High Courts17 Sept 1962
Murlidhar Kishangopal (Firm) Vs The Commissioner of Income Tax
Madhya Pradesh High Court · AIR 1964 MP 224 : (1965) JLJ 550
Income Tax Act, 1922 — Section 26A, 66Partnership Act, 1932 — Section 4
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1962
289 judgments · page 4 of 15
High Courts17 Sept 1962Allowed
Govind Shankar Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1963 MP 115 : (1963) JLJ 37 : (1963) MPLJ 139
Constitution of India, 1950 — Article 311(2)
High Courts13 Sept 1962
Vijay Kumar Vs Madhavrao
Madhya Pradesh High Court · (1964) JLJ 388
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3(4)
High Courts13 Sept 1962Allowed
Kesarimal (deceased through L.R. Tarachand) and others Vs Balaram Shriram(deceased through L.R. Jagannath)and others
Madhya Pradesh High Court · (1965) JLJ 98 : (1965) MPLJ 171
Civil Procedure Code, 1908 (CPC) — Section 73
High Courts13 Sept 1962
Commissioner of Sales Tax Vs Mangilal Rameshwar Dayal
Madhya Pradesh High Court · (1964) ILR (MP) 460 : (1964) JLJ 716 : (1964) 15 STC 326
Madhya Pradesh General Sales Tax Act, 1958 — Section 38
High Courts12 Sept 1962Dismissed
Rustomjee Dorabsha and Another Vs Manmal Prabhudayal
Madhya Pradesh High Court · AIR 1964 MP 15 : (1963) JLJ 405
Arbitration Act, 1940 — Section 30Madhya Bharat Zamindari Abolition Act, 1951 — Section 3
High Courts12 Sept 1962Dismissed
Shivaji Oil Mills Vs Superintendent of Central Excise and Another
Madhya Pradesh High Court · (1978) 2 ELT 506
Central Excise Rules, 1944 — Rule 226, 53, 9(1), 9(2)Central Excises and Salt Act, 1944 — Section 35, 36Civil Procedure Code, 1908 (CPC) — Order 41 Rule 10
High Courts12 Sept 1962Dismissed
Damodardas Nagori Motilal Vs The Rubby General Insurance Co. Ltd.
Madhya Pradesh High Court · AIR 1965 MP 32 : (1964) ILR (MP) 739 : (1965) 10 MPLJ 801 : (1965) MPLJ 801
High Courts12 Sept 1962Dismissed
Anandibai and Another Vs Sundarabai
Madhya Pradesh High Court · AIR 1965 MP 85 : (1965) ILR (MP) 125 : (1965) JLJ 532
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Hindu Succession Act, 1956 — Section 14
High Courts11 Sept 1962
CENTRAL INDIA INDUSTRIAL CORPORATION LTD. Vs COMMISSIONER OF Income Tax, NAGPUR.
Madhya Pradesh High Court · (1964) ILR (MP) 455 : (1963) 48 ITR 543 : (1963) JLJ 148 : (1962) 7 MPLJ 1152
Income Tax Act, 1961 — Section 23A
High Courts10 Sept 1962
LAKHAMICHAND MUCHHAL Vs COMMISSIONER OF Income Tax, M.P.
Madhya Pradesh High Court · (1964) ILR (MP) 331 : (1963) 48 ITR 562 : (1963) JLJ 739 : (1962) 7 MPLJ 1146 : (1962) MPLJ 1146
Income Tax Act, 1961 — Section 10(2)(xv), 66(1)
High Courts10 Sept 1962Dismissed
Lachman Singn Vs State of M.P. and Others
Madhya Pradesh High Court · (1967) JLJ 10 : (1967) MPLJ 415
Madhya Pradesh General Sales Tax Act, 1958 — Section 7
High Courts07 Sept 1962
COMMISSIONER OF Income Tax, MADHYA PRADESH, NAGPUR AND BHANDARA Vs MADANLAL CHHAGANLAL.
Madhya Pradesh High Court · (1964) ILR (MP) 327 : (1963) 50 ITR 477
Income Tax Act, 1961 — Section 26A
High Courts07 Sept 1962
Commissioner Income Tax Vs Madanlal Chaganlal
Madhya Pradesh High Court · (1965) JLJ 184
Income Tax Act, 1961 — Section 26A
High Courts06 Sept 1962Dismissed
Achchelal Lohar Vs Janpada Sabha and Another
Madhya Pradesh High Court · AIR 1963 MP 74 : (1963) ILR (MP) 777 : (1963) JLJ 5
Central Provinces and Berar Local Government Act, 1948 — Section 90Constitution of India, 1950 — Article 245, 265
High Courts05 Sept 1962Dismissed
Mohan Singh Laxman Singhji Rajput Vs Bhawarlal Nahta and Others
Madhya Pradesh High Court · AIR 1963 MP 140 : (1962) JLJ 1026 : (1963) MPLJ 498 : (1962) 7 MPLJ 1112
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 90(3)
High Courts04 Sept 1962Dismissed
Mannalal Lacchiram and Sons Private Ltd. and Another Vs Gram Panchayat Susari and State
Madhya Pradesh High Court · AIR 1964 MP 81 : (1964) ILR (MP) 199 : (1965) MPLJ 96
Constitution of India, 1950 — Article 245Madhya Bharat Panchayat Act, 1949 — Section 115, 2(20), 2(26), 38Madhya Bharat Panchayat Rules, 1951 — Rule 213, 214, 314
High Courts04 Sept 1962Dismissed
Mannalal Lacchiram and Sons Private, Ltd. Vs Gram Panchayat Susari
Madhya Pradesh High Court · (1964) JLJ 185
Madhya Bharat Panchayat Act, 1949 — Section 115, 38(b)
High Courts02 Sept 1962Allowed
Anandilal Vs Ram Narain
Madhya Pradesh High Court · (1967) MPLJ 764
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Section 15(1)
High Courts31 Aug 1962Allowed
Podyami Joga Vs State
Madhya Pradesh High Court · (1963) JLJ 856
Evidence Act, 1872 — Section 145