High Courts28 Nov 2004
ITO Vs Phul Chand Kachur Lal
Madhya Pradesh High Court · (2005) 193 CTR 40
Income Tax Act, 1961 — Section 260A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,450 of 2,383
High Courts25 Nov 2004Allowed
Uma Devi Vs Beni Prasad (dead) through LRs.
Madhya Pradesh High Court · (2005) 1 MPLJ 536
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A
High Courts25 Nov 2004Allowed
Nand Kumar Tomar and another Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 425
High Courts25 Nov 2004
Shyam Sundar Gupta Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 194 CTR 527 : (2005) 276 ITR 592
Income Tax Act, 1961 — Section 143, 143(1), 143(2), 147
High Courts25 Nov 2004Allowed
Commissioner of Income Tax Vs Alpine Solvex Ltd.
Madhya Pradesh High Court · (2005) 195 CTR 181 : (2005) 276 ITR 92
Income Tax Act, 1961 — Section 14, 260A, 56(1), 80HH, 80I
High Courts25 Nov 2004
Commissioner of Income Tax Vs Dalumal Shyamumal
Madhya Pradesh High Court · (2005) 144 TAXMAN 151
Income Tax Act, 1961 — Section 143, 159
High Courts25 Nov 2004
Mrs. Banoo E. Cowasji (Late) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 276 ITR 594
Income Tax Act, 1961 — Section 154, 256(1)
High Courts25 Nov 2004Allowed
S.R.F. Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 MPJR 260
Stamp Act, 1899 — Section 56, 57
High Courts24 Nov 2004Allowed
New India Assurance Co. Ltd. Vs Ramanand and Others
Madhya Pradesh High Court · (2005) 3 ACC 766 : (2005) ACJ 1405
High Courts24 Nov 2004Dismissed
Balkrishna Verma Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 105 FLR 673 : (2005) 1 MPHT 282 : (2005) 1 MPLJ 479
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 10
High Courts24 Nov 2004Allowed
Smt. Sushila Devi and Others (Legal Representatives of Ram Kumar Mishra) Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 1 MPHT 454 : (2005) 2 MPLJ 494
High Courts24 Nov 2004
Mrs. Gita Sanghi Vs Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2005) 193 CTR 513 : (2005) 277 ITR 388
Income Tax Act, 1961 — Section 36, 36(1), 36(2)
High Courts24 Nov 2004
Mrs. Gita Sanghi Vs COMMISSIONER Respondent and Tax Income of Another
Madhya Pradesh High Court · (2005) 144 TAXMAN 807
Income Tax Act, 1961 — Section 260A, 28, 36
High Courts23 Nov 2004
Balbir Singh and Others Vs Shivpuri-Guna Kshetriya Gramin Bank and Others
Madhya Pradesh High Court · AIR 2005 MP 93 : (2005) 3 BC 325 : (2005) 2 MPHT 8 : (2005) 1 MPJR 170 : (2005) 1 MPLJ 368
Madhya Pradesh Krishi Udhar Pravartan Tatha Prakiran Upbandha (Bank) Adhiniyam, 1972 — Section 2, 3, 5Madhya Pradesh Krishi Udhar Pravartan Tatha Prakiran Upbandha (Bank) Niyam, 1974 — Rule 4Transfer of Property Act, 1882 — Section 58
High Courts22 Nov 2004
Amar Agrawal and Another Vs Director of IT (Investigation) and Others
Madhya Pradesh High Court · (2005) 144 TAXMAN 762
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 102Income Tax Act, 1961 — Section 131, 132, 132A, 2
High Courts22 Nov 2004Allowed
Arihant Fertilizers Ltd. Vs Rahul Builders and Another
Madhya Pradesh High Court · (2006) 3 BC 110 : (2005) 3 MPLJ 444 : (2005) 4 RCR(Criminal) 186
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts22 Nov 2004
Tata Exports Limited Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (2006) 146 STC 598
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts22 Nov 2004Dismissed
Amar Agrawal and Another Vs Director of Income Tax (Investigation) and Others
Madhya Pradesh High Court · (2005) 193 CTR 465 : (2005) 276 ITR 182
Income Tax Act, 1961 — Section 132A
High Courts22 Nov 2004Dismissed
Indore Municipal Corporation and Another Vs Hemalata Patel and Others
Madhya Pradesh High Court · (2005) 1 MPLJ 137
Letters Patent Act, 1865 — Clause 10Madhya Pradesh Municipal Corporation Act, 1956 — Section 299Madhya Pradesh Nagar Tatha Gramin Nivesh Adhiniyam, 1973 — Section 24(3)
High Courts19 Nov 2004
Pranay Gupta Vs State of M.P. and Others
Madhya Pradesh High Court · (2005) 1 JLJ 295 : (2004) 4 MPLJ 574
Constitution of India, 1950 — Article 20(1)Evidence Act, 1872 — Section 83Madhya Pradesh Gram Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 — Section 125, 125(1), 38