HCMONTHLY CASE LAW ARCHIVE
Read 213 LawLens analyses of Madhya Pradesh High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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On June 2, 2014, Forest Range Officers conducted a search of a rented premises belonging to the respondent based on a warrant. They seized 892.050 kg of Dhavda gum, allegedly stored illegally and extracted through unn...
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The petitioner, Chotu, filed a writ petition under Article 226 of the Constitution of India seeking a direction to HDFC Bank to unfreeze his bank account (No. 50100233673536)
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The petitioner, Jyoti Jain, approached the High Court under Article 226 of the Constitution of India seeking a direction to Bank of Baroda to remove a freeze/hold placed on her bank account (Account No. 1148100027262).
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The matter originated from a reference by a Trial Court involving a 16-year-old minor victim of sexual assault (registered under Crime No. 85/2026) seeking medical termination of pregnancy (MTP).
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On March 10, 2013, forest department staff conducted barricading on the Kirgaon-Kakaria road. At 4:20 a.m., they intercepted the respondents, Kalu and Cheetar, who were riding two motorcycles transporting six wet teak...
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The State filed an application under Section 378(3) of the Cr.P.C. seeking leave to appeal against the judgment dated 25/06/2016 passed by the Special Judge SC/ST Act, Burhanpur.
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On April 28, 2015, the complainant, Umesh Sankhpal, alleged that the respondents used caste-based slurs and physically assaulted him with wooden sticks due to previous enmity
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The State filed an application for leave to appeal against the judgment dated 07/12/2016 passed by the JMFC, Anuppur, which acquitted the respondents of charges under Sections 498-A, 506-B, and 342 of the IPC.
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The State of Madhya Pradesh filed an application under Section 378(3) of the Cr.P.C. seeking leave to appeal against the judgment of acquittal dated 21/09/2016 passed by the Special Judge, Chhattarpur.
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The State filed an application for leave to appeal against the judgment dated 09/12/2016 passed by the Special Judge, SC/ST Act, Katni, which acquitted the respondent of sexual harassment and atrocity charges
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On February 23, 2015, the prosecutrix lodged a report alleging that while she was alone at home, the respondent entered with "bad intention," physically assaulted her (pressed her breast and threw her on a bed), and s...
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The applicant, Rahul, filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 (corresponding to Section 439 Cr.P.C.)
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The deceased, Twisha Sharma, married Samarth Singh (son of the respondent, a retired Judicial Officer) on 09.12.2025.
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The petitioner, an assessee, challenged an assessment order dated 27.03.2026 issued by the National Faceless Assessment Centre (Respondent No. 4) under Section 143(3) read with Section 144B of the Income Tax Act, 1961.
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The deceased, Twisha Sharma, married Samarth Singh (son of the respondent, a retired Judicial Officer) on 09.12.2025. On 12.05.2026, within five months of marriage, she died by hanging at her matrimonial home
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The petitioner, a Deputy Collector, was placed under suspension on 03.10.2006 following a stampede at Ratangarh Mata Mandir where 37 devotees died.
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The applicant, a juvenile (Child in Conflict with Law), was apprehended on 01.04.2026 for alleged offences under Sections 103(1), 109(1), 191(2), 190, 296(B), 115(2), and 118(1) of the Bharatiya Nyaya Sanhita (BNS).
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The petitioner’s husband, a peon at the respondent-department, was regularized in 1997.
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The petitioner, a retired Naib Tahsildar, challenged an order dated 21-04-2016 which withheld 5% of his pension following a departmental inquiry.
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The petitioner’s father, Late Shri Narayan Singh Sengar, died in harness on 01.01.2010 while serving as a District Legal Aid Officer.
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The complainant, Smt. Kabila Bai, alleged that on November 15, 2010, the accused, Harinarayan Tiwari, assaulted her with a bamboo stick and hurled caste-based abuses.
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The petitioners, domestic electricity consumers, challenged a private complaint dated 25.05.2016 filed by the Respondent Board (Case No. 03/16) for electricity theft and a demand of Rs. 1,63,530/-
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The petitioners were appointed as Assistant Grade-III employees (Class III) between 1979 and 1984 and retired between September 2016 and March 2017
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On March 23, 2016, police received information regarding illegal hunting of a blackbuck by individuals in a Toyota Qualis.
