High Courts15 Nov 1996Allowed
Central Bank of India Vs Nemichand Harilal Jain and Others
Madhya Pradesh High Court · (1997) 1 JLJ 120 : (1997) 2 MPLJ 646
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,760 of 2,382
High Courts07 Nov 1996Allowed
Ishadey and Others Vs Bharosi and Others
Madhya Pradesh High Court · (1997) 1 ACC 525 : (1998) ACJ 468
High Courts06 Nov 1996
COMMISSIONER OF Income Tax Vs VIPPY SOLVEX PRODUCTS (P) LTD.
Madhya Pradesh High Court · (1998) 144 CTR 235
Income Tax Act, 1961 — Section 256
High Courts06 Nov 1996
Indian Poultry Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1997) 138 CTR 382 : (1998) 230 ITR 909
Income Tax Act, 1961 — Section 80HH, 80I
High Courts06 Nov 1996
Commissioner of Wealth Tax Vs Parmanand Bhai Patel
Madhya Pradesh High Court · (1997) 137 CTR 669 : (1997) 225 ITR 915 : (1997) 92 TAXMAN 311
Wealth Tax Act, 1957 — Section 17A, 17A(3), 23, 24, 25
High Courts06 Nov 1996Allowed
Sukhnandan Yadav Vs Mahila Kumaniya
Madhya Pradesh High Court · (1998) 2 MPJR 67
Constitution of India, 1950 — Article 227Madhya 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 8
High Courts06 Nov 1996Dismissed
Union of India Vs Bhagwati Enterprises and Another
Madhya Pradesh High Court · (1997) 2 MPJR 123
Arbitration Act, 1940 — Section 14, 30
High Courts06 Nov 1996Allowed
M/s Ashok Steel Rolling Mills Vs Madhya Pradesh Electricity Board
Madhya Pradesh High Court · (1998) 1 MPJR 400
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 26(4), 26(6)
High Courts05 Nov 1996Allowed
Ram Lubhaya Sehgal Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) 2 MPLJ 312
Madhya Pradesh Minor Minerals Rules, 1996 — Rule 18(1), 18(3)
High Courts05 Nov 1996
Commissioner of Income Tax Vs Vippy Solvex Products P. Ltd.
Madhya Pradesh High Court · (1998) 230 ITR 92
Finance Act, 1974 — Section 16Income Tax Act, 1961 — Section 256(1), 256(2), 33
High Courts05 Nov 1996
Hari Singh Gour Vs State of M.P. and Others
Madhya Pradesh High Court · (1997) 2 MPJR 74 : (1997) 2 MPLJ 531
Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 15(4)
High Courts02 Nov 1996
Narendra Surana Vs State of M.P.
Madhya Pradesh High Court · (1997) 2 MPLJ 148
Criminal Procedure Code, 1973 (CrPC) — Section 437
High Courts01 Nov 1996Allowed
Alok Tiwari Vs Madhya Pradesh Rajya Matsya Vikas Nigam
Madhya Pradesh High Court · (1997) 2 MPJR 338
Constitution of India, 1950 — Article 14, 226
High Courts01 Nov 1996Allowed
State of M.P. Vs Nisar Ahmad
Madhya Pradesh High Court · (1997) 1 MPJR 387
Criminal Procedure Code, 1973 (CrPC) — Section 378, 386Penal Code, 1860 (IPC) — Section 302
High Courts01 Nov 1996Allowed
State of Madhya Pradesh Vs Nisar Ahmad
Madhya Pradesh High Court · (1997) CriLJ 3055 : (1997) 1 JLJ 200
Criminal Procedure Code, 1973 (CrPC) — Section 378, 386Penal Code, 1860 (IPC) — Section 302
High Courts31 Oct 1996
Keshrimal Bapulal (HUF) and Others Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1997) 225 ITR 427 : (1998) 100 TAXMAN 92
Income Tax Act, 1961 — Section 171, 171(9), 256, 256(1)
High Courts31 Oct 1996
Shyam Sunder Gupta Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1997) 138 CTR 130 : (1998) 232 ITR 135 : (1998) 98 TAXMAN 86
Income Tax Act, 1961 — Section 143(2), 144, 147, 256(1), 256(2)
High Courts31 Oct 1996Dismissed
Satyapal Anand Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1997) 2 MPLJ 459
Constitution of India, 1950 — Article 226, 370, 370(3)
High Courts31 Oct 1996
Atar Singh Vs State of M.P.
Madhya Pradesh High Court · (1997) 1 JLJ 123
Penal Code, 1860 (IPC) — Section 307, 34
High Courts31 Oct 1996Dismissed
Vandana Bhargava Vs Kapil Bhargava
Madhya Pradesh High Court · (1998) 1 MPJR 47
Civil Procedure Code, 1908 (CPC) — Section 115