High Courts27 Jan 2006
Raj Kumar and Others Vs Nandu and Others
Madhya Pradesh High Court · (2007) ACJ 1549
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,388 of 2,383
High Courts25 Jan 2006
Commissioner of Income Tax Vs Vimla Khatri
Madhya Pradesh High Court · (2007) 208 CTR 296 : (2007) 288 ITR 168 : (2007) 163 TAXMAN 291
Income Tax Act, 1961 — Section 120, 132, 139, 143, 158
High Courts25 Jan 2006Dismissed
Commissioner of Income Tax Vs Asandas Khatri
Madhya Pradesh High Court · (2006) 201 CTR 160 : (2006) ILR (MP) 264 : (2006) 283 ITR 346
Finance Act, 2002 — Section 2Income Tax Act, 1961 — Section 10(4), 132, 143, 158BB(1), 158BC
High Courts25 Jan 2006Allowed
Kunjilal Gupta and another Vs State of M.P. and others
Madhya Pradesh High Court · (2006) ILR (MP) 358 : (2006) 3 MPLJ 254
Wild Life (Protection) Act, 1972 — Section 27, 29, 39
High Courts25 Jan 2006Allowed
Raghuwar Prasad Vs Smt. Ramadevi and Others
Madhya Pradesh High Court · (2006) 3 MPLJ 404
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4), Order 22 Rule 4(5), Order 22 Rule 9, Order 43 Rule 1Limitation Act, 1963 — Article 121, 5
High Courts25 Jan 2006Allowed
Shanti and Others Vs Awadh Narayan Jaiswal and Others
Madhya Pradesh High Court · (2006) ACJ 1211
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 147, 147(1), 149(2), 2(14)
High Courts25 Jan 2006Allowed
Bhagwandas and Another Vs Satishchand and Others
Madhya Pradesh High Court · (2006) 2 ACC 749 : (2007) ACJ 1228
Motor Vehicles Act, 1988 — Section 149(2)
High Courts25 Jan 2006
Commissioner of Income Tax Vs Purshottam Khatri
Madhya Pradesh High Court · (2006) 203 CTR 1 : (2007) 290 ITR 260 : (2006) 3 MPLJ 131 : (2006) 155 TAXMAN 399
Foreign Exchange Regulation Act, 1973 — Section 13, 14Income Tax Act, 1961 — Section 10(4), 131, 132, 132(4), 143(3)
High Courts24 Jan 2006Allowed
Abid Khan Vs State of M.P.
Madhya Pradesh High Court · (2011) 4 CGLJ 189 : (2007) 2 MPJR 148
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts24 Jan 2006
Natthu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 01 MP CK 0112
Penal Code, 1860 (IPC) — Section 395, 397
High Courts24 Jan 2006
Asha and Others Vs National Insurance Co. Ltd. and Others
Madhya Pradesh High Court · (2006) 01 MP CK 0109
High Courts24 Jan 2006
Steel Authority of India Limited and Another Vs Authority under the Minimum Wages Act and Others
Madhya Pradesh High Court · (2006) 111 FLR 774 : (2006) 3 MPLJ 417
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 21(4)Industrial Disputes Act, 1947 — Section 10Minimum Wages Act, 1948 — Section 20
High Courts24 Jan 2006Dismissed
Krishna Devi Shrivastava (Smt.) and Others Vs Ramprasad Srivastava and Another
Madhya Pradesh High Court · (2007) 2 JLJ 55 : (2006) 3 MPLJ 447
Benami Transactions (Prohibition) Act, 1988 — Section 3Civil Procedure Code, 1908 (CPC) — Section 96Hindu Succession Act, 1956 — Section 15
High Courts23 Jan 2006Allowed
Nilabai Vs Rameshwar Giri and others
Madhya Pradesh High Court · (2006) 2 MPLJ 225
High Courts23 Jan 2006
Commissioner of Income Tax Vs Bapuros Mahase and Co.
Madhya Pradesh High Court · (2006) 202 CTR 498
Income Tax Act, 1961 — Section 132, 260A, 271
High Courts23 Jan 2006
Dilip Matre Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2006) 01 MP CK 0079
Penal Code, 1860 (IPC) — Section 307, 498A
High Courts23 Jan 2006Dismissed
State of M.P. and Others Vs K.K. Sharma and Another
Madhya Pradesh High Court · (2006) 109 FLR 1126 : (2006) 2 MPHT 142 : (2006) 3 MPJR 63 : (2006) 2 MPLJ 267
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(1)
High Courts23 Jan 2006
Commissioner of Income Tax Vs Bapurao Mahase and Co.
Madhya Pradesh High Court · (2006) 153 TAXMAN 552
Income Tax Act, 1961 — Section 132(1), 260A, 271(1)
High Courts21 Jan 2006
Sanjay Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2006) 203 CTR 275 : (2006) 154 TAXMAN 101
Income Tax Act, 1961 — Section 260A, 69
High Courts20 Jan 2006Allowed
State of M.P. and Others Vs Padam Chand and Others
Madhya Pradesh High Court · (2006) 2 MPLJ 397
Constitution of India, 1950 — Article 14, 16, 227, 309Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10(8), 14Madhya Pradesh Standard Standing Orders Act, 1960 — Section 6(1), 6(2)