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Madhya Pradesh High Court judgments

49,603 judgments · page 88 of 2,481

High Courts18 Nov 2025Allowed

Narendra Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 11 MP CK 1958

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 115(2), 125, 140, 140(1), 191(2), 191(3), 296, 351(2)Arms Act, 1959-Section 25, 27, 30
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High Courts17 Nov 2025Allowed

Sunny Kewat Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 11 MP CK 1972

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(va), 14(A)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 109(1), 118(1), 296, 351(2)
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High Courts17 Nov 2025Allowed

Ajay Dhakad Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 11 MP CK 1971

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 103(1), 109, 296Arms Act, 1959-Section 25, 27
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High Courts17 Nov 2025Allowed/ Disposed Of

Maiyadeen Vs Baldau And Others

Madhya Pradesh High Court · (2025) 11 MP CK 1968

Madhya Pradesh Land Revenue Code Act, 1959-Section 109, 110, 110(4), 110(7), 111, 257(a)
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High Courts17 Nov 2025Allowed

Kapil Rai Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 11 MP CK 1966

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(2), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4
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High Courts14 Nov 2025Dismissed

R.R.Dass Vs General Manager (H.R.D.) And Others

Madhya Pradesh High Court · (2025) 11 MP CK 2004

Central Bank Of India (Officers') Service Regulations, 1979- Regulation 7Central Bank Of India Officer Employees' (Discipline And Appeal) Regulations, 1976- Regulation 3(g), 4, 5(3)Banking Companies (Acquisition And Transfer Of Undertakings) Act 1970-Section 19
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High Courts14 Nov 2025Allowed/ Disposed Of

Subhash Gurjar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 11 MP CK 2003

Constitution Of India, 1950-Article 309, 310, 310(2), 311, 311(1), 311(2), 311(2)(a), 311(2)(b), 311(2)(c)Civil Services (Classification, Control And Appeal) Rules, 1966-Rule 19
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High Courts14 Nov 2025Allowed

Kamlesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 11 MP CK 1978

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 480(3), 483Bharatiya Nyaya Sanhita, 2023-Section 64(2)(n), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012-Section 5(L), 6
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High Courts14 Nov 2025Allowed

Chetan And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 11 MP CK 1977

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), 115(1), 118(1), 296, 331(6), 351(2)Arms Act, 1959-Section 25
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High Courts14 Nov 2025Allowed

Bhola Singh Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2025) 11 MP CK 1975

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 61(2), 109(1), 115(2), 117(2), 118(1), 125, 191(2), 191(3), 296, 351(2)Arms Act, 1959-Section 25, 27
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High Courts14 Nov 2025Allowed

Suresh Raut Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2025) 11 MP CK 1974

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Indian Penal Code, 1860-Section 376(2)(L), 376(2)(f), 376(2)(n), 376(3), 506Protection Of Children From Sexual Offences Act, 2012-Section 5(j)(ii), 5(k), 5(L), 6
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