COURT ARCHIVE

Madhya Pradesh High Court judgments, 2025

529 judgments · page 7 of 27

High Courts09 Dec 2025Allowed/ Disposed Of

Kumer Mallah And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1951

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Arms Act, 1959-Section 25, 27Wild Life Protection Act, 1972-Section 9, 50, 51

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High Courts09 Dec 2025Allowed/ Disposed Of

Ravishek Soni Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1950

Code Of Criminal Procedure, 1973-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Bharatiya Nyaya Sanhita, 2023-Section 69, 115(2), 296

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High Courts08 Dec 2025Allowed

Aayush Mandal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1959

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 3(5), 140(2), 140(3), 390(4)

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High Courts08 Dec 2025

Vikram Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1958

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 406, 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 437(3)

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High Courts08 Dec 2025Disposed Of

Ajay Chakrworti Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1957

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Code Of Criminal Procedure, 1973-Section 438Public Gambling Act of 1867-Section 3, 4, 4a

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High Courts08 Dec 2025Disposed Of

Vikram Singh Vs State Of M.P

Madhya Pradesh High Court · (2025) 12 MP CK 1956

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 406, 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 437(3)

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High Courts08 Dec 2025

Satyanaryan Late Shri Dhulmal Daga Through Power Of Attorney Holder Shivshankar And Others Vs State Of M.P. And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1955

Madhya Pradesh Bhumi Vikas Rules, 2012-Rule 61Municipal Corporation Act, 1956, -Section 305

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High Courts05 Dec 2025Dismissed

Mohd Raees Vali And Others Vs Sukhvindar Singh And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1964

Constitution Of India, 1950-Article 252(1)Code Of Civil Procedure, 1908-Section 47Transfer Of Property Act, 1882-Section 43, 52

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High Courts05 Dec 2025Allowed

Mukesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1963

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528

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High Courts05 Dec 2025Allowed

Ramcharan And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1962

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

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High Courts05 Dec 2025Disposed Of

Mayaram Burman Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1961

Bharatiya Nyaya Sanhita, 2023-Section 64, 64(1), 296, 351(2)Medical Termination Of Pregnancy Act, 1971-Section 3, 3(2)

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High Courts04 Dec 2025Allowed

Rajiv Shrivas Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1970

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 119(1), 140(3)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981-Section 11, 13

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High Courts04 Dec 2025Allowed

Krishna Vs Sodan Singh And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1969

Code Of Civil Procedure, 1908-Section 151, Order 41 Rule 19

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High Courts04 Dec 2025Disposed Of

Mehta Sales Agencies Through Lalit Mehta Vs Bank Of India And Others

Madhya Pradesh High Court · (2025) 12 MP CK 1968

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

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High Courts04 Dec 2025Allowed

Jagdish Banjara Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1967

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 115(2), 117(2), 118(1), 118(2), 296, 351(3)

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High Courts04 Dec 2025Allowed

Mahaveer Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1966

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 3(5), 108

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High Courts04 Dec 2025Allowed

Hridaylal Shah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 12 MP CK 1965

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 348, 528Indian Penal Code, 1860-Section 34, 294, 302, 307, 323, 324, 506Code Of Criminal Procedure, 1973-Section 311, 482

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High Courts03 Dec 2025Allowed