High Courts08 Apr 1970Allowed
Panchoo Vs Moorat Singh
Madhya Pradesh High Court · (1972) JLJ 459
Contract Act, 1872 — Section 23Madhya Pradesh Land Revenue Code, 1959 — Section 163(4)(b)Specific Relief Act, 1963 — Section 20(4)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1970
178 judgments · page 7 of 9
High Courts08 Apr 1970Allowed
Panchhoo Vs Moorat Singh
Madhya Pradesh High Court · (1972) MPLJ 759
Contract Act, 1872 — Section 23Madhya Pradesh Land Revenue Code, 1959 — Section 165(4)(b)Transfer of Property Act, 1882 — Section 53A
High Courts03 Apr 1970Allowed
Birdichand Vs Lakhmichand
Madhya Pradesh High Court · (1971) JLJ 1007 : (1971) MPLJ 1006
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 11
High Courts03 Apr 1970
Bhaiyalal Girdharilal Shrivastava Vs Tikaram Udaichand Jain
Madhya Pradesh High Court · AIR 1970 MP 237 : (1970) JLJ 858 : (1970) 15 MPLJ 622
Provincial Small Cause Courts Act, 1887 — Section 16
High Courts01 Apr 1970
Commissioner of Income Tax Vs Kamla Oil Mills
Madhya Pradesh High Court · (1970) 78 ITR 272 : (1971) JLJ 584 : (1970) 15 MPLJ 559 : (1970) MPLJ 559
Income Tax Act, 1922 — Section 22(2A), 23(2), 23(3), 24
High Courts31 Mar 1970Dismissed
Jeewanlal Chhotelal and others Vs Kumari Shanta Pathak and others
Madhya Pradesh High Court · (1977) ILR (MP) 606 : (1972) MPLJ 635
Madhya Pradesh Municipalities Act, 1961 — Section 19(1)(b), 20, 26(2)
High Courts31 Mar 1970
Pram Dutt Ahuja Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1978) ILR (MP) 197 : (1970) 78 ITR 530 : (1970) JLJ 760 : (1970) 15 MPLJ 533
Income Tax Act, 1922 — Section 16(3)
High Courts31 Mar 1970
Commissioner of Income Tax Vs Seth Kirodimal Charity Trust
Madhya Pradesh High Court · (1978) ILR (MP) 93 : (1971) 82 ITR 670 : (1970) JLJ 960 : (1970) 15 MPLJ 688 : (1970) MPLJ 688
Income Tax Act, 1922 — Section 4(3)
High Courts31 Mar 1970Dismissed
Jeewanlal and others Vs Shanta Pathak
Madhya Pradesh High Court · (1972) JLJ 474
Madhya Pradesh Municipalities Act, 1961 — Section 19(1)(b), 20, 26(2)
High Courts30 Mar 1970
Commissioner of Income Tax Vs Navnitlal M. Mehta
Madhya Pradesh High Court · (1977) ILR (MP) 1032 : (1970) 77 ITR 990 : (1971) JLJ 594 : (1970) 15 MPLJ 578 : (1970) MPLJ 573
Income Tax Act, 1922 — Section 28(1)
High Courts30 Mar 1970
Smt. Krishnabai Babulal Mishra Vs Smt. Laxmibai
Madhya Pradesh High Court · AIR 1970 MP 280 : (1972) ILR (MP) 563 : (1970) JLJ 707 : (1970) 15 MPLJ 674 : (1970) MPLJ 674
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13(6)
High Courts30 Mar 1970Dismissed
The Commissioner of Income Tax, M.P. Vs Surajlal Mannalal
Madhya Pradesh High Court · AIR 1971 MP 29 : (1977) ILR (MP) 1214 : (1971) 81 ITR 495 : (1970) JLJ 835 : (1970) 15 MPLJ 699 : (1970) MPLJ 699
Income Tax Act, 1922 — Section 28(1)
High Courts29 Mar 1970
V. S. MALHOTRA Vs COMMISSIONER OF Income Tax, M. P.
Madhya Pradesh High Court · (1971) 81 ITR 771
Income Tax Act, 1961 — Section 271, 274, 297
High Courts28 Mar 1970
Girdharilal Nannelal Vs The Commissioner of Sales Tax
Madhya Pradesh High Court · (1977) ILR (MP) 934 : (1971) JLJ 272 : (1970) MPLJ 693 : (1971) 27 STC 316
Constitution of India, 1950 — Article 286
High Courts27 Mar 1970
The Commissioner of Income Tax, M.P., Nagpur and Bhandara, Nagpur Vs Bhopal Sugar Industries Ltd., Sehore
Madhya Pradesh High Court · AIR 1970 MP 286 : (1977) ILR (MP) 834 : (1970) 78 ITR 209 : (1970) JLJ 553 : (1970) 15 MPLJ 564 : (1970) MPLJ 564
Income Tax Act, 1922 — Section 10(2)
High Courts27 Mar 1970
Commissioner of Sales Tax Vs Mohammad Rasul of Panna
Madhya Pradesh High Court · (1977) ILR (MP) 612 : (1970) 15 MPLJ 426 : (1970) MPLJ 426 : (1970) 26 STC 202
Madhya Pradesh General Sales Tax Act, 1958 — Section 44
High Courts26 Mar 1970
M /s. Girdharilal Nanhelal Vs The Commissioner of Sales Tax, Madhya Pradesh
Madhya Pradesh High Court · (1970) MPLJ 693
Constitution of India, 1950 — Article 286(1)
High Courts25 Mar 1970Allowed
Mangal Prashad Sobharam Vs Abdul Hafiz Mohammad
Madhya Pradesh High Court · (1973) 18 MPLJ 480
Government of India Act, 1915 — Section 108Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 29, 31, 32, 36
High Courts25 Mar 1970
Commissioner of Sales Tax Vs Basantilal Banarasidas
Madhya Pradesh High Court · (1977) ILR (MP) 368 : (1971) 27 STC 476
Central Provinces and Berar Sales Tax Act, 1947 — Section 2(c)
High Courts25 Mar 1970Allowed
Mangalprasad Vs Abdul
Madhya Pradesh High Court · (1973) JLJ 774
Government of India Act, 1915 — Section 108Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 29, 31, 32, 36