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Madhya Pradesh High Court judgments, 1997

705 judgments · page 7 of 36

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High Courts03 Oct 1997

Commissioner of Income Tax Vs Gunwantrai Harivallabh Jani

Madhya Pradesh High Court · (1999) 235 ITR 33

Income Tax Act, 1961 — Section 43B
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High Courts03 Oct 1997

Commissioner of Income Tax Vs Sharma Motor Service

Madhya Pradesh High Court · (1999) 235 ITR 89

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High Courts01 Oct 1997

Commissioner of Income Tax Vs Shah Bhavnani Chanabhai

Madhya Pradesh High Court · (1998) 146 CTR 23 : (1998) 232 ITR 904

Gift Tax Act, 1958 — Section 2, 6, 6(1), 6(3)Gift Tax Rules, 1958 — Rule 10, 10(2)
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High Courts01 Oct 1997

Commissioner of Income Tax Vs Singhania Enterprises

Madhya Pradesh High Court · (1998) 149 CTR 76 : (1998) 234 ITR 822

Income Tax Act, 1961 — Section 32
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High Courts01 Oct 1997

Commissioner of Income Tax Vs Rajaram Maize Products

Madhya Pradesh High Court · (1998) 144 CTR 267 : (1998) ILR (MP) 351 : (1998) 234 ITR 667 : (1998) 99 TAXMAN 121

Income Tax Act, 1961 — Section 32AB, 80AB, 80B, 80B(5), 80HH
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High Courts01 Oct 1997Allowed

Smt. Archana Mahajan Vs Vinod Mahajan

Madhya Pradesh High Court · AIR 1998 MP 220

Hindu Marriage Act, 1955 — Section 13(1)
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High Courts01 Oct 1997Allowed

Hemant Kumar Vs Shankarlal and Others

Madhya Pradesh High Court · (1997) 2 MPLJ 671

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23J
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High Courts01 Oct 1997

Commissioner of Income Tax Vs Mohd. Ishaque Gulam

Madhya Pradesh High Court · (1998) 147 CTR 130 : (1998) 232 ITR 869 : (1998) 98 TAXMAN 338

Income Tax Act, 1961 — Section 37(3A), 37(3B)
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High Courts01 Oct 1997Dismissed

Gulam Hussain Vs Parmanand Dabani and Others

Madhya Pradesh High Court · (1998) 1 MPLJ 51

Criminal Procedure Code, 1973 (CrPC) — Section 145, 161Evidence Act, 1872 — Section 145, 32(3)
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High Courts01 Oct 1997

Commissioner of Income Tax Vs Weston Carbon Products

Madhya Pradesh High Court · (1998) 98 TAXMAN 291

Income Tax Act, 1961 — Section 145(2), 256(1), 271(1)(c), 40A(3), 68
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High Courts01 Oct 1997Dismissed

Sudarshan Prasad Vs Smt. Laxmi Bai and Others

Madhya Pradesh High Court · (1999) 1 MPJR 502

Civil Procedure Code, 1908 (CPC) — Section 96
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High Courts01 Oct 1997

Commissioner of Income Tax Vs Shah Bhavnani Chandbhai

Madhya Pradesh High Court · (1998) 98 TAXMAN 134

Gift Tax Act, 1958 — Section 2(xix), 26(1), 3, 6, 6(3)
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High Courts30 Sept 1997Dismissed

Smt. Chhaya Kshatriya Vs Pramod Kumar Kshatriya

Madhya Pradesh High Court · (1999) 2 MPJR 82

Hindu Marriage Act, 1955 — Section 25
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High Courts30 Sept 1997

Hukum Chand Rolling Mill Vs The Commissioner (Appeals) Central Excise and Others

Madhya Pradesh High Court · (1998) 59 ECC 516

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High Courts30 Sept 1997Allowed

Shiv Nath Gayar Vs State of M.P.

Madhya Pradesh High Court · (1999) 1 MPJR 375

Penal Code, 1860 (IPC) — Section 363, 366, 376
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High Courts30 Sept 1997

National Insurance Co. Ltd. Vs Babloo Pal and Others

Madhya Pradesh High Court · (1999) ACJ 388

Civil Procedure Code, 1908 (CPC) — Section 151, 24Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 207, 209, 419, 420
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High Courts29 Sept 1997

Krishna Oil Extraction Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1998) 144 CTR 660 : (1998) 230 ITR 806

Companies Act, 1956 — Section 205(1), 205(2)Income Tax Act, 1961 — Section 115J, 115J(1A)
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High Courts29 Sept 1997

Pratap Rao Krishnarao Phalke Vs Krishi Upaj Mandi Samiti and Others

Madhya Pradesh High Court · (1998) 1 MPLJ 141

Civil Procedure Code, 1908 (CPC) — Section 47Evidence Act, 1872 — Section 41, 43, 44Land Acquisition Act, 1894 — Section 18
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High Courts29 Sept 1997

Saurabh Kumar Shukla Vs Hukum Chand and Others

Madhya Pradesh High Court · (1998) ACJ 523 : AIR 1998 MP 144 : (1998) 2 MPLJ 353

Motor Vehicles Act, 1988 — Section 140, 142
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High Courts29 Sept 1997Dismissed

Amar Singh Vs Manoharlal Badrilal Sharma and Another

Madhya Pradesh High Court · (1998) 1 MPLJ 368

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
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