High Courts15 Jan 1988
COMMISSIONER OF Income Tax Vs GWALIOR SUGAR CO. (P) LTD.
Madhya Pradesh High Court · (1988) 68 CTR 43 : (1988) 174 ITR 1 : (1988) MPJR 66 : (1988) 38 TAXMAN 30
Income Tax Act, 1961 — Section 261, 37
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,974 of 2,382
High Courts14 Jan 1988
R.J. Trivedi and Sons Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 39 TAXMAN 357
Income Tax Act, 1961 — Section 256(1), 256(2), 40(b)Mines Act, 1952 — Section 2(c), 3(c)
High Courts14 Jan 1988Dismissed
State of Madhya Pradesh Vs M.B. Gharpure, Engineers and Contractor
Madhya Pradesh High Court · (1988) JLJ 389 : (1988) MPLJ 752
Arbitration Act, 1940 — Section 30(c), 39
High Courts12 Jan 1988
Bhagwan Cloth Stores Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 70 CTR 37 : (1988) 173 ITR 539
Income Tax Act, 1961 — Section 256(1)
High Courts12 Jan 1988
Commissioner of Income Tax Vs Raipur Flour Mills (P.) Ltd.
Madhya Pradesh High Court · (1989) 177 ITR 352 : (1990) 49 TAXMAN 134
Income Tax Act, 1961 — Section 24(1)
High Courts12 Jan 1988
COMMISSIONER OF WEALTH-TAX Vs RAM AWATAR.
Madhya Pradesh High Court · (1989) 71 CTR 21 : (1988) 71 CTR 21 : (1989) 177 ITR 429 : (1988) 40 TAXMAN 344
Wealth Tax Act, 1957 — Section 27(3)
High Courts11 Jan 1988Dismissed
Radhey Shyam Sharma Vs Chairman, Sewa/Vriha Sahakari Samiti Lashkar, Gwalior and others
Madhya Pradesh High Court · (1989) MPJR 378 : (1989) MPLJ 285
Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 64(2)(b)
High Courts11 Jan 1988
The Indian Mills Stores Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1989) 74 STC 193
Central Sales Tax Act, 1956 — Section 14, 15
High Courts08 Jan 1988
Commissioner of Income Tax Vs Dr. N. Shrivastava
Madhya Pradesh High Court · (1988) 68 CTR 114 : (1988) ILR (MP) 585 : (1988) 170 ITR 556 : (1988) MPLJ 440 : (1988) 38 TAXMAN 265
Income Tax Act, 1961 — Section 139(1), 139(2), 139(4), 139(5), 153
High Courts08 Jan 1988
Mahaveerprasad Jain Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 172 ITR 331 : (1989) 72 STC 27
High Courts08 Jan 1988
Commissioner of Income Tax Vs Ramdayal Ramcharan Purohit
Madhya Pradesh High Court · (1988) 173 ITR 527
Income Tax Act, 1961 — Section 184
High Courts08 Jan 1988
Mangilal Vs Pramod and Another
Madhya Pradesh High Court · (1988) 2 ACC 306 : (1988) ACJ 307 : (1988) JLJ 121
Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts08 Jan 1988Dismissed
Hind Syntex Ltd. Vs Dewas Textile Mills (P.) Ltd.
Madhya Pradesh High Court · (1989) 66 CompCas 927
Companies Act, 1956 — Section 433, 442
High Courts08 Jan 1988Allowed
Jagat Narain Tiwari Vs State of M.P. and Others
Madhya Pradesh High Court · (1989) 59 FLR 517 : (1989) JLJ 536 : (1990) 1 LLJ 561 : (1988) MPLJ 745
High Courts08 Jan 1988
Commissioner of Income Tax Vs D.M. Chatia (Industry)
Madhya Pradesh High Court · (1988) 171 ITR 539
Income Tax Act, 1961 — Section 256(1), 256(2), 40
High Courts07 Jan 1988
Commissioner of Income Tax Vs Shyamacharan Gopicharan
Madhya Pradesh High Court · (1988) 170 ITR 463
Constitution of India, 1950 — Article 19(1)Income Tax Act, 1961 — Section 140A(3)
High Courts07 Jan 1988
Rani Udayadevi Payagpur Dewas Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1989) 180 ITR 375 : (1990) 48 TAXMAN 133
Income Tax Act, 1961 — Section 3, 45, 48, 49, 55
High Courts07 Jan 1988
M.P. State Mining Corporation Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 170 ITR 459
Income Tax Act, 1961 — Section 144B
High Courts06 Jan 1988
Shelly Products Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1988) 69 STC 18
Central Sales Tax Act, 1956 — Section 8
High Courts06 Jan 1988Allowed
Sardar Dayal Singh Bagga and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1988 MP 305 : (1988) ILR (MP) 183 : (1988) MPLJ 691 : (1988) MPLJ 631
Constitution of India, 1950 — Article 162, 298, 301, 302, 304