High Courts24 Aug 1983Dismissed
Narayandas Dubey Vs State of M. P. and others
Madhya Pradesh High Court · (1983) MPLJ 840
Madhya Pradesh Municipalities Act, 1961 — Section 344, 5
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1983
261 judgments · page 5 of 14
High Courts20 Aug 1983Allowed
Vidhya Bohare Vs State of M.P. and another
Madhya Pradesh High Court · (1987) JLJ 166
High Courts17 Aug 1983
Steel Authority of India Ltd., Bhilai Steel Plant Vs Aeltemesh Rein and Others
Madhya Pradesh High Court · (1984) CriLJ 1284 : (1983) ILR (MP) 144 : (1984) JLJ 552
Constitution of India, 1950 — Article 20, 300ACriminal Procedure Code, 1973 (CrPC) — Section 245, 482Penal Code, 1860 (IPC) — Section 218, 34, 406, 441, 454
High Courts17 Aug 1983Dismissed
Balkrishna Agrawal and Another Vs Central Bank of India and Another
Madhya Pradesh High Court · AIR 1984 MP 74 : (1984) ILR (MP) 50 : (1984) JLJ 90
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 10
High Courts17 Aug 1983
Commissioner of Sales Tax Vs Chhogalal and Sons
Madhya Pradesh High Court · (1984) 55 STC 200
General Clauses Act, 1897 — Section 6
High Courts11 Aug 1983Dismissed
Ramchandra Jagannath and Co. Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (1984) 56 STC 107
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227
High Courts08 Aug 1983
Moolchand and Others Vs Mst. Khushed Bi and Others
Madhya Pradesh High Court · AIR 1984 MP 32 : (1983) ILR (MP) 714 : (1983) JLJ 734 : (1983) 28 MPLJ 767
Court Fees Act, 1870 — Article 17, 7Suits Valuation Act, 1887 — Section 3, 4
High Courts06 Aug 1983
SHANTILAL ASHOK KUMAR and Others Vs COMMISSIONER OF INCOME TAX.
Madhya Pradesh High Court · (1984) 38 CTR 268
Income Tax Act, 1961 — Section 26
High Courts05 Aug 1983
H.H. Maharaja Lokendra Singhji Vs Commissioner of Wealth-tax
Madhya Pradesh High Court · (1984) 38 CTR 269 : (1984) 150 ITR 68 : (1985) 20 TAXMAN 35
Wealth Tax Act, 1957 — Section 2
High Courts04 Aug 1983
Gambhir Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1984) CriLJ 445
Penal Code, 1860 (IPC) — Section 302, 307
High Courts03 Aug 1983Dismissed
Electrofab Industries Vs Sales Tax Officer and Another
Madhya Pradesh High Court · (1984) 56 STC 101
Constitution of India, 1950 — Article 226, 227
High Courts01 Aug 1983
State of Madhya Pradesh Vs Bahadur Singh and Others
Madhya Pradesh High Court · (1984) CriLJ 1065 : (1984) ILR (MP) 122 : (1984) JLJ 246
Criminal Procedure Code, 1973 (CrPC) — Section 173, 186, 190Penal Code, 1860 (IPC) — Section 379, 411
High Courts01 Aug 1983
COMMISSIONER OF INCOME TAX Vs CENTRAL INDIA MACHINERY MANUFACTURING COMPANY LTD.
Madhya Pradesh High Court · (1985) 45 CTR 126 : (1984) JLJ 627
Income Tax Act, 1961 — Section 263, 37
High Courts30 Jul 1983Allowed
Kasturi Devi Vaishya Vs Ramswaroop
Madhya Pradesh High Court · (1983) JLJ 557 : (1983) MPLJ 771
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 152, 153Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)
High Courts30 Jul 1983Allowed
Gulab Singh Chauhan Vs State of M. P. and others
Madhya Pradesh High Court · (1984) JLJ 198 : (1983) MPLJ 815
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts29 Jul 1983Allowed
Lakhmichand Vs Mitthu and Another
Madhya Pradesh High Court · AIR 1984 MP 112 : (1984) ILR (MP) 111 : (1984) JLJ 511
Civil Procedure Code Amendment Act, 1976 — Section 33, 97(2), 99(1)Civil Procedure Code, 1908 (CPC) — Section 96, 96(4)General Clauses Act, 1897 — Section 6
High Courts29 Jul 1983
Komal Das Baghel Vs Maqsood Khan @ Pappu Seth and Another
Madhya Pradesh High Court · (1985) 1 ACC 46
Employees Compensation Act, 1923 — Section 30, 4A
High Courts27 Jul 1983
Commissioner of Sales Tax Vs Bhandari Crosfields Ltd.
Madhya Pradesh High Court · (1985) 60 STC 353
Madhya Pradesh General Sales Tax Act, 1958 — Section 43(1)
High Courts26 Jul 1983Dismissed
Sardar Dev Rao Jadhao Vs Gangaram Sitaram and others
Madhya Pradesh High Court · (1984) JLJ 478 : (1983) MPLJ 865
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 92
High Courts26 Jul 1983Allowed
Kasturi Devi Vs Ram Swaroop
Madhya Pradesh High Court · (1984) JLJ 341
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 152, 153Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(f)