High Courts28 Sept 2004
Commissioner of Income Tax Vs Vippy Solvex Products Ltd.
Madhya Pradesh High Court · (2005) 142 TAXMAN 492
Income Tax Act, 1961 — Section 217, 80CC, 80HHC
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2004
875 judgments · page 12 of 44
High Courts28 Sept 2004Allowed
Koushalya Bai and others Vs Radha and another
Madhya Pradesh High Court · (2004) 4 MPLJ 317
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 76, 77
High Courts28 Sept 2004Allowed
Brij Mohan Dwivedi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 2 MPJR 307
High Courts28 Sept 2004
ITO Vs Phul Chand Kachur Lal
Madhya Pradesh High Court · (2005) 143 TAXMAN 229
Income Tax Act, 1961 — Section 260A
High Courts27 Sept 2004
Meera Vs Heera Bai
Madhya Pradesh High Court · (2004) 4 MPLJ 366 : (2006) 154 TAXMAN 355
Benami Transactions (Prohibition) Act, 1988 — Section 4
High Courts27 Sept 2004Dismissed
Smt. Meera Vs Smt. Heera Bai and Others
Madhya Pradesh High Court · (2005) 1 MPHT 37 : (2004) 4 MPLJ 366
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts27 Sept 2004Dismissed
Suresh Kumar Saxena Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2004) 4 MPHT 430
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 26
High Courts27 Sept 2004
General Manager, S.E.C.L. and Another Vs Gajanan Wadnekar
Madhya Pradesh High Court · (2006) ACJ 927 : (2005) 104 FLR 618 : (2005) 1 MPHT 42 : (2004) 4 MPLJ 340
Workmens Compensation Act, 1923 — Section 4, 4A(3)
High Courts24 Sept 2004Allowed
Vijay Shankar Tripathi Vs The Project Officer and Another
Madhya Pradesh High Court · (2005) 104 FLR 387 : (2005) 2 LLJ 191 : (2005) 1 MPHT 24 : (2005) 2 MPJR 78 : (2004) 4 MPLJ 329
High Courts24 Sept 2004
In Re: District and Sessions Judge Raisen
Madhya Pradesh High Court · (2005) 3 JLJ 19 : (2005) 3 MPHT 411 : (2005) 3 MPLJ 26 : (2005) 3 RCR(Criminal) 779
Criminal Procedure Code, 1973 (CrPC) — Section 11, 192, 192(2), 194, 406
High Courts24 Sept 2004Allowed
Smt. Lakshmi Nagdev Vs Jitendra Kumar Nagdev
Madhya Pradesh High Court · (2006) ILR (MP) 1230 : (2005) 1 MPHT 30 : (2004) 4 MPLJ 310
Civil Procedure Code, 1908 (CPC) — Section 23(3)Hindu Marriage Act, 1955 — Section 21A
High Courts23 Sept 2004Dismissed
Smt. Jamna Bai Mehra Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2004) 4 MPHT 471 : (2004) 4 MPLJ 274
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40(1), 69(1)
High Courts23 Sept 2004Allowed
Shrimanth Seth Dharmendra Kumar Vs Smt. Uma Devi and Others
Madhya Pradesh High Court · (2004) 4 MPHT 412
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(7)
High Courts23 Sept 2004
Commissioner of Income Tax Vs Bright Automotives and Plastics Ltd.
Madhya Pradesh High Court · (2004) 192 CTR 117 : (2005) 273 ITR 59 : (2004) 141 TAXMAN 582
Income Tax Act, 1961 — Section 35A, 35A(2), 35A(3), 35AB, 35AB(1)
High Courts23 Sept 2004Dismissed
Commissioner of Income Tax Vs Malwa Vanaspati and Chemical Co. Ltd.
Madhya Pradesh High Court · (2005) 197 CTR 337
Income Tax Act, 1961 — Section 143(1), 143(2), 256(1), 256(2)
High Courts23 Sept 2004Allowed
Smt. Kamlabai Khare Vs Rajiv Acharya
Madhya Pradesh High Court · (2005) 105 FLR 954
Penal Code, 1860 (IPC) — Section 279, 338
High Courts23 Sept 2004
Commissioner of Income Tax Vs Vippy Solvex Products Ltd.
Madhya Pradesh High Court · (2005) 143 TAXMAN 363
Income Tax Act, 1961 — Section 143
High Courts22 Sept 2004Allowed
Zulfikar Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 105 FLR 332 : (2005) 2 LLJ 747
Child Labour (Prohibition and Regulation) Act, 1986 — Section 2Constitution of India, 1950 — Article 226, 227
High Courts22 Sept 2004
Commissioner of Income Tax Vs Ashok Pal Daga
Madhya Pradesh High Court · (2005) 142 TAXMAN 27
Income Tax Act, 1961 — Section 256(2)
High Courts22 Sept 2004Dismissed
Amarjit Singh and another Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPJR 117 : (2004) 4 MPLJ 465
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 8