COURT ARCHIVE

Madhya Pradesh High Court judgments, 1981

225 judgments · page 3 of 12

High Courts26 Oct 1981Dismissed

Kirloskar Bros. Ltd., Indore Vs Engineering Machinery Mart, Narsinghpur, M.P.

Madhya Pradesh High Court · AIR 1982 MP 75 : (1982) JLJ 82

Civil Procedure Code, 1908 (CPC) — Section 20Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27

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High Courts26 Oct 1981

Kaluram Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1983) 141 ITR 589

Income Tax Act, 1961 — Section 211, 212(3), 254(2), 256(1), 256(2)

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High Courts22 Oct 1981

Sohanlal and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (1982) CriLJ 654 : (1983) JLJ 579 : (1983) 28 MPLJ 411

Criminal Procedure Code, 1973 (CrPC) — Section 157Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 109, 120B, 134, 141, 147

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High Courts21 Oct 1981Allowed

Ramesh Kumar Mishra Vs State of M. P. and others

Madhya Pradesh High Court · (1983) JLJ 358 : (1983) MPLJ 204

Madhya Pradesh Subordinate Accounts Service (Recruitment and Conditions of Service) Rules, 1965 — Rule 34, 35

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High Courts21 Oct 1981

Commissioner of Income Tax Vs M.B. Tyres

Madhya Pradesh High Court · (1982) 137 ITR 295

Income Tax Act, 1961 — Section 28

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High Courts20 Oct 1981

Sardar Pritam Singh Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1985) 154 ITR 133 : (1985) 23 TAXMAN 541

Income Tax Act, 1961 — Section 275

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High Courts19 Oct 1981Allowed

Raghunath Vs State of M.P. and Others

Madhya Pradesh High Court · (1982) JLJ 15

Madhya Pradesh Co-operative Societies Act, 1960 — Section 53(1)

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High Courts19 Oct 1981

Commissioner of Income Tax Vs M.P. State Electricity Board

Madhya Pradesh High Court · (1987) 166 ITR 26

Income Tax Act, 1961 — Section 33, 34(3)

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High Courts19 Oct 1981Allowed

Raghunath Govind Satarkar Vs State of M.P. and Others

Madhya Pradesh High Court · (1982) JLJ 596 : (1982) MPLJ 55

Madhya Pradesh Co-operative Societies Act, 1960 — Section 53(1)

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High Courts16 Oct 1981

Additional Commissioner of Income Tax Vs Liladhar Chhajuram

Madhya Pradesh High Court · (1983) 140 ITR 416 : (1983) 13 TAXMAN 335

Income Tax Act, 1961 — Section 271(1)

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High Courts13 Oct 1981

Commissioner of Income Tax Vs Marfatia and Co.

Madhya Pradesh High Court · (1982) 136 ITR 159

Income Tax Act, 1961 — Section 139, 143, 148, 271(1)

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High Courts13 Oct 1981Dismissed

Mahadeo Sahra and Sons Vs Board of Revenue and Another

Madhya Pradesh High Court · (1982) JLJ 189 : (1982) 27 MPLJ 383 : (1982) 50 STC 347

Constitution of India, 1950 — Article 226

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High Courts13 Oct 1981Dismissed

Mohammad Adnan Khan Vs Municipal Corporation, Bhopal and Another

Madhya Pradesh High Court · (1982) JLJ 482 : (1982) MPLJ 80

Bhopal State Municipalities Act, 1956 — Section 342

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High Courts13 Oct 1981

Dinesh Kumar Gordhandas Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1983) 140 ITR 211

Income Tax Act, 1961 — Section 147

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High Courts12 Oct 1981Allowed

Sitaram and Others Vs The Nagar Palika Parishad, Mandsanr and Others

Madhya Pradesh High Court · (1982) ACJ 466

Motor Vehicles Act, 1988 — Section 110A, 110D

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High Courts08 Oct 1981Allowed

Bharat Breweries and Allied Industries, Gwalior and Others Vs State of M.P.

Madhya Pradesh High Court · (1982) JLJ 185 : (1982) MPLJ 39

Madhya Pradesh Excise Act, 1915 — Section 25, 62(2)(g)

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High Courts01 Oct 1981Allowed

S.P. Tripathi and others Vs Union of India and others

Madhya Pradesh High Court · (1986) JLJ 12 : (1985) MPLJ 391

Constitution of India, 1950 — Article 14, 16, 226

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High Courts30 Sept 1981Dismissed

Mahila Phoolvati and Others Vs Girdharilal and Others

Madhya Pradesh High Court · (1982) ACJ 378

Motor Vehicles Act, 1939 — Section 110B, 95, 95(2), 96, 96(1)

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High Courts30 Sept 1981

Anand Rao Vs Inspector General of Prisons and Others

Madhya Pradesh High Court · (1982) CriLJ 925 : (1982) JLJ 238 : (1982) 27 MPLJ 73

Constitution of India, 1950 — Article 21, 226Prisons Act, 1894 — Section 45, 59

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High Courts30 Sept 1981Dismissed

Uttam Singh Dugal and Co. Pvt. Ltd., New Delhi Vs Hindustan Steel Ltd., Bhilai Steel Project, Bhilai

Madhya Pradesh High Court · AIR 1982 MP 206 : (1983) ILR (MP) 269 : (1982) 27 MPLJ 598

Arbitration Act, 1940 — Section 2, 27, 30, 39, 39(1)Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 29

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