High Courts15 Sept 1980
NARAINDAS GOYAL CONTRACTOR Vs COMMISSIONER OF Income Tax, M.P.
Madhya Pradesh High Court · (1982) 134 ITR 96
Income Tax Act, 1961 — Section 145
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1980
326 judgments · page 7 of 17
High Courts12 Sept 1980
Commissioner of Income Tax Vs Lakshmichand Muchhal
Madhya Pradesh High Court · (1981) 5 TAXMAN 165
Income Tax Act, 1961 — Section 256(1), 37(2B)
High Courts12 Sept 1980
INDORE MUNICIPAL CORPORATION Vs COMMISSIONER OF Income Tax, M.P.
Madhya Pradesh High Court · (1981) 132 ITR 540
Income Tax Act, 1961 — Section 32
High Courts12 Sept 1980
Commissioner of Income Tax Vs Lakhmichand Muchhal
Madhya Pradesh High Court · (1980) 09 MP CK 0041
Income Tax Act, 1961 — Section 37(2B)
High Courts12 Sept 1980
Indore Municipal Corporation Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1981) 132 ITR 540
Income Tax Act, 1961 — Section 32(1), 37
High Courts12 Sept 1980
Noshirwan and Co. Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1982) 49 STC 167
Constitution of India, 1950 — Article 20
High Courts11 Sept 1980
Commissioner of Sales Tax Vs C.P. Manganese Ore Co.
Madhya Pradesh High Court · (1983) 54 STC 145
Central Sales Tax Act, 1956 — Section 3
High Courts10 Sept 1980Dismissed
"Dharti Pakad" Madanlal Agrawal, Gwalior Vs Jinendra Kumar Jain, Bhopal and Others
Madhya Pradesh High Court · AIR 1981 MP 26 : (1981) JLJ 75 : (1981) 26 MPLJ 126 : (1981) MPLJ 126
Constitution of India, 1950 — Article 327, 84Representation of the People Act, 1951 — Section 100, 100(1), 33(1)
High Courts09 Sept 1980Allowed
Mohta Ispat Limited, Ratlam Vs The Chief Municipal Officer, Ratlam and Others
Madhya Pradesh High Court · AIR 1981 MP 62 : (1981) JLJ 95 : (1981) 26 MPLJ 175 : (1981) MPLJ 175
Madhya Pradesh Municipalities Act, 1961 — Section 130, 283, 349
High Courts08 Sept 1980Allowed
Indore Textiles Limited, Ujjain Vs Union of India and others
Madhya Pradesh High Court · (1980) 09 MP CK 0054
Industries (Development and Regulation) Act, 1951 — Section 18AA
High Courts08 Sept 1980
Madhya Pradesh Financial Corporation Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1981) 132 ITR 884
Income Tax Act, 1961 — Section 154State Financial Corporations Act, 1951 — Section 3, 43
High Courts08 Sept 1980
Commissioner of Income Tax Vs Rijhumal Relumal
Madhya Pradesh High Court · (1983) 139 ITR 897 : (1981) 6 TAXMAN 148
Income Tax Act, 1961 — Section 139(5), 33(1), 34(3)
High Courts08 Sept 1980
State of M.P. Vs Mankhan and anothers
Madhya Pradesh High Court · (1981) JLJ 213
Penal Code, 1860 (IPC) — Section 307, 34
High Courts05 Sept 1980
Smt. Gunvantibai Vs Controller of Estate Duty
Madhya Pradesh High Court · (1981) 21 CTR 9 : (1981) 130 ITR 122 : (1981) 7 TAXMAN 323
Estate Duty Act, 1953 — Section 33, 33(1), 34(1), 34(4), 9
High Courts05 Sept 1980Allowed
Purushottamlal Kaushik Vs Vidyacharan Shukla
Madhya Pradesh High Court · AIR 1980 MP 188 : (1980) ILR (MP) 936 : (1980) JLJ 704 : (1980) MPLJ 644
Criminal Procedure Code, 1973 (CrPC) — Section 389Representation of the People Act, 1951 — Section 100(1), 36(2), 8(2), 8(3)
High Courts04 Sept 1980Dismissed
Anuradha Shomeshwar Gupta Vs Ravishankar University, Raipur and Others
Madhya Pradesh High Court · (1982) JLJ 387 : (1982) MPLJ 180
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 49(4), 49(5)
High Courts04 Sept 1980Allowed
Hindusthan Steel Ltd., Ranchi Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (1984) ILR (MP) 218 : (1984) JLJ 61 : (1984) MPLJ 92
Constitution of India, 1950 — Article 226, 285
High Courts03 Sept 1980Allowed
Nar Singh and others Vs State of M. P.
Madhya Pradesh High Court · (1981) JLJ 407
Penal Code, 1860 (IPC) — Section 148, 149, 307
High Courts03 Sept 1980
MALWA MILLS KARAMCHARI PARASPAR SAHAKARI SANSTHA Vs COMMISSIONER OF Income Tax, M.P.
Madhya Pradesh High Court · (1982) 134 ITR 505
Income Tax Act, 1961 — Section 80P
High Courts03 Sept 1980
Additional Commissioner of Income Tax Vs Mohandas Sewakram
Madhya Pradesh High Court · (1984) 149 ITR 435
Income Tax Act, 1961 — Section 148, 271(1)