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Madhya Pradesh High Court judgments

49,603 judgments · page 87 of 2,481

High Courts21 Nov 2025Dismissed

Raesh Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 11 MP CK 1941

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 316(5), 318(4), 336(2), 338, 333(3), 340(2)
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High Courts20 Nov 2025Allowed/ Disposed Of

Saddam Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 11 MP CK 1951

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20, 52A
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High Courts20 Nov 2025Dismissed

Baleshwar Dayal Jaiswal Vs Bank Of India And Others

Madhya Pradesh High Court · (2025) 11 MP CK 1947

Constitution Of India, 1950-Article 227Security Interest (Enforcement) Rules, 2002-Rule 9(3)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13(2), 13(4)
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High Courts20 Nov 2025Allowed/ Disposed Of

Abhitabh Rawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 11 MP CK 1946

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 438Indian Penal Code, 1860-Section 34, 419, 420Madhya Pradesh Recognized Examinations Act, 1937-Section 3, 4
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High Courts19 Nov 2025Disposed Of

Sanjeev Singh Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 11 MP CK 1956

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 451, 457, 482Indian Penal Code, 1860-Section 120B, 147, 148, 149, 307
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High Courts18 Nov 2025Disposed Of

Rahul Jatav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 11 MP CK 1963

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Public Gambling Act, 1867-Section 3, 4, 4aIndian Penal Code, 1860-Section 109, 420, 467, 468
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High Courts18 Nov 2025Allowed

Anil Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 11 MP CK 1960

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(2), 482Madhya Pradesh Excise Act, 1915-Section 34(2)Code Of Criminal Procedure, 1973-Section 480(3)
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High Courts18 Nov 2025Allowed

Ajay Rathore Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 11 MP CK 1959

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14A(2)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 296, 115(2), 118(1), 331(6), 351(2)Arms Act, 1959-Section 25
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