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Madhya Pradesh High Court judgments, 2025

529 judgments · page 2 of 27

High Courts26 Dec 2025Disposed Of

Kayam Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1850

Bharatiya Nyaya Sanhita, 2023-Section 103(1), 109, 190, 191(2), 191(3), 296Arms Act, 1959-Section 25Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts26 Dec 2025Allowed

Vikas Vs State Of MP

Madhya Pradesh High Court · (2025) 12 MP CK 1848

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Madhya Pradesh Excise Act, 1915-Section 34(2)
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High Courts26 Dec 2025Allowed

Murli Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1847

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 103, 109, 115(2), 190, 191(2)(3), 296
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High Courts24 Dec 2025Allowed

Veer Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1865

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 296, 115(2), 324(4), 331(2), 351(3)
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High Courts24 Dec 2025Allowed

Ehveran Sen Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1864

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 65(1), 96, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5L, 6
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High Courts24 Dec 2025Allowed/ Disposed Of

Shubham Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1862

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Code Of Criminal Procedure, 1973-Section 439Madhya Pradesh Excise Act, 1915-Section 34(2)
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High Courts24 Dec 2025Allowed

Lakhan Singh And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1861

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(v), 14A(2), 15ABharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 126(2), 132, 190, 191(2), 193(3), 296, 309(6), 310(2), 351(2), 351(3)
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High Courts24 Dec 2025Allowed/ Disposed Of

Sachin Damor Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1860

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Indian Penal Code, 1860-Section 120B, 409, 420
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High Courts24 Dec 2025Allowed

Ravi Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1859

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20
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High Courts24 Dec 2025Allowed

Lalu Solanki Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1857

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64, 64(2)(m), 65(1), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 3(A), 4(2), 5(1), 5(j)(ii), 6
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High Courts24 Dec 2025Dismissed

Devendra Sharma Vs State Of M.P. And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1841

Constitution Of India, 1950-Article 20(2), 226Madhya Pradesh Civil Services (Classification, Control And Appeal), Rules 1966-Rule 9, 16, 16(1)(a)
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