COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 1,793 of 2,382

High Courts16 Feb 1996Allowed

Bindeshwari Prasad Singh Vs M.P. State Mining Corporation and Another

Madhya Pradesh High Court · (1997) 1 MPJR 244 : (1997) 1 MPLJ 244

Constitution of India, 1950 — Article 12, 14, 16, 21, 226Madhya Pradesh State Mining Corporation Service (Conduct, Discipline and Appeal) Rules, 1993 — Rule 27

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High Courts15 Feb 1996Allowed

Virendra Kumar Vs Gandharv Singh Dongra and Others

Madhya Pradesh High Court · (1998) ACJ 1154

Motor Vehicles Act, 1939 — Section 110D

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High Courts15 Feb 1996

COMMISSIONER OF INCOME TAX Vs LILA SONS BREWERIES (P) LTD.

Madhya Pradesh High Court · (1999) 151 CTR 622

Income Tax Act, 1961 — Section 154, 256, 80J

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High Courts15 Feb 1996

Commissioner of Income Tax Vs Prabhawati Gupta and Others

Madhya Pradesh High Court · (1998) 231 ITR 188 : (1997) 1 MPLJ 666

Income Tax Act, 1961 — Section 159(2), 256(2)

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High Courts15 Feb 1996

Doshi Vastralaya Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1997) 143 CTR 188 : (1996) 222 ITR 73

Income Tax Act, 1961 — Section 185

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High Courts15 Feb 1996

Commissioner of Income Tax Vs Princess Usha Devi Trust

Madhya Pradesh High Court · (1996) 222 ITR 137

Income Tax Act, 1961 — Section 256

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High Courts15 Feb 1996

COMMISSIONER OF INCOME TAX Vs KUMARI PRABHAWATI GUPTA and Others

Madhya Pradesh High Court · (1997) 142 CTR 72

Income Tax Act, 1961 — Section 159, 256

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High Courts15 Feb 1996

National Insurance Co. Limited Vs Jagannath Prasad and Others

Madhya Pradesh High Court · (1996) 2 ACC 157

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High Courts15 Feb 1996

Commissioner of Income Tax Vs Sauser Liquor Traders

Madhya Pradesh High Court · (1997) 142 CTR 211 : (1996) 222 ITR 33

Income Tax Act, 1961 — Section 37

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High Courts15 Feb 1996Allowed

Singhai Lal Chand Jain Vs Rashtriya Swayam Sewak Sangh, Panna and Others

Madhya Pradesh High Court · (1996) 2 MPJR 1

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11

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High Courts14 Feb 1996Allowed

Lalita Prasad Vs Central Bank of India, Bilaspur

Madhya Pradesh High Court · (1997) 1 MPJR 234

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 19(1)

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High Courts14 Feb 1996Dismissed

Grasim Industries Limited Vs State of M.P. and others

Madhya Pradesh High Court · (1997) 1 MPJR 91

Mines and Minerals (Development and Regulation) Act, 1957 — Section 30

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High Courts14 Feb 1996

Dwarika and Another Vs Gurupal Kaur and Others

Madhya Pradesh High Court · (1996) 02 MP CK 0089

Motor Vehicles Act, 1939 — Section 110D

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High Courts14 Feb 1996

Smt. Rekha Devi (Legal representative of Kishanchand Gaganmal) Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1996) 221 ITR 888

Income Tax Act, 1961 — Section 256(2), 64

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High Courts14 Feb 1996

Commissioner of Income Tax Vs K. Aminuddin and Sons

Madhya Pradesh High Court · (1996) 221 ITR 870

Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 21, 26, 27Income Tax Act, 1961 — Section 37

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High Courts14 Feb 1996

Lalita Prasad Shyam Sunder Shukla and Another Vs Central Bank of India

Madhya Pradesh High Court · (1997) 1 MPLJ 679

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 19(1)

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High Courts14 Feb 1996Dismissed

Grasim Industries Ltd. Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1996) 41 MPLJ 693 : (1996) MPLJ 693

Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 54, 54(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 30

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High Courts14 Feb 1996

Commissioner of Income Tax Vs Subodh Kumar Jain

Madhya Pradesh High Court · (1996) 136 CTR 184 : (1996) 221 ITR 802

Income Tax Act, 1961 — Section 45

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High Courts14 Feb 1996Allowed

Bodhanbai and Others Vs Amrik Singh and Others

Madhya Pradesh High Court · (1996) ACJ 970

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High Courts14 Feb 1996

COMMISSIONER OF INCOME TAX Vs K. AMINUDDIN and SONS.

Madhya Pradesh High Court · (1998) 146 CTR 792

Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 21, 26, 27Income Tax Act, 1961 — Section 256, 37

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