High Courts30 Jan 1983Dismissed
Jain Trading Co. Durg Vs State of M.P. and others
Madhya Pradesh High Court · (1983) JLJ 635 : (1983) MPLJ 652
Madhya Pradesh General Sales Tax Act, 1958 — Section 18(4)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1983
261 judgments · page 13 of 14
High Courts28 Jan 1983
Commissioner of Income Tax Vs Gwalior Rayon Silk Mfg. (Wvg.) Co. Ltd.
Madhya Pradesh High Court · (1983) 37 CTR 245 : (1984) 146 ITR 178 : (1984) 17 TAXMAN 68
Companies (Profits) Surtax Act, 1964 — Rule 1, 2(5)
High Courts28 Jan 1983Allowed
Municipal Council, Satna Vs Birla Jute Manufacturing Company Limited, Satna and others
Madhya Pradesh High Court · (1983) JLJ 439 : (1983) MPLJ 235
Madhya Pradesh Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 — Section 36
High Courts24 Jan 1983Allowed
Union of India (UOI) Vs Ishwar Bhai
Madhya Pradesh High Court · (1984) 18 ELT 751
Central Excise Rules, 1944 — Rule 151Central Excises and Salt Act, 1944 — Section 9(1)
High Courts22 Jan 1983Allowed
Municipal Council, Satna Vs Birla Jute Manufacturing Company Ltd., Satna and Others
Madhya Pradesh High Court · AIR 1983 MP 161 : (1983) ILR (MP) 366
Constitution of India, 1950 — Article 14Madhya Pradesh Nagariya Sthawar Sampatti Kar Adhiniyam, 1964 — Section 5
High Courts21 Jan 1983
Controller of Estate Duty Vs Kanhaiyalal (Decd.) (Accountable person for the Estate of Mohanlal Ladha by L/Rs Smt. Mulibai and Others)
Madhya Pradesh High Court · (1983) 35 CTR 58 : (1983) 142 ITR 868 : (1983) 13 TAXMAN 544
Estate Duty Act, 1953 — Section 39(1)
High Courts20 Jan 1983Allowed
Harish Agrawal Vs Income Tax Officer
Madhya Pradesh High Court · (1983) 14 TAXMAN 462
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 22(1), 22(2), 22(3), 26, 34Income Tax Act, 1961 — Section 139, 147, 148
High Courts20 Jan 1983
Kanhyalal and Ramswaroop Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 149 ITR 157 : (1985) 21 TAXMAN 70
Income Tax Act, 1961 — Section 54
High Courts20 Jan 1983
Satishchandra Arya Vs Income Tax Officer, Special and Survey Ward Circle-I
Madhya Pradesh High Court · (1983) 37 CTR 237 : (1984) 146 ITR 334 : (1983) 15 TAXMAN 86
Income Tax Act, 1961 — Section 147, 148
High Courts18 Jan 1983
Synpro Industries Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 40 CTR 106 : (1984) 146 ITR 176 : (1983) 13 TAXMAN 58
Income Tax Act, 1961 — Section 40A(2)
High Courts17 Jan 1983
SMT. SADHANA AGRAWAL Vs INCOME TAX OFFICER and Others
Madhya Pradesh High Court · (1984) 39 CTR 61
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 148, 26
High Courts17 Jan 1983
Ramsing and Co. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 40 CTR 108 : (1984) 146 ITR 166 : (1983) 15 TAXMAN 534
Income Tax Act, 1961 — Section 256(2)
High Courts17 Jan 1983
Jivajirao Sugar Co. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 147 ITR 192
Income Tax Act, 1961 — Section 37, 40A(7)
High Courts12 Jan 1983
Raj Kumar Singh Kasliwal Vs Commissioner of Wealth-tax
Madhya Pradesh High Court · (1983) 37 CTR 248 : (1983) 143 ITR 597
Wealth Tax Act, 1957 — Section 2(m), 27(1)
High Courts10 Jan 1983
Commissioner of Income Tax Vs Vishnu Kumar Bhaiya
Madhya Pradesh High Court · (1983) 35 CTR 38 : (1983) 142 ITR 357
Income Tax Act, 1961 — Section 171
High Courts10 Jan 1983
Controller of Estate Duty Vs B.K. Tiwari (Accountable person)
Madhya Pradesh High Court · (1983) 37 CTR 61 : (1983) 142 ITR 776
Estate Duty Act, 1953 — Section 6, 7
High Courts10 Jan 1983
COMMISSIONER OF WEALTH TAX Vs KALYANMAL KACHARJI.
Madhya Pradesh High Court · (1983) 35 CTR 418 : (1983) 13 TAXMAN 508
High Courts10 Jan 1983Dismissed
Jyoti Industrial Cloth Manufacturing Company Pvt. LTD. Vs Union of India (UOI) and Others
Madhya Pradesh High Court · (1987) 13 ECR 82 : (1983) 12 ELT 421
Constitution of India, 1950 — Article 226, 227
High Courts07 Jan 1983Dismissed
Kiran Electricals Vs State Bank of Indore and Another
Madhya Pradesh High Court · AIR 1983 MP 110 : (1983) ILR (MP) 596 : (1983) JLJ 356 : (1983) 28 MPLJ 66
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A
High Courts06 Jan 1983Dismissed
Shiv Kumar Soni Vs Collector, Central Excise and Others
Madhya Pradesh High Court · (1987) 11 ECC 109 : (1987) 10 ECR 495
Constitution of India, 1950 — Article 226