Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Bharatiya Nyaya Sanhita, 2023-Section 65(1), 64(2)(M), 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5, 6

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High Courts16 Apr 2026Allowed

Vikku @ Bikku Kumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1240

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 318(4), 480(3), 483Information Technology Act, 2000-Section 66(D)

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High Courts16 Apr 2026Allowed

Akash Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1239

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2), 49

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High Courts16 Apr 2026Disposed Of

Akbar Ahmad Khan And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1238

Motor Vehicles Act, 1988-Section 72, 74, 76, 79, 80, 87, 87(1)(c)

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High Courts16 Apr 2026Allowed

Krishna Kunwar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1237

Medical Termination Of Pregnancy Act, 1971-Section 3, 3(2), 4, 5(1)

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High Courts16 Apr 2026

1008 Parasnath Digamber Jain Mandir Through Its Authorized Signatory Alok Kumar Jain Vs Collector And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1236

Madhya Pradesh Public Trusts Act, 1951-Section 5, 8

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High Courts16 Apr 2026Disposed Of

Anwar Kha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2026) 04 MP CK 1235

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482

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High Courts16 Apr 2026

Piyush Bhargava Vs Ujjain Muncipal Corporation And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1234

Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013-Section 9, 10, 10(2), 11, 15Indian Penal Code, 1860-Section 509

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High Courts16 Apr 2026Allowed

Sukanya W/O. Mallikarjun Kaabi Vs Mallikarjun S/O. Basavaraj Kaabi

Karnataka High Court · (2026) 04 KAR CK 1173

Code Of Civil Procedure, 1908 - Section 24Hindu Marriage Act, 1955 - Section 9

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High Courts16 Apr 2026Allowed

Deepti W/O. Sateesh Akkurmath Vs Sateesh S/O. Rudrayya Akkurmath

Karnataka High Court · (2026) 04 KAR CK 1172

Code Of Civil Procedure, 1908 - Section 24Hindu Marriage Act, 1955 - Section 13(1)(ib)

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High Courts16 Apr 2026ii State of Haryana vs. Bhajan Lal

Mela Ram and others Vs State of J&K and Another

Jammu And Kashmir High Court · (2026) 04 J&K CK 1144

Code of Criminal Procedure, 1989- Section 161, 482, 561(A)Ranbir Penal Code, 1989- Section 323, 420, 498(A), 506Hindu Marriage Act, 1955- Section 12(1)(c)

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High Courts16 Apr 2026Disposed Of