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Madhya Pradesh High Court judgments, 2025

529 judgments · page 18 of 27

High Courts15 Oct 2025Allowed/ Disposed Of

Ajay Rajak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1419

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 115(2), 296, 333, 351(2)
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High Courts14 Oct 2025Disposed Of

Chandresh Shivhare Vs Arvind Kumar

Madhya Pradesh High Court · (2025) 10 MP CK 1431

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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High Courts14 Oct 2025Allowed/ Disposed Of

Ashish Gautamn Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1430

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 316(2), 316(4), 316(5), 318(2), 318(4), 336(3), 338, 340(2)Essential Commodities Act, 1955-Section 3, 7
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High Courts14 Oct 2025Allowed

Vaishnavi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 10 MP CK 1427

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 318 (4), 338, 336(3), 340(2)
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High Courts14 Oct 2025Allowed

Kanha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1426

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(2), 96, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5L, 6
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High Courts13 Oct 2025Allowed

Shivam Kushwah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1437

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 309(6)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
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High Courts13 Oct 2025Allowed

Sunil Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1436

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(2)Indian Penal Code, 1860-Section 354, 380, 457
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High Courts13 Oct 2025Allowed/ Disposed Of

Jairam @Jayram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1435

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Indian Penal Code, 1860-Section 363, 366A, 376, 376(2)(N)
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High Courts10 Oct 2025Allowed

Anuradha Joshi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 10 MP CK 1443

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(2)Madhya Pradesh Panchayati Raj Avam Gram Swaraj Adhiniyam, 1993 -Section 89
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