High Courts12 Aug 1981
Commissioner of Sales Tax Vs Pannalal Fundilal of Dewas
Madhya Pradesh High Court · (1983) 54 STC 115
Madhya Pradesh General Sales Tax Act, 1958 — Section 44(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1981
225 judgments · page 6 of 12
High Courts07 Aug 1981Dismissed
Brijmohandas Harnarain and another Vs Punjab National Bank and another
Madhya Pradesh High Court · (1982) JLJ 92
Contract Act, 1872 — Section 62General Clauses Act, 1897 — Section 9Railways Act, 1989 — Section 73, 77, 78
High Courts03 Aug 1981Allowed
Sumanbai and Others Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1982 MP 62 : (1982) JLJ 5
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1939 — Section 110B, 110D
High Courts31 Jul 1981Allowed
Nagar Palika, Maheshwar Vs Balwantrao
Madhya Pradesh High Court · AIR 1982 MP 6
Civil Procedure Code, 1908 (CPC) — Section 151Madhya Pradesh Civil Courts Act, 1958 — Section 21(3)
High Courts31 Jul 1981Allowed
Oriental Fire and Genl. Ins. Co. Ltd. and Another Vs Sukmati
Madhya Pradesh High Court · (1982) ACJ 391
Fatal Accidents Act, 1855 — Section 1A, 2Motor Vehicles Act, 1939 — Section 110A, 110D
High Courts28 Jul 1981
Thackers H.P. and Company Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 134 ITR 21
High Courts27 Jul 1981Allowed
V.V. Dravid Vs The State and Another
Madhya Pradesh High Court · AIR 1982 MP 159 : (1982) JLJ 195
Civil Procedure Code, 1908 (CPC) — Section 75Madhya Pradesh Public Trust Act, 1951 — Section 26, 27
High Courts16 Jul 1981
Commissioner of Income Tax Vs Bhilai Engineering Corporation Pvt. Ltd.
Madhya Pradesh High Court · (1982) 133 ITR 687
Income Tax Act, 1961 — Section 80J
High Courts15 Jul 1981Allowed
Nandakishore Vs State of M.P.
Madhya Pradesh High Court · AIR 1982 MP 33 : (1983) JLJ 595 : (1982) 27 MPLJ 168
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 20(1)
High Courts10 Jul 1981Allowed
Awas Samasya Niwaran Sanstha, Indore and Another Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1983 MP 12 : (1982) 27 MPLJ 410
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 10, 423(1), 9
High Courts03 Jul 1981
Commissioner of Income Tax Vs Ratanlal Mishrilal
Madhya Pradesh High Court · (1983) 143 ITR 929
Income Tax Act, 1961 — Section 271(1)
High Courts03 Jul 1981
Commissioner of Income Tax Vs Ramnarayan Moolchand
Madhya Pradesh High Court · (1983) 140 ITR 988
Income Tax Act, 1961 — Section 256, 271(1)
High Courts03 Jul 1981
Commissioner of Sales Tax Vs IISCO Stanton Pipe and Foundry Co. Ltd.
Madhya Pradesh High Court · (1982) 50 STC 207
Madhya Pradesh General Sales Tax Act, 1958 — Entry 56
High Courts03 Jul 1981
Commissioner of Income Tax Vs Ratanlal
Madhya Pradesh High Court · (1982) 138 ITR 680
Hindu Succession Act, 1956 — Section 8
High Courts03 Jul 1981
Shrivallabhdas Modani Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 138 ITR 673
Hindu Succession Act, 1956 — Section 4, 8
High Courts26 Jun 1981
Commissioner of Income Tax Vs Shri Maheshwari Agrawal Marwari Panchayat
Madhya Pradesh High Court · (1982) 136 ITR 556
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89Income Tax Act, 1961 — Section 11, 12, 13(1)
High Courts25 Jun 1981Dismissed
United India Fire and General Insurance Co. Ltd., Indore Vs Smt. Kanchanbai and Others
Madhya Pradesh High Court · AIR 1981 MP 225
Motor Vehicles Act, 1939 — Section 95(2)Sales of Goods Act, 1930 — Section 4
High Courts23 Jun 1981Dismissed
Harlal Vaishya Vs The State of M.P. and Others
Madhya Pradesh High Court · (1981) 26 MPLJ 706 : (1981) MPLJ 706 : (1983) 53 STC 271
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 66Limitation Act, 1963 — Section 5
High Courts29 May 1981
Nagar Palika, Maheshwar and Another Vs Dwarkadas Mahajan etc.
Madhya Pradesh High Court · AIR 1981 MP 166
Madhya Pradesh Civil Courts Act, 1958 — Section 21(3)
High Courts02 May 1981Dismissed
Girja Devi and Anothers Vs Indranath Saxena and Others
Madhya Pradesh High Court · (1982) JLJ 51
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 9 Rule 13