CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 57 of 117

High Courts14 Aug 2020Allowed

Pradeep Sharma Vs State Of M.P

Madhya Pradesh High Court · (2020) 08 MP CK 0213

Code Of Criminal Procedure, 1973 — Section 162(2), 397, 401, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 29Evidence Act , 1872 — Section 10, 27, 30
Read judgment
High Courts13 Aug 2020Allowed

Mithun Vs State Of M.P

Madhya Pradesh High Court · (2020) 08 MP CK 0307

Madhya Pradesh Excise Act, 1915 — Section 34(2), 43Indian Penal Code, 1860 — Section 304B
Read judgment
High Courts13 Aug 2020Allowed

Brij Kishore Soni Vs State Of M.P. & Ors.

Madhya Pradesh High Court · (2020) 08 MP CK 0223

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 323, 325Madhya Pradesh Civil Services (Classification, Control And Appeal), Rules 1966 — Rule 14
Read judgment
High Courts13 Aug 2020Allowed

Nitesh Wadhwani Vs State Of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0222

Code Of Criminal Procedure, 1973 — Section 438, 438(2), 439Indian Penal Code, 1860 — Section 120B, 409, 467, 471Central Goods And Services Tax Act, 2017 — Section 67, 69, 70, 74, 131, 132, 132(1)(a)(i), 132(5), 133, 134, 135, 136, 138
Read judgment