HCMONTHLY CASE LAW ARCHIVE
Read 397 LawLens analyses of Madhya Pradesh High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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The petitioner, then an Inspector, joined at Shivpuri after transfer from Gwalior on 4 August 2006.
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The petitioner, an Associate Professor in General Medicine, challenged the order dated 08.10.2026 assigning the Head of Department (HOD) charge to respondent No. 7.
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The petitioner sought appointment as Samvida Shala Shikshak Grade-III from the date of the first appointment made pursuant to the 31 August 2008 selection process, consequential appointment in the teaching cadre, seni...
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The petitioner sought out-of-turn promotion to Head Constable under Para 70-A of the M.P. Police Regulations, 1973, claiming that he actively participated in the police operation of 14–15 March 2007 in which gang memb...
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The petitioner sought appointment as Samvida Shala Shikshak Grade-III from the date of the first appointment made pursuant to the 2008 selection process, along with consequential benefits including retrospective fixat...
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The petitioner, appointed as an Assistant Teacher on 7 November 1983, sought promotion to the post of Science Graduate Teacher under the Madhya Pradesh Teaching Services Recruitment and Promotion Rules (Non-gazetted),...
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The petitioner filed a petition under Article 226 seeking, among other reliefs, appointment and service benefits on the basis of his selection as a Samvida Shikshak Grade-III, including retrospective seniority and con...
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The petitioner sought relief under Article 226 of the Constitution, including removal of the hold or lien on its Yes Bank account.
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The petitioner sought a writ under Article 226 directing State Bank of India to remove a hold of ₹6,426.15 from her account and to permit her to operate the account.
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The petitioner challenged the hold on ₹12,519 in her HDFC Bank account and sought removal of the hold and permission to operate the account.
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The petitioner sought relief under Article 226 concerning the death of 16-year-old Zahid, who allegedly came into contact with an 11,000-volt high-tension line through a window at the respondents’ madrasa.
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The applicant, a Gram Panchayat Sarpanch, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 116/2026, registered at Police Station Harpalpur, Chha...
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The petitioner sought review of the order dated 31 August 2026 in W.P. No. 15139 of 2024.
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The prosecution alleged that, following a dispute over gravel laid on a path to the complainant’s fields, the applicants and others abused the complainant’s family, broke into the complainant’s house, assaulted severa...
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The petitioner was appointed as a Telephone Operator in 1989 and retired on 28 February 2021.
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During an inspection of co-accused Mukesh Dhotre’s grocery shop, authorities allegedly recovered 25.10 quintals of fortified rice intended for distribution under the Public Distribution System (PDS).
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The petitioner claimed that the land in dispute had been gifted to him by Hiba.
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Chitra Yadav sought impleadment as Defendant No. 3 in a civil suit concerning action taken by the Indore Municipal Corporation against alleged unauthorised construction.
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The petitioners, whose names were included in a list of landless persons eligible for government lease in Village Sheikhpur, challenged proceedings concerning allotment of agricultural land.
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The plaintiff sought a declaration that a gift deed dated 18 July 2023 was void, partition of the suit lands, and separate possession of his share.
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The child, through his mother, sought bail under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (“JJ Act”). The Juvenile Justice Board rejected the application, and the appellate court...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 116/2026, registered for alleged offences involving forged documents and fraudulen...
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The applicants sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 116/2026, registered for offences under Sections 340(2), 336(3), 338, 318(4), 319...
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The petitioner was appointed as a Work Charged Supervisor in 1970 and regularized as a Junior Engineer with effect from 1 April 1983.
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The petitioners sought to quash FIR Crime No. 24/2025, registered at Police Station Agra, District Sheopur, for offences under Sections 191(2), 191(3), 190, 109, 115(2) and 296 of the Bharatiya Nyaya Sanhita (BNS), an...
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The petitioner sought to quash FIR Crime No. 332/2019, registered at Police Station Purani Chhawni, Gwalior, under Sections 307 and 34 of the IPC, and the consequential proceedings under Section 528 of the BNSS, relyi...
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Salam Mohammad challenged the Tehsildar, Panna’s order dated 2 November 2019 under Section 250 of the Madhya Pradesh Land Revenue Code, 1959, and the subsequent orders of the Sub-Divisional Officer dated 6 January 202...
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The petitioner sought quashing under Section 482 Cr.P.C. of the charge-sheet and consequential proceedings in Crime No. 10/2022, registered at Ganj Police Station, Betul, for offences under Sections 341, 354 and 354-D...
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The petitioner/complainant challenged the concurrent acquittal of respondents Nos. 1–4 of an offence under Section 498-A of the Indian Penal Code (IPC).
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The appellant was engaged as a daily-wage employee in 1980 and posted as a Wireless Operator in 1983.
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The petitioner claimed co-ownership of the land under registered sale deeds and alleged that a partition order was passed in 2015 without impleading or notifying the concerned co-owners. Revenue records were amended o...
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The complainant filed this petition seeking leave to appeal against the respondent’s acquittal under Section 138 of the Negotiable Instruments Act, 1881, by the JMFC, Neemuch, in Criminal Case No. 1598/2013.
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The petitioners, who had registered for and participated in earlier rounds of State medical counselling, sought to change their category to the NRI quota for the Mop-Up round.
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The petitioners, who had registered for and participated in earlier rounds of NEET-UG 2026 state counselling, sought permission during the Mop-Up round to edit their profiles and change their category to the NRI quota.
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The petitioner, a police constable, was initially awarded censure by the Superintendent of Police in 2005.
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The husband challenged the Family Court’s order under Section 125 CrPC awarding his wife maintenance of ₹20,000 per month.
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The petitioner and respondent, real brothers, disputed the partition and revenue treatment of agricultural land inherited from their late father. The petitioner relied on a Tahsildar’s order dated 16.08.1999 concernin...
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Jawaharlal Nehru College, run by Pragati Shikshan Samiti, conducts B.P.Ed. and M.P.Ed. courses and holds recognition from the National Council for Teacher Education (NCTE) and affiliation from Barkatullah University.
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Petitioner No. 1 operates Kamalnath College, which had NCTE recognition for its B.P.Ed. course and University affiliation.
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The petitioners challenged a mutation order dated 10 January 1978, alleging that it concerned ancestral property and had been obtained without joining them.
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The petitioner-wife challenged the Family Court’s order partly allowing her application under Section 125 CrPC and awarding maintenance of ₹4,000 per month from the date of application.
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The parties were married on 25 May 2010 and had two minor children.
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The petitioner had worked for the National Health Mission as a contractual District Quality Monitor from 15 March 2022 to 31 March 2025.
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The petitioner sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of FIR No. 425/2019, the final report, and the pending sessions-trial proceedings.
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The petitioner was appointed as a Medical Officer on 1 October 2003, regularised in that post on 6 October 2007, and promoted to Chief Block Medical Officer on 10 February 2023.
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The complainant alleged that, after meeting the applicant through Jeevansathi.com, he obtained personal information about her, threatened to circulate her private photographs and videos, demanded ₹20,00,000, threatene...
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The petitioner challenged the Building Officer’s order dated 28 September 2026 directing removal of alleged unauthorised construction within 15 days.
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The petitioner filed a writ petition under Article 226 seeking unfreezing of his bank account.
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The petitioner sought relief under Article 226 of the Constitution, alleging that her State Bank of India and ICICI Bank accounts had been frozen and requesting that they be restored for operation
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The petitioner invoked Article 226 of the Constitution seeking release of a fixed deposit of ₹5,00,000, permission to operate her savings account, and restoration of her Retailer ID
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Harshita Seeds sought a writ directing IDBI Bank to unfreeze its current account and permit it to operate the account
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The petitioner, an association of vegetable vendors, sought directions to shift all daily trading to the new wholesale market at A.B. Road, construct a bypass, provide planned parking, and complete allotment of shops...
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The State appealed under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 against an order dated 24 March 2026 allowing review and holding that the respondent was entitle...
