High Courts16 Sept 2025Allowed
Suresh Bangade Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 09 MP CK 1101
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Indian Penal Code, 1860-Section 34, 409, 420
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2025
529 judgments · page 24 of 27
High Courts16 Sept 2025Dismissed
Mahila Bahuudeshiya Sahkari Sanstha Jarawani Fps Popular Code No 503023 Hemant Rawat Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 09 MP CK 1100
Essential Commodities Act, 1955-Section 7
High Courts16 Sept 2025Allowed
Naresh Chandel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 09 MP CK 1099
Code Of Criminal Procedure, 1973-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 118(2), 296, 331(6)
High Courts16 Sept 2025Disposed Of
Lakhera Tour And Travels Through Vijaylakhera Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 09 MP CK 1098
Constitution Of India, 1950-Article 226Motor Vehicles Act, 1988-Section 87(1)(d)
High Courts16 Sept 2025Allowed
Mangal Singh Thakur Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 09 MP CK 1097
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 482(2)Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts16 Sept 2025Allowed
Ladoo Ramgopal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 09 MP CK 1096
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(2), 480(3), 482Bharatiya Nyaya Sanhita, 2023-Section 103, 115(2), 118(1), 118(2), 125, 190, 191(2), 191(3), 296, 351, 351(3)
High Courts15 Sept 2025Disposed Of
M/S Khemchand Virendra Kumar Jain Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 09 MP CK 1107
Constitution Of India, 1950-Article 226Motor Vehicles Act, 1988-Section 87(1)(d)
High Courts15 Sept 2025Allowed
Dheeraj Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 09 MP CK 1106
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(M), 137, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5L, 6
High Courts15 Sept 2025Allowed
Devkishan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 09 MP CK 1105
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 305(d), 317(2), 331(4)
High Courts15 Sept 2025Allowed
Bheekam Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 09 MP CK 1104
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 34(2), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5L, 6
High Courts15 Sept 2025Disposed Of
Yogesh Rathore Vs Manoj Kumar
Madhya Pradesh High Court · (2025) 09 MP CK 1103
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419Negotiable Instruments Act, 1881-Section 138Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 378, 378(4)
High Courts15 Sept 2025Dismissed
Chittarmal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 09 MP CK 1102
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v), 4, 14(3), 14A(2)Indian Penal Code, 1860-Section 147, 182, 203, 211, 302, 304
High Courts12 Sept 2025Allowed
Anmol Tripathi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 09 MP CK 1114
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 69, 351(3)
High Courts12 Sept 2025Dismissed
Bhagirath Batham Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 09 MP CK 1113
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 74, 75 (1)(i), 296(B), 351(2)
High Courts12 Sept 2025Allowed
Sagar Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 09 MP CK 1112
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Code Of Criminal Procedure, 1973-Section 439Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts12 Sept 2025Allowed
Surendra Kushwah Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 09 MP CK 1111
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 419, 420Madhya Pradesh Recognised Examinations Act, 1937-Section 3, 4
High Courts12 Sept 2025Allowed
Ashish Badgujar @ Amit Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 09 MP CK 1110
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts12 Sept 2025Dismissed
Meena Dhakad Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 09 MP CK 1109
Constitution Of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 223, 528Code Of Criminal Procedure, 1973-Section 154, 154(3), 156(3), 190, 200, 203
High Courts12 Sept 2025Allowed
Sapna Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 09 MP CK 1108
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 194, 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 85, 108
High Courts11 Sept 2025Allowed/ Disposed Of
Suraj Gurjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 09 MP CK 1121
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 296, 324(4)