High Courts08 May 1996Dismissed
Banarsi alias Panha Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1997) CriLJ 604
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 300, 302, 304
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,781 of 2,382
High Courts08 May 1996
Commissioner of Income Tax Vs Hindustan Mills and Electrical Stores
Madhya Pradesh High Court · (1998) 232 ITR 421 : (1997) 95 TAXMAN 489
Income Tax Act, 1961 — Section 69B
High Courts08 May 1996
Madhya Pradesh Rice Mills Association Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 232 ITR 333 : (1996) 89 TAXMAN 416
Income Tax Act, 1961 — Section 11, 148, 256
High Courts08 May 1996
Commissioner of Income Tax Vs Hasmukhlal Bagadia
Madhya Pradesh High Court · (1997) 227 ITR 365
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts08 May 1996
Commissioner of Income Tax Vs Shivnarayan Jamnalal and Co.
Madhya Pradesh High Court · (1998) 232 ITR 311 : (1996) 89 TAXMAN 420
Income Tax Act, 1961 — Section 271(1)
High Courts07 May 1996Dismissed
Dharam Singh Govind Singh Vs Sureshchandra Gupta and Another
Madhya Pradesh High Court · (1997) 1 MPLJ 347
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 2
High Courts07 May 1996Allowed
Matadin Vs Manoramabai Ramlal Gattani and Others
Madhya Pradesh High Court · (1997) 1 MPLJ 241
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts07 May 1996
Commissioner of Income Tax Vs Mahavir Stores
Madhya Pradesh High Court · (1998) 150 CTR 690 : (1998) 232 ITR 300
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts07 May 1996Allowed
Santosh Kumar Vs Jama Masjid Committee, Sagar
Madhya Pradesh High Court · (1998) 1 MPJR 111
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(c)
High Courts06 May 1996
Lakhan Das Vs Punni Lal and Others
Madhya Pradesh High Court · (1997) ACJ 1060
Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 166
High Courts06 May 1996
Commissioner of Income Tax Vs Shiv Shakti Timbers
Madhya Pradesh High Court · (1998) 229 ITR 505
Income Tax Act, 1961 — Section 68, 69
High Courts06 May 1996Dismissed
Baldeo Kumar Agrawal Vs Managing Director, M.P. Rajya Laghu Van Upaj Sahkari Sangh Maryadit and Another
Madhya Pradesh High Court · AIR 1997 MP 147 : (1997) 2 MPLJ 255
Civil Procedure Code, 1908 (CPC) — Section 9Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 82(l)(c)
High Courts06 May 1996
Commissioner of Income Tax Vs Smt. Gayatri Devi Birla
Madhya Pradesh High Court · (1998) 232 ITR 279 : (1997) 91 TAXMAN 239
Income Tax Act, 1961 — Section 40
High Courts06 May 1996Dismissed
Niranjan Singh Vs Satya Wati and Others
Madhya Pradesh High Court · (1997) 1 ACC 662
Motor Vehicles Act, 1939 — Section 110A
High Courts02 May 1996
Smt. Pramila Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 150 CTR 698 : (1998) 232 ITR 262
Income Tax Act, 1961 — Section 256(1), 256(2), 80AB, 80B(5), 80TT
High Courts01 May 1996
The Oriental Insurance Co. Vs Vishwanath and Others
Madhya Pradesh High Court · (1997) 1 ACC 399
Motor Vehicles Act, 1988 — Section 147, 173, 2
High Courts01 May 1996
Commissioner of Income Tax Vs Deshraj Vijay Kumar
Madhya Pradesh High Court · (1997) 228 ITR 94
Income Tax Act, 1961 — Section 43B
High Courts01 May 1996Allowed
Amar Singh Vs Sub-Divisional Officer and Others
Madhya Pradesh High Court · (1997) 2 MPLJ 192
Madhya Pradesh Panchayat Raj Adhiniyam, 1994 — Section 122, 130(1)Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1991 — Rule 7, 8
High Courts27 Apr 1996
State of Madhya Pradesh Vs Garud Chaturvedi and Others
Madhya Pradesh High Court · (1996) 41 MPLJ 1064 : (1996) MPLJ 1064
Land Acquisition Act, 1894 — Section 23(1A), 34, 4
High Courts26 Apr 1996
Salim Khan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1997) CriLJ 101
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439High Court of Madhya Pradesh Rules, 2008 — Rule 11