HCMONTHLY CASE LAW ARCHIVE
Read 101 LawLens analyses of Madhya Pradesh High Court judgments published in June 2026, covering key rulings, legal principles and case law.
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The petitioner, claiming to be an authorized representative of Dargah Gaib Shah Wali, challenged an order dated 07/04/2026 passed by the District Collector, Shajapur.
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The appellant/complainant challenged the judgment dated 25.03.2017 passed by the First Additional Sessions Judge, Amarpatan, which reversed the conviction of Respondents No. 1 and 2 under Sections 323/34 and 325/34 of...
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The deceased, Gyanesh Vishwakarma, was found hanging in his house on December 17, 2015
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The appellants were convicted by the Additional Sessions Judge, Deori (Sagar) on 21.02.2025 for assaulting the complainant, Hemraj Lodhi, on 13.09.2023.
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The Appellant, a developer of a housing colony, challenged a Common Final Order dated 04.02.2026 passed by a Single Judge, which dismissed three writ petitions.
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The petitioner filed a review petition under Order 47 Rule 1 of the CPC against an order dated April 27, 2026, passed in W.P. No. 3059/2017
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The petitioner, an Additional Program Officer at Janpad Panchayat Pohri, District Shivpuri, challenged a transfer order dated 15.06.2026 (Annexure P/1) moving him to Janpad Panchayat Khaniyadhana.
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The petitioner, a Head Constable (Nursing Assistant) at BSF Tekanpur, challenged a transfer/promotion order dated 17.03.2026 (Annexure P/1) promoting him to ASI (Medics).
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The petitioner, a steel trader, had a long-standing commercial relationship with Respondent No. 2 since 2020.
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The petitioners, owners of 3.885 hectares of land in Village Khajrana, Indore, were granted development permission by Respondent No. 2 (Joint Director, Town & Country Planning) on 09.06.2023 under Section 30(1)(kha) o...
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The petitioner originally sought bail in M.Cr.C. No. 22830 of 2026. On 18.06.2026, the High Court passed an order granting bail; however, that order inadvertently recorded facts pertaining to a different case involvin...
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The applicants filed a Second Appeal which was dismissed as abated on February 7, 2023, because they failed to implead the legal representatives (LRs) of Respondent No. 7, Manak Chand, who died on February 20, 2021
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The petitioner sought to quash an order dated 08.07.2015 passed by the JMFC, Budhar, which allowed a prosecution application under Sections 190 and 173(8) Cr.P.C.
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The petitioner, a Sub-Engineer responsible for the technical evaluation of works under the National Rural Employment Guarantee Act (NREGA), challenged an order dated 16.12.2015.
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The petitioner, Phoolchand Yadav, is the registered owner of a Pickup Vehicle (M.P.20 ZN 6172) seized under Crime No. 172/2025 by Police Station Bandol for alleged violations of the M.P. Govansh Vadh Pratishedh Adhini...
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The appellant, a former Vice Chancellor of LNIPE, was the subject of a 2019 sexual harassment complaint filed by a Yoga Instructor (Respondent No. 1) under the POSH Act, 2013
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The applicant, a government servant, sought the quashment of FIR No. 52/2024 registered at P.S. Belbag for offences under Sections 376 and 506 of the IPC.
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The petitioners challenged the orders of the Sub-Divisional Officer (SDO), Lahar (dated 08.10.2025) and the Additional Collector, Bhind (dated 26.03.2026) which rejected their interlocutory applications.
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The petitioner challenged concurrent revenue orders passed by the Tahsildar (dated 13/02/2023), the Sub-Divisional Officer (dated 06/06/2025), and the Additional Collector (dated 18/02/2026).
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The petitioner sought quashment of FIR Crime No. 762/2023 lodged on 28.10.2023 by the prosecutrix (Respondent No. 2).
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The respondent (wife) initiated maintenance proceedings under Section 125 of the Cr.P.C. against the petitioner (husband) at the Family Court, Sehore.
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The complainant, Raj Bahadur Patel, lodged a missing person report regarding his daughter, Munni Patel, on February 6, 2013.
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The petitioners, claiming to belong to the Mongia community, applied for Scheduled Tribe (ST) caste certificates. The Sub-Divisional Magistrate (SDM), Shamsabad, rejected the application on December 23, 2019, citing a...
