COURT ARCHIVE

Madhya Pradesh High Court judgments, 2025

529 judgments · page 5 of 27

High Courts16 Dec 2025Allowed

Shailendra Singh Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1912

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 110, 191(2), 191(3), 296, 351(2)Arms Act, 1959-Section 25, 27

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High Courts16 Dec 2025Allowed

Mohit Raghuvanshi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1911

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103, 109(1), 118(1)Arms Act, 1959-Section 25

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High Courts16 Dec 2025Disposed Of

Rajat Lahri Vs Indusind Bank Indore Vijay Nagar Branch And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1910

Constitution Of India, 1950-Article 226Code Of Criminal Procedure, 1973-Section 102

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High Courts16 Dec 2025Allowed

Sampobai Banjara Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1908

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 103(1), 238

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High Courts16 Dec 2025Disposed Of

Rakesh Singh Bhadoria Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1907

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 3(5), 108Madhya Pradesh Excise Act, 1915-Section 34(2)

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High Courts16 Dec 2025Allowed/Disposed Of

Jatindar Vs State Of M P Through Excise Department Badwah Circle Mandleshwar

Madhya Pradesh High Court · (2025) 12 MP CK 1906

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Madhya Pradesh Excise Act, 1915-Section 34(1), 34(2)

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High Courts16 Dec 2025Allowed

Shankuntala Soni Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1905

Code Of Criminal Procedure, 1973-Section 438, 438(2),Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 34, 307, 323, 342, 498A, 506

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High Courts16 Dec 2025Disposed Of

Ruchi Sharma W/O Nitesh Singhania Through Power Of Attorney Holder Mia Sharma Vs Sub Divisional Officer And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1904

Constitution Of India, 1950-Article 226Maintenance And Welfare Of Parents And Senior Citizens Act, 2007-Section 5

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High Courts16 Dec 2025Allowed

Shubhankar And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1903

Code Of Criminal Procedure, 1973-Section 438, 438(2),Indian Penal Code, 1860-Section 34, 307, 323, 342, 498A, 506

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High Courts15 Dec 2025Dismissed

Dinesh Rajak Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1918

Constitution Of India, 1950-Article 226Code Of Criminal Procedure, 1973-Section 97, 98Hindu Marriage Act, 1955-Section 9

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High Courts15 Dec 2025Allowed

Rajul Raja Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1917

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Code Of Criminal Procedure, 1973-Section 439Madhya Pradesh Excise Act, 1915-Section 34(2)

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High Courts15 Dec 2025Allowed

Narendra Babel Vs Chetan

Madhya Pradesh High Court · (2025) 12 MP CK 1916

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438, 442, 528

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High Courts15 Dec 2025Allowed

Ishwar Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1915

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439

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High Courts12 Dec 2025Allowed

Ravi Parmar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1934

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 346, 483Bharatiya Nyaya Sanhita, 2023-Section 305(a), 331(4)Code Of Criminal Procedure, 1973-Section 309

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High Courts12 Dec 2025Allowed/ Disposed Of

Abhiral Dubey And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1933

Code Of Criminal Procedure, 1973-Section 482Bharatiya Nyaya Sanhita, 2023-Section 3(5), 296, 351(3)Indian Penal Code, 1860-Section 294, 351(3), 506

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High Courts12 Dec 2025Allowed

Ramshyam Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1932

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 346, 483Bharatiya Nyaya Sanhita, 2023-Section 111(1), 304(2), 309(4)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13

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High Courts12 Dec 2025Allowed

Gopal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1931

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v), 14A(2), 69, 87, 127(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483

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High Courts12 Dec 2025Allowed