High Courts09 Mar 1989
Commissioner of Income Tax Vs Kalani Asbestos (P.) Ltd.
Madhya Pradesh High Court · (1989) 180 ITR 55 : (1989) 44 TAXMAN 217
Income Tax Act, 1961 — Section 32, 40A(8), 43, 43(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1989
460 judgments · page 19 of 23
High Courts08 Mar 1989
S.R. Kalani (HUF) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 180 ITR 141 : (1989) 44 TAXMAN 269
Income Tax Act, 1961 — Section 256(1)
High Courts08 Mar 1989Partly Allowed
Jagdish Chandra Vs Oriental Fire and Insurance Co. and Others
Madhya Pradesh High Court · (1989) 2 ACC 264
High Courts08 Mar 1989
Prabhudayal Amichand Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 180 ITR 84 : (1989) 44 TAXMAN 213
Income Tax Act, 1961 — Section 256(1), 271(1), 274
High Courts08 Mar 1989
Jagdish Chandra Vs The Oriental Fire and Insurance Company and Others
Madhya Pradesh High Court · (1989) 2 ACC 264
High Courts07 Mar 1989
KALURAM LADHARAM Vs COMISSIONER OF Income Tax.
Madhya Pradesh High Court · (1990) 78 CTR 136 : (1989) 78 CTR 136 : (1990) 184 ITR 294 : (1989) 44 TAXMAN 219
Income Tax Act, 1961 — Section 256(1), 271(2)
High Courts05 Mar 1989Dismissed
Ramjilal Vs State of M.P. and Another
Madhya Pradesh High Court · (1989) MPJR 326
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 301, 302, 34
High Courts02 Mar 1989
Bhanwarilal and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1990) 84 CTR 271 : (1990) 184 ITR 233
Income Tax Act, 1961 — Section 271(1)
High Courts02 Mar 1989
Gadia Wires Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 78 CTR 132 : (1989) 178 ITR 596 : (1989) 44 TAXMAN 222
Income Tax Act, 1961 — Section 256(1), 41(1)
High Courts02 Mar 1989
Ghasilal Kasturchand Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 78 CTR 161 : (1989) 178 ITR 633 : (1989) 44 TAXMAN 109
Income Tax Act, 1961 — Section 40
High Courts02 Mar 1989
Commissioner of Income Tax Vs Lilasons Breweries (P) Limited
Madhya Pradesh High Court · (1989) 77 CTR 11 : (1989) 178 ITR 299 : (1989) 44 TAXMAN 210
Income Tax Act, 1961 — Section 154, 256, 256(2), 80J
High Courts02 Mar 1989
Latabai and Another Vs Vedparkash and Others
Madhya Pradesh High Court · (1991) 1 ACC 166 : (1990) ACJ 594
High Courts01 Mar 1989Dismissed
Madhav Sapre Vs Jayant Vitamins Ltd. and others
Madhya Pradesh High Court · (1989) MPLJ 403
Constitution of India, 1950 — Article 12, 226
High Courts28 Feb 1989Allowed
Sekadiya Vs State of M.P.
Madhya Pradesh High Court · (1989) JLJ 603
Forest Act, 1927 — Section 20(1), 26(1)(h)
High Courts28 Feb 1989
Go Bhachav Samittee Vs The State and Another
Madhya Pradesh High Court · (1989) CriLJ 1507 : (1989) MPLJ 431
Madhya Pradesh Agricultural Cattle Preservation Act, 1959 — Section 12, 4(1)(a), 7
High Courts28 Feb 1989Dismissed
Bakulesh and Others Vs Girdharilal
Madhya Pradesh High Court · (1990) 2 ACC 144 : (1990) ACJ 383
High Courts28 Feb 1989Allowed
Sekadiya Bhil Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1989) MPJR 310 : (1989) MPLJ 435
Forest Act, 1927 — Section 20(1), 26(1)(h)
High Courts24 Feb 1989
Saki and Another Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1989 MP 231 : (1990) ILR (MP) 661 : (1990) JLJ 155
Madhya Pradesh Cinemas (Regulation) Act, 1952 — Section 5, 9Madhya Pradesh Cinemas (Regulation) Rules, 1972 — Rule 3, 5, 6
High Courts24 Feb 1989
Abdul Majid Vs Income Tax Officer and Others
Madhya Pradesh High Court · (1989) 77 CTR 193 : (1989) 178 ITR 616 : (1989) 44 TAXMAN 167
Income Tax Act, 1961 — Section 148
High Courts23 Feb 1989
Commissioner of Income Tax Vs Kumari Prabhawati Gupta and Others
Madhya Pradesh High Court · (1989) 79 CTR 167 : (1989) 178 ITR 494
Income Tax Act, 1961 — Section 256, 256(2)