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Indore Wire Company Ltd. Vs CESTAT

Madhya Pradesh High Court (Indore Bench) Sep 8, 2004 Writ Petition No. 881 of 2004

Dismissed

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Parmanand and Hariram Vs State of M.P. and Others

Madhya Pradesh High Court Jul 24, 2002 Writ Petition No. 3255 of 2000

Allowed

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Commissioner of Income Tax Vs Madhya Bharat Tyres

Madhya Pradesh High Court Nov 25, 1987 Miscellaneous Civil Case No. 139 of 1981

R.K. Varma, J.@mdashThis reference by the Tribunal, Indore Bench, u/s 256(1) of the income tax Act, 1961 (''the Act'') is made at the instance of the Commissioner, MP-I Bhopal whereby the following question of law has b…

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Praveen Kumar Vs Raghunath and Another

Madhya Pradesh High Court Jan 23, 2013 Civil Revision No. 14 of 2013

A.K. Shrivastava, J.@mdashThis revision application u/s 23-E of the M.P. Accommodation Control Act, 1961 (in short "the Act of 1961") has been filed by the tenant/applicant-Praveen against the eviction order dated 12-12…

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Dhanalakshmi Steels Vs Cestat, Chennai

Madras High Court Feb 15, 2010 CMA. No. 294 of 2010 and M.P. No. 1 of 2010

Dismissed

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M. Liakath Ali and Others Vs The Tamil Nadu Wakf Board and Others

Madras High Court (Madurai Bench) Nov 26, 2009 W.A. (MD) . No''s. 604 to 606 of 2009 and M.P. No. 1 of 2009

Dismissed

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Ayyappan alias Soman and Others Vs K.P. Bhojan and K.P. Halan alias K.P. Haldurai

Madras High Court Jul 11, 2007 S.A. No. 1624 of 1996

Dismissed

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Ashok Panda Vs The Commissioner, Jabalpur and another

Madhya Pradesh High Court Nov 15, 2011 Writ Petition No. 8729 of 2006

Allowed

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Gopal Krishna and Others, Arun Prakash and Others and Arun Prakash Vs State of Bihar and Others

Patna High Court Jul 29, 1992 C.W.J.C. Nos. 1064, 2364 and 3859 of 1991

S.B. Sinha and I.P. Singh, JJ.@mdashAll these writ applications involving common questions of fact and law were heard together and are being disposed of by this common judgment. 2. In all these writ applications the pe…

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Amar Kumar Prasad Sinha and Renu Sinha Vs State of Bihar

Patna High Court Feb 19, 2011 Criminal Miscellaneous No. 24482 of 2003

Allowed

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