COURT ARCHIVE

Madhya Pradesh High Court judgments

47,651 judgments · page 1,608 of 2,383

High Courts12 Apr 2001Dismissed

Ranjora Ahirwar Vs State of M.P. and others

Madhya Pradesh High Court · (2001) 3 MPLJ 452

Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 3(2)

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High Courts12 Apr 2001

Kesharimal Bapulal (HUF) Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2001) 170 CTR 520 : (2002) ILR (MP) 774 : (2001) 252 ITR 764 : (2002) 1 MPLJ 180 : (2002) 120 TAXMAN 402

Income Tax Act, 1961 — Section 171, 171(2), 171(3), 171(9), 263

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High Courts12 Apr 2001Partly Allowed

R.P. Sharma Vs State of M.P. and others

Madhya Pradesh High Court · (2001) 2 MPHT 411 : (2001) 2 MPLJ 394

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 227Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 27, 27(1), 27(2), 28, 28(3)

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High Courts11 Apr 2001

KAILASH CHAND BAGARIA Vs COMMISSIONER of Income Tax and Other

Madhya Pradesh High Court · (2001) 249 ITR 720

Income Tax Act, 1961 — Section 142, 143, 263

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High Courts11 Apr 2001

Commissioner of Income Tax Vs Gangotri Tube-wells (P) Ltd.

Madhya Pradesh High Court · (2001) 118 TAXMAN 388

Income Tax Act, 1961 — Section 263, 32A

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High Courts11 Apr 2001

Vilas Vs Madhya Pradesh State Road Trans. Corpn. and Others

Madhya Pradesh High Court · (2003) ACJ 1234

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High Courts11 Apr 2001

Commissioner of Income Tax Vs Gangotri Tube Wells Pvt. Ltd.

Madhya Pradesh High Court · (2002) 172 CTR 33 : (2001) 251 ITR 760

Income Tax Act, 1961 — Section 263, 32, 32A

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High Courts11 Apr 2001

Kailash Chand Bagaria Vs Commissioner of Income Tax and Another

Madhya Pradesh High Court · (2001) 169 CTR 351 : (2002) ILR (MP) 189 : (2001) 249 ITR 719 : (2001) 5 MPHT 72 : (2001) 4 MPLJ 447 : (2002) 120 TAXMAN 201

Income Tax Act, 1961 — Section 142(1), 143(2), 32Income Tax Rules, 1962 — Rule 5

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High Courts11 Apr 2001

Agrawal Tractors Vs Presiding Officer, Employees' Insurance Court and Another

Madhya Pradesh High Court · (2001) 90 FLR 352 : (2001) 2 LLJ 960

Employees State Insurance Act, 1948 — Section 76

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High Courts11 Apr 2001Allowed

Nemi Chand Vs Govind Rathore and Others

Madhya Pradesh High Court · (2002) ACJ 2032

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High Courts10 Apr 2001Dismissed

Prakash Vs State of M.P. and others

Madhya Pradesh High Court · AIR 2002 MP 3 : (2001) 3 MPHT 211 : (2001) 2 MPLJ 481

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100

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High Courts10 Apr 2001

R.D. Joshi and Co. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (2001) 171 CTR 33 : (2001) 251 ITR 332 : (2001) 118 TAXMAN 394

Income Tax Act, 1961 — Section 36(1)

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High Courts09 Apr 2001Allowed

Director General, Border Security Force and others Vs Vijendar Prakash Gautam

Madhya Pradesh High Court · (2001) 2 MPJR 245 : (2001) 3 MPLJ 111

Border Security Force Act, 1968 — Section 41(e)

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High Courts09 Apr 2001Dismissed

Shaligram Shrivastava Vs Naresh Singh Patel

Madhya Pradesh High Court · AIR 2001 MP 243

Representation of the People Act, 1951 — Section 33, 36(4)

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High Courts09 Apr 2001Dismissed

M/s. M.T. and Sons and others Vs Union of lndia and others

Madhya Pradesh High Court · AIR 2001 MP 214

Constitution of India, 1950 — Article 226, 227

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High Courts09 Apr 2001Dismissed

Shiv Kumar Vs Collector and Others

Madhya Pradesh High Court · (2001) 5 MPHT 619 : (2001) 2 MPLJ 464

Madhya Pradesh Nirwachan Niyam, 1995 — Rule 81, 83, 90Madhya Pradesh Panchayat Adhiniyam, 1993 — Section 122, 17, 17(1), 19, 26Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 2

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High Courts04 Apr 2001Allowed

All India State Bank Group SC/ST Employees' Welfare Federation, Bhopal and others Vs State Bank of India, Bombay and another

Madhya Pradesh High Court · (2001) 3 MPLJ 561

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High Courts04 Apr 2001Allowed

Ramnath Vs Prasanna Kumar Jain and Others

Madhya Pradesh High Court · (2003) ACJ 1011 : (2003) ILR (MP) 1025

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High Courts04 Apr 2001

United India Insurance Co. Ltd. Vs Dhapubai and Others

Madhya Pradesh High Court · (2002) 2 ACC 29

Motor Vehicles Act, 1988 — Section 149, 2, 57

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High Courts04 Apr 2001Dismissed

Smt. Pallvika Patel Vs State Election Commission and others

Madhya Pradesh High Court · AIR 2001 MP 306 : (2001) 3 MPHT 366 : (2001) 2 MPLJ 470

Constitution of India, 1950 — Article 243Madhya Pradesh Municipalities Act, 1961 — Section 47, 47(1)Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 21

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