High Courts11 Aug 1988
Commissioner of Income Tax Vs Dewas Chemical and Fertilizers Mfg. Co.
Madhya Pradesh High Court · (1988) 73 CTR 106 : (1989) 176 ITR 71 : (1988) 41 TAXMAN 44
Income Tax Act, 1961 — Section 32, 43(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1988
396 judgments · page 9 of 20
High Courts11 Aug 1988
Commissioner of Wealth-tax Vs Meghji Girdharilal
Madhya Pradesh High Court · (1988) 73 CTR 59 : (1989) 176 ITR 63
Wealth Tax Act, 1957 — Section 2
High Courts10 Aug 1988
Oriental Fire and General Insurance Company Ltd. Vs Promila and Others
Madhya Pradesh High Court · (1989) 2 ACC 96 : (1989) ACJ 809
Motor Vehicles Act, 1988 — Section 110A
High Courts10 Aug 1988
Commissioner of Income Tax Vs Dulichand Bhatia
Madhya Pradesh High Court · (1989) 175 ITR 634 : (1988) 41 TAXMAN 94
Income Tax Act, 1961 — Section 144B, 263
High Courts10 Aug 1988
Oriental Fire and General Insurance Co. Ltd. Vs Smt. Pramila and Others
Madhya Pradesh High Court · AIR 1989 MP 49 : (1989) JLJ 282
Motor Vehicles Act, 1939 — Section 95, 96
High Courts10 Aug 1988
United India Fire and General Insurance Co. Ltd. Vs Natvarlal and Others
Madhya Pradesh High Court · (1988) ACJ 956 : (1990) 68 CompCas 558 : (1989) ILR (MP) 69 : (1988) MPLJ 676
Motor Vehicles Act, 1939 — Section 110A, 95(2), 96, 98, 98(4)
High Courts10 Aug 1988
Commissioner of Income Tax Vs Vithal Textiles
Madhya Pradesh High Court · (1988) 73 CTR 49 : (1989) 175 ITR 629 : (1988) 40 TAXMAN 401
Income Tax Act, 1961 — Section 143(3), 144B, 263, 263(1)
High Courts10 Aug 1988
State of Madhya Pradesh Vs Chintaman and Others
Madhya Pradesh High Court · (1989) CriLJ 163
Criminal Procedure Code, 1973 (CrPC) — Section 389, 426, 439, 482Penal Code, 1860 (IPC) — Section 148, 149, 323, 326
High Courts10 Aug 1988
United India Fire and General Insurance Company Ltd. Vs Natvarlal and Others
Madhya Pradesh High Court · (1989) 1 ACC 9 : (1988) JLJ 639 : (1988) MPLJ 676
Motor Vehicles Act, 1988 — Section 95, 96, 96(1), 96(2)
High Courts09 Aug 1988
Jularam Verma and Others Vs Harbanslal Chhabra and Others
Madhya Pradesh High Court · (1989) 1 ACC 104 : (1989) ACJ 353
Carriers Act, 1865 — Section 2
High Courts09 Aug 1988Dismissed
Mohammad Irshad Vs Samrath Singh and Others
Madhya Pradesh High Court · AIR 1989 MP 246
Motor Vehicles Act, 1939 — Section 110B
High Courts09 Aug 1988
Rajendra Kumar and others Vs Collector, Indore and others
Madhya Pradesh High Court · (1988) JLJ 682
Constitution of India, 1950 — Article 226Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 4, 6(1A), 8, 8(1)(b), 8(2A)
High Courts06 Aug 1988
Doshi Vastralaya Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 175 ITR 309
Income Tax Act, 1961 — Section 185, 256(2)
High Courts06 Aug 1988
Shankarlal Prithviraj Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 175 ITR 299 : (1988) 40 TAXMAN 243
Income Tax Act, 1961 — Section 185Madhya Pradesh Excise Rules, 1915 — Rule 6
High Courts06 Aug 1988Allowed
Narayan Singh Vs Arjun Das Gupta
Madhya Pradesh High Court · (1988) MPJR 179 : (1990) 35 MPLJ 529 : (1990) MPLJ 529
Civil Procedure Code, 1908 (CPC) — Section 100(4), 100(5)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(3), 13(1), 13(1)(2), 13(2)
High Courts05 Aug 1988
Commissioner of Sales Tax Vs Indore Umbrella Factory
Madhya Pradesh High Court · (1989) 73 STC 23
Madhya Pradesh General Sales Tax Act, 1958 — Section 19(1), 38(3)(a), 38(3)(e)
High Courts05 Aug 1988
Indo Copyer Pvt. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 73 CTR 31 : (1999) 175 ITR 9 : (1989) 175 ITR 9 : (1988) 40 TAXMAN 256
Income Tax Act, 1961 — Section 104, 104(4)
High Courts05 Aug 1988
New Calcutta Hardware Mart Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 73 CTR 102 : (1989) 175 ITR 292 : (1988) 40 TAXMAN 233
Income Tax Act, 1961 — Section 256, 256(2), 68
High Courts05 Aug 1988
Commissioner of Income Tax Vs Ramchandraji Maharaj Ka Bada Mandir
Madhya Pradesh High Court · (1988) 73 CTR 79 : (1989) 175 ITR 293
Income Tax Act, 1961 — Section 256(1)
High Courts05 Aug 1988
Commissioner of Income Tax Vs Steel Ingots (P.) Ltd.
Madhya Pradesh High Court · (1989) 175 ITR 290 : (1988) 40 TAXMAN 258
Income Tax Act, 1961 — Section 256, 256(2), 37