High Courts22 Dec 2025Allowed
Girraj Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1871
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Madhya Pradesh Excise Act, 1915-Section 34(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2025
529 judgments · page 3 of 27
High Courts22 Dec 2025Allowed
Sunitabai Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 12 MP CK 1870
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 49, 64, 64(2)(m), 70(2), 87, 96, 142, 127(3), 137(2), 332(b), 351(3)
High Courts22 Dec 2025Allowed
Chandsingh Parihar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1869
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 309(6)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
High Courts22 Dec 2025Allowed
Baniya @ Upendra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1868
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 117(2), 118(2), 296, 351(3), 324(2),
High Courts22 Dec 2025Allowed
Veerendra Alias Mukut Singh Gurjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1867
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(1), 49(a)Code Of Criminal Procedure, 1973-Section 437(3)
High Courts22 Dec 2025Allowed
Akash Sisodiya And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1866
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 140(3), 310(2), 312, ,319(2)
High Courts19 Dec 2025Disposed Of
Jyotinder Singh Saluja And Others Vs Bharat Heavy Electrical Ltd
Madhya Pradesh High Court · (2025) 12 MP CK 1991
Constitution Of India, 1950-Article 227Public Premises (Eviction Of Unauthorised Occupants), Act, 1971-Section 2(g), 3B(2), 4, 4(2)(b)(ii), 5, 5(1), 6, 7, 7(1), 7(2), 9, 14
High Courts19 Dec 2025Dismissed
Punit Jain And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 12 MP CK 1990
Constitution Of India, 1950-Article 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 85, 35(3), 35(4), 35(5), 351(2)
High Courts19 Dec 2025Disposed Of
Anshul Pundit Vs Collector District Khargone And Others
Madhya Pradesh High Court · (2025) 12 MP CK 1877
Constitution Of India, 1950-Article 226Madhya Pradesh Municipalities Act, 1961-Section 123(f)
High Courts19 Dec 2025Allowed
Bhuralal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1876
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438, 438(2)Bharatiya Nyaya Sanhita, 2023-Section 64(2(M), 87, 99, 137(2), 351(3)
High Courts19 Dec 2025Disposed Of
Ganga Shree Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 12 MP CK 1875
Constitution Of India, 1950-Article 226, 243(Z)(g)(b)Madhya Pradesh Municipalities Act, 1961-Section 20, 21, 22, 35
High Courts19 Dec 2025Allowed
Pratik Jain And Othersn Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 12 MP CK 1874
Code Of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 420, 467, 468, 471
High Courts19 Dec 2025Allowed
Darbar Singh Vs Union Of India
Madhya Pradesh High Court · (2025) 12 MP CK 1873
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439
High Courts19 Dec 2025Allowed
Akil Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1872
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439
High Courts18 Dec 2025Dismissed
M/S Kaveri Infra Projects Pvt Ltd Through Authorizsed Person Mr Bodagam Sanjeeva Reddy And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 12 MP CK 1992
Constitution Of India, 1950-Article 14, 226
High Courts18 Dec 2025Allowed/ Disposed Of
Rohit Pal And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1886
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 190, 191(2), 191(3), 296, 351(2)
High Courts18 Dec 2025Allowed/ Disposed Of
Suryabhan @ Bhuru Pal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1885
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 190, 191(2), 191(3), 296, 351(2)
High Courts18 Dec 2025Allowed/ Disposed Of
Aashik Khan @ Assu Pathan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1884
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 115(2), 296, 351(3)
High Courts18 Dec 2025Allowed/ Disposed Of
Anurag Mishra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1892
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5)
High Courts18 Dec 2025
Diksha Mallah And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1891
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438(1), 438(3)Indian Penal Code, 1860-Section 380, 411, 457