High Courts28 Sept 2004Dismissed
Manish Maheshwari Vs Income Tax Appellate Tribunal
Madhya Pradesh High Court · (2005) 196 CTR 293 : (2007) 289 ITR 324 : (2006) 153 TAXMAN 318
Income Tax Act, 1961 — Section 132, 132A, 143, 158BC, 158BD
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Madhya Pradesh High Court judgments
47,657 judgments · page 1,456 of 2,383
High Courts28 Sept 2004Dismissed
Income Tax Officer Vs Phul Chand Kachur Lal
Madhya Pradesh High Court · (2005) 143 TAXMAN 229
Income Tax Act, 1961 — Section 4, 5
High Courts28 Sept 2004
Premier Proteins Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 193 CTR 37
Income Tax Act, 1961 — Section 40, 40A
High Courts28 Sept 2004Dismissed
Premier Proteins Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2005) 193 CTR 37
Income Tax Act, 1961 — Section 256(2), 40A(2)
High Courts28 Sept 2004Dismissed
Smt. Dhudo Bai Vs Bajirao and Another
Madhya Pradesh High Court · (2004) 4 MPHT 235 : (2004) 4 MPLJ 364
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 250, 257(X)
High Courts28 Sept 2004
Commissioner of Income Tax Vs Thakur Das Aidasani
Madhya Pradesh High Court · (2005) 193 CTR 315 : (2005) 274 ITR 605 : (2005) 145 TAXMAN 96
Income Tax Act, 1961 — Section 147, 148, 256
High Courts28 Sept 2004Dismissed
Shashikant Choudhary Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPHT 245 : (2004) 4 MPLJ 498 : (2005) 1 RCR(Criminal) 436
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49
High Courts28 Sept 2004Allowed
Smt. Koushalya Bai and Others Vs Radha and Another
Madhya Pradesh High Court · (2005) 1 MPHT 47 : (2004) 4 MPLJ 317
Evidence Act, 1872 — Section 76, 77, 79Limitation Act, 1963 — Article 65, 27
High Courts28 Sept 2004
Commissioner of Income Tax Vs Vippy Solvex Products Ltd.
Madhya Pradesh High Court · (2005) 142 TAXMAN 492
Income Tax Act, 1961 — Section 217, 80CC, 80HHC
High Courts28 Sept 2004Allowed
Koushalya Bai and others Vs Radha and another
Madhya Pradesh High Court · (2004) 4 MPLJ 317
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 76, 77
High Courts28 Sept 2004Allowed
Brij Mohan Dwivedi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 2 MPJR 307
High Courts28 Sept 2004
ITO Vs Phul Chand Kachur Lal
Madhya Pradesh High Court · (2005) 143 TAXMAN 229
Income Tax Act, 1961 — Section 260A
High Courts27 Sept 2004
Meera Vs Heera Bai
Madhya Pradesh High Court · (2004) 4 MPLJ 366 : (2006) 154 TAXMAN 355
Benami Transactions (Prohibition) Act, 1988 — Section 4
High Courts27 Sept 2004Dismissed
Smt. Meera Vs Smt. Heera Bai and Others
Madhya Pradesh High Court · (2005) 1 MPHT 37 : (2004) 4 MPLJ 366
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts27 Sept 2004Dismissed
Suresh Kumar Saxena Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (2004) 4 MPHT 430
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 26
High Courts27 Sept 2004
General Manager, S.E.C.L. and Another Vs Gajanan Wadnekar
Madhya Pradesh High Court · (2006) ACJ 927 : (2005) 104 FLR 618 : (2005) 1 MPHT 42 : (2004) 4 MPLJ 340
Workmens Compensation Act, 1923 — Section 4, 4A(3)
High Courts24 Sept 2004Allowed
Vijay Shankar Tripathi Vs The Project Officer and Another
Madhya Pradesh High Court · (2005) 104 FLR 387 : (2005) 2 LLJ 191 : (2005) 1 MPHT 24 : (2005) 2 MPJR 78 : (2004) 4 MPLJ 329
High Courts24 Sept 2004Allowed
Smt. Lakshmi Nagdev Vs Jitendra Kumar Nagdev
Madhya Pradesh High Court · (2006) ILR (MP) 1230 : (2005) 1 MPHT 30 : (2004) 4 MPLJ 310
Civil Procedure Code, 1908 (CPC) — Section 23(3)Hindu Marriage Act, 1955 — Section 21A
High Courts23 Sept 2004Dismissed
Smt. Jamna Bai Mehra Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2004) 4 MPHT 471 : (2004) 4 MPLJ 274
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40(1), 69(1)
High Courts23 Sept 2004Allowed
Shrimanth Seth Dharmendra Kumar Vs Smt. Uma Devi and Others
Madhya Pradesh High Court · (2004) 4 MPHT 412
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(7)