Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 5, Order 13 Rule 6Criminal Procedure Code, 1973 (CrPC) — Section 195Limitation Act, 1963 — Article 137, 2, 5, 6

Read judgment

High Courts13 Nov 1987

Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1988) 173 ITR 126 : (1988) 36 TAXMAN 169

Finance Act, 1964 — Section 2(5)Income Tax Act, 1961 — Section 32, 34

Read judgment

High Courts13 Nov 1987Allowed

Shivnarayan Vs Daulal

Madhya Pradesh High Court · AIR 1988 MP 123 : (1988) JLJ 22 : (1988) MPLJ 281

Civil Procedure Code, 1908 (CPC) — Section 66

Read judgment

High Courts13 Nov 1987

Shantilal Jain Vs M.L. Patil, Addl. Commissioner, Gwalior Dn., Gwalior and others

Madhya Pradesh High Court · (1988) MPLJ 172

Madhya Pradesh General Clauses Act, 1957 — Section 17, 2(6)Madhya Pradesh Land Revenue Code, 1959 — Section 17

Read judgment

High Courts12 Nov 1987

Commissioner of Income Tax Vs Durga Jewellers

Madhya Pradesh High Court · (1988) 68 CTR 5 : (1989) ILR (MP) 561 : (1988) 172 ITR 134 : (1988) MPLJ 510 : (1988) 37 TAXMAN 261

Income Tax Act, 1961 — Section 37

Read judgment

High Courts12 Nov 1987Dismissed

Kaluram Gupta Vs Additional Sales Tax Officer and Another

Madhya Pradesh High Court · (1988) 69 STC 163

Madhya Pradesh General Sales Tax Act, 1958 — Section 19(1)

Read judgment

High Courts11 Nov 1987

GWALIOR RAYON SILK MANUFACTURING (WEAVING) COMPANY LTD. Vs COMMISSIONER OF Income Tax.

Madhya Pradesh High Court · (1988) 72 CTR 57 : (1988) 172 ITR 131

Income Tax Act, 1961 — Section 256(2)

Read judgment

High Courts11 Nov 1987

Gwalior Rayon Silk Manufacturing (Weaving) Company Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1987) 35 TAXMAN 469

Income Tax Act, 1961 — Section 256(2)

Read judgment

High Courts11 Nov 1987

Commissioner of Income Tax Vs Income Tax Appellate Tribunal and Another

Madhya Pradesh High Court · (1988) 72 CTR 134 : (1988) 172 ITR 158 : (1988) 40 TAXMAN 59

Income Tax Act, 1961 — Section 254(1), 254(2)

Read judgment

High Courts10 Nov 1987

M.P. State Co-Operative Press Ltd. Vs Additional Commissioner of Sales Tax and Another

Madhya Pradesh High Court · (1988) 68 STC 245

Read judgment

High Courts10 Nov 1987

Kaluram Ganeshram (HUF) Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1988) 67 CTR 245 : (1989) ILR (MP) 498 : (1988) 172 ITR 154 : (1988) MPLJ 433 : (1988) 37 TAXMAN 167

Income Tax Act, 1961 — Section 2(24), 271, 271(1)

Read judgment

High Courts10 Nov 1987Allowed

Pathik Products Vs General Manager, District Industries Centre and Others

Madhya Pradesh High Court · (1988) 70 STC 21

Madhya Pradesh General Sales Tax Act, 1958 — Section 12

Read judgment

High Courts07 Nov 1987

Steel Tubes of India Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1987) 35 TAXMAN 476

Income Tax Act, 1961 — Section 256(1), 256(2), 32, 37

Read judgment

High Courts07 Nov 1987

Balchand Malaiya, Managing Trustee, Singhai Karelal Kundanlal Trust Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (1988) 69 STC 110

Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)

Read judgment

High Courts07 Nov 1987Dismissed

Rakesh Kumar Sharma Vs Central Bank of India

Madhya Pradesh High Court · (1990) 35 MPLJ 121 : (1990) MPLJ 121

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3(4)Companies Act, 1956 — Section 2(7), 617Criminal Procedure Code, 1973 (CrPC) — Section 200, 482

Read judgment

High Courts07 Nov 1987Allowed

Lalchand Choithram Sindhi Vs Laxman Das Narain Das Sindhi

Madhya Pradesh High Court · (1988) ILR (MP) 273 : (1992) 37 MPLJ 352 : (1992) MPLJ 352

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(3), 13(1), 13(6)

Read judgment

High Courts07 Nov 1987

Steel Tubes of India Limited Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1988) 172 ITR 54

Income Tax Act, 1961 — Section 256(1), 256(2), 37(1)

Read judgment