High Courts16 Dec 1983
Renu Soni and Others Vs Narayan Singh and Others
Madhya Pradesh High Court · (1984) 1 ACC 451
Motor Vehicles Act, 1939 — Section 110D
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1983
261 judgments · page 1 of 14
High Courts16 Dec 1983Allowed
Maheshwar Vishambhar Sahai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1985) JLJ 424 : (1985) MPLJ 337
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
High Courts13 Dec 1983
S.K. Malviya Vs Shivcharan Kurmi and others
Madhya Pradesh High Court · (1984) JLJ 191 : (1984) MPLJ 156
Contempt of Courts Act, 1971 — Section 15(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts08 Dec 1983Allowed
R.J. Divekar, Ratlam Vs Union of India and others
Madhya Pradesh High Court · (1984) JLJ 442
Penal Code, 1860 (IPC) — Section 304ARailways Act, 1989 — Section 101
High Courts08 Dec 1983
R.J. Divekar Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1985) 1 LLJ 30
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 304A
High Courts07 Dec 1983
Lokendra Singh Rathore Vs Wealth-tax Officer, 'A' Ward and Another
Madhya Pradesh High Court · (1985) 153 ITR 466 : (1985) 23 TAXMAN 496
Wealth Tax Act, 1957 — Section 17, 17(1)
High Courts05 Dec 1983
Commissioner of Income Tax Vs Godavari Corporation Ltd.
Madhya Pradesh High Court · (1984) 43 CTR 148 : (1985) 156 ITR 835 : (1984) JLJ 216 : (1985) 21 TAXMAN 279
Income Tax Act, 1961 — Section 256(1)
High Courts03 Dec 1983Dismissed
Suhag Hotels (Pvt.) Ltd., Indore and Another Vs Madhya Pradesh Housing Board, Bhopal and Others
Madhya Pradesh High Court · AIR 1984 MP 77 : (1984) ILR (MP) 129 : (1984) JLJ 76
Constitution of India, 1950 — Article 14, 226, 227Madhya Pradesh General Clauses Act, 1957 — Section 15Madhya Pradesh Griha Nirman Mandal Adhiniyam, 1972 — Section 2(7), 55, 55(1), 55(6), 57
High Courts03 Dec 1983Dismissed
Chhedilal Agarwal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1984 MP 94 : (1984) JLJ 206
Constitution of India, 1950 — Article 14, 246(3)Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 7
High Courts30 Nov 1983
Commissioner of Wealth Tax Vs D.D. Jhavar
Madhya Pradesh High Court · (1985) 20 TAXMAN 70
Wealth Tax Act, 1957 — Section 2(m), 2(m)(ii), 27(1), 5(1)(xxvi), 7(1)
High Courts30 Nov 1983Dismissed
Dolly Devendra Kumar Shah Vs State of M.P. and others
Madhya Pradesh High Court · (1984) JLJ 144 : (1984) MPLJ 331
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 76
High Courts30 Nov 1983Dismissed
Soorat Singh Himachal Singh Vs State of M.P. and others
Madhya Pradesh High Court · (1984) JLJ 165 : (1984) MPLJ 187
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 — Section 9
High Courts24 Nov 1983Allowed
Revabai Vs Sitaram
Madhya Pradesh High Court · AIR 1984 MP 102
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts24 Nov 1983
Lakhoo Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1985) CriLJ 569
Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Nov 1983
Shivashai Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1985) CriLJ 730
Arms Act, 1959 — Section 25, 27Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 396, 397, 412
High Courts16 Nov 1983
Seth Daumal Narsumal Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 40 CTR 365 : (1985) 153 ITR 78
Income Tax Act, 1961 — Section 271(1)
High Courts14 Nov 1983Allowed
H.D. Soni Vs State of M.P. and others
Madhya Pradesh High Court · (1984) JLJ 513 : (1984) MPLJ 395
Pensions Act, 1871 — Section 4
High Courts14 Nov 1983Dismissed
Ku. Madhu Mittal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 1984 MP 59 : (1984) ILR (MP) 71 : (1984) JLJ 105
Constitution of India, 1950 — Article 14, 15, 226Madhya Pradesh Admission to Engineering College Rules — Rule 1Madhya Pradesh Vyavasayik Pathyakram Pravesh Pareeksha Mandal Rules — Rule 1.4
High Courts02 Nov 1983
Commissioner of Wealth-tax Vs Smt. Banoo E. Cowasji
Madhya Pradesh High Court · (1985) 152 ITR 16 : (1985) 22 TAXMAN 136
Wealth Tax Act, 1957 — Section 14, 15, 17, 18(1), 19(3)
High Courts02 Nov 1983Dismissed
Bharat Commerce and Industries Ltd. Vs Union of India (UOI)
Madhya Pradesh High Court · (1987) 14 ECC 110 : (1988) 36 ELT 383
Central Excises and Salt Act, 1944 — Section 35, 36Constitution of India, 1950 — Article 22, 226, 32Contract Act, 1872 — Section 72