COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,363 of 2,383

High Courts28 Jun 2006Dismissed

Simran Farms Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2006) 206 CTR 70 : (2008) 300 ITR 270 : (2007) 158 TAXMAN 130

Constitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 260A, 263, 80HHA, 80I, 80JJ

High Courts28 Jun 2006Allowed

Commissioner of Income Tax Vs Devi Lal Kanhaiya Lal (HUF)

Madhya Pradesh High Court · (2006) 204 CTR 364 : (2006) 155 TAXMAN 565

Wealth Tax Act, 1957 — Section 27A, 7, 7(1), 7(2)Wealth Tax Rules, 1957 — Rule 1

High Courts28 Jun 2006Allowed

Mansukhlal Ratanlal Jain Vs Union of India (UOI)

Madhya Pradesh High Court · (2006) 204 CTR 563 : (2008) 300 ITR 98 : (2006) 157 TAXMAN 62

Income Tax Act, 1961 — Section 132A, 158BC, 260A

High Courts28 Jun 2006

Krishnapal Singh Vs Gulzar Singh and Others

Madhya Pradesh High Court · (2008) ACJ 1090

Motor Vehicles Act, 1988 — Section 166, 173

High Courts28 Jun 2006

Jaipal and Another Vs New India Assurance Co. Ltd. and Another

Madhya Pradesh High Court · (2006) 4 ACC 171

Motor Vehicles Act, 1988 — Section 173

High Courts27 Jun 2006Dismissed

Om Prakash Vs State of M.P. and Others

Madhya Pradesh High Court · (1987) ILR (MP) 719

High Courts27 Jun 2006Allowed

Ambaram Vs State of M.P.

Madhya Pradesh High Court · (2008) ILR (MP) 2682 : (2006) 4 MPLJ 129

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18(G), 8

High Courts27 Jun 2006Dismissed

Ravindra Khanwalkar Vs Ganpati Khanwalkar and Others

Madhya Pradesh High Court · AIR 2007 MP 225

Civil Procedure Code, 1908 (CPC) — Section 96

High Courts27 Jun 2006Allowed

Babu Vs State of M.P. and another

Madhya Pradesh High Court · (2006) 4 MPLJ 367 : (2007) 1 RCR(Criminal) 810

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i)

High Courts27 Jun 2006Allowed

Buddharam and another Vs State of M.P.

Madhya Pradesh High Court · (2006) 4 MPLJ 547

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 18(b), 25, 67, 8

High Courts26 Jun 2006Allowed

Samim Begum Vs State of M.P. and others

Madhya Pradesh High Court · (2006) 4 MPLJ 112

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42

High Courts26 Jun 2006Dismissed

Suresh Kumar Purohit Vs State of M.P. and Another

Madhya Pradesh High Court · (2006) ILR (MP) 1247 : (2007) 1 MPJR 382

Prevention of Corruption Act, 1988 — Section 13(1)(E), 13(2), 13(2)

High Courts26 Jun 2006Dismissed

Laxman Singh and Others Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2006) 3 JLJ 159 : (2006) 4 MPLJ 39

Constitution of India, 1950 — Article 14, 16, 226, 227, 309

High Courts26 Jun 2006Allowed

Buddharam and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2007) 2 KLJ 47 : (2007) 3 RCR(Criminal) 168

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 25, 29, 42, 50

High Courts26 Jun 2006Dismissed

Badri Prasad Sharma Vs State of M.P. and Others

Madhya Pradesh High Court · (2006) 3 MPLJ 583

Madhya Pradesh General Provident Fund Rules, 1955 — Rule 14(7)

High Courts01 Jun 2006Dismissed

Suresh Singh Kushwaha Vs Municipal Corporation and Another

Madhya Pradesh High Court · (2006) 3 MPLJ 412

Constitution of India, 1950 — Article 226, 227, 300ALand Acquisition Act, 1894 — Section 4, 6Madhya Pradesh Municipal Corporation Act, 1956 — Section 304, 305, 306, 387, 67

High Courts01 Jun 2006Dismissed

Rajesh Kumari (Smt.) and Another Vs Municipal Corporation Gwalior and Another

Madhya Pradesh High Court · (2006) 2 JLJ 253

Constitution of India, 1950 — Article 226, 227, 300ALand Acquisition Act, 1894 — Section 4, 6Madhya Pradesh Municipal Corporation Act, 1956 — Section 304, 305, 306, 387, 78

High Courts22 May 2006Dismissed

Manoj Kumar Vs Ashok Kumar Jain and another

Madhya Pradesh High Court · (2006) ILR (MP) 1310 : (2006) 4 MPLJ 182

High Courts20 May 2006Allowed

Jaineesuddin and Others Vs Jabesuddin and Another

Madhya Pradesh High Court · (2006) 3 MPLJ 342 : (2006) 4 RCR(Criminal) 426

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482

High Courts20 May 2006

Dharam Pal Kohli Vs State Bank of India and Another

Madhya Pradesh High Court · AIR 2007 MP 68

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 2