her transfer order dated June 15, 2026, and the subsequent relieving order dated June 29, 2026.
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The petitioners, a company and a partnership firm involved in manufacturing soybean products, challenged multiple orders including a suo moto revision order dated 19.07.2012 and subsequent recovery-related orders
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The appellant sought a writ of mandamus for the allotment and sale of House No. LIG 184-B in Darpan Colony, claiming it was reserved for employees
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The appellant was appointed as an ad-hoc Assistant Teacher in 1980-81 but was later removed. Following directions from the State Administrative Tribunal to screen ad-hoc teachers, the appellant appeared before a commi...
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The appellant was initially appointed as an adhoc Assistant Teacher in 1980-1981 but was later removed.
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The petitioner filed a review petition seeking to recall the order dated 30.01.2013 passed in W.P. No. 1365/2013, which had directed the Disciplinary Authority to conclude a pending departmental enquiry within one month
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The petitioners’ lands were acquired and an award was subsequently passed. Seeking higher compensation, the petitioners filed applications for reference under Section 64 of the Right to Fair Compensation and Transpare...
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The petitioner, Manish Dalal, challenged a transfer order dated June 18, 2026, issued by Respondent No. 3, and a subsequent relieving order dated June 22, 2026, issued by Respondent No. 4.
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The petitioner filed a writ petition under Article 226 of the Constitution of India challenging the action of respondent No. 3 (IDBI Bank) in freezing/holding their bank account
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The petitioner was awarded contracts for the maintenance of weighbridges at the Amlori and Bina projects of Northern Coalfields Limited (NCL).
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The appellant challenged a 2018 conviction by the Sessions Court for kidnapping for ransom and murder
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The appellant challenged a 2018 conviction by the Sessions Court for kidnapping for ransom and murder
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The petitioner filed a review petition seeking to recall an order dated February 19, 2026, passed in First Appeal No. 656/2009.
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Following a dacoity at its Sihora Branch on August 11, 2025, where assailants stole cash and approximately 14,873 grams of gold, the applicant-bank sought interim custody of 3.090 kilograms of recovered ornaments.
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The appellant, a co-operative society, entered into an agreement with the respondent during the 2013-14 procurement year for the supply and transportation of wheat.
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The applicant filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS).
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The State appealed against the acquittal of the respondent, Vipin Meena, by the XVIII Upper Sessions Judge, Bhopal, in SC No. 6/2022.
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The State appealed against a July 2022 judgment by the JMFC, Lakhnadon, which acquitted the respondent of charges under Section 304-A of the IPC
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The State appealed against the acquittal of the respondent, Asaf Khan, by the Sessions Judge, Panna, for offenses under Sections 341, 366, 506-II IPC and Section 25(1-B)(B) of the Arms Act.
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The appellant, Ram Kripal Singh, filed a writ appeal against a Single Judge's order dismissing his claim for terminal benefits and family pension following the death of Smt. Suman Devi, a permanent employee of the Dep...
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The appellant was arrested on April 17, 2025, in connection with Crime No. 241/2025 for multiple offenses, including murder and violations of the SC/ST Act.
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The petitioner’s father, an employee in the Work Charged Contingency Establishment, died in service on January 15, 2011.
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On April 10, 2012, an under-construction gate at Shankar Ghat, Balaghat, collapsed, killing two individuals and injuring three others.
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The appellant, a construction supervisor, filed an appeal against a trial court judgment dated March 15, 2024.
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The appellant, an automobile firm, challenged an award dated 28.06.2022 passed by the I Motor Accident Claims Tribunal, Gwalior, in MACC No. 1144/2019
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The petitioner was appointed as an Assistant Teacher (Shiksha Karmi Class-II) in 1998.
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The petitioner, a 77-year-old practicing lawyer, filed a petition under Article 227 of the Constitution challenging an order dated 04.05.2026 passed by the Trial Court.
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The appellant was arrested on 12.06.2025 in connection with Crime No. 340/2025 at Police Station Picchore for the alleged murder of Banti alias Sitaram Jatav, whose body was found in the Budhna river.
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The petitioners were initially appointed as daily wage employees in various government colleges across Madhya Pradesh.
