COURT ARCHIVE

Madhya Pradesh High Court judgments, 2004

875 judgments · page 6 of 44

High Courts22 Nov 2004

Amar Agrawal and Another Vs Director of IT (Investigation) and Others

Madhya Pradesh High Court · (2005) 144 TAXMAN 762

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102Income Tax Act, 1961 — Section 131, 132, 132A, 2

High Courts22 Nov 2004Allowed

Arihant Fertilizers Ltd. Vs Rahul Builders and Another

Madhya Pradesh High Court · (2006) 3 BC 110 : (2005) 3 MPLJ 444 : (2005) 4 RCR(Criminal) 186

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

High Courts22 Nov 2004

Tata Exports Limited Vs Commissioner of Sales Tax

Madhya Pradesh High Court · (2006) 146 STC 598

Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)

High Courts22 Nov 2004Dismissed

Amar Agrawal and Another Vs Director of Income Tax (Investigation) and Others

Madhya Pradesh High Court · (2005) 193 CTR 465 : (2005) 276 ITR 182

Income Tax Act, 1961 — Section 132A

High Courts22 Nov 2004Dismissed

Indore Municipal Corporation and Another Vs Hemalata Patel and Others

Madhya Pradesh High Court · (2005) 1 MPLJ 137

Letters Patent Act, 1865 — Clause 10Madhya Pradesh Municipal Corporation Act, 1956 — Section 299Madhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 24(3)

High Courts19 Nov 2004

Pranay Gupta Vs State of M.P. and Others

Madhya Pradesh High Court · (2005) 1 JLJ 295 : (2004) 4 MPLJ 574

Constitution of India, 1950 — Article 20(1)Evidence Act, 1872 — Section 83Madhya Pradesh Gram Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 — Section 125, 125(1), 38

High Courts18 Nov 2004Allowed

New India Assurance Co. Ltd. Vs Ramsanhee and Others

Madhya Pradesh High Court · (2006) ACJ 669

Motor Vehicles Act, 1988 — Section 2(14), 2(46)

High Courts18 Nov 2004

New India Assurance Co. Ltd. Vs Mahila Ramsanhee and Others

Madhya Pradesh High Court · (2005) 2 ACC 766

Motor Vehicles Act, 1988 — Section 2

High Courts18 Nov 2004

Maharaja Bahadur Singh Kasliwal Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2005) 193 CTR 734 : (2005) 277 ITR 483

Trusts Act, 1882 — Section 58Wealth Tax Act, 1957 — Section 27(1)

High Courts18 Nov 2004Allowed

Deepak Jain Vs Century Textiles Industries Company and Another

Madhya Pradesh High Court · (2005) ILR (MP) 364 : (2005) 1 MPHT 241 : (2005) 1 MPLJ 464

Civil Procedure Code, 1908 (CPC) — Section 152, 47

High Courts18 Nov 2004Dismissed

State of Madhya Pradesh Vs Balram and Others

Madhya Pradesh High Court · (2005) 3 MPHT 63

Penal Code, 1860 (IPC) — Section 147, 148, 149, 307

High Courts18 Nov 2004Allowed

Geeta Gulati Vs Chairman, Maharishi Shiksha Sansthan

Madhya Pradesh High Court · (2005) 106 FLR 885 : (2005) 3 MPLJ 52

High Courts17 Nov 2004Allowed

Ramdulare Vs Rajbhan Ahir and Others

Madhya Pradesh High Court · (2005) 1 MPLJ 324

Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 145

High Courts17 Nov 2004

Commissioner of Sales Tax Vs Daluram Mangilal

Madhya Pradesh High Court · (2008) 11 VST 351

Madhya Pradesh General Sales Tax Act, 1958 — Section 14(1), 43(1)

High Courts17 Nov 2004

Arihant Builders, Developers and Investors (P) Ltd. Vs ITAT

Madhya Pradesh High Court · (2005) 144 TAXMAN 121

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143, 255

High Courts17 Nov 2004Allowed

Arihant Builders, Developers and Investors Pvt. Ltd. Vs Income Tax Appellate Tribunal and Others

Madhya Pradesh High Court · (2005) 197 CTR 471 : (2005) 277 ITR 239

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143, 143(1), 143(2), 143(3), 255(4)

High Courts17 Nov 2004

Jayraj and Another Vs Kaluram and Another

Madhya Pradesh High Court · (2006) ACJ 636

High Courts17 Nov 2004

Manoj Kumar and Others Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2005) 3 MPHT 250

Constitution of India, 1950 — Article 14, 21

High Courts16 Nov 2004Allowed

Smt. Bhagwantabai and Others Vs Abdul Gaffar and Another

Madhya Pradesh High Court · (2005) 1 MPHT 251 : (2005) 1 MPLJ 526

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts09 Nov 2004Allowed

Galiya Bai Vs Mohd. Saheed

Madhya Pradesh High Court · (2006) ACJ 815

Motor Vehicles Act, 1988 — Section 158(6), 166, 166(3)