COURT ARCHIVE

Madhya Pradesh High Court judgments, 2006

1,088 judgments · page 50 of 55

High Courts30 Jan 2006Allowed

D and H Secheron Electrodes Pvt. Ltd. Vs Lawrence Rebello

Madhya Pradesh High Court · (2006) 2 MPHT 26

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2Madhya Pradesh Industrial Relations Act, 1960 — Section 2(13), 31(3), 61, 62

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High Courts30 Jan 2006Dismissed

Munna Lal Yadav Vs Dr. Hari Singh Gour and Another

Madhya Pradesh High Court · (2006) 01 MP CK 0033

Government of India Act, 1935 — Section 240(3)

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High Courts30 Jan 2006Allowed

Employers in relation to the Management of Bijuri Sub Area, South Eastern Coalfields Ltd. Vs General Secretary, M.P. Koyla Mazdoor Sabha and Another

Madhya Pradesh High Court · (2006) 110 FLR 507

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2), 2(1)Industrial Disputes Act, 1947 — Section 17B, 2, 25B, 25F

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High Courts27 Jan 2006

Raghvendra and others Vs State of M.P.

Madhya Pradesh High Court · (2006) 4 MPLJ 83

Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 319, 319(1), 397Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364(A)

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High Courts27 Jan 2006

Narmada Valley Development Authority and others Vs Vasudev R. Mendiratta and another

Madhya Pradesh High Court · (2006) 3 MPLJ 75

Arbitration and Conciliation Act, 1996 — Section 9

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High Courts27 Jan 2006Dismissed

Ashok M. Patel Vs Union of India (UOI)

Madhya Pradesh High Court · (2007) 291 ITR 336

Income Tax Act, 1961 — Section 143, 144, 148, 260A

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High Courts27 Jan 2006

Shiva Devi Jadon and Another Vs Shiv Kumar Sharma and Others

Madhya Pradesh High Court · (2006) 2 MPLJ 250

Motor Vehicles Act, 1988 — Section 147

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High Courts27 Jan 2006Allowed

Mohmmad Ali Vs State of M.P.

Madhya Pradesh High Court · (2006) CriLJ 1368 : (2006) 2 MPJR 301 : (2006) 3 MPLJ 49

Criminal Procedure Code, 1973 (CrPC) — Section 41(1)Penal Code, 1860 (IPC) — Section 379, 403

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High Courts27 Jan 2006

Chandrabhan Brijmohan and Co. and Another Vs Assistant Commissioner of Sales Tax and Another

Madhya Pradesh High Court · (2006) 2 MPHT 55 : (2006) 2 MPLJ 135

Constitution of India, 1950 — Article 226, 227Madhya Pradesh General Sales Tax (Amendment) Act, 1978 — Section 20, 20(2)Madhya Pradesh General Sales Tax Act, 1958 — Section 18, 18(6), 18(8), 18(9), 19

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High Courts27 Jan 2006Dismissed

Rajiv Chouksey Vs Smt. Kirti Chouksey and Another

Madhya Pradesh High Court · (2006) 2 MPHT 137 : (2006) 3 MPLJ 58

Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4Guardians and Wards Act, 1890 — Section 47

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High Courts27 Jan 2006

Sundaram Exhibitions (P) Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2006) 202 CTR 408 : (2006) 154 TAXMAN 132

Income Tax Act, 1961 — Section 256(1)

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High Courts27 Jan 2006

Ashok M. Patel Vs Union of India

Madhya Pradesh High Court · (2006) 153 TAXMAN 518

Income Tax Act, 1961 — Section 143, 144, 148, 260AWealth Tax Act, 1957 — Section 17

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High Courts27 Jan 2006Allowed

Kuldeep Shyam, Dhaneshwar Singh, Ram Prasad Kori and Chandan Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2006) 3 MPJR 67 : (2006) 3 MPLJ 154

Constitution of India, 1950 — Article 226, 227

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High Courts27 Jan 2006Dismissed

Sanjay Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2008) 298 ITR 363

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High Courts27 Jan 2006

Raj Kumar and Others Vs Nandu and Others

Madhya Pradesh High Court · (2007) ACJ 1549

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High Courts25 Jan 2006

Commissioner of Income Tax Vs Vimla Khatri

Madhya Pradesh High Court · (2007) 208 CTR 296 : (2007) 288 ITR 168 : (2007) 163 TAXMAN 291

Income Tax Act, 1961 — Section 120, 132, 139, 143, 158

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High Courts25 Jan 2006Dismissed

Commissioner of Income Tax Vs Asandas Khatri

Madhya Pradesh High Court · (2006) 201 CTR 160 : (2006) ILR (MP) 264 : (2006) 283 ITR 346

Finance Act, 2002 — Section 2Income Tax Act, 1961 — Section 10(4), 132, 143, 158BB(1), 158BC

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High Courts25 Jan 2006Allowed

Kunjilal Gupta and another Vs State of M.P. and others

Madhya Pradesh High Court · (2006) ILR (MP) 358 : (2006) 3 MPLJ 254

Wild Life (Protection) Act, 1972 — Section 27, 29, 39

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High Courts25 Jan 2006Allowed

Raghuwar Prasad Vs Smt. Ramadevi and Others

Madhya Pradesh High Court · (2006) 3 MPLJ 404

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4), Order 22 Rule 4(5), Order 22 Rule 9, Order 43 Rule 1Limitation Act, 1963 — Article 121, 5

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High Courts25 Jan 2006Dismissed

Bankat Agrawal Vs State of M.P.

Madhya Pradesh High Court · (2006) 4 BC 217 : (2006) 2 MPHT 67 : (2006) 2 MPLJ 82

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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