High Courts10 Mar 1989Partly Allowed
Kunwarji Vs Nisarkhan
Madhya Pradesh High Court · (1989) 2 ACC 138 : (1990) ACJ 71 : (1991) 72 CompCas 160
Motor Vehicles Act, 1939 — Section 95
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,951 of 2,382
High Courts10 Mar 1989Dismissed
Super Construction Company, Durg Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1990 MP 115 : (1989) MPJR 876 : (1989) MPLJ 685
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 20, 7
High Courts10 Mar 1989
Ramchand Moolchand Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 77 CTR 12 : (1989) 179 ITR 1
Income Tax Act, 1961 — Section 187(1), 256(1)
High Courts10 Mar 1989
Commissioner of Income Tax Vs Satish Kumar and Co.
Madhya Pradesh High Court · (1990) 181 ITR 57
Income Tax Act, 1961 — Section 144B, 263
High Courts10 Mar 1989Allowed
Chandoo @ Chandraprakash Gupta Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1989) MPJR 364 : (1989) MPLJ 429
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 506, 507
High Courts10 Mar 1989Allowed
Vishnu Prasad Shukla Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1989) MPJR 714 : (1989) MPLJ 546
National Security Act, 1980 — Section 3(2), 3(3)
High Courts10 Mar 1989
Sahdeo Sahu Vs State M.P. and Another
Madhya Pradesh High Court · (1990) 60 FLR 189 : (1990) ILR (MP) 18 : (1989) JLJ 584 : (1990) 2 LLJ 402 : (1989) MPJR 555 : (1989) MPLJ 604
General Clauses Act, 1897 — Section 21Minimum Wages Act, 1948 — Section 3, 3(1), 3(1A)
High Courts09 Mar 1989Dismissed
Babpu Singh Vs State of M.P.
Madhya Pradesh High Court · (1989) MPLJ 322
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 59, 7
High Courts09 Mar 1989
Steel Ingots (Pvt.) Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1990) 181 ITR 186
Income Tax Act, 1961 — Section 256(2)
High Courts09 Mar 1989
COMMISSIONER OF Income Tax Vs STEEL TUBES OF INDIA (P.) LTD.
Madhya Pradesh High Court · (1989) 180 ITR 159 : (1989) 44 TAXMAN 159
Income Tax Act, 1961 — Section 256(1)
High Courts09 Mar 1989Dismissed
Baijnath Kathal Vs M.K. Qureishi and Others
Madhya Pradesh High Court · AIR 1990 MP 24 : (1990) ILR (MP) 670 : (1989) MPLJ 641
Constitution of India, 1950 — Article 226, 227
High Courts09 Mar 1989
Hope Textiles Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 79 CTR 15 : (1989) 180 ITR 225 : (1989) 44 TAXMAN 206
Income Tax Act, 1961 — Section 220, 221, 256
High Courts09 Mar 1989
Commissioner of Income Tax Vs Kalani Asbestos (P.) Ltd.
Madhya Pradesh High Court · (1989) 180 ITR 55 : (1989) 44 TAXMAN 217
Income Tax Act, 1961 — Section 32, 40A(8), 43, 43(1)
High Courts08 Mar 1989
S.R. Kalani (HUF) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 180 ITR 141 : (1989) 44 TAXMAN 269
Income Tax Act, 1961 — Section 256(1)
High Courts08 Mar 1989Partly Allowed
Jagdish Chandra Vs Oriental Fire and Insurance Co. and Others
Madhya Pradesh High Court · (1989) 2 ACC 264
High Courts08 Mar 1989
Prabhudayal Amichand Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 180 ITR 84 : (1989) 44 TAXMAN 213
Income Tax Act, 1961 — Section 256(1), 271(1), 274
High Courts08 Mar 1989
Jagdish Chandra Vs The Oriental Fire and Insurance Company and Others
Madhya Pradesh High Court · (1989) 2 ACC 264
High Courts05 Mar 1989Dismissed
Ramjilal Vs State of M.P. and Another
Madhya Pradesh High Court · (1989) MPJR 326
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 301, 302, 34
High Courts02 Mar 1989
Bhanwarilal and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1990) 84 CTR 271 : (1990) 184 ITR 233
Income Tax Act, 1961 — Section 271(1)
High Courts02 Mar 1989
Gadia Wires Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 78 CTR 132 : (1989) 178 ITR 596 : (1989) 44 TAXMAN 222
Income Tax Act, 1961 — Section 256(1), 41(1)