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The State appealed under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, against the Single Judge’s order dated 8 July 2025 in W.P. No. 11309/2019.
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The petitioners challenged a notification dated 9 February 2026 reconstituting the State Transport Authority (STA), arguing that it was inconsistent with Section 68 of the Motor Vehicles Act, 1988, including because t...
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The appellant owned agricultural land at Village Lasudia Parmar, Indore, purchased by registered sale deed in 2016 and mutated in its name in 2017
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 535/2026, registered at Garha Police Station, Jabalpur, for alleged offences under Sections 316(5), 318...
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The plaintiff had brought a suit for declaration, partition, permanent injunction and mesne profits concerning property allegedly belonging to his grandparents.
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Respondent No. 2 alleged that, after her marriage to Abhishek Kulshreshtha on 9 November 2019, her husband and his family members—including the petitioners, her sister-in-law and brother-in-law—demanded a gold necklac...
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The appellant was engaged as a temporary Swachhak by the Rogi Kalyan Samiti at a Community Health Centre in 2002.
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The petitioner claimed to be the registered owner of vehicle No. MP54ZC4757, which he had given to respondent No. 4 on rent for 11 months for ₹3,25,000. He alleged that respondent No. 4 neither paid the rent nor retur...
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The petitioner claimed to have purchased a Mahindra Bolero Pik-Up and, under a rent agreement dated 17 July 2025, entrusted it to respondent No. 4.
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The appeals challenged a common order dated 16 March 2021 allowing a batch of writ petitions and directing the Bank to regularise the petitioners’ services within two months, failing which they would be treated as reg...
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The Bank appealed a common order dated 16 March 2021 allowing a batch of writ petitions and directing regularisation of the petitioners within two months, failing which they would be treated as regular employees after...
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The appellant defaulted on a housing loan after his transport business was affected during the Covid-19 lockdown and he incurred substantial medical expenses.
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The petitioner, the complainant’s brother-in-law (dewar), sought quashing under Section 482 CrPC of Crime No. 360/2023, registered at Mahila Thana, Bhopal, for offences under Sections 498-A, 506 and 34 IPC and Section...
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The juvenile petitioner challenged the Sessions Judge, Guna’s order affirming the Juvenile Justice Board’s rejection of his bail application in a case registered under Sections 64(1) and 108 of the Bharatiya Nyaya San...
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The petitioner sought a writ directing the respondents to unfreeze its current account with Bank of India and release a lien of ₹4,69,919.
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The appellant, the driver of the offending vehicle, challenged the Motor Accident Claims Tribunal’s award dated 31 October 2011, which held the owner and driver liable to satisfy the compensation award after finding t...
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The petitioner, appointed as a Patwari on 21 July 2005, challenged the Collector’s order dated 24 August 2026 directing a departmental enquiry and the consequential charge-sheet dated 1 September 2026.
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The applicant alleged that respondent No. 1 sold him Plot No. 10 by registered sale deed dated 8 August 2014, but later dealt with the property in favour of respondent No. 2 through other sale documents.
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The petitioners sought to quash FIR No. 215/2026, registered at Police Station Mehagaon, District Bhind, for offences under Sections 109(1), 296(b) and 3(5) of the Bharatiya Nyaya Sanhita (BNS), and the consequential...
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The petitioner sought to quash FIR Crime No. 63/2023, registered at Police Station Rampur, District Morena, for offences under Sections 64(1) and 351(2) of the Bharatiya Nyaya Sanhita (BNS), and the consequential proc...
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The petitioner sought regularization of his services with effect from 4 July 2003 and consequential revision of his terminal benefits, relying on the treatment given to similarly situated employees.
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The petitioner, a constable in the 17th Battalion, Special Armed Force, was removed from service after a departmental enquiry found charges against him proved.
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The petitioner, a Public Works Department road-roller driver, had been deployed to the Collectorate for one year from 5 April 2012.
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The respondent filed three complaints under Section 138 of the Negotiable Instruments Act, 1881, concerning three cheques issued in connection with an alleged liability arising from the parties’ business dealings.
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The petitioners challenged the Collector’s order dated 23 September 2025 cancelling their arms licences and the Commissioner, Morena’s order dated 23 February 2026 dismissing their appeal
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Respondents 2 and 3, proprietors of Mehta Traders, alleged that the petitioner and five others, described as directors or persons responsible for the affairs of M/s Vardhman Solvent Extraction Industries Ltd., induced...
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The petitioner sought to set aside the Collector’s order dated 30 May 2022 rejecting his representation, to quash the mutation in favour of respondent No. 4, and to have his own name entered in the revenue records for...
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The respondents were daily-wage employees engaged by Nagar Palika Nigam Sagar as Assistant Revenue Inspectors (Moharirs).
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The petitioner sought a direction under Article 226 to remove the hold on his State Bank of India savings account and permit him to operate it.
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The petitioner sought a direction to remove the freeze or hold on its Canara Bank account, alleging that it had been imposed without lawful authority.
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The petitioner sought relief under Article 226 of the Constitution after IDBI Bank froze its current account.
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The petitioner filed a petition under Article 226 seeking to unfreeze his State Bank of India savings account and permit its normal operation.
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The petitioner sought a writ of mandamus directing IDBI Bank to unfreeze its current account and permit it to operate the account.
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The petitioner sought a direction to unfreeze its current account with IDBI Bank and permit it to operate the account.
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The petitioner sought action under Sections 340 read with 195(b)(1) Cr.P.C., alleging that the respondent made false statements in a civil plaint and supporting affidavits, including allegations about the petitioner’s...
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The petitioner, a branch manager, challenged a disciplinary order dated 27 January 2015 directing recovery of ₹2,99,010 from his salary and service benefits under Regulation 22(e) of the Corporation’s Staff Regulation...
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The petitioner, an employee of the Ujjain Development Authority, occupied a quarter allotted by the Authority. After his service was suspended, the Authority cancelled the allotment.
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The child, who was below 18 on the date of the alleged incident, was accused of restraining the complainant while a co-accused allegedly inflicted knife injuries on the complainant and Chandu; Chandu later died.
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The petitioner-wife sought maintenance under Section 125 Cr.P.C., alleging dowry-related cruelty and that she had been compelled to leave the matrimonial home.
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On 19 November 2020, police intercepted the appellant while he was riding a motorcycle and recovered 2.300 kg of opium from a sack hanging from its handlebars.
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The appellants challenged a Single Judge’s order directing them to submit representations to the competent authority but granting no protection against proposed eviction and demolition.
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Elections for Sarpanch of Gram Panchayat Tikaria were held on 25 June 2022, and respondent no. 1 was declared elected by a margin of one vote.
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The appellants claimed possession of portions of Survey No. 155/1/2 under allotments made by Gram Panchayat, Manchla.
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The petitioner received compassionate appointment as Assistant Grade-III in 2006 following her first husband’s death.
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The State appealed from an order of the Writ Court concerning the respondents.
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The appellant held a Scheduled Caste certificate issued in Uttar Pradesh in 1980, identifying her caste as Chamar.
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The petitioners sought a direction requiring the Madhya Pradesh authorities to consider their application for countersignature of a renewed permanent permit for one daily trip on the Sagar–Jhansi inter-State route.
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The petitioners claimed that agricultural land at Village Pamakhhedi, Tehsil Sironj, District Vidisha, was ancestral property inherited from their grandfather, Nanda, and that area entries relating to Survey Nos. 253,...
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The petitioner joined the respondent’s Engineering Department in 1988 and was confirmed in 1989.
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The petitioner challenged the Additional Collector’s order dated 31 August 2026, which vacated an interim protection order made on 3 August 2026 in proceedings initiated by the petitioner under Section 32 of the Madhy...
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The petitioner challenged orders concerning the withdrawal of its mid-day meal distribution work.
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The petitioners had obtained a home loan from the respondent Bank to purchase a flat in Gwalior.
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The petitioner’s complaint under Section 138 of the Negotiable Instruments Act, 1881, concerning a cheque for ₹10,00,000, resulted in the respondent’s acquittal on 7 October 2025.