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The State appealed an order dated 01.10.2022 passed by the Additional Sessions Judge, Lavkush Nagar, acquitting the respondent of charges under Sections 354, 323, and 506 of the IPC and Sections 7/8 and 9M/10 of the P...
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The State appealed against the judgment dated 20.10.2022 passed by the Special Judge, POCSO Act, Bhopal, which acquitted the respondent of charges under Sections 354, 354-A, and 323 of the IPC; Sections 7/8 of the POC...
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The State appealed against the judgment dated 20.10.2022 passed by the Special Judge (NDPS Act), Panna, which acquitted the respondent of charges under Section 8/20(ka)(i) of the NDPS Act, 1985.
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On November 14, 2017, police conducted a search at the house of the respondent, Khillu Varman, based on informant data regarding the illegal cultivation of cannabis
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On December 31, 2020, Shalu Baby (18 years old) died in a motor accident when a dumper (MP 65 H 3695) driven negligently collided with the motorcycle on which she was a pillion rider.
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The petitioner, a proprietary concern, filed a writ petition under Article 226 of the Constitution of India challenging the action of Bandhan Bank in freezing/placing a lien on its current bank account.
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The petitioner, a Forest Guard responsible for guarding Tendupatta leaves at a warehouse in Hanumana, was accused of failing to verify bag counts and tampering with a Panchanama register via overwriting
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The petitioner, an Engineering Graduate in private business, challenged an order dated 30.08.2014 passed by respondent No. 3 (Managing Director, M.P. Rajya Beej Evam Farm Vikas Nigam).
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The petitioner, a private company providing security and sanitary services to various government health establishments in Madhya Pradesh, challenged an order dated 14.01.2015 issued by the Directorate of Health Services
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The State filed an application under Section 378(3) of the Cr.P.C. seeking leave to appeal against the judgment dated 29.11.2016 passed by the Additional Sessions Judge, Beena.
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On July 30, 2012, the complainant, Shyamkali Baiga, alleged that the respondent abused her and assaulted her with a wooden stick while she was washing rice.
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The State filed an application under Section 378(3) of the Cr.P.C. seeking leave to appeal against a judgment dated 29.08.2017 passed by the Judicial Magistrate First Class, Birsingpur Pali.
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On November 29, 2013, the complainant, Keshav Das Prajapati, alleged that the respondents damaged the boundary of his agricultural field and subsequently assaulted him with fists, kicks, and sticks when questioned.
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The petitioner was declared ineligible for appointment on June 30, 1975, due to a pending criminal case
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The petitioner, while serving as Deputy Director, Agriculture, was issued a charge-sheet on 27.09.2016 containing ten charges related to financial irregularities and lesser distribution of agricultural materials.
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The original petitioner was appointed as a Constable in 1979 and retired as a Head Constable (Class III post) on June 30, 2016
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The petitioner was appointed as a Steno-Typist in 1975 and retired as an Assistant Grade-1 (Class-III post) in September 2014
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The State filed a petition under Section 439(2) of the Cr.P.C. seeking the cancellation of bail granted to the respondent by the 18th Additional Sessions Judge, Jabalpur, on 31.07.2023.
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The petitioners (wife and two minor daughters) filed an application for maintenance under Section 125 of the Cr.P.C. against the respondent. Interim maintenance of ₹10,000 each was awarded to the daughters.
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The appellant was appointed as a Lecturer at Maulana Azad National Institute of Technology (MANIT) and subsequently promoted/redesignated as Associate Professor via an order dated 21.06.2005, effective from 09.10.2003.
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The applicant sought quashment of FIR No. 197/2025 and the subsequent charge-sheet filed for offences under Sections 238(a), 249(b), and 3(5) of the Bharatiya Nyaya Sanhita (BNS), 2023, and Sections 19 and 21(1) of th...
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The petitioner, a Sub Inspector of Police (M) at P.T.S. Tighara, Gwalior, was issued a charge-sheet on 26.03.2009 for alleged acts and omissions.
