High Courts26 Jul 1957
Mulla Irshad Ali Vs Commissioner, Income Tax
Madhya Pradesh High Court · (1957) JLJ 1049
Income Tax Act, 1922 — Section 66(2), 66(i)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1957
401 judgments · page 8 of 21
High Courts26 Jul 1957Dismissed
Harihar prasad Vs State
Madhya Pradesh High Court · (1958) JLJ 480
Central Provinces and Berar Local Government Act, 1948 — Section 20, 33
High Courts26 Jul 1957
Mulla Irshad Ali Vs Commissioner of Income Tax
Madhya Pradesh High Court · AIR 1958 MP 332 : (1961) ILR (MP) 1059 : (1958) 3 MPLJ 71
Income Tax Act, 1922 — Section 66(2)
High Courts26 Jul 1957Dismissed
Vimal Kumar Babulal and Another Vs Sanat Kumar Mathoelal and Another
Madhya Pradesh High Court · AIR 1958 MP 287 : (1958) JLJ 238
High Courts26 Jul 1957Dismissed
Hariharprasad Vs State
Madhya Pradesh High Court · (1957) JLJ 1140
Central Provinces and Berar Local Government Act, 1948 — Section 20, 33
High Courts25 Jul 1957
Ganeshi Lal Ranchhoddas Mahajan and Another Vs Satya Narain Tiwari and Another
Madhya Pradesh High Court · AIR 1958 MP 39 : (1958) CriLJ 187
Criminal Procedure Code, 1898 (CrPC) — Section 512, 516A, 517, 523
High Courts24 Jul 1957
Sk. Umar Vs Shivdan Singh and Others
Madhya Pradesh High Court · AIR 1958 MP 88
Contract Act, 1872 — Section 23, 65
High Courts24 Jul 1957Dismissed
Sheikh Umar Vs Shivdan Singh
Madhya Pradesh High Court · (1957) JLJ 966
Contract Act, 1872 — Section 23, 65
High Courts22 Jul 1957
Khalle Fodalia and Another Vs Harnarayan Sunderlal
Madhya Pradesh High Court · AIR 1958 MP 1 : (1958) CriLJ 40
Criminal Procedure Code, 1898 (CrPC) — Section 237Penal Code, 1860 (IPC) — Section 379, 403
High Courts22 Jul 1957
Commissioner of Income Tax Vs Gopal Rice Mills
Madhya Pradesh High Court · AIR 1958 MP 292 : (1958) 34 ITR 548
Income Tax Act, 1922 — Section 26A, 59, 59(2)Partnership Act, 1932 — Section 4
High Courts19 Jul 1957Allowed
Baharia S.R. Vs Mun. Com. Jabalpur
Madhya Pradesh High Court · (1958) JLJ 43
Central Provinces and Berar Motor Vehicles Taxation Act, 1947 — Section 6
High Courts18 Jul 1957
Commissioner of Income Tax Vs Sheolal
Madhya Pradesh High Court · AIR 1958 MP 316 : (1958) 33 ITR 47 : (1958) 3 MPLJ 67
Income Tax Act, 1922 — Section 2(11), 35
High Courts18 Jul 1957
Commissioner Income Tax Vs Sheolal
Madhya Pradesh High Court · (1957) JLJ 1052
Income Tax Act, 1961 — Section 66(1)
High Courts17 Jul 1957Dismissed
Rani Zamitkuwar Devi Vs Nar Singh Lalaram and Others
Madhya Pradesh High Court · (1958) MPLJ 350
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 5(a)
High Courts17 Jul 1957Allowed
State Vs Abdul Razak Abdul Gafoor, Simrol
Madhya Pradesh High Court · (1957) JLJ 1074 : (1958) MPLJ 310
Criminal Procedure Code, 1898 (CrPC) — Section 380, 438, 454Penal Code, 1860 (IPC) — Section 162
High Courts17 Jul 1957Dismissed
Zamit Kunwar Vs Nar Singh
Madhya Pradesh High Court · (1958) JLJ 319
Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 5(a), 5(h)
High Courts16 Jul 1957Allowed
Sm. Gomati Devi Vs Ram Prasad Prabhudayal and Others
Madhya Pradesh High Court · AIR 1958 MP 6
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115
High Courts16 Jul 1957Allowed
Gomti Devi Vs Ramprasad
Madhya Pradesh High Court · (1957) JLJ 1009
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts15 Jul 1957
Ramchandra Rathore and Bros. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1957) 8 STC 845
Constitution of India, 1950 — Article 286
High Courts15 Jul 1957
Rajaram Richharia Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1958 MP 289 : (1957) ILR (MP) 415 : (1958) JLJ 50 : (1958) 3 MPLJ 49
Constitution of India, 1950 — Article 311, 311(2)