High Courts22 Apr 1980Allowed
Arjun Singh and Another Vs Harchander Singh and Others
Madhya Pradesh High Court · (1981) ACJ 45
Motor Vehicles Act, 1939 — Section 110A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1980
326 judgments · page 12 of 17
High Courts22 Apr 1980Allowed
Ummedibai and Others Vs Bhikam Singh and Another
Madhya Pradesh High Court · AIR 1981 MP 53 : (1981) JLJ 57 : (1981) 26 MPLJ 219 : (1981) MPLJ 219
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11
High Courts21 Apr 1980Dismissed
Chandralekha and Others Vs Anantram Pandey and Others
Madhya Pradesh High Court · (1982) ACJ 405
High Courts21 Apr 1980Dismissed
Manganese Ore (India) Ltd. Vs The Regional Assistant Commissioner of Sales Tax, Jabalpur Region and Others
Madhya Pradesh High Court · (1980) JLJ 873 : (1981) 48 STC 183
Constitution of India, 1950 — Article 226
High Courts21 Apr 1980Dismissed
Eastern Oxygen and Acetylene Ltd., Jabalpur Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1981 MP 17 : (1980) JLJ 673 : (1980) MPLJ 635
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4(9)
High Courts19 Apr 1980
Orient Paper Mills Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1983) 54 STC 195
High Courts19 Apr 1980
Commissioner of Sales Tax Vs Bansal Brothers
Madhya Pradesh High Court · (1982) 49 STC 147
Central Sales Tax Act, 1956 — Section 15
High Courts18 Apr 1980Dismissed
Inder Singh Harbans Singh and Another Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1981) JLJ 109 : (1982) 49 STC 347
Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 136, 226, 301, 304Limitation Act, 1963 — Section 17
High Courts16 Apr 1980Allowed
Ganga Steel Rerolling Mills Raipur and Others Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1986) 23 ELT 84
Central Excise Rules, 1944 — Rule 10, 173JConstitution of India, 1950 — Article 226Tariff Act, 1934 — Section 2A
High Courts15 Apr 1980Allowed
Mahadaji Scindia Smarak Samiti, Gwalior Vs State of M.P. and others
Madhya Pradesh High Court · (1980) JLJ 900
Constitution of India, 1950 — Article 226
High Courts14 Apr 1980Allowed
Nathu Singh Vs State of M.P. and another
Madhya Pradesh High Court · (1982) JLJ 805
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7(1)
High Courts08 Apr 1980Allowed
Jaisukhlal Deve Vs M/s Shankar Theatres (Firm) Astravati and Others
Madhya Pradesh High Court · (1982) JLJ 199
Madhya Pradesh Money Lenders Act, 1934 — Section 2(7)(e), 3Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts08 Apr 1980Dismissed
Anjani Prasad and Others Vs Ishwardin and Others
Madhya Pradesh High Court · AIR 1982 MP 10 : (1982) ILR (MP) 159 : (1983) JLJ 602
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, 115, 2(2), 96
High Courts07 Apr 1980
Bhagirath Prasad Bilgaiya Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) 139 ITR 916
Income Tax Act, 1961 — Section 2(4)
High Courts07 Apr 1980Allowed
Raysinet Kemical Company Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1986) 62 STC 314
Constitution of India, 1950 — Article 226
High Courts04 Apr 1980Dismissed
Central Coal-fields Ltd. Korba Vs Commissioner of Sale Tax, M. P. and Others
Madhya Pradesh High Court · (1980) JLJ 822
Coal Mines (Conservation, Safety and Development) Act, 1952 — Section 8Coal Mines Labour Welfare Fund Act, 1947 — Section 3, 4
High Courts04 Apr 1980Allowed
Shankerlal Vs Matthulal
Madhya Pradesh High Court · (1980) JLJ 332
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(3), 13(1), 13(5), 2(h)
High Courts04 Apr 1980
Kailash Gir Vs V.K. Khare, Food Inspector and Another
Madhya Pradesh High Court · (1981) CriLJ 1555 : (1981) JLJ 662
Criminal Procedure Code, 1973 (CrPC) — Section 215, 464Prevention of Food Adulteration Act, 1954 — Section 16, 2
High Courts04 Apr 1980Allowed
Madhya Pradesh State Road Transport Corporation, Bhopal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1981 MP 178 : (1981) JLJ 591 : (1981) 26 MPLJ 542
Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 239, 239(1), 239(2)Motor Vehicles Act, 1939 — Section 68(2), 76, 91(2)
High Courts04 Apr 1980
DR RAVISHANKER TAPA Vs COMMISSIONER OF Income Tax.
Madhya Pradesh High Court · (1983) 21 CTR 14 : (1983) 139 ITR 862
Income Tax Act, 1961 — Section 139, 147, 148