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The appellants (claimants) filed a claim under Section 173(1) of the Motor Vehicles Act, 1988, challenging the award dated 04.01.2024 passed by the VII Motor Accident Claims Tribunal (MACT), Gwalior in Case No. 467/2021
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The petitioner (husband) filed a divorce suit against the respondent (wife) on 30.08.2023
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The appellants, Jaggu and Kallu, were convicted by the Trial Court on September 28, 2011, for an incident occurring on September 1, 2010.
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In July 1983, the Collector Shahdol permitted Western Coal Field Ltd. to develop an existing kachha (raw) track into a pakka (paved) road, noting no objections were received and directing mutual settlement if private...
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The petitioners, who are agriculturists and holders of Kisan Credit Cards (KCC), filed writ petitions under Article 226 of the Constitution of India seeking directions for the payment of outstanding insurance amounts...
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The Appellant, a juvenile originally from Punjab, was directed by the Juvenile Justice Board, Bhopal, to be kept at a Special Home (Girls) in Indore until she attained majority
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The petitioner, a secured creditor, extended a loan of ₹3,02,32,023/- to Respondent No. 3 (acting as M/s Sarah) with Respondent No. 4 serving as a guarantor.
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Respondents Kusum Jain and Ratnesh Jain filed a complaint before the Tehsildar alleging that land in Survey No. 163, reserved for a park, was illegally mutated in the name of the Petitioner-Society and subsequently so...
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The applicant filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, concerning Crime No. 06/2025.
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The applicant, Ranveer Singh Yadav, filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS).
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The applicant, Anmol Goel, filed a first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on March 19, 2026.
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The appellant purchased land in Khasra Nos. 256 and 257 via registered sale deeds, leading to mutation in revenue records
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The respondents (plaintiffs) filed a civil suit for declaration and permanent injunction based on a Will dated 16.02.2021.
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The petitioner applied for a Retail Outlet (RO) dealership under an advertisement dated 28.06.2023 for a location in District Sheopur.
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The applicant, a 30-year-old barber, was arrested on April 7, 2026, in connection with an alleged robbery that occurred on April 4, 2026
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The applicant filed his first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on April 7, 2026.
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The applicant, a 33-year-old shopkeeper, sought anticipatory bail regarding Crime No. 118/2025
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The petitioner, an owner of land in Survey No. 98/2 at Village Gajaar, challenged a demarcation report initiated by respondents Nos. 4 and 5 (owners of adjacent Survey Nos. 102/1 and 103/2/2).
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The applicant, a 19-year-old labourer, was arrested on November 13, 2025, in connection with Crime No. 833/2025 charged with kidnapping and penetrative sexual assault of a minor under Sections 137(2), 87, 65(1), and 6...
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One Babulal committed suicide by hanging on September 2, 2025. A handwritten note was recovered alleging harassment by the applicant (Sushma Patel), her husband, and a Sarpanch over financial disputes and political ri...
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The petitioner’s land (Survey Nos. 38 and 40) in Datia was acquired under an award dated 06.01.2016.
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The petitioners were temporary laborers engaged for mustard procurement at the Ammayan center until 31.05.2024.
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The applicant, Bobby Balmik, filed his first bail application seeking anticipatory bail regarding Crime No. 118/2026 registered at Police Station Gwarighat, Jabalpur.
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The applicant, Ashish Vishwakarma, filed his first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023. He was arrested on January 29, 2026, in connection with the death of his wi...
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The petitioner/plaintiff filed a civil suit for specific performance regarding agricultural land in Gwalior, alleging a written agreement to sell dated 01.07.2017.
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The petitioner/plaintiff filed a civil suit for specific performance against the respondents regarding land in Village Sirol, Gwalior
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The applicant, Amit Garg, filed his first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, regarding Crime No. 304/2023.
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The applicant, Prashant Kushwaha, was arrested on December 22, 2024, in connection with Crime No. 32 of 2024 at P.S. S.T.F. Bhopal (Unit Jabalpur).
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The appellants/claimants filed an appeal under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the Fifth Motor Accident Claims Tribunal, Gwalior
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The appellants/claimants filed an appeal under Section 173(1) of the Motor Vehicles Act, 1988, challenging the award dated 25.03.2022 passed by the Fourth Motor Accident Claims Tribunal, Gwalior.
