High Courts03 Dec 2025Allowed
Gajraj Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1972
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 103(1), 115(2), 296, 351(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2025
529 judgments · page 8 of 27
High Courts03 Dec 2025Disposed Of
Radheshyam Bhalot Vs State Of M.P. And Others
Madhya Pradesh High Court · (2025) 12 MP CK 1971
Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 51, 51(1)(I)
High Courts02 Dec 2025Dismissed
M/S A.K. Real Estate And Others Vs M/S Sewani Builders And Others
Madhya Pradesh High Court · (2025) 12 MP CK 1983
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 138, 141, 142Code Of Criminal Procedure, 1973-Section 200
High Courts02 Dec 2025Disposed Of
Rajanarayan Pappu Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 12 MP CK 1982
Constitution Of India, 1950-Article 226Limitation Act, 1963-Section 5Arms Act, 1959-Section 18
High Courts02 Dec 2025Allowed/ Disposed Of
Bharat Singh VS State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1981
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35(3), 482Code Of Criminal Procedure, 1973-Section 438Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118, 118(2), 190, 191(3), 296A, 351(3)
High Courts02 Dec 2025Dismissed
Omkar Singh Dhurve Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1980
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528
High Courts02 Dec 2025Allowed
Saffan @ Safwan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1979
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 346, 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109, 115(2), 118(2), 296, 331(6), 351(3)Arms Act, 1959-Section 25
High Courts02 Dec 2025Disposed Of
Maniram Lodhi And Others Vs Bhagwati Lodhi And Others
Madhya Pradesh High Court · (2025) 12 MP CK 1978
Code Of Civil Procedure, 1908-Section 10, 115
High Courts02 Dec 2025Allowed
Jitendra Morya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1977
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20Code Of Criminal Procedure, 1973-Section 437(3)
High Courts02 Dec 2025Dismissed
Mohan Bagdi Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 12 MP CK 1976
Madhya Pradesh Land Revenue Code Act, 1959-Section 32, 44(2), 107
High Courts01 Dec 2025Allowed/ Disposed Of
Amit Kachhi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1989
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 64(2)(M), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5(L), 6
High Courts01 Dec 2025Allowed
Rohini Sahu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1988
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482, 482(2)Bharatiya Nyaya Sanhita, 2023-Section 105, 106Electricity Act, 2003-Section 135
High Courts01 Dec 2025Allowed
Sargam Bhalla Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1987
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Indian Penal Code, 1860-Section 406, 420
High Courts01 Dec 2025Allowed
Sunil @ Pukhaliya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1986
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts01 Dec 2025Allowed
Nitesh Baghel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 12 MP CK 1985
Madhya Pradesh Land Revenue Code Act, 1959-Section 248
High Courts01 Dec 2025Disposed Of
Kiran Zanzot And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 12 MP CK 1984
Constitution Of India, 1950-Article 226Madhya Pradesh Land Revenue Code Act, 1959-Section 44(1), 248(1)
High Courts28 Nov 2025Disposed Of
Prosecutrix X Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2025) 11 MP CK 1903
Constitution Of India, 1950-Article 21, 226Medical Termination Of Pregnancy Act, 1971-Section 3(2), 3(2B), 4
High Courts28 Nov 2025Dismissed
Banti @ Vishwajeet Singh Bhadauriya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 11 MP CK 1913
Code Of Criminal Procedure, 1973-Section 174, 374Indian Penal Code, 1860-Section 300, 302, 304I, 304II, 307, 326A, 354, 451, 452Protection Of Children From Sexual Offences Act, 2012-Section 8
High Courts28 Nov 2025Allowed
Amil Turakhia S/O Late Shri Praful Turakhia Through Power Of Attorney Holder Mrs. Kiran Turakhiya Vs Union Bank Of India Through Its Authorized Officer And Two Others
Madhya Pradesh High Court · (2025) 11 MP CK 1908
Constitution Of India, 1950-Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 -Section 17
High Courts28 Nov 2025Allowed
Pancham Nanda And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2025) 11 MP CK 1907
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)