High Courts06 Jan 2004Dismissed
Commissioner of Income Tax Vs SPK Steels (P) Ltd.
Madhya Pradesh High Court · (2004) 189 CTR 255 : (2004) 270 ITR 156
Income Tax Act, 1961 — Section 260A, 271(1), 73
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,488 of 2,383
High Courts06 Jan 2004Dismissed
Smt. Godavari Bai Vs Pandit and Others
Madhya Pradesh High Court · (2004) ILR (MP) 165 : (2005) 1 MPHT 184 : (2004) 1 MPLJ 502
Specific Relief Act, 1963 — Section 16
High Courts05 Jan 2004Allowed
Arbind Kumar Pandey Vs M.P. State Agriculture Marketing Board and Another
Madhya Pradesh High Court · (2004) ILR (MP) 142 : (2004) 2 MPHT 45
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 55(1)
High Courts05 Jan 2004Dismissed
Commissioner of Income Tax Vs Indore Paraspar Sahakari Bank
Madhya Pradesh High Court · (2004) 189 CTR 486
Income Tax Act, 1961 — Section 260A
High Courts05 Jan 2004Dismissed
Idla Vs State of M.P.
Madhya Pradesh High Court · (2004) 1 MPLJ 438
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307
High Courts19 Dec 2003Dismissed
Kishore Juidka Vs Presiding Officer Labour Court, Sagar (M.P.) and Another
Madhya Pradesh High Court · (2004) 1 MPJR 359
Industrial Disputes Act, 1947 — Section 33C, 33C(2)
High Courts19 Dec 2003
Rudraksha Petrochem Pvt. Ltd. Vs Commercial Tax Officer-Cum-Tehsildar and Others
Madhya Pradesh High Court · (2006) 146 STC 629
High Courts19 Dec 2003Dismissed
Narayan Nagina Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2004 MP 154 : (2004) 1 JLJ 303 : (2004) 1 MPHT 312 : (2004) 1 MPLJ 341
Madhya Pradesh Municipalities Act, 1961 — Section 47, 47(1), 47(2)
High Courts19 Dec 2003Dismissed
Gopi Chand Gupta Vs Madhya Pradesh Electricity Board and Others
Madhya Pradesh High Court · (2004) 101 FLR 56 : (2004) 2 JLJ 336 : (2004) 2 LLJ 689 : (2004) 1 MPHT 503 : (2004) 1 MPJR 376 : (2004) 1 MPLJ 310
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Employment (Standing Orders) Rules, 1963 — Order 2
High Courts18 Dec 2003Allowed
Food Corporation of India Vs Dena Bank
Madhya Pradesh High Court · AIR 2004 MP 158 : (2004) 2 ARBLR 477 : (2004) 3 BC 103 : (2004) 2 MPHT 38 : (2004) 2 MPJR 128 : (2004) 1 MPLJ 327
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts18 Dec 2003
Zila Sahakari Krishi Aur Gramin Vikas Bank Mydt. and Others Vs Phool Singh Tandeshwar and Others
Madhya Pradesh High Court · (2004) 1 MPHT 266
Constitution of India, 1950 — Article 235Madhya Pradesh Sahakari Krishi Aur Gramin Vikas Bank Karmchari Seva (Niyojan, Nibandhan Tatha Unki Karya Sthiti) Niyam, 1983 — Rule 71(1)
High Courts18 Dec 2003Dismissed
Commissioner of Income Tax Vs Pitambardas Dulichand
Madhya Pradesh High Court · (2004) 191 CTR 43 : (2005) 273 ITR 271
Income Tax Act, 1961 — Section 260A, 271(1)
High Courts18 Dec 2003Dismissed
State of Madhya Pradesh Vs Hisamuddin and Others
Madhya Pradesh High Court · (2004) ILR (MP) 287 : (2004) 2 MPHT 40
Evidence Act, 1872 — Section 156, 45, 60Penal Code, 1860 (IPC) — Section 147, 149, 302, 34
High Courts16 Dec 2003
Commissioner of Central Excise Vs New Vikram Cements
Madhya Pradesh High Court · (2004) ILR (MP) 184 : (2004) 1 MPHT 340
High Courts16 Dec 2003
Chimo Agencies Pvt. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2004) 188 CTR 578 : (2004) 267 ITR 64 : (2005) 143 TAXMAN 34
Income Tax Act, 1961 — Section 37
High Courts16 Dec 2003Allowed
State of Madhya Pradesh and Another Vs M.K. Chaturvedi and Another
Madhya Pradesh High Court · (2004) 2 MPHT 246 : (2004) 2 MPLJ 157
Civil Procedure (Madhya Pradesh Amendment) Act, 1984 — Order 43Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(2)
High Courts16 Dec 2003Allowed
Prism Cement Limited Vs L and T Finance Ltd., Mumbai and others
Madhya Pradesh High Court · (2004) 2 MPLJ 200
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(a), Order 7 Rule 10
High Courts15 Dec 2003Dismissed
Radheshyam and Others Vs Sushil and Others
Madhya Pradesh High Court · (2005) ACJ 239
High Courts15 Dec 2003
Radheshyam Vs Sushil
Madhya Pradesh High Court · (2006) 4 ACC 451
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 173
High Courts15 Dec 2003
Commissioner of Income Tax Vs Gangaprasad Bachulal
Madhya Pradesh High Court · (2004) 188 CTR 581
Income Tax Act, 1961 — Section 254, 254(2)