High Courts24 Mar 1996
KAMAL KISHORE and CO. Vs COMMISSIONER OF INCOME TAX. (ALSO IQBAL and CO. v. Commissioner of Income Tax), AND CHETAN SWAROOP OM PRAKASH and CO. v. Commissioner of Income Tax
Madhya Pradesh High Court · (1997) 137 CTR 148
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,787 of 2,382
High Courts23 Mar 1996Allowed
Babi and Others Vs Sona Khan and Another
Madhya Pradesh High Court · (1996) JLJ 668 : (1996) 41 MPLJ 988 : (1996) MPLJ 988
Motor Vehicles Act, 1988 — Section 165, 168
High Courts23 Mar 1996Allowed
Mst. Baby and Others Vs Sona Khan and Another
Madhya Pradesh High Court · (1997) 1 MPJR 36
Motor Vehicles Act, 1988 — Section 173
High Courts23 Mar 1996Dismissed
State of M.P. Vs Prem Kumar Jagannath Prasad Jaiswal
Madhya Pradesh High Court · (1997) 2 DMC 243
Criminal Procedure Code, 1973 (CrPC) — Section 39, 397, 401Penal Code, 1860 (IPC) — Section 176, 307, 34, 498A
High Courts23 Mar 1996
Commissioner of Income Tax Vs Dinesh Kumar Gordhanlal
Madhya Pradesh High Court · (1996) 135 CTR 481 : (1997) 226 ITR 826
Income Tax Act, 1961 — Section 43B
High Courts23 Mar 1996Allowed
Pradeep Gupta Vs Pancham Singh and Others
Madhya Pradesh High Court · (1997) 2 ACC 274 : (1996) ACJ 1060
High Courts23 Mar 1996Allowed
Baby and Others Vs Sona Khan and Another
Madhya Pradesh High Court · (1996) ACJ 1107
Motor Vehicles Act, 1988 — Section 173
High Courts22 Mar 1996
Commissioner of Income Tax Vs Delhi Beedi Sales Agencies
Madhya Pradesh High Court · (1996) 89 TAXMAN 613
Income Tax Act, 1922 — Section 37Income Tax Act, 1961 — Section 256(1)
High Courts22 Mar 1996Allowed
Smt Umrao Bai Vs Sardarilal Khatri
Madhya Pradesh High Court · (1997) 1 MPJR 65
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(f)
High Courts22 Mar 1996
Commissioner of Income Tax Vs Devshree Vipanan Sahakari Sanstha Ltd.
Madhya Pradesh High Court · (1997) 225 ITR 654 : (1996) 88 TAXMAN 96
Income Tax Act, 1961 — Section 139(1), 256(2)
High Courts22 Mar 1996
Pooranchand Patel Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1997) 140 CTR 197 : (1997) 225 ITR 176
High Courts22 Mar 1996
Commissioner of Income Tax Vs Umeshchand K. Patel
Madhya Pradesh High Court · (1997) 225 ITR 1050
Income Tax Act, 1961 — Section 254, 256
High Courts22 Mar 1996
Commissioner of Income Tax Vs Smt. Bilkishbai
Madhya Pradesh High Court · (1997) 225 ITR 570
Income Tax Act, 1961 — Section 256(2)
High Courts22 Mar 1996Allowed
Smt. Umrao Bai and Others Vs Sardarilal Khatri
Madhya Pradesh High Court · AIR 1997 MP 62
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A, Order 41 Rule 3A(1)
High Courts22 Mar 1996Dismissed
Smt. Nathibai Vs Maheshwari Samaj Ramola Trust and Others
Madhya Pradesh High Court · AIR 1997 MP 19 : (1996) ILR (MP) 206 : (1996) JLJ 368
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13
High Courts22 Mar 1996
Commissioner of Income Tax Vs Barjatiya Children Trust
Madhya Pradesh High Court · (1997) 225 ITR 640 : (1996) 87 TAXMAN 385
Income Tax Act, 1961 — Section 256(2)
High Courts22 Mar 1996
Commissioner of Income Tax Vs Gajraj Singh Nathu Singh
Madhya Pradesh High Court · (1997) 225 ITR 1027
Income Tax Act, 1961 — Section 256, 271(1)
High Courts22 Mar 1996
SMT. ANGADBAI Vs COMMISSIONER OF WEALTH TAX.
Madhya Pradesh High Court · (1997) 141 CTR 256 : (1996) 89 TAXMAN 611
Wealth Tax Act, 1957 — Section 16A, 27(1)
High Courts22 Mar 1996
Commissioner of Income Tax Vs Delhi Bidi Sales Agencies
Madhya Pradesh High Court · (1998) 144 CTR 565 : (1997) 225 ITR 54
Income Tax Act, 1961 — Section 37
High Courts22 Mar 1996
Commissioner of Income Tax Vs Bhilai Mahila Samaj
Madhya Pradesh High Court · (1997) 140 CTR 71 : (1997) 225 ITR 173 : (1997) 91 TAXMAN 144
Income Tax Act, 1961 — Section 11, 13, 13(1)Income Tax Rules, 1962 — Rule 17