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Madhya Pradesh High Court judgments, 2025

529 judgments · page 21 of 27

High Courts26 Sept 2025Dismissed

Saurabh Jain Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1042

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 225(1), 225(2), 482Bharatiya Nyaya Sanhita, 2023-Section 61(2), 316(2), 316(5), 318(4)Negotiable Instruments Act, 1881-Section 138
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High Courts26 Sept 2025Disposed Of

Javed Mansuri Vs Shravan

Madhya Pradesh High Court · (2025) 09 MP CK 1038

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 Courts25 Sept 2025Allowed

Satish Meena Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1050

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 118(1), 119(1), 119(2), 296, 351(2)
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High Courts25 Sept 2025Disposed Of

Karulal Vs Ravindra

Madhya Pradesh High Court · (2025) 09 MP CK 1048

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(4)Negotiable Instruments Act, 1881-Section 138, 143
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High Courts25 Sept 2025Allowed

Avdhesh @ Vikas Rajput Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1047

Code Of Criminal Procedure, 1973-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 115(2), 117(2), 296, 351(2)
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High Courts25 Sept 2025Allowed

In Re. Suo Moto Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1044

Medical Termination Of Pregnancy Rules, 2003-Rule 3BMedical Termination Of Pregnancy Act, 1971-Section 3, 3(2), 3(2)(a), 3(2)(b), 3(2B), 3(3), 5Indian Penal Code, 1860-Section 366A, 376(2)(n), 506
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High Courts24 Sept 2025Allowed

Manoj Lilhare Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 09 MP CK 1056

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 64(2), 65(1), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5(L), 6
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High Courts24 Sept 2025Allowed

Neha Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1054

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 318(4), 319(2), 336(3), 338, 340(2)Indian Penal Code, 1860-Section 120B, 419, 420, 467, 468, 471
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