High Courts27 Feb 2006Dismissed
Mohammad Anwar Qureshi Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 2 JLJ 401 : (2007) 1 MPJR 276
Administrative Tribunals Act, 1985 — Section 15, 17, 27Contempt of Courts Act, 1971 — Section 17
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,382 of 2,383
High Courts27 Feb 2006Allowed
Commissioner of Income Tax Vs Karimbux Maulabux
Madhya Pradesh High Court · (2006) 204 CTR 371 : (2006) 153 TAXMAN 522
Income Tax Act, 1961 — Section 139, 139(8), 143(3), 156, 215
High Courts27 Feb 2006
Flour and Food Ltd. Vs Jt. Commissioner of Income Tax
Madhya Pradesh High Court · (2006) 203 CTR 369
Income Tax Act, 1961 — Section 260A, 80HHC
High Courts27 Feb 2006Allowed
Mahesh Joshi Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 02 MP CK 0061
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10(8), 14, 9(4)
High Courts27 Feb 2006Dismissed
Assistant Commissioner of Income Tax Vs Yashoda Dairy (P) Ltd.
Madhya Pradesh High Court · (2006) 202 CTR 495 : (2006) 153 TAXMAN 410
Income Tax Act, 1961 — Section 147, 148, 149, 150, 151
High Courts27 Feb 2006Allowed
Ram Niwas Verma Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2007) 2 SLJ 340
High Courts27 Feb 2006
Manager, The Oriental Insurance Company Ltd. Vs Mantola and Others
Madhya Pradesh High Court · (2006) 3 MPLJ 329
Motor Vehicles Act, 1988 — Section 123, 123(2), 166, 173Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts27 Feb 2006Dismissed
Flour and Food Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2007) 292 ITR 291 : (2006) 154 TAXMAN 6
Income Tax Act, 1961 — Section 260A, 80HHC, 80HHC(4B)
High Courts27 Feb 2006Dismissed
Suraj Singh Vs Union of India (UOI) and Others
Madhya Pradesh High Court · AIR 2006 MP 241 : (2006) ILR (MP) 767
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 65, Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 68Transfer of Property Act, 1882 — Section 100, 56
High Courts27 Feb 2006Allowed
Anil Saraswat and Another Vs Municipal Council, Ganj Basoda and Others
Madhya Pradesh High Court · (2006) 2 MPJR 71
Madhya Pradesh Municipalities Act, 1961 — Section 109
High Courts24 Feb 2006
Heavy Electricals Mazdoor Trade Union Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) 109 FLR 1180 : (2006) ILR (MP) 443 : (2006) 1 JLJ 392 : (2006) 2 LLJ 1027 : (2006) 1 MPHT 551 : (2006) 1 MPJR 386 : (2006) 2 MPLJ 289
Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3Constitution of India, 1950 — Article 226, 246Madhya Pradesh General Clauses Act, 1957 — Section 14, 21
High Courts24 Feb 2006Dismissed
Nathuram and others Vs Raghuveerdas
Madhya Pradesh High Court · (2006) 3 MPLJ 368
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17
High Courts23 Feb 2006Allowed
Kanhaiyalal Parmar Vs State of M.P. and Others
Madhya Pradesh High Court · (2006) ILR (MP) 1404 : (2006) 2 MPJR 113 : (2006) 2 MPLJ 522 : (2007) 2 SLJ 285
Penal Code, 1860 (IPC) — Section 302
High Courts23 Feb 2006Dismissed
Friends Associates Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 3 MPLJ 407
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 7
High Courts22 Feb 2006Dismissed
Mohd. Mansur Ali Khan Vs Saifia Education Society and Others
Madhya Pradesh High Court · AIR 2006 MP 139 : (2006) ILR (MP) 809 : (2006) 4 MPLJ 428
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 3 Rule 1, Order 3 Rule 2Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 118
High Courts22 Feb 2006Dismissed
Pradeep Kumar Tiwari Vs State of M.P. and others
Madhya Pradesh High Court · (2006) 3 MPLJ 276
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122, 36(1)(m)
High Courts21 Feb 2006Allowed
Tulsi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 02 MP CK 0098
Penal Code, 1860 (IPC) — Section 201, 302
High Courts21 Feb 2006Dismissed
Smt. Seema Sharma Vs Amar Sharma
Madhya Pradesh High Court · (2006) ILR (MP) 798 : (2004) 2 JLJ 280 : (2006) 4 MPHT 305 : (2006) 3 MPLJ 523
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, 151Constitution of India, 1950 — Article 21, 227Evidence Act, 1872 — Section 112
High Courts21 Feb 2006Dismissed
Kalicharan and another Vs State of M.P.
Madhya Pradesh High Court · (2006) 2 MPLJ 366
Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts21 Feb 2006Dismissed
Income Tax Officer Vs Ramkishore Rewaram Tada
Madhya Pradesh High Court · (2006) 202 CTR 404 : (2006) 287 ITR 239 : (2006) 155 TAXMAN 265
Income Tax Act, 1961 — Section 260A, 269SS, 271D, 275, 275(1)