High Courts09 Feb 1996
COMMISSIONER OF INCOME TAX Vs GANESH SOAP WORKS
Madhya Pradesh High Court · (1999) 152 CTR 31
Income Tax Act, 1961 — Section 256, 40A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 1,795 of 2,382
High Courts08 Feb 1996Allowed
Meena and Others Vs Madhya Pradesh State Road Trans. Corpn. and Another
Madhya Pradesh High Court · (1996) 02 MP CK 0090
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts08 Feb 1996
Perfect Pottery Co. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1996) 135 CTR 190 : (1996) 221 ITR 210
Income Tax Act, 1961 — Section 154, 32A, 32A(2)
High Courts08 Feb 1996
Smt. Kusumbai Jain Vs Commissioner of Wealth Tax
Madhya Pradesh High Court · (1996) 134 CTR 385 : (1996) 221 ITR 152
High Courts07 Feb 1996
Commissioner of Income Tax Vs Ratanchand Mehta
Madhya Pradesh High Court · (1996) 221 ITR 16
Income Tax Act, 1961 — Section 271(1)
High Courts07 Feb 1996
Commissioner of Income Tax Vs Satpal Vijay Kumar and Others
Madhya Pradesh High Court · (1996) 134 CTR 100 : (1997) 226 ITR 449
Income Tax Act, 1961 — Section 43B
High Courts07 Feb 1996
Alpaai Nagrik Grih Nirman Sahakari Sanstha and Another Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1996 MP 133
Constitution of India, 1950 — Article 300AMadhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 19
High Courts07 Feb 1996
Gajanan Motal Complex Vs Gwalior Development Authority
Madhya Pradesh High Court · AIR 1996 MP 135
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Madhya Pradesh Municipal Corporation Act, 1956 — Section 5(55)
High Courts07 Feb 1996
Commissioner of Income Tax Vs S.U. Services
Madhya Pradesh High Court · (1996) 221 ITR 107
Income Tax Act, 1961 — Section 185
High Courts07 Feb 1996Allowed
Vijay Kumar Chaturvedi and Others Vs Ramashanker and Others
Madhya Pradesh High Court · (1996) ACJ 966
High Courts07 Feb 1996
COMMISSIONER OF INCOME TAX Vs SATPAL VIJAY KUMAR ETC. ETC.
Madhya Pradesh High Court · (1996) 134 CTR 100
Income Tax Act, 1961 — Section 139, 256, 28, 35, 43B
High Courts06 Feb 1996
Steel Ingots (P.) Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1996) 86 TAXMAN 440
Income Tax Act, 1961 — Section 256(2)
High Courts06 Feb 1996
Commissioner of Income Tax, Bhopal Vs S. Khushal Singh, Ujjain
Madhya Pradesh High Court · (1997) 1 MPJR 162
Income Tax Act, 1961 — Section 144B, 256(1), 263
High Courts06 Feb 1996Allowed
Jagdish Prasad Agrawal Vs State of M.P.
Madhya Pradesh High Court · (1996) 2 MPJR 142
Penal Code, 1860 (IPC) — Section 107, 306
High Courts06 Feb 1996
Commissioner of Income Tax Vs S. Khushal Singh
Madhya Pradesh High Court · (1997) 1 MPLJ 530 : (1996) 86 TAXMAN 504
Income Tax Act, 1961 — Section 144B, 263
High Courts06 Feb 1996Dismissed
Dr. Khalil-ur-Rehman Vs Ahad Beg and Another
Madhya Pradesh High Court · (1996) 2 DMC 4
Criminal Procedure Code, 1973 (CrPC) — Section 397, 438, 439Penal Code, 1860 (IPC) — Section 304B
High Courts05 Feb 1996Allowed
Smt. Nirmala Gupta Vs Ravendra Kumar @ Munna Gupta
Madhya Pradesh High Court · (1996) 2 MPJR 175
Hindu Marriage Act, 1955 — Section 13, 27
High Courts05 Feb 1996
Gurmeet Kaur Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1997) 2 MPJR 218 : (1996) 1 RCR(Criminal) 781
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts05 Feb 1996
Smt. Nirmala Gupta Vs Ravendra Kumar alias Munna Gupta
Madhya Pradesh High Court · AIR 1996 MP 227 : (1996) JLJ 462 : (1996) 41 MPLJ 1128 : (1996) MPLJ 1128
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 151Hindu Marriage Act, 1955 — Section 27Specific Relief Act, 1963 — Section 7
High Courts05 Feb 1996
COMMISSIONER OF INCOME TAX Vs BHILAI ENGINEERING CORPORATION LTD.
Madhya Pradesh High Court · (1998) 148 CTR 455
Income Tax Act, 1961 — Section 256, 263, 32A