COURT ARCHIVE

Madhya Pradesh High Court judgments

47,658 judgments · page 1,303 of 2,383

High Courts17 Sept 2007

Commissioner of Income Tax Vs Vijay Foundary and Engg. Works

Madhya Pradesh High Court · (2007) 09 MP CK 0109

Finance Act, 1983 — Section 43BFinance Act, 1987 — Section 43BIncome Tax Act, 1961 — Section 139(1), 143(3), 154, 256(2), 263

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High Courts17 Sept 2007

Smt. Hira Kumari and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2007) ILR (MP) 1124 : (2008) 3 MPJR 74 : (2008) 1 MPLJ 49

Constitution of India, 1950 — Article 226, 227

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High Courts17 Sept 2007

Central Hatcheries Private Ltd. and Others Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2007) 09 MP CK 0056

Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 254, 260A, 261, 66

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High Courts17 Sept 2007

Durga Prasad and Others Vs Laxminarayan deceased through L.Rs.

Madhya Pradesh High Court · (2008) 3 MPHT 233 : (2008) 2 MPLJ 23

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)

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High Courts14 Sept 2007

Ashok Singh Bhadoria Vs State of M.P. and Others

Madhya Pradesh High Court · (2007) 09 MP CK 0080

Constitution of India, 1950 — Article 21A, 226, 227Penal Code, 1860 (IPC) — Section 307

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High Courts14 Sept 2007Dismissed

M.P. Food Products Ltd. Vs M.P. Agro Industries Development Corporation Ltd.

Madhya Pradesh High Court · (2008) 2 ARBLR 224 : (2008) 1 MPLJ 367

Arbitration Act, 1940 — Section 39

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High Courts14 Sept 2007Dismissed

Kamal Singh Vs State

Madhya Pradesh High Court · (2007) ILR (MP) 1835 : (2008) 1 MPHT 371

Criminal Procedure Code, 1973 (CrPC) — Section 427, 482Penal Code, 1860 (IPC) — Section 149, 302, 376, 511

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High Courts13 Sept 2007

The Commissioner of Income Tax Vs K.D. Wires Pvt. Ltd.

Madhya Pradesh High Court · (2010) 323 ITR 257

Constitution of India, 1950 — Article 254Income Tax Act, 1961 — Section 145, 254, 260A

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High Courts13 Sept 2007Dismissed

Mukesh Ahirwar Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2007) 09 MP CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts13 Sept 2007

Commissioner of Income Tax Vs Smt. Madhu Bai Lodha

Madhya Pradesh High Court · (2007) 213 CTR 496 : (2009) 316 ITR 338 : (2008) 169 TAXMAN 147 : (2007) 213 TTJ 496

Income Tax Act, 1961 — Section 260A

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High Courts13 Sept 2007Dismissed

Prof. A.D.N. Bajpai Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (2010) ILR (MP) 1235 : (2008) 1 MPHT 463 : (2008) 1 MPLJ 401

Constitution of India, 1950 — Article 226

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High Courts12 Sept 2007

Smt. Paramjeet Kaur Bamba Vs Smt. Jasbir Kaur Wadhwa

Madhya Pradesh High Court · (2007) ILR (MP) 1265 : (2008) 1 JLJ 117 : (2007) 4 MPHT 238

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23C, 23D

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High Courts11 Sept 2007Dismissed

Asgarali and Another Vs Mohandas

Madhya Pradesh High Court · (2008) 1 MPLJ 561

Civil Procedure Code, 1908 (CPC) — Section 100, 96Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)

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High Courts11 Sept 2007Allowed

Ku. Pratibha Singh and Others and Kamla Nehru Mahila Mahavidyalaya Vs State of M.P. and Others

Madhya Pradesh High Court · (2007) 09 MP CK 0082

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High Courts11 Sept 2007Dismissed

Kumari Tripti Pathak and Others Vs B.C. Vaidya, the then Tahsildar and Subhash Pathak

Madhya Pradesh High Court · (2008) 1 MPHT 207 : (2007) 3 MPJR 245 : (2008) 1 MPLJ 200

Civil Procedure Code, 1908 (CPC) — Section 18, 2, 54Criminal Procedure Code, 1973 (CrPC) — Section 178, 54

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High Courts11 Sept 2007Allowed

Rakesh Rai Vs State of M.P.

Madhya Pradesh High Court · (2007) ILR (MP) 1717 : (2007) 4 MPHT 248

Criminal Procedure Code, 1973 (CrPC) — Section 313Public Gambling Act, 1867 — Section 13, 3, 4, 5, 6

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High Courts11 Sept 2007Dismissed

Prahalad Singh and Another, Dullam and Ram Milan and Another Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2007) 09 MP CK 0050

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 174Evidence Act, 1872 — Section 27

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High Courts11 Sept 2007Allowed

United India Insurance Co. Ltd. Vs Shamshad Bee and Others

Madhya Pradesh High Court · (2008) ACJ 2777

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High Courts11 Sept 2007Dismissed

Fareed Baig and Others Vs State of M.P.

Madhya Pradesh High Court · (2007) ILR (MP) 1713 : (2008) 1 MPHT 421

Cattle Trespass Act, 1871 — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 135, 136, 137, 138, 139Electricity Act, 2003 — Section 138, 151, 153, 155

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High Courts10 Sept 2007Dismissed

Rai Singh and Others Vs State of M.P.

Madhya Pradesh High Court · (2008) CriLJ 3378

Penal Code, 1860 (IPC) — Section 307, 342

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