High Courts27 Oct 2004
Commissioner of Sales Tax Vs Monika Processing Plant
Madhya Pradesh High Court · (2006) 146 STC 139
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,454 of 2,383
High Courts27 Oct 2004Dismissed
Commissioner of Income Tax Vs Vindhyachal Distilleries Pvt. Ltd.
Madhya Pradesh High Court · (2005) 196 CTR 644 : (2005) 272 ITR 583
Income Tax Act, 1961 — Section 32
High Courts27 Oct 2004
Commissioner of Income Tax Vs Vindhyachal Distilleries (P) Ltd.
Madhya Pradesh High Court · (2005) 272 ITR 582
Income Tax Act, 1961 — Section 260A, 32
High Courts25 Oct 2004
Commissioner of Commercial Tax Vs Modern Agency
Madhya Pradesh High Court · (2006) 146 STC 1
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
High Courts25 Oct 2004Allowed
State Bank of India Vs Dwarika Prasad and Others
Madhya Pradesh High Court · (2005) 1 MPJR 179
Limitation Act, 1963 — Section 18, 19
High Courts19 Oct 2004Allowed
Nirdosh Model Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 4 MPHT 397
Madhya Pradesh Municipalities Act, 1961 — Section 41A
High Courts19 Oct 2004Dismissed
Mrs. Raj Laxmi Chandrawat Vs The Board of Secondary of Education and Another
Madhya Pradesh High Court · (2005) 1 MPJR 343
High Courts18 Oct 2004
Mahesh Arya Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 102
Madhya Pradesh Municipalities Act, 1961 — Section 3(5a), 50(2), 72, 92
High Courts18 Oct 2004
Commissioner of Income Tax Vs Om Prakash Bagadia
Madhya Pradesh High Court · (2005) 144 TAXMAN 637
Income Tax Act, 1961 — Section 131, 260A
High Courts13 Oct 2004Dismissed
Sunder Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) CriLJ 2732 : (2005) 1 MPHT 53 : (2005) 1 MPJR 307 : (2005) 1 MPLJ 76 : (2003) 1 MPLJ 118
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts12 Oct 2004
Ram Vilas and Another Vs Karamjeet Singh and Others
Madhya Pradesh High Court · (2006) ACJ 165
High Courts12 Oct 2004
State of Madhya Pradesh Vs Dr. P.K. Jain and Others
Madhya Pradesh High Court · (2005) CriLJ 877
Penal Code, 1860 (IPC) — Section 120B, 176, 317, 372, 373
High Courts12 Oct 2004
Faiz Mohd. Faiz Vs State of M.P. and Others
Madhya Pradesh High Court · (2004) 4 MPHT 393 : (2005) 1 MPJR 67
Constitution of India, 1950 — Article 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40
High Courts11 Oct 2004Dismissed
Smt. Padma and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2004) ILR (MP) 1025 : (2005) 3 MPHT 198
Constitution of India, 1950 — Article 14, 19, 19(1)Stamp Act, 1899 — Article 33, 35, 9
High Courts11 Oct 2004
State Bank of Indore Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 144 TAXMAN 72
Income Tax Act, 1961 — Section 256, 56, 57, 80M
High Courts11 Oct 2004Dismissed
Hamid Khan Vs Sher Khan
Madhya Pradesh High Court · (2004) 4 MPLJ 253
Transfer of Property Act, 1882 — Section 123, 129
High Courts11 Oct 2004Allowed
Bablu @ Abdul Akhtar and another Vs State of M.P.
Madhya Pradesh High Court · (2004) 4 MPLJ 242 : (2005) 1 RCR(Criminal) 211
Penal Code, 1860 (IPC) — Section 366, 376(2)(g)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(ii)(v)
High Courts11 Oct 2004Dismissed
M.P. State Electricity Board and Others Vs Mangalam Petro Chemicals
Madhya Pradesh High Court · (2005) ILR (MP) 412 : (2005) 3 MPHT 245
Arbitration Act, 1940 — Section 14, 30, 39(1)
High Courts08 Oct 2004Dismissed
Girish Nath Vs Union of India and Others
Madhya Pradesh High Court · (2005) 1 MPLJ 233
Fundamental Rules — Rule 56(m)
High Courts07 Oct 2004
Babu Singh and Another Vs Central Provident Fund Commissioner and Others Narayan Prasad Vs Regional Provident Fund Commissioner and Others
Madhya Pradesh High Court · (2005) 104 FLR 1047 : (2005) 2 MPHT 1 : (2005) 1 MPLJ 340