High Courts23 Sept 2004
Commissioner of Income Tax Vs Bright Automotives and Plastics Ltd.
Madhya Pradesh High Court · (2004) 192 CTR 117 : (2005) 273 ITR 59 : (2004) 141 TAXMAN 582
Income Tax Act, 1961 — Section 35A, 35A(2), 35A(3), 35AB, 35AB(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,457 of 2,383
High Courts23 Sept 2004Dismissed
Commissioner of Income Tax Vs Malwa Vanaspati and Chemical Co. Ltd.
Madhya Pradesh High Court · (2005) 197 CTR 337
Income Tax Act, 1961 — Section 143(1), 143(2), 256(1), 256(2)
High Courts23 Sept 2004
Commissioner of Income Tax Vs Vippy Solvex Products Ltd.
Madhya Pradesh High Court · (2005) 143 TAXMAN 363
Income Tax Act, 1961 — Section 143
High Courts22 Sept 2004Allowed
Zulfikar Vs State of M.P. and Another
Madhya Pradesh High Court · (2005) 105 FLR 332 : (2005) 2 LLJ 747
Child Labour (Prohibition and Regulation) Act, 1986 — Section 2Constitution of India, 1950 — Article 226, 227
High Courts22 Sept 2004
Commissioner of Income Tax Vs Ashok Pal Daga
Madhya Pradesh High Court · (2005) 142 TAXMAN 27
Income Tax Act, 1961 — Section 256(2)
High Courts22 Sept 2004Dismissed
Amarjit Singh and another Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPJR 117 : (2004) 4 MPLJ 465
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 8
High Courts22 Sept 2004Dismissed
Ramniwas Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 JLJ 318
Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts22 Sept 2004Dismissed
Pradeep Singh Parihar Vs Eveready Industries India Ltd. and Others
Madhya Pradesh High Court · (2005) 1 MPHT 102
Madhya Pradesh Shops and Establishments Act, 1958 — Section 58(1), 58(2)Madhya Pradesh Shops and Establishments Rules, 1959 — Rule 14
High Courts22 Sept 2004Allowed
Commissioner of Income Tax Vs Chhagan Lal Kishan Lal and Co.
Madhya Pradesh High Court · (2005) 143 TAXMAN 117
Income Tax Act, 1961 — Section 256(1), 256(2), 80I, 80II
High Courts21 Sept 2004
Commissioner of Income Tax Vs Ratra Consultants and Contractors (P.) Ltd.
Madhya Pradesh High Court · (2005) 143 TAXMAN 27
Income Tax Act, 1961 — Section 260A
High Courts20 Sept 2004
Gopal and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 1 JLJ 269 : (2004) 4 MPHT 195 : (2005) 1 MPJR 141 : (2004) 4 MPLJ 238 : (2005) 1 RCR(Criminal) 126
Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(1)
High Courts20 Sept 2004Dismissed
Union of India and Others Vs O.P. Manchanda
Madhya Pradesh High Court · (2005) 1 MPJR 65
High Courts20 Sept 2004Dismissed
Somvatibai Jhariya Vs State of M.P. and others
Madhya Pradesh High Court · (2005) 2 MPLJ 34
High Courts17 Sept 2004Allowed
Vijay Kumar Bansal and Another Vs Vinod Kumar Rai and Another
Madhya Pradesh High Court · (2005) 2 ACC 611 : (2006) ACJ 1424 : (2005) 1 MPHT 68 : (2005) 1 MPLJ 404
Motor Vehicles Act, 1988 — Section 10(2), 2(21), 2(35), 2(47), 3
High Courts15 Sept 2004Allowed
Prof. S.K. Nema Vs Vice Chancellor, Rani Durgawati Vishwavidyalaya and Others
Madhya Pradesh High Court · (2004) 4 MPHT 530 : (2004) 4 MPLJ 375
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 49
High Courts14 Sept 2004Allowed
Uma Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPHT 233
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
High Courts14 Sept 2004Dismissed
Sher Zamir Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 1 MPHT 73 : (2004) 4 MPLJ 510 : (2005) 1 RCR(Criminal) 462
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20Juvenile Justice Act, 1986 — Section 32
High Courts14 Sept 2004Allowed
Unitech Limited Vs Additional Commercial Tax Officer and Another
Madhya Pradesh High Court · (2006) 146 STC 648
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Commercial Tax Act, 1994 — Section 45(3), 6Madhya Pradesh General Sales Tax Act, 1958 — Section 4A
High Courts14 Sept 2004Dismissed
State Bank of Indore Vs National Textile Corporation and another
Madhya Pradesh High Court · (2005) 1 MPJR 282 : (2004) 4 MPLJ 214
Civil Procedure Code, 1908 (CPC) — Section 96Contract Act, 1872 — Section 211, 212Negotiable Instruments Act, 1881 (NI) — Section 30, 31
High Courts13 Sept 2004Dismissed
Anil Kulkarni and another Vs State of M.P. and others
Madhya Pradesh High Court · (2004) 2 MPJR 368 : (2004) 4 MPLJ 539
Criminal Procedure Code, 1973 (CrPC) — Section 245Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)