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The petitioner challenged an order dated 04.06.2026 passed by the Additional Sessions Judge, Bhanpura in S.T. No. 11/2024.
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The petitioner (husband) filed a review petition against a judgment dated 30.10.2025 passed in First Appeal No. 133/2023. In the original appeal, the High Court granted a divorce and allowed the respondent-wife’s inte...
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The appellant challenged an order from the 6th District Judge, Chhattarpur, which had rejected his application under Section 34 of the Arbitration and Conciliation Act, 1996.
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The applicant was awarded a contract for railway construction work in 2016.
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The applicant was awarded a contract for construction work by the respondents via an agreement dated May 23, 2016.
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The petitioner, Kalyan Singh Kushwah, challenged a show-cause notice dated 30.05.2026 issued by respondent Nos. 3 and 4, which proposed action against his kiosk (gumti).
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The petitioners filed a writ petition under Article 226 of the Constitution of India challenging notices dated 10.06.2026.
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The husband of Petitioner No. 1 (the deceased employee) was a government servant who remained absent from duty starting August 11, 2004, citing severe illness.
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The petitioner, a registered cooperative society, applied for the allotment of fair price shops under a 2017 government advertisement
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The appellant, a registered Co-operative Society, entered into an agreement (2012-13) with the respondent for the procurement and transportation of wheat
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The appellant, a registered Co-operative Society, entered into an agreement (2014-15) with the respondent for the procurement and transportation of wheat
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The appellant, a registered Co-operative Society, entered into an agreement with the respondent for the procurement and transportation of wheat during 2014-15
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The appellant, a registered Co-operative Society, entered into an agreement with the respondent for the procurement and transportation of wheat during 2016-17. The appellant claimed that despite supplying 57,201 quint...
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The petitioner filed a writ petition seeking to restrain Respondent No. 5 from performing the duties of President of the Municipal Council, Amarwada, and to declare all actions taken by said respondent since their ele...
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The petitioner challenged an order dated 28.05.2025 passed by the Tehsildar, which allowed an application for partition (Batankan) under Section 178 of the M.P. Land Revenue Code, 1959, regarding 9.3800 hectares of jo...
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The petitioner filed an unregistered complaint before the JMFC, Mauganj, alleging that the respondents (his brothers and others) fabricated a partition deed (Pulli) dated 29.09.2008 by forging the signatures of the pe...
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On March 11, 2015, Mohd. Rahish (PW-3), a truck driver transporting 200 bags of sesame, was intercepted by four persons in a Tavera vehicle, abducted, and robbed of the truck and produce.
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The appellant was accused of enticing the prosecutrix into a physical relationship under the false pretext of marriage
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The applicant filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) challenging an order dated 15.06.2026 passed by the III Additional Sessions Judge, Chhatarpur.
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The Petitioner, a boutique proprietor, approached the High Court seeking a writ of mandamus to unfreeze Current Account No. 44940190742 maintained at State Bank of India (SBI), Khatiwala Tank Branch, Indore
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The applicant, a journalist with Tehelka Digital News, conducted sting operations to expose illegal sex determination and abortions in Dewas, MP
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The petitioner, Pankaj Patidar, filed a writ petition under Article 226 of the Constitution of India seeking a direction to the respondent, Bank of Maharashtra, to de-freeze his bank account (No. 60109308262).
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The State appealed against an order of acquittal dated 31.10.2022 passed by the 1st Additional Sessions Judge, Panna
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The appellant was accused of assaulting the injured, Sharda Prasad, with an axe on his head and right arm at approximately 14:30 hours in 2007.
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The applicant, a juvenile aged approximately seventeen years, was accused of participating in an assault involving iron rods, knives, and swords following a dispute.
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The applicant, Anurag Pandey, filed a petition under Section 482 of the Cr.P.C. seeking the quashing of FIR No. 14/2019 registered at P.S. Ashoka Garden, Bhopal, for offences under Sections 354(d) (stalking), 294 (obs...
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Shriram General Insurance Company Ltd. challenged three awards passed by the Claims Tribunal, where compensation amounts were fixed at ₹87,100, ₹49,000, and ₹78,450 respectively.
