High Courts18 Apr 2006
Commissioner of Income Tax Vs Shri Tarachand Khushiram
Madhya Pradesh High Court · (2006) ILR (MP) 1108 : (2008) 303 ITR 298 : (2007) 2 JLJ 72 : (2006) 4 MPLJ 146
Income Tax Act, 1961 — Section 148 , 221, 255(1), 256, 256(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,372 of 2,383
High Courts18 Apr 2006Dismissed
R.K. Gite Vs Deputy Managing Director and Corporate Development Officer, State Bank of India and General Manager (Operations) State Bank of India
Madhya Pradesh High Court · (2006) 04 MP CK 0058
Penal Code, 1860 (IPC) — Section 409, 477AState Bank of India (Officers Service) Rules, 1992 — Rule 50(4)
High Courts18 Apr 2006Allowed
Neha and Others Vs Mukesh and Others
Madhya Pradesh High Court · (2006) 3 ACC 519 : (2007) ACJ 2136
High Courts18 Apr 2006
Ramchandra Vs Pappuram and Others
Madhya Pradesh High Court · (2007) ACJ 2233
Motor Vehicles Act, 1988 — Section 166
High Courts18 Apr 2006
State of Madhya Pradesh Vs Badrilal Ratanlal Mali and Others
Madhya Pradesh High Court · (2006) 04 MP CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 157, 378Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts18 Apr 2006Allowed
Surendra Kumar Lahoti Vs Assistant Commissioner of Income Tax
Madhya Pradesh High Court · (2008) 300 ITR 124
Income Tax Act, 1961 — Section 260A
High Courts18 Apr 2006Allowed
Kalu @ Gurdayal Singh Vs State of M.P.
Madhya Pradesh High Court · (2007) 2 MPJR 241
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 236, 307, 324, 326
High Courts18 Apr 2006Allowed
Ishwar Dayal Rahangdale Vs Tekdhar Prasad and Others
Madhya Pradesh High Court · (2007) ACJ 1703
High Courts18 Apr 2006Allowed
Balkrishna Jain Vs Harivallabh Maheshwari
Madhya Pradesh High Court · (2006) 3 MPJR 29
High Courts17 Apr 2006
Awadhesh Kumar Dubey Vs Khairatilal Malhotra and Others
Madhya Pradesh High Court · (2007) ACJ 2184
Motor Vehicles Act, 1988 — Section 96(2)
High Courts17 Apr 2006Allowed
Shree Kant Kastwar Vs Madhya Pradesh Electricity Board
Madhya Pradesh High Court · (2006) 04 MP CK 0094
Constitution of India, 1950 — Article 226, 227
High Courts17 Apr 2006Dismissed
Mangalya Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 JLJ 66
Penal Code, 1860 (IPC) — Section 302
High Courts17 Apr 2006Allowed
Amarchand Tiwari and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 04 MP CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304B, 306, 34, 498A
High Courts17 Apr 2006Dismissed
S.B. Dixit (since dead through his LRs. Smt. Usha Dixit and Ashutosh Dixit Vs The State Bank of India
Madhya Pradesh High Court · (2006) 04 MP CK 0004
Constitution of India, 1950 — Article 226, 227
High Courts13 Apr 2006Dismissed
Govind Das and Another Vs Vikram Singh and Others
Madhya Pradesh High Court · (2006) 3 MPJR 56
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, 10, 12
High Courts13 Apr 2006Allowed
M/s. Gandhi Construction Co. Engineers and Contractors Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 3 MPJR 51
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 19(1)
High Courts13 Apr 2006Allowed
Commissioner of Income Tax Vs Omprakash Bagria (HUF)
Madhya Pradesh High Court · (2006) 202 CTR 583 : (2006) 287 ITR 523 : (2006) 3 MPJR 91 : (2006) 155 TAXMAN 427
Benami Transactions (Prohibition) Act, 1988 — Section 4(2)Finance Act, 2004 — Section 34Income Tax Act, 1961 — Section 131(1), 139(5), 142, 142(1), 142A
High Courts13 Apr 2006Dismissed
Shantabai and Others Vs Ramesh Chanda
Madhya Pradesh High Court · (2006) 04 MP CK 0105
Transfer of Property Act, 1882 — Section 106, 116
High Courts13 Apr 2006Allowed
Akhtar Nawab Naqvi Vs Smt. Taj Jahan alias Amina Begum
Madhya Pradesh High Court · (2006) ILR (MP) 1421 : (2006) 2 JLJ 415 : (2006) 3 MPLJ 580
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 2