High Courts10 Jul 1980
Balchand Malaiya and Others Vs Income Tax Officer, A-Ward and Another
Madhya Pradesh High Court · (1983) 144 ITR 795
Income Tax Act, 1922 — Section 25A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1980
326 judgments · page 11 of 17
High Courts10 Jul 1980Dismissed
Tracways Private Ltd. Vs Commissioner of Sales Tax and Others
Madhya Pradesh High Court · (1981) JLJ 261 : (1981) 26 MPLJ 171 : (1981) MPLJ 171
Constitution of India, 1950 — Article 226
High Courts07 Jul 1980
Addl. Commissioner of Income Tax Vs Nandkishore (Legal heir of Mohanlal Ramniwal)
Madhya Pradesh High Court · (1983) 143 ITR 182
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts04 Jul 1980Dismissed
Chironjilal Bhawarilal Vs Bhura Dhanna through L.Rs. and others
Madhya Pradesh High Court · (1980) 07 MP CK 0006
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 91, 92
High Courts02 Jul 1980
Commissioner of Income Tax Vs Vrajlal Manilal and Co.
Madhya Pradesh High Court · (1980) 19 CTR 182 : (1981) 127 ITR 512 : (1980) JLJ 734 : (1980) MPLJ 718
Constitution of India, 1950 — Article 19(1), 226Income Tax Act, 1961 — Section 140A(1), 140A(3)
High Courts02 Jul 1980Dismissed
Gaya Prasad Jaoannath Prasad Vs Union of India and Others
Madhya Pradesh High Court · (1982) JLJ 788 : (1982) MPLJ 103
Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Item 8
High Courts01 Jul 1980Allowed
Chandra Shekhar Vs State of M.P.
Madhya Pradesh High Court · (1981) JLJ 122
Criminal Procedure Code, 1973 (CrPC) — Section 2(i)Penal Code, 1860 (IPC) — Section 182, 193
High Courts27 Jun 1980Allowed
J.N. Shrivastava Vs Rambiharilal and Others
Madhya Pradesh High Court · (1982) ACJ 142 : AIR 1982 MP 132 : (1982) JLJ 504 : (1982) 27 MPLJ 146
High Courts26 Jun 1980Dismissed
Amar Singh Vs Surajmal and Others
Madhya Pradesh High Court · (1981) ACJ 382
Motor Vehicles Act, 1988 — Section 95
High Courts29 May 1980Dismissed
M.P. Electricity Board, Jabalpur and Another Vs Chhaganlal
Madhya Pradesh High Court · AIR 1981 MP 170 : (1981) ILR (MP) 702 : (1981) JLJ 458 : (1981) 26 MPLJ 417 : (1981) MPLJ 417
Electricity Act, 1910 — Section 26(1), 26(6), 26(7)
High Courts08 May 1980Allowed
Madhusudan Prasad Gupta Vs State of M.P.
Madhya Pradesh High Court · (1981) JLJ 518
Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 161
High Courts03 May 1980Allowed
Badri Prasad Soni Vs S. Kripal Singh
Madhya Pradesh High Court · AIR 1981 MP 228 : (1981) 26 MPLJ 606 : (1981) MPLJ 606
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 4 Rule 1, Order 6 Rule 17
High Courts03 May 1980
Commissioner of Income Tax Vs Krishnaram Baldeo Bank (P.) Ltd.
Madhya Pradesh High Court · (1980) 19 CTR 284 : (1983) 144 ITR 600
Income Tax Act, 1961 — Section 147
High Courts03 May 1980
Bhagirath Prasad Bilgaiya Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1980) 05 MP CK 0004
Income Tax Act, 1961 — Section 271(1)
High Courts03 May 1980Dismissed
M.P. Electricity Board, Jabalpur and others Vs Employees' State Insurance Corporation, Indore
Madhya Pradesh High Court · (1981) JLJ 738
Employees State Insurance Act, 1948 — Section 66, 82General Clauses Act, 1897 — Section 6Workmens Compensation Act, 1923 — Section 12
High Courts29 Apr 1980Allowed
Hindustan Steel Limited, Bhilai Steel Plant Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1980) ILR (MP) 639 : (1980) JLJ 693 : (1982) 50 STC 287
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 226, 286Sales of Goods Act, 1930 — Section 23, 25, 26
High Courts25 Apr 1980Allowed
Munnawar Ahmad and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1981 MP 41 : (1980) JLJ 765 : (1980) MPLJ 577
Constitution of India, 1950 — Article 14Madhya Pradesh Lok Parisar (Bedakhali) (Amendment) Adhiniyam, 1976 — Section 4, 5, 9
High Courts25 Apr 1980Allowed
Divisional Superintendent, South Eastern Railway, Nagpur Vs R. Shankaram and others
Madhya Pradesh High Court · (1980) 04 MP CK 0010
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25F, 33C(2)
High Courts24 Apr 1980Dismissed
Adarsh Krishi Sewa Kendra Vs Government of M.P. and Another
Madhya Pradesh High Court · AIR 1981 MP 44 : (1980) JLJ 829 : (1980) MPLJ 810
Constitution of India, 1950 — Article 14, 352Defence of India Rules, 1971 — Rule 114, 114(2), 114(3), 114(4), 36(3)Essential Commodities Act, 1955 — Section 3
High Courts23 Apr 1980Dismissed
Brijlal Sachdeva and Brothers Vs The Commissioner of Sales Tax and Another
Madhya Pradesh High Court · (1980) JLJ 616 : (1980) MPLJ 756 : (1980) 46 STC 444
Constitution of India, 1950 — Article 226