High Courts26 Jul 1996
Commissioner of Income Tax Vs Shree Synthetics Ltd.
Madhya Pradesh High Court · (1998) 233 ITR 333
Income Tax Act, 1961 — Section 115J
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,773 of 2,382
High Courts26 Jul 1996
Commissioner of Income Tax Vs Indore Table Tennis Trust
Madhya Pradesh High Court · (1999) 157 CTR 459 : (1997) 227 ITR 836 : (1997) 92 TAXMAN 199
Income Tax Act, 1961 — Section 11, 12A, 13, 256
High Courts25 Jul 1996Allowed
Sundar Bai and Others Vs Dilharan Prasad and Others
Madhya Pradesh High Court · (1997) ACJ 1076
Motor Vehicles Act, 1939 — Section 95
High Courts25 Jul 1996
Sanctus Drugs Pharmaceuticals Private Ltd. and Another Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1997) 225 ITR 252 : (1997) 91 TAXMAN 246
Income Tax Act, 1961 — Section 143(1A)(B)
High Courts25 Jul 1996Allowed
Ram Singh Banzara and Another Vs Amritlal Devangan and Others
Madhya Pradesh High Court · (1997) 1 MPLJ 374
Motor Vehicles Act, 1988 — Section 166, 168
High Courts25 Jul 1996Allowed
Ram Singh and Another Vs Amrit Lal Devangan and Others
Madhya Pradesh High Court · (1998) ACJ 1093
High Courts24 Jul 1996
Kamal Kishore and Co., Iqbal and Co. and Chetan Swaroop Omprakash and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 232 ITR 668
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Income Tax Act, 1961 — Section 133A, 253, 253(2)
High Courts24 Jul 1996
Satna Cement Vs State
Madhya Pradesh High Court · (1998) 3 LLJ 1172
Madhya Pradesh Industrial Relations Act, 1960 — Section 2(3)
High Courts24 Jul 1996Allowed
T. C. Panigrahi and Others Vs K. N. Bajpayi and Others
Madhya Pradesh High Court · (1998) 2 MPJR 21
High Courts23 Jul 1996Partly Allowed
J.K. Enterprises Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1997 MP 68 : (1996) ILR (MP) 313 : (1997) 2 MPLJ 31
Constitution of India, 1950 — Article 14, 19Contract Act, 1872 — Section 3, 4, 6, 73
High Courts23 Jul 1996
Commissioner of Income Tax Vs Sanmati Forest Industries Pvt. Ltd.
Madhya Pradesh High Court · (1999) 151 CTR 566 : (1998) 233 ITR 163
Income Tax Act, 1961 — Section 143(1), 143(1B), 246, 246(1)
High Courts23 Jul 1996Dismissed
Mahila Asha Vs Gopalbabu Namdeo
Madhya Pradesh High Court · (1997) 1 DMC 586
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts22 Jul 1996Dismissed
Pramod Kumar Agrawal Vs Sandeep Kumar and Others
Madhya Pradesh High Court · (1997) ACJ 1428
Motor Vehicles Act, 1988 — Section 92A
High Courts22 Jul 1996Allowed
Dev Chand and Another Vs Babulal Faujdar Bus Service and Another
Madhya Pradesh High Court · (1996) 07 MP CK 0102
Motor Vehicles Act, 1939 — Section 110D
High Courts22 Jul 1996Dismissed
G.C. Jain (Dr.) Vs Dr. Hari Singh Gour, V.V. Sagar and Another
Madhya Pradesh High Court · (1997) 1 JLJ 87
Criminal Justice Administration Act, 1914 — Section 10(1)
High Courts22 Jul 1996Dismissed
Mahesh Lal Agrawal Vs Union of India
Madhya Pradesh High Court · (1997) 2 MPJR 180
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4(1)
High Courts19 Jul 1996Allowed
Ram Charan Ahirwar Vs Sub-Divisional Officer, Jatara and Others
Madhya Pradesh High Court · (1997) 2 MPJR 357
Madhya Pradesh Panchayat (Gram Panchayat Ke Sarpanch Tatha Up-Sarpanch, Janpad Panchayat Tatha Zila Panchayat Ke Adhyaksha Tatha Upadhyaksha Ke Virudh Avishwas Prastav) Niyam, 1994 — Rule 5(5), 5(6)Madhya Pradesh Panchayat Raj Act, 1993 — Section 85, 91
High Courts19 Jul 1996Allowed
Anita Sharma Vs Rajendra Kumar
Madhya Pradesh High Court · (1997) 2 MPJR 111
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Hindu Marriage Act, 1955 — Section 26
High Courts19 Jul 1996Dismissed
Pawan Verma Vs Rajendra Saran and Another
Madhya Pradesh High Court · (1997) 1 MPLJ 177
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 13Evidence Act, 1872 — Section 41Guardians and Wards Act, 1890 — Section 25, 25(2)
High Courts19 Jul 1996
Akhilendu Arjaria and Others Vs Banarasidas and Others
Madhya Pradesh High Court · (1997) 1 MPLJ 376
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 144Madhya Pradesh Municipal Corporation Act, 1956 — Section 318, 320, 322, 5(49), 5(55)Penal Code, 1860 (IPC) — Section 283