High Courts08 Jul 1983Allowed
J.K. Textiles Vs Additional Sales Tax Officer
Madhya Pradesh High Court · (1984) 57 STC 95
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 1983
261 judgments · page 7 of 14
High Courts08 Jul 1983
Bhopal Co-operative Central Bank Limited Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) 37 CTR 246 : (1985) 156 ITR 655
Income Tax Act, 1961 — Section 80P(2)
High Courts08 Jul 1983
Narayandas Kishandutt Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 149 ITR 636 : (1983) 15 TAXMAN 7
Income Tax Act, 1961 — Section 256(1), 28
High Courts08 Jul 1983
Commissioner of Income Tax Vs Dhar Central Co-operative Bank
Madhya Pradesh High Court · (1984) 149 ITR 438 : (1985) 20 TAXMAN 258
Income Tax Act, 1961 — Section 147, 80P, 80P(2)
High Courts08 Jul 1983
Rai Saheb Seth Ghisalal Modi Family Trust Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) 15 TAXMAN 328
Hindu Succession Act, 1956 — Section 8Income Tax Act, 1961 — Section 143(1), 164(1)
High Courts07 Jul 1983
Shantilal Gadia Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 37 CTR 224 : (1983) 37 CTR 251 : (1984) 149 ITR 423 : (1983) 15 TAXMAN 130 : (1983) 15 TAXMAN 101
Income Tax Act, 1961 — Section 271(1)
High Courts07 Jul 1983
Shantilal Gadia Vs Commissioner of Income Tax (No. 2)
Madhya Pradesh High Court · (1984) 149 ITR 433
Income Tax Act, 1961 — Section 148, 256, 271(1)
High Courts06 Jul 1983Dismissed
Devendra Nath Gupta and Others Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 1983 MP 172 : (1984) ILR (MP) 36 : (1983) JLJ 697 : (1983) 28 MPLJ 798
Constitution of India, 1950 — Article 226, 23, 23(2), 309, 51AFundamental Rules — Rule 11
High Courts05 Jul 1983
D and H Secheron Electrodes Pvt. Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1984) 40 CTR 366 : (1984) 149 ITR 400 : (1984) 17 TAXMAN 379
Income Tax Act, 1961 — Section 35B, 35B(1), 36(1)
High Courts04 Jul 1983
Commissioner of Income Tax Vs Gajraj Singh and Co.
Madhya Pradesh High Court · (1983) 37 CTR 242 : (1984) 149 ITR 339
Income Tax Act, 1961 — Section 184(7)
High Courts04 Jul 1983Dismissed
Bipin Chandra and Another Vs Purushottam Bhai Dhoribhai and Co. and Others
Madhya Pradesh High Court · AIR 1984 MP 110 : (1984) ILR (MP) 222 : (1984) JLJ 292
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 43 Rule 1, Order 47 Rule 1
High Courts01 Jul 1983
Dwarka Prasad Agarwal Vs Samrath Singh and Others
Madhya Pradesh High Court · (1984) 2 ACC 31 : (1984) ACJ 160
Fatal Accidents Act, 1855 — Section 1A, 2Hindu Succession Act, 1956 — Section 8
High Courts30 Jun 1983Dismissed
Sandeep Khanna Vs First Civil Judge, Class I, Gwalior and others
Madhya Pradesh High Court · (1983) JLJ 694 : (1983) MPLJ 633
Contempt of Courts Act, 1971 — Section 10, 15, 2(a), 23
High Courts30 Jun 1983
Commissioner of Income Tax Vs Ramdas Ramlal
Madhya Pradesh High Court · (1983) 37 CTR 249 : (1984) 149 ITR 256 : (1983) 15 TAXMAN 28
Income Tax Act, 1961 — Section 256(2)
High Courts25 Jun 1983
Vimal Chand Prakash Chand Vs Commissioner of Sales Tax
Madhya Pradesh High Court · (1985) 59 STC 263
Madhya Pradesh General Sales Tax Act, 1958 — Section 17(3), 38(6), 43(1), 44(1)
High Courts23 Jun 1983
Vinod Kumar Jain Vs Tulsabai and Others
Madhya Pradesh High Court · (1986) 59 CompCas 764
Motor Vehicles Act, 1939 — Section 110D
High Courts23 Jun 1983Dismissed
Bhawandas Vs Commissioner of Income Tax
Madhya Pradesh High Court · (1983) 14 TAXMAN 508
Income Tax Act, 1961 — Section 143(3), 256(2), 271(1)(c), 274(2)
High Courts22 Jun 1983
Commissioner of Income Tax Vs Dr. Kishanchand
Madhya Pradesh High Court · (1983) 144 ITR 1
Income Tax Act, 1961 — Section 41(2)
High Courts20 Jun 1983
Mohd. Umar Vs State of M.P.
Madhya Pradesh High Court · (1986) 7 ECR 339
Central Excises and Salt Act, 1944 — Section 9Penal Code, 1860 (IPC) — Section 468, 471
High Courts25 May 1983Allowed
Jagdish Singh Mehta and Another Vs Registrar of Companies
Madhya Pradesh High Court · (1983) 05 MP CK 0004
Companies Act, 1956 — Section 421, 423Criminal Procedure Code, 1973 (CrPC) — Section 468, 472