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The appellants/claimants filed an appeal under Section 173(1) of the Motor Vehicles Act, 1988, challenging the award dated 28.02.2022 passed by the Fifth Motor Accident Claims Tribunal, Gwalior.
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The petitioner, a former Head Constable in the Madhya Pradesh Police, retired voluntarily on 01.11.2018.
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The appellant challenged the judgment dated 20.01.2024 passed by the Special Judge (POCSO), Nagda, Ujjain, which convicted him for an incident occurring on 22.03.2023
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The petitioner, a Constable (GD) since 2013, was transferred to District Dhar despite requesting Ratlam for medical treatment.
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The petitioners were appointed as Peons, Cooks, Watermen, and Watchmen between 2011 and 2014 by the Block Education Officer (BEO) under a State Circular dated 29.10.1996.
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The petitioner, National Insurance Co. Ltd., filed a review petition seeking to challenge an earlier order involving a Motor Accident Claims Tribunal award. The petition was filed with a delay of 362 days
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The appellants were candidates for the post of Primary Teacher in the School Education and Tribal Development Departments. Despite higher merit, they were excluded from the School Education Department and initially ap...
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The petitioner, a dentist with a 60% locomotive disability, applied for the Dental Surgeon Recruitment Examination, 2024, conducted by the Madhya Pradesh Public Service Commission (Respondent No. 2).
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The appellants filed a claim under Section 173(1) of the Motor Vehicles Act, 1988, challenging the award dated 30.07.2025 passed by the First Motor Accident Claims Tribunal, Gwalior.
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The applicant, Shubham, filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking the quashment of FIR Crime No. 555/2025 registered at P.S. Neelganga, Ujjain.
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The applicant, Lakhan Soni, was arrested on January 24, 2026, in connection with a fatal motor vehicle accident involving a Nissan Magnite that ran over laborers at a road construction site, resulting in five deaths a...
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The respondent/plaintiff filed a civil suit for specific performance and permanent injunction based on an alleged agreement to sell dated 07.08.2024 regarding a house in Vidisha.
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The applicant, a police official, filed a third bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, regarding the custodial death of 53-year-old Rajkali Kewat.
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The petitioner, an Enforcement Clerk (Parvartan Lipik) at the Court of JMFC, Mehgaon, was suspended following an audit that revealed misappropriation of court fines totaling Rs. 37,810/-.
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The applicant filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).
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The applicant, Altaf Ansari, was arrested on February 8, 2026, in connection with Crime No. 99/2026 at Police Station Hanumantal, Jabalpur.
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The applicant filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking regular bail following the withdrawal of his first application on February 18, 2026.
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The applicant filed a third bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking regular bail
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The applicant, a 55-year-old labourer, filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
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The plaintiffs/respondents filed a civil suit (RCSA No. 544/2022) seeking a declaration of title and permanent injunction regarding agricultural lands in Village Parsen, Gwalior.
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The applicant, Rohit Thakur, was accused of riding pillion on a motorcycle and hurling two "soovar maar" (crude) bombs at a temple on March 22, 2025
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The petitioners sought quashment of FIR/charge sheet Crime No. 355/2015 registered at Police Station Chandan Nagar, Indore
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The petitioner, an Officer Class-II at Madhyanchal Gramin Bank, retired on 31.12.2014.
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The petitioner, a Head Constable, was posted as a computer operator at the SDOP office, Garoth, between 2011 and 2013.
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The appellants (claimants) filed an appeal under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the Member Second Motor Accident Claims Tribunal, Gwalior, on 23.11.2...
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The Appellant/claimant alleged that on April 27, 2018, he was hit by a motorcycle (MP-07-MN-4750) driven rashly by Respondent No. 1, resulting in a serious right knee injury requiring surgery
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The petitioner filed Civil Suit No. 311/2023 for specific performance of an agreement to sell dated 18.01.2022 against respondents No. 2 to 14.
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The petitioner, Piyush Rathor, filed a writ petition under Article 226 of the Constitution of India seeking a mandamus to direct HDFC Bank to defreeze his bank accounts.
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The Petitioner, Ajay Singh Jadon, filed a writ petition under Article 226 of the Constitution of India seeking a mandamus to unfreeze his savings bank account (No. 4947798969) at the Vijay Nagar branch of Kotak Mahind...
