COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 1,910 of 2,382

High Courts11 Mar 1991Dismissed

Raghavendra Singh Bhadoria Vs State Bank of Indore and Others

Madhya Pradesh High Court · (1993) 76 CompCas 112

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 226, 227Negotiable Instruments Act, 1881 (NI) — Section 10, 85A

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High Courts11 Mar 1991Allowed

Ashotosh Higher Secondary School Vs Government of Madhya Pradesh and Others

Madhya Pradesh High Court · (1991) 36 MPLJ 823 : (1991) MPLJ 823

Madhya Pradesh Board of Secondary Education Regulations, 1965 — Regulation 88

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High Courts11 Mar 1991Dismissed

Raghvendra Singh Bhadoria Vs State Bank of Indore

Madhya Pradesh High Court · (1991) MPJR 41

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High Courts08 Mar 1991

Sajjan Singh, Laxman Singh and Others Vs Phoolibai and Others

Madhya Pradesh High Court · (1994) 1 ACC 43

Penal Code, 1860 (IPC) — Section 304A

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High Courts08 Mar 1991

Commissioner of Wealth Tax Vs Kamla Devi Bhanot

Madhya Pradesh High Court · (1991) 189 ITR 626

Wealth Tax Act, 1957 — Section 18(1), 27

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High Courts08 Mar 1991

Milan Supari Stores Vs Assistant Income Tax Commissioner

Madhya Pradesh High Court · (1992) 106 CTR 311 : (1992) 194 ITR 72 : (1991) 57 TAXMAN 159

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 186

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High Courts08 Mar 1991

Ramprakash and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (1991) 03 MP CK 0035

Arms Act, 1959 — Section 13, 14, 17, 17(1), 2Constitution of India, 1950 — Article 261Evidence Act, 1872 — Section 114

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High Courts08 Mar 1991

Commissioner of Income Tax Vs Steel Ingots Pvt. Ltd.

Madhya Pradesh High Court · (1992) 194 ITR 560 : (1993) 66 TAXMAN 555

Income Tax Act, 1961 — Section 32, 43

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High Courts08 Mar 1991

Commissioner of Wealth-tax Vs Rakesh Kumar Agarwal

Madhya Pradesh High Court · (1991) 95 CTR 288 : (1992) 198 ITR 256 : (1991) MPJR 357 : (1991) 36 MPLJ 686 : (1991) MPLJ 686

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High Courts08 Mar 1991

COMMISSIONER OF Income Tax Vs VIKRAM METAL POWDER PVT. LTD.

Madhya Pradesh High Court · (1992) 193 ITR 741

Income Tax Act, 1961 — Section 256

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High Courts08 Mar 1991

Commissioner of Income Tax Vs State Bank of Indore

Madhya Pradesh High Court · (1992) 194 ITR 124 : (1993) 68 TAXMAN 136

Income Tax Act, 1961 — Section 256

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High Courts08 Mar 1991Allowed

Ramdayal and Others Vs State of M.P.

Madhya Pradesh High Court · (1991) JLJ 468

Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1)Madhya Pradesh Dakaili Prabhavit Kshetra Adhyadesh Ordinance, 1981 — Section 5(2)Penal Code, 1860 (IPC) — Section 294, 323, 341

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High Courts08 Mar 1991