High Courts10 Oct 2025Allowed
Chandni Trivedi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1441
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Arms Act, 1959-Section 25, 27
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2025
529 judgments · page 19 of 27
High Courts10 Oct 2025Dismissed
Anup Kumar Padliya Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1440
Constitution Of India, 1950-Article 226Madhya Pradesh Accommodation Control Act, 1961-Section 2(g), 3, 4, 5, 12(1)
High Courts10 Oct 2025Allowed
Dayashankar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1439
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 41, 438, 438(2)Madhya Pradesh Panchayat Raj And Gram Swaraj Act, 1993-Section 89
High Courts10 Oct 2025Allowed
Manoj Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1438
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 41, 438, 438(2)Madhya Pradesh Panchayat Raj And Gram Swaraj Act, 1993-Section 89
High Courts09 Oct 2025Allowed
Mohit Singh Tomar @ Rocky Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1452
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 132Arms Act, 1959-Section 3, 25, 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts09 Oct 2025Allowed
Radheshyam Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1451
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 111, 112, 318(4), 319(2), 336(3), 337, 338, 340(1), 340(2)Madhya Pradesh Recognized Examinations Act, 1937-Section 3, 4
High Courts09 Oct 2025Disposed Of
Jeetu Sahu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1449
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 482
High Courts09 Oct 2025Allowed
Devkumar Arya @ Golu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1448
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Arms Act, 1959-Section 25, 27Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 295, 351(3)
High Courts09 Oct 2025Dismissed
Konkan Railway Corporation Limited A Government Of India Undertaking Vs West Central Railway And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1447
Railways Act, 1989-Section 22
High Courts09 Oct 2025Allowed
Ankush And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1446
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4
High Courts09 Oct 2025Dismissed
Anguri Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1445
Constitution Of India, 1950-Article 226Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke President Tatha Vice President Ke Virudh Avishwas Prastav) Niyam, 1994-Rule 3, 3(2), 3(3), 4Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993-Section 21, 21(1), 21(2), 21(3), 28(2), 28(3), 35(2), 35(3)
High Courts08 Oct 2025Disposed Of
Kailash Patel Vs Barelal And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1457
Madhya Pradesh Land Revenue Code, 1959-Section 115
High Courts08 Oct 2025Disposed Of
Reshambai Vs State Of M.P
Madhya Pradesh High Court · (2025) 10 MP CK 1456
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 304A, 306, 498A
High Courts08 Oct 2025Disposed Of
Sonu Chaudhary Vs Shailendra Singh Rathore
Madhya Pradesh High Court · (2025) 10 MP CK 1455
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419, 419(4)Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(4)
High Courts08 Oct 2025Allowed
Lavkush Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1454
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(M), 65(1), 137(2)pocso 5, 6
High Courts08 Oct 2025Allowed/ Disposed Of
Arvind Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1453
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15, 22, 29
High Courts07 Oct 2025Allowed
Deepak Uikey Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1462
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5(l), 6
High Courts07 Oct 2025Disposed Of
Rakesh Kumar Dandotiya Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 10 MP CK 1461
Code Of Criminal Procedure, 1973-Section 41, 173(1), 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 80, 85Dowry Prohibition Act, 1961-Section 3, 4
High Courts07 Oct 2025Dismissed
Mahendra Pardi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 10 MP CK 1460
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 147, 148, 149, 294, 307, 341Arms Act, 1959-Section 25, 27
High Courts07 Oct 2025Disposed Of
Mohammed Tarique Vs Naresh
Madhya Pradesh High Court · (2025) 10 MP CK 1459
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