High Courts06 Jul 1998
Commissioner of Income Tax Vs K.N. Singh
Madhya Pradesh High Court · (1998) 150 CTR 448 : (2001) 247 ITR 432 : (2000) 109 TAXMAN 477
Income Tax Act, 1961 — Section 256(2), 271(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 1,711 of 2,383
High Courts06 Jul 1998
CONTROLLER OF ESTATE DUTY Vs KUSUM RANI CHOWDHARY
Madhya Pradesh High Court · (1999) 151 CTR 199
Estate Duty Act, 1953 — Section 10, 64
High Courts03 Jul 1998Dismissed
Harishankar Patel Vs State of M.P. and Others
Madhya Pradesh High Court · (1999) 1 MPLJ 16
Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 39(1), 40, 40(1)
High Courts02 Jul 1998Allowed
Mohanlal Vs State of M.P. and Others
Madhya Pradesh High Court · (1998) 2 MPLJ 638
Civil Procedure Code, 1908 (CPC) — Section 11Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 1, 2, 5, 6
High Courts02 Jul 1998Allowed
Dilip Singh Mandloi Vs Premchand Gendalal Jain
Madhya Pradesh High Court · (1999) 1 MPLJ 451
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 23A, 23J, 39
High Courts29 Jun 1998Dismissed
Bhura Lal Pagare Vs State of M.P. and Others
Madhya Pradesh High Court · (2000) 2 MPJR 543
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 — Rule 12
High Courts29 Jun 1998
R.B. Polysacks Vs Commissioner (Appeals) Central Excise
Madhya Pradesh High Court · (1998) 103 ELT 16
Central Excises and Salt Act, 1944 — Section 35F
High Courts25 Jun 1998Dismissed
Madhya Pradesh State Road TransportCorporation Vs Shanti Devi and Others
Madhya Pradesh High Court · (2000) ACJ 859
Motor Vehicles Act, 1939 — Section 110A
High Courts24 Jun 1998Dismissed
Abdul Rahim Khan Vs M.P. State Road Transport Corporation and Others
Madhya Pradesh High Court · (1999) 1 JLJ 173
Constitution of India, 1950 — Article 226, 227
High Courts24 Jun 1998Dismissed
Rajat Mohan Verma Vs Awadh Bihari Singh and Others
Madhya Pradesh High Court · (2000) ACJ 497
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 145
High Courts23 Jun 1998
Abdul Kareem Vs Mahendra Singh and Others
Madhya Pradesh High Court · (2000) ACJ 659
High Courts23 Jun 1998
K.K. Fabrics Vs Union of India (UOI)
Madhya Pradesh High Court · (1999) 65 ECC 384 : (1999) 83 ECR 225 : (1999) 111 ELT 697
Central Excises and Salt Act, 1944 — Section 35F
High Courts23 Jun 1998
Smt. Savita Devi Vs Commissioner of Gift-tax
Madhya Pradesh High Court · (1999) ILR (MP) 269 : (1999) 240 ITR 954
Gift Tax Act, 1958 — Section 5, 5(1)
High Courts23 Jun 1998Allowed
Hargovind Vs State of M.P.
Madhya Pradesh High Court · (1998) 06 MP CK 0001
Madhya Pradesh Public Trust Act, 1951 — Section 4, 5, 8
High Courts11 Jun 1998Dismissed
Uma Shankar Dwivedi Vs Dev Moorty Radha Krishna
Madhya Pradesh High Court · (1998) 2 MPLJ 158
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, 115Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts21 May 1998Allowed
Bhupendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2001) 1 MPJR 294
Explosive Substances Act, 1908 — Section 4, 5, 7
High Courts15 May 1998
Subhash Projects and Marketing Ltd. Vs South Eastern Coalfields Limited
Madhya Pradesh High Court · AIR 1998 MP 276 : (1999) ILR (MP) 168
Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(6), 8
High Courts14 May 1998
United India Insurance Co. Ltd. Vs Tribhuwan Nath Garg and Others
Madhya Pradesh High Court · (2000) ACJ 474 : (1999) ILR (MP) 863
Motor Vehicles Act, 1939 — Section 94
High Courts14 May 1998
GOVIND SINGH Vs COMMISSIONER OF INCOME TAX and Another
Madhya Pradesh High Court · (1999) 152 CTR 412
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 273A
High Courts14 May 1998Allowed
Pawan Kumar Shrivastava Vs Municipal Corporation
Madhya Pradesh High Court · (1999) 1 JLJ 37 : (1999) 2 LLJ 21
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25B, 25B(1), 25B(2), 25F