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The child, aged about 17, was produced before the Juvenile Justice Board (JJB) in connection with Crime No. 570/2026, registered for an alleged offence under Section 108 of the Bharatiya Nyaya Sanhita, and had remaine...
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Rajiv Usrathe, a daily-wage employee in the Public Health Engineering Department, was appointed as a Hand Pump Mechanic in 1991.
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The petitioner’s Bandhan Bank savings account was frozen in connection with a disputed transaction of Rs. 1,500.
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The petitioner, appointed as a Demonstrator at Government Medical College, Shivpuri, pursued an M.D. in Respiratory Medicine after furnishing an undertaking concerning service obligations.
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The petitioner, a Superintending Engineer, challenged the communication dated 23 April 2017 stating that he had not achieved the 13-mark benchmark for the third time scale of pay and that his case would be considered...
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The petitioner challenged disciplinary and appellate orders dated 3 March 2020 and 16 September 2020.
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The petitioners sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of an FIR registered against them under Sections 118(1), 296(B), 115(2), 351(3), 3(5) and 324(4) of the Bharatiya Nyay...
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The petitioner invoked Article 226 seeking absorption in the post he held, salary and other benefits from the date the institution was taken over, and consequential relief
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The applicant sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of FIR Crime No. 24/2026, registered at Mahila Police Station, Khargone, for offences under Sections 85 and 351(3) of th...
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The petitioners were appointed on contract as Accountants and Accountant-cum-Clerks under the M.P. Jan Abhiyan Parishad.
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The petitioner filed a writ petition under Article 226 seeking removal of the hold/lien on his HDFC Bank account.
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The petitioner sought relief under Article 226, including removal of the hold, freeze or lien on his State Bank of India account, which had been placed following a complaint.
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The petitioner sought a writ directing DCB Bank to unfreeze its current account and permit it to operate the account.
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The petitioner sought a writ directing Axis Bank to unfreeze its current account and permit it to operate the account
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Saksham Traders, through its proprietor, sought a writ directing IDBI Bank to unfreeze its current account and permit its operation.
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The appellants’ 0.054-hectare share of land in Village Golva was acquired for the four-laning of National Highway No. 3. The Land Acquisition Officer valued it as unirrigated land and awarded compensation of ₹1,71,072.
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The petitioner, a police constable, was convicted under Section 498-A IPC on 7 September 2022 and sentenced to two years’ rigorous imprisonment and a fine.
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The petitioner sought removal of the hold/debit freeze on his AU Small Finance Bank account and permission to operate it, including restoration of his retailer ID.
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The petitioner filed a petition under Article 226 seeking removal of the freeze or hold imposed on his Bank of India account, alleging that it had been frozen without lawful authority or order
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The petitioner invoked Article 226 of the Constitution seeking de-freezing of his bank account.
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The petitioner challenged the freeze on his IndusInd Bank account, contending that it had been imposed without lawful authority or an order.
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The petitioner sought directions to unfreeze his Equitas Small Finance Bank current account, restore its digital banking facilities, and keep the disputed amount in a fixed deposit pending orders of the competent Judi...
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The petitioner filed a petition under Article 226 of the Constitution seeking removal of a hold or freeze on its RBL Bank account.
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The petitioner sought relief under Article 226 of the Constitution after HDFC Bank froze his savings account.
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The petitioner invoked Article 226 of the Constitution seeking removal of the freeze/hold on his State Bank of India account, contending that it had been imposed without lawful authority or an order.
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The petitioner invoked Article 226 of the Constitution, seeking removal of a complete debit freeze on his savings account, or alternatively, a freeze limited to the disputed amount with access to the remaining balance.
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The applicant, a Superintending Engineer in BSNL’s Electrical Department, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a CBI case alleging offences under Section 61(2) of t...
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The applicant, a Chief Engineer in BSNL’s Electrical Department, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a CBI case alleging offences under Section 61(2) of the Bharat...
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Mulla Kachi Patel applied under Section 5 of the Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharkon Ka Udhar Dene Walon Ke Bhumi Hadapne Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976, alleging...
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The appellant, an employee of the respondents, became eligible for consideration for a third time-bound pay scale on completing 30 years of qualifying service on 1 August 2018.
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Petitioner No. 2 challenged the rejection of his candidature for Constable GD (DEF) after he disclosed that he had been charged in Crime No. 113/2025 under Sections 74, 75(1)(iv), 78, 126(2) and 3(5) of the Bharatiya...
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The petitioner, a Sthai Karmi, challenged his termination dated 06.08.2024 following a departmental enquiry into alleged forest offences.
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 322/2026, registered at Police Station Chunabhatti, Bhopal, for an alleged offence...
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The Central Administrative Tribunal, Jabalpur, expunged adverse ACR entries for 1997–98 and 1998–99 and directed a review DPC to reconsider Dr. Balgir’s promotion, with consequential benefits if found fit.
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A criminal case was pending against the petitioner when the Collector passed an order dated 23 October 2024 confiscating his vehicle in Criminal Case No. 68/Excise/2024.
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After the death of Chandkumar Jain, the petitioner sought mutation of agricultural land in her name on the basis of a will dated 1 June 2017.
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Respondent No. 3, the District Supply Officer/Controller, District Rewa, blacklisted the petitioner-Samiti for an indefinite period by order dated 7 June 2024.
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The plaintiff filed a suit for declaration of title and permanent injunction concerning a shop, alleging an oral agreement to purchase it for ₹5 lakh and payment in instalments.
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The petitions challenged Madhya Pradesh Ordinance No. 2 of 2019 and the Madhya Pradesh Lok Seva (Reservation) Amendment Act, 2019, which increased OBC reservation from 14% to 27%. With SC reservation at 16% and ST res...
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The plaintiff claimed that, under a receipt/agreement dated 5 February 1980, he agreed to purchase the suit agricultural land for ₹28,501, paid ₹5,001 as earnest money and was given possession.
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The petitioner, a retired Head Clerk (Subedar), superannuated on 31 July 2007.
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The petitioner, initially appointed as a Constable in 1991, retired on 30 September 2025 as an In-charge Assistant Sub-Inspector, a Class III post.
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The petitioner, an electrical contractor, challenged the Dewas Municipal Corporation’s cancellation of a tender for temporary lighting arrangements for 2026–27 and its simultaneous issuance of a fresh tender for the s...
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The petitioner, an Assistant Engineer promoted to Executive Engineer, received a show-cause notice alleging irregularities during 19 November 1984 to 18 October 1985.
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The dispute arose from a 2001 Concession Agreement for the development, operation and maintenance of a State Highway.
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The petitioners challenged the Tehsildar’s order dated 30 December 2024 in demarcation proceedings under Section 129 of the M.P. Land Revenue Code, 1959, and the Sub-Divisional Officer’s appellate order dated 10 July...
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The petitioner challenged a notice dated 25 July 2026 and sought implementation, in relation to the allottees of plots A-1 to A-16, of an order dated 24 August 2023 in W.P. No. 22036/2015.
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The claimant’s accident occurred on 7 November 2022, and she filed her compensation claim on 12 June 2023.
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The petitioners claimed that their father, late Shyamkishore, was the recorded owner of ancestral agricultural lands at Village Amlori, Singrauli.
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The petitioner, an empanelled contractor, carried out works under the Saubhagya Yojna. After completion of the work and a joint inspection, bills were submitted; the purchase order specified a 365-day defect-liability...
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The petitioner, an electrical contractor engaged to carry out work under the Saubhagya Yojana, stated that the work was completed, jointly inspected, and followed by submission of bills; a completion certificate was a...
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The petitioner, a registered electrical contractor, undertook work under the Sobhagya Scheme.
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The petitioner, an electrical contractor engaged for works under the Saubhagya Yojna, challenged a recovery order dated 10 December 2021 for ₹15,61,822.
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The petitioner, an electrical contractor engaged for work under the Saubhagya Yojana, challenged a recovery order dated 10 December 2021 for Rs. 55,65,592.
