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Madhya Pradesh High Court judgments, 2025

529 judgments · page 6 of 27

High Courts12 Dec 2025Allowed

Jogendar Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1926

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 140(3), 351(3)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13
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High Courts11 Dec 2025Disposed Of

Derish Vs Nikita

Madhya Pradesh High Court · (2025) 12 MP CK 1941

Constitution Of India, 1950-Article 227Hindu Marriage Act, 1955-Section 13(B)(1), 13B(2)
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High Courts11 Dec 2025Allowed

Mohit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1940

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(2)(s), 3(2) (v), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 296, 331(6), 351, 351(3)
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High Courts11 Dec 2025Allowed

Amarsingh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1937

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(5), 3(2)(va), 3(2)(iii), 14A(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 133, 296, 326(g), 351(3)
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High Courts11 Dec 2025Allowed

Rohit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1936

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 64(2)(M), 137(2)
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High Courts11 Dec 2025Allowed

Suresh Prajapati Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1935

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(M), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5, 6
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High Courts10 Dec 2025Allowed/ Disposed Of

Lakhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1949

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 103, 127(2), 190, 191(2), 308(4)Code Of Criminal Procedure, 1973-Section 437(3)
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High Courts10 Dec 2025Allowed/ Disposed Of

Abdhesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1947

Bharatiya Nyaya Sanhita, 2023-Section 64, 87, 137(2), 183Protection Of Children From Sexual Offences Act, 2012-Section 5, 6
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High Courts10 Dec 2025Dismissed

Vikas Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1946

Code Of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 363, 366A, 376(2)(n), 376(3), 506
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High Courts10 Dec 2025Allowed

Vikas @ Vikki Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1944

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Madhya Pradesh Excise Act, 1915-Section 34(2), 46
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High Courts09 Dec 2025Allowed

Sumit Soni Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1954

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 112(2), 318(4), 336(3), 338, 340Information Technology Act, 2000-Section 66D
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