High Courts31 Aug 2004Dismissed
Gopilal through L.Rs. Vs Jeetram and Others
Madhya Pradesh High Court · (2005) 1 MPJR 586
Madhya Pradesh Land Revenue Code, 1959 — Section 117
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,460 of 2,383
High Courts27 Aug 2004
Commissioner of Income Tax Vs Shankar Lal Dwarka Das
Madhya Pradesh High Court · (2005) 144 TAXMAN 173
Income Tax Act, 1961 — Section 271
High Courts27 Aug 2004
Commissioner of Income Tax Vs Laxmandas Nandlal
Madhya Pradesh High Court · (2005) 142 TAXMAN 353
Income Tax Act, 1961 — Section 271B
High Courts26 Aug 2004
Gulam Rasool and Company Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2004) 4 MPHT 285
Income Tax Act, 1961 — Section 37(3A)Income Tax Rules, 1962 — Rule 6B
High Courts26 Aug 2004Dismissed
Life Insurance Corporation of India and Others Vs Gulabchandra Agrawal
Madhya Pradesh High Court · (2004) 4 MPHT 139 : (2004) 4 MPLJ 91
Life Insurance Corporation (Agents) Regulations, 1972 — Regulation 16, 19(1), 4
High Courts26 Aug 2004Dismissed
Ramswaroop Gupta Vs Development Officer, United India Insurance Company and others
Madhya Pradesh High Court · (2004) 4 MPLJ 528
Contract Act, 1872 — Section 63
High Courts25 Aug 2004
Parbhudas Kishoredas Tobacco Products Ltd. and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (2009) 20 VST 853
Finance Act, 2000 — Section 116, 117
High Courts25 Aug 2004Dismissed
Jayant Avashiya Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPHT 481 : (2004) 4 MPLJ 315
Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts25 Aug 2004Dismissed
Nityanand Joshi Vs State of M.P.
Madhya Pradesh High Court · (2005) 1 MPHT 163 : (2004) 4 MPLJ 478 : (2005) 1 RCR(Criminal) 445
Criminal Procedure Code, 1973 (CrPC) — Section 197Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts25 Aug 2004Dismissed
Sanmati Forest Industries (P) Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2004) 191 CTR 490 : (2005) 142 TAXMAN 75
Income Tax Act, 1961 — Section 256, 256(2)
High Courts25 Aug 2004Dismissed
Anil More Vs Pradeep Kumar Baduka and Others
Madhya Pradesh High Court · (2004) 4 MPHT 434 : (2004) 4 MPLJ 539 : (2004) 4 MPLJ 324
Criminal Procedure Code, 1973 (CrPC) — Section 204, 245(2)
High Courts25 Aug 2004
Om Prakash and Others Vs Dwarka Prasad and Another
Madhya Pradesh High Court · AIR 2005 MP 40 : (2005) 1 JLJ 277 : (2004) 4 MPLJ 168
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 102Constitution of India, 1950 — Article 141
High Courts25 Aug 2004
Morya Infrastructure and Others Vs National Textile Corporation (M.P.) Ltd. and Others
Madhya Pradesh High Court · (2005) 2 JLJ 24
Constitution of India, 1950 — Article 12, 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17
High Courts25 Aug 2004Allowed
Kala Sahib Vs State of M.P. and another
Madhya Pradesh High Court · (2004) 4 MPLJ 234
Criminal Procedure Code, 1973 (CrPC) — Section 110Penal Code, 1860 (IPC) — Section 506, 509
High Courts25 Aug 2004Dismissed
Commissioner of Income Tax Vs Sharada Prasad Motilal and Others
Madhya Pradesh High Court · (2004) 191 CTR 487 : (2004) 141 TAXMAN 409
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts24 Aug 2004
Shankarlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2005) 1 MPHT 418 : (2005) 1 MPLJ 449
Penal Code, 1860 (IPC) — Section 354, 356, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts24 Aug 2004Allowed
Ajit Vs Smt. Kirti and Another
Madhya Pradesh High Court · (2005) 1 BC 315
Criminal Procedure Code, 1973 (CrPC) — Section 245Negotiable Instruments Act, 1881 (NI) — Section 138, 7
High Courts24 Aug 2004
Manoj Vs Samundar Singh and Others
Madhya Pradesh High Court · (2005) ACJ 520
Motor Vehicles Act, 1988 — Section 149(2)
High Courts24 Aug 2004
Commissioner of Income Tax Vs Phulchand Kachrulal
Madhya Pradesh High Court · (2005) 148 TAXMAN 563
Income Tax Act, 1961 — Section 139, 217
High Courts24 Aug 2004
Commissioner of Income Tax Vs Sharad Kumar and Co.
Madhya Pradesh High Court · (2004) 192 CTR 22 : (2005) 142 TAXMAN 501
Income Tax Act, 1961 — Section 260A