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The petitioner challenged a recovery order dated 10 December 2021 relating to electrical work performed under the Saubhagya Scheme.
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The petitioner, an electrical contractor engaged under the Saubhagya Yojna, claimed that its work had been jointly inspected, completed, and certified, and that the defect-liability period had expired.
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The petitioner, an electrical contractor engaged for works under the Sobhagya Yojna, challenged a recovery order dated 10 December 2021 for ₹48,62,501.
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The petitioner, an electrical contractor engaged in work under the Saubhagya Scheme, challenged recovery orders dated 13 December 2021 and 30 April 2022 seeking ₹80,38,241.
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The petitioner, an electrical contractor engaged for works under the Saubhagya Yojna, challenged a recovery order dated 10 December 2021 for ₹39,95,102.
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The petitioner, an electrical contractor engaged to carry out work under the Saubhagya Scheme, challenged recovery orders dated 13 December 2021 and 30 April 2022 seeking recovery of ₹2,57,95,020.
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The petitioner, an electrical contractor engaged for works under the Saubhagya Yojna, challenged a recovery order dated 9 December 2021 for ₹2,93,34,214.
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 529/2026, registered for offences under Sections 109(1) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.
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The four appeals arose from a common Motor Accident Claims Tribunal award concerning injuries sustained in an accident involving a pickup vehicle on 3 November 2008.
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The respondent operated a BPCL retail outlet under a Dispensing Pump and Selling License.
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The appellant claimed that it had supplied and installed tent and related materials pursuant to an NIT issued by the Municipal Council on 29 March 2021, but had not been paid the claimed amounts of ₹7,60,368 and ₹9,56...
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The appellant was convicted by the First Additional Sessions Judge, Nagod, for offences under Sections 498-A and 304-B of the Indian Penal Code, 1860 (IPC), and Section 4 of the Dowry Prohibition Act, 1961. He was sen...
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The petitioner challenged the order dated 30 June 2003 removing him from service and the appellate order dated 18 December 2003, invoking Articles 226 and 227 of the Constitution
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The petitioners sought quashing under Section 482 CrPC/Section 528 BNSS of an FIR registered as Crime No. 326/2023 under Sections 498A/34 IPC and Sections 3 and 4 of the Dowry Prohibition Act, and the consequential pr...
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The petitioner alleged that private respondents had executed a forged sale deed concerning her property and that the police had not acted on her complaints dated 30 April 2024 and 21 September 2026.
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The petitioner challenged an ex parte interim stay order dated 16 July 2026 made by the Additional Commissioner, Gwalior Division, in an appeal concerning the appointment of respondent No. 5 as an Anganwadi Worker.
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The complainant alleged that, while attending the applicant’s computer class, he grabbed her hand and attempted to molest her.
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The complainant, a grain trader, alleged that he dispatched 10 tonnes of garlic after co-accused Rajendra Singh undertook to arrange its sale and payment. The goods and payment were not returned.
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The petitioners sought compensation for 0.0382 hectares of land acquired for construction and widening of a master-plan road in Bhopal, claiming approximately ₹76.40 lakh and challenging the application of the State’s...
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The petitioner sought relief under Article 226 of the Constitution, alleging that Axis Bank had frozen its current account and asking that it be allowed to operate the account.
2 MIN READ→
The petitioners sought mutation of land at Village Sanawadiya, Indore, purchased from respondent no. 1 by registered sale deed dated 3 August 2010.
3 MIN READ→
Deva Pardi died on 14 July 2024 while in police custody after allegedly being beaten and tortured during interrogation at Myana Police Station, Guna.
3 MIN READ→
The petitioners sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of the pending criminal trial for an offence under Section 498-A IPC arising from Crime No. 407/2023.
2 MIN READ→
The petitioner sought a direction to remove the hold or lien on her bank account. Her counsel relied on *Malcolm Murayis & Ors. v. State Bank of India and Others*, W.P. No. 1100 of 2024, and on the Standard Operating...
2 MIN READ→
The petitioner filed a petition under Article 226 seeking removal of the hold on his Kotak Mahindra Bank account No. 5850062291
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The petitioner sought de-freezing of his HDFC Bank current account, challenging a hold of ₹1,574 said to be connected with a disputed transaction. He also sought directions concerning the disputed amount and alleged t...
2 MIN READ→
The petitioner invoked Article 226 of the Constitution seeking removal of a freeze/hold on its Axis Bank account.
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The petitioners invoked Article 227 of the Constitution to challenge the Tribunal’s order dated 25 February 2022, which had closed their right to file a written statement after they failed to do so despite sufficient...
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The petitioner held a limestone mining lease over 1.808 hectares in Village Piparahat, District Satna. The lease, originally granted in 1997 and transferred to him in 2010, was extended until 23 September 2047.
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The petitioner underwent sterilization at the Community Health Centre, Jaura, District Morena, on 5 January 2022 and received a certificate and Green Card.
2 MIN READ→
The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 596/2026, registered at Police Station Beohari, District Shahdol, for an alleged o...
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The petitioners invoked Sections 482 CrPC and 528 BNSS to seek quashing of the FIR, charge sheet and consequential proceedings in Crime No. 36/2026, registered for offences under Sections 296(B), 115(2), 351(3), 109(1...
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The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 406/2026, registered for offences under the Bharatiya Nyaya Sanhita, the POCSO Act and the SC/ST Act.
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Respondent No. 1, a Society Manager, was terminated on 23 September 2004 following allegations of financial irregularities and embezzlement.
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The petitioner, appointed as a Chaukidar in 1988, retired as Assistant Grade-III on 31 December 2024.
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The petitioners approached the High Court under Article 226, challenging proceedings initiated by the Collector after an earlier order dated 18 June 2026 directed the competent authority to consider and decide their r...
2 MIN READ→
The petitioners, residents of villages Pipliya Bhoju and Roshani affected by the Aullia Medium Irrigation Project, sought rehabilitation and resettlement benefits under the Right to Fair Compensation and Transparency...
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The petitioner, a Project Officer (Development) posted at Zila Panchayat, Barwani, was suspended on 28 July 2025 following social-media allegations that he had demanded illegal gratification.
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The petitioners sought to have their candidature considered under the General Diploma Holder category rather than the Special Diploma Holder category, contending that their selection of the Special D.El.Ed. option in...
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The petitioner, a Gram Rozgar Sahayak posted at Gram Panchayat Somwara, was transferred by order dated 02.10.2025 to Gram Panchayat Visdha, both within Janpad Panchayat Nateran, District Vidisha.
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The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), seeking recall of the High Court’s order dated 19 December 2025 dismissing their criminal revisions.
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The petitioner filed a public-interest petition under Article 226 challenging Nagar Parishad, Khilchipur Resolution No. 371(06), dated 4 November 2025, which granted a no-objection for allotment of 1.416 hectares of l...
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The Collector, Sidhi, by order dated 6 January 2017, stopped Vipin Chandra Sahu from working as salesman at the Government Fair Price Shop, Thadipathar.
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The appellant, aged about 16 and working as a labourer, was injured when a truck overturned on 3 March 2008.
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The claimants sought compensation under Sections 166 and 140 of the Motor Vehicles Act, 1988, alleging that Surendra Singh Parmar was injured when tanker No. MP-06/HC-0580 overturned on 1 January 2018 and that his inj...
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The Juvenile Justice Board, after conducting a preliminary assessment under Section 15(1) of the Juvenile Justice (Care and Protection of Children) Act, 2015 (“JJ Act”), ordered transfer of the petitioners’ case to th...
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The petitioner was engaged on daily wages in 1997, later terminated, and reinstated by the Labour Court on 6 September 2007.
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The applicant, facing prosecution under Section 64(1) of the Bharatiya Nyaya Sanhita, 2023, sought recall of the prosecutrix (PW-1) under Section 348 of the Bharatiya Nagarik Suraksha Sanhita, 2023, for limited re-cro...
