High Courts26 Feb 1981Dismissed
Anil Kumar Komalchnd Vs Kashinath Balkrishna Patel and others
Madhya Pradesh High Court · (1981) JLJ 515 : (1982) MPLJ 460
Civil Procedure Code, 1908 (CPC) — Section 80(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1981
225 judgments · page 9 of 12
High Courts26 Feb 1981Allowed
Beesa Porwal Jain Shwetamber Teerth Sagodhia and others Vs Poonamchand Mishrimal and others
Madhya Pradesh High Court · (1981) JLJ 496 : (1982) MPLJ 435
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Madhya Pradesh Public Trust Act, 1951 — Section 8
High Courts25 Feb 1981
Commissioner of Income Tax Vs Mathuralal Kapoorchand and Co.
Madhya Pradesh High Court · (1983) 141 ITR 297 : (1981) 6 TAXMAN 348
Income Tax Act, 1961 — Section 37(2B)
High Courts25 Feb 1981Allowed
Dhunda Singh Vs Leeladhar and Another
Madhya Pradesh High Court · AIR 1982 MP 14 : (1982) 27 MPLJ 432
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, Order 6 Rule 17
High Courts24 Feb 1981
Commissioner of Wealth-tax Vs Chandmal Surajmal
Madhya Pradesh High Court · (1983) 143 ITR 178
Wealth Tax Act, 1957 — Section 18(1), 18(3)
High Courts24 Feb 1981Dismissed
Sardul Singh and Others Vs Kalloobai
Madhya Pradesh High Court · (1981) ACJ 343
Motor Vehicles Act, 1939 — Section 110A, 110D, 2(18)
High Courts21 Feb 1981Dismissed
S.N. Jog Vs State of M.P.
Madhya Pradesh High Court · (1981) JLJ 442
Fundamental Rules — Rule 56(3)
High Courts21 Feb 1981Allowed
Ramnarain Bhujbal Singh Vs Purushottam Poornashankek and Others
Madhya Pradesh High Court · (1981) JLJ 504 : (1983) MPLJ 485
Madhya Bharat Abolition of Jagirs Act, 2008 — Section 21Madhya Bharat Land Revenue and Tenancy Act, 2007 — Section 74
High Courts21 Feb 1981
Smt. Maharani Ushadevi Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 8 TAXMAN 91
Income Tax Act, 1961 — Section 15, 15(1)(iii), 2(14)
High Courts21 Feb 1981
H.H. Maharani Usha Devi Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 133 ITR 43 : (1981) 6 TAXMAN 140
Income Tax Act, 1961 — Section 2(14), 5(1)
High Courts21 Feb 1981
Smt. Kavit Sanghi Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 133 ITR 48
Income Tax Act, 1961 — Section 14, 33
High Courts21 Feb 1981
Satya Narayan Omar Vs N.K. Pillai
Madhya Pradesh High Court · (1982) CriLJ 478 : (1981) 26 MPLJ 689 : (1981) MPLJ 689
Criminal Procedure Code, 1973 (CrPC) — Section 197, 203, 482Penal Code, 1860 (IPC) — Section 101, 120B, 409
High Courts21 Feb 1981
H H MAHARANI USHA DEVI Vs COMMISSIONER OF Income Tax, CITY-II, BHOPAL.
Madhya Pradesh High Court · (1982) 133 ITR 43 : (1981) 6 TAXMAN 140
Income Tax Act, 1961 — Section 2, 45
High Courts20 Feb 1981
Commissioner of Wealth-tax Vs Premnarayan Garg
Madhya Pradesh High Court · (1981) 6 TAXMAN 388
Wealth Tax Act, 1957 — Section 2, 5(1)
High Courts16 Feb 1981
Commissioner of Sales Tax Vs Tahsil Co-operative and Agricultural Processing Society
Madhya Pradesh High Court · (1982) 49 STC 149
Central Sales Tax Act, 1956 — Section 14, 15
High Courts16 Feb 1981
H.H. Raja Agit Singh of Jhabua Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) 140 ITR 138
Income Tax Act, 1961 — Section 10, 10(19A), 251, 263Rulers of Indian States (Abolition of Privileges) Act, 1972 — Section 7
High Courts16 Feb 1981Dismissed
Ramdeen and Another Vs Ramswaroop and Others
Madhya Pradesh High Court · AIR 1982 MP 158 : (1981) JLJ 643 : (1981) 26 MPLJ 575 : (1981) MPLJ 575
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115(1), 115(2)
High Courts13 Feb 1981Dismissed
Smt. Mullo Bai and Others Vs Raghubardayal and Others
Madhya Pradesh High Court · AIR 1982 MP 32 : (1981) MPLJ 577
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(1), Order 21 Rule 84, Order 21 Rule 92
High Courts13 Feb 1981
Commissioner of Income Tax Vs Malwa Vanaspati and Chemical Co. Ltd.
Madhya Pradesh High Court · (1982) 29 CTR 335 : (1982) 135 ITR 221 : (1982) 51 STC 358
Income Tax Act, 1961 — Section 37(1)Madhya Pradesh General Sales Tax Act, 1958 — Section 17(3), 8(1), 8(2)
High Courts13 Feb 1981
Raja Ajit Singh of Jhabua Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1981) 132 ITR 412