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The Land Acquisition Officer (LAO), Gwalior, acquired 13.146 hectares of land in Village Aroli for the construction of the Harsi High Level Canal, passing an award on 05.05.2012
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The petitioner filed a civil suit on October 15, 2015, seeking a decree for declaration of ownership, possession, and permanent injunction regarding certain lands.
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The dispute concerns agricultural land originally owned by Smt. Bhagwati Devi. Following her death, the Tehsildar mutated the land in favor of her natural legal heirs on 03.10.2017
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The petitioner challenged an exchange of land sanctioned on 04.06.1996, wherein Government Charnoi (grazing) land in Village Rithaura Kalan was exchanged for private land (Survey No. 992) in Village Piparsewa belongin...
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The respondents (plaintiffs), the wife and children of the deceased Ram Sumiran Kori, filed a suit for compensation following his death by electrocution on the night of 17.11.2010.
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The respondent, Kalyan Raikwar, was tried for offences under Sections 449, 376(AB), 506 of the IPC and Section 6 of the POCSO Act for the sexual assault of a seven-year-old girl.
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The sixteen petitioners are Medical Officers serving in various Government District Hospitals and Community Health Centres in Madhya Pradesh
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The petitioner, an employee of the State of Madhya Pradesh, sought the benefit of the second time scale of pay effective from 31.07.2007
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The State of Madhya Pradesh filed a Review Petition against the order dated 20.01.2026 passed in Writ Appeal No. 45/2026, which had dismissed the State's appeal
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The State appealed against a judgment dated 10.03.2023 by the Second Additional Sessions Judge, Nasrullaganj, which acquitted the respondent of charges under Section 306 of the IPC.
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The State appealed against a judgment dated 02.05.2014 by the Special Judge, SC/ST Act, Tikamgarh, which acquitted the respondents of charges under Sections 148, 323/149, 294, and 506-B of the IPC and Section 3(1)(x)...
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The petitioner, a proprietary firm, entered into an agreement with the Municipal Council, Shivpuri, for the maintenance and repair of tube wells.
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The State of Madhya Pradesh (Appellants) filed a writ appeal under Section 2(1) of the M.P. Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, challenging an order dated 20/7/2023 passed by a Single Judge i...
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The petitioner, a Colonel in the Indian Army, challenged a Court of Inquiry and subsequent disciplinary actions, including an attachment order and a tentative charge sheet dated December 30, 2025.
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The appellant was arrested on April 5, 2023, in connection with the abduction and murder of a young girl
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The petitioner, a legally wedded wife, sought a writ of mandamus permitting the medical termination of her pregnancy, which was at 13 weeks and 1 day at the time of filing.
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The appellants, Lakhanlal and Monu Kanojia, were convicted by the Fourth Additional Sessions Judge, Chhindwara, on 03.02.2021 for an offense under Section 307 (Attempt to Murder) of the IPC.
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The appellants challenged an order dated 12.01.2026 passed by a Single Judge in W.P. No. 15342/2025
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The Petitioner Insurance Company filed a civil revision under Section 115 of the CPC challenging a Claims Tribunal award of ₹72,308/-.
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The petitioner, a Guest Faculty member in the Higher Education Department, filed a writ petition under Article 226 of the Constitution of India challenging an advertisement dated 30.12.2025 for the recruitment of Assi...
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The appellant applied for an IOCL retail outlet dealership at Village Chachai, Rewa, based on a 2018 advertisement
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The petitioners, social activists holding the positions of Sarpanch and Up-Sarpanch of Gram Panchayat Kotari, filed a Public Interest Litigation (PIL) against "Devarsi High School" (Respondent No. 8).
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The original plaintiff, Smt. Kanchan Lata, filed a suit for eviction and recovery of arrears of rent against the petitioner/defendant under Sections 12(1)(a), 12(1)(c), and 12(1)(o) of the MP Accommodation Control Act...
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The petitioner, recorded as a Bhumiswami in revenue records for land in Village Alapur, Gwalior, challenged an order dated 17.05.2017.
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The applicant, a construction company, filed an application under Sections 11, 14, and 15 of the Arbitration and Conciliation Act, 1996, seeking to terminate the mandate of the existing sole Arbitrator and appoint a n...
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The applicants were prosecuted in RCT No. 41/2013 for an incident occurring on August 28, 2012, involving a family land dispute.
