High Courts05 Aug 1988Allowed
Banwarilal Ramswaroop Goyal Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1989) 73 STC 160
Central Sales Tax Act, 1956 — Section 6, 8, 9
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1988
396 judgments · page 10 of 20
High Courts04 Aug 1988
Chetanswaroop Omprakash and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 175 ITR 247 : (1988) 40 TAXMAN 230
Income Tax Act, 1961 — Section 133A, 184, 185, 254, 256(2)
High Courts04 Aug 1988
Commissioner of Income Tax Vs Premier Extraction (P.) Ltd.
Madhya Pradesh High Court · (1989) 175 ITR 22
Income Tax Act, 1961 — Section 43(1)
High Courts04 Aug 1988
Kamalkishore and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 175 ITR 252 : (1988) 40 TAXMAN 245
Income Tax Act, 1961 — Section 133A, 185, 254, 256(1), 256(2)
High Courts04 Aug 1988
Iqbal and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 175 ITR 249 : (1988) 40 TAXMAN 239
Income Tax Act, 1961 — Section 133A, 184, 185, 254, 256(2)
High Courts04 Aug 1988Allowed
Rachna Vs Madhya Pradesh State Road Trans. Corpn.
Madhya Pradesh High Court · (1988) 2 ACC 595 : (1990) ACJ 918
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Motor Vehicles Act, 1988 — Section 110A
High Courts04 Aug 1988Dismissed
Bhanwarlal Ramswaroop Goyal Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1989) 72 STC 340
Madhya Pradesh General Sales Tax Act, 1958 — Section 12
High Courts04 Aug 1988
M.P. State Road Tranport Corporation Vs Dr. Kashi Prashad Yadav and Another
Madhya Pradesh High Court · (1989) 2 ACC 183
Motor Vehicles Act, 1939 — Section 110D
High Courts03 Aug 1988
M.P. High Court Bar Association and others Vs Union of India and others
Madhya Pradesh High Court · (1988) MPJR 152
Administrative Tribunals Act, 1985 — Section 29, 4(2)
High Courts03 Aug 1988Dismissed
Madhya Pradesh High Court Bar Association and others Vs Union of India and others
Madhya Pradesh High Court · (1989) MPJR 368 : (1989) MPLJ 205
Limitation Act, 1963 — Section 17(1)(c)Madhya Pradesh Municipalities Act, 1961 — Section 385(7)
High Courts03 Aug 1988
New India Assurance Co. Ltd. Vs Nanak Chand Ben and Others
Madhya Pradesh High Court · (1989) 1 ACC 38 : (1989) ACJ 169
Motor Vehicles Act, 1988 — Section 110D, 95(2)(ii)
High Courts03 Aug 1988
Commissioner of Wealth Tax Vs Smt. Pramilabai
Madhya Pradesh High Court · (1988) 73 CTR 29 : (1989) 175 ITR 11 : (1988) 40 TAXMAN 365
Madhya Pradesh State Lottery Rules, 1969 — Rule 33, 35, 36
High Courts03 Aug 1988
Nihalkaran Vs Commissioner of Wealth Tax
Madhya Pradesh High Court · (1988) 73 CTR 63 : (1999) 175 ITR 14 : (1987) MPLJ 56 : (1988) 40 TAXMAN 421
Limitation Act, 1963 — Section 5
High Courts03 Aug 1988Allowed
Kanhaiyalal and Another Vs Dr. Anil Kumar and Another
Madhya Pradesh High Court · (1989) ACJ 713
High Courts03 Aug 1988
M.P. High Court Bar Association, Jabalpur and Others Vs Union of India and Others
Madhya Pradesh High Court · (1989) JLJ 342
Administrative Tribunals Act, 1985 — Section 29, 4(2)
High Courts03 Aug 1988
CHANDANMAL Vs COMMISSIONER OF Income Tax.
Madhya Pradesh High Court · (1988) 73 CTR 197 : (1988) 174 ITR 731 : (1988) 40 TAXMAN 264
Income Tax Act, 1961 — Section 256(1), 64(1)(iii)
High Courts02 Aug 1988
The Oriental Fire and General Insurance Company Ltd. Vs Mahila Lolma and Others
Madhya Pradesh High Court · (1989) 1 ACC 397
Motor Vehicles Act, 1988 — Section 96
High Courts02 Aug 1988
Radhakishan Dalmia and Sons Vs Narayan and Another
Madhya Pradesh High Court · (1989) CriLJ 443
Criminal Procedure Code, 1973 (CrPC) — Section 203, 204, 211, 246, 482Evidence Act, 1872 — Section 116Penal Code, 1860 (IPC) — Section 415, 420
High Courts02 Aug 1988
Shakuntala Sethi Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 175 ITR 17 : (1988) 40 TAXMAN 235
Income Tax Act, 1961 — Section 256(2), 40A(2), 64(1)
High Courts02 Aug 1988
COMMISSIONER OF Income Tax Vs H. H. MAHARAJA LOKENDRA SINGH.
Madhya Pradesh High Court · (1988) 174 ITR 730 : (1988) 41 TAXMAN 50 : (1988) 40 TAXMAN 234
Income Tax Act, 1961 — Section 256(2)