High Courts21 Sept 1988
Rameshchandra Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 73 CTR 186 : (1989) 176 ITR 503 : (1988) 41 TAXMAN 148
Income Tax Act, 1961 — Section 256(2), 68
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,961 of 2,382
High Courts21 Sept 1988Dismissed
Precision Electricals and Electronics (P.) Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 41 TAXMAN 108
Income Tax Act, 1961 — Section 256(1), 256(2)Wealth Tax Act, 1957 — Section 3(1)(d)(ii)
High Courts20 Sept 1988Allowed
Gyanrao @ Gyanu Vs Superintendent, Central Jail, Bhopal and Another
Madhya Pradesh High Court · (1989) MPJR 307
Madhya Pradesh Prisoners Release on Probation Act, 1954 — Section 2Madhya Pradesh Prisoners Release on Probation Rules, 1964 — Rule 4
High Courts20 Sept 1988
Commissioner of Income Tax Vs M.P. Agro Morarji Fertilizers Ltd.
Madhya Pradesh High Court · (1988) 73 CTR 180 : (1989) 176 ITR 282 : (1988) 41 TAXMAN 115
Income Tax Act, 1961 — Section 201
High Courts20 Sept 1988Dismissed
Rajendra Agrawal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1991) 36 MPLJ 1011 : (1991) MPLJ 1011
Criminal Procedure Code, 1973 (CrPC) — Section 240Penal Code, 1860 (IPC) — Section 415, 420
High Courts20 Sept 1988Allowed
Ramchandra Badri Prasad Gour and others Vs Associated Cement Co. Ltd. and others
Madhya Pradesh High Court · (1989) MPLJ 265
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts20 Sept 1988
Kanhaiyalal Thawarji Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 73 CTR 174 : (1989) 176 ITR 329 : (1988) 41 TAXMAN 120
Income Tax Act, 1961 — Section 132(5), 171, 256(1)
High Courts19 Sept 1988Allowed
Rachana Mehra Vs Professional Examination Board and others
Madhya Pradesh High Court · (1989) MPLJ 702
High Courts19 Sept 1988Dismissed
Vandana Sharma Vs Ram Bihari Sharma
Madhya Pradesh High Court · (1990) 1 DMC 443
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13
High Courts19 Sept 1988Dismissed
Neeraj Jain Vs State of M.P.
Madhya Pradesh High Court · (1990) JLJ 684
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 30Penal Code, 1860 (IPC) — Section 120B, 379, 411, 413
High Courts16 Sept 1988
The New India Assurance Company Ltd. Vs Siyaram Yadav and Others
Madhya Pradesh High Court · (1989) 1 ACC 82 : (1989) ACJ 381
Motor Vehicles Act, 1939 — Section 110D, 96(2)(b)(i)(a)
High Courts14 Sept 1988
New Standard Scale Engineering Works (M/s) Vs State of M.P. and Another
Madhya Pradesh High Court · (1989) JLJ 314
Madhya Pradesh Weights and Measures (Enforcement) Act, 1959 — Section 42, 45
High Courts13 Sept 1988
Food Corporation of India Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1991) 81 STC 219
Central Sales Tax Act, 1956 — Section 9Madhya Pradesh General Sales Tax Act, 1958 — Section 18, 43Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 13
High Courts13 Sept 1988Dismissed
Awadeesh Nema and Others Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1989 MP 61 : (1989) JLJ 3
Constitution of India, 1950 — Article 14, 226, 29(2)Evidence Act, 1872 — Section 115
High Courts13 Sept 1988Dismissed
Awaneesh Nema, Jabalpur (M.P.) and others Vs State of Madhya Pradesh Technical Education and another
Madhya Pradesh High Court · (1988) MPLJ 799
Constitution of India, 1950 — Article 226
High Courts13 Sept 1988Dismissed
Municipal Corporation, Indore and others Vs Smt. Ratnaprabha Dhanda, Indore and another
Madhya Pradesh High Court · (1989) MPLJ 20
Madhya Pradesh Municipal Corporation Act, 1956 — Section 138(b), 146
High Courts12 Sept 1988Allowed
Ganpatlal Vs Nandlal Haswani and Others
Madhya Pradesh High Court · AIR 1989 MP 209 : (1990) 35 MPLJ 542 : (1990) MPLJ 542
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 37, 37(1), 41Transfer of Property Act, 1882 — Section 52
High Courts12 Sept 1988Dismissed
Ku. Rashmi Bala Saxena and Others Vs Jiwaji University, Gwalior and Others
Madhya Pradesh High Court · AIR 1989 MP 181 : (1989) JLJ 621
Constitution of India, 1950 — Article 14, 226Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 24, 37
High Courts12 Sept 1988Allowed
Bhagwati Bai Vs Param Lal
Madhya Pradesh High Court · (1990) 1 DMC 268
Hindu Marriage Act, 1955 — Section 13(1), 28
High Courts07 Sept 1988Allowed
Munnalal Choudhary Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1989) MPLJ 114
Madhya Pradesh Land Revenue Code, 1959 — Section 237, 248, 248(1)