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The petitioners sought consolidation under Section 151 CPC of RCSA No. 11-A/2016 and RCSA No. 32-A/2022, contending that both suits concerned the same property.
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The petitioner filed a petition under Article 226 of the Constitution seeking de-freezing of his bank account.
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The petitioner challenged the Special Judge, NDPS Act’s orders dated 20 and 21 August 2026, which closed his opportunity to cross-examine prosecution witnesses Omprakash Singh (PW-5) and Anoop Dhakad (PW-6).
2 MIN READ→
The State issued Advertisement No. 03/2024 on 24 July 2024 for recruitment to Anaesthesiologist Specialist posts. Interviews were conducted, and a select list published on 26 August 2025 was set aside on 21 May 2026;...
2 MIN READ→
The petitioner sought a writ directing Axis Bank to unfreeze its current account and permit it to operate the account.
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Rajesh Jain filed his first application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking bail in Crime No. 04/2025, registered for offences under Sections 406, 409 and 420 of the IPC.
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The petitioner invoked Article 226 of the Constitution seeking removal of the hold or freeze on his India Post Payments Bank account.
2 MIN READ→
The petitioner filed a writ petition under Article 226 seeking an order directing Indian Overseas Bank to unfreeze his bank account.
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The parties jointly petitioned for divorce by mutual consent under Section 13B of the Hindu Marriage Act, 1955. The Family Court fixed the matter for a date after the six-month cooling-off period and dismissed the pet...
2 MIN READ→
The petitioner, an Assistant Grade-III (Steward) at Gajraraja Medical College, Gwalior, challenged his suspension dated 16 June 2026 and charge-sheet dated 28 July 2026.
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The plaintiff claimed ownership of land in Khasra No. 38/4, purchased by registered sale deed in 2000, and alleged that the defendant had encroached upon it.
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The plaintiff brought a suit seeking declaration of title, partition, and separate possession. Defendants No. 1 to 3 participated in the suit but were later proceeded against ex parte; their application under Order IX...
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The applicants sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 07/2026 registered at Police Station Deori, District Raisen, for offences under S...
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Sawairam Gurjar alleged that Dharmendra Sankhla, a lineman, and a Sub-Engineer demanded money to facilitate a permanent electricity connection.
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The petitioner had obtained an order under Section 307(5) of the Madhya Pradesh Municipal Corporation Act, 1956, directing removal of an allegedly unauthorised construction.
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The appellant’s suit for declaration of title, injunction, partition and possession was dismissed for default on 20 April 2018 after neither she nor her counsel appeared.
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The State sought leave to appeal under Section 378(III) read with Section 378(1) of the Cr.P.C. against the acquittal of the respondents of offences under Sections 3 and 4 of the Dowry Prohibition Act, Section 498-A a...
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The petitioner filed a petition under Article 226 seeking de-freezing of his IDBI Bank account No. 0131078064100.
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The petitioner invoked Article 226 seeking the unfreezing and restoration of full operation of his HDFC Bank account.
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The petitioners invoked Section 528 of the BNSS to seek quashing of an FIR registered at Police Station Tharet, District Datia, for offences under Sections 109(1) and 3(5) of the BNS, and consequential proceedings, on...
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The petitioners sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of FIR Crime No. 122/2024, registered at Police Station Sonagir, District Datia, under Sections 109(1), 296 and 3(5) o...
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The petitioners invoked Section 528 of the BNSS to seek quashing of an FIR registered under Sections 109(1) and 3(5) of the BNS, and the consequential proceedings, on the basis of a compromise
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The petitioner challenged the University’s orders dated 28 May 2026 and 18 September 2026 concerning the appointment of Student Advisors, and sought to stop such appointments in Madhya Pradesh
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The Collector and District Magistrate, Gwalior, acting under Section 339(C) of the Madhya Pradesh Municipalities Act, 1961, found Balbir Singh involved in unauthorised colonisation and directed the S.D.O. (Revenue), D...
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The petitioner sought a direction under Article 226 to remove a debit restriction over ₹91,297.32 in his HDFC Bank account.
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The Gram Panchayat appointed Ajay Singh as Panchayat Secretary by resolution dated 17 March 2008.
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During 1998–99, the petitioner was employed as a Committee Servant at Seva Sahakari Sanstha, Bamra.
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The petitioner, formerly a Havildar in the Territorial Army, was discharged on 2 February 2007 and re-enrolled in the Defence Security Corps (DSC) as a Sepoy the following day.
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The applicants sought quashing under Section 482 CrPC of FIR No. 15/2018, arising from Crime No. 82/2017, registered for offences under Sections 354-A, 354-B, 354-C, 354-D, 420, 467, 468, 471, 494, 120-B, 109 and 506...
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Respondent No. 1 was appointed as a contractual District Coordinator on 12 March 2007. His appointment was initially for one year, extendable for a further year subject to satisfactory performance.
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The prosecutrix alleged that the petitioner raped her in 2004 and that she made complaints to the police in later years.
2 MIN READ→
Kendriya Vidyalaya Sangathan (KVS) challenged, under Article 227 of the Constitution, the Central Administrative Tribunal’s order directing it to consider Saurabh Vyas for the post of Primary Teacher (Music).
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The petitioner held a five-year licence to operate a fruit-juice stall, General Minor Unit No. FJS-4, at Itarsi Railway Station. After the licence term expired, it applied for renewal on 9 January 2025, but the Railwa...
3 MIN READ→
The petitioner, a Forest Guard, challenged his transfer order dated 15 June 2026, citing his wife’s serious illness, her treatment near Sheopur, and the care of their two-month-old child.
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The petitioner sought to quash FIR No. 71/2021, registered under Sections 376 and 506 IPC, and the resulting criminal proceedings.
3 MIN READ→
The petitioners sought a special stray vacancy round to fill postgraduate medical seats remaining vacant after the NEET-PG 2025–26 counselling process.
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The petitioner worked as a Workshop Assistant/Class-IV at UIT, RGPV, Shivpuri, on a contractual basis through a private outsourcing agency, Scientific Security Management Services Pvt. Ltd.
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Petitioner No. 1 had earlier lodged a complaint against respondent No. 2, her husband, alleging offences under Section 498-A read with Section 34 of the IPC and Sections 3 and 4 of the Dowry Prohibition Act. After inv...
2 MIN READ→
The petitioner filed a petition under Articles 226 and 227 of the Constitution concerning the blocking/freezing of her PhonePe Wallet.
2 MIN READ→
The petitioner was convicted under Section 138 of the Negotiable Instruments Act, 1881, for dishonour of a cheque for ₹2,00,000 and sentenced to three months’ simple imprisonment and compensation of ₹2,64,000.
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Sawairam Gurjar complained that Dharmendra Sankhla, described as a lineman, and a Sub-Engineer had demanded money to facilitate a permanent electricity connection.
3 MIN READ→
The petitioner, an In-charge of the Police Chowki at Government Hospital, Burhanpur, faced disciplinary proceedings on the charge that he was under the influence of alcohol while on duty during the night of 29–30 Nove...
2 MIN READ→
The appellant challenged the Writ Court’s order dated 18 March 2026 dismissing W.P. No. 7323 of 2016 as not maintainable.
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Three connected writ petitions under Article 226 challenged orders classifying the petitioners’ accounts as “fraud” on the basis of forensic audits.
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The petitioner invoked Article 226 of the Constitution seeking removal of a hold or freeze on his AU Small Finance Bank account and seeking that only the disputed amounts of ₹2,275 and ₹9,500 be restrained.
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Three connected writ petitions challenged Bank of India orders classifying the petitioners’ accounts as “fraud”: the order concerning SA Infrastructure was dated 24 August 2026, and the orders concerning the accounts...
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The petitioner claimed to have purchased land from respondent No. 9 and to have remained in possession of it. She alleged that respondent No. 9, despite having sold the land to her, subsequently sold part of it to res...
2 MIN READ→
Canara Bank filed an application under Section 14 of the SARFAESI Act before the Additional District Magistrate, Indore, seeking assistance to take physical possession of a secured asset.
