COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,453 of 2,383

High Courts01 Nov 2004

Commissioner of Income Tax Vs Abhishek Cineco Pvt. Ltd.

Madhya Pradesh High Court · (2005) 275 ITR 280

Incentative Planning for Construction of New Cinema Houses in Madhya Pradesh Rules, 1982 — Rule 7, 8Income Tax Act, 1961 — Section 256(1), 256(2)

High Courts01 Nov 2004

Vippy Solvex Products Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2005) 144 TAXMAN 13

Income Tax Act, 1961 — Section 2, 5, 60, 61, 62

High Courts01 Nov 2004Allowed

State of M.P. Vs Shriniwas Sharma and another

Madhya Pradesh High Court · (2005) 2 MPLJ 155

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 240, 241, 253

High Courts29 Oct 2004Dismissed

Commissioner of Income Tax Vs Makal Suta Cotton Co. P. Ltd.

Madhya Pradesh High Court · (2005) 198 CTR 675 : (2005) 275 ITR 54 : (2006) 153 TAXMAN 590

Income Tax Act, 1961 — Section 142(1), 143(2), 144A, 260A, 263

High Courts29 Oct 2004Dismissed

Gudda alias Brajmohan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2005) 1 MPHT 108 : (2005) 1 MPLJ 585

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 376, 376(2)

High Courts29 Oct 2004Dismissed

Smt. Sushila Singh Vs Mawasi and Others

Madhya Pradesh High Court · (2004) 4 MPHT 489 : (2005) 1 MPLJ 543

Limitation Act, 1963 — Article 65Madhya Pradesh Land Revenue Code, 1959 — Section 190

High Courts29 Oct 2004Dismissed

Jagdish Prasad Tripathi Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2004) ILR (MP) 1119 : (2005) 1 JLJ 420 : (2004) 4 MPHT 355 : (2005) 1 MPJR 47 : (2004) 4 MPLJ 564

Constitution of India, 1950 — Article 226

High Courts29 Oct 2004Dismissed

Mrs. Rajlaxmi Chandrawat Vs The Board of Secondary Education and Another

Madhya Pradesh High Court · (2005) 105 FLR 94 : (2005) 1 MPHT 257 : (2005) 1 MPLJ 152

Madhya Pradesh Board of Secondary Education Regulations, 1965 — Regulation 150

High Courts29 Oct 2004Dismissed

Laxmi Narayan Hayaran Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (2005) 105 FLR 861 : (2004) ILR (MP) 1012 : (2005) 1 JLJ 125 : (2005) 3 LLJ 212 : (2004) 4 MPHT 343 : (2004) 4 MPLJ 555

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 19(i)Prevention of Corruption Act, 1988 — Section 13(1), 7

High Courts29 Oct 2004

Vijay Krishna Neema Vs Central Bank of India and Others

Madhya Pradesh High Court · (2005) 105 FLR 856 : (2005) 2 LLJ 710 : (2005) 1 MPHT 291 : (2005) 1 MPJR 579 : (2005) 1 MPLJ 112

Constitution of India, 1950 — Article 226

High Courts29 Oct 2004

Smt. Sushila Bhadoriya and Others Vs M.P. State Road Transport Corporation and Another

Madhya Pradesh High Court · (2005) 4 ACC 603 : (2005) 3 ACC 31 : (2005) ACJ 831 : (2005) 1 JLJ 15 : (2005) 1 MPHT 486 : (2005) 1 MPLJ 372

Motor Vehicles Act, 1988 — Section 166, 168

High Courts29 Oct 2004

Commissioner of Income Tax Vs Shyamlal M. Soni

Madhya Pradesh High Court · (2005) 144 TAXMAN 666

Income Tax Act, 1961 — Section 148, 260A, 271

High Courts28 Oct 2004

Raj Kumar Dua Vs Caltex Lubricants India Ltd., Chennai

Madhya Pradesh High Court · (2005) 1 MPJR 331 : (2005) 3 MPLJ 91

Arbitration and Conciliation Act, 1996 — Section 11(6)

High Courts28 Oct 2004

Rajbahadur Singh Vs The State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2005) 1 MPHT 453

High Courts28 Oct 2004Dismissed

Sardar Machhi Singh Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2005) 193 CTR 633 : (2005) 278 ITR 247

Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 254, 254(2), 260A, 260A(4)

High Courts28 Oct 2004Dismissed

S. Vayyapuri Vs Commissioner of Commercial Tax and Others

Madhya Pradesh High Court · (2005) 141 STC 229

Constitution of India, 1950 — Article 226, 227Madhya Pradesh Commercial Tax Act, 1994 — Section 45A, 45A(10), 45A(4), 45A(7), 9BMadhya Pradesh General Sales Tax Act, 1958 — Section 29A

High Courts28 Oct 2004Dismissed

T. F. R. I. Staff Association and Others Vs Tropical Forest Research Institute and Others

Madhya Pradesh High Court · (2005) 2 MPJR 399

High Courts28 Oct 2004Dismissed

Sunil Vs State of M.P. and Another

Madhya Pradesh High Court · (2004) ILR (MP) 1055 : (2005) 2 MPHT 24 : (2005) 1 MPLJ 180

Madhya Pradesh Municipal Corporation Act, 1956 — Section 10, 10(1), 11Madhya Pradesh Municipalities (Reservation of Wards of Scheduled Castes and Scheduled Tribes, Other Backward Classes and Women) Rules, 1994 — Rule 3, 4

High Courts27 Oct 2004Dismissed

Smt. Dharma Bai Thakur and Others Vs Smt. Usha Rani Dixit and Others

Madhya Pradesh High Court · (2004) 4 MPHT 417 : (2005) 1 MPLJ 129

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10(4), 7, 7(2)

High Courts27 Oct 2004Dismissed

Nathulal Vs State of M.P.

Madhya Pradesh High Court · (2005) 1 MPLJ 16

Penal Code, 1860 (IPC) — Section 302