High Courts23 Feb 2005
Frontier Distributors Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 199 CTR 56 : (2006) 284 ITR 367
Income Tax Act, 1961 — Section 260A, 271B
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2005
1,119 judgments · page 45 of 56
High Courts23 Feb 2005Allowed
S.S. Vishwakarma Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 MPJR 201
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(1)(b)
High Courts22 Feb 2005
Vishnu Prasad Vs State of M.P.
Madhya Pradesh High Court · (2005) 3 MPLJ 23 : (2005) 3 RCR(Criminal) 777
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 306
High Courts22 Feb 2005Dismissed
United India Insurance Co. Ltd. Vs Maithli and Others
Madhya Pradesh High Court · (2006) 4 ACC 191 : (2006) ACJ 1781
Motor Vehicles Act, 1988 — Section 170
High Courts22 Feb 2005
Ramesh Kumar Rusia Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 MPJR 502
Constitution of India, 1950 — Article 226
High Courts22 Feb 2005
United India Insurance Co. Ltd. Vs Methli and Others
Madhya Pradesh High Court · (2005) 3 ACC 122
Motor Vehicles Act, 1988 — Section 170
High Courts22 Feb 2005Allowed
Girish Chandra Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 MPJR 507
High Courts21 Feb 2005Dismissed
Battilal Vs U.O.I. and Others
Madhya Pradesh High Court · (2005) 2 MPJR 178
High Courts21 Feb 2005
K.P. Choubey Vs (Smt.) Veena Dave and Others
Madhya Pradesh High Court · (2005) 106 FLR 395 : (2005) 1 MPJR 480 : (2005) 2 MPLJ 433
Administrative Tribunals Act, 1985 — Section 17
High Courts21 Feb 2005
Commissioner of Income Tax Vs Smt. Laxmidevi Natani
Madhya Pradesh High Court · (2006) 198 CTR 336
Income Tax Act, 1961 — Section 2, 256, 269Specific Relief Act, 1963 — Section 15Transfer of Property Act, 1882 — Section 53A, 54, 6
High Courts21 Feb 2005
Commissioner of Income Tax Vs Jyoti Overseas Ltd.
Madhya Pradesh High Court · (2005) 197 CTR 477
Income Tax Act, 1961 — Section 260A, 80HHC
High Courts21 Feb 2005Dismissed
Battilal Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2005) ILR (MP) 580 : (2005) 3 MPHT 32
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11
High Courts21 Feb 2005Allowed
Indore Municipal Corporation and Another Vs Kundanlal
Madhya Pradesh High Court · (2005) 2 MPHT 435 : (2005) 2 MPLJ 390
Civil Procedure Code, 1908 (CPC) — Section 100Municipal Corporation Act, 1956 — Section 307, 320, 321, 322, 323
High Courts21 Feb 2005
Commissioner of Income Tax Vs Smt. Laxmidevi Ratani and Others
Madhya Pradesh High Court · (2005) 198 CTR 336 : (2008) 296 ITR 363
Income Tax Act, 1961 — Section 2(14), 2(47), 256(2)Specific Relief Act, 1963 — Section 15Transfer of Property Act, 1882 — Section 53A, 54, 6
High Courts21 Feb 2005
Omprakash Vs Fida Hussain and Others
Madhya Pradesh High Court · (2006) 2 ACC 50 : (2005) 3 ACC 265 : (2006) ACJ 1782
Motor Vehicles Act, 1988 — Section 173
High Courts21 Feb 2005Dismissed
Design Auto System Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (2005) 4 BC 101 : (2008) 144 CompCas 765 : (2005) ILR (MP) 699 : (2005) 4 MPHT 7 : (2005) 1 MPLJ 517 : (2005) 62 SCL 557
Companies Act, 1956 — Section 146, 149, 149(1), 149(2), 149(2A)Constitution of India, 1950 — Article 20(3)Madhya Pradesh Municipalities Act, 1961 — Section 41
High Courts21 Feb 2005
Commissioner of Income Tax Vs Smt. Laxmidevi Ratani
Madhya Pradesh High Court · (2005) 147 TAXMAN 642
Income Tax Act, 1961 — Section 2(14), 2(47), 2(47)(ii), 256(1), 256(2)Specific Relief Act, 1963 — Section 15Transfer of Property Act, 1882 — Section 53A, 54, 6
High Courts21 Feb 2005Dismissed
H.S. Bhargava Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 MPJR 197 : (2005) 4 MPLJ 288
High Courts18 Feb 2005Dismissed
Bipin Saluja Vs Damodar Coal Agency
Madhya Pradesh High Court · (2005) 2 MPHT 430 : (2005) 3 MPLJ 116
Criminal Procedure Code, 1973 (CrPC) — Section 12, 410, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Feb 2005Dismissed
Narendra Kumar Vs Smt. Manju Agarwal and Others
Madhya Pradesh High Court · (2005) 2 MPHT 276 : (2005) 3 MPLJ 186
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 6A, 151Constitution of India, 1950 — Article 227