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The petitioner held an arms licence in the sports category. After receiving a show-cause notice concerning his failure to produce empty cartridges, he sought recognition of a need for the licence for self-defence, cit...
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The petitioner was engaged by the M.P. State Rural Livelihoods Project and served as District Project Manager, including at Singrauli.
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The petitioner, a former Sarpanch, challenged an order dated 27 August 2018 passed under Section 92 of the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993, which fastened liability on her for an alleged...
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The petitioner filed a writ petition under Article 226 of the Constitution seeking, among other reliefs, removal of the hold or freeze on its bank account, a declaration that the freezing was unlawful, and compensatio...
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The applicants sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of FIR No. 37/2026 registered at Police Station Khargone (Mahila Police Thana) for offences under Sections 85, 351(3) a...
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NEPA Limited issued a tender for the sale of 1,503 MT of writing and printing paper. Madhu Anand Trading and Services was the highest bidder and deposited earnest money of ₹1 lakh and a security deposit of ₹57,61,700.
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The respondent-wife filed an application under Section 125 of the CrPC.
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The petitioner applied for an arms licence for an N.P. Bore pistol/revolver, citing his employment-related travel to warehouses and depots during the day and at night and his concern for personal and family safety.
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The petitioner had worked as a Guest Teacher during the 2024–25 academic session, including for 29 days in April 2025.
3 MIN READ→
The State challenged the judgment dated 18 July 2017 of the VII Additional Sessions Judge, Bhopal, concerning an incident in which the prosecutrix alleged that, on 20 June 2014, the accused caught hold of her hand whi...
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The petitioners, comprising the husband and his parents, sought to quash an FIR registered at Police Station Bagsewaniya, Bhopal, for an alleged offence under Section 85 of the Bharatiya Nyaya Sanhita, 2023 (BNS), and...
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The petitioner-wife challenged the Family Court’s order allowing her application under Section 125 of the Code of Criminal Procedure, 1973, but awarding maintenance of only ₹10,000 per month.
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The petitioner was appointed as a Computer Operator on a contractual basis for three months from 22 February 2008, with subsequent extensions.
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The petitioner challenged the freeze or hold placed on his Kotak Mahindra Bank account, seeking its removal on the ground that it had been imposed without lawful authority or an order.
2 MIN READ→
The petitioner claimed ownership of a residential property in Gohad, Bhind, which she mortgaged as co-borrower for a housing loan of ₹9,79,992 sanctioned to her son in January 2018.
3 MIN READ→
The petitioners were working as Guest Faculty in Government colleges in Madhya Pradesh.
3 MIN READ→
The petitioner, a Sub-Inspector of Police, was initially penalised by the Superintendent of Police on 27 August 2004 with withholding of one annual increment with cumulative effect.
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The petitioner, appointed as a Constable in 1984 and later promoted to Head Constable, retired on 30 November 2024 as Incharge Assistant Sub-Inspector.
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The petitioner, appointed as a Gram Rojgar Sahayak in 2010, received a show-cause notice on 3 January 2024 and submitted a reply on 5 January 2024.
3 MIN READ→
The petitioners, manufacturers of fuel briquettes substantially made from agro-waste, had their units and subsidy claims considered by the competent authorities under the Industrial Promotion Policy, 2010.
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The applicant-father sought visitation with his minor son, Azlan, under a series of orders made by the Family Court and the High Court.
3 MIN READ→
The petitioner sought removal of a ₹60,000 lien marked on his bank account, alleging that the respondents’ action was improper
2 MIN READ→
The petitioner invoked Article 226 of the Constitution seeking removal of liens of ₹2,484 and ₹997 marked on his bank account, totalling ₹3,481.
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The petitioner sought removal of the freeze on his State Bank of India account.
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The petitioner sought relief under Article 226 of the Constitution against the freeze/hold imposed on its IndusInd Bank account, alleging that it had been frozen without lawful authority or an order
2 MIN READ→
The parties jointly petitioned for divorce by mutual consent under Section 13B of the Hindu Marriage Act, 1955.
2 MIN READ→
The petitioner was appointed as Guruji at an Education Guarantee Scheme (EGS) Centre in 1997 but did not join.
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The petitioner, appointed as a Laboratory Assistant on 2 August 1971 and retired on 30 November 2014, claimed approximately ₹1,00,000 in unpaid salary for the 2004–05 academic year.
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The petitioner, an Assistant Commissioner (Excise) posted in Dewas, was suspended on 6 December 2025 after a liquor contractor died by suicide and allegedly left a video attributing his death to illegal demands by her.
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The petitioners, teachers at a grant-in-aid school, sought Seventh Pay Commission benefits from 1 January 2016, including arrears. They claimed entitlement on the basis that they were appointed before 31 March 2000 an...
2 MIN READ→
The petitioner filed a petition under Article 226 of the Constitution seeking the unfreezing of her savings account and permission to operate it normally.
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The petitioner sought a writ directing Bank of India to unfreeze his savings account and permit its normal operation.
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The petitioner challenged the freeze/hold on its IDBI Bank account, alleging that it had been imposed without lawful authority or an order.
2 MIN READ→
The petitioner invoked Article 226 of the Constitution seeking removal of the debit freeze on his Bank of Maharashtra account No. 60433785455.
2 MIN READ→
The petitioner filed a petition under Article 226 of the Constitution challenging the freezing of his SBI savings account and seeking restoration of its operation and disclosure of the material relied on to freeze it.
2 MIN READ→
The applicant, a former Branch Officer of the Cash Section at Netaji Subhash Chandra Bose Government Medical College, Jabalpur, was accused of misappropriating cash receipts.
3 MIN READ→
The applicant, a Clerk/Assistant Grade III in the Cash Section of Netaji Subhash Chandra Bose Government Medical College, Jabalpur, was accused of financial irregularities involving cash receipts from patient fees and...
2 MIN READ→
The petitioner was engaged contractually as a District Sports Trainer (Handball) in 2013, with his engagement renewed from time to time.
2 MIN READ→
The petitioner challenged the Madhya Pradesh Housing and Infrastructure Development Board’s communication dated 21 September 2026 and the RFP dated 30 July 2026 concerning the Bhopal Collectorate re-densification proj...
2 MIN READ→
The trial court passed an ex parte judgment and decree on 26 September 2025.
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On 12 January 2024, police intercepted and seized a Hyva carrying sand, along with a JCB and a Scorpio, following information about alleged illegal excavation and transportation from the restricted Sathani Ghat area o...
2 MIN READ→
The petitioner, a retired Time Keeper, sought the pay scale of ₹3050–4590 with effect from 1 January 1996, together with earlier and subsequent pay fixation, relying on decisions in A.L. Thakur, R.K. Lakhera and Bipin...
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The appellant was arrested on 18 April 2025 in connection with a prosecution alleging offences under Sections 103(1), 109, 351(2), 191(2), 191(3) and 190 of the Bharatiya Nyaya Sanhita, 2023, and Sections 3(2)(v), 3(1...
2 MIN READ→
The petitioner, then working as an In-charge Sub-Registrar, performed registration duties on 12 April 2012.
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The petitioner, an Assistant Manager posted at Keeratpura Distribution Centre, Gohad, District Bhind, was assessed for 2021–22. His ACR was initially downgraded from A+ to C, with a score of 5.96, and was ultimately r...
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The applicant challenged the appellate judgment dated 28 February 2023, which had partly allowed his appeal and upheld his conviction under Section 138 of the Negotiable Instruments Act, 1881, sentencing him to six mo...
2 MIN READ→
The applicant was convicted under Section 138 of the Negotiable Instruments Act, 1881, and sentenced to six months’ rigorous imprisonment with a fine of ₹2,19,200.
2 MIN READ→
Shyam Singh applied to the Collector, Sheopur, to exchange land at Village Pahela for land at Village Nagda recorded in the names of respondents 1 and 2. During the inquiry, the Tahsildar reported that the original pa...
