High Courts24 Oct 1979
State of Madhya Pradesh Vs Dr. Chamanlal Nagrath
Madhya Pradesh High Court · (1981) JLJ 60 : (1981) 2 LLJ 46 : (1981) 26 MPLJ 9
Constitution of India, 1950 — Article 309, 310, 311
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1979
278 judgments · page 4 of 14
High Courts19 Oct 1979
Commissioner of Sales Tax Vs Basant Stores
Madhya Pradesh High Court · (1980) 46 STC 50
Madhya Pradesh General Sales Tax Act, 1958 — Section 27(1), 27(2), 44
High Courts19 Oct 1979Allowed
Erachshaw Debu Vs State of M.P.
Madhya Pradesh High Court · (1981) JLJ 710
Madhya Bharat Sales Tax Act, 1950 — Section 14(1)(b), 14(1)(c)
High Courts17 Oct 1979Allowed
Karan Singh Vs The Collector, Chhatarpur and Others
Madhya Pradesh High Court · AIR 1980 MP 89 : (1980) JLJ 168
Contract Act, 1872 — Section 2, 3, 4, 8
High Courts17 Oct 1979
Commissioner of Income Tax Vs A.N. Tiwari
Madhya Pradesh High Court · (1980) 15 CTR 142 : (1980) 124 ITR 680
General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 139(1), 271(1), 274, 274(2)
High Courts17 Oct 1979Allowed
Chunnilal Lampulal Nema Vs R.C. Shivhare
Madhya Pradesh High Court · (1979) 10 MP CK 0003
Constitution of India, 1950 — Article 14Penal Code, 1860 (IPC) — Section 147, 392, 397, 441, 447
High Courts16 Oct 1979
Fairdeal Motors Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1982) 49 STC 164
Constitution of India, 1950 — Article 20
High Courts15 Oct 1979Allowed
Ramdin Hazarilal and others Vs State of M.P. and others
Madhya Pradesh High Court · (1979) 10 MP CK 0025
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 4, 4(1), 4(3)Madhya Pradesh Land Revenue Code, 1959 — Section 3, 44, 51, 51, 56
High Courts12 Oct 1979
Jaora Sugar Mills Ltd. Vs Union of India (UOI) and Another
Madhya Pradesh High Court · (1982) 134 ITR 385
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 256(1), 263
High Courts12 Oct 1979
JAORA SUGAR MILLS LTD. Vs UNION OF INDIA AND ANOTHER
Madhya Pradesh High Court · (1982) 134 ITR 385
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143, 246, 263
High Courts11 Oct 1979Dismissed
Sharad Trading Co., Rajegaon Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1980 MP 91 : (1980) JLJ 513 : (1980) MPLJ 227
Contract Act, 1872 — Section 2, 25
High Courts11 Oct 1979
Addl. Commissioner of Income Tax Vs Brijmohan Jaiswal
Madhya Pradesh High Court · (1980) 3 TAXMAN 285
Income Tax Act, 1961 — Section 148, 256(1), 271(1)(c)
High Courts10 Oct 1979Allowed
Mohd. Ismail Mohd. Hussain Vs The Presiding Officer, Central Govt. Industrial Tribunal-cum-Labour Court, Jabalpur, and another
Madhya Pradesh High Court · (1980) JLJ 177
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C, 33C(1), 33C(2)Minimum Wages Act, 1948 — Section 20(1), 24
High Courts09 Oct 1979
Additional Commissioner of Income Tax Vs Ratanchand Sewakram
Madhya Pradesh High Court · (1985) 151 ITR 112
Income Tax Act, 1961 — Section 271(1)
High Courts09 Oct 1979Dismissed
Municipal Corporation Ujjain Vs Indra Kumar
Madhya Pradesh High Court · (1980) JLJ 491
Evidence Act, 1872 — Section 45Prevention of Food Adulteration Act, 1954 — Section 13, 13(1), 16, 7
High Courts05 Oct 1979
Addl. Commissioner of Income Tax Vs Kantilal Jain
Madhya Pradesh High Court · (1980) 125 ITR 373
Income Tax Act, 1961 — Section 212(3), 217, 263, 273
High Courts03 Oct 1979
Nandkishore Girdharilal Modi Vs Commissioner of Wealth Tax
Madhya Pradesh High Court · (1981) 132 ITR 868
Wealth Tax Act, 1957 — Section 5(1)
High Courts29 Sept 1979Allowed
Modi Bai Vs Nagraj
Madhya Pradesh High Court · (1982) JLJ 218
Civil Procedure Code, 1908 (CPC) — Section 97Sales of Goods Act, 1930 — Section 4
High Courts29 Sept 1979Allowed
Madhya Pradesh State Road Transport Corporation Vs Heeralal Ochhelal and others
Madhya Pradesh High Court · (1980) JLJ 16
Constitution of India, 1950 — Article 245, 254, 254(1), 254(2)Government of India Act, 1935 — Section 107(1)Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 10, 2(2), 21, 3(b), 6
High Courts28 Sept 1979Allowed
The Gwalior Rayon Silk Manufacturing (Wvg.) Co. Ltd., Birlagram, Ujjain Vs The Textiles Committee, Bombay and Another
Madhya Pradesh High Court · AIR 1980 MP 69 : (1980) MPLJ 272
Textiles Committee Act, 1963 — Section 12, 2, 22, 22(3)Textiles Committee Rules, 1965 — Rule 22