High Courts11 Jan 2010Dismissed
Commissioner of Income Tax Vs Steel Tubes of India Ltd.
Madhya Pradesh High Court · (2011) 238 CTR 350 : (2010) 326 ITR 46
Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,210 of 2,383
High Courts11 Jan 2010Dismissed
Narbada Prasad Vs Manik Darbar and Others
Madhya Pradesh High Court · AIR 2010 MP 62 : (2010) ILR (MP) 595 : (2010) 2 MPHT 457
Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 2
High Courts08 Jan 2010
Mandira Bedi (Smt.) Vs Pawan and Another
Madhya Pradesh High Court · (2010) ILR (MP) 1212 : (2010) 3 MPHT 64
Criminal Procedure Code, 1973 (CrPC) — Section 188, 192, 200, 202, 482Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Insults to National Honour Act, 1971 — Section 2
High Courts08 Jan 2010Allowed
Sonu @ Shahazad Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 758 : (2010) 1 MPHT 421
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439Penal Code, 1860 (IPC) — Section 148, 149, 307
High Courts08 Jan 2010Dismissed
Commissioner of Income Tax Vs Medicaps Ltd.
Madhya Pradesh High Court · (2010) 234 CTR 96 : (2010) 323 ITR 554
Income Tax Act, 1961 — Section 260A, 80IA
High Courts07 Jan 2010Allowed
Balwant Rai Agrawal Vs Bharat Petroleum Corporation
Madhya Pradesh High Court · (2010) 2 MPLJ 436
Burmah Shell (Acquisition of Undertakings in India) Act, 1976 — Section 5(2)Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 106, 107, 111, 111(a)
High Courts07 Jan 2010Allowed
N.K. Dubey Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 836
Madhya Pradesh Class III (Non Ministerial) Forest Service Recruitment Rules, 1999 — Rule 16Madhya Pradesh Uchchatar Nyayik Sewa (Bharti Tatha Sewa Shartein) Niyam, 1994 — Rule 5(1)
High Courts07 Jan 2010Allowed
Ku. Rachna Khare Vs Bachchoo Ram and Another
Madhya Pradesh High Court · AIR 2010 MP 115 : (2010) ILR (MP) 840
Stamp Act, 1899 — Section 33, 38, 40
High Courts07 Jan 2010
Sundar Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 1017 : (2010) 1 MPHT 426
Criminal Procedure Code, 1973 (CrPC) — Section 167, 439Penal Code, 1860 (IPC) — Section 34, 392, 394, 397, 439
High Courts07 Jan 2010Allowed
Rajesh Upadhyay Vs State of M.P. and Others
Madhya Pradesh High Court · (2011) ILR (MP) 844 : (2010) 2 JLJ 39 : (2010) 2 MPLJ 130
Central Civil Services Rules, 1966 — Rule 14, 14(5)Constitution of India, 1950 — Article 226
High Courts06 Jan 2010
Dhar Spinner (P) Ltd., Indore Vs Board for Industrial and Financial Reconstruction, New Delhi and others
Madhya Pradesh High Court · (2010) 2 MPLJ 354
Transfer of Property Act, 1882 — Section 48
High Courts06 Jan 2010
Sungrace Finvest Pvt. Ltd., Kolkata Vs Maikaal Fibres Ltd., Bheelgaon and Maikaal Fibres Shramik Kalyan Sangathan, Bheelgaon
Madhya Pradesh High Court · (2010) ILR (MP) 1141 : (2010) 2 MPLJ 333
Companies Act, 1956 — Section 433(e)
High Courts06 Jan 2010Dismissed
Sobhagya Appliances and Another Vs Gagan Marketing (P) Ltd.
Madhya Pradesh High Court · (2010) 3 CompLJ 566
Companies Act, 1956 — Section 433, 434Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Jan 2010
National Garage Vs Rajvardhan Singhai and Others
Madhya Pradesh High Court · (2010) ILR (MP) 467
High Courts06 Jan 2010Dismissed
SVEC Constructions Ltd. Vs Secretary, Water Resources Department and Another
Madhya Pradesh High Court · (2010) 01 MP CK 0006
High Courts05 Jan 2010Allowed
Kailash Agarawal and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2010) 4 Crimes 295 : (2010) ILR (MP) 1201 : (2010) 2 JLJ 414 : (2011) 7 RCR(Criminal) 542
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 17, 17(2), 17(3)
High Courts05 Jan 2010Dismissed
Bhagwanlal Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 1645
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 201, 302
High Courts05 Jan 2010Allowed
Kishori Lal Vs State of M.P.
Madhya Pradesh High Court · (2010) ILR (MP) 2172
Criminal Procedure Code, 1973 (CrPC) — Section 100(4) , 374(2)Explosive Substances Act, 1908 — Section 5
High Courts04 Jan 2010Dismissed
Rameshwarlal Vs Dattatraya and Others
Madhya Pradesh High Court · AIR 2010 MP 187 : (2010) ILR (MP) 970 : (2010) 4 MPHT 352 : (2010) 4 MPLJ 655
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 4Constitution of India, 1950 — Article 14, 21, 29, 38, 39Contract Act, 1872 — Section 10, 20, 23
High Courts04 Jan 2010Dismissed
Yogendra Kumar and Others Vs Pavan Kumar Jain and Another
Madhya Pradesh High Court · AIR 2010 MP 152 : (2010) ILR (MP) 415 : (2010) 3 MPHT 367 : (2010) 2 MPJR 19
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 12