COURT ARCHIVE

Madhya Pradesh High Court judgments, 2025

529 judgments · page 4 of 27

High Courts18 Dec 2025Disposed Of

Jasmant And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1890

Constitution Of India, 1950-Article 226, 227Madhya Pradesh Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993-Section 85

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High Courts18 Dec 2025Disposed Of

Brijaindra Yadav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1889

Constitution Of India, 1950-Article 226Madhya Pradesh Co-Operative Societies Act, 1960-Section 55(2)

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High Courts18 Dec 2025Allowed

Parmeshwar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1888

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 15, 25, 29

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High Courts18 Dec 2025Allowed/ Disposed Of

Rakesh Soni Vs Vandana

Madhya Pradesh High Court · (2025) 12 MP CK 1887

Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section 23(2), Order 32 A Rule 3Hindu Marriage Act, 1955-Section 13B, 13B(1), 13B(2)

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High Courts17 Dec 2025Partly Allowed

A.V.N. Tubes Limited Company Bhind Thr Vs M/S Dynamic Engineering Thr

Madhya Pradesh High Court · (2025) 12 MP CK 1995

Code Of Civil Procedure, 1908-Order 7 Rule 10, Order 7 Rule 10A, Order 43 Rule 1(a)

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High Courts17 Dec 2025Partly Allowed

Jani Ahuja (Dead) Smt. Neelam Ahuja And Others Vs Subodh Kumar And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1994

Motor Vehicles Act, 1988-Section 166(1), 166(1)(c), 173(1)Indian Succession Act, 1925-Section 306Evidence Act, 1872-Section 306

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High Courts17 Dec 2025Disposed Of

Narayan Singh Died Through Legal Heirs Smt. Ramvati And Others Vs Aatam Singh And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1993

Code Of Civil Procedure, 1908-Order 6 Rule 17, Order 41 Rule 23, Order 43 Rule 1(u)Specific Relief Act, 1963-Section 34, 42

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High Courts17 Dec 2025Allowed

Soyal @ Sohel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1902

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts17 Dec 2025Disposed Of

Nishid Kumar Bardiya Vs Vinod Gurjar

Madhya Pradesh High Court · (2025) 12 MP CK 1901

Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section 10, 151

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High Courts17 Dec 2025Allowed

Manju @ Arvind Pateriya Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1900

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3 (1) (d), 3(1)(dha), 3(2)(va), 14AIndian Penal Code, 1860-Section 294, 323, 341, 506

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High Courts17 Dec 2025Disposed Of