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Madhya Pradesh High Court judgments, 2025

529 judgments · page 25 of 27

High Courts11 Sept 2025Dismissed

Asha Arya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1120

Code Of Criminal Procedure, 1973-Section 439Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 34, 201, 302, 304B, 498(A)
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High Courts11 Sept 2025Allowed/ Disposed Of

Shivnandan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1119

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 45, 108
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High Courts11 Sept 2025Allowed

Nitesh Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1118

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 318(4), 319(2), 336(3), 338, 340(1), 340(2)Madhya Pradesh Recognized Examinations Act, 1937-Section 3, 4
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High Courts11 Sept 2025Allowed/ Disposed Of

Mukesh Valmik Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1115

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 85, 108
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High Courts10 Sept 2025Dismissed

Narayan Vs Padam And Others

Madhya Pradesh High Court · (2025) 09 MP CK 1122

Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 44, 50, 129, 250
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High Courts09 Sept 2025Allowed/ Disposed Of

Sandip Sisodiya Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 09 MP CK 1133

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 49, 64(2), 65(1), 137(2), 142, 232(1)
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High Courts09 Sept 2025Allowed/ Disposed Of

Akhilesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1132

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 64(2)(M), 137(2)
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High Courts09 Sept 2025Allowed/ Disposed Of

Bantu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 09 MP CK 1131

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Madhya Pradesh Excise Act, 1915-Section 34(2)
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High Courts09 Sept 2025Allowed/ Disposed Of

Kamal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 09 MP CK 1130

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 87, 137(2)
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