High Courts22 Feb 1980Allowed
Chhogalal Vs Government of Madhya Pradesh and Another
Madhya Pradesh High Court · (1981) ACJ 117
Civil Procedure Code, 1908 (CPC) — Section 80Motor Vehicles Act, 1939 — Section 110, 110A, 110D
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1980
326 judgments · page 15 of 17
High Courts22 Feb 1980Allowed
Prabhunath Ramdulare Vs Board of Revenue of M.P., Gwalior and others
Madhya Pradesh High Court · (1980) JLJ 620
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 237, 248, 248(1)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2(c), 2(e), 5, 7
High Courts22 Feb 1980Allowed
Agricultural Produce Market Committee, Shivpuri Vs Govind Oil Mill, Shivpuri and others
Madhya Pradesh High Court · (1981) JLJ 313 : (1980) MPLJ 687
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 61
High Courts20 Feb 1980Allowed
Krishi Upaj Mandi Samiti, Sagar Vs Regional Provident Fund Commissioner, Indore and another
Madhya Pradesh High Court · (1980) JLJ 326
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)(b)Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 17, 4, 5, 7
High Courts19 Feb 1980
Commissioner of Sales Tax Vs Indian Oil Corporation Ltd.
Madhya Pradesh High Court · (1980) 46 STC 489
Madhya Pradesh General Sales Tax Act, 1958 — Section 17(1), 17(3)
High Courts19 Feb 1980
Devendra Kumar Vs Jaidayal
Madhya Pradesh High Court · AIR 1981 MP 160 : (1981) 26 MPLJ 280 : (1981) MPLJ 280
Civil Procedure Code Amendment Act, 1976 — Section 121, 122, 97(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 11(2)
High Courts18 Feb 1980
Birla Jute Manufacturing Company Limited Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1980) 6 ELT 593 : (1980) JLJ 662 : (1980) MPLJ 829
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 2, 4(1), 4(4)
High Courts18 Feb 1980Dismissed
Tej Kumar Jain Vs Purshottam and Another
Madhya Pradesh High Court · AIR 1981 MP 55
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(1), Order 6 Rule 2Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 24(1), 6Transfer of Property Act, 1882 — Section 105
High Courts18 Feb 1980Dismissed
Ashok Dubey Vs State of M.P.
Madhya Pradesh High Court · (1980) JLJ 250
Criminal Procedure Code, 1973 (CrPC) — Section 175Penal Code, 1860 (IPC) — Section 302
High Courts15 Feb 1980
Commissioner of Income Tax Vs Smt. Sethani Godwaribai
Madhya Pradesh High Court · (1980) 16 CTR 388 : (1981) 127 ITR 349 : (1980) JLJ 639
Income Tax Act, 1961 — Section 45, 52(1), 52(2)
High Courts13 Feb 1980Dismissed
Khairati and Another Vs Kalicbarn Tiwari and Others
Madhya Pradesh High Court · (1980) ACJ 199
Motor Vehicles Act, 1988 — Section 110D
High Courts12 Feb 1980
Burmah Shell Oil Storage and Distribution Co. of India Ltd. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1982) 50 STC 219
Constitution of India, 1950 — Article 286
High Courts12 Feb 1980
Devendra Kumar Vs Jaidayal
Madhya Pradesh High Court · (1981) JLJ 691
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(2), 122
High Courts11 Feb 1980
Amarnath and Others Vs Hukumchand and Another
Madhya Pradesh High Court · (1980) JLJ 817
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f), 13(1)
High Courts08 Feb 1980Allowed
State of Madhya Pradesh Vs Chandan Singh Jeewan Singh
Madhya Pradesh High Court · (1980) JLJ 344
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts07 Feb 1980Partly Allowed
Budha and Others Vs Bedariya
Madhya Pradesh High Court · AIR 1981 MP 76 : (1980) JLJ 285
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 100, 101Evidence Act, 1872 — Section 114, 16General Clauses Act, 1897 — Section 27
High Courts07 Feb 1980
Commissioner of Income Tax Vs Fakirchand Dayaram
Madhya Pradesh High Court · (1983) 143 ITR 184
Income Tax Act, 1961 — Section 271(1), 275
High Courts07 Feb 1980
Commissioner of Sales Tax Vs Truel Tubes
Madhya Pradesh High Court · (1980) 46 STC 473
Madhya Pradesh General Sales Tax Act, 1958 — Entry 30, Entry 56
High Courts06 Feb 1980
Commissioner of Income Tax Vs Kalyanmal Mills Tent Factory
Madhya Pradesh High Court · (1982) 10 TAXMAN 79
Income Tax Act, 1922 — Section 4(1)(a), 66(1)
High Courts05 Feb 1980Allowed
Bagdudas @ Bagdiramdas Vs State of M.P. and others
Madhya Pradesh High Court · (1985) MPLJ 318
Constitution of India, 1950 — Article 226, 227