High Courts31 Jan 1978Dismissed
Madhya Pradesh State Road Transport Corporation Vs Kanhaiya Lal and Others
Madhya Pradesh High Court · (1978) ACJ 190
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1978
303 judgments · page 15 of 16
High Courts31 Jan 1978
Additional Commissioner of Income Tax, M. P. Vs Chichli Brass Metal Works Co-operative Society Ltd., Chichli
Madhya Pradesh High Court · (1978) JLJ 821
Income Tax Act, 1961 — Section 256(1), 81, 81(1)(b)
High Courts30 Jan 1978
Maharaja Bahadur Singh Kasliwal Vs Controller of Estate Duty
Madhya Pradesh High Court · (1982) ILR (MP) 553 : (1979) 116 ITR 96
Estate Duty Act, 1953 — Section 14, 14(1), 36, 36(1), 36(2)Gift Tax Act, 1958 — Section 2
High Courts30 Jan 1978
Mohd. Hafeez Khan Vs State Transport Appellate Tribunal, Gwalior and Others
Madhya Pradesh High Court · AIR 1978 MP 116 : (1979) ILR (MP) 196 : (1978) JLJ 302 : (1978) 23 MPLJ 351 : (1978) MPLJ 351
Motor Vehicles Act, 1939 — Section 47Partnership Act, 1932 — Section 4
High Courts30 Jan 1978
Girija Shanker Sharma Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1979) ILR (MP) 1045 : (1978) 114 ITR 875 : (1979) JLJ 20 : (1978) 23 MPLJ 495
Income Tax Act, 1961 — Rule 11(6), 132(4), 132(4A), 132(5), 132(7)Income Tax Rules, 1962 — Rule 112A
High Courts25 Jan 1978Allowed
Laxmibai Vs M.P. State Road Transport Corporation and Another
Madhya Pradesh High Court · (1978) ACJ 229
Motor Vehicles Act, 1939 — Section 110(D)
High Courts25 Jan 1978
Frenibai G. Anklesaria Vs Controller of Estate Duty
Madhya Pradesh High Court · (1978) 113 ITR 885
Estate Duty Act, 1953 — Section 10, 64(5)
High Courts25 Jan 1978
Addl. Commissioner of Income Tax Vs Binodiram Balchand and Co.
Madhya Pradesh High Court · (1978) 113 ITR 286
Income Tax Act, 1961 — Section 49(1)
High Courts25 Jan 1978
FRENIBAI G. ANKLESARIA Vs CONTROLLER OF ESTATE DUTY, M.P.
Madhya Pradesh High Court · (1978) 113 ITR 885
Estate Duty Act, 1953 — Section 10, 64
High Courts25 Jan 1978Dismissed
Kachra Gotam Anjana Vs Juzar Uda Balai and other
Madhya Pradesh High Court · (1979) MPLJ 120
Madhya Pradesh Anusuchit Jan Jati Rini Sahayata Adhiniyam, 1967 — Section 24
High Courts25 Jan 1978Allowed
Satya Pal Anand Vs S.S. Trivedi, 6th Addl. District Judge, Indore and another
Madhya Pradesh High Court · (1979) MPLJ 244
Civil Procedure Code, 1908 (CPC) — Section 11, 115Constitution of India, 1950 — Article 136, 226, 227
High Courts25 Jan 1978
ADDL. COMMISSIONER OF Income Tax Vs BINODIRAM BALACHAD AND CO.
Madhya Pradesh High Court · (1978) 113 ITR 286
Income Tax Act, 1961 — Section 47, 49, 64
High Courts23 Jan 1978Allowed
Pradeep Kumar Vs Gwalior Improvement Trust
Madhya Pradesh High Court · AIR 1978 MP 179 : (1978) JLJ 206 : (1978) 23 MPLJ 586 : (1978) MPLJ 586
Specific Relief Act, 1963 — Section 20, 20(4)
High Courts21 Jan 1978Dismissed
Kushalchand Vs Harlal and Others
Madhya Pradesh High Court · AIR 1978 MP 174 : (1980) ILR (MP) 25 : (1978) ILR (MP) 25 : (1978) JLJ 832 : (1978) 23 MPLJ 392 : (1978) MPLJ 392
Representation of the People Act, 1951 — Section 81(3), 83, 83(2), 86, 86(1)
High Courts20 Jan 1978Dismissed
Sakhrullah Khan Nasrullah Khan Vs State Industrial Court, Indore and Others
Madhya Pradesh High Court · (1978) JLJ 282 : (1978) MPLJ 455 : (1978) MPLJ 440
Constitution of India, 1950 — Article 116, 226, 254, 254(1), 254(2)Industrial Employment (Standing Orders) Act, 1946 — Section 1(3), 1(4), 12A, 2, 2(b)
High Courts19 Jan 1978Dismissed
The New India Assurance Co. Ltd. Vs Shiv Kumar and Others
Madhya Pradesh High Court · (1978) ACJ 137
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 41 Rule 27, 151Motor Vehicles Act, 1939 — Section 110, 110C, 96(2)
High Courts19 Jan 1978
Mohammad Hussain Vs Rahimbhai and Others
Madhya Pradesh High Court · AIR 1978 MP 181
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts19 Jan 1978
Jawaharlal Ramcharan Vs Sales Tax Officer and Another
Madhya Pradesh High Court · (1981) ILR (MP) 81 : (1978) JLJ 864 : (1978) 23 MPLJ 321 : (1978) MPLJ 321 : (1978) 41 STC 459
Income Tax Act, 1961 — Section 139, 271
High Courts17 Jan 1978Allowed
Singeshwar Prasad Hajari Tanti Vs General Manager, Bhilai Steel Plant, Bhilai (M.P.) and another
Madhya Pradesh High Court · (1979) MPLJ 773
Constitution of India, 1950 — Article 226
High Courts14 Jan 1978
Sharadchand and Others Vs Vishnupant
Madhya Pradesh High Court · AIR 1978 MP 143 : (1978) ILR (MP) 373 : (1978) MPLJ 362
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13, 13(1), 13(2)