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The petitioner is an accused in a murder case registered on May 13, 2020, involving a fatal assault on one Sikandar
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Complainant Smt. Rajni Jaiswal filed an FIR under Section 498-A of the IPC and Sections 3 and 4 of the Dowry Prohibition Act against the respondents.
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The petitioner filed a writ petition under Article 226 of the Constitution of India seeking a mandamus to unfreeze his bank account and release his salary.
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The applicant, a journalist with Tehelka Digital News, conducted sting operations to expose illegal prenatal sex determination and abortions in Dewas, Madhya Pradesh
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The State appealed an acquittal order dated 17.05.2016 passed by the JMFC, Banda, regarding charges under Section 325/34 of the IPC.
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The petitioner, representing a committee that traditionally organizes a Taazia procession and religious fair (Mela) at Dhobi Ghat, Indore, applied for permission for the year 2026 on June 3, 2026.
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The appellants (plaintiffs) filed an eviction suit under the M.P. Accommodation Control Act, 1961, asserting they purchased the suit property in 1958 and let it to the defendant in 1996.
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The Petitioner, a Joint Venture between SBEIPL and Hindustan Projects, challenged a communication dated 20.09.2025 declaring it "Not Eligible" in a tender process for Multi-Village Drinking Water Supply Schemes.
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The petitioner, a Revenue Inspector (R.I.), challenged the transfer orders dated 15.06.2026 and 16.06.2026, which moved him from R.I. Circle Girwai, Gwalior to R.I. Circle Bhitarwar
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The appellant, a 22-year-old candidate, was selected for the post of Constable (GD) in the Border Security Force (BSF) after clearing the 2022 SSC exam.
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The respondent was appointed as a Lower Division Clerk on compassionate grounds on 23.02.1995
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The respondents (plaintiffs) filed a civil suit seeking a declaration and permanent injunction regarding easementary rights over a passage allegedly 10 feet 6 inches wide, claiming the petitioners (defendants) were at...
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The applicant, Kumod Brij Mohan Arya, proprietor of Subhridhi Agro Food Products Pvt. Ltd., is accused of failing to pay ₹70,77,819/- out of a total of ₹1,56,49,736/- for wheat supplied by the complainant, Siddharth O...
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The appellant’s services were terminated by the respondent, which he challenged before the Labour Court.
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The applicant, a political leader, challenged an order dated 13.12.2024 passed by the Trial Court, which took cognizance of a criminal defamation complaint under Section 500 of the Indian Penal Code (IPC) and issued a...
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The applicant, Mohd Yasir, a clerk/storekeeper for the Musajid Committee, Bhopal, was arrested on January 6, 2026, in connection with Crime No. 232/2024.
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On November 20, 2015, an inspection team from the appellant electricity company conducted a search at House No. 170, Tehsil Huzur, Bhopal, alleging that the Respondent (Rijwan) was stealing electricity by bypassing th...
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The appellant’s wife died while in service on January 14, 2017.
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The appellant challenged an order dated 23/05/2026 passed by the Special Judge (Atrocities), Gwalior, which rejected his regular bail application under Section 483 of the BNSS.
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The petitioner, Neeraj Kumar Labhaniya, was an employee of the State of Madhya Pradesh who superannuated from service on 31.12.2020
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The State appealed against a judgment dated May 5, 2022, by the Special Judge, NDPS Act, Seoni, which acquitted the respondents of charges under Section 8/20 of the NDPS Act.
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The prosecution alleged that on October 24, 2021, the accused intercepted the minor prosecutrix, tied her limbs with tape near a sitaphal tree, and attempted to undress.
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The State appealed against the judgment dated 23.08.2017 passed by the JMFC, Birsinghpur Pali, which acquitted the respondent of charges under Sections 452, 354, 323, 294, and 506 Part-II of the IPC.
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On September 24, 2016, the appellant intercepted the prosecutrix near Santosh Mata Mandir and forcibly took her into a jungle to commit rape. The act was interrupted when a third party arrived upon hearing the victim'...
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The appellant’s daughter committed suicide by hanging on June 27, 2016
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The State of Madhya Pradesh appealed against the judgment dated July 26, 2017, passed by the JMFC, Goharganj, which acquitted the respondents of charges under Sections 341, 294, 323, and 506 Part-II of the IPC.
