High Courts23 Nov 1987
Praveenchand Ambalal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1990) 183 ITR 195
Income Tax Act, 1961 — Section 256
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 1,978 of 2,382
High Courts20 Nov 1987
Kishori Vs Chairman, Tribal Service Co-operative Society Ltd., Sendhwa and Others
Madhya Pradesh High Court · (1988) 1 ACC 300 : (1988) ACJ 636 : AIR 1988 MP 38 : (1988) JLJ 222 : (1988) MPJR 52
Motor Vehicles Act, 1939 — Section 110(1), 95(1), 95(2)
High Courts18 Nov 1987
Tejwala Company Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1988) 69 STC 170
Madhya Pradesh General Sales Tax Act, 1958 — Section 43(1)
High Courts18 Nov 1987Allowed
Habib Nathu Owners of Diesel Pump Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1988 MP 283
Essential Commodities Act, 1955 — Section 3
High Courts18 Nov 1987Allowed
Bastar Oil Mills and Industries Ltd. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1988) 69 STC 180
Sales of Goods Act, 1930 — Section 64A
High Courts18 Nov 1987Dismissed
Reliance Jute and Industries Ltd. and Another Vs Union of India (UOI) and 3 Ors.
Madhya Pradesh High Court · (1989) 19 ECC 182
Constitution of India, 1950 — Article 226
High Courts17 Nov 1987
Hemraj Shriripali Prasad and Others Vs Ravi Prakash Pujari and Others
Madhya Pradesh High Court · (1990) ILR (MP) 289 : (1992) JLJ 698 : (1992) 2 MPJR 285 : (1992) 37 MPLJ 852 : (1992) MPLJ 852
Madhya Pradesh Public Trust Act, 1951 — Section 5
High Courts17 Nov 1987Dismissed
Savitri and Others Vs Lakhmichand and Others
Madhya Pradesh High Court · (1988) ACJ 909
High Courts16 Nov 1987
Dharamdas Agrawal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 68 CTR 36 : (1988) 172 ITR 244 : (1988) 37 TAXMAN 218
Income Tax Act, 1961 — Section 256
High Courts13 Nov 1987
Gwalior Rayon Silk Manufacturing (Weaving) Co. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 173 ITR 126 : (1988) 36 TAXMAN 169
Finance Act, 1964 — Section 2(5)Income Tax Act, 1961 — Section 32, 34
High Courts13 Nov 1987Allowed
Shivnarayan Vs Daulal
Madhya Pradesh High Court · AIR 1988 MP 123 : (1988) JLJ 22 : (1988) MPLJ 281
Civil Procedure Code, 1908 (CPC) — Section 66
High Courts13 Nov 1987
Shantilal Jain Vs M.L. Patil, Addl. Commissioner, Gwalior Dn., Gwalior and others
Madhya Pradesh High Court · (1988) MPLJ 172
Madhya Pradesh General Clauses Act, 1957 — Section 17, 2(6)Madhya Pradesh Land Revenue Code, 1959 — Section 17
High Courts12 Nov 1987
Commissioner of Income Tax Vs Durga Jewellers
Madhya Pradesh High Court · (1988) 68 CTR 5 : (1989) ILR (MP) 561 : (1988) 172 ITR 134 : (1988) MPLJ 510 : (1988) 37 TAXMAN 261
Income Tax Act, 1961 — Section 37
High Courts12 Nov 1987Dismissed
Kaluram Gupta Vs Additional Sales Tax Officer and Another
Madhya Pradesh High Court · (1988) 69 STC 163
Madhya Pradesh General Sales Tax Act, 1958 — Section 19(1)
High Courts11 Nov 1987
GWALIOR RAYON SILK MANUFACTURING (WEAVING) COMPANY LTD. Vs COMMISSIONER OF Income Tax.
Madhya Pradesh High Court · (1988) 72 CTR 57 : (1988) 172 ITR 131
Income Tax Act, 1961 — Section 256(2)
High Courts11 Nov 1987
Gwalior Rayon Silk Manufacturing (Weaving) Company Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1987) 35 TAXMAN 469
Income Tax Act, 1961 — Section 256(2)
High Courts10 Nov 1987
M.P. State Co-Operative Press Ltd. Vs Additional Commissioner of Sales Tax and Another
Madhya Pradesh High Court · (1988) 68 STC 245
High Courts10 Nov 1987
Kaluram Ganeshram (HUF) Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1988) 67 CTR 245 : (1989) ILR (MP) 498 : (1988) 172 ITR 154 : (1988) MPLJ 433 : (1988) 37 TAXMAN 167
Income Tax Act, 1961 — Section 2(24), 271, 271(1)
High Courts10 Nov 1987Allowed
Pathik Products Vs General Manager, District Industries Centre and Others
Madhya Pradesh High Court · (1988) 70 STC 21
Madhya Pradesh General Sales Tax Act, 1958 — Section 12
High Courts07 Nov 1987
Steel Tubes of India Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1987) 35 TAXMAN 476
Income Tax Act, 1961 — Section 256(1), 256(2), 32, 37