High Courts17 Oct 1975Allowed
Liyalcat Hussain Vs The M.P. State Road Transport Corporation and Another
Madhya Pradesh High Court · (1976) ACJ 25
Motor Vehicles Act, 1988 — Section 110D
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1975
183 judgments · page 3 of 10
High Courts16 Oct 1975
Shantibai Vs Chokhelal
Madhya Pradesh High Court · (1976) JLJ 12
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 3
High Courts10 Oct 1975
Bishambar Dayal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1980) ILR (MP) 80 : (1976) 103 ITR 813 : (1976) 21 MPLJ 200
Constitution of India, 1950 — Article 222(2)Fundamental Rules — Rule 9(5)Income Tax Act, 1961 — Section 17, 17(1), 17(2)
High Courts10 Oct 1975Dismissed
Asbestos Cement Limited Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1978) ILR (MP) 333 : (1976) JLJ 228 : (1976) 21 MPLJ 69 : (1976) 38 STC 321
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 21
High Courts09 Oct 1975
Commissioner of Sales Tax Vs Lalloobhai B. Patel and Co. Ltd.
Madhya Pradesh High Court · (1980) ILR (MP) 910 : (1978) JLJ 869 : (1978) 23 MPLJ 806 : (1979) 43 STC 146
Madhya Pradesh General Sales Tax Act, 1958 — Section 8(1)
High Courts09 Oct 1975
Hindustan Steel Ltd. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1991) 33 ECR 750 : (1979) 4 ELT 33
Central Excise Rules, 1944 — Rule 173B, 173C, 8(1)
High Courts09 Oct 1975
B.P. Pathak Vs Dr. Riyazuddin and Others
Madhya Pradesh High Court · AIR 1976 MP 55 : (1980) ILR (MP) 49 : (1976) JLJ 267 : (1976) 21 MPLJ 9
Transfer of Property Act, 1882 — Section 109, 111
High Courts09 Oct 1975
Junior Labour Inspector (Central) Vs Authority under Payment of Wages Act and Others
Madhya Pradesh High Court · (1977) ILR (MP) 842 : (1975) ILR (MP) 842 : (1976) JLJ 21 : (1976) 1 LLJ 511 : (1976) 21 MPLJ 23
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33CPayment of Bonus Act, 1965 — Section 10, 16, 21, 22, 34
High Courts09 Oct 1975Dismissed
Associated Cement Co. Ltd., Kymore Vs Commissioner of Sales Tax, M.P., Indore
Madhya Pradesh High Court · (1980) ILR (MP) 361
Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 136, 226, 286, 286(1), 286(1)(a)Sales of Goods Act, 1930 — Section 39(1), 39(2)
High Courts08 Oct 1975Allowed
Smt. Mustaq Bai Vs State Transport Appellate Tribunal, Madhya Pradesh, Gwalior and Others
Madhya Pradesh High Court · AIR 1976 MP 20 : (1976) ILR (MP) 1008 : (1976) JLJ 18 : (1975) 20 MPLJ 827
Constitution of India, 1950 — Article 226Madhya Pradesh State Transport Appellate Tribunal (Appeal and Revision) Rules, 1972 — Rule 4(5)
High Courts06 Oct 1975
Shantabai Ramji Gujrati Vs Chokhelal Ishwarprasad Agrawal
Madhya Pradesh High Court · (1975) 10 MP CK 0020
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 3
High Courts06 Oct 1975
Commissioner of Income Tax Vs Mahasamund Kissan Co-operative Rice Mill and Marketing Society Ltd.
Madhya Pradesh High Court · (1979) ILR (MP) 944 : (1976) 103 ITR 499 : (1976) JLJ 58 : (1976) 21 MPLJ 65
Income Tax Act, 1922 — Section 14(3)Income Tax Act, 1961 — Section 81
High Courts06 Oct 1975
Smt. Shantabai Vs Chokhelal
Madhya Pradesh High Court · AIR 1976 MP 21 : (1977) 20 MPLJ 833
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
High Courts06 Oct 1975
Mulchand Vs Commissioner of Income Tax and Others
Madhya Pradesh High Court · (1978) ILR (MP) 203 : (1977) 107 ITR 932 : (1976) 21 MPLJ 501
Income Tax Act, 1922 — Section 35
High Courts01 Oct 1975Allowed
Mohd. Ali Vs Bhadur Singh
Madhya Pradesh High Court · (1977) ILR (MP) 683 : (1977) JLJ 29
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts30 Sept 1975Allowed
Shyambihari Vs Shiv Singh and Another
Madhya Pradesh High Court · (1976) ACJ 95
Motor Vehicles Act, 1939 — Section 110, 110A, 110F
High Courts30 Sept 1975Dismissed
Tata Iron and Steel Co., Calcutta Vs Union of India
Madhya Pradesh High Court · (1980) ILR (MP) 592 : (1977) JLJ 497 : (1977) MPLJ 744
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 13, 13(1), 13(1)(iv), 13(2), 13(2)(i)Land Acquisition Act, 1894 — Section 4(1)
High Courts29 Sept 1975Allowed
State of Madhya Pradesh and others Vs Jham Singh Sobharam Lodhi
Madhya Pradesh High Court · (1976) JLJ 693
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts26 Sept 1975Dismissed
Gajendra Singh Rajbahadur Singh Vs Rampratap Singh Rao Narayan Joo and others
Madhya Pradesh High Court · (1976) JLJ 868
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts24 Sept 1975
Administrator, Jabalpur Corporation Vs Girdharilal
Madhya Pradesh High Court · (1976) CriLJ 399 : (1977) ILR (MP) 348 : (1975) JLJ 893 : (1975) 20 MPLJ 843
Criminal Procedure Code, 1973 (CrPC) — Section 417Prevention of Food Adulteration Act, 1954 — Section 11, 16, 7