Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 12(1)(e), 12(1)(f), 12(1)(h), 12(6)Transfer of Property Act, 1882 — Section 106

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High Courts07 Sept 1979Dismissed

Chatur Singh Thakur Vs Additional Collector, Durg and others

Madhya Pradesh High Court · (1980) JLJ 405

Constitution of India, 1950 — Article 226Public Accountants Defaults Act, 1850 — Section 1, 2, 3, 4, 5Revenue Recovery Act, 1890 — Section 3(1), 4, 5

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High Courts07 Sept 1979Allowed

Gyanchand Darshanlal and others Vs Balkishan and others

Madhya Pradesh High Court · (1981) JLJ 477

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f), 12(6), 14(1)(e)

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High Courts06 Sept 1979Dismissed

Shri Krishna Pictures, Indore and others Vs Administrator, Indore Municipal Corporation and another

Madhya Pradesh High Court · (1980) JLJ 530

Constitution of India, 1950 — Article 19(1), 226, 265Madhya Pradesh Municipal Corporation Act, 1956 — Section 132, 132(2)(1), 133, 133(1), 173

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High Courts06 Sept 1979Dismissed

Bhanwarlal R. Vaidh Vs State of M.P.

Madhya Pradesh High Court · (1980) JLJ 762

Madhya Pradesh Foodgrains Dealers Licencing Order, 1965 — Section 2

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High Courts05 Sept 1979Dismissed

State of Madhya Pradesh Vs Hajru Jhetu

Madhya Pradesh High Court · (1979) 09 MP CK 0015

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 300Penal Code, 1860 (IPC) — Section 395, 397

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High Courts04 Sept 1979

Sardar Arjun Singh Ahluwalia Vs Commissioner of Income Tax, M.P., Bhopal

Madhya Pradesh High Court · (1979) 13 CTR 142 : (1980) 124 ITR 347

Income Tax Act, 1961 — Section 15, 15(a), 15(c), 256(1), 259(2)

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High Courts04 Sept 1979

Sardar Arjun Singh Ahluwalia (decd) (through L.R. Smt. Manjit Ahluwalia) Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1979) 13 CTR 142 : (1980) 124 ITR 347

Income Tax Act, 1922 — Section 7Income Tax Act, 1961 — Section 15

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High Courts04 Sept 1979Dismissed

State of M.P. Vs Harju

Madhya Pradesh High Court · (1980) JLJ 383

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 300Penal Code, 1860 (IPC) — Section 35, 395, 397

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High Courts31 Aug 1979

S.M. Trivedi Vs Addl. Commissioner of Income Tax

Madhya Pradesh High Court · (1981) 130 ITR 73 : (1983) JLJ 541

Income Tax Act, 1961 — Section 256, 256(1), 256(2), 271(1), 274(2)

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High Courts31 Aug 1979Allowed

National Textile Corporation (M.P.) Ltd., Bhopal Vs M.P. Electricity Board, Jabalpur

Madhya Pradesh High Court · AIR 1980 MP 32 : (1980) MPLJ 233

Contract Act, 1872 — Section 196Electricity Act, 1910 — Section 24Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 27(1), 30, 4, 5(1), 5(3)

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High Courts30 Aug 1979