High Courts21 Feb 2006Allowed
Commissioner of Income Tax Vs Dr. T.A. Qureshi
Madhya Pradesh High Court · (2006) 202 CTR 406 : (2007) 292 ITR 301 : (2006) 154 TAXMAN 419
Income Tax Act, 1961 — Section 260A, 271(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,383 of 2,383
High Courts21 Feb 2006Dismissed
Prasana Kumar Vashistha Vs Indian Oil Corporation Ltd. and Others
Madhya Pradesh High Court · (2007) 1 MPJR 202
Constitution of India, 1950 — Article 226
High Courts20 Feb 2006
M.P.S.R.T.C. and Another Vs Narendra and Others
Madhya Pradesh High Court · (2006) 3 ACC 580
Motor Vehicles Act, 1988 — Section 168, 173
High Courts20 Feb 2006Dismissed
Ganesh (since dead) through L.Rs. Mohanlal and Others Vs Kunjilal (since dead) through L.Rs. Smt. Nanhibai and Others
Madhya Pradesh High Court · (2006) 02 MP CK 0099
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 Feb 2006
Madhya Pradesh State Road Transport Corporation and Another Vs Narendra and Others
Madhya Pradesh High Court · (2007) ACJ 2527
Motor Vehicles Act, 1988 — Section 168, 173
High Courts20 Feb 2006Allowed
Commissioner of Income Tax Vs Chemifine
Madhya Pradesh High Court · (2009) 296 ITR 498 : (2008) 296 ITR 498
Income Tax Act, 1961 — Section 260A, 80HHC
High Courts20 Feb 2006
Commissioner of Income Tax Vs Mandsour Ferro Alloys Ltd.
Madhya Pradesh High Court · (2006) 203 CTR 270 : (2008) 296 ITR 176 : (2006) 153 TAXMAN 280
High Courts20 Feb 2006Dismissed
Dhanya Kumar Jain Vs Assistant Commissioner of Income Tax
Madhya Pradesh High Court · (2008) 298 ITR 396
Income Tax Act, 1961 — Section 143(3), 147, 148, 260A
High Courts20 Feb 2006
Dhanya Kumar Jain Vs Asstt. Commissioner of Income Tax
Madhya Pradesh High Court · (2006) 202 CTR 599 : (2006) 153 TAXMAN 540
Income Tax Act, 1961 — Section 143, 147, 148, 260A
High Courts17 Feb 2006
Punit Pandey and others Vs State of M.P.
Madhya Pradesh High Court · (2006) 4 MPLJ 89 : (2006) 4 RCR(Criminal) 879
Criminal Procedure Code, 1973 (CrPC) — Section 240, 241, 242, 243, 313
High Courts17 Feb 2006Allowed
Ram Sharan Prasad (Ex Signalman) Vs Union of India and others
Madhya Pradesh High Court · (2006) 2 MPLJ 380
High Courts17 Feb 2006
Ran Singh Sikarwar Vs The State of M.P. and Others
Madhya Pradesh High Court · (2006) ILR (MP) 508 : (2006) 2 MPHT 18
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(2)Penal Code, 1860 (IPC) — Section 302, 307, 309, 34
High Courts17 Feb 2006Dismissed
Rajkunwar and others Vs Swami and another
Madhya Pradesh High Court · (2006) 3 MPLJ 586
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 115, 58Succession Act, 1925 — Section 62
High Courts16 Feb 2006Allowed
Mohd. Chandkha Vs Divisional Officer (Revenue), Shajapur and others
Madhya Pradesh High Court · (2006) 2 MPLJ 470
High Courts16 Feb 2006Allowed
Hemraj Nebhomal Vs Union of India (UOI)
Madhya Pradesh High Court · (2008) 306 ITR 40 : (2007) 164 TAXMAN 326
Income Tax Act, 1961 — Section 260A
High Courts16 Feb 2006Dismissed
The Branch Manager, Life Insurance Corporation of India, Khandwa and Another Vs Ku. Ankita and Another
Madhya Pradesh High Court · (2006) 3 MPJR 91
Civil Procedure Code, 1908 (CPC) — Section 102, 115, 96
High Courts16 Feb 2006Dismissed
Dariyai Lal Arora Vs National Newsprint and Paper Mills Ltd.
Madhya Pradesh High Court · (2006) 02 MP CK 0067
High Courts16 Feb 2006Dismissed
Ram Kishore Piplewar Vs State of M.P.
Madhya Pradesh High Court · (2006) 02 MP CK 0030
Constitution of India, 1950 — Article 311(2)Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 12, 3
High Courts16 Feb 2006Allowed
State of M.P. Vs Sumitrabai and Others
Madhya Pradesh High Court · (2006) 2 MPLJ 408 : (2006) 3 RCR(Criminal) 119
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 374
High Courts16 Feb 2006Allowed
Lurchriya @ Nurchiya Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 MPLJ 366
Penal Code, 1860 (IPC) — Section 201, 302, 304, 341