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Madhya Pradesh High Court judgments, 2025

529 judgments · page 22 of 27

High Courts24 Sept 2025Allowed

Ankit Bhardwaj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1051

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 316(4), 318(4), 336(3), 338, 340(2)Prevention Of Corruption Act, 1988-Section 7, 13(1)(d)
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High Courts23 Sept 2025Allowed

Sher Ali Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1065

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20
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High Courts23 Sept 2025Dismissed

Sunil Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1063

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 348, 438, 442Bharatiya Nyaya Sanhita, 2023-Section 64, 79, 351(3)
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High Courts23 Sept 2025Allowed/Disposed Of

Rakesh Pandey Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1061

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Indian Penal Code, 1860-Section 34, 302, 307, 364Arms Act, 1959-Section 25, 27
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High Courts23 Sept 2025Allowed

Nirmal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 09 MP CK 1060

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 318(4), 336(3), 338, 340(2)
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High Courts23 Sept 2025Allowed/Disposed Of

Chatrulal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1059

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(2)Explosive Act, 1884-Section 9(b)
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High Courts23 Sept 2025Allowed

Lakhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1057

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 45, 483Bharatiya Nyaya Sanhita, 2023-Section 108Indian Penal Code, 1860-Section 107, 306
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High Courts22 Sept 2025Allowed

Shubham Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1070

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Code Of Criminal Procedure, 1973-Section 439Madhya Pradesh Excise Act, 1915-Section 34(2), 42
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High Courts22 Sept 2025Dismissed

Amit Gurjar & Ors. Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1069

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 296(b), 333, 351(3)
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High Courts22 Sept 2025Allowed

Vipin Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1067

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)Evidence Act, 1872-Section 27
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