High Courts12 Oct 1982
Gauri Shankerji Deity and Others Vs Union of India (UOI)
Madhya Pradesh High Court · (1984) 145 ITR 67
Income Tax Act, 1961 — Section 11, 12
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1982
267 judgments · page 3 of 14
High Courts11 Oct 1982
Commissioner of Income Tax Vs M.B. Umbrella Industries
Madhya Pradesh High Court · (1984) 145 ITR 292
Income Tax Act, 1961 — Section 10(2), 256(1)
High Courts11 Oct 1982
Medium Cloth Emporium Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) 34 CTR 306 : (1984) 147 ITR 197
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts11 Oct 1982
Commissioner of Income Tax Vs M.P. Umbrella Industries
Madhya Pradesh High Court · (1981) 12 TAXMAN 69
Income Tax Act, 1961 — Section 10(2)(xv), 256(1)
High Courts07 Oct 1982
Shri Gopal Lalji-Ka-Mandir Trust Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) ILR (MP) 413 : (1984) 146 ITR 513 : (1983) 28 MPLJ 28 : (1983) 14 TAXMAN 22
Income Tax Act, 1961 — Section 11, 2(15)
High Courts05 Oct 1982Dismissed
Ramdas Vs Vaishnavdas and Others
Madhya Pradesh High Court · AIR 1983 MP 75 : (1983) ILR (MP) 89 : (1983) JLJ 276 : (1983) 28 MPLJ 31
High Courts04 Oct 1982
Commissioner of Sales Tax Vs Simla Ice Cream Factory
Madhya Pradesh High Court · (1984) 55 STC 152
Madhya Pradesh General Sales Tax Act, 1958 — Item 8
High Courts04 Oct 1982Partly Allowed
Smt. Kashmiran Mathur and Others Vs Sardar Rajendra Singh and Another
Madhya Pradesh High Court · AIR 1983 MP 24 : (1984) 56 CompCas 146 : (1983) ILR (MP) 1 : (1983) JLJ 113 : (1982) 27 MPLJ 803
Motor Vehicles Act, 1939 — Section 110B
High Courts01 Oct 1982
Chhotelal Vs Akbarali and Another
Madhya Pradesh High Court · AIR 1983 MP 50 : (1983) JLJ 107 : (1982) 27 MPLJ 754
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
High Courts30 Sept 1982
Commissioner of Income Tax Vs Aich Kay Farm
Madhya Pradesh High Court · (1983) 35 CTR 48 : (1983) 141 ITR 928 : (1983) 12 TAXMAN 347
Income Tax Act, 1961 — Section 144B, 153, 153(1)
High Courts29 Sept 1982
Synpro Industries and Another Vs Collector of Central Excise and Another
Madhya Pradesh High Court · (1984) 2 ECC 347 : (1987) 11 ECR 147 : (1983) 12 ELT 203
Central Excise Rules, 1944 — Rule 173C, 173C(1), 173C(10), 173C(2), 173C(3)Central Excises and Salt Act, 1944 — Section 11B, 4Constitution of India, 1950 — Article 226
High Courts27 Sept 1982
Mahakoshal Ceramics Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) 33 CTR 22 : (1983) 143 ITR 976
Income Tax Act, 1961 — Section 143(3), 184(7), 264
High Courts24 Sept 1982Allowed
Sat Prakash Mehra Vs State of M.P. and another
Madhya Pradesh High Court · (1984) JLJ 251 : (1984) MPLJ 318
Constitution of India, 1950 — Article 226Monopolies and Restrictive Trade Practices Act, 1969 — Section 33(1)(b)
High Courts23 Sept 1982Partly Allowed
Jiyajeerao Cotton Mills Ltd. and Another Vs The Madhya Pradesh Electricity Board and Another
Madhya Pradesh High Court · AIR 1983 MP 93 : (1983) ILR (MP) 193 : (1989) JLJ 66 : (1983) JLJ 312 : (1983) 28 MPLJ 212
Constitution of India, 1950 — Article 14, 19(1), 226Electricity Act, 1910 — Section 22B
High Courts23 Sept 1982
Khushi Lal Vs Gajri Bai and others
Madhya Pradesh High Court · (1983) JLJ 167 : (1983) MPLJ 326
Hindu Succession Act, 1956 — Section 14, 4(2), 5(2)
High Courts22 Sept 1982
Commissioner of Sales Tax Vs Bharat Stores
Madhya Pradesh High Court · (1983) 53 STC 100
Madhya Pradesh General Sales Tax Act, 1958 — Entry 56, 44(1)
High Courts22 Sept 1982
Gwalior Rayon Silk Co. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) 37 CTR 351 : (1983) 140 ITR 832 : (1983) 14 TAXMAN 99
Income Tax Act, 1961 — Section 192, 201, 201(1A)
High Courts16 Sept 1982
COMMISSIONER OF INCOME TAX Vs HIRJI BHARMAL.
Madhya Pradesh High Court · (1983) 34 CTR 312 : (1983) 14 TAXMAN 507
Income Tax Act, 1961 — Section 256(2)
High Courts14 Sept 1982
Commissioner of Wealth Tax Vs Smt. Sharda Devi Mittal
Madhya Pradesh High Court · (1984) 146 ITR 510
Wealth Tax Act, 1957 — Section 35, 5(1)
High Courts14 Sept 1982
Omprakash Premchand and Company Vs Inspecting Assistant Commissioner
Madhya Pradesh High Court · (1984) 147 ITR 46
Income Tax Act, 1961 — Section 144B