2 MIN READ→
The petitioner-institution stated that 25 students appeared in the D.El.Ed. Second Year Examination for the 2025–26 session and that it had prepared and forwarded their internal theory assessment and practical/work-ex...
3 MIN READ→
Respondent No. 1 applied under Sections 59(5) and 178 of the Madhya Pradesh Land Revenue Code, 1959, for partition of jointly recorded ancestral agricultural land.
2 MIN READ→
The petitioner, a registered Industrial Training Institute, challenged an order dated 22.05.2026 concerning alleged irregularities in scholarship records for the 2021–22 and 2022–23 academic sessions.
2 MIN READ→
The petitioner challenged an eviction notice issued by the Sub-Divisional Officer concerning Plot No. C-4, Khasra No. 42/1/3, and the underlying certificate declaring the property to be enemy property under the Enemy...
2 MIN READ→
The petitioner challenged a certificate declaring the disputed property to be enemy property and a show-cause notice issued by the Sub-Divisional Officer on its basis.
2 MIN READ→
The petitioner stated that he had been tried in Criminal Case No. 3343/2012, arising from Crime No. 81/2012 registered at Police Station Tukoganj for offences under Sections 294, 327, 506 and 34 of the IPC, and acquit...
2 MIN READ→
On 25 September 2024, the petitioner was arrested after allegedly driving a vehicle transporting 138 kilograms of ganja, and an offence under Section 8/20 of the NDPS Act was registered against him.
2 MIN READ→
The parties had filed a joint petition for divorce by mutual consent under Section 13-B of the Hindu Marriage Act.
2 MIN READ→
A notification dated 10 January 2018 was issued to acquire land for the Indore–Dahod Railway Line.
3 MIN READ→
The plaintiff obtained a decree for specific performance of a registered agreement to sell dated 28 December 2012, under which the defendants agreed to sell the suit land for ₹1.83 crore, with ₹25 lakh paid in advance.
2 MIN READ→
The petitioner, formerly a regular Assistant Grade-III who superannuated on 31 January 2025, was re-engaged on a one-year contractual basis and assigned Assistant Property Tax Officer duties.
2 MIN READ→
The plaintiff alleged that the defendant agreed on 1 July 2008 to sell him 1.17 hectares of agricultural land for ₹1,80,000, of which ₹80,000 was paid in advance. The defendant denied a sale agreement but admitted rec...
3 MIN READ→
The petitioner had worked on a contractual basis in the respondent department since 1995, with his contract renewed from time to time.
3 MIN READ→
The petitioner alleged that he had submitted complaints dated 31 March 2026 and 29 June 2026 to the Deputy Commissioner of Police, Zone 4, Indore, and the Station House Officer, Chandan Nagar Police Station, concernin...
2 MIN READ→
The petitioner, then a Samvida Shala Shikshak Grade-II and an ex-serviceman, applied for the State Civil Services Examination, 2003, pursuant to an advertisement dated 9 October 2003.
2 MIN READ→
The petitioner sought consideration for promotion to Statistical Officer ahead of respondents Nos. 4–6, alleging that juniors had been promoted while his case had not been considered.
2 MIN READ→
The petitioner, a Principal in the School Education Department, retired on 31 July 2022.
2 MIN READ→
The petitioner alleged that the Registrar of Public Trusts, Badwani, was not properly maintaining the registers required under the M.P. Public Trust Rules, 1962, in relation to respondent No. 4 Trust.
2 MIN READ→
The petitioner, a developer and owner of land bearing Survey Nos. 317/1/1/2 and 317/1//1/1, sought a direction for demarcation of its land and adjoining Government land, and protection from action under Section 248 of...
2 MIN READ→
Pawan Kumar was appointed as a Fitter (Semi Skilled) on probation for two years, with provision for extension and consideration of confirmation only upon satisfactory completion of probation.
3 MIN READ→
The applicant sought anticipatory bail under Section 482 of the BNSS in connection with Crime No. 43/2019, registered for offences under Sections 409 and 120(B) of the IPC and provisions of the Prevention of Corruptio...
3 MIN READ→
The appellant, a Home Guards Sainik, was discharged on 15 October 2015 following registration of an FIR, without a departmental enquiry or hearing.
2 MIN READ→
The State sought leave under Section 378(3) CrPC to appeal the respondent’s acquittal, dated 13 August 2019, of offences under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.
2 MIN READ→
The plaintiff sued for eviction under Section 12(1)(e) of the Madhya Pradesh Accommodation Control Act, 1961, asserting that she had become owner of the house through a joint purchase with Sumitra Somani and a subsequ...
3 MIN READ→
The petitioner, appointed as Additional Programme Officer in 2006, had his contract renewed periodically until 2024–25. Although show-cause notices concerning alleged irregularities in MGNREGA works were issued and an...
2 MIN READ→
The State sought leave under Section 378(3) of the Code of Criminal Procedure to appeal the respondent’s acquittal of an offence under Section 304-A of the Indian Penal Code.
2 MIN READ→
Twenty-eight students of the petitioner-institution appeared in the D.El.Ed. Second Year Examination for the 2025–26 session. The petitioner claimed to have submitted their internal theory and practical/work-experienc...
2 MIN READ→
The petitioner, a Public Information Officer, challenged the Madhya Pradesh State Information Commission’s order dated 16 July 2020 imposing a penalty of ₹25,000 under Section 20(1) of the Right to Information Act, 2005.
2 MIN READ→
On 3 April 2006, a dumper driven by respondent No. 1 and owned by respondent No. 2 struck the appellant, causing crushed injuries to her left foot and a fracture of her left leg.
2 MIN READ→
The Trust claimed the disputed land under a trust deed dated 29 October 1949, said to have been registered under the then-applicable Kanoon Registry, Riyasat Gwalior, Samvat 1971.
3 MIN READ→
On 16 December 2006, Diwakar Singh, aged about 39, was travelling in a Jeep owned by Mahipat Singh and driven by Bhupendra Singh when it met with an accident.
2 MIN READ→
Late Smt. Leela Deshmukh, Principal of Government Bhoj Girls Higher Secondary School, Dhar, died in service on 8 November 1994. The petitioner, her brother, claimed to have been nominated to receive her GPF amount. Th...
2 MIN READ→
The petitioner’s appointment as a Rojgar Sahayak, made in 2012, was cancelled by order dated 8 May 2024 after discrepancies arose in the verification of his computer-operation qualification.
2 MIN READ→
The petitioner held a granite-mining lease over part of Khasra No. 28/1 in Village Silpatpura. It relied on a 2016 Panchnama, prepared following a demarcation arranged by the Director of Geology and Mining, and conten...
2 MIN READ→
The parties married on 23 June 2023, had no children, and began living separately on 16 March 2024 after disputes arose and reconciliation efforts failed.
2 MIN READ→
The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 447/2025, registered at Kotwali Police Station, Jabalpur, for offences under Sections 2...
2 MIN READ→
The underlying miscellaneous petitions were disposed of by an order dated 31 October 2023 in terms of a settlement between the parties.
2 MIN READ→
The petitioner sought to quash FIR Crime No. 472/2025, registered at Police Station Khaniyadhana, District Shivpuri, for offences under Sections 308(1), 74, 331(3), 351(3) and 296(a) of the Bharatiya Nyaya Sanhita, 20...
2 MIN READ→
The petitioner sought review of the order dated 24 August 2018 in Civil Revision No. 95 of 2017, by which the respondent’s revision was dismissed on the ground that the suit disclosed no cause of action
2 MIN READ→
The appellant challenged a notice dated 9 September 2026, issued on the basis of a food-analysis report dated 19 August 2026 that classified a sample of its “Anik Ghee” as unsafe after black particles were observed.
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The petitioner was appointed as a Steno-Typist on 29 March 2003 but was not permitted to join because of a dispute concerning her caste certificate. After successive proceedings before the High Court, her claim was al...
