High Courts04 Dec 1998
BOMBAY PHARMA PRODUCTS Vs INCOME TAX OFFICER
Madhya Pradesh High Court · (1999) 153 CTR 350 : (1999) 107 TAXMAN 1
Income Tax Act, 1961 — Section 139, 143, 147, 148
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1998
593 judgments · page 2 of 30
High Courts04 Dec 1998
Bombay Pharma Products Vs Income Tax Officer
Madhya Pradesh High Court · (1999) 237 ITR 614
Income Tax Act, 1961 — Section 139, 147, 148, 148(2)
High Courts03 Dec 1998Allowed
Asha Dwivedi Vs Sub-Divisional Officer and Others
Madhya Pradesh High Court · (2000) ILR (MP) 1033 : (1999) 2 MPLJ 76
Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 39(1)
High Courts03 Dec 1998Allowed
State of Madhya Pradesh Vs Kamla Shankar
Madhya Pradesh High Court · (1999) 1 MPLJ 706
Advocates Act, 1961 — Section 34Penal Code, 1860 (IPC) — Section 300, 304
High Courts02 Dec 1998Dismissed
Lalit Gurubaxani Vs Smt. Usha Gurubaxani
Madhya Pradesh High Court · (2000) 1 MPJR 165
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 19, 25
High Courts02 Dec 1998Allowed
Ghansu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) CriLJ 2843 : (1999) ILR (MP) 994
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7(1)
High Courts02 Dec 1998Allowed
Ghansu Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPLJ 613
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7
High Courts02 Dec 1998Allowed
Ranu Ghosh Vs Rai Bahadur Bhootnath Dey and Others
Madhya Pradesh High Court · (1999) 1 JLJ 385 : (1999) 1 MPLJ 388
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 13(1), 13(6), 20
High Courts01 Dec 1998
BHARAT CONSTRUCTION COMPANY Vs INCOME TAX OFFICER
Madhya Pradesh High Court · (1999) 153 CTR 414 : (1999) 106 TAXMAN 460
Income Tax Act, 1961 — Section 271A, 271B, 274, 275, 44AB
High Courts01 Dec 1998Dismissed
Ravi Pratap Singh Vs Chairman, BHEL and Others
Madhya Pradesh High Court · (1999) ILR (MP) 553 : (1999) 2 JLJ 223
Constitution of India, 1950 — Article 226
High Courts01 Dec 1998Allowed
Dr. (Smt.) K.K. Patnayak and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1999) CriLJ 4911 : (2000) 1 MPJR 57
Criminal Procedure Code, 1973 (CrPC) — Section 223Penal Code, 1860 (IPC) — Section 201, 202, 306, 498A
High Courts01 Dec 1998Allowed
State of M.P. Vs Bhagwatdeen and Others
Madhya Pradesh High Court · (2000) 1 MPJR 336
Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Nov 1998
State of M.P. Vs Babu Singh
Madhya Pradesh High Court · (2000) 1 MPJR 131
Electricity Act, 1910 — Section 39, 50Penal Code, 1860 (IPC) — Section 379
High Courts30 Nov 1998Dismissed
Smt. Purabai and Others Vs Prithwiraj and Others
Madhya Pradesh High Court · (2000) 1 MPJR 110
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Nov 1998Allowed
Chandrakala Doble (Smt.) and Others Vs Shyam Rao Doble and Others
Madhya Pradesh High Court · (1999) ILR (MP) 881 : (1999) 2 JLJ 51
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10A(1), 20Succession Act, 1925 — Section 371
High Courts30 Nov 1998Allowed
Smt. Chandrakala Doble and Others Vs Shyam Rao Doble and Others
Madhya Pradesh High Court · (1999) 1 MPJR 337
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10A, 20Succession Act, 1925 — Section 371
High Courts30 Nov 1998Dismissed
Vimal Kumar Vs Gyanchand and Another
Madhya Pradesh High Court · AIR 1999 MP 264 : (1999) 1 MPLJ 500
Specific Relief Act, 1963 — Section 16
High Courts30 Nov 1998
COMMISSIONER OF INCOME TAX Vs LABH SINGH and CO.
Madhya Pradesh High Court · (2001) 112 TAXMAN 92 : (2000) 112 TAXMAN 92
Income Tax Act, 1961 — Section 143, 154, 256
High Courts30 Nov 1998
Gyanoda Biswas and Others Vs Kalipada Biswas and Others
Madhya Pradesh High Court · (1999) 2 MPLJ 42
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9Constitution of India, 1950 — Article 227
High Courts30 Nov 1998Dismissed
Vimal Kumar Tarachand Jain Vs Gyanchand Kunjilal Jain and Another
Madhya Pradesh High Court · (1999) 1 JLJ 281 : (1999) 1 MPLJ 500
Specific Relief Act, 1963 — Section 16