High Courts11 Sept 1997
Commissioner of Income Tax Vs Hindustan Electrographite Ltd.
Madhya Pradesh High Court · (1998) 229 ITR 16 : (1998) 96 TAXMAN 108
Finance Act — Section 28Income Tax Act, 1961 — Section 139, 143, 143(1), 143(1A), 28
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1997
705 judgments · page 11 of 36
High Courts11 Sept 1997
RSH Verma and M. Kanhaiyalal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 234 ITR 702
High Courts11 Sept 1997
Commissioner of Income Tax Vs Kohinoor Tobacco Products P. Ltd.
Madhya Pradesh High Court · (1998) 148 CTR 536 : (1998) 234 ITR 557 : (1998) 100 TAXMAN 190
Income Tax Act, 1961 — Section 143(3), 22, 263, 28
High Courts11 Sept 1997
Deshraj Singh Vs Gram Panchayat and Others
Madhya Pradesh High Court · (1998) 2 JLJ 94 : (1999) 1 MPLJ 621
Constitution of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 21(1)
High Courts11 Sept 1997
National Newsprint and Paper Mills Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 234 ITR 729
Income Tax Act, 1961 — Section 37(1), 37(3), 37(4)
High Courts11 Sept 1997Dismissed
Shravan Kumar Sonkar and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1997) 2 DMC 449
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts11 Sept 1997Dismissed
Smt. Sulochana Pandey Vs Lokmanya Sahkari Griha Nirman Sanstha, Raipur and Another
Madhya Pradesh High Court · (1999) 1 MPJR 134
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 2
High Courts10 Sept 1997Allowed
Smt. Kommle Vs Reddmagmane
Madhya Pradesh High Court · (1997) 2 DMC 514
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts10 Sept 1997Allowed
The New India Assurance Company Ltd. Vs Smt. Prem and Others etc.
Madhya Pradesh High Court · (1999) ACJ 63 : AIR 1998 MP 57 : (1998) 1 MPJR 480
Motor Vehicles Act, 1988 — Section 149, 149(2)
High Courts10 Sept 1997Allowed
Archana Vinayak Rao Varde Vs Dr. Hari Singh Gour Vishwavidhyalaya
Madhya Pradesh High Court · (1998) 1 MPLJ 694
Constitution of India, 1950 — Article 21
High Courts10 Sept 1997Dismissed
Bhojraj Rameshchandra and Others Vs Ghanshyam Das Agrawal
Madhya Pradesh High Court · (2000) 2 MPJR 355
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(c), 12(1)(f)
High Courts09 Sept 1997
Maj. General Kulwant Singh (1C-11528 X) Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1998) ILR (MP) 394 : (1998) 1 JLJ 383
Army Act, 1950 — Section 122Army Rules, 1954 — Rule 180, 184Constitution of India, 1950 — Article 14, 16(1), 21, 226, 33
High Courts09 Sept 1997Dismissed
Ratanlal Soni Vs Kailash Narayan Arjariya
Madhya Pradesh High Court · (1998) 2 MPLJ 321
Criminal Procedure Code, 1973 (CrPC) — Section 203, 397, 401
High Courts09 Sept 1997
Rameshwar Soni Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1999) 154 CTR 185 : (1998) 234 ITR 67 : (1998) 1 MPLJ 87
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Income Tax Act, 1961 — Section 132, 132(1), 132(5), 293Limitation Act, 1963 — Section 14
High Courts09 Sept 1997Dismissed
M/s. Poddar Industrial Corporation Vs State of M. P. and Another
Madhya Pradesh High Court · (1998) 2 MPJR 119
Constitution of India, 1950 — Article 14, 19(1)(g), 226, 227
High Courts08 Sept 1997Allowed
Madan Mohan Agrawal Vs Suresh Agarwal
Madhya Pradesh High Court · (1998) 1 MPJR 128
Arbitration Act, 1940 — Section 16, 16(1)(c)
High Courts08 Sept 1997Dismissed
Mohd. Idris Qureshi Vs Nunkusiaram Jaiswal
Madhya Pradesh High Court · (1999) 1 MPJR 6
Limitation Act, 1963 — Section 5Madhya Pradesh Municipalities Act, 1961 — Section 20, 23
High Courts08 Sept 1997Allowed
Madan Mohan Agarwal Vs Suresh Agarwal and Another
Madhya Pradesh High Court · AIR 1998 MP 212 : (1997) ILR (MP) 611 : (1998) 1 MPLJ 658
Arbitration Act, 1940 — Section 17, 30, 39
High Courts08 Sept 1997Allowed
Yogendra Rathore and Others Vs Smt. Padma Ben and Another
Madhya Pradesh High Court · (1999) 1 MPJR 619
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 23 Rule 1, 47
High Courts08 Sept 1997Allowed
Pushpendra Singh Vs Padmakar and Others
Madhya Pradesh High Court · (1998) 1 JLJ 351
Madhya Pradesh Panchayat Nirvachan Niyam, 1995 — Rule 82Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1991 — Rule 7