High Courts15 Mar 2005
Vimal Ginning and Pressing Factory Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 199 CTR 397 : (2005) 279 ITR 100 : (2005) 149 TAXMAN 207
Income Tax Act, 1961 — Section 256(1), 271(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,430 of 2,383
High Courts15 Mar 2005Dismissed
Mohammad Khan and another Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 MPLJ 457
Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts14 Mar 2005
M.P. Madhyamik Shikshak Sangh, Indore and another Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 3 MPLJ 230
High Courts14 Mar 2005Dismissed
Kantilal Prabhudas Patel Vs Deputy Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2005) 198 CTR 351 : (2005) 277 ITR 504 : (2005) 148 TAXMAN 569
Income Tax Act, 1961 — Section 260A
High Courts14 Mar 2005Dismissed
Jasodabai and Others Vs Smt. Sewantibai and Others
Madhya Pradesh High Court · AIR 2005 MP 199 : (2005) 2 MPHT 439 : (2005) 2 MPLJ 227
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92, Order 21 Rule 95, 100
High Courts14 Mar 2005Dismissed
VI Brij Fiscal Services P. Ltd. Vs Primus Chemicals Ltd.
Madhya Pradesh High Court · (2006) 4 BC 388 : (2005) 127 CompCas 395 : (2006) 2 CompLJ 190 : (2005) 64 SCL 192
Companies Act, 1956 — Section 433, 434, 434(1)
High Courts14 Mar 2005Dismissed
Commissioner of Income Tax Vs Vinod Prakash Saxena
Madhya Pradesh High Court · (2006) 203 CTR 73
Income Tax Act, 1961 — Section 158BC, 260A
High Courts14 Mar 2005
Nissar Vs M.P.S.R.T. Corporation and Others
Madhya Pradesh High Court · (2005) 106 FLR 1127 : (2005) 3 MPLJ 225
High Courts14 Mar 2005Allowed
Commissioner of Income Tax Vs Indore Constructions (P) Ltd.
Madhya Pradesh High Court · (2005) 195 CTR 217 : (2005) 279 ITR 545 : (2005) 146 TAXMAN 286
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 132, 132A, 133A, 158BC, 158BD
High Courts14 Mar 2005Allowed
Dr. Chintamani Vs State of M.P.
Madhya Pradesh High Court · (2005) 2 MPJR 405
High Courts11 Mar 2005
Nandkishore Vs Central Bureau of Narcotics, Neemuch
Madhya Pradesh High Court · (2005) 2 MPJR 547 : (2005) 3 MPLJ 428 : (2005) 4 RCR(Criminal) 176
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts11 Mar 2005Allowed
Mohammad Sartaj Vs The State of M.P. and Others
Madhya Pradesh High Court · (2005) CriLJ 2133 : (2005) 2 MPLJ 136
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 225, 24(8), 301(2), 319, 321Explosive Substances Act, 1908 — Section 3, 5
High Courts11 Mar 2005
Subodh Gadkari and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 MPJR 498
High Courts11 Mar 2005Allowed
Mohammad Sartaj Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 2 MPJR 60
Arms Act, 1959 — Section 25, 27Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 120B, 148, 307
High Courts10 Mar 2005
Vyapari Sangh Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2005 MP 99 : (2005) 2 CTLJ 72 : (2005) 2 MPLJ 105
Constitution of India, 1950 — Article 14, 226, 298
High Courts10 Mar 2005Dismissed
Surya Prasad Shukla Vs M.P. State Consumer Disputes Redressal Commission and Others
Madhya Pradesh High Court · AIR 2006 MP 81 : (2005) 2 MPHT 328 : (2005) 2 MPLJ 39
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 115, 96Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 21
High Courts10 Mar 2005Dismissed
Ram Mohan Sharma Vs National Fertilizer Ltd. and Another
Madhya Pradesh High Court · (2005) 2 MPHT 333 : (2005) 2 MPLJ 519
Penal Code, 1860 (IPC) — Section 376, 420
High Courts10 Mar 2005Dismissed
Shantishukla Vs Shanti Bai and another
Madhya Pradesh High Court · (2005) 2 MPLJ 114
High Courts10 Mar 2005Allowed
Bapu Vs State of M.P.
Madhya Pradesh High Court · (2006) 3 MPJR 41
Penal Code, 1860 (IPC) — Section 307, 97
High Courts10 Mar 2005Allowed
Sanno Devi Vs Balram and Others
Madhya Pradesh High Court · (2007) ACJ 1881 : (2005) 3 MPLJ 164
Civil Procedure Code, 1908 (CPC) — Section 79, 80Railways Act, 1989 — Section 18