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Madhya Pradesh High Court judgments, 2025

529 judgments · page 15 of 27

High Courts04 Nov 2025Allowed

Tez Bahadur Singh Vs Umashankar And Others

Madhya Pradesh High Court · (2025) 11 MP CK 2021

Constitution Of India, 1950-Article 226, 227Code Of Civil Procedure, 1908- Order 47 Rule 1, Order 47 Rule 5Madhya Pradesh Land Revenue Code Act, 1959-Section 32, 248
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High Courts31 Oct 2025Allowed

Nirmal Devda Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 10 MP CK 1375

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va), 14(A)(2)Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 115(2), 118(1), 296, 351(2)
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High Courts31 Oct 2025Allowed

Neeraj Shivhare Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1374

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 61(2)(a), 316(5), 318(4)Essential Commodities Act, 1955-Section , 7
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High Courts31 Oct 2025Allowed/ Disposed Of

Akram Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 10 MP CK 1372

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14(A)(2)Code Of Criminal Procedure, 1973-Section 437(3), 439Indian Penal Code, 1860-Section 148, 149, 294, 307, 323, 326, 506
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High Courts31 Oct 2025Dismissed

Parul@ Payal Sisodiya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1370

Bharatiya Nyaya Sanhita, 2023-Section 318(4), 319(2)Madhya Pradesh Upcharya Grih and Rajapcharya Sambandhi Sthapana Adhiniyam, 1973-Section 10Madhya Pradesh Ayurvigyan Parishad Adhiniyam, 1987-Section 27
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High Courts30 Oct 2025Dismissed

Dr. Rajender Singh Vs Jiwaji University And Others

Madhya Pradesh High Court · (2025) 10 MP CK 1474

Constitution Of India, 1950-Article 14, 16, 39d, 226Madhya Pradesh Vishwavidyalaya Adhinimyam, 1973-Section 2(n), 3, 3(xx), 3(20), 4(XX), 11, 12, 12(4), 18, 24(x), 25(vi), 25(vii), 28(2)(i), 34(4)(i), 35, 35(d), 35(n), 37(VI), 44(1), 49, 49(1)(ii), 49(2), 63
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High Courts30 Oct 2025Dismissed

Bandana Goswami Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1382

Bharatiya Nyaya Sanhita, 2023-Section 3(5), 80, 85, 103(1)Dowry Prohibition Act, 1961-Section 3, 4Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts30 Oct 2025Disposed Of

Bhupendra Vs Vijay

Madhya Pradesh High Court · (2025) 10 MP CK 1381

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 2(y), 413, 419(4)Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378, 378(1), 378(2), 378(3), 378(4)Negotiable Instruments Act, 1881-Section 138, 143
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