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The petitioner, Dharmendra, filed a writ petition under Article 226 of the Constitution of India challenging the action of the respondents in freezing his HDFC Bank savings account.
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The applicant filed his first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on January 17, 2026.
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The applicant, Anwar Khan, filed a third bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, regarding Crime No. 1446 of 2024.
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The respondent was granted a stone mining lease (1990–1993) near a forest area in District Raisen. In 1992, the Forest Department seized 1,441 stones, alleging illegal extraction from forest land.
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The petitioners, employees of BPL Medical Technologies Pvt. Ltd., supplied a “BPL Alpinion Ecube8LE” ultrasound machine to Karuna Hospital, Betul, following a purchase order dated July 29, 2021
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The Petitioner participated in a tender process (Contract Head No. 2) for “Hoarding Board Wall Painting” and deposited an earnest money amount of Rs. 2,00,000
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The parties married on 12.12.2012 and have one daughter.
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The applicant, Managing Director of Mahakaushal Plantations Limited, was accused in 93 criminal cases across various states following the company's failure to repay public deposits.
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Following a High Court direction in a Public Interest Litigation (PIL) to regulate schools operating in residential areas, the Deputy Commissioner of the M.P. Housing Board, Rewa, issued an order on 11.12.2014 (Annexu...
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The petitioner, Surendra Kumar Singhai, was appointed as a Stenographer in the Police Department in 1980.
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The petitioner was appointed as a Testing Assistant on a contract basis in 2013.
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The petitioner, a real estate developer, entered into multiple development agreements and a Memorandum of Agreement (dated 17.12.2019) with M/s Anant Investment and Respondent No. 2 (complainant) for residential proje...
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The applicant, a 75-year-old retired Joint Director of Medical Education, is an accused in a Vyapam Scam case (Crime No. RC 2172015 A0025) involving allegations of corruption, forgery, and illegal admissions in 2012
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On October 11, 2002, Forest Authorities searched the respondent’s general store in Sagar and seized unauthorized forest produce, including sandalwood, gum, and two Sambhar horns.
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The appellant (complainant/Electricity Company) challenged the judgment dated 19.10.2022 passed by the Special Judge (Electricity Act), Bijawar, which acquitted the respondent of charges under Section 135 of the Elect...
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The petitioners, residents of Survey No. 455/2, claim to be rustic villagers in settled possession of approximately 70 Bigha of Government/Abadi land for over 50 years.
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The Petitioner was awarded a contract by the M.P. Public Health Services Corporation (Respondent) to supply disposable syringes within 45 days of purchase orders
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The petitioner was appointed as a Peon (Class-IV employee) in 1990
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The petitioner, Smt. Sharda Verma, was appointed to her post (likely on compassionate grounds, given the cited precedents) and was required to pass a Hindi typing examination.
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The petitioner filed a Misc. Petition under Article 227 of the Constitution of India challenging an interim order dated 19.01.2026 passed by the National Consumer Disputes Redressal Commission (NCDRC), New Delhi, in R...
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The State appealed against a judgment dated 22.09.2016 passed by the Special Judge, Panna, which acquitted the respondents of charges under Sections 457, 504, 506 (Part-II) of the IPC and Section 3(1)(x) of the SC/ST...
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The appellants were convicted by the Trial Court on 11.12.2013 for an incident occurring on 20.10.2011 where they assaulted the complainant, Mersingh, and his son, Indrajeet, with an axe and sticks following a dispute...
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The petitioner was appointed as an Assistant Teacher in 1984 and retired from the post (a Class-III position) on 31.08.2016.
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The appellant, Devi Singh Rawat, was convicted by the Second Additional Sessions Judge, Dabra, for the offence of cheating under Section 420 IPC and sentenced to 7 years R.I. with a fine of Rs. 13,50,000/-.
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The petitioners are the legal heirs of Mohan Singh, who was allotted land (Survey No. 96/1, 3.1350 hectares at Village Gader, Guna) in 1961
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The applicants were charged under Sections 103(1) (murder) and 3(5) of the Bharatiya Nyaya Sanhita (BNS), 2023, following an incident registered at Police Station Singhpur.
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The petitioner, an agriculturist, challenged the confiscation of her vehicle (registration No. MP-53-HA-1465) by forest authorities for an alleged offence under Section 33(1)(kha) of the Forest Act and the Vanopaj Act...
