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Madhya Pradesh High Court judgments, 2025

529 judgments · page 17 of 27

High Courts27 Oct 2025Allowed

Pawan And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1399

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(2), 296, 351(2)Code Of Criminal Procedure, 1973-Section 480(2)
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High Courts27 Oct 2025Dismissed

Shivam Kushwah And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 10 MP CK 1397

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 3(5), 115(2), 296(B), 351(3), 528Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(da), 3(1)(dha), 3(2)(Va)Code Of Criminal Procedure, 1973-Section 482
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High Courts17 Oct 2025Allowed

Dasrath Ahirwar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1411

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Madhya Pradesh Excise Act, 1915-Section 34(2)Code Of Criminal Procedure, 1973-Section 480(2), 480(3)
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High Courts17 Oct 2025Disposed Of

Rajiya Bano Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 10 MP CK 1410

Code Of Criminal Procedure, 1973-Section 482Bharatiya Nyaya Sanhita, 2023-Section 125, 191(2), 191(3), 296, 324(4), 351 (2)Code Of Criminal Procedure, 1973-Section 41, 173(1), 482
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High Courts17 Oct 2025Allowed/ Disposed Of

Brijesh @ Gutali Jadon Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1409

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 392, 395, 397Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
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High Courts17 Oct 2025Allowed

Ramveer Singh Rajawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1405

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 120B, 197, 198, 201, 302, 307, 364, 365, 420, 463, 465, 467, 471Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v)
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High Courts16 Oct 2025Allowed

Teena Bai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1416

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(va), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 96, 137(2), 142
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High Courts16 Oct 2025Allowed

Jigar Rathore Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1415

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 109Arms Act, 1959-Section 25, 27
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