High Courts23 Feb 1989
Star Automobiles Vs Income Tax Officer
Madhya Pradesh High Court · (1989) 78 CTR 105 : (1989) 178 ITR 613 : (1990) 48 TAXMAN 220
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1989
460 judgments · page 20 of 23
High Courts22 Feb 1989Allowed
Nandkishore Mohanlal Vs Jhunjhunwala and Co. and Others
Madhya Pradesh High Court · AIR 1990 MP 331 : (1990) 35 MPLJ 382 : (1990) MPLJ 382
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts22 Feb 1989
Jaikishan Gopikishan and Sons and Others Vs Commissioner of Income Tax and Others
Madhya Pradesh High Court · (1989) 76 CTR 103 : (1989) 178 ITR 481 : (1989) MPLJ 305
Income Tax Act, 1961 — Section 119(2), 237A
High Courts21 Feb 1989Dismissed
Kishan Lal Vs Longa Bai
Madhya Pradesh High Court · (1993) 1 DMC 93
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24, 28A
High Courts20 Feb 1989Allowed
Basant Kumar and Others Vs State of M.P.
Madhya Pradesh High Court · (1990) ILR (MP) 173 : (1991) JLJ 175
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A
High Courts18 Feb 1989
Central Motors Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1991) 81 STC 242
Sales of Goods Act, 1930 — Section 4Madhya Pradesh General Sales Tax Act, 1958 — Section 2
High Courts17 Feb 1989
Commissioner of Sales Tax Vs Glass and Tiles House
Madhya Pradesh High Court · (1989) 74 STC 26
Madhya Pradesh General Sales Tax Act, 1958 — Entry 36, 44(1)
High Courts17 Feb 1989
In Re : Union Carbide Corporation, U.S.A. and others
Madhya Pradesh High Court · (1989) MPLJ 737
Civil Procedure Code, 1908 (CPC) — Section 24Contempt of Courts Act, 1971 — Section 15(2)
High Courts16 Feb 1989Dismissed
Ganesh Prasad Vs Narendralal Natthulal Gupta and Others
Madhya Pradesh High Court · (1990) ILR (MP) 703 : (1992) JLJ 710 : (1992) 2 MPJR 239 : (1992) 37 MPLJ 886 : (1992) MPLJ 886
High Courts15 Feb 1989
Union Carbide Corporation, U.S.A Vs Union of India and Others
Madhya Pradesh High Court · (1989) MPJR 405
High Courts15 Feb 1989
Shivraj Jat Vs Asha Lata Yadav and others
Madhya Pradesh High Court · (1989) MPJR 336 : (1989) MPLJ 202
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A
High Courts15 Feb 1989
Shivraj Jat Vs Smt. Asha Lata Yadav and Others
Madhya Pradesh High Court · (1989) JLJ 336
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23J
High Courts15 Feb 1989
Union Carbide Corporation, U.S.A. Vs Union of India and Others
Madhya Pradesh High Court · (1989) MPJR 548
High Courts15 Feb 1989
Chandrakala Bai Naila Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 79 CTR 153 : (1989) 178 ITR 341 : (1990) 48 TAXMAN 325
Income Tax Act, 1961 — Section 64(1)
High Courts15 Feb 1989
Commissioner of Income Tax Vs Maheshprasad Gupta
Madhya Pradesh High Court · (1989) 78 CTR 33 : (1989) 178 ITR 468 : (1990) 48 TAXMAN 223
Income Tax Act, 1961 — Section 256, 271(1)
High Courts14 Feb 1989
Ramnarayan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1989) MPLJ 497
Criminal Procedure Code, 1973 (CrPC) — Section 366(1)Penal Code, 1860 (IPC) — Section 302, 307
High Courts14 Feb 1989
Daini @ Raju Vs State of M.P.
Madhya Pradesh High Court · (1989) MPJR 187
Arms Act, 1959 — Section 25BPenal Code, 1860 (IPC) — Section 302, 34
High Courts13 Feb 1989
Mohanlal Vs State of M.P.
Madhya Pradesh High Court · (1990) MPJR 268
Madhya Pradesh Excise Act, 1915 — Section 37, 61Madhya Pradesh Mahua Rules, 1959 — Rule 4
High Courts13 Feb 1989
Commissioner of Income Tax Vs Khanna Theatre
Madhya Pradesh High Court · (1989) 78 CTR 121 : (1990) 184 ITR 156 : (1989) 47 TAXMAN 256
High Courts13 Feb 1989Allowed
Chhota Bhai Jetha Bhai Patel and Company Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1991) 81 STC 80
Madhya Pradesh General Sales Tax Act, 1958 — Section 39(2), 44(2)