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The applicants (warehouse operators) challenged an order dated 14.02.2025 passed by the JMFC, Deori, which allowed an application filed by the respondent under Section 91 of the Cr.P.C.
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The petitioner, a licensee of Government Composite Liquor Shops, filed a writ petition under Article 226 of the Constitution seeking a mandamus for a fair investigation in Crime No. 261/2025
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The revisionists (complainants) challenged the judgment dated 31.12.2004 passed by the Special Judge (Atrocities Act) and Additional Sessions Judge, Bhopal, in S.T. No. 308/2002.
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The deceased, Sanjeev Prasad, was killed over a money transaction. Accused Sharyar Khan was convicted under Sections 302 and 342 of the IPC by the Trial Court on May 11, 2009, and sentenced to life imprisonment.
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The deceased, Sanjeev Prasad, was killed over a money transaction. Sharyar Khan was convicted by the Trial Court under Sections 302 and 342 of the IPC for the murder and wrongful confinement of the deceased, whose bod...
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On April 16, 2015, forest officials acted on a tip regarding illegal animal remains at village Peeparkhunta.
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Respondent No. 1 (Jainshree) challenged a 1989 mutation order regarding agricultural land belonging to her late father, Vrishbhan, after a delay of 34 years.
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The Respondent No. 1 (Plaintiff) filed a suit for declaration seeking to nullify a power of attorney (dated 31.01.2013) and a subsequent sale deed (dated 30.01.2014) as fraudulent and forged
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The respondent, Farhanaj Qureshi, owned a stone crushing mine in village Guda, managed by her husband, Raj Qureshi
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The petitioner, holding a Diploma in Automobile Engineering, applied for the post of Chargeman (Technical) under the Limited Departmental Competitive Examination (LDCE) 2016-17 at Vehicle Factory Jabalpur.
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The appellant, Smt. Nisha Pandey, a senior lecturer at Government Polytechnic College, Rewa, was handed the administrative charge of in-charge Principal on 06.07.2023.
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The applicant filed a third application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
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In July 2025, the petitioner, an elected councillor, and others submitted a representation to the District Collector alleging financial irregularities and corruption in road construction by the Municipal Council, Shiv...
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The petitioner filed a writ petition under Article 226 of the Constitution of India challenging the appointment of Respondent No. 3 as an Anganwadi Worker in Ward No. 2, Nagar Panchayat Kailaras, District Morena.
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The petitioner was appointed as a Forest Ranger in 1982 and received time-scale pay benefits in 2010 after 20 years of service.
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The petitioner was appointed as a Lab Attendant in 1968 and promoted to Assistant Teacher (Science) in 1987.
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The petitioner, a Class-III employee, challenged the order dated 25.04.2018 [Annexure P-1] issued by respondent No. 3, which withdrew the benefit of a time-bound pay scale.
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The petitioner, owner of 0.77 hectares of agricultural land in Village Rataur, was accused by respondent authorities of developing an illegal colony.
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The petitioner, appointed as a Homeguard Sainik in 1981, challenged an order dated 13.10.2022 which rejected his representation to change his Date of Birth (DOB) in his service records from 13.11.1962 to 13.11.1964.
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The petitioner, an Investigator in the Directorate of Economics and Statistics since 2010, became eligible for his first time-scale pay upgrade on 19.07.2020.
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The petitioner, a Computer Operator at the District Education Office, Vidisha, was placed under suspension on 30.12.2016 for unauthorized absence since 21.11.2015.
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The petitioner challenged a mutation order dated 13.08.2012 passed by the Tehsildar, which mutated agricultural land in favor of Respondent No. 3 (Shailendra Kumar) based on a registered Will executed by the deceased...
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The appellants, Sunny Pradhan and Sunny Gupta, were convicted by the Fourth Additional Sessions Judge, Bhopal, on 23.07.2025 for an incident occurring on 23.05.2021 where they assaulted the complainant, Ankit Bansal,...
