High Courts02 Dec 2004Dismissed
Commissioner of Income Tax Vs Jagdish Chand Agrawal (Late)
Madhya Pradesh High Court · (2005) 199 CTR 188 : (2005) 278 ITR 132
Income Tax Act, 1961 — Section 132, 142, 142(2), 142(2A), 142(2C)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,449 of 2,383
High Courts02 Dec 2004Dismissed
Pitambar Das Tiwari Vs M.P. State Road Transport Corporation
Madhya Pradesh High Court · (2005) 105 FLR 251 : (2005) ILR (MP) 600 : (2005) 3 MPHT 60 : (2005) 1 MPLJ 173
Industrial Disputes Act, 1947 — Section 11AMadhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 65
High Courts02 Dec 2004Allowed
Sharad Kumar Parashar Vs Managing Director, M.P. Text Book Corporation and Another
Madhya Pradesh High Court · (2005) 105 FLR 209
Industrial Disputes Act, 1947 — Section 25F
High Courts02 Dec 2004Allowed
Kallu Singh Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 126
High Courts01 Dec 2004Allowed
Narmada Prasad Chowdhary Vs Bank of India and others
Madhya Pradesh High Court · (2004) 12 MP CK 0073
High Courts01 Dec 2004Allowed
Prakash Babu Raghuwanshi Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPLJ 430
Essential Commodities Act, 1955 — Section 2(c), 3, 3(c), 7, 7(1)(a)(ii)
High Courts01 Dec 2004Allowed
Sidharth Sahare Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 393
High Courts01 Dec 2004Dismissed
Bhagwandas Vs State of M.P.
Madhya Pradesh High Court · (2005) 4 MPLJ 198
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 379
High Courts30 Nov 2004Dismissed
Ramadevi Vyas Vs Ashok Vyas and others
Madhya Pradesh High Court · (2006) 2 MPJR 327 : (2005) 2 MPLJ 449 : (2005) 3 RCR(Criminal) 356
Penal Code, 1860 (IPC) — Section 109, 494
High Courts30 Nov 2004
Govinda Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 3 MPHT 210
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307, 324, 34, 452, 506(B)
High Courts30 Nov 2004Dismissed
Ramadevi Vyas Vs Ashok Vyas and Others
Madhya Pradesh High Court · (2005) 1 MPJR 453 : (2005) 3 RCR(Civil) 90
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 494
High Courts30 Nov 2004
Commissioner of Income Tax Vs Neo Sack Ltd.
Madhya Pradesh High Court · (2006) 203 CTR 162 : (2005) 148 TAXMAN 603
Income Tax Act, 1961 — Section 256(1), 4
High Courts30 Nov 2004Allowed
Naresh and Another Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPLJ 80
Penal Code, 1860 (IPC) — Section 376(2)(g), 506B
High Courts29 Nov 2004
SRF Limited Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2005 MP 79 : (2005) 1 MPLJ 481
Madhya Pradesh Stamp (Amendment) Act, 1899 — Section 47AStamp Act, 1899 — Article 20, 23, 10, 2(1), 2(10)Transfer of Property Act, 1882 — Section 53A
High Courts29 Nov 2004Dismissed
Ramesh Chandra Vs State Bank of Indore and Others
Madhya Pradesh High Court · (2005) 3 BC 40
High Courts29 Nov 2004Allowed
Commissioner of Income Tax Vs Premier Proteins Ltd.
Madhya Pradesh High Court · (2005) 195 CTR 223 : (2005) 277 ITR 406
Income Tax Act, 1961 — Section 256(1)
High Courts29 Nov 2004
Commissioner of Income Tax Vs Smt. Aparajitha Shantilal Mahajan
Madhya Pradesh High Court · (2005) 193 CTR 295 : (2005) 272 ITR 470
Income Tax Act, 1961 — Section 69
High Courts29 Nov 2004Allowed
Commissioner of Income Tax Vs Dr. T.A. Qureshi
Madhya Pradesh High Court · (2005) 197 CTR 683 : (2005) 275 ITR 352
Income Tax Act, 1961 — Section 260A, 37
High Courts29 Nov 2004Dismissed
Saudrabai and Another (dead) through LRs. Manak Bai and Others Vs Seetabai and Others
Madhya Pradesh High Court · (2005) 1 MPLJ 37
Transfer of Property Act, 1882 — Section 53A
High Courts29 Nov 2004
Shreejee Chitra Mandir Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 194 CTR 413 : (2005) 275 ITR 492 : (2005) 145 TAXMAN 67
Income Tax Act, 1961 — Section 260A