High Courts29 Oct 2004
Commissioner of Income Tax Vs Shyamlal M. Soni
Madhya Pradesh High Court · (2005) 144 TAXMAN 666
Income Tax Act, 1961 — Section 148, 260A, 271
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2004
875 judgments · page 9 of 44
High Courts28 Oct 2004
Raj Kumar Dua Vs Caltex Lubricants India Ltd., Chennai
Madhya Pradesh High Court · (2005) 1 MPJR 331 : (2005) 3 MPLJ 91
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts28 Oct 2004
Rajbahadur Singh Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2005) 1 MPHT 453
High Courts28 Oct 2004Dismissed
Sardar Machhi Singh Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 193 CTR 633 : (2005) 278 ITR 247
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 254, 254(2), 260A, 260A(4)
High Courts28 Oct 2004Dismissed
S. Vayyapuri Vs Commissioner of Commercial Tax and Others
Madhya Pradesh High Court · (2005) 141 STC 229
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Commercial Tax Act, 1994 — Section 45A, 45A(10), 45A(4), 45A(7), 9BMadhya Pradesh General Sales Tax Act, 1958 — Section 29A
High Courts28 Oct 2004Dismissed
T. F. R. I. Staff Association and Others Vs Tropical Forest Research Institute and Others
Madhya Pradesh High Court · (2005) 2 MPJR 399
High Courts28 Oct 2004Dismissed
Sunil Vs State of M.P. and Another
Madhya Pradesh High Court · (2004) ILR (MP) 1055 : (2005) 2 MPHT 24 : (2005) 1 MPLJ 180
Madhya Pradesh Municipal Corporation Act, 1956 — Section 10, 10(1), 11Madhya Pradesh Municipalities (Reservation of Wards of Scheduled Castes and Scheduled Tribes, Other Backward Classes and Women) Rules, 1994 — Rule 3, 4
High Courts27 Oct 2004Dismissed
Smt. Dharma Bai Thakur and Others Vs Smt. Usha Rani Dixit and Others
Madhya Pradesh High Court · (2004) 4 MPHT 417 : (2005) 1 MPLJ 129
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10(4), 7, 7(2)
High Courts27 Oct 2004Dismissed
Nathulal Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPLJ 16
Penal Code, 1860 (IPC) — Section 302
High Courts27 Oct 2004
Commissioner of Sales Tax Vs Monika Processing Plant
Madhya Pradesh High Court · (2006) 146 STC 139
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts27 Oct 2004Dismissed
Commissioner of Income Tax Vs Vindhyachal Distilleries Pvt. Ltd.
Madhya Pradesh High Court · (2005) 196 CTR 644 : (2005) 272 ITR 583
Income Tax Act, 1961 — Section 32
High Courts27 Oct 2004
Commissioner of Income Tax Vs Vindhyachal Distilleries (P) Ltd.
Madhya Pradesh High Court · (2005) 272 ITR 582
Income Tax Act, 1961 — Section 260A, 32
High Courts25 Oct 2004
Commissioner of Commercial Tax Vs Modern Agency
Madhya Pradesh High Court · (2006) 146 STC 1
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts25 Oct 2004Allowed
State Bank of India Vs Dwarika Prasad and Others
Madhya Pradesh High Court · (2005) 1 MPJR 179
Limitation Act, 1963 — Section 18, 19
High Courts19 Oct 2004Allowed
Nirdosh Model Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 4 MPHT 397
Madhya Pradesh Municipalities Act, 1961 — Section 41A
High Courts19 Oct 2004Dismissed
Mrs. Raj Laxmi Chandrawat Vs The Board of Secondary of Education and Another
Madhya Pradesh High Court · (2005) 1 MPJR 343
High Courts18 Oct 2004
Mahesh Arya Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 102
Madhya Pradesh Municipalities Act, 1961 — Section 3(5a), 50(2), 72, 92
High Courts18 Oct 2004
Commissioner of Income Tax Vs Om Prakash Bagadia
Madhya Pradesh High Court · (2005) 144 TAXMAN 637
Income Tax Act, 1961 — Section 131, 260A
High Courts13 Oct 2004Dismissed
Sunder Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) CriLJ 2732 : (2005) 1 MPHT 53 : (2005) 1 MPJR 307 : (2005) 1 MPLJ 76 : (2003) 1 MPLJ 118
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts12 Oct 2004
Ram Vilas and Another Vs Karamjeet Singh and Others
Madhya Pradesh High Court · (2006) ACJ 165