High Courts09 Mar 2005
Commissioner of Income Tax Vs Raieev Shukla
Madhya Pradesh High Court · (2007) 207 CTR 253 : (2008) 296 ITR 743
Income Tax Act, 1961 — Section 131, 147, 260A, 68, 69
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,431 of 2,383
High Courts09 Mar 2005
Commissioner of Income Tax Vs Rajeev Shukla
Madhya Pradesh High Court · (2007) 207 CTR 253 : (2008) 296 ITR 743
Income Tax Act, 1961 — Section 131, 147, 260A, 68, 69
High Courts09 Mar 2005Allowed
Ghanshyam Vs State of M.P.
Madhya Pradesh High Court · (2007) 1 MPJR 120
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(2), 8
High Courts07 Mar 2005
Bhawwat Prasad and another Vs Omkar Prasad and others
Madhya Pradesh High Court · (2005) 3 MPLJ 201
Criminal Procedure Code, 1973 (CrPC) — Section 145, 353, 354
High Courts07 Mar 2005Allowed
Rambaran Singh Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 JLJ 214 : (2005) 4 MPLJ 202
Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 134
High Courts07 Mar 2005Dismissed
Uttam Soni Vs Smt. Kiran Soni
Madhya Pradesh High Court · (2005) 2 MPLJ 446
Hindu Marriage Act, 1955 — Section 13
High Courts07 Mar 2005Dismissed
Naseema Bai Vs Jaiprakash and others
Madhya Pradesh High Court · (2005) 2 MPLJ 453
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts07 Mar 2005
Kailash Nath Katiar Vs State of M.P.
Madhya Pradesh High Court · (2005) 3 MPLJ 303
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Mar 2005
Hemraj Nebhomal Sons Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 197 CTR 329 : (2005) 278 ITR 345
Income Tax Act, 1961 — Section 256(1), 256(2), 30, 31, 32
High Courts07 Mar 2005
Vijay Singh Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2005) 199 CTR 653 : (2005) 278 ITR 467 : (2006) 150 TAXMAN 117
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 201(1A), 276B, 278B
High Courts07 Mar 2005Allowed
Ravi Maheshwari Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 3 MPHT 382
Penal Code, 1860 (IPC) — Section 376
High Courts07 Mar 2005Allowed
Union of India (UOI) Vs Bajaj Tempo Limited
Madhya Pradesh High Court · (2005) 127 ECR 156 : (2005) 187 ELT 294
Central Excises and Salt Act, 1944 — Section 35(H)(1), 35(H)(2), 35(H)(4)
High Courts07 Mar 2005
Shakuntala Sharma and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 3 MPLJ 338 : (2005) 4 RCR(Criminal) 109
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 34, 498A
High Courts04 Mar 2005
Kailash Chand Gupta Vs Shankar Lal Goyal
Madhya Pradesh High Court · (2005) 1 MPJR 505
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts04 Mar 2005Dismissed
Bonanza Biotech Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2005) 126 CompCas 80 : (2005) 62 SCL 84
Constitution of India, 1950 — Article 226, 227Securities and Exchange Board of India Act, 1992 — Section 11(1), 11C(1), 15A, 24
High Courts04 Mar 2005Dismissed
Babudas Vs M.P.S.R.T.C. and Others
Madhya Pradesh High Court · (2005) 2 JLJ 265
Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3)
High Courts04 Mar 2005Dismissed
Ishwar Chandra Vidyasagar Post Graduate Collge Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPJR 540 : (2005) 4 MPLJ 107
High Courts04 Mar 2005
Kanhaiyalal Vs Ved Prakash and Others
Madhya Pradesh High Court · (2006) ACJ 1741 : (2006) 1 JLJ 208
High Courts03 Mar 2005Allowed
Shrimant Sardar Virendra Singh Vs Manohar
Madhya Pradesh High Court · (2005) 1 MPLJ 597
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f), 12(1)(n)
High Courts03 Mar 2005
Rajesh Vs M.P.S.R.T.C. and Another
Madhya Pradesh High Court · (2005) 2 ACC 638