COURT ARCHIVE

Madhya Pradesh High Court judgments, 1982

267 judgments · page 1 of 14

High Courts17 Dec 1982Dismissed

Indore Textiles Ltd. and Another Vs Union of India (UOI) and Another

Madhya Pradesh High Court · AIR 1983 MP 65 : (1983) ILR (MP) 377 : (1983) JLJ 223 : (1983) 28 MPLJ 41

Constitution of India, 1950 — Article 226, 73, 77Industries (Development and Regulation) Act, 1951 — Section 18A, 18A(2), 18AA, 18AA(2)

High Courts14 Dec 1982Allowed

Swaraj Kumari Lumba Vs State of M.P. and others

Madhya Pradesh High Court · (1984) MPLJ 621

Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 6(2)

High Courts13 Dec 1982

K.K. Joshi Vs Shriram Sharma

Madhya Pradesh High Court · (1984) JLJ 569 : (1984) MPLJ 207

Contempt of Courts Act, 1971 — Section 12, 13

High Courts10 Dec 1982

Nandlal Bhandari and Sons Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1984) 147 ITR 710 : (1983) 15 TAXMAN 537

Income Tax Act, 1961 — Section 144B, 263, 52

High Courts10 Dec 1982Dismissed

New India Assurance Co. Ltd. Vs Dujiya Bai and Others

Madhya Pradesh High Court · (1982) 12 MP CK 0003

Motor Vehicles Act, 1939 — Section 96Workmens Compensation Act, 1923 — Section 14, 19

High Courts07 Dec 1982

Commissioner of Income Tax Vs Trilokinath

Madhya Pradesh High Court · (1983) 34 CTR 292 : (1983) ILR (MP) 257 : (1984) 147 ITR 613 : (1983) 28 MPLJ 134

Income Tax Act, 1961 — Section 269C, 269F, 269HLimitation Act, 1963 — Section 29(2), 5

High Courts02 Dec 1982

J.K. Agents (P.) Ltd. Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1983) 142 ITR 126 : (1983) JLJ 561 : (1983) 28 MPLJ 123

Income Tax Act, 1922 — Section 10(2)

High Courts29 Nov 1982

Kailashchandra Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1984) 145 ITR 300 : (1985) 22 TAXMAN 487

Income Tax Act, 1961 — Section 256(1), 256(2)

High Courts29 Nov 1982

Commissioner of Income Tax Vs Shree Sajjan Mills Ltd.

Madhya Pradesh High Court · (1984) 147 ITR 185 : (1985) 22 TAXMAN 304

Income Tax Act, 1961 — Section 37, 40A(7)

High Courts29 Nov 1982

Mahavir Industrial Works Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1984) 145 ITR 299

Income Tax Act, 1961 — Section 256(1), 256(2)Partnership Act, 1932 — Section 4

High Courts24 Nov 1982Dismissed

Officers' Association, Bhilai Steel Plant and others Vs Steel Authority of India Ltd. and others

Madhya Pradesh High Court · (1983) MPLJ 50

Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978 — Section 14

High Courts23 Nov 1982Allowed

Rajya Parivahan Karmachari Mahasangh, Ujjain and another Vs State of M. P. and others

Madhya Pradesh High Court · (1983) JLJ 398 : (1983) MPLJ 68

Madhya Pradesh Industrial Relations Act, 1960 — Section 13(1), 2(23)

High Courts23 Nov 1982Partly Allowed

Mohammad Yahyah Ali Khan and Another Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1983 MP 53 : (1983) ILR (MP) 134 : (1983) JLJ 174 : (1983) 28 MPLJ 111

Waqf Act, 1954 — Section 11

High Courts23 Nov 1982

M.P. State Warehousing Corporation Vs Commissioner of Income Tax

Madhya Pradesh High Court · (1984) 145 ITR 420

Income Tax Act, 1961 — Section 10(29)

High Courts22 Nov 1982

Commissioner of Income Tax Vs Thakurdas

Madhya Pradesh High Court · (1984) 147 ITR 549

Income Tax Act, 1961 — Section 176(3A), 41(1)

High Courts22 Nov 1982Dismissed

Sunderlal Vs Commissioner of Sales Tax and Others

Madhya Pradesh High Court · (1983) 54 STC 325

Constitution of India, 1950 — Article 226

High Courts22 Nov 1982Allowed

Ramchand Tarachand and Another Vs Deputy Commissioner of Sales Tax and Another

Madhya Pradesh High Court · (1988) 69 STC 339

Constitution of India, 1950 — Article 226

High Courts11 Nov 1982

Commissioner of Income Tax Vs Indore Tyre House

Madhya Pradesh High Court · (1983) 36 CTR 111 : (1983) 142 ITR 530

Income Tax Act, 1961 — Section 256(1)

High Courts10 Nov 1982Dismissed

Allied Oil Industries Pvt. Ltd., Durg Vs State of Madhya Pradesh, Bhopal and Another

Madhya Pradesh High Court · AIR 1983 MP 158 : (1983) ILR (MP) 493 : (1983) JLJ 788 : (1983) 28 MPLJ 642

Constitution of India, 1950 — Article 226, 299

High Courts10 Nov 1982

Dattatray Vs Mangal and Another

Madhya Pradesh High Court · AIR 1983 MP 82 : (1983) JLJ 242 : (1983) 28 MPLJ 23

Civil Procedure Code Amendment Act, 1976 — Section 97(2)(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97General Clauses Act, 1897 — Section 6