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The applicant, Bhupendra Singh Lodhi (alias Dashrath Singh Lodhi), filed a first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
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The petitioner, a registered partnership firm, participated in a tender (No. 13/CE/Bridge Zone/2025-26) for the construction of a submersible bridge in District Shivpuri
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On May 22, 2021, during COVID-19 restrictions, the petitioner was intercepted by police personnel from Police Station Chiman Ganj Mandi, Ujjain, while heading to a temple for evening prayers.
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The applicant, Ashish Lodhi, was arrested on June 4, 2025, in connection with Crime No. 249 of 2025 registered at Police Station Patan, Jabalpur.
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The revision petitioner, a "Child in Conflict with Law" (CICL), was implicated in Crime No. 549/2025 at Police Station Neelganga, Ujjain, under Sections 109(1), 115(2), 296(b), 351(3), and 3(5) of the Bharatiya Nyaya...
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The applicant filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, concerning Crime No. 249/2025 registered at PS Patan, Jabalpur.
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The applicant, a 25-year-old private computer operator, sought anticipatory bail regarding or regarding Crime No. 22/2026 at P.S. Majholi.
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The applicant, Suresh @ Surru Choudhary, was arrested on February 27, 2026, in connection with Crime No. 22/2026 at Police Station Ranjhi, Jabalpur
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The applicant filed his first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023. He was arrested on February 23, 2026, in connection with Crime No. 522/2025 at PS Gohalpur, Jaba...
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The applicant, a surveyor for a private firm (R.B. Associates), was arrested on 26.03.2026 in connection with Crime No. 22/2026 at P.S. Majholi.
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The petitioner, a student of P.B.B.Sc. Nursing at Yogmani Institute of Nursing College, appeared for her second-year examinations in May 2025.
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The petitioner filed a writ petition under Article 226 of the Constitution of India challenging an order (Annexure P/1) passed by the Additional Commissioner which upheld the appointment of Respondent No. 1 as a Pujari
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The petitioner, an employee of the M.P. Industrial Development Corporation (MPIDC), was dismissed from service on 09.06.2023 following a departmental enquiry report dated 18.10.2022.
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On August 26, 2008, the police intercepted a motorcycle at Shahpur Road, Patharia. A search of a cloth bag attached to the vehicle allegedly revealed "Ganja" (cannabis).
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The prosecutrix (PW-1) alleged that the respondent repeatedly harassed and assaulted her between November 9 and November 24, 2005. Specifically, she alleged that on November 24, 2005, while harvesting paddy, the respo...
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The petitioner, a contractor for Northern Coalfields Limited (NCL), sought quashment of FIR No. 70/2018 registered under Sections 294, 323, 353, 506, 332, and 333 of the IPC.
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The applicants, government/cooperative employees, were initially implicated in FIR Crime No. 222/2020 at P.S. Pipariya regarding the illegal transportation of 600 bags of urea intercepted on 12.07.2020.
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The applicant sought the quashment of FIR Crime No. 129/2025 and the subsequent order of framing charges dated 23.05.2025
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The applicant (wife) and respondent (husband) married in 2007 and have one son.
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The applicant, Roshan Thakur, was arrested on 19.02.2026
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The applicant, Ritesh @ Chintu, filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following the dismissal of his first application as withdrawn on 31.03.2026.
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The applicant, a 21-year-old agriculturist, was apprehended by the police on April 15, 2026, following a secret tip-off.
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The applicant, Satendra Namdev (19), a laborer, sought anticipatory bail following an FIR registered at Police Station Kundam (Crime No. 114/2026).
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The petitioner, a borrower, defaulted on loan installments, leading the respondent Bank to declare his account a Non-Performing Asset (NPA)
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The applicant sought directions under Section 482 Cr.P.C. to compel the Sub Divisional Magistrate, Nagod, to restore possession of a house at Khasra No. 723/1, Village Shivrajpur.
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The petitioner was appointed as a contractual Diet Trainer at the Nutrition Rehabilitation Centre (NRC) in 2008 under the National Rural Health Mission.
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The applicant, Rohani Sahu, was charged under Section 106(1) of the Bharatiya Nyaya Sanhita (BNS) and Section 135 of the Electricity Act following an FIR dated 29.06.2025.
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The petitioner, a retired Stenographer from the Revenue Department, superannuated on 30/06/2021
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The petitioner society was allotted a fair price shop under the M.P. (Food Stuff) Public Distribution Scheme, 1991.
