High Courts20 Apr 1996Allowed
Ajij Vs State of M.P.
Madhya Pradesh High Court · (1997) 1 JLJ 437
Criminal Procedure Code, 1973 (CrPC) — Section 131Penal Code, 1860 (IPC) — Section 397, 451
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,783 of 2,382
High Courts19 Apr 1996
Sanjiva Bottling Co. Pvt. Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1996) 54 ECC 75 : (1997) 94 ELT 290
Constitution of India, 1950 — Article 14
High Courts19 Apr 1996
Commissioner of Income Tax Vs Smt. Laxmidevi Natani, Murlidhar Totla and Indian Pharmaceuticals
Madhya Pradesh High Court · (2000) 158 CTR 606 : (1998) 232 ITR 198
Income Tax Act, 1961 — Section 2(47), 256, 45
High Courts19 Apr 1996
Indore Bottling Co. Vs Union of India (UOI)
Madhya Pradesh High Court · (1996) 54 ECC 73 : (1997) 94 ELT 70
Central Excise Rules, 1944 — Rule 57AConstitution of India, 1950 — Article 14
High Courts18 Apr 1996
COMMISSIONER OF INCOME TAX Vs M. P. STATE HANDLOOM WEAVERS CO-OPERATIVE SOCIETY LTD.
Madhya Pradesh High Court · (1997) 142 CTR 406
Income Tax Act, 1961 — Section 148, 256, 80P, 81
High Courts18 Apr 1996Allowed
United India Insurance Co. Ltd. Vs Triveni Bai and Others
Madhya Pradesh High Court · (1997) ACJ 950
Motor Vehicles Act, 1988 — Section 173
High Courts18 Apr 1996
Commissioner of Income Tax Vs M.P. State Handloom Weavers Co-operative Society Ltd.
Madhya Pradesh High Court · (1998) 231 ITR 243 : (1996) 89 TAXMAN 52
Income Tax Act, 1961 — Section 80P, 80P(2)
High Courts18 Apr 1996
Anil Kunj Bihari Saraf Vs Namboodas and Others
Madhya Pradesh High Court · (1997) 1 MPLJ 522
Motor Vehicles Act, 1988 — Section 173(1)
High Courts18 Apr 1996Allowed
State of M.P. and Others Vs Jitendra Kishore Bhargava
Madhya Pradesh High Court · AIR 1997 MP 56
Constitution of India, 1950 — Article 226
High Courts18 Apr 1996
Commissioner of Income Tax Vs Ashok Automobiles
Madhya Pradesh High Court · (1997) 143 CTR 54 : (1998) 230 ITR 270 : (1997) 91 TAXMAN 244
Income Tax Act, 1961 — Section 131, 256
High Courts18 Apr 1996
Commissioner of Income Tax Vs Mohammad Ali Gulam Ali
Madhya Pradesh High Court · (1998) 231 ITR 734
Income Tax Act, 1961 — Section 256, 256(1), 256(2), 271(1), 271(2)
High Courts18 Apr 1996
Anil Saraf Vs Namboodas and Others
Madhya Pradesh High Court · (1997) ACJ 1411 : (1997) 1 JLJ 151 : (1997) 1 MPJR 257
Civil Procedure Code, 1908 (CPC) — Section 18Court Fees Act, 1870 — Section 6Motor Vehicles Act, 1988 — Section 173
High Courts17 Apr 1996Allowed
Pratiksha (Ku.) Vs Devi Ahilya Vishwavidyalaya and Others
Madhya Pradesh High Court · (1997) 1 JLJ 221
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Constitution of India, 1950 — Article 14, 21, 5A(J)
High Courts17 Apr 1996
Commissioner of Income Tax Vs Steel Tubes of India Ltd. (No. 1)
Madhya Pradesh High Court · (1997) 228 ITR 38
Income Tax Act, 1961 — Section 32A(2)
High Courts17 Apr 1996
Commissioner of Income Tax Vs Krebs and Co. Krebs and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 229 ITR 615 : (1996) 89 TAXMAN 408
Income Tax Act, 1961 — Section 9(1)
High Courts16 Apr 1996
Commissioner of Income Tax Vs P. Shasali Cloth Stores
Madhya Pradesh High Court · (1998) 229 ITR 359
Income Tax Act, 1961 — Section 256(2), 40A(3)
High Courts16 Apr 1996Dismissed
Ku. Sonal and Another Vs Board of Secondary Education, Bhopal and Another
Madhya Pradesh High Court · AIR 1996 MP 240 : (1996) ILR (MP) 117 : (1997) 1 JLJ 114 : (1996) 2 MPJR 60 : (1997) 1 MPLJ 483
Constitution of India, 1950 — Article 14Madhya Pradesh Board of Secondary Education Regulations, 1965 — Regulation 119
High Courts16 Apr 1996
Skyline Industries Pvt. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1998) 229 ITR 492
Income Tax Act, 1961 — Section 254(2), 256, 256(1), 256(2), 41(1)
High Courts16 Apr 1996
Swastik Roadways and Another Vs Commercial Tax Officer and Others
Madhya Pradesh High Court · (1996) JLJ 564 : (1996) 41 MPLJ 939 : (1996) MPLJ 939
Carriers Act, 1865 — Section 2Constitution of India, 1950 — Article 366Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 — Section 2, 57, 57(2), 58, 59
High Courts16 Apr 1996
Dewas Tools Pvt. Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1996) 87 ELT 25