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Madhya Pradesh High Court judgments, 2025

529 judgments · page 13 of 27

High Courts13 Nov 2025Allowed

Ishwar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 11 MP CK 1980

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15
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High Courts12 Nov 2025Partly Allowed

Sant Kumar @ Santa Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2025) 11 MP CK 1986

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 376, 376(D)(A), 376(2)(Tha), 511Protection Of Children From Sexual Offences Act, 2012-Section 5G, 6, 17, 18
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High Courts12 Nov 2025Disposed Of

Harilal Gond Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 11 MP CK 1985

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 483Madhya Pradesh Excise Act, 1915-Section 34(2)Bharatiya Nyaya Sanhita, 2023-Section 303(2)
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High Courts11 Nov 2025Allowed

Ahmad Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 11 MP CK 1990

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 30, 109, 115(2), 125, 190, 191(2), 191(3), 296, 351(2)
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High Courts10 Nov 2025Disposed Of

Prosecutrix Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 11 MP CK 2000

Constitution Of India, 1950-Article 21, 226Bharatiya Nyaya Sanhita, 2023-Section 64(2)(h), 64(2)(m)Medical Termination Of Pregnancy Act, 1971-Section 3(2), 3(2B), 3(4), 3(4)(b)
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