High Courts30 Oct 2025Dismissed
Dharmendra Dhakad And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1379
Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 44, 248(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2025
529 judgments · page 16 of 27
High Courts30 Oct 2025Disposed Of
Vijayant Singh Rathore Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1378
Constitution Of India, 1950-Article 226Madhya Pradesh Motor Vehicle Rules, 1994-Rule 65(2), 65(3)Motor Vehicles Act, 1988-Section 87 (1)(a), 87 (1)(b), 87 (1)(c)
High Courts30 Oct 2025Dismissed
Nishadraj Matsya Palan Sahakari Sanstha Through Its President Sunil Batham Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1377
Constitution Of India, 1950-Article 226Madhya Pradesh Panchayats (Appeal And Revisions) Rules, 1995-Rule 3, 3(b)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993-Section 49, 49A, 50, 52, 53(1), 85, 91, 95
High Courts29 Oct 2025Allowed
Manish Shivhare And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1388
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts29 Oct 2025Dismissed
GR Infra Projects Limited Ratlam Through Its Authorized Signatory MR. Bhoori Singh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1387
Constitution Of India, 1950-Article 226Central Goods And Services Tax Act, 2017-Section 67, 69, 73, 73(1), 73(3), 73(4), 74, 107Customs Act, 1962-Section 28
High Courts29 Oct 2025Allowed
Prahlad Vishwakarma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1386
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(da), 3(1)(dha)(va), 3(2)(5ka), 14A(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 296, 351(2)
High Courts29 Oct 2025Allowed
Chetan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1385
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3 (1)(r), 3(1)(s), 3(2)(va), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 117(2), 118(2), 296, 351(3)
High Courts29 Oct 2025Disposed Of
Agrawalagro Feed Proprietor Ankit Vs Jagdish
Madhya Pradesh High Court · (2025) 10 MP CK 1384
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 2(y), 413, 419(4)Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(1), 378(2), 378(3), 378(4)Negotiable Instruments Act, 1881-Section 138, 143
High Courts29 Oct 2025
Hemraj Vs Shailja
Madhya Pradesh High Court · (2025) 10 MP CK 1383
Family Courts Act, 1984-section 19(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442
High Courts28 Oct 2025Disposed Of
Raju Sharma And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1395
Constitution Of India, 1950-Article 227Code Of Criminal Procedure, 1973-Order 26 Rule 9Madhya Pradesh Land Revenue Code Act, 1959-Section 124, 124(1), 124(2)
High Courts28 Oct 2025Allowed/ Disposed Of
Vikas Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1394
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), Arms Act, 1959-Section 25(B)
High Courts28 Oct 2025Allowed
Indu Rao Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1393
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 109(1), 115(2), 118(2), 125(B), 296, 351(3)Arms Act, 1959-Section 25(1)(b), 27
High Courts28 Oct 2025Dismissed
D.G. Minerals Pvt. Ltd. And Another Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1392
Constitution Of India, 1950-Article 226Companies Act, 2013-Section 7, 4, 36, 38, 46, 56, 66, 140, 206, 212, 212(1), 212(6), 213, 229, 251, 339, 447, 448, 452Indian Penal Code, 1860-Section 120B, 420, 467, 468, 471
High Courts28 Oct 2025Allowed
Santosh Patel And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1391
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 108
High Courts28 Oct 2025Disposed Of
Akash Srivas Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1390
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 175(3), 528Code Of Criminal Procedure, 1973-Section 156(3)
High Courts28 Oct 2025Disposed Of
Shailendra Maraskole Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1389
Code Of Criminal Procedure, 1973-Section 480(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483
High Courts27 Oct 2025Allowed
Hitesh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1403
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 3(5), 74, 75(2), 78(2), 115(2), 126(2), 296, 351(3), 480(3), 482, 482(2)
High Courts27 Oct 2025Disposed Of
Menka And Others Vs Reena And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1402
Constitution Of India, 1950-Article 227Evidence Act, 1872-Section 65
High Courts27 Oct 2025Allowed
Shankul Rajak Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1401
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 318(4)
High Courts27 Oct 2025Allowed
Ashwin @ Bhawri Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1400
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(D), 3(1)(dh), 3(2)(v), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(2), 296, 351(3)