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The Petitioner, an Insurance Company, filed two civil revisions under Section 115 of the Code of Civil Procedure (CPC) challenging awards passed by the Motor Accidents Claims Tribunal.
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The accused, Deepak Pachori, was convicted for the murder of his adoptive mother, Usha Devi, for allegedly pushing her down a staircase, assaulting her with an iron rod, and strangulating her to obtain her fixed depos...
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The petitioner electricity company filed a case against the respondent alleging theft of electricity for commercial purposes (consuming 8.5 K.V.A.) via a welding machine and grinder.
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The petitioner, an Additional District Public Prosecutor, challenged a transfer order dated June 15, 2026, which moved him from Shujalpur to Mandsaur.
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On January 26, 2009, the claimant, Ravendra Singh, was struck by a truck (Reg. No. M.P.20-G-2871) driven negligibly by respondent No. 2, resulting in severe injuries and the eventual amputation of his ankle.
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The appellant (original plaintiff) filed a civil suit before the Civil Judge, Jabalpur, which was rejected on 26.04.2016.
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The Petitioner, a real estate company, is developing a commercial-cum-residential project, "Sandhya Luxuriya," in Shivpuri.
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The petitioner’s husband, a Panchayat and Social Organizer (Class III/IV employee), retired on January 31, 2012
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The appellant/complainant, a Junior Engineer, alleged that during an inspection on July 16, 2015, the respondent was found stealing electricity via a "katiya" connection to run a 3 H.P. flour mill motor.
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The respondents (plaintiffs) filed a commercial suit seeking a declaration and permanent injunction for trademark and copyright infringement and passing off
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The applicant is an accused in two FIRs (RC0082025S0018 and RC0082025S0019) registered by the CBI for offences involving conspiracy, cheating, forgery of bank guarantees, and corruption under Sections 420, 467, 468, 4...
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The applicant is an accused in two FIRs (Crime Nos. RC0082025S0018 and RC0082025S0019) registered by the CBI for offences under Sections 420, 467, 468, 471 r/w 120B of the IPC, the IT Act, and the Prevention of Corrup...
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The petitioner, while serving as a Junior Engineer at the Distribution Centre, Rajmilan, was implicated in an incident of electrocution on 09.07.2007 that resulted in the death of a minor.
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The Petitioner Insurance Company filed a revision petition under Section 115 of the CPC challenging an award of ₹23,469 passed by the Claims Tribunal.
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The dispute involves the mutation of agricultural lands totaling 1.392 hectares in Village Rajapura, originally owned by Late Devilal.
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The petitioner (Sunil Moolchandani) and his father (Gopichand Moolchandani) filed a suit for specific performance against the respondents.
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The petitioner, a registered transport firm, was awarded a contract in 2019 by the M.P. State Civil Supplies Corporation for transporting PDS commodities
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The petitioner, a registered government contractor, challenged an order dated June 6, 2024, issued by the Indore Municipal Corporation. This order blacklisted the petitioner for three years, terminated their contract,...
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Shriram General Insurance challenged an award passed by the Claims Tribunal, which granted ₹15,000 compensation to the claimant
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The appellant was arrested on 12/06/2025 in connection with Crime No. 340/2025
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The petitioner, Gyan Singh, owned a Creta car (Registration No. MP-18C-7603) which was confiscated by the respondent authorities under the M.P. Excise Act, 1915, during the pendency of a criminal trial.
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The petitioner, while serving as an Assistant Sub-Inspector (Ministerial) at the 9th Battalion S.A.F., Rewa, was served a charge sheet on October 17, 2012.
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The petitioner was appointed as a Gram Rojgar Sahayak in 2013 under the 2012 Scheme of the M.P. Rajya Rojgar Guarantee Parishad.
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The applicant bank filed this review petition seeking to recall/modify the order dated 07.01.2026 passed in W.P. No. 323/2017
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The Petitioner applied for the post of Assistant Professor (Zoology) under the OBC category following Advertisement No. 51/2022 issued by the Madhya Pradesh Public Service Commission (MPPSC).
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The petitioners filed a writ petition seeking enforcement of a demarcation report dated 05.04.2025 regarding land at Gram Pansemal
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The petitioner was appointed as an unskilled Sthai Karmi (permanent worker) in the Municipal Council Bareli, District Raisen, effective from 01.07.2021, under the State Government Circular dated 07.10.2016.
