High Courts04 Oct 1997Allowed
Dhaniram Jagannath Shivhare Vs Saraswati Devi Ratan Lal Shivhare and Others
Madhya Pradesh High Court · (1998) 2 JLJ 72 : (1998) 1 MPLJ 483
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,729 of 2,382
High Courts03 Oct 1997
COMMISSIONER OF INCOME TAX Vs SHARMA MOTOR SERVICE
Madhya Pradesh High Court · (1998) 148 CTR 75
Income Tax Act, 1961 — Section 256, 263
High Courts03 Oct 1997
COMMISSIONER OF Income Tax Vs GUNWANTRAI HARIVALLABH JANI
Madhya Pradesh High Court · (1999) 151 CTR 639
Income Tax Act, 1961 — Section 256, 43B
High Courts03 Oct 1997
Commissioner of Income Tax Vs Gunwantrai Harivallabh Jani
Madhya Pradesh High Court · (1999) 235 ITR 33
Income Tax Act, 1961 — Section 43B
High Courts03 Oct 1997
Commissioner of Income Tax Vs Sharma Motor Service
Madhya Pradesh High Court · (1999) 235 ITR 89
High Courts01 Oct 1997
Commissioner of Income Tax Vs Shah Bhavnani Chanabhai
Madhya Pradesh High Court · (1998) 146 CTR 23 : (1998) 232 ITR 904
Gift Tax Act, 1958 — Section 2, 6, 6(1), 6(3)Gift Tax Rules, 1958 — Rule 10, 10(2)
High Courts01 Oct 1997
Commissioner of Income Tax Vs Singhania Enterprises
Madhya Pradesh High Court · (1998) 149 CTR 76 : (1998) 234 ITR 822
Income Tax Act, 1961 — Section 32
High Courts01 Oct 1997
Commissioner of Income Tax Vs Rajaram Maize Products
Madhya Pradesh High Court · (1998) 144 CTR 267 : (1998) ILR (MP) 351 : (1998) 234 ITR 667 : (1998) 99 TAXMAN 121
Income Tax Act, 1961 — Section 32AB, 80AB, 80B, 80B(5), 80HH
High Courts01 Oct 1997Allowed
Smt. Archana Mahajan Vs Vinod Mahajan
Madhya Pradesh High Court · AIR 1998 MP 220
Hindu Marriage Act, 1955 — Section 13(1)
High Courts01 Oct 1997Allowed
Hemant Kumar Vs Shankarlal and Others
Madhya Pradesh High Court · (1997) 2 MPLJ 671
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23J
High Courts01 Oct 1997
Commissioner of Income Tax Vs Mohd. Ishaque Gulam
Madhya Pradesh High Court · (1998) 147 CTR 130 : (1998) 232 ITR 869 : (1998) 98 TAXMAN 338
Income Tax Act, 1961 — Section 37(3A), 37(3B)
High Courts01 Oct 1997Dismissed
Gulam Hussain Vs Parmanand Dabani and Others
Madhya Pradesh High Court · (1998) 1 MPLJ 51
Criminal Procedure Code, 1973 (CrPC) — Section 145, 161Evidence Act, 1872 — Section 145, 32(3)
High Courts01 Oct 1997
Commissioner of Income Tax Vs Weston Carbon Products
Madhya Pradesh High Court · (1998) 98 TAXMAN 291
Income Tax Act, 1961 — Section 145(2), 256(1), 271(1)(c), 40A(3), 68
High Courts01 Oct 1997
Commissioner of Income Tax Vs Shah Bhavnani Chandbhai
Madhya Pradesh High Court · (1998) 98 TAXMAN 134
Gift Tax Act, 1958 — Section 2(xix), 26(1), 3, 6, 6(3)
High Courts30 Sept 1997Dismissed
Smt. Chhaya Kshatriya Vs Pramod Kumar Kshatriya
Madhya Pradesh High Court · (1999) 2 MPJR 82
Hindu Marriage Act, 1955 — Section 25
High Courts30 Sept 1997
Hukum Chand Rolling Mill Vs The Commissioner (Appeals) Central Excise and Others
Madhya Pradesh High Court · (1998) 59 ECC 516
High Courts30 Sept 1997Allowed
Shiv Nath Gayar Vs State of M.P.
Madhya Pradesh High Court · (1999) 1 MPJR 375
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts30 Sept 1997
National Insurance Co. Ltd. Vs Babloo Pal and Others
Madhya Pradesh High Court · (1999) ACJ 388
Civil Procedure Code, 1908 (CPC) — Section 151, 24Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 207, 209, 419, 420
High Courts29 Sept 1997
Krishna Oil Extraction Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 144 CTR 660 : (1998) 230 ITR 806
Companies Act, 1956 — Section 205(1), 205(2)Income Tax Act, 1961 — Section 115J, 115J(1A)
High Courts29 Sept 1997
Pratap Rao Krishnarao Phalke Vs Krishi Upaj Mandi Samiti and Others
Madhya Pradesh High Court · (1998) 1 MPLJ 141
Civil Procedure Code, 1908 (CPC) — Section 47Evidence Act, 1872 — Section 41, 43, 44Land Acquisition Act, 1894 — Section 18