High Courts29 Jan 1982Dismissed
Bhopal Sugar Industries Ltd., Sehore and another Vs Union of India and others
Madhya Pradesh High Court · (1982) ILR (MP) 615
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3(3C)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1982
267 judgments · page 13 of 14
High Courts27 Jan 1982
Commissioner of Income Tax Vs Badri Bholaram
Madhya Pradesh High Court · (1983) 143 ITR 905 : (1983) 15 TAXMAN 565
Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 256, 271, 274(2), 275, 297(2)
High Courts22 Jan 1982Dismissed
Bhanwarlal Jain Vs Bherulal and Another
Madhya Pradesh High Court · (1982) JLJ 601 : (1982) MPLJ 253
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(4), Order 21 Rule 63
High Courts22 Jan 1982Dismissed
Bhanwarlal Jain Vs Bherulal and another
Madhya Pradesh High Court · (1982) JLJ 601 : (1982) MPLJ 253
General Clauses Act, 1897 — Section 6
High Courts21 Jan 1982
Jawaharlal Daryavbuxmal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 31 CTR 282 : (1982) 137 ITR 54 : (1982) 11 TAXMAN 61
Income Tax Act, 1961 — Section 139, 147, 148
High Courts21 Jan 1982Dismissed
Bhopal Sugar Industries Ltd. and another Vs Union of India and others
Madhya Pradesh High Court · (1982) JLJ 241
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3(3C)
High Courts21 Jan 1982Dismissed
Surendra Kumar Chotelal Vs Ishwari Devi Arora
Madhya Pradesh High Court · (1983) JLJ 93 : (1982) MPLJ 468
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 12(1)(h), 18(1)
High Courts21 Jan 1982Allowed
State of M. P. Vs Kapoore Phulli Ghossee and another
Madhya Pradesh High Court · (1983) JLJ 62 : (1982) MPLJ 587
Criminal Procedure Code, 1973 (CrPC) — Section 320, 378
High Courts20 Jan 1982Dismissed
Bhanwarlal Jain Vs Bherulal and Another
Madhya Pradesh High Court · AIR 1982 MP 154
Civil Procedure Code Amendment Act, 1976 — Section 72, 97, 97(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
High Courts20 Jan 1982
Commissioner of Income Tax Vs Shriram Prayagdas and Mahadeo Prasad
Madhya Pradesh High Court · (1982) 27 CTR 155 : (1983) 144 ITR 883 : (1982) 10 TAXMAN 297
Income Tax Act, 1961 — Section 37(1)
High Courts20 Jan 1982Dismissed
Bhopal Sugar Industries Ltd., Sehore M. P. and another Vs Union of India and others
Madhya Pradesh High Court · (1983) MPLJ 265
Essential Commodities Act, 1955 — Section 3(3C)
High Courts18 Jan 1982Allowed
Uday Pratap Singh Vs State of M.P.
Madhya Pradesh High Court · AIR 1982 MP 173 : (1982) JLJ 622 : (1982) 27 MPLJ 205
Criminal Procedure Code, 1973 (CrPC) — Section 95, 96
High Courts16 Jan 1982Dismissed
Shree Synthetics Limited Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1982) 10 ELT 97 : (1982) ILR (MP) 706 : (1982) 27 MPLJ 340
Central Excise Rules, 1944 — Rule 2, 224, 56ACentral Excises and Salt Act, 1944 — Section 2, 3, 3(1), 37, 38Coal Production Fund Ordinance, 1944 — Section 2
High Courts16 Jan 1982
Amuldas Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 27 CTR 339 : (1983) 144 ITR 848
Income Tax Act, 1961 — Section 271(1)
High Courts16 Jan 1982Dismissed
Ayodhya Prasad Vs Union of India (UOI) and Another
Madhya Pradesh High Court · AIR 1983 MP 39 : (1982) ILR (MP) 985 : (1983) JLJ 297 : (1983) 28 MPLJ 18
Civil Procedure Code, 1908 (CPC) — Section 115Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 10, 4, 5, 9
High Courts16 Jan 1982
Commissioner of Income Tax Vs Parmanand Bhai Patel and Smt. Jyotsnadevi Patel (Legal heirs and Executors of the estate of late Smt. Ujjam Bai Patel)
Madhya Pradesh High Court · (1982) 27 CTR 337 : (1983) 144 ITR 871 : (1982) 10 TAXMAN 307
Income Tax Act, 1961 — Section 154, 211, 214
High Courts15 Jan 1982Allowed
State Vs V.L. Jain and Others
Madhya Pradesh High Court · AIR 1982 MP 97 : (1982) 27 MPLJ 320
Criminal Procedure Code, 1973 (CrPC) — Section 201Mines Act, 1952 — Section 72C, 79
High Courts13 Jan 1982Allowed
State Vs V.L. (sic)ain and Others
Madhya Pradesh High Court · (1982) JLJ 156
Criminal Procedure Code, 1973 (CrPC) — Section 10, 164, 190, 190(1)(a), 201Factories Act, 1948 — Section 106Mines Act, 1952 — Section 22, 24, 7, 72C, 72C(1)
High Courts13 Jan 1982
Bhagwandas Jagdishprasad and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1982) 28 CTR 33 : (1983) 144 ITR 845
Income Tax Act, 1961 — Section 256(1)
High Courts13 Jan 1982
Commissioner of Income Tax Vs Khairagarh Timber Traders
Madhya Pradesh High Court · (1982) ILR (MP) 1002 : (1982) 137 ITR 346 : (1982) JLJ 770
Income Tax Act, 1961 — Section 184, 2(13), 28