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Madhya Pradesh High Court judgments, 2025

529 judgments · page 23 of 27

High Courts19 Sept 2025Allowed

Deepak Mehta Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 09 MP CK 1083

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 77, 238, 308(2)Information Technology Act, 2000-Section 66E, Protection Of Children From Sexual Offences Act, 2012-Section 11, 12, 15
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High Courts19 Sept 2025Allowed

Nirbhay Singh Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1082

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 120B, 419, 420, 467, 468, 471Madhya Pradesh Recognised Examinations Act, 1937-Section 3, 4
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High Courts19 Sept 2025Dismissed

Meera Dahiya Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 09 MP CK 1079

Indian Forest Act, 1927-Section 52, 52(1), 52(2), 52(3), 52(4), 52(4)(a), 52A, 52B, 52B(5), 52C, 52C(1), 61Madhya Pradesh Land Revenue Code Act, 1959-Section 246(1)Code Of Criminal Procedure, 1973-Section 451, 482
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High Courts18 Sept 2025Disposed Of

Nandu Bhilala Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 09 MP CK 1089

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(f), 64(2)(m), 74, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5(j)(ii), 5(L), 5(N), 6, 7, 8
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High Courts18 Sept 2025Disposed Of

Prakash Ahirwar Vs Govind Singh

Madhya Pradesh High Court · (2025) 09 MP CK 1088

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419, 419(4)Negotiable Instruments Act, 1881-Section 138, 413Code Of Criminal Procedure, 1973-Section 2(wa), 372, 378, 378(4)
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High Courts17 Sept 2025Disposed Of

Chirag Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 09 MP CK 1093

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 96 64(2)(m), 65(1), 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4(2), 5(L), 6
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High Courts17 Sept 2025Disposed Of

Rajendra Singh Rawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1091

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 497, 503, 528Code Of Criminal Procedure, 1973-Section 482Bharatiya Nyaya Sanhita, 2023-Section 61(2), 115(2), 117(2), 126(2), 140(3), 191(2), 191(3)296, 351(2)
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