High Courts18 Sept 1996
Commissioner of Income Tax Vs Triveniprasad Pannalal
Madhya Pradesh High Court · (1997) 142 CTR 562 : (1997) 228 ITR 680 : (1997) 94 TAXMAN 381
Income Tax Act, 1961 — Section 40A(3)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,765 of 2,382
High Courts18 Sept 1996Partly Allowed
Food Corporation of India, Bhopal and Others Vs Babulal Agarwal, Bhopal
Madhya Pradesh High Court · AIR 1998 MP 23 : (1996) ILR (MP) 423
Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 115Registration Act, 1908 — Section 17(1)
High Courts18 Sept 1996
Commissioner of Income Tax Vs Sharadaprasad Motilal and Brothers
Madhya Pradesh High Court · (1998) 229 ITR 647
Income Tax Act, 1961 — Section 256(2)
High Courts18 Sept 1996
Ramachandra Rao and Another Vs Smt. Taradevi and Others
Madhya Pradesh High Court · AIR 1997 MP 131
Madhya Bharat Land Utilisation Act, 1950 — Section 4
High Courts18 Sept 1996
Commissioner of Income Tax Vs Trilokchand Swaroop Chand
Madhya Pradesh High Court · (1998) 98 TAXMAN 82
Income Tax Act, 1961 — Section 143, 143(3), 143(a), 147(a), 148
High Courts18 Sept 1996
COMMISSIONER OF Income Tax Vs SHRI SHARADA PRASAD MOTILAL and BROS.
Madhya Pradesh High Court · (1997) 141 CTR 590
Income Tax Act, 1961 — Section 148, 256
High Courts17 Sept 1996Dismissed
Ramnath and Another Vs Mst. Bhagan Bai and Others
Madhya Pradesh High Court · (1997) 2 JLJ 238
Madhya 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 10, 13, 18, 3, 4Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharkon Ko Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Rules — Rule 1(2), 3
High Courts17 Sept 1996Allowed
Shafiq Vs Pramod Kumar Bhatia and Others
Madhya Pradesh High Court · (1998) ACJ 563 : AIR 1997 MP 142 : (1996) ILR (MP) 416
Motor Vehicles Act, 1988 — Section 168
High Courts17 Sept 1996Allowed
Amar Nath Pandey Vs The Hindustan Steelworks Construction Ltd.
Madhya Pradesh High Court · (1997) 2 MPJR 21
Constitution of India, 1950 — Article 14, 16
High Courts17 Sept 1996Allowed
Amarnath Pandey Vs Hindustan Steel Works Construction Limited and Another
Madhya Pradesh High Court · (1997) 1 MPLJ 350
Hindustan Steel Works Construction Limited (H.S.C.L.) Service Rules — Rule 9
High Courts17 Sept 1996Allowed
Anil Kumar Vs Raj Kumar and Others
Madhya Pradesh High Court · (1997) 2 JLJ 51 : (1997) 2 MPLJ 573
High Courts13 Sept 1996
National Insurance Vs Bishan Singh
Madhya Pradesh High Court · (1998) 3 LLJ 1110
Workmens Compensation Act, 1923 — Section 30
High Courts13 Sept 1996Allowed
Vijay Kumar Bansal and Another Vs Canra Bank and Others
Madhya Pradesh High Court · (1997) 2 JLJ 349
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 8Partnership Act, 1932 — Section 30, 31(2)
High Courts13 Sept 1996Allowed
Asharam Vs Munshilal Kushwah and Others
Madhya Pradesh High Court · (1997) 2 MPLJ 279
Madhya Pradesh Municipalities Act, 1961 — Section 35
High Courts12 Sept 1996
Commissioner of Wealth-tax Vs H.S. Shrivastava
Madhya Pradesh High Court · (1997) 138 CTR 191 : (1997) 227 ITR 309 : (1997) 93 TAXMAN 264
High Courts12 Sept 1996
Ashok Kumar Vs Union of India
Madhya Pradesh High Court · (1998) 98 TAXMAN 32
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 206C
High Courts11 Sept 1996Dismissed
Ram Singh Vs Ramlal and others
Madhya Pradesh High Court · (1997) 1 MPJR 279
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(e)
High Courts11 Sept 1996
Methodex Systems Pvt. Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1997) 95 ELT 23
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226, 227
High Courts11 Sept 1996
Dulichand Gulsari Lal Jain and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1997) 226 ITR 753
Constitution of India, 1950 — Article 14, 16Income Tax Act, 1961 — Section 69D
High Courts11 Sept 1996
Sharif Khan Vs State of M.P.
Madhya Pradesh High Court · (1997) JLJ 186 : (1997) 2 MPLJ 74
Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 300, 302, 304