High Courts12 Apr 1973
Commissioner of Income Tax Vs Ratanchand Darbarilal
Madhya Pradesh High Court · (1975) 100 ITR 258 : (1973) JLJ 885 : (1973) 18 MPLJ 996
Income Tax Act, 1922 — Section 26(2), 26A, 66
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1973
127 judgments · page 5 of 7
High Courts06 Apr 1973Allowed
Hira Mills Ltd., Ujjain Vs Commissioner of Wealth Tax, M.P. and Nagpur
Madhya Pradesh High Court · (1974) JLJ 164 : (1973) 18 MPLJ 965
Wealth Tax Act, 1957 — Section 2(m), 27(1), 7
High Courts06 Apr 1973Dismissed
Nimar Industrial Corporation Private Ltd., Khandwa Vs Madhya Pradesh Electricity Board, Jabalpur
Madhya Pradesh High Court · AIR 1973 MP 281 : (1973) JLJ 877 : (1973) 18 MPLJ 846
Electricity (Supply) Act, 1948 — Section 12, 24Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 13
High Courts06 Apr 1973Allowed
Omprakash Agrawal, Indore Vs Deputy Property Tax Commissioner, M.P., Gwalior and others
Madhya Pradesh High Court · (1973) JLJ 967 : (1973) 18 MPLJ 918
Constitution of India, 1950 — Article 226, 227
High Courts05 Apr 1973
A.N. Apte, Food Inspector Indore Municipal Corporation Vs Mohammad Amir Khajarana
Madhya Pradesh High Court · (1977) JLJ 478 : (1974) MPLJ 241
Criminal Procedure Code, 1898 (CrPC) — Section 417Prevention of Food Adulteration Act, 1954 — Section 11(1)(c)(iii), 13, 13(2), 16, 23
High Courts04 Apr 1973
M.L. Ranjan, Principal, Daly College, and Secretary, Board of Governors, Daly College, Indore Vs Deputy Property Tax Commissioner, Gwalior and others
Madhya Pradesh High Court · (1974) JLJ 242 : (1974) MPLJ 50
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 — Section 6, 6(d), 6(f)(1)
High Courts04 Apr 1973Allowed
Punjab Dal Besan and Oil Mills and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 1974 MP 85 : (1973) JLJ 1031 : (1973) 18 MPLJ 929
Constitution of India, 1950 — Article 304Essential Commodities Act, 1955 — Section 3(2), 5
High Courts04 Apr 1973Allowed
Flour and Food Ltd., Indore Vs Union of India and others
Madhya Pradesh High Court · (1974) JLJ 169 : (1973) 18 MPLJ 916
Constitution of India, 1950 — Article 226Provisional Collection of Taxes Act, 1931 — Section 3, 4, 5
High Courts04 Apr 1973
Commissioner of Sales Tax Vs Gill and Company Ltd.
Madhya Pradesh High Court · (1974) JLJ 37 : (1974) 19 MPLJ 55 : (1974) MPLJ 55 : (1974) 33 STC 536
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(o)
High Courts28 Mar 1973Partly Allowed
The Collector, Jabalpur and Another Vs Kamal Kumar Jain and Others
Madhya Pradesh High Court · (1974) ACJ 277 : AIR 1973 MP 288 : (1973) JLJ 848 : (1973) 18 MPLJ 779
Land Acquisition Act, 1894 — Section 18, 23, 31(2)
High Courts27 Mar 1973Partly Allowed
Ram Kumar Mishra Vs Kesharimal
Madhya Pradesh High Court · AIR 1975 MP 26 : (1973) ILR (MP) 830 : (1974) 19 MPLJ 579 : (1974) MPLJ 579
Representation of the People Act, 1951 — Section 83
High Courts22 Mar 1973
The State of Madhya Pradesh Vs Murarilal and Another
Madhya Pradesh High Court · (1973) CriLJ 1559 : (1976) ILR (MP) 519 : (1973) 18 MPLJ 707
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 392, 394
High Courts21 Mar 1973Allowed
Niranjan Singh Vs The Board of Revenue, M.P. and Another
Madhya Pradesh High Court · AIR 1975 MP 27 : (1977) ILR (MP) 731 : (1973) JLJ 434 : (1974) 19 MPLJ 526 : (1974) MPLJ 526
Limitation Act, 1963 — Section 5
High Courts16 Mar 1973Allowed
Ram Kumar Mishra Vs Keshrimal
Madhya Pradesh High Court · (1974) JLJ 668
Representation of the People Act, 1951 — Section 83, 87
High Courts16 Mar 1973Dismissed
Rajaram Vishwakarma Vs Deepabai
Madhya Pradesh High Court · AIR 1974 MP 52 : (1978) ILR (MP) 1120 : (1973) 18 MPLJ 626
Hindu Marriage (Amendment) Act, 1956 — Section 12(1)
High Courts14 Mar 1973
Agarwal Medical and General Stores Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1973 MP 255 : (1977) ILR (MP) 618 : (1973) JLJ 721 : (1973) 18 MPLJ 697
Drugs and Cosmetics Act, 1940 — Section 18A, 23(4)Drugs and Cosmetics Rules, 1945 — Rule 66
High Courts14 Mar 1973Dismissed
State of Madhya Pradesh Vs Gangacharan
Madhya Pradesh High Court · (1976) ILR (MP) 355 : (1974) JLJ 446 : (1974) MPLJ 533
Constitution of India, 1950 — Article 299Madhya Pradesh Excise Act, 1915 — Section 68
High Courts10 Mar 1973Dismissed
Rajaram Vishwakarma Vs Deepa Bai
Madhya Pradesh High Court · (1973) JLJ 662
Hindu Marriage Act, 1955 — Section 10, 11, 12, 12(1), 12(1)(c)
High Courts09 Mar 1973Dismissed
Dev ji Vs Rajabai and others
Madhya Pradesh High Court · (1974) JLJ 53
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 185, 185(1), 262(1)
High Courts09 Mar 1973
Balkishan Muchhal Vs Controller of Estate Duty
Madhya Pradesh High Court · (1974) ILR (MP) 376 : (1974) 94 ITR 243 : (1973) JLJ 604 : (1973) 18 MPLJ 484
Estate Duty Act, 1953 — Section 10