High Courts14 Mar 1988
COMMISSIONER OF Income Tax Vs LUCKY BHARAT GARAGE.
Madhya Pradesh High Court · (1988) 75 CTR 73 : (1988) 174 ITR 526
Income Tax Act, 1961 — Section 37
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,971 of 2,382
High Courts14 Mar 1988
COMMISSIONER OF Income Tax Vs SUDARSHAN AND CO.
Madhya Pradesh High Court · (1988) 74 CTR 146 : (1988) 174 ITR 524
Income Tax Act, 1961 — Section 187
High Courts14 Mar 1988
COMMISSIONER OF Income Tax Vs COMBINED TRANSPORT CO. PVT. LTD.
Madhya Pradesh High Court · (1988) 74 CTR 140 : (1988) 174 ITR 528
Income Tax Act, 1961 — Section 41
High Courts12 Mar 1988Dismissed
Municipal Corporation, Indore and another Vs Hukumchand Mills Ltd.
Madhya Pradesh High Court · (1988) JLJ 300 : (1989) MPLJ 357
Constitution of India, 1950 — Article 12, 226Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts12 Mar 1988Dismissed
Ambaram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1989) MPLJ 583
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 120B, 149, 302
High Courts08 Mar 1988Dismissed
Central Bank of India Vs Grains and Gunny Agencies and Others
Madhya Pradesh High Court · AIR 1989 MP 28 : (1988) ILR (MP) 628 : (1988) MPLJ 453
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107Contract Act, 1872 — Section 10, 151, 152, 153, 160Evidence Act, 1872 — Section 101
High Courts08 Mar 1988Dismissed
Central Bank of India, Raigarh Vs M/s. Grains and Gunny Agencies and others
Madhya Pradesh High Court · (1988) JLJ 418 : (1988) MPLJ 453
Contract Act, 1872 — Section 151, 152, 176
High Courts07 Mar 1988Allowed
Prahlad Das Gupta Vs Taneja Bus Service, Sheopur and Others
Madhya Pradesh High Court · AIR 1988 MP 297 : (1988) JLJ 456 : (1988) MPLJ 652
Motor Vehicles Act, 1939 — Section 2(28A), 46, 47(3), 48(1), 48(3)
High Courts07 Mar 1988
H. H. MAHARAJA MARTAND SINGH JU DEO Vs COMMISSIONER OF Income Tax.
Madhya Pradesh High Court · (1988) 74 CTR 147 : (1988) 174 ITR 515
Income Tax Act, 1961 — Section 57
High Courts02 Mar 1988Dismissed
Girdhari Singh Vs Mahila Tara Bai and others
Madhya Pradesh High Court · (1988) MPJR 130
Registration Act, 1908 — Section 17(1)(c)Transfer of Property Act, 1882 — Section 3
High Courts02 Mar 1988
V. C. GUPTA Vs COMMISSIONER OF Income Tax.
Madhya Pradesh High Court · (1988) 74 CTR 136 : (1988) 174 ITR 513
Income Tax Act, 1961 — Section 144B, 256(1)
High Courts02 Mar 1988Allowed
The Administrator, Municipal Council, Damoh Vs Presing Officer, Labour Court and Another
Madhya Pradesh High Court · (1988) MPJR 99
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts01 Mar 1988
COMMISSIONER OF Income Tax Vs ANWARKHAN MEHBOOB CO.
Madhya Pradesh High Court · (1988) 74 CTR 135 : (1988) 174 ITR 568
Income Tax Act, 1961 — Section 271
High Courts29 Feb 1988
Indore Wire Co. Ltd., Bombay Vs Kalyandas (deceased by L.R.) and Others
Madhya Pradesh High Court · AIR 1989 MP 43 : (1989) JLJ 493
Contract Act, 1872 — Section 73
High Courts25 Feb 1988Allowed
Mandakini Vijayrao Vs Vijayrao Krishnarao
Madhya Pradesh High Court · (1988) JLJ 312 : (1988) MPLJ 503
Divorce Act, 1869 — Section 36Hindu Marriage Act, 1955 — Section 10, 13, 24Special Marriage Act, 1954 — Section 36, 39
High Courts25 Feb 1988Allowed
Bala and others Vs Gopal
Madhya Pradesh High Court · (1988) MPJR 119
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r)
High Courts23 Feb 1988
Anupama and Others Vs Laxmanrao and Others
Madhya Pradesh High Court · (1988) 2 ACC 237 : (1988) ACJ 996 : (1988) MPLJ 526
Motor Vehicles Act, 1988 — Section 95
High Courts23 Feb 1988
Smt. Anupama and Others Vs Laxman Rao and Others
Madhya Pradesh High Court · (1990) 1 ACC 520 : (1988) MPLJ 526
Motor Vehicles Act, 1939 — Section 95
High Courts22 Feb 1988Dismissed
Ravi Shankar Pandey Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1990 MP 1 : (1988) MPLJ 672
Admission Rules — Rule 9(1)Constitution of India, 1950 — Article 226
High Courts22 Feb 1988Dismissed
Ravi Shankar pandey Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (1988) MPJR 59 : (1988) MPLJ 672