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Madhya Pradesh High Court judgments, 2025

529 judgments · page 10 of 27

High Courts26 Nov 2025Dismissed

Lokesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 11 MP CK 1921

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v), 3(2)(va), 3(1)(w)(ii), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 351(3)
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High Courts26 Nov 2025Allowed

Victim X Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 11 MP CK 1919

Constitution Of India, 1950-Article 21, 226Medical Termination of Pregnancy Rules, 2003-Rule 3BMedical Termination Of Pregnancy Act, 1971-Section 3(2), 3(2)(b), 3(3), 5
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High Courts24 Nov 2025Disposed Of

Anil Kumar Gupta Vs Ashok Kumar Gupta

Madhya Pradesh High Court · (2025) 11 MP CK 1939

Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 44(1), 44(2), 109, 110, 110(4), 110(7), 111, 257(a)
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High Courts24 Nov 2025Dismissed

Gyan Singh Vs Hansa Rathore

Madhya Pradesh High Court · (2025) 11 MP CK 1935

High Court Of Madhya Pradesh Rules, 2008- Rule 48Code Of Criminal Procedure, 1973-Section 389
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High Courts24 Nov 2025Dismissed

Gyan Singh Vs Gajendra Devliya

Madhya Pradesh High Court · (2025) 11 MP CK 1934

High Court Of Madhya Pradesh Rules, 2008- Rule 48Code Of Criminal Procedure, 1973-Section 389
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High Courts21 Nov 2025Dismissed

Sunil Kushwah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 11 MP CK 1943

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 84, 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 115(2), 125, 296, 351(2), 190, 191(2), 191(3)
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