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The petitioner was an Incharge Supervisor at Gram Panchayat Imaliya, Morena
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The petitioner, a Self-Help Group, was appointed on 28.12.2007 to distribute Mid-Day Meals at Primary and Middle School, Devardehi
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The respondent, Govind Sharma, joined service as a daily wager on October 1, 1979, and was later regularized in the work charge establishment as a Wireman on December 1, 1989
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The petitioner, working as a Gram Rojgar Sahayak in Gram Panchayat Sojna, challenged a recovery order dated 28.01.2020 issued by the CEO, Zila Panchayat, Gwalior
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The respondent was engaged as a daily wager by the petitioners in 1979 and was subsequently regularized in 1989
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The appellant, Smt. Priya Chouhan, filed a Miscellaneous Appeal under Order 43 Rule 1(r) of the CPC challenging an order dated 19.12.2023 passed by a Single Judge in Contempt Petition No. 4207/2023.
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The appellant (claimant) filed a claim under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the First Motor Accident Claims Tribunal, Sabalgarh.
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The petitioners filed a review petition challenging the judgment dated 05.10.2012 passed in Second Appeal No. 265/1996, which had allowed the respondent’s appeal and affirmed the trial court's decree
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The petitioner filed a Review Petition seeking to review a previous order.
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The applicant, a 40-year-old businessman, filed a first anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
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The petitioner, while serving as a Laboratory Technician/Cashier at Government Kamla Raja Girls PG College, was charged with financial irregularities and defalcation of Rs. 7,20,460/-, as well as failing to deposit da...
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The applicant, Rashmi Kanojia, sought regular bail following her arrest on April 11, 2026, in connection with the suicide of her husband, Deepak Verma, on January 7, 2026
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The applicant, Shahnoor Khan, filed his first bail application following his arrest on April 12, 2026, in connection with Crime No. 167/2026.
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The applicant, Rajendra Rauat, filed his first anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
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The applicants, Kunwar Singh (brother-in-law) and Rajesh (father-in-law), were arrested on 28.11.2025 in connection with Crime No. 397/2025.
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The applicant filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
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The applicant, Sumesh Singh, the 61-year-old proprietor of a horticulture firm, was arrested on April 14, 2026, in connection with Crime No. 306/2024.
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The applicant, an 18-year-old laborer, was accused of kidnapping and penetrative sexual assault of a 16-year-old victim.
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Respondent No. 4 filed an application under Section 250 of the M.P. Land Revenue Code alleging illegal possession of land (Survey Nos. 88, 100, 136 min, and 142 min) by the petitioners.
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On June 8, 2025, police conducted a sting operation using a decoy at Red Mountain Spa Center, Gwalior.
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The applicant, a 78-year-old practicing advocate, sought anticipatory bail regarding Crime No. 206/2026 registered at P.S. Shajapur Kotwali for offences under Sections 420, 467, 468, 471, and 120-B of the IPC.
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The applicant, a 20-year-old labourer, was arrested on February 2, 2026, by the Bargi Police, Jabalpur, following a search of a "Nandan Bus".
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The applicant, a 21-year-old worker at "Nice Cafe," filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
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The applicant sought anticipatory bail regarding Crime No. 88/2026 registered at P.S. Morar for the offence of abetment of suicide
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The petitioner, a part-time teacher with over 48 months of service, applied for the post of Lecturer (Horticulture) pursuant to a 1998 advertisement.
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The Petitioner (State of Madhya Pradesh) challenged an order dated 01.12.2009 passed by the Chief Information Commissioner in Second Appeal No. 400/S.1.C./15/Bhopal/2006.
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The State of Madhya Pradesh filed a writ petition under Article 226 of the Constitution of India challenging an order dated September 8, 2011, passed by the State Information Commission.
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The petitioner was working as a ‘Guruji’ at the Education Guarantee Scheme (EGS) Centre in Bande Tola, Rewa. Based on a report by the Block Resource Coordinator (BRC) alleging that the school was non-operational and t...
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On December 11, 2012, the complainant, Omprakash Raidas, was assaulted and filthily abused by Lalit Prajapati (Appellant No. 1) and Ruplal (Appellant No. 2) near the house of Appellant No. 1
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