High Courts03 Jan 2005
Ferro Concrete Construction (India)(P) Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 196 CTR 158 : (2007) 290 ITR 713
Income Tax Act, 1961 — Section 256(1), 56
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,445 of 2,383
High Courts03 Jan 2005Dismissed
Steel Ingots Ltd. Vs Deputy Commissioner of Income Tax (Assessment)
Madhya Pradesh High Court · (2005) 197 CTR 278 : (2005) 275 ITR 209 : (2005) 147 TAXMAN 686
Income Tax Act, 1961 — Section 260A, 260A(4), 68, 69
High Courts03 Jan 2005Dismissed
Smt. Harbans Kaur Bhatia Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 193 CTR 725 : (2005) 274 ITR 298
Income Tax Act, 1961 — Section 112, 113, 139(1), 158B, 158BA(3)
High Courts03 Jan 2005
Commissioner of Income Tax Vs D and H Secheron Electrodes Ltd.
Madhya Pradesh High Court · (2005) 194 CTR 211 : (2007) 290 ITR 697
Income Tax Act, 1961 — Section 167B, 67A, 86
High Courts03 Jan 2005Allowed
Commissioner of Income Tax Vs Premium Capital Market and Investment Ltd.
Madhya Pradesh High Court · (2005) 198 CTR 680 : (2005) 275 ITR 260 : (2006) 151 TAXMAN 194
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19, Order 5 Rule 20Income Tax Act, 1961 — Section 142(1), 143, 143(1), 260A
High Courts03 Jan 2005Allowed
Commissioner of Income Tax Vs Jyoti Overseas Ltd.
Madhya Pradesh High Court · (2005) 194 CTR 406 : (2005) 277 ITR 474
Income Tax Act, 1961 — Section 260A, 80HHC, 80HHC(3)
High Courts03 Jan 2005Dismissed
Lal Singh and Another Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2005) 2 MPHT 346 : (2005) 1 MPLJ 348
Constitution of India, 1950 — Article 14, 226, 243OMadhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 10, 125, 3
High Courts03 Jan 2005Allowed
State Bank of Indore Vs Income Tax Appellate Tribunal and Others
Madhya Pradesh High Court · (2005) 198 CTR 617 : (2006) 284 ITR 125 : (2005) 145 TAXMAN 7
Income Tax Act, 1961 — Section 260A, 32AB, 80M
High Courts03 Jan 2005
Commissioner of Sales Tax Vs Vora Wires
Madhya Pradesh High Court · (2006) 145 STC 598
Central Sales Tax Act, 1956 — Section 14Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts03 Jan 2005
State Bank of Indore Vs Income Tax Appellate Tribunal
Madhya Pradesh High Court · (2005) 198 CTR 617 : (2006) 284 ITR 125 : (2005) 145 TAXMAN 7
Income Tax Act, 1961 — Section 260A, 32AB
High Courts03 Jan 2005
Commissioner of Income Tax Vs Vippy Solvex Products Ltd.
Madhya Pradesh High Court · (2005) 144 TAXMAN 714
Income Tax Act, 1961 — Section 256, 32A
High Courts03 Jan 2005
Ferro Concrete Construction (India) (P) Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 144 TAXMAN 885
Income Tax Act, 1961 — Section 56
High Courts03 Jan 2005Dismissed
Commissioner of Income Tax Vs Ashok Kumar and Party
Madhya Pradesh High Court · (2008) 299 ITR 35 : (2005) 149 TAXMAN 163
Income Tax Act, 1961 — Section 143, 260A, 263
High Courts03 Jan 2005Allowed
Ravi Shankar and Another Vs State of M.P.
Madhya Pradesh High Court · (2006) 1 MPJR 80
Penal Code, 1860 (IPC) — Section 376(2)(g)
High Courts03 Jan 2005
D and H Secheron Electrodes (P.) Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 144 TAXMAN 689
Income Tax Act, 1961 — Section 132, 147, 271
High Courts03 Jan 2005
Aaafuti-n-food (P) Ltd. Vs Joint Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 144 TAXMAN 544
Income Tax Act, 1961 — Section 260A, 35AB
High Courts03 Jan 2005
Northern Air Products (P) Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 144 TAXMAN 551
Income Tax Act, 1961 — Section 154, 254, 260A, 263Industries (Development and Regulation) Act, 1951 — Section 11B
High Courts17 Dec 2004Allowed
Priyanka Jaiswal Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 MPJR 175 : (2005) 1 MPLJ 539
Constitution of India, 1950 — Article 15(4), 16(4)
High Courts17 Dec 2004Allowed
Jain Traders Vs M.P. Financial Corporation
Madhya Pradesh High Court · (2005) 2 MPHT 341
Companies Act, 1956 — Section 4Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Dec 2004
Santosh Kumar and Another Vs Amit Sirvaiya
Madhya Pradesh High Court · (2005) 2 MPHT 343
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420