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The petitioner, born on July 1, 1954, was superannuated from service on June 30, 2014, upon completing 60 years of age
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On February 6, 2016, an inspection team led by the Investigating Officer conducted a surprise check at a residential premise in District Satna and alleged that the respondent was dishonestly consuming 490 watts of ele...
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The petitioner, a Self-Help Group (Swa Sahayata Samooh), challenged orders dated 27.08.2024, 21-02-2025, and 11-11-2025, which removed them from the Mid-Day Meal (MDM) distribution work at Madhyamik School Biraurakhet...
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The applicant filed a second anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, regarding an FIR involving various offenses under the Bharatiya Nyaya Sanhita (BNS),...
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The State appealed against a judgment dated 28.03.2023 by the Sessions Judge, Khandwa, which acquitted the respondents of charges under Section 306 of the Indian Penal Code (IPC).
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The deceased, Pooja Barman, committed suicide by hanging on 01.06.2021, within seven years of her marriage to the respondent, Rahul Barman.
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The State of Madhya Pradesh (Appellants) filed a writ appeal under Section 2 of the M.P. Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, challenging a Single Judge’s order dated April 12, 2024.
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The petitioner filed a writ petition under Article 226 of the Constitution of India seeking a direction to unfreeze his bank account (IndusInd Bank, Shujalpur)
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The petitioner, Shubham, filed a writ petition under Article 226 of the Constitution of India seeking a direction to unfreeze and restore access to his bank account (No. 100285673491) at IndusInd Bank, Shujalpur.
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The petitioner filed a writ petition under Article 226 of the Constitution of India challenging the orders of the revenue authorities (Annexures P-1 & P-8) regarding land partition.
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The petitioners filed a writ petition under Article 226 of the Constitution of India challenging a warrant dated 01-05-2017 issued by the Sub-Divisional Officer for their civil imprisonment.
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The respondent, Kamal Singh, sought correction of revenue entries for disputed land, claiming his father’s name was recorded between 2001–2005 but replaced by the petitioners’ names in 2010
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Two individuals, both aged 24, solemnized their marriage on June 10, 2026, according to Vedic customs and supported by a marriage certificate and identification documents.
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The petitioner was awarded a contract by Bharat Sanchar Nigam Limited (BSNL) for the "Operation & Comprehensive Maintenance of Electro-Mechanical Service for Usof Sites in Panna SSA"
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The petitioner filed a writ petition under Article 226 of the Constitution of India seeking directions to the respondent authorities to decide his pending representations regarding alleged financial irregularities and...
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The petitioner, an employee at the Tehsil Office, Morena Gramin, challenged a transfer order dated 15.06.2026 (Annexure P/1) moving him to the Tehsil Office, Ambah.
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The petitioner (Gajendra) and Respondent No. 8 participated in the recruitment for Gram Rojgar Sahayak under the MGNREGS. Initially, Respondent No. 8 ranked higher due to marks from a computer diploma
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On January 17, 2009, the petitioner, Bharat Singh, while driving a motorcycle (MP-07-MC-4091) in a rash and negligent manner, struck a pedestrian, Gyasobai, causing her death.
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The petitioner sought the quashing of FIR No. 337/2025 registered under Section 69 of the Bharatiya Nyaya Sanhita (BNS).
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The petitioner underwent a family partition (Fard Batwara) with his father, leading to a mutation order in his favor on 10.07.2000
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The applicants (Decree Holders) obtained an eviction decree on 15.03.1994 and filed for execution on 15.01.1999
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The petitioner challenged two orders: one dated 07.01.2025 by the Collector, Sheopur, transferring 7.420 hectares of land to the Public Health Engineering Department for a Water Purification Plant, and another dated 2...
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The petitioners challenged a demolition order dated June 9, 2026, and a communication dated May 5, 2026, issued by the Indore Municipal Corporation (Respondent No. 4).
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The petitioner, a Patwari and District Secretary of the Madhya Pradesh Patwari Sangh, challenged an amended transfer order dated 16.06.2026 issued by Respondent No. 4.
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