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The appellant (complainant) married the respondent (accused) around 1991-92
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The State appealed against the judgment of the Special Judge, NDPS, Panna, dated 31.10.2022, which acquitted the respondent of charges under Sections 8(C)/20 of the NDPS Act.
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The deceased, Rajendra, married respondent Bharti in June 2018. The prosecution alleged that Bharti pressured the deceased to live separately from his disabled mother, leading to frequent disputes
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The State appealed against a judgment dated 22.08.2017 by the JMFC, Amarpatan, which acquitted the respondents of charges under Sections 294, 323, 324, 325, 506 Part-II, and 34 of the IPC.
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The State appealed a 2017 acquittal of the respondent, who were charged with criminal intimidation, voluntarily causing hurt, and possession of an illegal firearm under Sections 294, 323, 506 Part-II of the IPC and Se...
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On August 24, 2021, a Vigilance Flying Squad inspected a premises in village Bagharupa and allegedly found the accused committing electricity theft by connecting wires directly from a transformer to household appliances.
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The petitioner, a proprietorship firm, was declared the successful bidder in a tender process for organizing the "Shree Siddheshwar Banganga Mela, 2026".
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The Appellant, Shiva, was convicted by the Additional Sessions Judge, Chaurai, for the murder of his wife, Kiran, under Section 304-I of the IPC and sentenced to Life Imprisonment
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The petitioner, Shivram Sharma, challenged an order dated February 19, 2026, which rejected his application for compassionate appointment following the death of his father, Late Shri Gopal Sharma, who died in harness...
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The petitioners filed a writ petition under Article 226 of the Constitution of India seeking a direction to the respondent (EPFO) to grant the benefit of a higher pension.
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The petitioner, a labour contractor previously providing manpower to Respondent No. 4, challenged the award of a manpower supply contract to Respondent No. 6 (via Respondent No. 3, acting as a nodal agency).
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The Appellant was convicted by the Special Judge (POCSO Act), Datia, for the kidnapping, rape, and murder of a nine-year-old girl. The Trial Court imposed multiple sentences, including the death penalty under Section...
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The petitioner, an employee under the Janpad Panchayat Shivpuri, challenged a transfer order dated June 15, 2026, which moved him from Mohangarh to Sikravada
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The petitioner (husband) challenged an ex-parte maintenance order dated 25.07.2023, which directed him to pay ₹31,000 per month under Section 125 Cr.P.C.
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The applicant was convicted in Case No. SC/NIA/12972/2007 and subsequently filed an appeal along with an application for suspension of sentence under the BNSS.
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The State appealed against a judgment dated 24.07.2017 passed by the JMFC, Birsinghpur Pali, which acquitted the respondents of offenses under Sections 324 r/w 34 and 323 r/w 34 of the IPC
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The petitioners, serving as I.T. Operators/Data Entry Operators in the Madhya Pradesh Excise Department, challenged a restrictive proviso in a Gazette Notification dated September 25, 2023.
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The petitioner, Balveer Singh, claimed ancestral ownership and possession of an old cannon
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The applicants, Directors of Milano Papers Pvt. Ltd., entered into a commercial relationship with Respondent No. 2 (Proprietor of Jai Mata Di Traders) for the supply of waste paper.
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The applicant, Bhagwandas, filed this Miscellaneous Civil Case (MCC) seeking the restoration of Second Appeal (S.A.) No. 741/2007 and the setting aside of an order dated 05/02/2026 passed in a previous application, MC...
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On 11.03.2011, a partially burnt body was discovered in the foundation of an under-construction dam
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On March 11, 2011, an unidentified male body with burn injuries on the upper portion was discovered in the foundation of an under-construction dam in Village Hadai
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The appellant society filed a civil suit for declaration and permanent injunction, which was dismissed by the Trial Court on 22/02/2011.
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The appellant was convicted by the Trial Court under Section 302 of the IPC for the murder of his mother, Gangabai, and sentenced to life imprisonment.
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The petitioner, Mahesh Kumbhani, filed an application under Section 482 of the Cr.P.C. (Section 528 of the BNSS) seeking the modification of an order dated 25.05.2026 passed in M.Cr.C. No. 18603/2026.
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The appellants were convicted by the Trial Court for rioting, house trespass, and causing damage by fire on the allegation that they demolished the complainant’s house and set her vehicle ablaze due to political and P...
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