High Courts24 Dec 1980
Mohammad Jalil Khan Vs Anwari Begum
Madhya Pradesh High Court · (1982) CriLJ 482 : (1983) ILR (MP) 342 : (1982) JLJ 342 : (1981) 26 MPLJ 772 : (1981) MPLJ 772
Criminal Procedure Code, 1973 (CrPC) — Section 125, 484
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1980
326 judgments · page 1 of 17
High Courts19 Dec 1980Dismissed
Bhulibai widow of Pritam Singh Vs Ravishekhar Mehta
Madhya Pradesh High Court · (1980) 12 MP CK 0021
Madhya Pradesh Gramin Rin Vimukti Tatha Rin Sthagan Adhiniyam, 1975 — Section 4, 6(a)
High Courts19 Dec 1980
Commissioner of Income Tax Vs Lalubhai B. Patel and Co.
Madhya Pradesh High Court · (1981) 21 CTR 172
Income Tax Act, 1961 — Section 37(2A), 37(2B)
High Courts19 Dec 1980Dismissed
Ram Singh Gyasi Singh Vs Factory Manager, J. C. Mills and others
Madhya Pradesh High Court · (1982) JLJ 293 : (1982) MPLJ 369
Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 31(3), 61Penal Code, 1860 (IPC) — Section 366
High Courts19 Dec 1980
Commissioner of Sales Tax Vs Jammatlal Prahaladrai
Madhya Pradesh High Court · (1983) 54 STC 392
Madhya Pradesh General Sales Tax Act, 1958 — Section 39(2), 43, 43(1)
High Courts18 Dec 1980
Controller of Estate Duty Vs R.S. Gwalre
Madhya Pradesh High Court · (1981) 130 ITR 261 : (1981) JLJ 372 : (1981) 26 MPLJ 514 : (1981) MPLJ 514 : (1981) 6 TAXMAN 391
Estate Duty Act, 1953 — Section 33, 33(1), 34, 34(1), 39(3)
High Courts17 Dec 1980
Commissioner of Sales Tax Vs The Bhopal Sugar Industries Ltd.
Madhya Pradesh High Court · (1981) JLJ 356 : (1981) 26 MPLJ 395 : (1981) MPLJ 395 : (1981) 48 STC 45
Madhya Pradesh General Sales Tax Act, 1958 — Section 2(bb)
High Courts12 Dec 1980
Commissioner of Income Tax Vs Udhoji Shrikrishnadas
Madhya Pradesh High Court · (1981) 21 CTR 171 : (1983) 139 ITR 827
Income Tax Act, 1961 — Section 40A(2)
High Courts11 Dec 1980
Somani Bros. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1981) 48 STC 350
Madhya Pradesh General Sales Tax Act, 1958 — Entry 6
High Courts11 Dec 1980
Commissioner of Sales Tax Vs Maganlal Sarbulal and Co.
Madhya Pradesh High Court · (1981) 48 STC 172
Madhya Pradesh General Sales Tax Act, 1958 — Entry 7, 44(1)
High Courts11 Dec 1980
Commissioner of Income Tax Vs Anand Bahri Steel and Wire Products
Madhya Pradesh High Court · (1981) 21 CTR 166 : (1982) 133 ITR 365 : (1981) JLJ 377
Income Tax (Computation of Capital of Industrial Undertakings) Rules, 1949 — Rule 3(3)Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 80J
High Courts11 Dec 1980
Badrilal Bholaram Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 135 ITR 216
Income Tax Act, 1961 — Section 2(1)Madhya Pradesh Land Revenue Code, 1959 — Section 165
High Courts11 Dec 1980
Commissioner of Sales Tax Vs Motilal Madanlal
Madhya Pradesh High Court · (1981) 48 STC 502
Madhya Pradesh General Sales Tax Act, 1958 — Section 12
High Courts11 Dec 1980
BADRILAL BHOLARAM Vs COMMISSIONER OF Income Tax, BHOPAL.
Madhya Pradesh High Court · (1983) 139 ITR 207 : (1983) 14 TAXMAN 399
Income Tax Act, 1961 — Section 2
High Courts11 Dec 1980
Commissioner of Sales Tax Vs Central Paints Company
Madhya Pradesh High Court · (1981) 48 STC 515
Madhya Pradesh General Sales Tax Act, 1958 — Section 44
High Courts10 Dec 1980
Smt. Zarina Iftakhar Ahmad Vs Commissioner of Wealth Tax
Madhya Pradesh High Court · (1981) 129 ITR 493 : (1981) JLJ 421 : (1981) 26 MPLJ 477 : (1981) MPLJ 477 : (1981) 6 TAXMAN 84
Wealth Tax Act, 1957 — Section 5(1)
High Courts04 Dec 1980Allowed
Madhya Pradesh Bidi Udyog Sangh, Sagar and others Vs State of Madhya Pradesh, Bhopal
Madhya Pradesh High Court · (1981) JLJ 756
Minimum Wages Act, 1948 — Section 5(1)(b)
High Courts04 Dec 1980
Commissioner of Income Tax Vs Navalmal Punamchand
Madhya Pradesh High Court · (1982) 135 ITR 801
Income Tax Act, 1961 — Section 37(2B)
High Courts04 Dec 1980Allowed
Madhya Pradesh Bidi Udyog Sangh, Sagar and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1981) JLJ 756
Minimum Wages Act, 1948 — Section 3, 5(2)
High Courts02 Dec 1980Dismissed
Thakur Vishweshwarsharan Singh Vs State Transport Appellate Tribunal, Gwalior and Others
Madhya Pradesh High Court · AIR 1981 MP 121 : (1981) JLJ 440 : (1981) 26 MPLJ 377 : (1981) MPLJ 377
Constitution of India, 1950 — Article 143General Clauses Act, 1897 — Section 21Motor Vehicles (Amendment) Act, 1969 — Section 1(2), 25