High Courts29 Oct 1971
Commissioner of Sales Tax Vs Bhagwandas Rikhiram
Madhya Pradesh High Court · (1972) JLJ 512 : (1972) 17 MPLJ 129 : (1972) MPLJ 129 : (1972) 29 STC 541
Central Sales Tax Act, 1956 — Section 2, 6, 8, 9
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1971
244 judgments · page 3 of 13
High Courts27 Oct 1971Partly Allowed
Kalyan Singh Rathor and Others Vs The State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 1972 MP 84 : (1972) JLJ 1 : (1972) 17 MPLJ 131 : (1972) MPLJ 131
Madhya Pradesh Panchayat Act, 1962 — Section 370
High Courts27 Oct 1971Allowed
Ramnaresh Swamy Vs State Government of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1972 MP 86 : (1972) JLJ 154 : (1972) 17 MPLJ 272
Madhya Pradesh Minor Minerals Rules, 1961 — Rule 6
High Courts27 Oct 1971
Patel Volkart Private Ltd. and Another Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1972) JLJ 217 : (1972) 17 MPLJ 221 : (1972) MPLJ 221 : (1972) 29 STC 515
Madhya Pradesh General Sales Tax Act, 1958 — Section 44
High Courts27 Oct 1971
Prakash Electric Stores Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1972) JLJ 496 : (1972) 17 MPLJ 669 : (1972) MPLJ 669 : (1973) 30 STC 9
Madhya Pradesh General Sales Tax Act, 1958 — Section 44
High Courts27 Oct 1971
Commissioner of Sales Tax Vs N.M. Dubash and Co.
Madhya Pradesh High Court · (1972) JLJ 427 : (1972) 17 MPLJ 529 : (1972) MPLJ 529 : (1973) 30 STC 118
Madhya Pradesh General Sales Tax Act, 1958 — Section 7(1)
High Courts27 Oct 1971Dismissed
Omprakash Vs Kanhaiyalal and another
Madhya Pradesh High Court · (1973) JLJ 294
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25
High Courts25 Oct 1971
Commissioner of Sales Tax Vs Dayarambal chand
Madhya Pradesh High Court · (1972) JLJ 894 : (1973) 31 STC 249
Madhya Pradesh General Sales Tax Act, 1958 — Section 44
High Courts22 Oct 1971
JAIKISHAN GOPIDISHAN and SONS Vs COMMISSIONER OF Income Tax, M. P.
Madhya Pradesh High Court · (1972) 84 ITR 645
Income Tax Act, 1922 — Section 66(1)
High Courts22 Oct 1971Dismissed
Bhutnath and Others Vs Mst. Toranbai
Madhya Pradesh High Court · AIR 1973 MP 157 : (1972) 17 MPLJ 1044 : (1972) MPLJ 1044
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Oaths Act, 1873 — Section 11
High Courts22 Oct 1971
Jaikishan Gopikishan and Sons Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1972) JLJ 487 : (1972) 17 MPLJ 170 : (1972) MPLJ 170
Income Tax Act, 1922 — Section 30
High Courts22 Oct 1971Allowed
Baboo Narayanlal Vs Manoharlal
Madhya Pradesh High Court · AIR 1973 MP 143 : (1972) 17 MPLJ 907 : (1972) MPLJ 907
Easements Act, 1882 — Section 27
High Courts22 Oct 1971Allowed
Narainlal (Babu) Vs Manoharlal
Madhya Pradesh High Court · (1972) JLJ 924
Easements Act, 1882 — Section 27
High Courts22 Oct 1971Dismissed
Bhutnath and others Vs Toranbai
Madhya Pradesh High Court · (1972) JLJ 907
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts22 Oct 1971Dismissed
Chandradatta and others Vs Sanat Kumar and others
Madhya Pradesh High Court · (1972) JLJ 917
Civil Procedure Code, 1908 (CPC) — Section 47Hindu Succession Act, 1956 — Section 30, 6
High Courts22 Oct 1971Dismissed
Chandradatta Shankardatta and Others Vs Sanat Kumar Laxman Prasad and Others
Madhya Pradesh High Court · AIR 1973 MP 169 : (1973) 18 MPLJ 7
Civil Procedure Code, 1908 (CPC) — Section 47Hindu Succession Act, 1956 — Section 30, 6
High Courts14 Oct 1971Allowed
Poonamchand and others Vs Basantilal and others
Madhya Pradesh High Court · (1977) ILR (MP) 129 : (1975) JLJ 10
Limitation Act, 1963 — Section 12, 14
High Courts14 Oct 1971Dismissed
Vrajlal Manilal and Company Vs The State of Madhya Pradesh and Another
Madhya Pradesh High Court · (1972) JLJ 539 : (1973) 30 STC 291
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3, 4Central Sales Tax Act, 1956 — Section 14, 15, 9Constitution of India, 1950 — Article 14, 254, 269, 286, 301
High Courts13 Oct 1971
Saitua Juguwa and Another Vs The State of M.P.
Madhya Pradesh High Court · (1973) CriLJ 350 : (1975) ILR (MP) 351 : (1972) JLJ 910 : (1973) 18 MPLJ 122
Penal Code, 1860 (IPC) — Section 100, 302, 304, 34
High Courts13 Oct 1971
Kalekhan Mohd. Hanif Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1972) 86 ITR 196 : (1972) JLJ 163 : (1972) 17 MPLJ 244 : (1972) MPLJ 244
Income Tax Act, 1922 — Section 23(5), 3, 35(5)