High Courts27 Sept 1979Dismissed
Baboolal Vs Ratanlal
Madhya Pradesh High Court · (1981) JLJ 362
Civil Procedure Code, 1908 (CPC) — Section 10Contract Act, 1872 — Section 19, 25Criminal Procedure Code, 1973 (CrPC) — Section 145
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1979
278 judgments · page 5 of 14
High Courts27 Sept 1979Allowed
Natthu Singh Himanchal Singh and another Vs Surat Singh Mathura Prasad
Madhya Pradesh High Court · (1982) ILR (MP) 94 : (1981) JLJ 678
Civil Procedure Code, 1908 (CPC) — Section 115, 148, 151, 152Contract Act, 1872 — Section 74Specific Relief Act, 1963 — Section 28
High Courts26 Sept 1979Dismissed
Jethanand Vs Nagar Palika, Mandsaur
Madhya Pradesh High Court · (1980) JLJ 494
Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 348, 348(3)Madhya Pradesh Lok Parisar (bedakhali) Adhiniyam, 1974 — Section 1, 11, 15, 19, 2
High Courts25 Sept 1979
Raghunathdas Kakani Vs Addl. Commissioner of Income Tax
Madhya Pradesh High Court · (1980) 122 ITR 952
Income Tax Act, 1961 — Section 159, 168, 168(3)
High Courts24 Sept 1979
Addl. Commissioner of Income Tax Vs Balwant Singh Sulakhammal
Madhya Pradesh High Court · (1980) 3 TAXMAN 164
Income Tax Act, 1961 — Section 139, 139(2), 139(5), 147, 148
High Courts24 Sept 1979
Additional Commissioner of Income Tax Vs Balwant Singh Sulakhanmal
Madhya Pradesh High Court · (1981) 127 ITR 597
Income Tax Act, 1961 — Section 148, 271(1)
High Courts24 Sept 1979
Jankilal Jaju Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1981) 127 ITR 805
Income Tax Act, 1961 — Section 256(1), 256(2), 271(1)
High Courts24 Sept 1979
Nawab and Brothers Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1980) 124 ITR 307
Income Tax Act, 1961 — Section 184(7), 263
High Courts24 Sept 1979
Nawab and Bros. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1980) 3 TAXMAN 159
Income Tax Act, 1961 — Section 184, 184(7), 256(1)
High Courts20 Sept 1979Allowed
Modi Bai Vs Nagraj Harakchand Jain
Madhya Pradesh High Court · (1982) ILR (MP) 260 : (1982) MPLJ 114
Civil Procedure Code, 1908 (CPC) — Section 101, 97
High Courts20 Sept 1979Dismissed
A.L. Phanse, Food Inspector, Municipal Corporation, Indore Vs Prem and another
Madhya Pradesh High Court · (1981) JLJ 735
Prevention of Food Adulteration Act, 1954 — Section 16, 22A, 23, 23(1A)(b), 7
High Courts19 Sept 1979
Addl. Commissioner of Income Tax Vs Dr. V.V. Shrivastava
Madhya Pradesh High Court · (1980) 14 CTR 188 : (1980) 122 ITR 908 : (1980) MPLJ 115
Income Tax Act, 1961 — Section 271(1)
High Courts19 Sept 1979Dismissed
Sunil Kumar Azmi and others Vs M.P. Road Transport Corporation and other
Madhya Pradesh High Court · (1980) JLJ 561
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(oo), 25F, 25G
High Courts19 Sept 1979Allowed
Shivmala Tej Singh Ingle Vs Ramcharan Kundanlal
Madhya Pradesh High Court · (1979) 09 MP CK 0018
Contract Act, 1872 — Section 11Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 12(1)(f), 12(1)(g), 12(1)(o)
High Courts19 Sept 1979Allowed
Son Singh Vs M.P. State Road Transport Corporation, Bhopal and others
Madhya Pradesh High Court · (1980) JLJ 392
Constitution of India, 1950 — Article 226, 227
High Courts18 Sept 1979Allowed
Vishnudayal Nityanand Vs Angoori Rai Khushilal Jain
Madhya Pradesh High Court · (1980) JLJ 123
Civil Procedure Code, 1908 (CPC) — Section 103Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(a), 12(1)(c), 13Post Office Act, 1898 — Section 43, 44
High Courts18 Sept 1979Dismissed
State of M.P. Vs Champalal
Madhya Pradesh High Court · (1980) JLJ 463
Public Gambling (Madhya Pradesh) Act, 1976 — Section 13
High Courts18 Sept 1979Dismissed
Jagannath Prasad Onkarprasad Sharma Vs Mohar Singh Karan Singh
Madhya Pradesh High Court · (1979) 09 MP CK 0012
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1), 12(1)(a), 12(3), 13
High Courts18 Sept 1979Dismissed
Kishanlal Ramanand Vs Rukminibai Mulchand
Madhya Pradesh High Court · (1979) 09 MP CK 0009
High Courts18 Sept 1979Dismissed
Dharam Singh Vs Jalima and Another
Madhya Pradesh High Court · (1980) JLJ 738
Evidence Act, 1872 — Section 18Transfer of Property Act, 1882 — Section 52