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The respondent, a daily-rated skilled labourer employed by the Municipal Council since 2011, claimed that his salary had been withheld from September 2022 and that, from November 2023, he was prevented from marking at...
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The petitioners claimed the disputed land under a Will executed in 2016 and had their names mutated.
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The appellants were convicted by the 3rd Additional Sessions Judge, Dhar, under Sections 392 read with 397 of the Indian Penal Code, 1860, and sentenced to ten years’ rigorous imprisonment and a fine of ₹5,000 each.
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Four candidates challenged rejection of their candidatures for Assistant Professor posts during document scrutiny after qualifying in the written examinations.
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The dispute concerned agricultural land at village Sarangi, claimed by the State as property of Shri Laxmi Narayan Temple and by the respondents through their predecessor, Chunnilal.
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The Indore Development Authority (IDA) challenged revisional orders under Section 51 of the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973, which directed that several landowners’ lands be excluded from Town D...
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The petitioner challenged SEBI’s attachment order dated 10 October 2024 and a consequential sale notice dated 21 August 2026, which scheduled an auction of its 16.053-hectare agricultural property
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The petitioners, contractual employees with more than five years’ service, applied under the horizontal reservation for contractual employees in recruitment to Supervisor Class-III (Executive) posts.
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The petitioner, an Assistant Grade II in the regular establishment of Janpad Panchayat Barod, retired on superannuation on 30 September 2025
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The petitioner, plaintiff in the underlying suit, claimed a one-third interest in property mortgaged by her deceased brother, Sunil Kumar, to respondent No. 5 bank. Sunil Kumar had claimed title under a gift deed from...
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The petitioner’s ICICI Bank account was frozen following information from crime agencies, with ₹1,55,432.92 identified as the disputed amount.
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The petitioner sought unfreezing of his Kotak Mahindra Bank account, which had been frozen following action by a crime agency.
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The petitioner sought a writ directing State Bank of India to unfreeze his savings account and permit its normal operation.
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The petitioner sought a writ directing Kotak Mahindra Bank to unfreeze Account No. 1747225749 and release the ₹29,749 said to be frozen in it.
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The petitioner challenged land-acquisition proceedings for the Indore–Ujjain Greenfield Road, seeking to quash the Social Impact Assessment (SIA) report and appraisal, the preliminary notification under Section 11, th...
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The petitioner challenged the Municipal Corporation’s notice dated 7 April 2026 requiring removal of portions of its hotel building on R.N.T. Marg, Indore, said to obstruct widening of the road to 24 metres under the...
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The petitioner challenged the Building Officer’s notice dated 7 April 2026, which required removal of portions of his shop on R.N.T. Marg, Indore, for road widening under the Indore Development Plan, 2021.
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The petitioners challenged the Principal District Judge, Ujjain’s order dated 16 June 2026 refusing interim protection in their appeal under Section 9 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1...
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The petitioner sought removal of the freeze on his Equitas Small Finance Bank account, asking that only the disputed amount of ₹1,700 be retained.
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The petitioner, initially appointed as a Teacher in 1982 and later promoted to Head Master, retired on 31 October 2023.
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The petitioner and respondent No. 5 were promoted from Senior Agricultural Development Officer to Assistant Director Agriculture. Before the impugned posting order dated 31 August 2026, the petitioner was serving in t...
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The applicant was convicted under Section 138 of the Negotiable Instruments Act, 1881, by the Judicial Magistrate First Class, Ratlam, and fined ₹1,25,000.
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The applicant was convicted under Section 138 of the Negotiable Instruments Act, 1881, and fined Rs. 6,30,775.
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The Special Police Establishment, Lokayukta, sought leave to appeal against the respondent’s acquittal, dated 10 September 2025, of offences under Sections 7 and 13(1)(d) read with Sections 13(2) and 10 of the Prevent...
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On 27 July 2026, police intercepted a vehicle containing 54 kg of poppy straw.
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The appellants, legal heirs of female descendants of Jugri and her son Gorelal, sued for a share in property alleged to be ancestral.
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Ramu Yadav died by suicide on 13 May 2024. The FIR alleged that the petitioners were connected with land-plot transactions and that, when Ramu sought an account of the sale proceeds, some petitioners allegedly told hi...
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The petitioners sought statutory benefits relating to compensation for acquired land, including solatium, additional compensation and interest, and re-determination of compensation at irrigated-land rates.
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Respondent No. 1 sought demarcation under Section 129 of the Madhya Pradesh Land Revenue Code, 1959, of specified lands at Village Bamhouri, District Satna.
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The petitioner, a practising chartered accountant, was named as an accused in a CBI prosecution concerning alleged irregularities in credit facilities granted to a borrower.
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The petitioner, a Class III Rural Agricultural Extension Officer, was absorbed into the Horticulture Department in 1990 and served until retirement.
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The Judicial Magistrate First Class, Thandla, convicted the applicant of an offence under Section 138 of the Negotiable Instruments Act, 1881, and the Sessions Judge, Jhabua, dismissed his appeal and affirmed the judg...
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The petitioner, a contractor engaged for handling and transportation, claimed that ₹13,14,780 had been wrongly deducted from its bills.
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Hindalco transports coal from outside Madhya Pradesh for use at its aluminium plant and captive power plant, obtaining transit or foreign passes under the Madhya Pradesh Transit (Forest Produce) Rules, 2000.
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The petitioner challenged the Sub-Divisional Officer’s order dated 19 September 2022 removing it from operating the Mid-Day Meal programme at an Education Guarantee Primary School and an Anganwadi Centre.
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The petitioners challenged orders dated 28 February 2019 and 29 May 2019 concerning allegations against the society; in W.P. No. 12253 of 2019, they also challenged a letter dated 14 June 2019 seeking registration of...
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The applicant sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), having been in custody since 9 November 2025 in connection with Crime No. 223/2024.
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The petitioner, complainant in proceedings under Section 138 of the Negotiable Instruments Act, challenged the rejection of its application under Section 311 Cr.P.C./Section 348 BNSS to formally prove and exhibit an a...
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Respondents 1 and 2 sought partition under Section 178 of the Madhya Pradesh Land Revenue Code of jointly held agricultural land at village Chiruli, Tehsil Dabra.
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The State filed a writ appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth ko Appeal) Adhiniyam, 2005, challenging an order dated 29 January 2024.
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The petitioners challenged revenue orders concerning Survey Nos. 1182 and 1183 at Village Unav, District Datia, including the Collector’s revisional order dated 24 July 2025 and an earlier Naib Tehsildar order dated 2...
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The petitioner, a secured creditor, initiated proceedings under the SARFAESI Act after borrowers defaulted on their loan.
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The appellants challenged the Special Judge’s order dated 17 September 2026 rejecting their application for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).
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The dispute arose from dealings in commodities between the petitioner and the respondent.
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The petitioner, a Class IV employee who retired as a Peon on 31 October 2019, challenged recovery of ₹1,02,029 for alleged excess pay arising from a fixation made from 1 January 2006 to 31 October 2019.
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The claimants sought compensation for the death of Karan Singh Kushwaha, who was injured in a motorcycle accident on 26 January 2020 and died on 28 January 2020.
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Respondent No. 1 filed a 2014 suit seeking to set aside two sale deeds and obtain a permanent injunction.
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The petitioner school, whose affiliation was valid until 31 March 2030 and which had permission to operate in two shifts, was inspected by CBSE on 12 August 2025.
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The petitioner claimed rights over Survey No. 1597/2, measuring 0.658 hectare, and sought correction of the revenue map under Section 107(5) of the M.P. Land Revenue Code.
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In the pending civil suit, the trial court closed defendants 1, 2 and 4’s right to file a written statement on 21 August 2026.
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The State sought review under Order XLVII Rules 1 and 2 read with Section 151 CPC of an order dated 18 February 2025 dismissing its first appeal concerning compensation.
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The applicant, a retired Executive Engineer, was accused of demanding a ₹6.5 lakh bribe from a government contractor and receiving ₹1.5 lakh, with ₹5 lakh allegedly remaining.
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