High Courts03 Sept 1980
Malwa Mills Karamchari Paraspar Sahakari Sanstha Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 134 ITR 505
Income Tax Act, 1961 — Section 80P(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1980
326 judgments · page 8 of 17
High Courts02 Sept 1980
Ratanlal Ramprasad Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) 139 ITR 64
Income Tax Act, 1961 — Section 271(1)
High Courts02 Sept 1980Dismissed
Ramprasad Maddulal Vaishya Vs Badrilal Pannalal and another
Madhya Pradesh High Court · (1980) JLJ 809 : (1980) MPLJ 132
Transfer of Property Act, 1882 — Section 111(c), 76(a)
High Courts02 Sept 1980Allowed
Harbilas Ochchelal and others Vs Kokabai and others
Madhya Pradesh High Court · (1982) JLJ 67
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)
High Courts29 Aug 1980Dismissed
N.B. Lad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1981) JLJ 232
Constitution of India, 1950 — Article 320, 320(3)
High Courts28 Aug 1980
Commissioner of Wealth-tax Vs Gwalior Rayon Silk Mfg. (Wvg.) Co. Ltd. (No. 1)
Madhya Pradesh High Court · (1981) 131 ITR 140 : (1981) 5 TAXMAN 100
Wealth Tax Act, 1957 — Section 2, 7(2)
High Courts27 Aug 1980Dismissed
Union of India (UOI) Vs Jasbhai and Another
Madhya Pradesh High Court · (1981) 8 ELT 902
Central Excise Rules, 1944 — Rule 151Central Excises and Salt Act, 1944 — Section 9(1)Constitution of India, 1950 — Article 21
High Courts25 Aug 1980Partly Allowed
Shri Sajjan Mills Limited, Ratlam Vs Krishi Upaj Mandi Samiti, Ratlam and Others
Madhya Pradesh High Court · AIR 1981 MP 30 : (1981) JLJ 82 : (1981) 26 MPLJ 117 : (1981) MPLJ 117
Constitution of India, 1950 — Article 226, 265Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 2(1), 32, 33, 6
High Courts23 Aug 1980Allowed
Bundelkhand Travels, Chhatarpur Vs State of M. P. and others
Madhya Pradesh High Court · (1983) JLJ 240 : (1983) MPLJ 86
Constitution of India, 1950 — Article 226
High Courts23 Aug 1980
Commissioner of Sales Tax Vs Ratlam Straw Board Mills Private Limited
Madhya Pradesh High Court · (1980) 08 MP CK 0007
Central Sales Tax Act, 1956 — Section 8
High Courts22 Aug 1980
H.H. Maharani Sharmishthabai Holkar Vs Addl. Commissioner of Income Tax
Madhya Pradesh High Court · (1980) 19 CTR 301 : (1981) 129 ITR 13
Income Tax Act, 1961 — Section 212(3A), 271(1), 273
High Courts22 Aug 1980Allowed
Kashiram Vs Bhura and Others
Madhya Pradesh High Court · AIR 1981 MP 236 : (1981) JLJ 136 : (1981) 26 MPLJ 181
Hindu Succession Act, 1956 — Section 14(2)Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 2(9), 38Succession Act, 1925 — Section 82, 83, 84, 85, 86
High Courts22 Aug 1980Allowed
Vidhayaram @ Brajesh Kumar Damodarprasad Vs Devlal Moolchand
Madhya Pradesh High Court · (1981) JLJ 203 : (1980) MPLJ 448
Succession Act, 1925 — Section 213, 213(1), 213(2), 299, 57
High Courts21 Aug 1980Dismissed
Gendalal Vs Narayan Acharya and others
Madhya Pradesh High Court · (1981) JLJ 163
Madhya Pradesh Panchayat Act, 1962 — Section 37Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1962 — Rule 5
High Courts21 Aug 1980
Rameshwar Prasad and Another Vs Narayandas
Madhya Pradesh High Court · AIR 1981 MP 37 : (1981) JLJ 100 : (1981) 26 MPLJ 453
Berar Stamp Rules, 1942 — Rule 7Stamp Act, 1899 — Section 13
High Courts21 Aug 1980
Kashiram Vs Nathu and Another
Madhya Pradesh High Court · AIR 1980 MP 183 : (1983) ILR (MP) 183 : (1980) JLJ 879 : (1981) 26 MPLJ 368 : (1981) MPLJ 368
Limitation Act, 1963 — Article 64, 65, 27Madhya Pradesh Land Revenue Code, 1959 — Section 109
High Courts21 Aug 1980Allowed
Girraj Trading Co. Gwalior Vs Union of India
Madhya Pradesh High Court · (1982) JLJ 303 : (1982) MPLJ 211
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A
High Courts20 Aug 1980Allowed
Raj Kumar Ramanand Vs Ved Prakash Lal Karamchand
Madhya Pradesh High Court · (1982) JLJ 451 : (1982) MPLJ 508
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(a)
High Courts20 Aug 1980
Commissioner of Income Tax Vs Bhikamchand Jankilal
Madhya Pradesh High Court · (1980) 19 CTR 311 : (1981) 131 ITR 554 : (1981) JLJ 190
General Clauses Act, 1897 — Section 13(2)Income Tax Act, 1961 — Section 2(13), 28, 43(5), 73(1)